High Courts07 Dec 2023Allowed
Illyas Vs State Of Kerala
High Court Of Kerala · (2023) 12 KL CK 0067
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 294(b), 307, 324
COURT ARCHIVE
High Court Of Kerala judgments, 2023
3,204 judgments · page 10 of 161
High Courts07 Dec 2023Dismissed
Nazeer Vs Chathoth Punnaroth Nanu
High Court Of Kerala · (2023) 12 KL CK 0066
Code of Civil Procedure, 1908 — Section 24, 144Kerala Buildings (Lease & Rent Control) Act, 1965 — Section 11(1)
High Courts07 Dec 2023Disposed Of
XXXX Vs State Of Kerala
High Court Of Kerala · (2023) 12 KL CK 0065
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 195, 195(1), 340Indian Penal Code, 1860 — Section 34, 109, 120A, 120B, 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188, 201, 204, 212, 342, 354, 354B, 357, 366, 376D, 378, 405, 408, 411, 425, 506(i)
High Courts07 Dec 2023Dismissed
Ouseph Fernandez Vs Teena Ben
High Court Of Kerala · (2023) 12 KL CK 0064
Code of Civil Procedure, 1908 — Section 100, Order 42 Rule 1Transfer of Property Act, 1882 — Section 5, 122, 126Stamp Act, 1899 — Section 2(q)
High Courts06 Dec 2023Dismissed
Abraham Varghese Kerala State Civil Supplies Corporation Ltd
High Court Of Kerala · (2023) 12 KL CK 0063
Code of Civil Procedure, 1908 — Section 100, Order 42 Rule 1Transfer of Property Act 1882 — Section 106, 111, 111(h)
High Courts06 Dec 2023Dismissed
Jenson Paul Vs State Of Kerala
High Court Of Kerala · (2023) 12 KL CK 0062
Code of Criminal Procedure, 1973 — Section 154, 156(3), 482Indian Penal Code, 1860 — Section 405, 406, 408, 415, 420Mines and Minerals (Development and Regulation) Act, 1957 — Section 22
High Courts06 Dec 2023Allowed
Yahu Vs Rajasekharan Nair
High Court Of Kerala · (2023) 12 KL CK 0061
Specific Relief Act, 1963 — Section 26
High Courts06 Dec 2023Allowed
Ahamedkunju Vs Sainaba (Died)
High Court Of Kerala · (2023) 12 KL CK 0060
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts06 Dec 2023Disposed Of
Sajeevan.P.S Vs Authorized Officer The Peoples Urban Co Operative Bank Ltd
High Court Of Kerala · (2023) 12 KL CK 0059
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14
High Courts06 Dec 2023Disposed Of
Naijo K Ouseph Vs The Registrar
High Court Of Kerala · (2023) 12 KL CK 0058
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14, 17, 17(1), 17(1A), 17(1A)(b)Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 4(4)
High Courts06 Dec 2023Disposed Of
The Federal Bank Limited Rep. By Its Senior Manager (Legal) Vs Sub Registrar
High Court Of Kerala · (2023) 12 KL CK 0057
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(8)
High Courts06 Dec 2023Disposed Of
State Bank Of India Vs The Sub Registrar
High Court Of Kerala · (2023) 12 KL CK 0056
Registration Act, 1908 — Section 51
High Courts06 Dec 2023Dismissed
Antappan Vs State Of Kerala
High Court Of Kerala · (2023) 12 KL CK 0055
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294(b), 307, 324, 341, 506
High Courts06 Dec 2023Dismissed
Kursita Kandha Vs State Of Kerala
High Court Of Kerala · (2023) 12 KL CK 0054
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)B, 29
High Courts06 Dec 2023Dismissed
Faisal Vs State Of Kerala
High Court Of Kerala · (2023) 12 KL CK 0053
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)
High Courts06 Dec 2023Dismissed
Muhzin Fayaz Naji T Vs State Of Kerala
High Court Of Kerala · (2023) 12 KL CK 0052
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(B)II A, 22(c), 29(1)
High Courts06 Dec 2023Dismissed
Razik Puvungal Vs State Of Kerala
High Court Of Kerala · (2023) 12 KL CK 0051
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c), 29
High Courts06 Dec 2023Allowed/Dismissed
Renjith Vs State Of Kerala
High Court Of Kerala · (2023) 12 KL CK 0050
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)C, 22(b), 27A, 29, 37
High Courts05 Dec 2023Dismissed
Mr.K.D.Ouseph Vs State Of Kerala
High Court Of Kerala · (2023) 12 KL CK 0049
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294(b), 323, 451Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(i)(r), 3(i)(s), 3(i)(z), 3(2)(va), 14A, 18
High Courts05 Dec 2023Dismissed
Thazheveettil Naushad Vs Elizabeth Reggive
High Court Of Kerala · (2023) 12 KL CK 0048
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 12, 12(1), 12(2), 12(3), 18, 24Kerala Buildings (Lease and Rent Control) Rules, 1979 — Section 22