COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,701 of 2,714

High Courts29 Aug 1952

Chittoor Varadaraja Iyer Narayana Iyer Vs State of Travancore-Cochin

High Court Of Kerala · (1952) 08 KL CK 0012

Cochin Service Regulations — Article 205Constitution of India, 1950 — Article 125(2), 148(3), 163, 163(3), 166Government of India Ordinance — Section 5, 6(2)

Read judgment

High Courts29 Aug 1952

State Vs A.M. Muthunayagam Pillai and Others

High Court Of Kerala · (1952) 08 KL CK 0010

Read judgment

High Courts29 Aug 1952

Chiramel Varied Devassikutty Vs State

High Court Of Kerala · AIR 1953 Ker 275 : AIR 1952 Ker 275 : (1953) CriLJ 1301

Penal Code, 1860 (IPC) — Section 104, 109, 134, 135, 28

Read judgment

High Courts27 Aug 1952

V. Kesavan Vs K.S. Raghavan and Others

High Court Of Kerala · (1952) 08 KL CK 0003

Read judgment

High Courts26 Aug 1952

T.K. Sivarajan Vs Official Receiver, Quilon District Court and Another

High Court Of Kerala · (1952) 08 KL CK 0014

Read judgment

High Courts25 Aug 1952

Sreedhara Shenoy Vs K. Thanumalayan and Others

High Court Of Kerala · (1952) 08 KL CK 0007

Contract Act, 1872 — Section 39, 55Specific Relief Act, 1877 — Section 57

Read judgment

High Courts22 Aug 1952

Parvathi Pillai Meenakshi Bhai and Another Vs Velayudhan Pallai Karunakaran (sic)

High Court Of Kerala · (1952) 08 KL CK 0018

Travancore Probate and Administration Act, 1105 — Section 52

Read judgment

High Courts20 Aug 1952

Thayammal Vs Sivaraman

High Court Of Kerala · (1952) 08 KL CK 0001

Succession Act, 1925 — Section 247

Read judgment

High Courts19 Aug 1952

Subramania Nadar Arumughaperumal Nadar and Others Vs Esakkimadan Nadar Dwarapandia Nadar

High Court Of Kerala · (1952) 08 KL CK 0017

Civil Procedure Code, 1908 (CPC) — Section 109, 47Penal Code, 1860 (IPC) — Section 145Registration Act, 1908 — Section 15, 17

Read judgment

High Courts19 Aug 1952

Velu Pillai Padakalingam Vs Paramanandam Yesudasan

High Court Of Kerala · (1952) 08 KL CK 0016

Contract Act, 1872 — Section 65

Read judgment

High Courts14 Aug 1952

Tharakam Veettil Muhammad Vs Abdarahiman Kutty

High Court Of Kerala · (1952) 08 KL CK 0005

Limitation Act, 1963 — Article 313Specific Relief Act, 1877 — Section 12, 22, 22(2), 418, 791

Read judgment

High Courts13 Aug 1952

Padmanabha Menon Krishna Menon Vs Income Tax Commissioner and Others

High Court Of Kerala · (1952) 08 KL CK 0019

Adaptation of Laws Order, 1950 — Section 13Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 3, 4, 9

Read judgment

High Courts13 Aug 1952

Devasahayam Nadar Anthonimuthu Nadar Vs Arumukhan Nadar Oalayan Nadar

High Court Of Kerala · AIR 1952 Ker 240

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 4, Order 43 Rule 1

Read judgment

High Courts08 Aug 1952

Abubaker Muhammad and Others Vs Kunju Muhammad and Others

High Court Of Kerala · AIR 1952 Ker 321

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13(2)Transfer of Property Act, 1882 — Section 53

Read judgment

High Courts07 Aug 1952

Itty Achamma Vs Kochuthuppu Ittiavira

High Court Of Kerala · AIR 1952 Ker 428

Read judgment

High Courts06 Aug 1952

Govindan Pillai Janardhanan Pillai Vs Padmanabha Pillai Neelakandan Pillai

High Court Of Kerala · AIR 1952 Ker 301

Travancore Debt Relief Act, 1115 — Section 16, 18, 19

Read judgment

High Courts01 Aug 1952

Govindan Kunjuraman Assari Vs Krishnan Nair and Chellappan Nair

High Court Of Kerala · (1953) CriLJ 1421

Criminal Procedure Code, 1898 (CrPC) — Section 195, 476Penal Code, 1860 (IPC) — Section 188

Read judgment

High Courts01 Aug 1952

Mani Paru Vs Ambujakshy and Others

High Court Of Kerala · AIR 1952 Ker 166

Cochin Nair Act, 1095 — Section 28, 31

Read judgment

High Courts31 Jul 1952

Concordia Corporation Ltd. Vs Commr. of Income Tax

High Court Of Kerala · (1952) 07 KL CK 0029

Income Tax Act, 1922 — Section 17, 66(1)

Read judgment

High Courts31 Jul 1952

Thomman Kunju Naina Vs State

High Court Of Kerala · AIR 1952 Ker 225 : (1953) CriLJ 1249

Penal Code, 1860 (IPC) — Section 489B, 489C, 489D

Read judgment