High Courts08 Mar 1956
P. Krishna Menon Vs Commissioner Income Tax
High Court Of Kerala · (1956) 03 KL CK 0002
Income Tax Act, 1922 — Section 4(3)Travancore Income Tax Act, 1121 — Section 113(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1956
150 judgments · page 7 of 8
High Courts07 Mar 1956
Appu Menon Vs Janaki Amma
High Court Of Kerala · (1956) 03 KL CK 0005
Guardians and Wards Act, 1890 — Section 25
High Courts06 Mar 1956
Krishna Pillai Narayana Pillai Vs Neelakanta Pillai Velayudhan
High Court Of Kerala · (1956) 03 KL CK 0004
Civil Procedure Code, 1908 (CPC) — Section 41, 48Limitation Act, 1963 — Article 166
High Courts06 Mar 1956
Manuvel Sathianesan, Vs Mallam Sankaran and Others
High Court Of Kerala · (1956) 03 KL CK 0003
Transfer of Property Act, 1882 — Section 52, 65(2)
High Courts29 Feb 1956
John Cherian Vs Central Road Traffic Board and Others
High Court Of Kerala · (1956) 02 KL CK 0010
Motor Vehicles Act, 1939 — Section 2, 62
High Courts25 Feb 1956
Oman Pandala Ambu Pandala Vs Kesavaru Sambhuvaru and Others
High Court Of Kerala · (1956) 02 KL CK 0007
Civil Procedure Code, 1908 (CPC) — Section 145, 2(1), 26(1), 3
High Courts22 Feb 1956
S. Kumaraswamy (ex-licensee, Nagercoil Electric Supply Corporation) Vs South-Travancore Electric Workers'' Union and Others
High Court Of Kerala · (1957) 1 LLJ 512
Industrial Disputes Act, 1947 — Section 10, 15, 16, 19, 20
High Courts22 Feb 1956
Ulahannan Mariam Vs Varkey Kuruvilla and Others
High Court Of Kerala · (1956) 02 KL CK 0002
Travancore Limitation Act, 1908 — Article 166, 182
High Courts20 Feb 1956
V. Kunju Menon Vs Secretary, R.T.B and Another
High Court Of Kerala · (1956) 02 KL CK 0009
Motor Vehicles Act, 1939 — Section 57, 62
High Courts16 Feb 1956
Noohu Kannu Asan Vs The vancore Forward Bank, Ltd.
High Court Of Kerala · (1956) 02 KL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, Order 13 Rule 4Stamp Act, 1899 — Section 36, 38, 63, 64
High Courts15 Feb 1956
Ittiyath Govindan Vs Rev. Fr. Joseph
High Court Of Kerala · (1956) 02 KL CK 0008
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts13 Feb 1956
Ananda Rao Vs Labour Officer and Inspector
High Court Of Kerala · (1957) 1 KLJ 292
Criminal Procedure Code, 1898 (CrPC) — Section 190, 195, 198, 4
High Courts06 Feb 1956
Kannan Devan Hills Produce Co. Ltd. Vs T.N. Madhavan Pillai
High Court Of Kerala · (1956) CriLJ 1018
Criminal Procedure Code, 1898 (CrPC) — Section 247, 345, 447
High Courts02 Feb 1956
Chennamangalam Vala Samajam Vs Bhagavathy Devaswom and Others
High Court Of Kerala · (1956) 02 KL CK 0001
Limitation Act, 1963 — Section 14, 4
High Courts30 Jan 1956
B.P. John Vs State
High Court Of Kerala · (1956) 01 KL CK 0016
Constitution of India, 1950 — Article 226
High Courts30 Jan 1956
A.V. George and Co. Ltd. Vs Peter Kuruvilla
High Court Of Kerala · (1956) 01 KL CK 0004
High Courts30 Jan 1956
Parameswaran Unnithan Neelakantan Unnithan Vs M. Chandrashekhara Unnithan and Others
High Court Of Kerala · (1956) 01 KL CK 0002
Trusts Act, 1882 — Section 1, 78, 81
High Courts24 Jan 1956
Ayyan Krishnan Vs Kunjikutty Amma Lekshmikutty Amma and Another
High Court Of Kerala · AIR 1956 Ker 203
High Courts24 Jan 1956
Alleppey Ananthanarayanapuram Thuravor Thirumala Devaswom Vs Ponnu Ninar Pillai Kannu Pillai
High Court Of Kerala · (1956) 01 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 22 Rule 8, Order 22 Rule 8(1), Order 22 Rule 8(2)Insolvency Act, 1848 — Section 12, 2, 28, 28(4), 28(5)
High Courts23 Jan 1956
K. Velukutty and Others Vs State
High Court Of Kerala · AIR 1956 Ker 191 : (1956) CriLJ 1020
Criminal Procedure Code, 1898 (CrPC) — Section 161, 179, 253, 403Penal Code, 1860 (IPC) — Section 161, 165A, 34, 420