High Courts01 Sept 1953Dismissed
R. Venkitaraman Vs Central Road Traffic Board and Another
High Court Of Kerala · AIR 1954 Ker 140
Motor Vehicles Act, 1939 — Section 133(2), 133(3)Part B States (Laws) Act, 1951 — Section 6
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,693 of 2,714
High Courts01 Sept 1953
Mathai Manjooran and Others Vs State
High Court Of Kerala · AIR 1954 Ker 47 : (1954) CriLJ 110
Constitution of India, 1950 — Article 125, 19, 226, 228
High Courts20 Aug 1953Dismissed
K.L. Kuriakose Vs Central Road Traffic Board and Others
High Court Of Kerala · (1953) 08 KL CK 0012
Central Motor Vehicles Rules, 1989 — Rule 158Constitution of India, 1950 — Article 226
High Courts13 Aug 1953Dismissed
Narayanan Vs Kochupennu
High Court Of Kerala · AIR 1954 Ker 142
Transfer of Property Act, 1882 — Section 58(C)
High Courts13 Aug 1953
Ulahannan Varkey Vs Mathai Poulose
High Court Of Kerala · AIR 1954 Ker 172 : (1954) CriLJ 319
Criminal Procedure Code, 1898 (CrPC) — Section 177, 201, 209, 233, 234Penal Code, 1860 (IPC) — Section 387
High Courts12 Aug 1953Allowed
Madhavan Pillai and Another Vs Gopala Kurup and Others
High Court Of Kerala · AIR 1954 Ker 433
Travancore Nair Act, 1912 — Section 39
High Courts11 Aug 1953Allowed
Mohamad Kassam Abdul Sathar Sait Vs Raghavan and Others
High Court Of Kerala · (1953) 08 KL CK 0007
Cochin Limitation Act, 1908 — Article 105, 73Limitation Act, 1908 — Article 115, 120, 85
High Courts06 Aug 1953Allowed
Thommen Chacko Vs Narayanan Thuppan Nambooripad and Others
High Court Of Kerala · AIR 1954 Ker 311
High Courts06 Aug 1953
Ouseph Ouseph Vs Mathen Mariyamma
High Court Of Kerala · AIR 1954 Ker 297
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, 152
High Courts05 Aug 1953
Sankara Allom, Ltd. Vs The State of Travancore-Cochin and Others
High Court Of Kerala · AIR 1953 Ker 622 : (1953) 1 LLJ 644
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2
High Courts05 Aug 1953
State Vs Devassi Ouseph
High Court Of Kerala · AIR 1954 Ker 236 : (1954) CriLJ 640
Criminal Procedure Code, 1898 (CrPC) — Section 110, 123
High Courts04 Aug 1953Dismissed
C.D. Govinda Rao Vs The First Member, Board of Revenue and Commissioner of Sales Tax
High Court Of Kerala · (1953) 08 KL CK 0005
Cochin Sales Tax Act, 1121 — Section 16, 17, 18, 24(1), 24(2)Cochin Sales Tax Rules, 1121 — Rule 9, 9(2), 9(5)Income Tax Act, 1961 — Section 33, 33A
High Courts03 Aug 1953Allowed
Sankara Iyer Subramania Iyer Vs Ramachandra Iyer Venkitadri Iyer and Others
High Court Of Kerala · (1953) 08 KL CK 0011
Limitation Act, 1908 — Article 109
High Courts31 Jul 1953
Neelacanta Iyer Vaidyanatha Sarma Vs The State
High Court Of Kerala · AIR 1953 Ker 247
Penal Code, 1860 (IPC) — Section 409, 471, 477A, 487Post Office Act, 1898 — Section 52
High Courts31 Jul 1953Allowed
George Mathai and Another Vs Mathew Daniel and Others
High Court Of Kerala · AIR 1954 Ker 165
High Courts29 Jul 1953
Rajasekaran Pillai and Others Vs Kochukunju Philipose and Others
High Court Of Kerala · AIR 1954 Ker 101
High Courts24 Jul 1953
Edward Top and Another Vs State
High Court Of Kerala · AIR 1954 Ker 4 : (1954) CriLJ 25
Criminal Procedure Code, 1898 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 279, 304A, 336, 337
High Courts24 Jul 1953Allowed
K.S. Subramonia Iyer Vs Padmavathi Ammal
High Court Of Kerala · (1953) 07 KL CK 0005
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts23 Jul 1953Allowed
K. Sankaranarayana Pillai Vs S.P. Sankara Iyer
High Court Of Kerala · (1953) 07 KL CK 0009
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 65, Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 66(2)(a)Partition Act, 1893 — Section 7
High Courts21 Jul 1953
Seetharam Warehouse Vs Thaivettil Kunhesso Anna and Others
High Court Of Kerala · (1953) 1 LLJ 640
Employees Compensation Act, 1923 — Section 24, 8