High Courts30 Jul 1956
Savariyayi Gnanappu Vs Thiraviyam Pillai Subbiah Pillai
High Court Of Kerala · (1956) 07 KL CK 0004
Limitation Act, 1963 — Article 167
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,675 of 2,714
High Courts30 Jul 1956
K.S. Daniel Vs Commissioner Income Tax Travel and Coorg.
High Court Of Kerala · (1956) 07 KL CK 0003
Income Tax Act, 1961 — Section 56(2), 66(1), 66(2)
High Courts27 Jul 1956
Dr. G. F. Papali Vs The University of Travancore and Others
High Court Of Kerala · (1956) 07 KL CK 0011
Constitution of India, 1950 — Article 226
High Courts27 Jul 1956
Parvathi Bhavani Vs Velayudhan Govindan and Others
High Court Of Kerala · (1956) 07 KL CK 0005
Transfer of Property Act, 1882 — Section 126, 28
High Courts24 Jul 1956
Velayudhan Nair Parameswaran Nair Vs Narayani Amma Janaki Amma
High Court Of Kerala · (1956) 07 KL CK 0010
Transfer of Property Act, 1882 — Section 10
High Courts24 Jul 1956
Thommen Thomas Vs John Simon and Others
High Court Of Kerala · (1956) 07 KL CK 0007
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 47Limitation Act, 1963 — Article 166, 181, 18
High Courts24 Jul 1956Dismissed
The Trivandrum Permanent Fund Ltd. Vs State of Travancore-Cochin and Others
High Court Of Kerala · (1957) 8 STC 74
Constitution of India, 1950 — Article 226
High Courts13 Jul 1956
State Vs Kora Eapen
High Court Of Kerala · (1956) 07 KL CK 0014
Land Acquisition Act, 1894 — Section 18, 18(2), 25(3), 53, 9
High Courts13 Jul 1956
Antony Vs Deputy Labour Commissioner
High Court Of Kerala · (1957) 2 LLJ 445
Travancore-Cochin Shops and Establishments Act, 1125 — Section 41Travancore-Cochin Shops and Establishments Rules, 1950 — Rule 9(1)
High Courts13 Jul 1956
Municipal Council Vs Pioneer Motors Ltd.
High Court Of Kerala · (1956) 07 KL CK 0008
Limitation Act, 1963 — Article 62Travancore District Municipalities Act, 1116 — Section 13, 16, 2, 3(10), 354
High Courts27 Jun 1956
Janardhanan Damodare Plappally and Another Vs Narayan Plappally Janardhana plappally and Others
High Court Of Kerala · AIR 1956 Ker 271
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10
High Courts26 Jun 1956
Easwara Pillai Krishna Pillai Vs Raman Pillai Velayudhan Pillai
High Court Of Kerala · (1956) 06 KL CK 0001
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