High Courts26 Sept 2024Disposed Of
M/s Sneha Regency (Paray Village County) Vs Joint Commissioner (Appeals)
High Court Of Kerala · (2024) 09 KL CK 0091
Kerala General Sales Tax Act, 1963 — Section 39
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 21 of 103
High Courts26 Sept 2024Allowed
Archa N Raj Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0090
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 107Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts25 Sept 2024Allowed
Shaji Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0085
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Kerala Abkari Act 1 of 1077 — Section 13, 55(i)
High Courts25 Sept 2024Allowed
Vishnu Rajan Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0084
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 354, 354A(1)(i)Protection of Children from Sexual Offences Act, 2012 — Section 7, 8
High Courts25 Sept 2024Dismissed
Abdul Rahiman V.K. Vs Sebiyulla
High Court Of Kerala · (2024) 09 KL CK 0081
Code of Civil Procedure, 1908 —Order 41 Rule 27Specific Relief Act, 1963 — Section 31, 34Evidence Act, 1872 — Section 77, 92
High Courts25 Sept 2024Disposed Of
Lathakumari Vs Velappan
High Court Of Kerala · (2024) 09 KL CK 0080
High Courts24 Sept 2024Allowed
Droupathi Sudha Vs Anilkumar
High Court Of Kerala · (2024) 09 KL CK 0089
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 323, 325, 506
High Courts24 Sept 2024Disposed Of
P.R. Chandran Vs Tahsildar
High Court Of Kerala · (2024) 09 KL CK 0088
Indian Succession Act, 1925 — Section 213, 213(2)
High Courts24 Sept 2024Disposed Of
Ranjini Gangadharan Vs District Collector, Kozhikode
High Court Of Kerala · (2024) 09 KL CK 0087
High Courts24 Sept 2024Disposed Of
K K Kalyani Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0086
High Courts23 Sept 2024Allowed
Muhammed Ansib Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0031
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(A), 22(b), 29
High Courts23 Sept 2024Allowed
Sajeer.P.C Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0030
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b), 29
High Courts23 Sept 2024Allowed
Sabu @ Binu Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0029
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Kerala Abkari Act 1 of 1077 — Section 55(a), 56(b)
High Courts23 Sept 2024Allowed
Sethu G S Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0028
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 34, 379
High Courts23 Sept 2024Disposed Of
Chaminiyan Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0027
High Courts23 Sept 2024Disposed Of
P. Gopalan Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0026
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 495
High Courts20 Sept 2024Dismissed
Abhilash.A Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0048
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(2)(va), 14A
High Courts20 Sept 2024Dismissed
Ratheesh Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0047
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Kerala Abkari Act 1 of 1077 — Section 55(i)