High Courts06 Jan 2023Allowed
Santhosh Kumar Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0054
Code of Criminal Procedure, 1973 — Section 439Indian penal Code, 1860 — Section 201, 307, 324, 326, 326A, 450, 506(ii)
COURT ARCHIVE
High Court Of Kerala judgments, 2023
3,204 judgments · page 158 of 161
High Courts06 Jan 2023Allowed
XXXXXXXXXX Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0053
Code of Criminal Procedure, 1973 — Section 439Indian penal Code, 1860 — Section 376(2)(f), 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 3(b), 5(l), 5(n), 6, 7, 8, 11(iii), 12
High Courts06 Jan 2023Dismissed
Jaya Raveendran Vs C.C. Rohini
High Court Of Kerala · (2023) 01 KL CK 0052
Constitution of India, 1950 — Article 227
High Courts06 Jan 2023
Bimal Vs Registrar, Kannur University, Thavakkara, Civil Station.P.O, Kannur District, Pin-670002., Pin 670002
High Court Of Kerala · (2023) 01 KL CK 0051
High Courts06 Jan 2023Dismissed
V.K.Jayasree Vs P.V.Mohanan
High Court Of Kerala · (2023) 01 KL CK 0050
High Courts06 Jan 2023
Shaheeda Beevi Vs District Police Chief O/o District Police Chief, Malappuram, Pin 676509
High Court Of Kerala · (2023) 01 KL CK 0049
Indian penal Code, 1860 — Section 34, 153, 447
High Courts06 Jan 2023Allowed
Prabhav A.K Vs University Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0040
High Courts05 Jan 2023Dismissed
Sibi Joy Vs Income Tax Officer (TDS)
High Court Of Kerala · (2023) 01 KL CK 0288
Constitution of India, 1950 — Article 14, 19, 226Income Tax Act, 1961 — Section 64(1A), 64(1)(iii), 64(1)(v), 194A, 197(1), 264Income Tax Rules, 1962 — Rule 37BA
High Courts05 Jan 2023Disposed Of
M/s PVS Memorial Hospital (Now Demerged) Vs Dr. Satheesh Iype
High Court Of Kerala · (2023) 01 KL CK 0287
Code of Criminal Procedure, 1973 — Section 482Insolvency and Bankruptcy Code, 2016 — Section 14, 14(1)Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 141(2), 142
High Courts05 Jan 2023Allowed
Rajaneesh Kumar R Vs Travancore Devaswom Board, Devaswom Headquarters, Nanthancode, Thiruvananthapuram 695003, Represented By Its Secretary
High Court Of Kerala · (2023) 01 KL CK 0286
Code of Criminal Procedure, 1973 — Section 451Code of Civil Procedure, 1908 — Section 92Travancore Cochin Hindu Religious Institutions Act, 1950 — Section 37, 38, 39, 58
High Courts05 Jan 2023Allowed
State Of Kerala Vs Raveendran Pillai S
High Court Of Kerala · (2023) 01 KL CK 0285
High Courts05 Jan 2023Dismissed
Siraj Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0078
Code of Criminal Procedure, 1973 — Section 482Forest Act, 1951 — Section 22Kerala Forest Act, 1961 — Section 52
High Courts05 Jan 2023Allowed
Abraham P.A Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0048
Code of Criminal Procedure, 1973 — Section 320, 482Indian penal Code, 1860 — Section 34, 294(b), 323, 341, 506
High Courts05 Jan 2023Dismissed
State Of Kerala Vs Sunil Kumar. K. S
High Court Of Kerala · (2023) 01 KL CK 0047
Kerala Panchayat Raj Act 1994 — Section 179, 180Kerala Public Services Act, 1968 — Section 180(4)
High Courts05 Jan 2023Dismissed
Prasad P.S Vs Reshma.M.Raj
High Court Of Kerala · (2023) 01 KL CK 0046
High Courts05 Jan 2023Dismissed
Union Of India Vs All India Naval Clerks Assosication
High Court Of Kerala · (2023) 01 KL CK 0045
Civilians in Defence Services (Revised Pay) Rules, 2008 — Section 5, 7, 7(1)(a)(i), 9, 13
High Courts05 Jan 2023Allowed
Sanoop Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0043
Code of Criminal Procedure, 1973 — Section 320, 482Indian penal Code, 1860 — Section 34, 308, 324, 341
High Courts05 Jan 2023Disposed Of
Abhinanth Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0042
Code of Criminal Procedure, 1973 — Section 320, 482Indian penal Code, 1860 — Section 34, 308, 324, 326, 447
High Courts05 Jan 2023Allowed
Asif Ali Vs State Of Kerala
High Court Of Kerala · (2023) 01 KL CK 0041
Code of Criminal Procedure, 1973 — Section 320, 482Indian penal Code, 1860 — Section 34, 323, 406, 420, 498A
High Courts05 Jan 2023Dismissed
Jaseentha Vs Annie
High Court Of Kerala · (2023) 01 KL CK 0039
Constitution of India, 1950 — Article 227