High Courts20 Dec 2022Allowed
Nazim Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0201
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 143, 147, 149, 294(b), 323, 341, 354, 427, 451
COURT ARCHIVE
High Court Of Kerala judgments, 2022
2,858 judgments · page 2 of 143
High Courts20 Dec 2022Allowed
Aneesh Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0199
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 498A, 506(1)
High Courts20 Dec 2022Disposed Of
Abdul Jaleel M Vs Nazeeha A. Jaleel
High Court Of Kerala · (2022) 12 KL CK 0189
Constitution of India, 1950 — Article 227
High Courts20 Dec 2022Dismissed
Dr Asha Sreedhar Vs Dr. Shahinamole.S
High Court Of Kerala · (2022) 12 KL CK 0188
Constitution of India, 1950 — Article 246, 254
High Courts19 Dec 2022Dismissed
Nivya V.M Vs Sivaprasad M.K
High Court Of Kerala · (2022) 12 KL CK 0198
Limitation Act, 1963 — Section 5
High Courts19 Dec 2022Disposed Of
Sibi Joseph Vs Jolly Joseph
High Court Of Kerala · (2022) 12 KL CK 0197
High Courts19 Dec 2022Disposed Of
Joy Antony Vs H.Dinesan
High Court Of Kerala · (2022) 12 KL CK 0196
High Courts19 Dec 2022Allowed
Raju Chandran Vs Latha Sunderswaran
High Court Of Kerala · (2022) 12 KL CK 0195
Code of Criminal Procedure, 1973 — Section 125Family Courts Act, 1984 — Section 19(4)
High Courts19 Dec 2022Allowed
Aboobacker Siddique Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0194
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 403, 406, 498A, 506(i)
High Courts19 Dec 2022Allowed
Rajendran K. Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0193
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 354A
High Courts19 Dec 2022Allowed
Alka Soly Prakash Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0192
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 294(b), 323, 341, 427, 448
High Courts19 Dec 2022Allowed
Noorjahan Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0191
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 294(b), 323, 406, 498(A)
High Courts19 Dec 2022Allowed
Imtiaz Aziz Vs Varghese Bastian
High Court Of Kerala · (2022) 12 KL CK 0190
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 323, 354, 406, 420, 465
High Courts19 Dec 2022Dismissed
Amaldev Vs Preeja
High Court Of Kerala · (2022) 12 KL CK 0187
Constitution of India, 1950 — Article 15(3), 39Code of Criminal Procedure, 1973 — Section 125, 397, 401Hindu Marriage Act, 1955 — Section 24
High Courts19 Dec 2022Dismissed
V.Sukumari Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0186
Land Acquisition Act, 1894 — Section 11, 12(2), 18, 28A, 28A(1), 31(2)
High Courts19 Dec 2022Dismissed
Vineeth Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0185
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b), 25, 29, 32B(a), 50
High Courts19 Dec 2022Dismissed
Ajul Farhan Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0184
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b)
High Courts19 Dec 2022Dismissed
Renjith Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0183
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)B
High Courts19 Dec 2022Disposed Of
Canara Bank Vs Sachin Shyam
High Court Of Kerala · (2022) 12 KL CK 0182
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17Transfer of Property Act, 1882 — Section 107<
High Courts19 Dec 2022Allowed
Unnikrishnan Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0181
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354D, 509Protection of Children from Sexual Offences Act, 2012 — Section 11(i), 11(iv), 12