High Courts12 Jan 2022Disposed Of
Suresh Kumar M Vs Tation House Officer Tanoor Police Station, Malappuram 676302
High Court Of Kerala · (2022) 01 KL CK 0064
COURT ARCHIVE
High Court Of Kerala judgments, 2022
2,858 judgments · page 141 of 143
High Courts12 Jan 2022Dismissed
Dr.M.Ramachandran Vs Corporation Of Thiruvananthapuram Corporation Buildings, Palayam, Thiruvananthapuram-695 033, Represented By Its Secretary
High Court Of Kerala · (2022) 01 KL CK 0063
Kerala Town and Country Planning Ordinance, 2014 — Section 50(3)
High Courts12 Jan 2022Allowed
Asha Anilkumar Vs Cherthala Municipality Represented By Its Secretary
High Court Of Kerala · (2022) 01 KL CK 0062
Kerala Municipalities Act, 1960 — Section 447
High Courts12 Jan 2022Allowed
Jimmichan Mathew @ Tomy Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0061
Constitution of India, 1950 — Article 226Kerala Panchayat Raj Act, 1994 — Section 170, 191, 276Motor Vehicles Act, 1988 — Section 115, 166, 166(2)
High Courts11 Jan 2022Disposed Of
Rajeena.K Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0060
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 37
High Courts11 Jan 2022Disposed Of
Rajesh, Ammasam Veettil Mukkattayil, Andathodu P.O Vs District Collector, Thrissur Thrissur, Pin-680 001
High Court Of Kerala · (2022) 01 KL CK 0059
High Courts11 Jan 2022Dismissed
Navas Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0058
Indian Penal Code, 1860 — Section 306, 420, 506(i)
High Courts11 Jan 2022Dismissed
Volga K Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0057
Constitution of India, 1950 — Article 15, 16
High Courts11 Jan 2022Dismissed
Sumith V Kumar Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0056
Constitution of India, 1950 — Article 14, 15, 15(5), 16, 19(1)(g), 30(1), 46
High Courts11 Jan 2022Allowed
Sindhukumari R Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0055
Indian Penal Code, 1860 — Section 406, 420
High Courts10 Jan 2022Disposed Of
Managing Director Vs Suresh Babu
High Court Of Kerala · (2022) 01 KL CK 0054
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 — Section 4(1), 4(2), 11, 11(1), 13, 13(1), 13(3)(i), 18Sexual Harassment of Women at Work Place (Prevention, Prohibition and Redressal) Rules, 2013 — Rule 7, 7(2), 11, 14(2)Industrial Employment Standing Orders Act, 1946 — Section 2(a)
High Courts10 Jan 2022Disposed Of
K. Sivadasan Nair Vs Ex Mla, Registrar Of Co Operative Societies
High Court Of Kerala · (2022) 01 KL CK 0053
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 — Section 4(1), 4(2), 11, 11(1), 13, 13(1), 13(3)(i), 18Sexual Harassment of Women at Work Place (Prevention, Prohibition and Redressal) Rules, 2013 — Rule 7, 7(2), 11, 14(2)Industrial Employment Standing Orders Act, 1946 — Section 2(a)
High Courts10 Jan 2022Disposed Of
Union Of India Vs Reena Chandy, W/o Samuel Chandy
High Court Of Kerala · (2022) 01 KL CK 0050
Citizenship Act, 1955 — Section 9(2)
High Courts10 Jan 2022Dismissed
K.R. Sajid Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0049
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(A), 22(b), 29, 37
High Courts10 Jan 2022Dismissed
Bineesh Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0048
Indian Penal Code, 1860 — Section 375, 376(ii)(n)
High Courts10 Jan 2022Dismissed
Farshad Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0047
Indian Penal Code, 1860 — Section 34, 394
High Courts10 Jan 2022Dismissed
Aneesh Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0046
Indian Penal Code, 1860 — Section 34, 380, 411
High Courts10 Jan 2022Dismissed
Pradeepchandran @ Biju Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0045
Indian Penal Code, 1860 — Section 307, 324, 341Arms Act, 1959 — Section 27
High Courts10 Jan 2022Dismissed
Mohsin Sheikh Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0044
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c), 25
High Courts10 Jan 2022Dismissed
Nithin Chandran Vs State Of Kerala
High Court Of Kerala · (2022) 01 KL CK 0043
Indian Penal Code, 1860 — Section 143, 144, 147, 148, 149, 294(b), 308, 323, 324, 341