High Courts23 Dec 2022Allowed
Gopakumar Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0223
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n)
COURT ARCHIVE
High Court Of Kerala judgments, 2022
2,858 judgments · page 1 of 143
High Courts23 Dec 2022Allowed
Sreejith Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0222
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354D, 376(2)(a)(i)(n)Information Technology Act, 2000 — Section 67
High Courts21 Dec 2022Disposed Of
M/s Cooperative College Of Nursing Vs Deputy Director
High Court Of Kerala · (2022) 12 KL CK 0220
Employees State Insurance Act, 1948 — Section 45C, 45D, 45E, 45F, 45G, 45H, 45I
High Courts21 Dec 2022Disposed Of
Saraswathy T.K Vs Savithri Chandhra Bose
High Court Of Kerala · (2022) 12 KL CK 0219
High Courts21 Dec 2022Disposed Of
James Varghese Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0218
Constitution of India, 1950 — Article 227
High Courts21 Dec 2022Disposed Of
Ashitha K.S Vs Shefin Sherif
High Court Of Kerala · (2022) 12 KL CK 0217
High Courts21 Dec 2022Allowed
Shine Salvador Mathews Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0216
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 294(b), 354A, 447, 506
High Courts21 Dec 2022Dismissed
Velayudhan Pillai Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0215
Kerala Abkari Act, 1967 — Section 55(i), 67(B)
High Courts21 Dec 2022Dismissed
Jino James Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0214
Indian Penal Code, 1860 — Section 143, 147, 149, 294(b), 307, 323, 324, 325, 341
High Courts21 Dec 2022Dismissed
Saji Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0213
Kerala Abkari Act, 1967 — Section 55(g)
High Courts21 Dec 2022Dismissed
Aneesh Vs Vijayan Rajendran
High Court Of Kerala · (2022) 12 KL CK 0212
Constitution of India, 1950 — Article 227
High Courts21 Dec 2022Dismissed
Kowsalya Vs State Police Chief (Director General Of Police) Police Head Quarters, Vazhuthacaud, Thiruvananthapuram, Pin 695010
High Court Of Kerala · (2022) 12 KL CK 0211
High Courts21 Dec 2022Dismissed
Shajahan Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0210
Indian Penal Code, 1860 — Section 34, 294(b), 307, 323, 324, 326, 341
High Courts21 Dec 2022Dismissed
Sooraj @ Anu Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0209
Indian Penal Code, 1860 — Section 34, 294(b), 308, 323, 324, 341, 506
High Courts20 Dec 2022Allowed
Sreeju Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0208
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 341, 498A, 506(i)
High Courts20 Dec 2022Allowed
Nikhil Roy Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0206
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354A(1)(i), 363, 370(4)Protection of Children from Sexual Offences Act, 2012 — Section 7, 8
High Courts20 Dec 2022Allowed
Rani Saji Sam Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0205
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 409, 420Banning of Unregulated Deposit Schemes Act, 2019 — Section 3, 5, 21(2)(3), 23, 25(1)
High Courts20 Dec 2022Dismissed
Muhammed Nayeem Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0203
Family Courts Act, 1984 — Section 19(4)
High Courts20 Dec 2022Allowed
Adithya Shiva Prasad Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0202
Code of Criminal Procedure, 1973 — Section 167(2), 482Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 21(b), 36A(4)Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20(4), 20(4)(bb)