High Courts05 Jan 1953
James Paul Alexander Vs James Arthur Edwards
High Court Of Kerala · (1953) CriLJ 1566
Criminal Procedure Code, 1898 (CrPC) — Section 146
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,698 of 2,714
High Courts05 Jan 1953
Harihara Iyer Vs Thommy
High Court Of Kerala · (1953) 01 KL CK 0004
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts17 Dec 1952
Kumaran Nilacantan Nadar Vs Kumaran Nadar Masilamoni Nadar and Another
High Court Of Kerala · AIR 1952 Ker 465
High Courts15 Dec 1952
Kutty Mhamathu and Another Vs Saithu Moitheen Sahib
High Court Of Kerala · (1952) 12 KL CK 0013
Civil Procedure Code, 1908 (CPC) — Section 115, 144, 2(2)Cochin Buildings (Lease and Rent Control) Proclamation Act, 1122 — Section 1, 12, 2, 7, 7(2)
High Courts12 Dec 1952
V. Ramabhadran Vs P.K. Somasekharan and Others
High Court Of Kerala · AIR 1952 Ker 325
Constitution of India, 1950 — Article 226, 254
High Courts12 Dec 1952
Richard Facey Hunter Crowther Vs Pakkianathan Jananabharanom and Others
High Court Of Kerala · (1952) 12 KL CK 0007
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3)Transfer of Property Act, 1882 — Section 100, 5
High Courts12 Dec 1952
The Oriental Government Security Life Assurance Company, Ltd. Vs P.K. Somasundaram and Others
High Court Of Kerala · (1953) 2 LLJ 573
Constitution of India, 1950 — Article 226, 254
High Courts11 Dec 1952
Sivathanu Pillai Vs Kumara Pillai and Others
High Court Of Kerala · (1952) 12 KL CK 0004
Constitution of India, 1950 — Article 329Representation of the People Act, 1951 — Section 105, 170
High Courts11 Dec 1952
Prabhakar Gerald Walter Vs The Chief Secretary and Others
High Court Of Kerala · (1952) 12 KL CK 0002
Companies Act, 1956 — Section 26Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 36
High Courts05 Dec 1952
Makam Nal Godavarma Valiya Raja Vs Godananda Brahmananda Bhoothi Swamiyar and Others
High Court Of Kerala · AIR 1952 Ker 408
Central Provinces Land Revenue Act, 1881 — Section 109, 83Limitation Act, 1908 — Article 109, 120, 14Travancore Edavagai Act, 1109 — Section 17, 17(1), 17(2), 5, 5(1)
High Courts02 Dec 1952
Velamma Muthamma Vs Krishna swamy Naidu Muthu Pillai Naidu
High Court Of Kerala · (1952) 12 KL CK 0011
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 35(2)
High Courts27 Nov 1952
Kunchi Pillai Vs Sunny Rebella
High Court Of Kerala · (1952) 11 KL CK 0002
Civil Procedure Code, 1908 (CPC) — Section 13Limitation Act, 1908 — Section 19, 20
High Courts25 Nov 1952
Koshi Varghese Vs State
High Court Of Kerala · AIR 1954 Ker 102 : (1954) CriLJ 194
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 435, 436, 437
High Courts21 Nov 1952
Mathevan Pillai Padmanabha Pillai Vs Thavazhi Pillai Arumughom Pillai and Others
High Court Of Kerala · AIR 1952 Ker 459
High Courts21 Nov 1952
Swaragiri Krishnan Ramaswami Vs Rangaswami Subbayyan Lala
High Court Of Kerala · AIR 1952 Ker 216
Civil Procedure Code, 1908 (CPC) — Section 23Debt Relief Act, 1116 — Section 10, 11, 12, 13, 14
High Courts21 Nov 1952
N.M. Ahammath Unni Kunhu Moideen Vs Madom Subramonia Iyer
High Court Of Kerala · AIR 1952 Ker 283
Cochin Agriculturists Relief Act, 1114 — Section 10, 13, 7(2), 7(3), 8
High Courts20 Nov 1952
Velayudhan Pillai Vs Ouseph and Another
High Court Of Kerala · AIR 1952 Ker 574