High Courts31 Jul 1952
Chakko Daniel Vs Daniel Joshua and Others
High Court Of Kerala · (1952) 07 KL CK 0021
Criminal Procedure Code, 1898 (CrPC) — Section 488
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,702 of 2,714
High Courts30 Jul 1952
P. Joseph John Vs The State
High Court Of Kerala · AIR 1952 Ker 363
Evidence Act, 1872 — Section 123, 124, 162
High Courts30 Jul 1952
Kunji Amma Kunjulekshmi Amma Vs Parameswara Bharathigal
High Court Of Kerala · AIR 1952 Ker 294
High Courts28 Jul 1952
Joseph Cheriyan Vs State
High Court Of Kerala · AIR 1952 Ker 129 : (1953) CriLJ 706
Penal Code, 1860 (IPC) — Section 320, 321, 322, 323, 325
High Courts25 Jul 1952
Varkey Chacko Vs Mathai Varkey
High Court Of Kerala · (1952) 07 KL CK 0036
Travancore Prevention of Eviction Act, 1124 — Section 1, 4
High Courts25 Jul 1952
Eapen Mathen Vs Narayana Iyer Krishna Iyer
High Court Of Kerala · AIR 1952 Ker 268
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts25 Jul 1952
Parameswara Pillai Sankara Pillai Vs Ambalapuzha Sreekrishnavilasom Kudumbabhivridhi Samajam
High Court Of Kerala · AIR 1952 Ker 435
High Courts25 Jul 1952
Eapen Mathai Vs Varkey Cheriyan and Another
High Court Of Kerala · (1952) 07 KL CK 0005
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7
High Courts25 Jul 1952
Varu Vs Sankaran Namboodiri and Others
High Court Of Kerala · AIR 1952 Ker 360
Cochin Namboodiri Act, 1114 — Section 9
High Courts24 Jul 1952
Govindan Parameswaran Padanayar Vs Kunjan Padmanabhan Nair and Others
High Court Of Kerala · AIR 1952 Ker 385
High Courts24 Jul 1952
Chinnaswami Goundan Vs Anthonyswamy
High Court Of Kerala · (1952) 07 KL CK 0034
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 8, Order 33 Rule 1, Order 33 Rule 2, Order 33 Rule 5, Order 33 Rule 6Cochin Limitation Act, 1908 — Article 9A
High Courts24 Jul 1952
Narayana Kurup Vs Rama Panicker
High Court Of Kerala · AIR 1952 Ker 367
Civil Procedure Code, 1908 (CPC) — Section 2(2)Cochin Proclamation (Amendment) Act, 1124 — Section 4, 4(1), 4(2)
High Courts22 Jul 1952
Parvathi Amma Janaki Amma Vs Raman Pillai Govinda Pillai
High Court Of Kerala · AIR 1952 Ker 241
High Courts18 Jul 1952
Janki Amma Rajamma Vs Krishna Pillai Narayana Pillai
High Court Of Kerala · (1952) 07 KL CK 0030
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 40 Rule 1, Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 9Succession Act, 1925 — Section 299Travancore Nair Act, 1912 — Section 5, 7, 7(3), 7(4), 7(6)
High Courts18 Jul 1952
Arokia Manikaran and Another Vs Soweriyaru Manikaran and Others
High Court Of Kerala · AIR 1952 Ker 305
High Courts17 Jul 1952
Mathai Mathu Vs Kutti Kunju Kovilammu Thanka Kovilamma
High Court Of Kerala · AIR 1952 Ker 416
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts17 Jul 1952
T.K. Narayanan Vydian Vs The State of Travancore-Cochin and Another
High Court Of Kerala · AIR 1952 Ker 100
Constitution of India, 1950 — Article 226, 238Travancore Land Acquisition Act, 1089 — Section 34(1), 6, 9
High Courts16 Jul 1952
Ramakurup Narayana Kurup Vs Oomman Eapeu
High Court Of Kerala · AIR 1952 Ker 237
High Courts16 Jul 1952
Aratha (SIC) Nadar Velu Nadar Vs Lakshmanan Nadar and Others
High Court Of Kerala · AIR 1952 Ker 265
Civil Procedure Code, 1908 (CPC) — Section 8
High Courts15 Jul 1952
Nagercoil Electric Supply Corporation Vs Industrial Tribunal and Others
High Court Of Kerala · AIR 1952 Ker 167 : (1953) 2 LLJ 208
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12, 15, 17, 17A