COURT ARCHIVE

High Court Of Kerala judgments, 1956

150 judgments · page 2 of 8

High Courts07 Dec 1956Allowed

M. Raghavan Pillai Vs Thomman Thommi and Others

High Court Of Kerala · AIR 1957 Ker 121

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Evidence Act, 1872 — Section 101, 102, 103, 104, 3Transfer of Property Act, 1882 — Section 52

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High Courts06 Dec 1956Dismissed

Travancore Devaswom Board Vs Vanjippuzha Chief and Others

High Court Of Kerala · (1957) KLJ 32

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High Courts06 Dec 1956Dismissed

Lakshmi Vs Kochukunju Kurup

High Court Of Kerala · (1957) KLJ 49

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 82, Order 21 Rule 91, Order 9 Rule 13, 47

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High Courts05 Dec 1956

Varki Chacko Vs Ouseph Pramena

High Court Of Kerala · AIR 1957 Ker 48

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, 11Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 142, 143, 144

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High Courts04 Dec 1956Dismissed

William Goodacre and Sons Ltd., Asramam, Quilon Vs Mathan

High Court Of Kerala · AIR 1957 Ker 16 : (1957) 1 LLJ 515

Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 115Payment of Wages Act, 1936 — Section 15, 2, 22

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High Courts04 Dec 1956Allowed

Mani Poulose Vs State of Travancore-Cochin

High Court Of Kerala · AIR 1957 Ker 40 : (1957) 8 STC 502

Constitution of India, 1950 — Article 300

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High Courts03 Dec 1956

In Re: Padmnabhan Nair Narayanan Nair

High Court Of Kerala · AIR 1957 Ker 9 : (1957) CriLJ 447 : (1957) 1 KLJ 205

Criminal Procedure Code, 1898 (CrPC) — Section 341

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High Courts03 Dec 1956Dismissed

Kochayyappan Raman Vs Udayan Narayanan Namboodiripad and Others Udayan Narayanan Namboodiripad and Others Vs Kunhavara Urumeese Tharakan and Others

High Court Of Kerala · (1957) KLJ 29

Hindu Religious Institutions Act — Section 28(3)Holdings (Stay of Execution Proceedings) Act, 1950 — Section 3(a)

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High Courts03 Dec 1956Dismissed

Mrs. Elizabeth Antony and others Vs George

High Court Of Kerala · (1957) KLJ 54

Buildings (Lease and Rent) Control Order, 1950 — Section 6(c)Public Safety Measures Act, 1950 — Section 13

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High Courts03 Dec 1956Allowed

Kutty Narayanan Vs N.R. Krishnan

High Court Of Kerala · AIR 1957 Ker 38 : (1957) 1 KLJ 57

Transfer of Property Act, 1882 — Section 111

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High Courts28 Nov 1956

State Vs Official Liquidator

High Court Of Kerala · AIR 1957 Ker 17 : (1957) 1 KLJ 203

Banking Companies Act, 1949 — Section 45DCivil Procedure Code, 1908 (CPC) — Order 3 Rule 4

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High Courts27 Nov 1956

ABDUL RAHIMAN SAIT Vs Income Tax OFFICER, ALLEPPEY.

High Court Of Kerala · (1958) 33 ITR 106 : (1957) 1 KLJ 25

Civil Procedure Code, 1908 (CPC) — Section 152, 96Constitution of India, 1950 — Article 226

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High Courts26 Nov 1956Dismissed

N.V. Joseph Vs Union of India (UOI)

High Court Of Kerala · AIR 1957 Ker 3

Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 21, 72, 73Interest Act, 1839 — Section 1

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High Courts23 Nov 1956Allowed

Krishna Pillai Vs Jagadeeshachandran Nair and Others

High Court Of Kerala · (1957) KLJ 202

Travancore Nair Act, 1912 — Section 18, 23

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High Courts22 Nov 1956Dismissed

Indo-Mercantile Bank Ltd. Vs The Commissioner, Quilon Municipality

High Court Of Kerala · AIR 1957 Ker 58 : (1956) 29 ITR 619 : (1957) 1 KLJ 319

Income Tax Act, 1922 — Section 10(2)

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High Courts22 Nov 1956

Mundan Raman Vs Kochukunju Narayanan

High Court Of Kerala · AIR 1957 Ker 31 : (1957) 1 KLJ 197

Civil Procedure Code, 1908 (CPC) — Section 11, 38, 40, 47Evidence Act, 1872 — Section 114Limitation Act, 1908 — Article 162

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High Courts19 Nov 1956

V.G. Celastine Vs Addl. District Magistrate, Quilon

High Court Of Kerala · AIR 1957 Ker 75 : (1957) 1 KLJ 9

Constitution of India, 1950 — Article 226Travancore Dramatic Performances Act, 1115 — Section 2

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High Courts16 Nov 1956

Padmanabha Pillai Krishna Pillai Vs Kochu Kunji Amma Pappi Amma

High Court Of Kerala · AIR 1957 Ker 6 : (1957) 1 KLJ 17

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16

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High Courts16 Nov 1956Dismissed

Govinda Pillai Gopala Pillai Vs Aiyyappan Krishnan

High Court Of Kerala · AIR 1957 Ker 10

Transfer of Property Act, 1882 — Section 52

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High Courts16 Nov 1956

John Varughese Vs Yohannan Geevarughese

High Court Of Kerala · (1957) KLJ 16

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