High Courts08 Dec 2022Allowed
Mambadan Abbas Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0095
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 328, 354, 354A(1)(i), 420, 506
COURT ARCHIVE
High Court Of Kerala judgments, 2022
2,858 judgments · page 7 of 143
High Courts08 Dec 2022Allowed
XXX Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0094
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354A(1)(i)Protection of Children from Sexual Offences Act, 2012 — Section 7, 8, 9(f), 10
High Courts08 Dec 2022Allowed
Mithun Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0093
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 342, 354, 363, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 3(a), 4, 5(l), 6, 7, 8
High Courts08 Dec 2022Allowed
Yadhukrishnan P. Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0092
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 5(l), 6(1)
High Courts08 Dec 2022Allowed
Binu.B Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0091
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 394, 450
High Courts08 Dec 2022Dismissed
P.R. Sugasree Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0090
Code of Criminal Procedure, 1973 — Section 313(1)(b), 357(1)(b), 397, 401Negotiable Instruments Act, 1881 — Section 20, 87, 118, 138, 139
High Courts08 Dec 2022Dismissed
Beema Busthana Vs Rahul
High Court Of Kerala · (2022) 12 KL CK 0089
Code of Criminal Procedure, 1973 — Section 313(1)(b), 357(1)(b), 397, 401Negotiable Instruments Act, 1881 — Section 20, 87, 118, 138, 139
High Courts07 Dec 2022Allowed
Sasikumar M.S Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0088
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354A(1)(i), 451Protection of Children from Sexual Offences Act, 2012 — Section 7, 8, 9(m), 9(l), 10
High Courts07 Dec 2022Allowed
Avinash Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0087
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 342, 354, 354A(1)(i), 354D, 354D(1)(i), 354D, 376, 376(2)(n), 506Protection of Children From Sexual Offences Act, 2012 — Section 3(a), 4(2), 5(l), 6, 11(iv), 11(v), 12, 13(a), 13(b), 14
High Courts07 Dec 2022Allowed
Hussain Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0086
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354A(1)(i), 354A(1)(iii)Protection of Children From Sexual Offences Act, 2012 — Section 7, 8, 9(f), 9(l), 9(m), 10
High Courts07 Dec 2022Allowed
Ben Rossario Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0085
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294(b), 307, 326
High Courts07 Dec 2022Disposed Of
Lizy S Vs Superintendent Of Police, Idukki District, Pin 685601
High Court Of Kerala · (2022) 12 KL CK 0084
High Courts07 Dec 2022Dismissed
Kunjumol N.S Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0083
High Courts07 Dec 2022Disposed Of
Mollykutty Joseph Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0082
High Courts07 Dec 2022Dismissed
Neetha Lukose Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0080
Kerala Education Rules, 1959 — Rule 8, 49
High Courts07 Dec 2022Allowed
Nishad @ Nisar Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0078
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code 1860 — Section 109, 118, 120(b), 143, 144, 147, 148, 149, 201, 212, 302, 341, 465, 471
High Courts07 Dec 2022Dismissed
Bava U Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0077
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code 1860 — Section 109, 118, 120(b), 143, 144, 147, 148, 149, 201, 212, 302, 341, 465, 471
High Courts07 Dec 2022Allowed
XXX Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0076
Indian Penal Code 1860 — Section 376(1)Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act, 2015 — Section 3(1)(w)(i), 3(2)(v), 14A(2), 15A(3)
High Courts07 Dec 2022Allowed
Nisha Sanil Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0075
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code 1860 — Section 354A(1)(i), 354A(1)(iv), 506
High Courts07 Dec 2022Allowed
Siraj Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0074
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code 1860 — Section 498A