COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,705 of 2,714

High Courts01 Apr 1952

Philipose, Adv. Vs Vanchinad Rubber and Produce Co., Ltd. and Others

High Court Of Kerala · (1952) 04 KL CK 0001

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 71, Order 21 Rule 74, Order 21 Rule 76, Order 21 Rule 77, Order 21 Rule 79Companies Act, 1956 — Section 33, 38Limitation Act, 1963 — Article 120, 14 , 15 , 16, 17

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High Courts31 Mar 1952

The Malayalam Plantations Ltd. Vs Commr. of Income Tax, Trivandrum

High Court Of Kerala · AIR 1952 Ker 40

Constitution of India, 1950 — Article 6Income Tax Act, 1961 — Section 10(2)(xv)

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High Courts31 Mar 1952

Parameswara Iyer Krishna Iyer Vs Krishna Iyer Venkitachalam Iyer and Others

High Court Of Kerala · (1952) 03 KL CK 0006

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 3, Order 22 Rule 3

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High Courts31 Mar 1952

Ponnamma Pillai Lekshmikutty Pillai Vs Padmanabha Pillai Velayudhan Pillai and Others

High Court Of Kerala · (1952) 03 KL CK 0003

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High Courts28 Mar 1952

Kumari Ittaman Vs Bhaskara Menon

High Court Of Kerala · (1952) 03 KL CK 0015

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 4, Order 7 Rule 6Cochin Agriculturists Relief Act, 1114 — Section 8, 9Cochin Limitation Act, 1908 — Section 20, 21

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High Courts27 Mar 1952

Narayana Panicker Sankaranarayana Panicker and Others Vs Sankaranarayana Panicker Narayana Panicker and Others

High Court Of Kerala · (1952) 03 KL CK 0014

Civil Procedure Code, 1908 (CPC) — Section 100, 76Constitution of India, 1950 — Article 133(1), 133(4), 200, 255Evidence Act, 1872 — Section 114

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High Courts21 Mar 1952Allowed

Acha Kunju Vasu Vs Krishna Kurup and Another

High Court Of Kerala · AIR 1954 Ker 237

Debt Relief Act — Section 16, 21Limitation Act, 1908 — Section 14, 7

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High Courts21 Mar 1952

Govindan Nair Balakrishnan Nair Vs State

High Court Of Kerala · AIR 1952 Ker 433 : (1952) CriLJ 1523

Criminal Procedure Code, 1898 (CrPC) — Section 107

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High Courts20 Mar 1952

Kuruvila Joseph Vs State

High Court Of Kerala · (1952) CriLJ 1290

Criminal Procedure Code, 1898 (CrPC) — Section 162, 174Evidence Act, 1872 — Section 145, 162, 167, 23, 24

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High Courts18 Mar 1952

State Vs Kunjan Pillai Aiyappan Pillai

High Court Of Kerala · (1952) CriLJ 930

Civil Procedure Code, 1908 (CPC) — Section 115, 151Criminal Procedure Code, 1898 (CrPC) — Section 114, 115, 275, 369, 384

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High Courts17 Mar 1952Dismissed

Parmeswaran Pillai Padmanabhan Pillai Vs South India Match Factory

High Court Of Kerala · AIR 1954 Ker 40

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 56, 47Companies Act, 1956 — Section 178

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High Courts17 Mar 1952Allowed

Sankaran Nambudiri and Others Vs Narayanan Nambudiri and Others

High Court Of Kerala · (1952) 03 KL CK 0018

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High Courts17 Mar 1952

Narayanan Ambranthiri Vs Sinaba and Others

High Court Of Kerala · AIR 1952 Ker 397

Civil Procedure Code, 1908 (CPC) — Order 24 Rule 1Cochin Agriculturists Relief Act, 1114 — Section 16, 16(1), 16(2), 16(3), 16(4)Cochin Verumpattamdars (Amendmed) Act, 1122 — Section 2, 3, 3(1)

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High Courts14 Mar 1952