High Courts21 Nov 1955
Mrs. Susan George Vs State
High Court Of Kerala · (1955) 11 KL CK 0012
Constitution of India, 1950 — Article 166(2), 226
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,679 of 2,714
High Courts15 Nov 1955
Thomeos Bank Ltd. Vs Mathew Pereira and Others
High Court Of Kerala · (1955) 11 KL CK 0011
Transfer of Property Act, 1882 — Section 53, 58, 64
High Courts15 Nov 1955
T.V. Palaniswamy Naidu Vs Sirkar Counter
High Court Of Kerala · (1955) 11 KL CK 0005
Criminal Procedure Code, 1898 (CrPC) — Section 253(2), 439, 561APenal Code, 1860 (IPC) — Section 324, 326
High Courts04 Nov 1955
Muhammadi Steamship Co. Vs Keserishih Vauabdas
High Court Of Kerala · (1955) 11 KL CK 0008
Contract Act, 1872 — Section 28, 3Limitation Act, 1963 — Article 10, 30, 31
High Courts03 Nov 1955
Kesavan Sadasivan Vs Kesavan Sivanandan and Others
High Court Of Kerala · AIR 1955 Ker 167
Travancore Ezhava Act, 1100 — Section 15, 15(2), 28, 29, 30Travancore Nair Act, 1912 — Section 22
High Courts02 Nov 1955
Parameswaran Pillai Vasudevan Pillai Vs Jacob Perumal
High Court Of Kerala · (1955) 11 KL CK 0004
Civil Procedure Code Amendment Act, 1951 — Section 2(1), 20, 20(1), 34Civil Procedure Code, 1908 (CPC) — Section 31, 31(1)General Clauses Act, 1897 — Section 6
High Courts31 Oct 1955
Pioneer Motors, Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1955) 10 KL CK 0008
Finance Act, 1950 — Section 13Income Tax Act, 1922 — Section 23A, 66(1), 66(5)Travancore Income Tax Act, 1121 — Section 31
High Courts31 Oct 1955
Asok Textiles Ltd. Vs Income Tax Officer and Another
High Court Of Kerala · AIR 1955 Ker 124
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226Finance Act, 1952 — Section 2
High Courts31 Oct 1955
Oommen Vs Varkey Joseph
High Court Of Kerala · AIR 1956 Ker 220 : AIR 1955 Ker 220 : (1956) CriLJ 1244
Criminal Procedure Code, 1898 (CrPC) — Section 517
High Courts31 Oct 1955
M.M. Mathew Vs 2nd Addl. Income Tax officer and Others
High Court Of Kerala · AIR 1955 Ker 184
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3Income Tax Act, 1922 — Section 28(1), 29, 46, 47
High Courts14 Oct 1955
Kochippa Ahamed Vs Bappu Kochummini and Others
High Court Of Kerala · AIR 1955 Ker 171
Civil Procedure Code, 1859 — Section 208Civil Procedure Code, 1882 — Section 232, 244Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 13, Order 21 Rule 14, Order 21 Rule 16, 47
High Courts13 Oct 1955
Rama Iyer Sankaranarayana Iyer Vs Bhagavathi Subramonia Iyer and Others
High Court Of Kerala · (1955) 10 KL CK 0003
Limitation Act, 1963 — Article 109
High Courts12 Oct 1955
Aiyappan Pillai Krishna Pillai Vs Narayanan Padmanabhan and others
High Court Of Kerala · AIR 1955 Ker 43
Limitation Act, 1963 — Article 120
High Courts12 Oct 1955
Aiyappan Piliai Krishna Pillai Vs Narayanan Padmanabhan and Others
High Court Of Kerala · AIR 1955 Ker 43
Limitation Act, 1963 — Article 120, 62, 69
High Courts11 Oct 1955
N. Narayanan Bhattathirippad Vs Trav-Co. Govt.
High Court Of Kerala · AIR 1955 Ker 225
Peak Forest Canal Act, 1794 — Section 15
High Courts04 Oct 1955
K. Parameswaran Pillai Vs Additional Income Tax Officer Quilon
High Court Of Kerala · (1955) 10 KL CK 0010
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 24, 24(2)Travancore Income Tax Act, 1121 — Section 48
High Courts29 Sept 1955
Velayudhan Sarojini Vs Sankaranarayanan Sivanandan and Others
High Court Of Kerala · (1955) 09 KL CK 0008
Evidence Act, 1872 — Section 101, 102, 107, 108Ezhava Act, 1100 — Section 19Limitation Act, 1963 — Article 144
High Courts26 Sept 1955
Pich Rowther Hameedu Rowther Vs The Pampady Fanchayath and Another
High Court Of Kerala · (1957) CriLJ 105
Constitution of India, 1950 — Article 13, 19, 226, 32
High Courts22 Sept 1955
Vaidyanatha Iyer Vs Meenakshi Amma
High Court Of Kerala · (1955) 09 KL CK 0001