High Courts07 Oct 2024Allowed
Kerala Public Service Commission Vs Johnraj P
High Court Of Kerala · (2024) 10 KL CK 0014
Kerala Motor Vehicles Rules, 1989 — Rule 273, 273(2)(a)
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 18 of 103
High Courts07 Oct 2024Dismissed
Fr. Jose Mathai Myladath Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0013
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 342, 376, 376(2)(n)
High Courts07 Oct 2024Allowed
Navas PK Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0011
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 354A(1)(iv), 509
High Courts04 Oct 2024Allowed
Mahesh Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0010
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 34, 323, 420, 498A
High Courts04 Oct 2024Allowed
Rahul Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0009
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 34, 323, 324, 406, 498A
High Courts04 Oct 2024Allowed
Shibu Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0008
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Kerala Abkari Act, 1 of 1077 — Section 55(a), 55(i)
High Courts04 Oct 2024Allowed
Ali Shakeer Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0007
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(A), 20(b)(ii)(b)
High Courts04 Oct 2024Disposed Of
P M Sreenivasan Vs State Bank Of India
High Court Of Kerala · (2024) 10 KL CK 0006
High Courts04 Oct 2024Dismissed
Bindu Mol Vs Kovalam Resort Pvt.Ltd
High Court Of Kerala · (2024) 10 KL CK 0005
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 1 Rule 10(2), Order 41 Rule 27Kerala Stamp Act, 1959 — Section 2(d)
High Courts04 Oct 2024Disposed Of
Ashish P. Varghese Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0004
High Courts04 Oct 2024Dismissed
XXXXXXXXXX Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0003
Code of Criminal Procedure, 1973 — Section 482Bharatiya Nyaya Sanhita, 2023 — Section 75, 75(1)(ii), 143, 143(1), 143(1)(a), 143(1)(b), 143(1)(c), 143(1)(d), 143(1)(e), 143(1)(f)Indian Penal Code, 1860 — Section 354A, 354A(1)(ii), 370, 370(1), 370(1)(b)
High Courts04 Oct 2024Allowed
Maheen Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0002
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section294(b), 323, 324, 451, 498A, 506
High Courts04 Oct 2024Allowed
Mubarak Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0001
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 34, 294(b), 323, 324, 498A
High Courts03 Oct 2024Allowed
Noushid Babu Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0044
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c)
High Courts03 Oct 2024Disposed Of
Muraleedharan Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0043
Indian Penal Code, 1860 — Section 34, 406, 408, 420
High Courts03 Oct 2024Disposed Of
Athira K Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0042
High Courts03 Oct 2024Dismissed
Manager, Aided Muslim Lower Primary School Vs Prasanth M.P.
High Court Of Kerala · (2024) 10 KL CK 0041
Constitution of India, 1950 — Article 226Kerala Education Rules, 1959 — Rule 80, 92
High Courts03 Oct 2024Allowed
Raghavan Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0040
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 498A
High Courts03 Oct 2024Disposed Of
George Philip Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0039
High Courts01 Oct 2024Allowed
Abdul Latheef Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0038
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 324, 354, 451