High Courts12 Sept 2024Allowed
Muhammad Badusha Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0063
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 498A
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 23 of 103
High Courts11 Sept 2024Disposed Of
Shafsi Shameem Vs Kannur Municipal Corporation
High Court Of Kerala · (2024) 09 KL CK 0055
High Courts11 Sept 2024Disposed Of
Sainudeen Vs Secretary
High Court Of Kerala · (2024) 09 KL CK 0054
High Courts11 Sept 2024Disposed Of
Jesmon Joy Karippery Vs Regional Passport Office
High Court Of Kerala · (2024) 09 KL CK 0053
High Courts11 Sept 2024Allowed
Madan Kumar Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0052
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Bharatiya Nyaya Sanhita, 2023 — Section 61(2)(a), 109, 109(2), 115(2), 118(1), 189(2), 190, 191(2), 191(3), 296(b), 329(b)
High Courts11 Sept 2024Allowed
Ratheeshan K Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0051
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Code of Criminal Procedure, 1973 — Section 167(1), 167(2)Indian Penal Code, 1860 — Section 34, 120B, 380, 409, 420, 465, 468, 477A
High Courts11 Sept 2024Allowed
Rajgul Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0050
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 294(b), 307, 324, 341Arms Act, 1959 — Section 27
High Courts11 Sept 2024Allowed
Smitha.K.Raj Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0049
Constitution of India, 1950 — Article 14, 20, 21Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Code of Criminal Procedure, 1973 — Section 174
High Courts10 Sept 2024Allowed
Rafeek C Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0039
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Code of Criminal Procedure, 1973 — Section 167(1), 167(2)Indian Penal Code, 1860 — Section 34, 120B, 420
High Courts10 Sept 2024Allowed
Joseph @ Joy Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0038
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 302
High Courts10 Sept 2024Disposed Of
Nabeel Vs Revenue Divisional Officer Palakkad
High Court Of Kerala · (2024) 09 KL CK 0036
Kerala Land Tax Act , 1961 — Section 6A
High Courts10 Sept 2024Allowed
Deepthi Julias Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0035
Kerala Conservation of Paddy Land and Wetland Act, 2008 — Section 2(XVA), 5(4)
High Courts10 Sept 2024Allowed
Indrajith .P Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0034
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Bharatiya Nyaya Sanhita, 2023 — Section 110, 115(2), 118(2), 189(2), 190, 191(2), 296(b)
High Courts10 Sept 2024Allowed
Shifas Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0033
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c), 29Narcotic Drugs and Psychotropic Substances (Seizure, Storage, Sampling, and Disposal) Rules, 2022 — Rule 14
High Courts10 Sept 2024Allowed
Sreenath Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0032
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 294(b), 354, 406, 420, 506
High Courts06 Sept 2024Disposed Of
Joseph John Decruze Vs Meera K., IAS
High Court Of Kerala · (2024) 09 KL CK 0002
High Courts06 Sept 2024Dismissed
P.Sundarambal Vs Union Of India
High Court Of Kerala · (2024) 09 KL CK 0001
High Courts05 Sept 2024Allowed
Mohammed Rihan Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0010
Constitution of India, 1950 — Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 307, 323, 324, 341, 506(ii)
High Courts05 Sept 2024Allowed
Gokul Shaji Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0009
Constitution of India, 1950 — Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 34, 143, 147, 148, 294(b), 307, 323, 324, 506
High Courts05 Sept 2024Allowed
Shijil Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0008
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(A), 22(b), 29