High Courts26 Jun 1956
Easwara Pillai Krishna Pillai Vs Raman Pillai Velayudhan Pillai
High Court Of Kerala · (1956) 06 KL CK 0001
COURT ARCHIVE
High Court Of Kerala judgments, 1956
150 judgments · page 6 of 8
High Courts25 Jun 1956
B.F. Varghese Vs Joseph Thomas
High Court Of Kerala · (1956) 06 KL CK 0015
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1898 (CrPC) — Section 245Penal Code, 1860 (IPC) — Section 120B, 420
High Courts25 Jun 1956
P. Raman Nair Vs The State
High Court Of Kerala · (1956) 06 KL CK 0008
Defence of India Rules, 1962 — Rule 75, 75AGeneral Clauses Act, 1897 — Section 20, 21, 22
High Courts22 Jun 1956
Lekshmi Amma Madhavi Amma Vs Godaru Nambooripad
High Court Of Kerala · (1956) 06 KL CK 0009
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 2 Rule 3(2)Court Fees Act, 1870 — Section 11
High Courts21 Jun 1956
Kuruvilla Kuruvilla Vs Ouseph Joseph
High Court Of Kerala · (1956) 06 KL CK 0010
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 20, Order 21 Rule 22, Order 21 Rule 53, Order 21 Rule 53(1)Limitation Act, 1963 — Section 15
High Courts20 Jun 1956
South India Corporation (Travancore) Ltd. Vs Chief Inspector of Factories and Others
High Court Of Kerala · (1957) 2 LLJ 501
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106
High Courts18 Jun 1956
Sivamma Konar Vs Thirdinatha Pillai
High Court Of Kerala · (1956) 06 KL CK 0006
Ezhava Act, 1100 — Section 22Transfer of Property Act, 1882 — Section 54
High Courts15 Jun 1956Allowed
Canara Bank Ltd. Vs Thribhuvandas Jatha Bhai and Another
High Court Of Kerala · (1956) 06 KL CK 0005
Companies Act, 1913 — Section 33Constitution of India, 1950 — Article 36, 38, 6
High Courts13 Jun 1956
General Produce Ltd. Vs Amlbalapuzha Taluk Head Load Conveyance workers'' Union
High Court Of Kerala · (1956) 06 KL CK 0014
Industrial Disputes Act, 1947 — Section 25
High Courts11 Jun 1956
Mathai Ouseph Vs Mathen Thomas
High Court Of Kerala · (1956) 06 KL CK 0012
Civil Procedure Code, 1908 (CPC) — Section 41, 48Debt Relief Act — Section 10, 15, 8, 9Limitation Act, 1963 — Section 29, 29(2)
High Courts11 Jun 1956
Neelakanta Iyer Vanchiswara Iyer Vs Narayana Iyer Venkitasubba Iyer and Others
High Court Of Kerala · AIR 1956 Ker 43
Travancore Limitation Act, 1908 — Article 9
High Courts11 Jun 1956
Neelakanta Iyer Vanchiswara Iyer Vs Narayana Iyer Venkitasubba Iyer and others
High Court Of Kerala · AIR 1956 Ker 43
Travancore Limitation Act, 1100 — Article 9(a)
High Courts08 Jun 1956
P.C. Mandhavan Vs Travancore Cochin State and Others
High Court Of Kerala · (1956) 06 KL CK 0002
Constitution of India, 1950 — Article 19, 303, 311, 363
High Courts06 Jun 1956
Naithi Vs Cherian
High Court Of Kerala · (1956) 06 KL CK 0013
Limitation Act, 1963 — Article 30, 59, 60
High Courts28 Mar 1956
Devasy George Vs Lokshmi Amma Narayni Amma
High Court Of Kerala · AIR 1956 Ker 265
High Courts26 Mar 1956
Narayanan Pushkaran Vs State
High Court Of Kerala · AIR 1956 Ker 253 : (1956) CriLJ 1362
Criminal Procedure Code, 1898 (CrPC) — Section 164, 288, 302, 342Penal Code, 1860 (IPC) — Section 145, 302
High Courts21 Mar 1956
Padmanabha Pillai Aiyyappan Pillai and Others Vs Volayudhan Pillai Sivarama Pillai and Others
High Court Of Kerala · (1956) 03 KL CK 0009
High Courts15 Mar 1956Dismissed
C. Damodaran Vs The Agricultural Income Tax and Rural Sales Tax Officer and Others
High Court Of Kerala · (1956) 7 STC 417
Constitution of India, 1950 — Article 226
High Courts14 Mar 1956Dismissed
E. Masoothu Rawther Vs Deputy Commissioner of Agricultural Income Tax And Sales Tax and Others
High Court Of Kerala · (1957) 8 STC 12
Income Tax Act, 1922 — Section 34
High Courts09 Mar 1956
Asanand Nanak Chand Aggarval Vs C.A. Ayyathurai
High Court Of Kerala · (1956) 03 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 15, 151