High Courts08 Oct 1952
Chacko Ouseph Vs Parameswaran Sreedharan Moothathu and Another
High Court Of Kerala · AIR 1952 Ker 117
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,700 of 2,714
High Courts07 Oct 1952
Kodiyan Kochupoulo and Another Vs Ittikkuriya
High Court Of Kerala · AIR 1952 Ker 258
Civil Procedure Code, 1908 (CPC) — Section 48
High Courts06 Oct 1952Allowed
Abdurahuman Meeya Pillai Vs Vava Mohammad Thambi Haji
High Court Of Kerala · AIR 1954 Ker 289
Debt Relief Act, 1167 — Section 15, 8, 9, 9(3)
High Courts06 Oct 1952
Easwara Pillai Gangadhara Pillai and Another Vs Krishna Prabhu Nagendra Prabhu and Others
High Court Of Kerala · (1952) 10 KL CK 0010
Specific Relief Act, 1877 — Section 9
High Courts29 Sept 1952
Parameswaran Pillai Sankara Pillai Vs Parameswaran Nair Aiyappan Nair
High Court Of Kerala · (1952) 09 KL CK 0010
High Courts29 Sept 1952
Abdul Satar Sait Vs Kunhu Moidu and Others
High Court Of Kerala · (1952) 09 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 92
High Courts25 Sept 1952
Subramanian Asari Subramanian Asari and Another Vs Kanni Ammal Velamma
High Court Of Kerala · (1952) 09 KL CK 0012
Transfer of Property Act, 1882 — Section 126
High Courts25 Sept 1952
K.A. Thomas Vs State of Travancore-Cochin and Others
High Court Of Kerala · (1952) 09 KL CK 0005
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226
High Courts25 Sept 1952Allowed
Ahmed Ummal Sulaiha Ummal Vs Abdul Khanni Lebba Noohookannulebba
High Court Of Kerala · AIR 1952 Ker 40
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 6
High Courts24 Sept 1952
Narayana Pillai Vs Raghavah Pillai and Others
High Court Of Kerala · AIR 1952 Ker 563
High Courts22 Sept 1952
Dummini Mariamma Vs Raman Pillai Sivarama Pillai and Another
High Court Of Kerala · AIR 1952 Ker 273
Cochin Tenancy Act, 1113 — Section 2
High Courts19 Sept 1952
Kanda Veloo Vs Kumaran Govindan
High Court Of Kerala · (1952) 09 KL CK 0016
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 86, Order 21 Rule 89, Order 21 Rule 92, 11
High Courts17 Sept 1952
Kaliyani Ratnamma and Another Vs Pyle Devasya and Others
High Court Of Kerala · AIR 1952 Ker 387
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 3, Order 9 Rule 9
High Courts17 Sept 1952Allowed
Mohammed Kannu Sainaba Ummal Vs Raman Neelacandan and Others
High Court Of Kerala · AIR 1954 Ker 381
High Courts17 Sept 1952
Ramabai and Others Vs Saraswathi and Others
High Court Of Kerala · AIR 1952 Ker 114
Evidence Act, 1872 — Section 107, 108
High Courts16 Sept 1952
Eayo George and Others Vs Kacki Muthaliyar Aley Muthaliyar and Others
High Court Of Kerala · (1952) 09 KL CK 0002
Transfer of Property Act, 1882 — Section 116
High Courts15 Sept 1952
Ulahannan Kuriyan and Others Vs Uthuppu Varkey and Others
High Court Of Kerala · (1952) 09 KL CK 0007
Court Fees Act, 1870 — Article 1, 11Travancore Court Fees Act, 1087 — Section 5, 7, 9Travancore-Cochin Court Fees Act, 1125 — Section 11, 2, 3, 4, 5
High Courts15 Sept 1952
Kanakku Ammayappa Sivagurunatha Pillai and Others Vs State
High Court Of Kerala · AIR 1952 Ker 478
Travancore Devaswom Proclamation, 1121 — Section 3, 4, 9
High Courts08 Sept 1952
Kunjan Pillai Karunakaran Pillai Vs Mani Pillai Devaki Pillai and Others
High Court Of Kerala · AIR 1952 Ker 542
Travancore Nair Act, 1912 — Section 25
High Courts29 Aug 1952
Joseph John Vs State of Travancore-Cochin
High Court Of Kerala · (1953) CriLJ 752
Constitution of India, 1950 — Article 106, 12, 13, 154, 163Evidence Act, 1872 — Section 123, 124, 164