High Courts01 Oct 2024Allowed
Aswin N. Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0037
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498A, 506
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 19 of 103
High Courts01 Oct 2024Allowed
Rajeev Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0036
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 34, 294(b), 323, 506
High Courts01 Oct 2024Allowed
Arun H S Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0035
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 34, 498A
High Courts01 Oct 2024Allowed
Aseez Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0034
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Bharatiya Nyaya Sanhita, 2023 — Section 61(2), 310(2), 311
High Courts01 Oct 2024Disposed Of
Muhammed Fousir .A.K Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0033
High Courts01 Oct 2024Disposed Of
Monisha. M Vs Debt Recovery Tribunal II Ernakulam
High Court Of Kerala · (2024) 10 KL CK 0032
High Courts01 Oct 2024Dismissed
Naveen P.M. Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0031
Indian Penal Code, 1860 — Section 376, 376(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(va), 14A, 18
High Courts01 Oct 2024Allowed
Jayakumar S Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0030
Code of Criminal Procedure, 1973 — Section 438, 439, 498Indian Penal Code, 1860 — Section 141, 143, 144, 147, 148, 149, 294(b), 323, 324, 341, 354, 354BScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(s), 3(1)(w)(i), 14A, 18
High Courts01 Oct 2024Dismissed
Vipin Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0029
Bharatiya Nyaya Sanhita, 2023 — Section 110,115(2), 118(1), 126(2), 296(b), 309(4), 351(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A, 18
High Courts01 Oct 2024Dismissed
Babu Raj Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0028
Bharatiya Nyaya Sanhita, 2023 — Section 110,115(2), 118(1), 126(2), 296(b), 309(4), 351(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A, 18
High Courts01 Oct 2024Disposed Of
Shajimon.H Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0027
Negotiable Instruments Act, 1881 — Section 138, 147
High Courts01 Oct 2024Disposed Of
Nishad M.M Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0026
Negotiable Instruments Act, 1881 — Section 138, 147
High Courts01 Oct 2024Dismissed
Paivalike Grama Panchayath Vs U.Krishna Shetty,(Died) Lrs Impleaded
High Court Of Kerala · (2024) 10 KL CK 0025
High Courts01 Oct 2024Disposed Of
Vijayappan C Vs Kerala State Road Transport Corporation
High Court Of Kerala · (2024) 10 KL CK 0024
Code of Criminal Procedure, 1973 — Section 255(1)Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15, 23
High Courts01 Oct 2024Partly Allowed/Dismissed
Vipin @ Motta Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0023
Indian Penal Code, 1860 — Section 34, 300, 302, 304, 448, 449
High Courts01 Oct 2024Allowed
Bipin M.S Vs State Of Kerala
High Court Of Kerala · (2024) 10 KL CK 0022
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 498A
High Courts30 Sept 2024Allowed
Chandran K M Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0079
Constitution of India, 1950 — Article 20, 21, 22Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 376, 376(2)(n), 376AB
High Courts30 Sept 2024Allowed
Prakash Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0078
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 305(a), 332(c)
High Courts30 Sept 2024Disposed Of
E. K Radha Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0077
Right to Fair Compensation Transparency in Land Acquisition, Rehabilitation, and Resettlement Act, 2013 — Section 64
High Courts30 Sept 2024Allowed
Jayachandran @ Babu Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0076
Code of Criminal Procedure, 1973 — Section 232, 313(1)(b)Kerala Abkari Act 1 of 1077 — Section 8(1), 8(2)