High Courts09 Jan 2023Allowed
Ravi Prasad Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0290
Code of Criminal Procedure, 1973 — Section 255(1), 313(1)(b), 378(4)Negotiable Instruments Act, 1881 — Section 20, 87, 118, 138, 139
COURT ARCHIVE
High Court Of Kerala judgments, 2023
3,204 judgments · page 157 of 161
High Courts09 Jan 2023Dismissed
Babu Saidaly, Rep. By Its Proprietor, M/S Ess Bee Plywood Industries Vs Union Of India
High Court Of Kerala · (2023) 01 KL CK 0289
Constitution of India, 1950 — Article 14, 19(1)(g)Central Excise Act, 1944 — Section 11(4), 11(10), 11A(11), 11A(11)(b), 35B, 35F, 35F(i), 35F(ii)Finance Act (No.2), 2014 — Section 105
High Courts09 Jan 2023Dismissed
Adith Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0072
Indian penal Code, 1860 — Section 143, 147, 148, 149, 294(b), 308, 323, 324, 506
High Courts09 Jan 2023Disposed Of
Thomas Xavier Vs Geologist District Office, Department Of Mining & Geology, Civil Station, Kottayam Pin 686002
High Court Of Kerala · (2023) 01 KL CK 0071
High Courts09 Jan 2023Dismissed
P.V. Ramachandran Vs Karthiyayani Amma
High Court Of Kerala · (2023) 01 KL CK 0070
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1), 11(3), 11(4)(ii), 20Registration Act, 1908 — Section 17, 17(1)(d), 49Transfer of Property Act, 1882 — Section 107
High Courts09 Jan 2023Allowed
Aswathy C.M Vs Gokul G
High Court Of Kerala · (2023) 01 KL CK 0069
Code of Civil Procedure, 1908 — Section 24
High Courts09 Jan 2023Disposed Of
Marphy Sebastian Vs Ettumanoor Municipality
High Court Of Kerala · (2023) 01 KL CK 0068
Constitution of India, 1950 — Article 227
High Courts09 Jan 2023Allowed
Lismy Vs Shinto.P.I
High Court Of Kerala · (2023) 01 KL CK 0067
Code of Civil Procedure, 1908 — Section 24
High Courts09 Jan 2023Allowed
Dona Thomas Vs Sam Mathew
High Court Of Kerala · (2023) 01 KL CK 0066
Code of Civil Procedure, 1908 — Section 24
High Courts09 Jan 2023Allowed
Mahmood L Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0065
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code 1860 — Section 384, 420, 506
High Courts09 Jan 2023Disposed Of
Delegate General Vs Regional Transport Authority, Ernakulam
High Court Of Kerala · (2023) 01 KL CK 0064
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 40Central Motor Vehicles Rules, 1989 &mdash Rule 4, 47
High Courts09 Jan 2023Allowed
Dimple Lamba @ Dolly Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0063
Code of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code 1860 — Section 34, 120B, 323, 370(l), 376, 376D
High Courts09 Jan 2023Allowed
Aneesh Kumar Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0062
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code 1860 — Section 356, 376, 376(1), 376(2)(n), 376(3)Protection of Children from Sexual Offences Act, 2012 — Section 3(a), 4(1), 5, 6(1), 7, 8
High Courts09 Jan 2023Allowed
Yadhu Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0061
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code 1860 — Section 354, 354A(1)(i)(ii)Protection of Children from Sexual Offences Act, 2012 — Section 7, 8, 9(1), 10
High Courts09 Jan 2023Allowed
Lajitha Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0060
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code 1860 — Section 328, 379
High Courts09 Jan 2023Disposed Of
Principal, Moulana College Of Pharmacy Vs Pharmacy Council Of India Represented By Its Secretary Combined Council Building, Temple Lane, Kitta, New Delhi , Pin 110002
High Court Of Kerala · (2023) 01 KL CK 0059
High Courts09 Jan 2023Dismissed
Sreedhara.M Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0058
Kerala Abkari Act, 1967 — Section 58
High Courts09 Jan 2023Dismissed
Muhammed Asar Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0057
Wildlife Protection Act, 1972 — Section 2(2), 9, 39(1), 39(2), 39(3), 44, 48, 51
High Courts06 Jan 2023Allowed
XXXXX Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0056
Code of Criminal Procedure, 1973 — Section 439Indian penal Code, 1860 — Section 354A(1)(i), 376(i), 376AB, 376(2)(f)(n), 506Protection of Children from Sexual Offences Act, 2012 — Section 5(l), 5(m), 5(n), 6, 7, 8, 11(iii), 12
High Courts06 Jan 2023Allowed
Mujeeb Rahman Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0055
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian penal Code, 1860 — Section 376AB, 376(2)(n)