High Courts19 Jan 2022Dismissed
Parameswaran Vs Dileepkumar P.G
High Court Of Kerala · (2022) 01 KL CK 0148
Constitution of India, 1950 — Article 227
COURT ARCHIVE
High Court Of Kerala judgments, 2022
2,858 judgments · page 137 of 143
High Courts19 Jan 2022Dismissed
Arifa, W/o Abdul Salam Vs Maben Nidhi Limited
High Court Of Kerala · (2022) 01 KL CK 0147
Constitution of India, 1950 — Article 227
High Courts19 Jan 2022Dismissed
Satyan T Vs District Police Chief, District Police Chief Office, Kalpetta North, Wayanad 673122
High Court Of Kerala · (2022) 01 KL CK 0146
High Courts19 Jan 2022Disposed Of
Anver Sadik Vs Blangad Juma Masjid Mahallu Committee P.O Blangad, Chavakkad, Thrissur 680 506
High Court Of Kerala · (2022) 01 KL CK 0145
High Courts19 Jan 2022Allowed
A V Varsha Vs T.P.Vivek
High Court Of Kerala · (2022) 01 KL CK 0144
Code of Civil Procedure, 1908 — Section 24
High Courts19 Jan 2022Dismissed
Dheeraj Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0143
Kerala Abkari Act, 1967 — Section 58
High Courts19 Jan 2022Dismissed
Shameer Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0142
Indian Penal Code,1860 — Section 34, 307, 323, 324, 506(I)
High Courts19 Jan 2022Dismissed
Suresh Kumar. R Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0141
Indian Penal Code,1860 — Section 376(2)(n), 506
High Courts19 Jan 2022Dismissed
Subodaya U Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0140
Kerala Abkari Act, 1967 — Section 58
High Courts19 Jan 2022Allowed
Abdu Rouhf Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0139
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code,1860 — Section 34, 323, 406, 498A, 506
High Courts19 Jan 2022Allowed
Abdul Hashim Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0138
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code,1860 — Section 34, 354, 498A
High Courts19 Jan 2022Dismissed
Sujeesh R Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0137
Indian Penal Code,1860 — Section 34, 323, 326, 341
High Courts19 Jan 2022Disposed Of
Chairman, Quilon Medical Trust Medicity, Kollam 691 020 Vs Fee Regulatory Committee For Medical Education In Kerala, Rep.By Its Member Secretary, M.P.Appan Road, Vazhuthacaud, Thiruvananthapuram 695 014
High Court Of Kerala · (2022) 01 KL CK 0136
High Courts19 Jan 2022Dismissed
Abhilash Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0135
Indian Penal Code,1860 — Section 294(b), 308, 324
High Courts19 Jan 2022Dismissed
Shaji K Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0134
Indian Penal Code,1860 — Section 333, 353
High Courts19 Jan 2022Dismissed
Ajitha Anirudhan Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0133
Indian Penal Code,1860 — Section 34, 307, 324, 341
High Courts19 Jan 2022Allowed
Vallamattom Stone Aggregates (Pvt) Ltd Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0132
Constitution of India, 1950 — Article 141Kerala Land Conservancy Act, 1957 — Section 6, 6(2), 6(3)Kerala land reforms act 1963 — Section 10
High Courts18 Jan 2022Disposed Of
Sand And Aggregates International Pvt. Ltd. Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0131
High Courts18 Jan 2022Dismissed
Alavi Vs D.R.I.,Cochin
High Court Of Kerala · (2022) 01 KL CK 0130
Customs Act, 1962 — Section 104(6)(c), 108, 135
High Courts18 Jan 2022Dismissed
Anandu S.S Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0129
Indian Penal Code, 1860 — Section 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 3(a), 4Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)