High Courts20 Dec 1955
State Vs Kumaranalloor Devaswom and Another
High Court Of Kerala · (1955) 12 KL CK 0019
Land Acquisition Act, 1894 — Section 18, 20, 21Travancore Land Acquisition Act, 1089 — Section 18(1), 18(2), 19, 20, 21
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,678 of 2,714
High Courts20 Dec 1955
P.N. Krishna Iyer and Sons Ltd. Vs Central Road Traffic Board and Another
High Court Of Kerala · (1955) 12 KL CK 0017
High Courts19 Dec 1955
P. Subramoniam Vs The Income-Officer
High Court Of Kerala · (1955) 12 KL CK 0013
Finance Act — Section 13, 23, 23(4), 34Travancore Income Tax Act, 1121 — Section 47, 47(1), 5
High Courts16 Dec 1955
Mohammed Mastan Kunju Mohammed Abdul Khadar Vs Mytheen Kunju Pakiru Mohammed
High Court Of Kerala · AIR 1955 Ker 43
Civil Procedure Code, 1908 (CPC) — Section 7Provincial Small Cause Courts Act, 1887 — Section 9
High Courts16 Dec 1955Dismissed
A. Subramania Iyer Vs The Travancore-Cochin State and Another
High Court Of Kerala · (1956) 7 STC 826
Constitution of India, 1950 — Article 265General Clauses Act, 1897 — Section 20
High Courts15 Dec 1955
Dasius Vs The State and Others
High Court Of Kerala · (1955) 12 KL CK 0022
Constitution of India, 1950 — Article 226Education Code — Article 52
High Courts15 Dec 1955
Johnson Vs Sarasamma
High Court Of Kerala · AIR 1956 Ker 204 : (1956) CriLJ 1098
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts15 Dec 1955
Commissioner of Income Tax Vs Potben Joseph and Sons
High Court Of Kerala · (1955) 12 KL CK 0002
Income Tax Act, 1922 — Section 66(5)Travancore Income Tax Act, 1096 — Section 50(3), 50(5)
High Courts12 Dec 1955
Vallon Kochol Vs State
High Court Of Kerala · AIR 1956 Ker 207 : (1956) CriLJ 1099
Criminal Procedure Code, 1898 (CrPC) — Section 154Evidence Act, 1872 — Section 32, 8
High Courts12 Dec 1955
P.J. George Vs Municipal Commissioner Trichur and Another
High Court Of Kerala · (1955) 12 KL CK 0009
Cochin Municipal Act, 1113 — Section 255, 255(1), 255(2), 255(3), 256Constitution of India, 1950 — Article 19, 19(1), 19(6)
High Courts12 Dec 1955
Janardana Mallan Venkiteswara Mallan and Another Vs The Cochin Dewaswom Board and Others
High Court Of Kerala · (1955) 12 KL CK 0008
Constitution of India, 1950 — Article 26, 266
High Courts08 Dec 1955
Venkiteswara Iyer Vs Cheriyathu Mathen and Another
High Court Of Kerala · (1955) 12 KL CK 0016
Limitation Act, 1963 — Article 142
High Courts07 Dec 1955
Joseph Mathew Vs G, Gopala Pillai and Others
High Court Of Kerala · (1955) 12 KL CK 0006
Limitation Act, 1963 — Article 111, 132Transfer of Property Act, 1882 — Section 55(4)
High Courts06 Dec 1955
Geeverghese Thomas Vs Chacko Joseph and Others
High Court Of Kerala · AIR 1956 Ker 256 : AIR 1955 Ker 256 : (1956) CriLJ 1364
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 392, 451
High Courts05 Dec 1955
Ithack Isaac and Others Vs Krishna Kurup Krishna Kurup and Others
High Court Of Kerala · (1955) 12 KL CK 0021
Civil Procedure Code, 1908 (CPC) — Section 47(3)
High Courts02 Dec 1955
Krishna Pillai Vasu Pillai and Others Vs The State
High Court Of Kerala · AIR 1956 Ker 230 : (1956) CriLJ 1358
Criminal Procedure Code, 1898 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 109, 143, 146, 147, 148
High Courts30 Nov 1955
State Vs Devassy Lonappan
High Court Of Kerala · (1955) 11 KL CK 0009
Succession Act, 1925 — Section 213, 213(1), 214
High Courts30 Nov 1955
State Vs Padmanabhan Pillai Kunjan Pillai and Others
High Court Of Kerala · (1955) 11 KL CK 0001
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 93
High Courts22 Nov 1955
K.P. Thampy Vs Ram Kurup Narayana Kurup
High Court Of Kerala · (1955) 11 KL CK 0010