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
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,673 of 2,714
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 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
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
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)