High Courts19 Sept 1955
Shahul Hameed Mytheen Maluk Mohamed Vs Arunachalam Boothalingom
High Court Of Kerala · (1955) 09 KL CK 0007
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 54(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,680 of 2,714
High Courts19 Sept 1955
Eapen Chacko Vs Korathu chandy and Others
High Court Of Kerala · (1955) 09 KL CK 0002
Civil Procedure Code, 1908 (CPC) — Section 31
High Courts16 Sept 1955
Soosa Anthony Decosta Nicholes Decosta Vs Emakalaperumal Nadar Sivasubramonia Nadar and Others
High Court Of Kerala · (1955) 09 KL CK 0006
Limitation Act, 1908 — Article 140, 144, 44Travancore Christian Succession Regulation Act, 1092 — Section 16, 17, 24, 25, 28
High Courts13 Sept 1955
Esakki Madan Nadar and Nesamony Nadar Vs The State
High Court Of Kerala · AIR 1956 Ker 99 : (1956) CriLJ 419
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 354, 448
High Courts12 Sept 1955
Chenthiperumal Pillai Chanthanamuthu Pillai Vs D.M. Devasahayam
High Court Of Kerala · (1955) 09 KL CK 0005
High Courts07 Sept 1955
Sivanu Chettiar Muthukumaru Pillai Vs Sivarama Iyer Thanu Iyer and Others
High Court Of Kerala · (1955) 09 KL CK 0009
High Courts27 Aug 1955
State Vs Pyloth
High Court Of Kerala · AIR 1956 Ker 29 : (1956) CriLJ 114
Criminal Procedure Code, 1898 (CrPC) — Section 160, 177, 184, 193, 206Penal Code, 1860 (IPC) — Section 302
High Courts26 Aug 1955
Pathumma Amina Beevi and Others Vs Vasu Vasudevan and Others
High Court Of Kerala · (1955) 08 KL CK 0021
High Courts26 Aug 1955
Eravi Parameswaran Kartha and Others Vs R. Ramankutty and Another
High Court Of Kerala · (1955) 08 KL CK 0006
Transfer of Property Act, 1882 — Section 81, 82
High Courts26 Aug 1955
K.O. John Vs State
High Court Of Kerala · (1955) 08 KL CK 0001
Constitution of India, 1950 — Article 13, 14, 226, 366, 372
High Courts23 Aug 1955
P.K. Achuthan Vs Income Tax Officer and Another
High Court Of Kerala · (1955) 08 KL CK 0023
Finance Act, 1950 — Section 13(1)Income Tax Act, 1922 — Section 33(A), 33(B), 8(2)Income Tax Act, 1961 — Section 41, 42, 44
High Courts22 Aug 1955
Sankaran Narayanan Vs Kochu Jnllai Kochu
High Court Of Kerala · (1955) 08 KL CK 0024
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 4
High Courts19 Aug 1955
Sankaran Pankajakshan Vs Narayana Pillai Velayudhan Pillai
High Court Of Kerala · (1955) 08 KL CK 0011
High Courts19 Aug 1955
Couri Amma Vaidehi Amma Vs Ranicswaran Pillai Miulhavan Pillai and Another
High Court Of Kerala · (1955) 08 KL CK 0008
High Courts12 Aug 1955
Parvathy Nadachy Umayaparvathy Nadachy Vs Ramalekshmy Seethalekshmy Ammal
High Court Of Kerala · AIR 1955 Ker 127
High Courts12 Aug 1955
V. Geeri Naicken Vs Nary and Others
High Court Of Kerala · (1955) 08 KL CK 0014
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 6Limitation Act, 1908 — Section 22Travancore Limitation Act, 1908 — Section 23
High Courts11 Aug 1955
T.K. Vasudevan Pillai Vs The State
High Court Of Kerala · (1955) 08 KL CK 0012
Constitution of India, 1950 — Article 226
High Courts11 Aug 1955
P.R. Raghavan Nair Vs The State
High Court Of Kerala · AIR 1955 Ker 77
Constitution of India, 1950 — Article 226, 311(2)
High Courts11 Aug 1955
Padmanabhan Narayanan and Others Vs Parvathi Amma Kavukutty Amma
High Court Of Kerala · (1955) 08 KL CK 0002
Travancore Land Acquisition Act, 1089 — Section 18, 27, 28(2), 38, 9
High Courts10 Aug 1955
Subramonia Iyer Saradambal Vs K.R. Ramabhadra Iyer
High Court Of Kerala · (1955) 08 KL CK 0016
Civil Procedure Code, 1908 (CPC) — Section 52Provincial Insolvency Act, 1920 — Section 2(2)