COURT ARCHIVE

High Court Of Kerala judgments, 2020

616 judgments · page 24 of 31

High Courts26 Nov 2020Allowed

Thomas Daniel And Ors Vs State Of Kerala

High Court Of Kerala · (2020) 11 KL CK 0142

Code Of Criminal Procedure, 1973 — Section 167(2), 167(2)(a)(ii), 437(5), 439, 439(2)Indian Penal Code, 1860 — Section 34, 406, 409, 420Kerala Protection Of Interest Of Depositors In Financial Establishments Act, 2013 — Section 5

High Courts26 Nov 2020Allowed

Sreekumar Alias Chillu Sreekumar Vs State Of Kerala

High Court Of Kerala · (2020) 11 KL CK 0141

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)B, 29, 37, 60(3)

High Courts26 Nov 2020Allowed

Jamsheer Vs State Of Kerala

High Court Of Kerala · (2020) 11 KL CK 0140

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 354(A)(l)(i), 376(3), 376(2)(f)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(l)(n)(j)(i), 6

High Courts26 Nov 2020Allowed

Shyja Sasidharan And Anr Vs State Of Kerala And Ors

High Court Of Kerala · (2020) 11 KL CK 0139

High Courts26 Nov 2020Disposed Of

x Vs Union Of India And Ors

High Court Of Kerala · (2020) 11 KL CK 0138

Medical Termination Of Pregnancy Act, 1971 — Section 3(2), 5

High Courts26 Nov 2020Allowed

Salim P P Vs State Of Kerala

High Court Of Kerala · (2020) 11 KL CK 0137

Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 376, 376(2)(n), 406

High Courts26 Nov 2020Allowed

Vishnu Vs State Of Kerala

High Court Of Kerala · (2020) 11 KL CK 0136

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376(2)(i)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4

High Courts25 Nov 2020

Haridas And Ors Vs State Of Kerala And Ors

High Court Of Kerala · (2020) 11 KL CK 0135

Constitution Of India, 1950 — Article 226

High Courts25 Nov 2020

Classic Hundai Muttil Vs State Tax Officer (Ib) State Goods And Service Taxes And Ors

High Court Of Kerala · (2020) 11 KL CK 0134

High Courts25 Nov 2020Dismissed

Mujeeb Rahman. P Vs Kerala State Election Commission And Ors

High Court Of Kerala · (2020) 11 KL CK 0133

Constitution Of India, 1950 — Article 226, 243O, 243K, 243O(b), 329(b)

High Courts25 Nov 2020Allowed

P.H. Muhammad Kunju And Brothers Vs Assistant State Tax Officer Special Squad

High Court Of Kerala · (2020) 11 KL CK 0132

High Courts25 Nov 2020Dismissed

Elsamma Joseph Vs State Election Commission Palyam And Ors

High Court Of Kerala · (2020) 11 KL CK 0131

Constitution Of India, 1950 — Article 226, 243O, 243K, 243O(b), 329(b)

High Courts25 Nov 2020Dismissed

Kumaran Vs State Of Kerala And Ors

High Court Of Kerala · (2020) 11 KL CK 0130

Constitution Of India, 1950 — Article 226, 243O, 243K, 243O(b), 329(b)

High Courts25 Nov 2020Dismissed

Abdul Nasir P.M. Vs State Election Commission And Ors

High Court Of Kerala · (2020) 11 KL CK 0129

Constitution Of India, 1950 — Article 226, 243O, 243K, 243O(b), 329(b)

High Courts25 Nov 2020Dismissed

Hafis Muhammad Shuhaib Vs Returning Officer And Anr

High Court Of Kerala · (2020) 11 KL CK 0128

Kerala Municipality Act, 1994 — Section 90(g)Constitution Of India, 1950 — Article 226, 243O, 243K, 243O(b), 329(b)

High Courts25 Nov 2020Dismissed

Parameswaran C.M. Vs State Election Commission And Ors

High Court Of Kerala · (2020) 11 KL CK 0127

Kerala Panchayat Raj Act, 1994 — Section 53Constitution Of India, 1950 — Article 226, 243O, 243K, 243O(b), 329(b)

High Courts25 Nov 2020Dismissed

Manoj Vs Kerala State Election Commission Office Of The State Election Commission And Anr

High Court Of Kerala · (2020) 11 KL CK 0126

Kerala Panchayat Raj Act, 1994 — Section 52(5)Constitution Of India, 1950 — Article 226, 243O, 243K, 243O(b), 329(b)

High Courts25 Nov 2020Dismissed

Abdulla Vs Kerala State Election Commission And Ors

High Court Of Kerala · (2020) 11 KL CK 0125

Constitution Of India, 1950 — Article 226, 243O, 243O(b), 243K, 329(b)

High Courts25 Nov 2020Dismissed

Sasi V.C. Vs Kerala State Election Commission And Ors

High Court Of Kerala · (2020) 11 KL CK 0124

Kerala Panchayat Raj Act, 1994 — Section 15, 30, 55(4)Constitution Of India, 1950 — Article 226, 243O, 243O(b), 243K, 329(b)

High Courts25 Nov 2020Dismissed

State Of Kerala And Ors Vs M.A. Jancy

High Court Of Kerala · (2020) 11 KL CK 0123

Constitution Of India, 1950 — Article 227