High Courts15 Jul 1952
Kumaraswami Vs The Transport Authority and Others
High Court Of Kerala · (1952) 07 KL CK 0031
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,703 of 2,714
High Courts15 Jul 1952
Vedamony Nadar, Jnanaprakasam Nadar and Others Vs The Palai Central Bank Ltd.
High Court Of Kerala · (1952) 07 KL CK 0019
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Provincial Insolvency Act, 1920 — Section 20, 21, 4, 56
High Courts14 Jul 1952
Moriyam Vs Michael
High Court Of Kerala · AIR 1952 Ker 358
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5
High Courts11 Jul 1952Dismissed
Krishnan Asari Chellappan Asari Vs Kanakku Aiyappan Pillai Krishna Pilial
High Court Of Kerala · AIR 1952 Ker 40
High Courts09 Jul 1952
Sirkar Vs Velayudhan Ponnan and Others
High Court Of Kerala · (1952) 07 KL CK 0028
Civil Procedure Code, 1882 — Section 623, 624, 627Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 45 Rule 2, Order 45 Rule 5, Order 47 Rule 1, Order 47 Rule 2
High Courts09 Jul 1952
Chacko Mathai Vs Aippu Yojakku
High Court Of Kerala · AIR 1952 Ker 44
Contract Act, 1872 — Section 23Travancore Chitties Act, 1094 — Section 5Travancore Chitties Act, 1120 — Section 6, 6(1), 7
High Courts08 Jul 1952
K.N. Pandarathil Vs District Collector and Another
High Court Of Kerala · AIR 1954 Ker 145 : (1954) CriLJ 274
Constitution of India, 1950 — Article 11, 19, 200, 254, 286GOVERNMENT OF INDIA ACT, 1935 — Section 299
High Courts08 Jul 1952
Mangu Thampi Kavunni Karthava and Another Vs Narayanan Nair and Others
High Court Of Kerala · AIR 1952 Ker 269
Cochin Namboodiri Act, 1114 — Section 9
High Courts08 Jul 1952
Kalliyani Amma Gouri Amma Vs K. Purushothaman Unni
High Court Of Kerala · (1952) 07 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 86, Order 21 Rule 89, 153
High Courts07 Jul 1952
Subbarama Iyer Vs State
High Court Of Kerala · (1952) 07 KL CK 0010
Penal Code, 1860 (IPC) — Section 120, 489B, 489C
High Courts04 Jul 1952Allowed
Devan Vasudevan Nambiathiri Vs Parameswaran Iyer Anantha Iyan
High Court Of Kerala · AIR 1952 Ker 40
Debt Relief Act — Section 9(5)
High Courts04 Jul 1952
Vishnu Vishnu Bhattathiripad Vs Poulo Poulo and Others
High Court Of Kerala · (1952) 07 KL CK 0012
Civil Procedure Code, 1908 (CPC) — Section 4, 51Constitution of India, 1950 — Article 13(2), 14, 19, 19(1), 19(5)Government of India Act, 1935 — Section 107
High Courts02 Jul 1952
Esakkimadan Pillai Bhagvathiperumal Pillai Vs Esakki Amma Mylu Pillai and Others
High Court Of Kerala · (1952) 07 KL CK 0003
High Courts27 Jun 1952
Ayocb Sait Muhammathu Ibrahim Sait and Another Vs Anantha Naiken Krishna Pattar
High Court Of Kerala · AIR 1952 Ker 335
High Courts27 Jun 1952
Muhammad Noohu Muhammad Abdulkadir Vs Kathiradima Pillai Abdulrahiman Pillai and Others
High Court Of Kerala · AIR 1952 Ker 272
Limitation Act, 1908 — Article 103, 115, 62
High Courts26 Jun 1952
Kesavan Janardhanan Plappalli and Others Vs Narayanan Janardhanan Plaplli and Others
High Court Of Kerala · AIR 1952 Ker 118
High Courts26 Jun 1952
Thanamma Vs Ramaswami Pillai Velayudhan Pillai
High Court Of Kerala · AIR 1952 Ker 157
Specific Relief Act, 1877 — Section 9
High Courts17 Jun 1952
Pylee Kuriakko Vs Kurian Pylee
High Court Of Kerala · (1952) 06 KL CK 0020
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 20 Rule 11(1), Order 20 Rule 11(2), Order 20 Rule 3, Order 20 Rule 6Limitation Act, 1963 — Article 175Travancore Civil Procedure Code, 1100 — Section 41
High Courts17 Jun 1952
Raman Namboodiripad Vs Nanoo and Others
High Court Of Kerala · (1952) 06 KL CK 0005
Cochin Tenancy Act, 1113 — Section 45Transfer of Property Act, 1882 — Section 106, 116
High Courts16 Jun 1952
Neelakanta Pillai Lakshmi Amma Vs Sankara Pallai Narayana Pillai
High Court Of Kerala · (1952) 06 KL CK 0017
Transfer of Property Act, 1882 — Section 92