High Courts26 Mar 1954Dismissed
P.R. Krishna Rao Vs Municipal Sales tax Officer and Another
High Court Of Kerala · (1954) 03 KL CK 0016
Cochin General Clauses Act, 1079 — Section 24, 6Travancore-Cochin General Sales Tax Act, 1125 — Section 25
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,688 of 2,714
High Courts26 Mar 1954Allowed
Eipu Varkey and Others Vs State and Others
High Court Of Kerala · AIR 1954 Ker 471
Constitution of India, 1950 — Article 226Travancore Land Conservancy Act, 1091 — Section 6
High Courts26 Mar 1954Allowed
V.K. Menon Vs Tahsildar, Mukundapuram Taluk and another
High Court Of Kerala · AIR 1954 Ker 14
Constitution of India, 1950 — Article 226
High Courts26 Mar 1954
Narayani Pillai Bhageerathi Pillai Vs Narayanan Prabhakaran
High Court Of Kerala · AIR 1954 Ker 130
Transfer of Property Act, 1882 — Section 2, 57
High Courts25 Mar 1954Allowed
S. Mahadeva Iyer Vs State
High Court Of Kerala · AIR 1954 Ker 469
Administration and Application of Laws Ordinance, 1124 — Section 5Constitution of India, 1950 — Article 226Travancore-Cochin Public Service Commission Ordinance, 1124 — Section 4, 4(2), 7
High Courts25 Mar 1954Dismissed
Mathunni Mathew Vs Mathunni Chandy and another
High Court Of Kerala · AIR 1954 Ker 171
Arbitration Act, 1940 — Section 14, 17, 33Registration Act, 1908 — Section 17, 17(1)(b), 17(2)(v)
High Courts24 Mar 1954Allowed
The Vanjipuzha Chief Vs Thommi Thoma and others
High Court Of Kerala · AIR 1954 Ker 1
Travancore Jenmi and Kudiyan Act, 1071 — Section 3
High Courts24 Mar 1954
Narayana Pillai Kunjunni Pillai Vs Narayana Pillai Bhaskaran Pillai and Others
High Court Of Kerala · AIR 1954 Ker 459
Travancore Nair Act, 1912 — Section 40
High Courts23 Mar 1954Dismissed
Kunju Naina Nina and Others Vs Lapen Chacko
High Court Of Kerala · (1954) 03 KL CK 0020
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1 , Order 21 Rule 2Contract Act, 1872 — Section 42 , 43, 44, 69, 70Limitation Act, 1908 — Article 100, 107, 120, 61, 79
High Courts23 Mar 1954
Annie Marie Fernandez and others Vs Mathevan Madhavi and others
High Court Of Kerala · AIR 1954 Ker 92
Civil Procedure Code, 1908 (CPC) — Section 47, 50
High Courts16 Mar 1954
State of Travancore-Cochin Vs Ramakrishna Iyer Narayana Iyer
High Court Of Kerala · AIR 1954 Ker 132
High Courts12 Mar 1954Allowed
M. Abdul Sathar Sait Vs Kunjuvarkey
High Court Of Kerala · AIR 1954 Ker 189
Sales of Goods Act, 1930 — Section 4(3)
High Courts11 Mar 1954Dismissed
Varkey Yohannan Vs Narayanan Vasudevan Chakkiyar
High Court Of Kerala · AIR 1954 Ker 161
High Courts11 Mar 1954Allowed
Joseph Varghese Vs State
High Court Of Kerala · AIR 1954 Ker 117
Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 324
High Courts08 Mar 1954Dismissed
A.K. Kaliyappa Chettiyar and Sons Vs Currimbhoy Laljee Sajun and Co. and Another
High Court Of Kerala · AIR 1954 Ker 461
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Contract Act, 1872 — Section 28, 29
High Courts04 Mar 1954Allowed
In the Goods of Reginald Philip Roissier (Deceased); (Thomas Vellappally)
High Court Of Kerala · AIR 1954 Ker 102
Succession Act, 1925 — Section 228, 241, 291
High Courts02 Mar 1954Dismissed
(sic)Chottalal Othamchand Vs Arakka(Sic)mbil Padmanabha Shenoi
High Court Of Kerala · AIR 1954 Ker 467
Transfer of Property Act, 1882 — Section 106
High Courts01 Mar 1954Allowed
Madhava Shenoi Narayana Shenoi Vs Yasodabai and another
High Court Of Kerala · AIR 1954 Ker 9
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 141, 374(2)Transfer of Property Act, 1882 — Section 60
High Courts01 Mar 1954Allowed
Arumugham Shunmughathayi Ammal Vs Sebastian Nadar Devasahayam Nadar
High Court Of Kerala · (1954) 03 KL CK 0005
Travancore Christian Succession Regulation Act, 1092 — Section 16, 17, 21, 22, 24
High Courts26 Feb 1954Allowed
Pappathi Ammal Vs Sivagannam Pillai and Another
High Court Of Kerala · (1954) 02 KL CK 0011
Civil Procedure Code Amendment Act, 1951 — Section 20(2)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 17, Order 21 Rule 5, Order 9 Rule 13, Order 9 Rule 9, 129Constitution of India, 1950 — Article 227