High Courts09 Nov 1956Dismissed
V.C. Chacko Vs State of Travancore Cochin
High Court Of Kerala · AIR 1957 Ker 7 : (1957) 1 KLJ 6
Constitution of India, 1950 — Article 19, 19(1)Government Servants Conduct Rules, 1950 — Rule 63
COURT ARCHIVE
High Court Of Kerala judgments, 1956
150 judgments · page 3 of 8
High Courts07 Nov 1956Dismissed
United Motor Union (Private) Ltd., Palai Vs Road Traffic Board, Kottayam and Another
High Court Of Kerala · AIR 1957 Ker 35 : (1957) 1 KLJ 3
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 48, 60(1)
High Courts07 Nov 1956Dismissed
Pouloth Paranchu Vs Pappu Francis
High Court Of Kerala · AIR 1957 Ker 21 : (1957) 1 KLJ 1
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts06 Nov 1956Dismissed
V.N. Rama Iyer Vs Union of India (UOI)
High Court Of Kerala · AIR 1957 Ker 1
Government of India Act, 1935 — Section 240(2)
High Courts29 Oct 1956
Paravur Coir Vyvasaya Sangham and Others Vs State of Travancore-Cochin
High Court Of Kerala · (1957) 1 LLJ 288
Minimum Wages Act, 1948 — Section 27, 3
High Courts16 Oct 1956
Packianathan Nadar Maryarui Nadar Vs Mathevan Pillai Nanu Pillai
High Court Of Kerala · (1956) 10 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Section 150, 37, 39Travancore-Cochin Civil Courts Act, 1951 — Section 11, 12, 28, 4, 6
High Courts15 Oct 1956
George, Philip and Others Vs Subbammal and Others
High Court Of Kerala · (1956) 10 KL CK 0002
High Courts08 Oct 1956
Amina Bai and Another Vs India Corporation Ltd. and Another
High Court Of Kerala · (1956) 10 KL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17(1), 48
High Courts05 Oct 1956
E.D. David Vs Robert J. David and Others
High Court Of Kerala · (1956) 10 KL CK 0005
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts05 Oct 1956
K. Balagangadharan and Others Vs Central Road Traffic Board and Others
High Court Of Kerala · (1956) 10 KL CK 0004
Central Motor Vehicles Rules, 1989 — Rule 230, 234Motor Vehicles Act, 1988 — Section 43, 48, 59(3), 60(1), 72
High Courts03 Oct 1956
Narayanan Damodaran Narriboodiri Vs Kuriathu Yohannan
High Court Of Kerala · (1956) 10 KL CK 0001
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2), Order 21 Rule 15, Order 21 Rule 15(1), Order 21 Rule 15(2), Order 21 Rule 17Limitation Act, 1963 — Article 165, 182
High Courts28 Sept 1956
P.I. Scaria Vs P.K. Krishnan Nair and Others
High Court Of Kerala · (1956) 09 KL CK 0008
Motor Vehicles Act, 1939 — Section 57, 57(7)
High Courts27 Sept 1956
Sivathanu Pillai Nagauu Pillai Vs Velayudha Perumal Pillai Ramaswami Pillai
High Court Of Kerala · (1956) 09 KL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, 146, 148
High Courts25 Sept 1956
Daveed Chellayan Vs The State
High Court Of Kerala · (1956) 09 KL CK 0004
Criminal Procedure Code, 1898 (CrPC) — Section 242, 243, 244, 8
High Courts17 Sept 1956
Idicula John Vs Idicula Pappy
High Court Of Kerala · (1956) 09 KL CK 0010
Partnership Act, 1932 — Section 42(2)Travancore Limitation Act, 1908 — Article 109, 93
High Courts17 Sept 1956
The State Vs M. Meera Sahib
High Court Of Kerala · (1956) 09 KL CK 0006
Criminal Procedure Code, 1898 (CrPC) — Section 180, 186(1), 190, 247, 4(1)Motor Vehicles Act, 1988 — Section 8, 9
High Courts14 Sept 1956
V. Mmu Namboodiri and Others Vs Kuttiparit Amma and Others
High Court Of Kerala · (1956) 09 KL CK 0012
Cochin Nair Act, 1113 — Section 3
High Courts13 Sept 1956
Parvathi Amma Kalliani Amma Vs padmanabha Pillai Krishna Pillai
High Court Of Kerala · (1956) 09 KL CK 0009
Travancore Nair Act, 1912 — Section 17