High Courts18 Jan 1950Dismissed
K. Narayana Iyer Krishna Iyer Vs Lekshmi Ammal and Another
High Court Of Kerala · (1950) 01 KL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 11(2), 5
COURT ARCHIVE
High Court Of Kerala judgments
55,534 judgments · page 2,777 of 2,777
High Courts18 Jan 1950Dismissed
Meera Pillai Rowther Mahammathappa Rowther Vs Yegnanarayana Iyer Subbiah Iyer
High Court Of Kerala · AIR 1950 Ker 177
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Limitation Act, 1963 — Article 109, 52, 93Partnership Act, 1932 — Section 42
High Courts16 Jan 1950Allowed
Periyamana Narayanan Potti Vs Krishnaru Krishnaru
High Court Of Kerala · AIR 1950 Ker 78
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 18
High Courts10 Jan 1950
Ramchandran Potti and Others Vs Narayanan Sekharan and Others
High Court Of Kerala · AIR 1950 Ker 57
Limitation Act, 1908 — Section 8
High Courts04 Jan 1950Dismissed
Achuthan Prabhakaran and Another Vs Parameswara Menon and Others
High Court Of Kerala · AIR 1950 Ker 195
Transfer of Property Act, 1882 — Section 122, 39, 55
High Courts04 Jan 1950Dismissed
Vasudevan Namboodiri Vs Neelakantan Namboodiri and Others
High Court Of Kerala · AIR 1950 Ker 79
Cochin Limitation Act, 1908 — Article 166
High Courts04 Jan 1950Dismissed
Subramonia Pillai Nallaperummal Pillai Vs Vannimuthu Pillai Easwara Pillai
High Court Of Kerala · AIR 1950 Ker 74
Nanjinad Vellala Act, 1101 — Section 15, 16, 17, 18, 19
High Courts14 Oct 1949
A.E. Rama Kurup, Editor "Malayali" Vs The United State of Travancore-Cochin
High Court Of Kerala · AIR 1950 Ker 83 : (1950) CriLJ 1536
Constitution of India, 1950 — Article 1, 13, 6, 8
High Courts12 Oct 1949
Gunamudayan Packianathan, Christian, Vellam Odi, Nelvely desom, Nattalam Pakuthy Vs Sirkar Prosecutor
High Court Of Kerala · AIR 1950 Ker 5 : (1950) CriLJ 569
Travancore Penal Code — Section 469, 473
High Courts10 Oct 1949
Verghes Cheriyan Vs Sirkar Prosecutor
High Court Of Kerala · AIR 1950 Ker 14 : (1950) CriLJ 658
Travancore Penal Code — Section 304
High Courts04 Oct 1949
Govindan Krishnan and Others Vs Sirkar Prosecutor
High Court Of Kerala · AIR 1950 Ker 20 : (1950) CriLJ 833
Criminal Procedure Code, 1898 (CrPC) — Section 140, 301, 307, 801, 824
High Courts26 Sept 1949
Sirkar Prosecutor Vs Ananthan Kuttan
High Court Of Kerala · AIR 1950 Ker 12 : (1950) CriLJ 653
Travancore Penal Code — Section 824
High Courts26 Aug 1949
Thommi Anthoni and Others Vs Sirkar Prosecutor
High Court Of Kerala · AIR 1950 Ker 41 : (1950) CriLJ 988
Travancore Penal Code — Section 303(ii), 324
High Courts03 Feb 1946Dismissed
Raman Kunjukrishnan Vs Raman Viswanathan and Others
High Court Of Kerala · AIR 1964 Ker 314
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 15, 2(4), 65Travancore Civil Courts Act, 1084 — Section 10, 14, 9