High Courts29 Sept 1953Dismissed
Joseph Mundassery Vs Manager, St. Thomas College
High Court Of Kerala · (1953) 09 KL CK 0022
Constitution of India, 1950 — Article 226, 310, 311
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,692 of 2,714
High Courts29 Sept 1953Dismissed
Abubaker Abdul Kadir Vs Muhammad Kunju Abdul Kadir
High Court Of Kerala · (1953) 09 KL CK 0019
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 9, 48Limitation Act, 1908 — Article 150, 150 , 151, 152, 153Provincial Small Cause Courts Act, 1887 — Section 25
High Courts29 Sept 1953Dismissed
Narayana Piliai Kunjan Pillai Vs Kesava Pillai Sankara Pillai
High Court Of Kerala · AIR 1954 Ker 369
Civil Procedure Code, 1908 (CPC) — Section 48Debt Relief Act — Section 16, 21
High Courts29 Sept 1953Allowed
Kumara Pillai Velayudhan Pillai Vs Rayappan Nadar Asirvadom Nadar
High Court Of Kerala · AIR 1953 Ker 112
High Courts28 Sept 1953Dismissed
K.T. Abraham Vs The State of Travancore-Cochin
High Court Of Kerala · (1953) 09 KL CK 0002
Constitution of India, 1950 — Article 226
High Courts25 Sept 1953Allowed
Damodaran Namboori Vasudevan Namboori Vs Thariath Ouseph
High Court Of Kerala · (1953) 09 KL CK 0010
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Cochin Tenancy Act, 1090 — Section 23Cochin Tenancy Act, 1113 — Section 20, 26, 27, 28, 29
High Courts25 Sept 1953Allowed
Ramaswamy Pillai Velayudhan Pillai and others Vs Arumanayagam Seemon and others
High Court Of Kerala · AIR 1953 Ker 20
Cochin Christian Succession Act, 1097 — Section 15, 16, 17, 21, 22
High Courts25 Sept 1953Dismissed
Janaki Amma Gopalan Nair Vs Kunhippilla Narayana Menon
High Court Of Kerala · (1953) 09 KL CK 0005
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 100(1), Order 21 Rule 101, Order 21 Rule 13, Order 21 Rule 54
High Courts24 Sept 1953Allowed
Kula Mydeen Pillai Hussain Pillai Vs Narayanan Madhavan ana others
High Court Of Kerala · AIR 1953 Ker 312
High Courts22 Sept 1953Allowed
P.K. Gopalan Vs Avaroni Sippora and Another
High Court Of Kerala · AIR 1954 Ker 465
Cochin Buildings (Lease and Rent Control) Act, 1124 — Section 7, 9Constitution of India, 1950 — Article 143
High Courts22 Sept 1953
Thevi Amma and Others Vs Subbarayayen Krishna Iyer and Another
High Court Of Kerala · AIR 1954 Ker 462
High Courts22 Sept 1953
In Re: P. Raghava Menon
High Court Of Kerala · AIR 1954 Ker 151 : (1954) CriLJ 281
High Courts22 Sept 1953
Mani Joseph Vs State
High Court Of Kerala · AIR 1954 Ker 396 : (1954) CriLJ 1181
Penal Code, 1860 (IPC) — Section 300, 304
High Courts18 Sept 1953Allowed
Thangalkunju Musaliar Vs Venkitachalam Potti and Another
High Court Of Kerala · (1953) 09 KL CK 0003
Constitution of India, 1950 — Article 133, 226, 226(1), 372(1)Opium and Revenue Laws (Extension of Application) Act, 1950 — Section 3Travancore Taxation on Income (Investigation Commission) Act, 1124 — Section 1(3), 22, 4(3), 5, 5(4)
High Courts17 Sept 1953
Janaki Kunjamma Kalliyam Kunjamma Vs Krishnan Govindan
High Court Of Kerala · (1953) 09 KL CK 0004
Travancore Nair Act, 1912 — Section 25, 26, 28, 44
High Courts14 Sept 1953Dismissed
Ollur Bank Ltd. Vs Little Flower Bank Ltd.
High Court Of Kerala · AIR 1954 Ker 399
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13
High Courts14 Sept 1953
A.N. Lekshmana Shenoy Vs The Income Tax Officer
High Court Of Kerala · AIR 1954 Ker 137
Cochin Income Tax Act, 1117 — Section 14, 27(2), 28(4), 44, 44(1)Constitution of India, 1950 — Article 228, 277Finance Act, 1950 — Section 13
High Courts09 Sept 1953
Marthandan Nadar Narayanan Nadar Vs Perumakutty Perumakutty
High Court Of Kerala · AIR 1954 Ker 115 : (1954) CriLJ 243
High Courts03 Sept 1953Allowed
Lakshmi Amma Kalliyani Amma Vs Kunji Pillai Amma Kutty Amma and Others
High Court Of Kerala · (1953) 09 KL CK 0008
Contract Act, 1872 — Section 2, 23, 25(1)Transfer of Property Act, 1882 — Section 122, 6
High Courts02 Sept 1953Dismissed
Krishna Panicker Vs Kunchu and Another
High Court Of Kerala · (1953) 09 KL CK 0012
Civil Procedure Code, 1908 (CPC) — Section 41, 48, 48(1)Limitation Act, 1908 — Section 19Provincial Insolvency Act, 1920 — Section 33, 34, 49, 72(2), 78(2)