High Courts04 Nov 2024Allowed
Mepparambath Govindan Vs Mosadik P.T.P
High Court Of Kerala · (2024) 11 KL CK 0019
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 13 of 103
High Courts04 Nov 2024Disposed Of
Muhammed Rafeek Vs Regional Transport Authority, Thrissur
High Court Of Kerala · (2024) 11 KL CK 0018
High Courts04 Nov 2024Disposed Of
Shamla A Vs The Kerala State Co Operative Bank (Kerala Bank) Represented By Its Authorised Officer And Area Manager
High Court Of Kerala · (2024) 11 KL CK 0017
High Courts04 Nov 2024Dismissed
Aji Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0016
Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 354
High Courts04 Nov 2024Allowed
Thoufeek Muhammed Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0015
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 294(b), 341
High Courts04 Nov 2024Allowed
Abdul Rasheed K.P Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0014
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 294(b), 323, 324, 341, 354
High Courts04 Nov 2024Dismissed
XXXXX Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0013
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 354A(1)(i)Protection of Children from Sexual Offences Act, 2012 — Section 7, 8
High Courts04 Nov 2024Allowed
Dr Jithin C.S Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0012
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 34, 323, 341, 355, 498A
High Courts01 Nov 2024Allowed
Arjun Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0011
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b)
High Courts01 Nov 2024Disposed Of
Leo Kunjachan Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0010
Kerala Co operative Societies Act, 1969 — Section 80(4)
High Courts01 Nov 2024Disposed Of
Keerthi Kumari K Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0009
High Courts01 Nov 2024Allowed
Our Investments Enterprises Ltd Vs Saic Zachariah
High Court Of Kerala · (2024) 11 KL CK 0008
Code of Civil Procedure, 1908 — Section 115Limitation Act, 1963 — Section 14Securities and Exchange Board of India Act, 1992 — Section 15T, 15T(1)(a), 15Y, 20(a), 20A, 21, 22(e)
High Courts01 Nov 2024Allowed
Aravind B Nair Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0007
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 34, 294(b), 323, 324, 506(ii)
High Courts01 Nov 2024Allowed
XXXXXXXXXX Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0006
Code of Criminal Procedure, 1973 — Section 482Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 75, 87
High Courts01 Nov 2024Dismissed
Indian Broadcasting And Digital Foundation Vs The Telecom Regulatory Authority Of India
High Court Of Kerala · (2024) 11 KL CK 0005
Constitution of India, 1950 — Article 14, 19(1)(a), 141Telecom Regulatory Authority of India Act, 1997 — Section 14(a)(7), 36
High Courts01 Nov 2024Allowed
XXX Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0004
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 363, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 5(l), 5(j)(ii), 6(1), 11(iv), 11(vi)
High Courts01 Nov 2024Allowed
Sandeep Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0003
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 323, 324, 341, 427
High Courts01 Nov 2024Allowed
Abdul Adhil Mohammed K Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0002
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 34, 363Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 75
High Courts01 Nov 2024Allowed
Allampichai @ Salam Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0001
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 324, 341
High Courts30 Oct 2024Allowed
Deepa Cyrus Vs Divisional Manager Oriental Insurance Co.Ltd
High Court Of Kerala · (2024) 10 KL CK 0081
Code of Civil Procedure, 1908 —Order 41 Rule 33Motor Vehicles Act, 1988 — Section 166