High Courts12 Sept 1956
State Vs Neelakanta Panicker
High Court Of Kerala · (1956) 09 KL CK 0005
Criminal Procedure Code, 1898 (CrPC) — Section 197Motor Vehicles Act, 1939 — Section 112, 3(1), 319(1)Penal Code, 1860 (IPC) — Section 279, 338
COURT ARCHIVE
High Court Of Kerala judgments, 1956
150 judgments · page 4 of 8
High Courts11 Sept 1956Dismissed
K.A. Davies Vs Sales Tax Officer and Another
High Court Of Kerala · (1956) 7 STC 829
Constitution of India, 1950 — Article 286(2)
High Courts11 Sept 1956
Ananthan Potti Vs Krishna Pillai
High Court Of Kerala · (1956) 09 KL CK 0002
Transfer of Property Act, 1882 — Section 60
High Courts10 Sept 1956
The Cochin Coal Company Limited Vs The State of Travancore-Cochin and Others
High Court Of Kerala · (1956) 7 STC 731
Constitution of India, 1950 — Article 286, 286(1)(a), 286(2), 286(3)
High Courts07 Sept 1956
Ouseph Cherian Vs K.G. Gopalakrishnan and Another
High Court Of Kerala · (1956) 09 KL CK 0011
Travancore Land Conservancy Act, 1091 — Section 18
High Courts04 Sept 1956
A. Ananthasubramonia Ayyar Vs The Official Receiver, Sitaram Spinning and Weaving Mills Ltd.
High Court Of Kerala · (1956) 09 KL CK 0014
Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1913 — Section 153, 153A, 153A(1), 153B, 153B(3)Companies Act, 1956 — Section 10, 10(2), 237, 391, 392
High Courts04 Sept 1956
Sister Mary Aloysious Vs Madhavan Pillai Kumara Pillai and Others
High Court Of Kerala · (1956) 09 KL CK 0001
Board of Revenue Act — Section 6, 9Constitution of India, 1950 — Article 226, 227Travancore Revenue Recovery Act, 1068 — Section 50
High Courts30 Aug 1956Dismissed
K.J. Mathew Vs First Member, Board of Revenue and Another
High Court Of Kerala · AIR 1957 Ker 300 : (1957) 8 STC 854
Constitution of India, 1950 — Article 286
High Courts30 Aug 1956
Joseph John Vs Varkey Thomas
High Court Of Kerala · (1956) 08 KL CK 0011
Travancore Debt Relief Act, 1115 — Section 15, 15(1), 15(5), 15(6)
High Courts29 Aug 1956
Themas and Co. Ltd. Vs Commissioner of Income Tax and Trav-Co.
High Court Of Kerala · (1956) 08 KL CK 0015
Income Tax Act, 1961 — Section 10(2), 60(2), 66(1), 66(2)
High Courts29 Aug 1956
Rev. Father Prior, Sacred Heart''s Monastry Vs The Income Tax Officer and Others
High Court Of Kerala · AIR 1956 Ker 43
Cochin Income Tax (Amendment) Act, 1122 — Section 13B, 3(9), 5(3)Cochin Income Tax Act, 1117 — Section 109, 111, 4, 40, 41Constitution of India, 1950 — Article 226, 32
High Courts29 Aug 1956
Rev. Father Prior, Sacred Heart''s Monastry, Thevara, Ernakulain Vs The Income Tax Officer, Ernakulam and others
High Court Of Kerala · AIR 1956 Ker 43
Constitution of India, 1950 — Article 226, 32
High Courts29 Aug 1956
Narayana Pillai Narayana Pillai Vs Eravi Narayana Panicker and Others
High Court Of Kerala · (1956) 08 KL CK 0004
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 16, Order 22 Rule 12, Order 22 Rule 3, 146Succession Act, 1925 — Section 214, 214(1), 3
High Courts29 Aug 1956
Sundaram Vs Sesha Aiyar Mahadeva Aiyar
High Court Of Kerala · (1956) 08 KL CK 0001
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 21
High Courts16 Aug 1956
C.J. Joseph Vs Registrar of Cooperative Societies and Others
High Court Of Kerala · (1956) 08 KL CK 0008
High Courts10 Aug 1956
Kunjanujan Vs Narayanan Namboori pad
High Court Of Kerala · (1956) 08 KL CK 0009
Constitution of India, 1950 — Article 17, 8Kerala Civil Courts Act, 1957 — Section 10
High Courts09 Aug 1956
In Re: S. Hamsa Koya
High Court Of Kerala · (1957) 8 STC 18
Criminal Procedure Code, 1898 (CrPC) — Section 432
High Courts09 Aug 1956
Ittaiavira Thomas Vs A. St. Joseph Tile Works Ltd. and Others
High Court Of Kerala · (1956) 08 KL CK 0014
Capital Issues (Continuance of Control) Act, 1947 — Section 3Customs Laws Consolidation Act, 1876 — Section 43Defence of Travancore Rules — Rule 94B, 94B(1)
High Courts07 Aug 1956
Narayani Amma Karthayani Amma Vs Padmanabha Pillai Aiyappan Pillai and Another
High Court Of Kerala · (1956) 08 KL CK 0017
Evidence Act, 1872 — Section 90