High Courts27 Dec 2024Dismissed
John Thomas Vs Shilpa Miriyam Thomas
High Court Of Kerala · (2024) 12 KL CK 0083
Code of Civil Procedure, 1908 — Order 11 Rule 14
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 2 of 103
High Courts27 Dec 2024Disposed Of
M/s Elstone Tea Estates Ltd Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0082
Constitution of India, 1950 — Article 300ADisaster Management Act, 2005 — Section 2(e), 2(d), 2(e), 2(e)(viii), 34, 38, 38(2)(k), 38(2)(l), 39(f)(iii), 65, 72Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 2, 40, 105
High Courts24 Dec 2024Disposed Of
Abdulla Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0136
High Courts24 Dec 2024Disposed Of
Showkath Vs Arafath
High Court Of Kerala · (2024) 12 KL CK 0134
Code of Civil Procedure, 1908 — Order 38 Rule 5
High Courts24 Dec 2024Disposed Of
Madhavi C.P. Vs Aadhar Housing Finance Limited
High Court Of Kerala · (2024) 12 KL CK 0133
High Courts24 Dec 2024Disposed Of
Mini.C.V Vs Nediyenga Service Co-Operative Bank Ltd
High Court Of Kerala · (2024) 12 KL CK 0132
High Courts24 Dec 2024Dismissed
XXXXXX Vs Union Of India
High Court Of Kerala · (2024) 12 KL CK 0131
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 324Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)
High Courts24 Dec 2024Allowed
Rafeeq.C. S Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0105
Bharathiya Nagarik Suraksha Sanhita, 2023 — Section 483Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 273, 304
High Courts24 Dec 2024Allowed
Haneefa Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0104
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Bharatiya Nyaya Sanhita, 2023 — Section 118, 126(2)
High Courts24 Dec 2024Allowed
Ashif Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0103
Bharathiya Nagarik Suraksha Sanhita, 2023 — Section 482Indian Penal Code, 1860 — Section 34, 498A
High Courts24 Dec 2024Allowed
Madhu Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0102
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 110, 115(2), 118(1), 296(b)
High Courts24 Dec 2024Disposed Of
T.A.Varghese Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0101
High Courts24 Dec 2024Allowed
John R Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0100
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 74, 115(2), 118, 126(2), 296(b)
High Courts24 Dec 2024Dismissed
Mufasil M. Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0099
Bharathiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 294(b), 323, 324, 363, 395
High Courts24 Dec 2024Allowed
Pridhilal Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0098
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Bharatiya Nyaya Sanhita, 2023 — Section 110, 115(2), 118(1)
High Courts24 Dec 2024Allowed
Prasul Praveen Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0097
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 310(2), 329(3)
High Courts24 Dec 2024Dismissed
Jishab P Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0096
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 137(2)Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 77
High Courts24 Dec 2024Dismissed
Krishnankutty Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0095
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Kerala Abkari Act, 1 of 1077 — Section 8(1), 8(2), 55(g)
High Courts24 Dec 2024Allowed
Moosakutty Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0094
Bharathiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 34, 294(b), 307, 323, 324, 326, 341, 452