High Courts27 Jan 1955Dismissed
Velayudhan Pillai Kesava Pillai and another Vs Travancore-Cochin State
High Court Of Kerala · AIR 1955 Ker 226
Penal Code, 1860 (IPC) — Section 193
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,684 of 2,714
High Courts20 Jan 1955
Ismail Ebrahim and Another Vs Mathai Cheriyan
High Court Of Kerala · (1955) 01 KL CK 0005
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 4, Order 32 Rule 4(1), Order 32 Rule 4(3)Travancore Limitation Act, 1908 — Article 9
High Courts17 Jan 1955
Devassy Thommen and others Vs N. Subramonia Iyer and another
High Court Of Kerala · AIR 1955 Ker 223
Transfer of Property Act, 1882 — Section 108(j)
High Courts17 Jan 1955
Thomas Varughese Vs Mar Ivanios Metropolitan
High Court Of Kerala · AIR 1955 Ker 90
High Courts12 Jan 1955
N. Sundareswaran Vs State of Travancore-Cochin and another
High Court Of Kerala · AIR 1955 Ker 43
Motor Vehicles Act, 1939 — Section 22(1)
High Courts11 Jan 1955Dismissed
Mathevan Pillai Kumaraswamy Pillai Vs Subramonia Iyer and others
High Court Of Kerala · AIR 1955 Ker 152
High Courts07 Jan 1955Dismissed
Krishnan Krishnan Vs Kandan Velu
High Court Of Kerala · AIR 1955 Ker 233
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 23 Rule 3
High Courts07 Jan 1955
A. Kunjan Nadar Vs The State
High Court Of Kerala · AIR 1955 Ker 154
Constitution of India, 1950 — Article 190(3), 190(3)(a), 190(4), 191, 191(1)Representation of the People Act, 1951 — Section 7, 7(b)
High Courts06 Jan 1955Dismissed
Kochunarayani Amma Nalini Vs Velu Menon Govinda Menon
High Court Of Kerala · AIR 1955 Ker 166
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9
High Courts04 Jan 1955
Uduppu Pylee Vs Varki Mathai
High Court Of Kerala · (1955) 01 KL CK 0007
Cochin Registration Act, 1084 — Section 62, 63, 67, 77Criminal Law (Amendment) Act, 1855 — Section 5(1)Income Tax Act, 1922 — Section 6, 66(2), 66(3)
High Courts03 Jan 1955Dismissed
Govindan Sankaran Vs Sankaran Achuthan
High Court Of Kerala · AIR 1955 Ker 234
High Courts03 Jan 1955Allowed
Peerumuhammad Raotha Pillai Vs Kassim Pillai Peerukannu and others
High Court Of Kerala · AIR 1955 Ker 188
Limitation Act, 1963 — Article 44, 3
High Courts21 Dec 1954Allowed
Chaithu Mohammed Asanar Pillai Vs N. Abdur Rahiman Sahib
High Court Of Kerala · AIR 1954 Ker 230
Civil Procedure Code, 1908 (CPC) — Section 48
High Courts02 Dec 1954Allowed
K.M.S. Mallayan Chettiar Vs Sivarama Pillai Krishna Pillai
High Court Of Kerala · AIR 1954 Ker 162
High Courts02 Dec 1954Allowed
Narayani Amma Kalliyani Amma Vs Narayani Amma Ichikutty Amma and another
High Court Of Kerala · AIR 1954 Ker 181
High Courts02 Dec 1954Dismissed
Kochan Nadar Yoven Nadar Vs Rayappan Nadar Varuvel Nadar
High Court Of Kerala · AIR 1954 Ker 182
High Courts24 Nov 1954Dismissed
A.V. Fernandez Vs State
High Court Of Kerala · AIR 1954 Ker 126
Constitution of India, 1950 — Article 286, 301, 303(1)
High Courts12 Nov 1954Allowed
Krishna Pillai Ayyanperumal Pillai Vs Geevarghese Oommen
High Court Of Kerala · AIR 1954 Ker 208
Civil Procedure Code, 1908 (CPC) — Section 48(1), 48(2)
High Courts10 Nov 1954Dismissed
Govindan Nair Neelakantan Nair Vs Narayani Amma
High Court Of Kerala · AIR 1954 Ker 235
Travancore Nair Act, 1912 — Section 26
High Courts10 Nov 1954Allowed
Ulahannan Mathai Vs State
High Court Of Kerala · AIR 1954 Ker 82
Constitution of India, 1950 — Article 301, 303, 304Government of India Act, 1935 — Section 109