High Courts16 Jul 1954Allowed
State Vs Kuruvilla Ouseph
High Court Of Kerala · AIR 1954 Ker 243
Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,687 of 2,714
High Courts16 Jul 1954Dismissed
A. Neelakanta Iyer Vs State of Travancore-Cochin and others
High Court Of Kerala · AIR 1954 Ker 46
Constitution of India, 1950 — Article 14, 15(1), 19(1)(f), 226, 31
High Courts13 Jul 1954Allowed
Boothathan Nadar Appavu Nadar Vs Savarimuthu Nadar Daniel Nadar
High Court Of Kerala · AIR 1954 Ker 109
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 13
High Courts12 Jul 1954Dismissed
Kannikaramal Nadachi Ammal Nadachi Vs Narayana Nadar Kopillan Nadar and others
High Court Of Kerala · AIR 1954 Ker 207
Travancore Limitation Act, 1100 — Article 119, 21
High Courts08 Jul 1954Dismissed
Kannu Neelakantan and others Vs Ramakrishna Pillai and others
High Court Of Kerala · AIR 1954 Ker 260
Travancore Co-operative Societies Act, 1112 — Section 57(2)
High Courts07 Jul 1954
Travancore-Cochin State Vs Chacko Alexander and Others
High Court Of Kerala · (1954) 07 KL CK 0003
Travancore Land Acquisition Act, 1894 — Section 28, 31
High Courts02 Jul 1954
Chacko Chacko Vs Varghese Varghese
High Court Of Kerala · AIR 1954 Ker 167
Court Fees Act, 1870 — Section 4
High Courts02 Jul 1954
Narayanan Nair Govindan Nair Vs Karayanan Nair Naryanan Nair and Others
High Court Of Kerala · (1954) 07 KL CK 0005
Evidence Act, 1872 — Section 11, 115
High Courts29 Jun 1954Dismissed
Kunju Meethian Kochu Mohammed Vs Narayana Pillai Gopala Pillai
High Court Of Kerala · AIR 1954 Ker 513
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts28 Jun 1954
V.P. Narayana and Sons Vs Commr. of Income Tax, Mysore and c.
High Court Of Kerala · AIR 1954 Ker 30
Cochin Income Tax Act, 1117 — Section 109
High Courts26 Jun 1954Dismissed
Kunju Meethian Kochu Mohammed Vs Narayana Pillai Gopala Pillai
High Court Of Kerala · (1954) 06 KL CK 0001
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts25 Jun 1954Allowed
M.S. Pushkaran Vs V.S. Ramakrishnan Nair and others
High Court Of Kerala · AIR 1954 Ker 49
Provincial Insolvency Act, 1920 — Section 14, 5
High Courts24 Jun 1954
Santhilal and Co., Trichur Vs Commr. of Income Tax, Mysore etc.
High Court Of Kerala · AIR 1954 Ker 67
Income Tax Act, 1922 — Section 14(2)(c), 23, 23(4)
High Courts09 Jun 1954
Ouseph Varkey Vs State
High Court Of Kerala · AIR 1954 Ker 492 : (1954) CriLJ 1604
Criminal Procedure Code, 1898 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 161, 165, 165A, 9Prevention of Corruption Act, 1988 — Section 3, 4
High Courts07 Jun 1954Dismissed
Sankaran Vishnu Nambudhiri Vs Neelakanda Iyer Venkitachalam Iyer and others
High Court Of Kerala · AIR 1954 Ker 195
Transfer of Property Act, 1882 — Section 54
High Courts02 Apr 1954Allowed
Kunjan Nair Krishnan Menon Vs Ouseph Devasia
High Court Of Kerala · AIR 1954 Ker 183
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts01 Apr 1954Dismissed
Neelakantan Parameswaran Namburi Vs Krishnan Narayana Pillai
High Court Of Kerala · AIR 1954 Ker 145
Limitation Act, 1963 — Section 28
High Courts01 Apr 1954Dismissed
Travancore Devaswom Board Vs S. Neelacantan Moothathu and others
High Court Of Kerala · AIR 1954 Ker 83
High Courts29 Mar 1954Dismissed
Eravi Vasudevan Nambooripad and Others Vs Travancore-Cochin State and Another
High Court Of Kerala · AIR 1954 Ker 522
Constitution of India, 1950 — Article 14, 19(1), 31(2)General Clauses Act, 1897 — Section 10, 11, 12, 13, 14
High Courts29 Mar 1954Allowed
Kelampi Narayanan Vs The Devaswom Board
High Court Of Kerala · AIR 1954 Ker 470
Constitution of India, 1950 — Article 226Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 28(3)