High Courts07 Dec 2022Allowed
Navab Salim Vs Nadeem
High Court Of Kerala · (2022) 12 KL CK 0073
Code of Criminal Procedure, 1973 — Section 320, 482Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 79
COURT ARCHIVE
High Court Of Kerala judgments, 2022
2,858 judgments · page 8 of 143
High Courts06 Dec 2022Dismissed
Akbar K.I Vs Union Territory Of Lakshadweep, Rep. By Assistant Solicitor General, High Court Of Kerala, Kochi 682031
High Court Of Kerala · (2022) 12 KL CK 0072
Code of Criminal Procedure, 1973 — Section 41A, 438Indian Penal Code, 1860 — Section 34, 149, 409, 464, 465, 468, 471, 477APrevention of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d), 13(1)(e), 13(2)
High Courts06 Dec 2022Disposed Of
G. Sali (Retd.) Vs Chief Secretary To Government Of Kerala Secretariat, Thiruvananthapuam, Pin 695001
High Court Of Kerala · (2022) 12 KL CK 0071
Constitution of India, 1950 — Article 226Indian Penal Code 1860 — Section 120B, 468, 471, 477A
High Courts06 Dec 2022Allowed
K P Manoj Kumar Vs Vishwanathan
High Court Of Kerala · (2022) 12 KL CK 0070
Code of Criminal Procedure, 1973 — Section 397, 482Negotiable Instruments Act, 1881 — Section 148(3)
High Courts06 Dec 2022Dismissed
Sai Krishna Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0069
Narcotic Drugs and Psychotropic Substances Act 1985 — Section 22(b)
High Courts06 Dec 2022Dismissed
Aneesh Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0068
Indian Penal Code 1860 — Section 143, 144, 147, 148, 149, 308, 323, 324, 341, 447Arms Act, 1959 — Section 27
High Courts06 Dec 2022Dismissed
Deepak.S Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0067
Indian Penal Code 1860 — Section 381
High Courts06 Dec 2022Dismissed
Akhil Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0066
Narcotic Drugs and Psychotropic Substances Act 1985 — Section 20(b)(ii)(A), 22(b)
High Courts06 Dec 2022Disposed Of
Ahammed Shafi Vs Assistant Motor Vehicle Inspector Sub Regional Transport Office, Mini Civil Station Building, Sh 15, Thrippunithura, Ernakulam 682301
High Court Of Kerala · (2022) 12 KL CK 0065
High Courts06 Dec 2022Disposed Of
Shyam P Vs Secretary, Regional Transport Authority, Palakkad, Regional Transport Authority Civil Station, Palakakd 678002
High Court Of Kerala · (2022) 12 KL CK 0064
High Courts06 Dec 2022Disposed Of
Shiny Jolly Vs Joint Regional Transport Officer (Registering Authority) North Parur, Sub Regional Transport Office, North Parur, Ernakulam 683513
High Court Of Kerala · (2022) 12 KL CK 0063
Motor Vehicles Act, 1988 — Section 40, 43
High Courts06 Dec 2022Allowed
Rahul Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0062
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354, 354A, 363, 366A, 376Protection of Children from Sexual Offences Act, 2012 — Section 3(a), 4, 7, 8
High Courts06 Dec 2022Allowed
Saifali Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0061
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120(b), 342, 363, 364A, 451
High Courts06 Dec 2022Allowed
Rafeek Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0060
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act, 1967 — Section 15(C)Kerala Police Act, 2011 — Section 118(i)
High Courts06 Dec 2022Allowed
Haneefa Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0059
Code of Criminal Procedure, 1973 — Section 2(d), 2(l), 154(2), 154(4), 155, 155(2), 155(4), 156, 161, 173(2), 190, 482Indian Penal Code 1860 — Section 420Indian Telegraph Act, 1885 — Section 4, 20
High Courts06 Dec 2022Disposed Of
Abdul Malik Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0058
Wildlife Protection Act, 1972 — Section 9, 39[1](a)(d), 39[3](a) (b), 51[1], 57
High Courts06 Dec 2022Dismissed
Febin Freddy Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0057
Indian Penal Code 1860 — Section 34Narcotic Drugs and Psychotropic Substances Act 1985 — Section 20 (b)ii)C, 27A, 29, 37
High Courts06 Dec 2022Disposed Of
Hyderali C.T Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0056
Kerala Forest Act, 1961 — Section 27(1)(e)(iv)Wildlife Protection Act, 1972 — Section 9, 39, 44, 48A, 50, 51
High Courts06 Dec 2022Dismissed
State Of Kerala Vs S.Satheesh
High Court Of Kerala · (2022) 12 KL CK 0055
Partnership Act, 1932 — Section 22, 25
High Courts05 Dec 2022Allowed
Suneesh Vs State Of Kerala
High Court Of Kerala · (2022) 12 KL CK 0054
Code of Criminal Procedure, 1973 — Section 125, 482Protection of Women from Domestic Violence Act, 2005 — Section 3, 3(iv), 12, 12(1), 18, 19, 20, 31, 31(1)Protection of Women from Domestic Violence Rules, 2006 — Rule 6(5)