High Courts25 Mar 1955
In Re: P.K. Velayudhan
High Court Of Kerala · AIR 1955 Ker 220
Constitution of India, 1950 — Article 14, 21, 254Government of India Act, 1935 — Section 107(1), 6
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,683 of 2,714
High Courts25 Mar 1955Allowed
Standard Vacuum Oil Company, Ernakulam Terminal and another Vs Commr, Ernakulam Municipal Council Ernakulam and others
High Court Of Kerala · AIR 1955 Ker 121
Constitution of India, 1950 — Article 226
High Courts25 Mar 1955
P.M. Bramadathan Nambooripad Vs Cochin Devaswom Board
High Court Of Kerala · AIR 1955 Ker 43
Constitution of India, 1950 — Article 12, 14, 15(1), 19, 19(1)Government of India Act, 1935 — Section 107, 311, 311(2)
High Courts15 Mar 1955Allowed
Punchiri Boat Service Ltd., Alleppey and others Vs State of Travancore-Cochin and others
High Court Of Kerala · AIR 1955 Ker 97
Constitution of India, 1950 — Article 19, 19(1)(g), 226, 227Minimum Wages Act, 1948 — Section 2, 3, 4, 5, 5(2)
High Courts14 Mar 1955
In Re: Parameswaran Pillai
High Court Of Kerala · AIR 1955 Ker 268 : AIR 1955 Ker 177
Constitution of India, 1950 — Article 19
High Courts10 Mar 1955
V.P. Velayudhan Pillai Vs K.A. Joseph
High Court Of Kerala · AIR 1955 Ker 42
Constitution of India, 1950 — Article 14, 19(1), 31
High Courts10 Mar 1955
S. Chattanatha Karayalar Vs Central Bank of India, Ltd., Alleppey
High Court Of Kerala · AIR 1955 Ker 201
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts10 Mar 1955Dismissed
The Jamath Mosque Vs Vakhan Joseph
High Court Of Kerala · AIR 1955 Ker 227
Constitution of India, 1950 — Article 14, 19, 19(1)(f), 19(1)(g), 31
High Courts01 Mar 1955Dismissed
Kesavan Padmanabhan and another Vs Neelkantan Narayanan and another
High Court Of Kerala · AIR 1955 Ker 225
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts25 Feb 1955Dismissed
Aiyappan Kuttan Vs The State
High Court Of Kerala · AIR 1955 Ker 266
Penal Code, 1860 (IPC) — Section 107, 109, 114, 301, 307
High Courts24 Feb 1955
Lekshmi Amma Chacki Amma Vs Mammen Mammen
High Court Of Kerala · AIR 1955 Ker 87
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts24 Feb 1955
Narayanan Krishnan Namboori Vs K. Ravi Varma and Others
High Court Of Kerala · AIR 1955 Ker 74
Travancore Malayala Brahim Act, 1106 — Section 13, 15, 16, 17, 18Travancore Nair Act, 1912 — Section 21(2)Travancore Nayar Regulations, 1100 — Section 21
High Courts23 Feb 1955
Beepathumma Vs Abdul Radar Mooppen and Others
High Court Of Kerala · (1955) 02 KL CK 0007
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151
High Courts23 Feb 1955
M. Geevarghese Vs Travancore-Cochin State and Others
High Court Of Kerala · AIR 1955 Ker 45
Constitution of India, 1950 — Article 226
High Courts18 Feb 1955
T.K. Gopalan Vs Mohammed Abdul Kadir
High Court Of Kerala · (1955) 02 KL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 53, Order 21 Rule 53(3), 48Limitation Act, 1908 — Section 6Travancore Limitation Act, 1100 — Article 166, 6, 7, 8
High Courts17 Feb 1955
Poulb Varghese Vs Kochuvariatl Joseph
High Court Of Kerala · (1955) 02 KL CK 0009
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 15, Order 21 Rule 15(2), Order 21 Rule 17(2), 42
High Courts07 Feb 1955Allowed
Ayyappan Kunjaiyyappan and others Vs Aiyappan Unnaman and others
High Court Of Kerala · AIR 1955 Ker 279
High Courts01 Feb 1955
Narayanaru Agnisarmaru Namboori Vs Vaidyanatha Iyen Ramanatha Iyen and Another
High Court Of Kerala · AIR 1955 Ker 119
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 20, Order 21 Rule 55
High Courts31 Jan 1955Dismissed
Manjelly Anthony Ouseph Vs Kurieyadathu Neelakandan Nambudiri
High Court Of Kerala · AIR 1955 Ker 277
Transfer of Property Act, 1882 — Section 76, 78
High Courts27 Jan 1955
O.K. Kumara Kurup Vs Travancore-Cochin State and Others
High Court Of Kerala · AIR 1955 Ker 160