High Courts22 Oct 1951
K.K. Anthrew Vs The State
High Court Of Kerala · (1952) CriLJ 791
Criminal Procedure Code, 1898 (CrPC) — Section 215Penal Code, 1860 (IPC) — Section 409, 467
COURT ARCHIVE
High Court Of Kerala judgments
54,245 judgments · page 2,706 of 2,713
High Courts19 Oct 1951
State Vs Govinda Pillai Kumara Pillai
High Court Of Kerala · AIR 1952 Ker 133 : (1952) CriLJ 798
Criminal Procedure Code, 1898 (CrPC) — Section 215Penal Code, 1860 (IPC) — Section 302, 318
High Courts18 Oct 1951
Mathai Varkey Vs Varkey Ouseph
High Court Of Kerala · AIR 1951 Ker 624
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 38
High Courts18 Oct 1951
Ukkan Chakku Thomas Vs Thomokutty and Others
High Court Of Kerala · (1952) CriLJ 658
Criminal Procedure Code, 1898 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 173, 186, 228
High Courts17 Oct 1951
Haridas Pillai and Others Vs State
High Court Of Kerala · AIR 1952 Ker 379 : (1952) CriLJ 1387
Penal Code, 1860 (IPC) — Section 129, 143, 346, 366, 376
High Courts17 Oct 1951
Sankararu Shankararu Bhattathiri Vs Dakshayani Amma Susila Devi and Others
High Court Of Kerala · (1951) 10 KL CK 0006
Limitation Act, 1908 — Article 103, 108, 109, 115, 118
High Courts11 Oct 1951
Thulasi Das Mavuji and Others Vs Alleppey Chamber of Commerce and Others
High Court Of Kerala · (1951) 10 KL CK 0012
Constitution of India, 1950 — Article 226, 226(1), 238, 32
High Courts04 Oct 1951
State Vs Gangadharan Ramachandran
High Court Of Kerala · AIR 1952 Ker 476 : (1952) CriLJ 1584
Criminal Procedure Code, 1898 (CrPC) — Section 244Travancore Penal Code — Section 352
High Courts01 Oct 1951Dismissed
Narayanaru Vs Kumaran Nadar
High Court Of Kerala · AIR 1954 Ker 124
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(1)
High Courts28 Sept 1951
Baby John Vs State
High Court Of Kerala · (1953) CriLJ 1273
Penal Code, 1860 (IPC) — Section 107
High Courts28 Sept 1951
Lekshmi Amma Kochukutty Amma and Another Vs Raman Pillai Kumara Pillai and Others
High Court Of Kerala · (1952) CriLJ 1271
Criminal Procedure Code, 1898 (CrPC) — Section 115, 119, 244
High Courts20 Sept 1951
Narayanan Neelakantan Vs Amini Narayani and Another
High Court Of Kerala · (1953) CriLJ 72
Criminal Procedure Code, 1898 (CrPC) — Section 399(4)
High Courts19 Sept 1951
Iype Punnoose Vs Thoma Thommi and Others
High Court Of Kerala · AIR 1954 Ker 121 : (1954) CriLJ 220
Criminal Procedure Code, 1898 (CrPC) — Section 253
High Courts27 Aug 1951Allowed
Velayudhan Narayana Pillai Vs Parameswaran Sankaran Nambooripad
High Court Of Kerala · AIR 1954 Ker 163
High Courts21 Aug 1951
Chacko Thomas and Others Vs The State
High Court Of Kerala · AIR 1952 Ker 155 : (1952) CriLJ 801
Evidence Act, 1872 — Section 133, 144
High Courts13 Aug 1951
Madhavan Ayyappan Vs State and Another
High Court Of Kerala · AIR 1951 Ker 34 : (1953) CriLJ 275
Penal Code, 1860 (IPC) — Section 415
High Courts10 Aug 1951
Sankaran Raghavan and Others Vs Narayanan Kesavan
High Court Of Kerala · AIR 1951 Ker 539
Civil Procedure Code, 1908 (CPC) — Section 41, 48Debt Relief Act — Section 10, 15, 4, 8, 9
High Courts03 Aug 1951
Raghavan Pillai Vs State
High Court Of Kerala · AIR 1954 Ker 25 : (1954) CriLJ 7
Travancore Penal Code — Section 277, 304, 337, 338