High Courts02 Feb 1951
Kela Ettiathi Vs Ettiathi Narayanan and Others
High Court Of Kerala · AIR 1954 Ker 162 : (1954) CriLJ 336
Travancore Penal Code — Section 450, 507
COURT ARCHIVE
High Court Of Kerala judgments
55,534 judgments · page 2,772 of 2,777
High Courts22 Jan 1951Dismissed
Rama Subba Iyer Vs Sankararamakrishna Avadhanial and Others
High Court Of Kerala · (1951) 01 KL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47
High Courts09 Jan 1951
Narayanan Namburi Vs Ouseph and Others
High Court Of Kerala · AIR 1954 Ker 392
Cochin Tenancy Act, 1113 — Section 19, 24, 25, 26, 27Cochin Verumpattomdars Act, 1118 — Section 8(1)
High Courts09 Jan 1951
Krishnankutty Vs State of Travancore Cochin
High Court Of Kerala · (1951) 01 KL CK 0004
Constitution of India, 1950 — Article 13(2), 19(1), 226Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts03 Jan 1951Dismissed
Nagalinga Nadar Sons, Firm Vs Ambalapuzha Taluk Heal Load Conveyance Worker''s Union Alleppey and Others
High Court Of Kerala · (1951) 01 KL CK 0002
Bar Councils Act, 1926 — Section 14Civil Procedure Code, 1908 (CPC) — Section 109Commonwealth of Australia Constitution Act, 1900 — Section 109
High Courts03 Jan 1951
Oommini Pankajakshy Vs Kutty Dakshayani
High Court Of Kerala · AIR 1952 Ker 175 : (1952) CriLJ 869
Criminal Procedure Code, 1898 (CrPC) — Section 291
High Courts28 Dec 1950Dismissed
Krishna Pattar Narayana Pattar Vs Thrippayya Devaswom and Others
High Court Of Kerala · AIR 1950 Ker 183
Cochin Tenancy Act, 1113 — Section 15, 19, 26, 30
High Courts21 Dec 1950Allowed
Janaki Amma Parukutty Amma Vs Chacki Kunjipennu and Others
High Court Of Kerala · AIR 1950 Ker 246
High Courts13 Dec 1950
Thiruvadinatha Pillai and Another Vs The District Magistirats and Others
High Court Of Kerala · AIR 1950 Ker 130 : (1951) CriLJ 845
Constitution of India, 1950 — Article 13, 22, 32, 326
High Courts13 Dec 1950Allowed
The State of Travancore Cochin Vs Joseph Chacko
High Court Of Kerala · AIR 1950 Ker 241
Travancore-Cochin Public Safety Measures Act, 1950 — Section 2, 3
High Courts04 Dec 1950Allowed
Narayanan Nair Vs Narayanan Nambudiri and Others
High Court Of Kerala · AIR 1950 Ker 186
Cochin Namboodiri (Amendment) Act, 1118 — Section 16Cochin Namboodiri Act, 1114 — Section 17Cochin Verumpattomdars Act, 1118 — Section 4, 8
High Courts01 Dec 1950Dismissed
Raman Pillai Nanu Pillai and Others Vs V.N. Manian Maniaru and Others
High Court Of Kerala · AIR 1950 Ker 162
Travancore Malayala Brahim Act, 1106 — Section 3
High Courts30 Nov 1950Dismissed
Narayanan Gopala Pillai Vs Sankaran Raghavan Pillai and Others
High Court Of Kerala · (1950) 11 KL CK 0017
Civil Procedure Code, 1908 (CPC) — Section 47Transfer of Property Act, 1882 — Section 52
High Courts29 Nov 1950Dismissed
P.V. Annaswami Vs R. Janaki Ammal and Another
High Court Of Kerala · (1950) 11 KL CK 0021
Probate and Administration Act, 1881 — Section 16, 5, 62, 64Succession Act, 1925 — Section 227, 228
High Courts28 Nov 1950
Cheriyan Joseph Vs The Right Reverend Dr. James Kalacherry and Another
High Court Of Kerala · (1952) CriLJ 394
High Courts27 Nov 1950
Chacko Vs State
High Court Of Kerala · AIR 1950 Ker 217 : (1951) CriLJ 1089
Criminal Procedure Code, 1898 (CrPC) — Section 402
High Courts27 Nov 1950Allowed
Karthiyani Vs Valia Pothi Amma Raja Avl.
High Court Of Kerala · AIR 1950 Ker 188
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95
High Courts24 Nov 1950Dismissed
Meetheeyan Kunju Ali Vs Mohammadu Kunju Mohammedu
High Court Of Kerala · AIR 1950 Ker 166
Travancore Debt Relief Act, 1115 — Section 3
High Courts24 Nov 1950
Narayanan Krishnan Kaimal Vs Narayanan Parameswara Kaimal and Others
High Court Of Kerala · AIR 1954 Ker 130
High Courts22 Nov 1950
Chacko Kuncheria Vs Govt.of Travancore Cochin State and Others
High Court Of Kerala · (1950) 11 KL CK 0019
Constitution of India, 1950 — Article 226, 31, 338Transfer of Property Act, 1882 — Section 108, 19, 4