High Courts16 Dec 2022Disposed Of
Ramla Vs Khadeeja,W/o Late Makkar
High Court Of Kerala · (2022) 12 KL CK 0180
Constitution of India, 1950 — Article 227
COURT ARCHIVE
High Court Of Kerala judgments, 2022
2,858 judgments · page 3 of 143
High Courts16 Dec 2022Allowed
Mithun Das @ Sachu Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0179
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 450Protection of Children from Sexual Offences Act, 2012 — Section 3(a), 4(1), 11(iv), 12
High Courts16 Dec 2022Allowed
Lal Mohan Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0178
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302
High Courts16 Dec 2022Allowed
Abdul Hameed T Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0177
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 306, 451
High Courts16 Dec 2022Allowed
Mohammed Ali Akbar. P Vs Union Territory Of Lakshadweep
High Court Of Kerala · (2022) 12 KL CK 0176
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 323, 352, 354, 498A, 506, 509Information Technology Act, 2000 — Section 66E
High Courts16 Dec 2022Allowed
Nagaraju Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0175
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 323, 342, 363, 364A, 365, 447, 451
High Courts16 Dec 2022Allowed
XXXXXXXXXX Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0174
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(f)Protection of Children from Sexual Offences, Act, 2012 — Section 3, 4, 5(j)(ii), 5(p), 6
High Courts16 Dec 2022Allowed
Jithith Balakrishnan Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0173
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 498A
High Courts16 Dec 2022Allowed
Akash Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0172
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354C, 354D, 509Information Technology Act, 2000 — Section 66E, 67A, 67B(a)
High Courts16 Dec 2022Disposed Of
C.K.Karthiyayani Vs District Collector Kannur District, Civil Station, Kannur, Pin 670002
High Court Of Kerala · (2022) 12 KL CK 0171
High Courts16 Dec 2022Allowed
Nahitha Vs Sreeghosh
High Court Of Kerala · (2022) 12 KL CK 0170
Code of Civil Procedure, 1908 — Section 24
High Courts16 Dec 2022Disposed Of
Thankamma Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0169
High Courts16 Dec 2022Allowed
K.C.Padmakumari Vs Thripunithura Municipality
High Court Of Kerala · (2022) 12 KL CK 0167
High Courts16 Dec 2022Dismissed
Jithin @ Asan Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0166
Indian Penal Code, 1860 — Section 143, 147, 148, 149, 294(b), 308, 323, 324, 506(ii)
High Courts16 Dec 2022Dismissed
Mathew Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0165
Kerala Abkari Act, 1967 — Section 8(1), 8(2)
High Courts16 Dec 2022Disposed Of
Shafeek K.M. Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0164
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 302
High Courts15 Dec 2022Allowed
XXX Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0163
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 324, 354, 354B, 506Juvenile Justice (Care and Protection of Children) Act 2015 — Section 75
High Courts15 Dec 2022Disposed Of
Deepthy Sekharan Vs Anuraj
High Court Of Kerala · (2022) 12 KL CK 0162
Constitution of India, 1950 — Article 227
High Courts15 Dec 2022Allowed
Liyakath Ali Khan. S.K Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0161
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 498A