High Courts04 Dec 2020Allowed
Ashraf K.P @ Ammed Vs State Of Kerala
High Court Of Kerala · (2020) 12 KL CK 0079
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 313, 366, 376, 376(1), 376(2)(n), 506
COURT ARCHIVE
High Court Of Kerala judgments, 2020
616 judgments · page 16 of 31
High Courts04 Dec 2020Allowed
Vaishak K Vs State Of Kerala
High Court Of Kerala · (2020) 12 KL CK 0078
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 354
High Courts04 Dec 2020Allowed
Gopalakrishnan N. And Ors Vs State Of Kerala And Ors
High Court Of Kerala · (2020) 12 KL CK 0077
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 498A
High Courts04 Dec 2020Allowed
Shanavas V Vs State Of Kerala
High Court Of Kerala · (2020) 12 KL CK 0076
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 143, 147, 148, 149, 323, 341, 354B, 427, 447
High Courts04 Dec 2020Allowed
Yousaf R.P. Vs State Of Kerala And Anr
High Court Of Kerala · (2020) 12 KL CK 0075
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 498A
High Courts04 Dec 2020Allowed
Muhammed Nivas And Ors Vs State Of Kerala
High Court Of Kerala · (2020) 12 KL CK 0074
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 323, 354, 498A
High Courts04 Dec 2020Dismissed
Sanal Vs State Of Kerala And Anr
High Court Of Kerala · (2020) 12 KL CK 0073
Indian Penal Code, 1860 — Section 109, 120(b), 143, 147, 148, 149, 201, 212, 294(b), 302, 323, 324, 341Arms Act, 1959 — Section 27
High Courts04 Dec 2020Allowed
Nasar. A.T.K. And Ors Vs State Of Kerala
High Court Of Kerala · (2020) 12 KL CK 0072
Code Of Criminal Procedure, 1973 — Section 156(3), 164, 438Indian Penal Code, 1860 — Section 34, 120B, 294(b), 323, 354B, 506(i)
High Courts04 Dec 2020Allowed
Manikandan And Anr Vs State Of Kerala
High Court Of Kerala · (2020) 12 KL CK 0071
Indian Penal Code, 1860 — Section 34, 143, 147, 149, 307, 307(1), 308, 323, 324, 341
High Courts04 Dec 2020Allowed
Abdul Gafoor Pookkuth Vs State Of Kerala
High Court Of Kerala · (2020) 12 KL CK 0070
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 354, 354A, 354B, 354D
High Courts04 Dec 2020Allowed
Siju Jerald @ Baju Vs State Of Kerala And Anr
High Court Of Kerala · (2020) 12 KL CK 0069
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294(b), 308, 323, 324, 326, 341, 506(ii)
High Courts04 Dec 2020Allowed
Sreerag Vs State Of Kerala
High Court Of Kerala · (2020) 12 KL CK 0068
Code Of Criminal Procedure, 1973 — Section 439Abkari Act, — Section 55(g)
High Courts04 Dec 2020Allowed
Sivaraman Vs State Of Kerala
High Court Of Kerala · (2020) 12 KL CK 0067
Kerala Abkari Act, — Section 8(2)
High Courts04 Dec 2020Dismissed
C. Vasudevan Vs State Of Kerala
High Court Of Kerala · (2020) 12 KL CK 0066
Kerala Abkari Act, — Section 8(2)Code Of Criminal Procedure, 1973 — Section 313, 313(1)(b)
High Courts04 Dec 2020Allowed
Jayan Vs State Of Kerala
High Court Of Kerala · (2020) 12 KL CK 0065
Kerala Abkari Act, — Section 13, 55(i), 63
High Courts04 Dec 2020Allowed
Lijo Jose Vs State Of Kerala
High Court Of Kerala · (2020) 12 KL CK 0064
Kerala Abkari Act, — Section 8(1), 8(2), 55(g)
High Courts04 Dec 2020Allowed
Dileep R Vs State Of Kerala And Anr
High Court Of Kerala · (2020) 12 KL CK 0063
Kerala Abkari Act, — Section 55(i)
High Courts04 Dec 2020
Alan Philip Vs State Of Kerala
High Court Of Kerala · (2020) 12 KL CK 0062
Code Of Criminal Procedure, 1973 — Section 167(2), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22(c), 25, 36A(4), 50
High Courts03 Dec 2020Allowed
A. Mahendran And Ors Vs State Co Operative Election Commission Represented By Election Commissioner And Ors
High Court Of Kerala · (2020) 12 KL CK 0061
Kerala Co-Operative Societies Act, 1969 — Section 16(2), 28AKerala Co-Operative Societies Rules, 1969 — Rule 35A, 35A(1), 35A(1)(3), 35A(1)(4), 35A(3), 35A(4), 35A(6)(d)Constitution Of India, 1950 — Article 226
High Courts03 Dec 2020Allowed/Dismissed
Thomas. T.J. And Ors Vs Trissur District Co-Opertive Bank Ltd. And Ors
High Court Of Kerala · (2020) 12 KL CK 0060
Kerala Co-operative Societies Act, 1969 — Rule 81(g), 81(h), 81(i), 83(3)Code of Civil Procedure, 1908 — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86