High Courts20 Sept 2024Dismissed
Biju.K.J Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0046
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Kerala Abkari Act 1 of 1077 — Section 55(i)
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 22 of 103
High Courts20 Sept 2024Dismissed
Mubbas Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0045
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Kerala Abkari Act 1 of 1077 — Section 55(a), 55(i), 58
High Courts20 Sept 2024Allowed
Prabhakaran.P Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0044
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 498A
High Courts20 Sept 2024Dismissed
Satheeshan.E Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0042
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Kerala Abkari Act 1 of 1077 — Section 55(i)
High Courts20 Sept 2024Dismissed
Abdul Majeed T Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0041
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Kerala Forest Act, 1961 — Section 47(G)(1)
High Courts20 Sept 2024Disposed Of
State Of Kerala Vs Adwaitha. S
High Court Of Kerala · (2024) 09 KL CK 0040
Rights of Persons with Disabilities Act, 2016 — Section 2(e), 2(r), 32, 57, 57(1)
High Courts13 Sept 2024Allowed
Jobinson Mathew Vs Riya Thomas
High Court Of Kerala · (2024) 09 KL CK 0062
High Courts13 Sept 2024Disposed Of
Parakkat Naseer Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0061
Code of Criminal Procedure, 1973 — Section 313Copyright Act, 1957 — Section 3, 52A, 68A
High Courts13 Sept 2024Allowed
Ayyappadas V.R. @ Siyad Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0060
Indian Penal Code, 1860 — Section 376(2)(n), 420
High Courts13 Sept 2024Allowed
Joyal S Sabu Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0059
Indian Penal Code, 1860 — Section 363, 376, 384, 448
High Courts13 Sept 2024Disposed Of
Yadhunath.P Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0058
Indian Penal Code, 1860 — Section 34, 403, 405, 420, 467, 506(1), 668
High Courts13 Sept 2024Dismissed
V.D. Satheesan M.L.A Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0057
Constitution of India, 1950 — Article 226
High Courts13 Sept 2024Allowed/Dismissed
Jaleel P Vs Union Of India
High Court Of Kerala · (2024) 09 KL CK 0056
Code of Criminal Procedure, 1973 — Section 173, 439Indian Penal Code, 1860 — Section 34, 109, 115, 118, 119, 120B, 143, 144, 147, 148, 153A, 201, 212, 302, 341, 449Arms Act, 1959 — Section 25(1)(a)
High Courts12 Sept 2024Dismissed
Binoy Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0070
Code of Criminal Procedure, 1973 — Section 482Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 34, 294(b), 323, 506
High Courts12 Sept 2024Dismissed
Sajeev P.P Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0069
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 294(b), 323, 324, 420, 498A, 506
High Courts12 Sept 2024Allowed
Neethu Lakshmi Moni Vs Union Of India
High Court Of Kerala · (2024) 09 KL CK 0068
Constitution of India, 1950 — Article 227
High Courts12 Sept 2024Allowed
Arun R.S Vs Union Of India
High Court Of Kerala · (2024) 09 KL CK 0067
Constitution of India, 1950 — Article 227
High Courts12 Sept 2024Dismissed
A.K. Sreelatha Vs Cheriya Chakalathopp Tharavad Wakf
High Court Of Kerala · (2024) 09 KL CK 0066
Waqf Act, 1995 — Section 3(I), 6, 7, 7(6), 51
High Courts12 Sept 2024Allowed
Toshma Biju Varghese Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0065
Constitution of India, 1950 — Article 226
High Courts12 Sept 2024Allowed
Hafiz Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0064
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 34, 294(b), 323, 498(A), 506(i)