High Courts19 Dec 1951Dismissed
Devasia Philipose Vs Venkitta Subba Iyer Harihara Iyer
High Court Of Kerala · (1951) 12 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Section 2(2), 47, 47(2)
COURT ARCHIVE
High Court Of Kerala judgments
55,534 judgments · page 2,769 of 2,777
High Courts19 Dec 1951
Thomas Abraham Vs Sankaranarayanan Nair and Others
High Court Of Kerala · AIR 1951 Ker 295
Edavagai Act, 1109 — Section 2Travancore Jenmi and Kudiyan Act, 1071 — Section 5
High Courts11 Dec 1951
Ouseph Ouseph Vs Devasia Chacko
High Court Of Kerala · AIR 1951 Ker 619
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 93
High Courts06 Dec 1951
Cochin Devaswom Board Vs K. Gopalan Thanthri
High Court Of Kerala · AIR 1951 Ker 33
High Courts06 Dec 1951
Korulla Geeverghese Vs Krishnan Nair Raghavan Nair and Others
High Court Of Kerala · AIR 1951 Ker 89
Nayar Act, 1088 — Section 17Nayar Regulation, 1088 — Section 17Transfer of Property Act, 1882 — Section 13, 14, 45
High Courts30 Nov 1951
Narayanan Nair Vs State
High Court Of Kerala · AIR 1952 Ker 239 : (1952) CriLJ 1095
Travancore-Cochin Prohibition Act, 1950 — Section 9
High Courts20 Nov 1951
Lakka Devassya Vs Eapen Thomman
High Court Of Kerala · (1951) 11 KL CK 0007
Registration Act, 1908 — Section 47Transfer of Property Act, 1882 — Section 52Travancore Registration Act, 1087 — Section 40
High Courts19 Nov 1951
Perumal Abraham Vs Geevarghese George
High Court Of Kerala · (1951) 11 KL CK 0004
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 88, Order 21 Rule 91, Order 21 Rule 94, Order 21 Rule 97, Order 21 Rule 98
High Courts16 Nov 1951
Mathevan Pillai Mathevan Pillai Vs Subramonia Pillai Krishna Pillai
High Court Of Kerala · (1951) 11 KL CK 0001
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 2Limitation Act, 1963 — Article 174
High Courts12 Nov 1951
Janaky Amma Vs Bava Kunji and Another
High Court Of Kerala · (1951) 11 KL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1(2), Order 5 Rule 20, Order 5 Rule 20(2), Order 9 Rule 13
High Courts09 Nov 1951Dismissed
Velayudhan Pillai Vs Krishna Pillai
High Court Of Kerala · (1951) 11 KL CK 0005
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 2, Order 21 Rule 2(3)
High Courts05 Nov 1951Dismissed
T.H.P. De''Silva Vs S. Soosai Pillai Morais
High Court Of Kerala · AIR 1954 Ker 141
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts26 Oct 1951
Kochu Cherukkan Madhvan Vs Kochupennu Chakki and Another
High Court Of Kerala · AIR 1951 Ker 536
High Courts26 Oct 1951
Abdulkadir Lebba Abdul Rahiman and Others Vs State and Others
High Court Of Kerala · (1952) CriLJ 1121
Criminal Procedure Code, 1898 (CrPC) — Section 142, 144
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
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