High Courts13 Dec 2022Allowed
Abdul Basheer.E Vs Kerala State Road Transport Corporation
High Court Of Kerala · (2022) 12 KL CK 0140
COURT ARCHIVE
High Court Of Kerala judgments, 2022
2,858 judgments · page 5 of 143
High Courts13 Dec 2022Allowed
S.S.Selva Kumar Vs Kerala State Road Transport Corporation (KSRTC)
High Court Of Kerala · (2022) 12 KL CK 0139
High Courts13 Dec 2022Allowed
Benazir H S Vs Kerala State Road Transport Corporation (KSRTC)
High Court Of Kerala · (2022) 12 KL CK 0138
High Courts13 Dec 2022Allowed
Suresh Kumar P Vs Kerala State Road Transport Corporation
High Court Of Kerala · (2022) 12 KL CK 0137
High Courts13 Dec 2022Allowed
XXXXXXXXXX Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0136
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 342, 354A(ii), 354B, 354D, 506, 509Protection of Children from Sexual Offences Act, 2012 — Section 9(n), 10, 11(i), 11(iv), 12
High Courts13 Dec 2022Allowed
Vidya Mundekkat Vs Akhilesh Jayaram
High Court Of Kerala · (2022) 12 KL CK 0135
Constitution of India, 1950 — Article 15(3), 39Code of Criminal Procedure, 1973 — Section 125, 397, 401Family Courts Act, 1984 — Section 19(4)
High Courts13 Dec 2022Disposed Of
Sebastian Pathrose Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0134
Indian Penal Code, 1860 — Section 354C, 376(2)(n), 450Protection of Children from Sexual Offences Act, 2012 — Section 3, 4
High Courts12 Dec 2022
Gautham P B Vs Mahatma Gandhi University
High Court Of Kerala · (2022) 12 KL CK 0133
High Courts12 Dec 2022Disposed Of
Sarojini Vs Davis
High Court Of Kerala · (2022) 12 KL CK 0132
Constitution of India, 1950 — Article 227
High Courts12 Dec 2022Disposed Of
Binoj Vs Viswanathan
High Court Of Kerala · (2022) 12 KL CK 0131
Constitution of India, 1950 — Article 227
High Courts12 Dec 2022
Chazhikattu Hospitals Private Limited Vs Theos Imaging And Diagnostics LLP
High Court Of Kerala · (2022) 12 KL CK 0130
High Courts12 Dec 2022Allowed
Sahad Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0128
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376
High Courts12 Dec 2022Allowed
Aravind @ Kannan Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0127
Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14A(2), 15A(3)Kerala Police Act, 2011 — Section 57(1)(A)
High Courts12 Dec 2022Dismissed
Kerala Public Service Commission, Pattom P.O., Thiruvananthapuram 695004 Vs Anjitha C.P
High Court Of Kerala · (2022) 12 KL CK 0126
High Courts12 Dec 2022Dismissed
Anil Kumar N.A Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0125
Kerala Abkari Act, 1967 — Section 55(a), 55(i)
High Courts12 Dec 2022Dismissed
Rajesh. K. Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0124
Indian Penal Code, 1860 — Section 34, 308, 324, 341
High Courts12 Dec 2022Dismissed
Ashique Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0123
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b)
High Courts12 Dec 2022Dismissed
Royej Ali Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0122
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B)
High Courts12 Dec 2022Dismissed
Sajan John Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0121
Indian Penal Code, 1860 — Section 143, 147, 148, 149, 294(b), 308, 324, 341