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
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,677 of 2,714
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 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 Courts24 Jan 1956
Ayyan Krishnan Vs Kunjikutty Amma Lekshmikutty Amma and Another
High Court Of Kerala · AIR 1956 Ker 203
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
High Courts23 Jan 1956
N. Sundareswaran Vs Commr. of Income Tax
High Court Of Kerala · AIR 1956 Ker 198
Income Tax Act, 1961 — Section 33A, 33B, 46, 66(1)Travancore Income Tax Act, 1121 — Section 113(1)
High Courts20 Jan 1956
Krishnan Padamanabhan Vs K. Krishna Pillai
High Court Of Kerala · (1956) 01 KL CK 0007
Holdings (Stay of Execution Proceedings) Act, 1950 — Section 2
High Courts17 Jan 1956
Ithappiri Varkey Vs Govindan Nambuthiripad
High Court Of Kerala · (1956) 01 KL CK 0005
Limitation Act, 1963 — Article 120, 131, 14, 20, 3
High Courts12 Jan 1956
Maitheen Beevi Umma Vs Ithappiri Varkey
High Court Of Kerala · (1956) 01 KL CK 0009
High Courts03 Jan 1956
A.D. Sundaram Vs State
High Court Of Kerala · AIR 1955 Ker 158
Constitution of India, 1950 — Article 16(4), 311, 320, 320(3), 335Hyderabad Public Service Commission (Consultation) Regulations, 1952 — Regulation 7Travancore Public Servants (Inquiries) Act, 1122 — Section 15
High Courts02 Jan 1956
Cheriyathu Mathai Vs Thomas and Others
High Court Of Kerala · (1956) 01 KL CK 0008
Evidence Act, 1872 — Section 92Trusts Act, 1882 — Section 81
High Courts30 Dec 1955
Naicken Govindan Vs Kalliyani Amma and Others
High Court Of Kerala · (1955) 12 KL CK 0005
Civil Procedure Code, 1908 (CPC) — Section 48, 48(1)Cochin Agriculturists Relief Act, 1114 — Section 13, 24, 7, 7(3)
High Courts30 Dec 1955
K.K. Krishna Pillai Vs N. Velayudha Panicker and Another
High Court Of Kerala · (1955) 12 KL CK 0003
High Courts23 Dec 1955
Malabar Steamship Co. Ltd. Vs Dara Kilikar and Others
High Court Of Kerala · (1955) 12 KL CK 0023
High Courts22 Dec 1955
Thresia Vs Lonan Mathew and Others
High Court Of Kerala · (1955) 12 KL CK 0015
Succession Act, 1925 — Section 118, 263, 302
High Courts21 Dec 1955
Kochunni Kichu Muhammed and Another Vs Kunju Pillai Muhammed and Others
High Court Of Kerala · (1955) 12 KL CK 0020
Transfer of Property Act, 1882 — Section 2, 6