High Courts11 Jan 2023Dismissed
Abdul Basheer Khan Vs Excise Inspector Kumbla Excise Range, Kasaragode 671321
High Court Of Kerala · (2023) 01 KL CK 0089
Kerala Abkari Act, 1967 — Section 58
COURT ARCHIVE
High Court Of Kerala judgments, 2023
3,204 judgments · page 156 of 161
High Courts11 Jan 2023Allowed
Shaju M J Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0085
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code 1860 — Section 498A
High Courts11 Jan 2023Allowed
Buhari Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0084
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code 1860 — Section 143, 147, 148, 149, 188, 427, 447, 506(ii)
High Courts11 Jan 2023Disposed Of
Ambalakandy Hafsath Vs Noorjahan
High Court Of Kerala · (2023) 01 KL CK 0083
Constitution of India, 1950 — Article 227
High Courts11 Jan 2023Dismissed
Thattankandil Baburaj Vs K.Vasantha
High Court Of Kerala · (2023) 01 KL CK 0082
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3), 20
High Courts11 Jan 2023Dismissed
Febin Fermin Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0081
Indian Penal Code 1860 — Section 34, 109, 201, 307, 324, 326, 341, 427, 450
High Courts11 Jan 2023Dismissed
Satheeshan N.V Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0080
Kerala Abkari Act, 1967 — Section 8(1), 8(2), 55(g)
High Courts10 Jan 2023Dismissed
Spencer S Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0093
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 498A
High Courts10 Jan 2023Dismissed
Shaji @ Poovathingal Shaji Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0092
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 149, 302
High Courts10 Jan 2023Allowed
Mallika Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0091
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379, 393, 511
High Courts10 Jan 2023Dismissed
Suneera Vs Muhammed Basheer
High Court Of Kerala · (2023) 01 KL CK 0090
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 —Order 38 Rule 9
High Courts10 Jan 2023Disposed Of
Ansar Vs S.Ramachandra Panicker
High Court Of Kerala · (2023) 01 KL CK 0088
High Courts10 Jan 2023Dismissed
V.R. Bhaskaran Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0087
Kerala Co-operative Societies Act, 1969 — Section 69, 80(b)(4), 80(10)
High Courts10 Jan 2023Disposed Of
Nafsal Afsal Vs Secretary, Regional Transport Authority, Malappuram, Regional Transport Office, Civil Station P.O., Malappuram 676505
High Court Of Kerala · (2023) 01 KL CK 0077
Kerala Motor. Vehicles Rules, 1989 — Rule 2(oa)
High Courts10 Jan 2023Dismissed
P. M. Mathew Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0076
High Courts10 Jan 2023Allowed
Aswathi Vs Rajeesh Raman
High Court Of Kerala · (2023) 01 KL CK 0075
Constitution of India, 1950 — Article 32Code of Criminal Procedure, 1973 — Section 125, 127, 128, 482Suppression of Immoral Traffic in Women and Girls Act, 1956 — Section 3, 7, 18
High Courts10 Jan 2023Allowed
Ananda Krishna Pillai Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0074
Code of Criminal Procedure, 1973 — Section 169, 313, 319, 319(1), 319(4), 397, 401Kerala Abkari Act, 1967 — Section 55(a)Evidence Act, 1872 — Section 137, 154, 165
High Courts10 Jan 2023Dismissed
Manikandan Vs Raveena
High Court Of Kerala · (2023) 01 KL CK 0073
Code of Criminal Procedure, 1973 — Section 125