High Courts18 Jan 2022Dismissed
Mukhil Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0128
Indian Penal Code, 1860 — Section 312, 313, 323, 375, 376(2)(n)
COURT ARCHIVE
High Court Of Kerala judgments, 2022
2,858 judgments · page 138 of 143
High Courts18 Jan 2022
T.K. Aneesh Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0126
Kerala Abkari Act, 1967 — Section 54
High Courts18 Jan 2022Dismissed
Sathyesh Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0125
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 381
High Courts18 Jan 2022Dismissed
Shaheem Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0124
Indian Penal Code, 1860 — Section 304, 304A
High Courts18 Jan 2022Dismissed
Seenapparai.A Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0123
Kerala Abkari Act, 1967 — Section 58
High Courts18 Jan 2022Dismissed
Sunil Kumar Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0122
Kerala Abkari Act, 1967 — Section 55(a), 56(b)
High Courts18 Jan 2022Dismissed
Mani Pelayiyil Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0121
Kerala Abkari Act, 1967 — Section 8(1), 8(2)
High Courts18 Jan 2022Dismissed
Balu Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0120
Indian Penal Code, 1860 — Section 302, 394
High Courts18 Jan 2022Allowed
Vinod Kumar Vs Manjeesha T.A
High Court Of Kerala · (2022) 01 KL CK 0119
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 294(b), 323, 341
High Courts18 Jan 2022Dismissed
Subair P Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0118
Indian Penal Code, 1860 — Section 143, 147, 148, 149, 308, 323, 324, 341
High Courts18 Jan 2022Dismissed
Mohanan Vs District Collector Office Of The District Collector, Collectorate, Kollam 690528
High Court Of Kerala · (2022) 01 KL CK 0117
Constitution of India, 1950 — Article 226Kerala Panchayat Raj Act, 1994 — Section 276Kerala Panchayat Building Rules, 2011 — Rule 7(8A)
High Courts18 Jan 2022Allowed
Ismail Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0116
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 323, 498A
High Courts17 Jan 2022Allowed
Institute Of Company Secretaries Of India (ICSI) Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0115
Kerala Conservation of Paddy Land and Wetland Act, 2008 — Section 27A
High Courts17 Jan 2022Allowed
Southern Railway, Head Quarters Office, Park Town, Chennai, Pin 600003 Vs Santhosh Babu, S/o Late Velayudhan
High Court Of Kerala · (2022) 01 KL CK 0114
Constitution of India, 1950 — Article 14Arbitration and Conciliation Act, 1996 — Section 28(3), 31(7)(b), 31(8), 34, 34(2A)Indian Contract Act, 1872 — Section 16(1), 19A, 23, 55
High Courts17 Jan 2022Disposed Of
Aarathy Narayanan, D/o Narayanan Anantharaman Vs Meducal Counselling Committee, Directorate Of Health Services, Government Of India, Ministry Of Health And Family Welfare, Nirman Bhawan, New Delhi 110 108
High Court Of Kerala · (2022) 01 KL CK 0111
High Courts17 Jan 2022Disposed Of
Thiruvilanjal Devi Temple Advisory Samithi Vs Travancore Devaswom Board TDB
High Court Of Kerala · (2022) 01 KL CK 0110
High Courts17 Jan 2022Dismissed
Shibu Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0109
Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 29
High Courts17 Jan 2022Disposed Of
Hareeshkumar R Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0108
High Courts17 Jan 2022Disposed Of
Santhoshkumar P.C. Vs Director Genral Of Police, (Law And Order)
High Court Of Kerala · (2022) 01 KL CK 0107
High Courts17 Jan 2022Disposed Of
State Of Kerala Vs Sunil N.S. @ Pulsar Suni
High Court Of Kerala · (2022) 01 KL CK 0106
Code of Criminal Procedure, 1973 — Section 91, 311, 360(4)Indian Penal Code, 1860 — Section 34, 109, 120(B), 201, 212, 342, 354, 354(B),357, 366, 376(D), 506(1)Information Technology ACT, 2008 — Section 66(E), 67(A)Evidence Act, 1872 — Section 61, 62, 63, 64, 65, 65A, 65B, 65B(4)