High Courts31 Dec 2024Disposed Of
Mujeeb Rahman Vs Devadasan
High Court Of Kerala · (2024) 12 KL CK 0150
Kerala Municipalities Act, 1994 — Section 406
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 1 of 103
High Courts31 Dec 2024Disposed Of
Ummer Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0149
Indian Penal Code, 1860 — Section 420
High Courts31 Dec 2024Disposed Of
Riyas Rehman Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0148
Indian Penal Code, 1860 — Section 403, 420
High Courts31 Dec 2024Disposed Of
Laiju Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0147
Indian Penal Code, 1860 — Section 294(B), 323, 354, 357, 451, 500, 506Immoral Traffic (Prevention) Act, 1956 — Section 66(A), 67
High Courts31 Dec 2024Disposed Of
Nigoshkumar M. Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0146
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 125, 125(b)Kerala Police Act, 2011 — Section 118(e)
High Courts31 Dec 2024Dismissed
Othaman Khaise Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0145
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 34, 365, 376(g), 506(i)
High Courts31 Dec 2024Dismissed
Shyam Gosh Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0144
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Bharatiya Nyaya Sanhita, 2023 — Section 109, 118(1), 118(2), 189(2), 190, 191(2), 193(2), 296(2)
High Courts31 Dec 2024Allowed
Stephen Varghese Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0143
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 85, 115(2), 126(2), 296(b)
High Courts31 Dec 2024Dismissed
Gitta Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0142
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Indian Penal Code, 1860 — Section 406, 498A
High Courts31 Dec 2024Allowed
Mohammed Fasalu Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0141
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Bharatiya Nyaya Sanhita, 2023 — Section 110, 115(2), 118(1), 126(2), 296(b), 351(2)Evidence Act, 1872 — Section 27
High Courts31 Dec 2024Allowed
Nidhin Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0140
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Bharatiya Nyaya Sanhita, 2023 — Section 85, 498A
High Courts31 Dec 2024Disposed Of
Adharsh P.D. Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0139
Indian Penal Code, 1860 — Section 326, 498A
High Courts31 Dec 2024Dismissed
Anil Kumar Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0138
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 3(5), 64(1), 74, 324(2), 483Indian Penal Code, 1860 — Section 323, 341, 354D, 376(2)(n), 450, 506Information Technology Act, 2000 — Section 66(E)
High Courts31 Dec 2024Disposed Of
Alan Benny Vs Bar Council Of Kerala Represented By Its Chairman
High Court Of Kerala · (2024) 12 KL CK 0137
Advocates Act, 1961 — Section 24(1)(f)
High Courts27 Dec 2024Dismissed
K.Santhosh Kumar Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0090
Constitution of India, 1950 — Article 226, 227
High Courts27 Dec 2024Disposed Of
M/s Autofit Car Interiors Vs Union Of India
High Court Of Kerala · (2024) 12 KL CK 0088
High Courts27 Dec 2024Dismissed
Jithu S Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0087
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c), 27(A), 29, 37
High Courts27 Dec 2024Dismissed
Reshma Jinesh Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0086
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 379, 403, 405, 406, 408, 420
High Courts27 Dec 2024Dismissed
Binu KC Vs Kerala State Electronics Development Corporation Ltd Ration Ltd
High Court Of Kerala · (2024) 12 KL CK 0085
High Courts27 Dec 2024Disposed Of
K. V Kalesan Vs Baby M.J
High Court Of Kerala · (2024) 12 KL CK 0084
Kerala Building (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3), 12, 12(1), 12(3)