High Courts08 Jan 2024Allowed
Muhammed Rafi Vs State Of Kerala
High Court Of Kerala · (2024) 01 KL CK 0042
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii), 29
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 102 of 103
High Courts05 Jan 2024Dismissed
Hindhu Aikya Vedi, Chittur Taluk Vs Malabar Devaswom Board
High Court Of Kerala · (2024) 01 KL CK 0041
Constitution of India, 1950 — Article 226, 227Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 34, 61Armed Forces Tribunal Act, 2007 — Section 14(1)
High Courts05 Jan 2024Disposed Of
Angels Nair Vs Union Of India
High Court Of Kerala · (2024) 01 KL CK 0040
Code of Criminal Procedure, 1973 — Section 144
High Courts05 Jan 2024Partly Allowed
C. Lajith Vs State Of Kerala
High Court Of Kerala · (2024) 01 KL CK 0039
Constitution of India, 1950 — Article 300ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 4, 4(1), 4(5), 4(6), 7, 7(2), 7(2)(b), 7(4), 8, 10A, 11, 11(1), 15, 15(1), 15(2), 109Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement and Development Plan) Rules, 2015 — Rule 5, 5(3), 6, 6(2), 12, 12(4), 18, 18(1)
High Courts05 Jan 2024Dismissed
Hakeem Vs State Of Kerala
High Court Of Kerala · (2024) 01 KL CK 0038
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 302, 344
High Courts05 Jan 2024Allowed
Sarada Vs State Of Kerala
High Court Of Kerala · (2024) 01 KL CK 0037
Code of Criminal Procedure, 1973 — Section 174, 235(1)Indian Penal Code, 1860 — Section 201, 302
High Courts05 Jan 2024Dismissed
N.P.Vijayaraghavan Vs Jayachandran
High Court Of Kerala · (2024) 01 KL CK 0034
Code of Civil Procedure, 1908 — Section 100, Order 42 Rule 1Specific Relief Act, 1963 — Section 41(j)
High Courts05 Jan 2024Dismissed
Rajesh R Vs State Of Kerala
High Court Of Kerala · (2024) 01 KL CK 0020
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294(b), 302, 323, 324, 341, 506(ii)
High Courts05 Jan 2024Disposed Of
Mathew. K.C Vs State Of Kerala
High Court Of Kerala · (2024) 01 KL CK 0019
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 286Explosive Substances Act, 1908 — Section 4(b), 5
High Courts05 Jan 2024Disposed Of
Abhiraj.V.P Vs State Of Kerala
High Court Of Kerala · (2024) 01 KL CK 0018
Code of Criminal Procedure, 1973 — Section 438
High Courts05 Jan 2024Allowed
Anurag.M Vs State Of Kerala
High Court Of Kerala · (2024) 01 KL CK 0017
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 307, 323, 324, 341
High Courts04 Jan 2024Dismissed
Ashish Vs State Of Kerala
High Court Of Kerala · (2024) 01 KL CK 0033
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 29, 37, 60(3)
High Courts04 Jan 2024Dismissed
Sudheesh Vs State Of Kerala
High Court Of Kerala · (2024) 01 KL CK 0032
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b)(ii)(C), 25, 29
High Courts04 Jan 2024Dismissed
Sasipriyan S Vs Station House Officer
High Court Of Kerala · (2024) 01 KL CK 0031
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14A, 18
High Courts04 Jan 2024Disposed Of
Ranjitha R Vs State Of Kerala
High Court Of Kerala · (2024) 01 KL CK 0028
Indian Penal Code, 1860 — Section 427, 451, 506(i)
High Courts04 Jan 2024Dismissed
Santhosh Vs State Of Kerala
High Court Of Kerala · (2024) 01 KL CK 0027
Code of Criminal Procedure, 1973 — Section 164, 232, 313, 374(2)Indian Penal Code, 1860 — Section 299, 300, 302, 304Evidence Act, — Section 106
High Courts04 Jan 2024Dismissed
Ashraf @ Alappante Ashraf Vs State Of Kerala
High Court Of Kerala · (2024) 01 KL CK 0026
Code of Criminal Procedure, 1973 — Section 232, 313Indian Penal Code, 1860 — Section 302, 304Evidence Act, — Section 106
High Courts04 Jan 2024Allowed
P. Sunoj Vs State Of Kerala
High Court Of Kerala · (2024) 01 KL CK 0025
Code of Criminal Procedure, 1973 — Section 232, 374(2)Indian Penal Code, 1860 — Section 302
High Courts04 Jan 2024Disposed Of
Highrich Online Shoppe Private Limited Vs Competent Authority
High Court Of Kerala · (2024) 01 KL CK 0024
High Courts04 Jan 2024Allowed
Aamir Hussain Vs State Of Kerala
High Court Of Kerala · (2024) 01 KL CK 0023
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420Information Technology Act, 2008 — Section 43, 66, 66(C), 66(D)