High Courts05 Sept 2024Allowed
Shonish Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0007
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b)
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 24 of 103
High Courts05 Sept 2024Disposed Of
V.I. Thankappan Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0006
Bharatiya Nagarik Nyaya Sanhita, 2023 — Section 367, 368, 369, 531Code of Criminal Procedure, 1973 — Section 328, 329, 330, 331Mental Healthcare Act, 2017 — Section 105
High Courts05 Sept 2024Dismissed
Bindu B.Kumar Vs Guruvayur Devaswom
High Court Of Kerala · (2024) 09 KL CK 0004
Constitution of India, 1950 — Article 14, 16, 16(1)
High Courts05 Sept 2024Disposed Of
Varughese P.I Vs District Collector Collectorate Kottayam
High Court Of Kerala · (2024) 09 KL CK 0003
High Courts04 Sept 2024Allowed
Noufal M Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0021
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 143, 147, 148, 149, 286, 308, 324, 341, 427Kerala Prevention of Damage to Private Property and Payment of Compensation Act, 2019 — Section 5
High Courts04 Sept 2024Allowed
Antisan Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0020
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Kerala Abkari Act 1 of 1077 — Section 13, 55(i), 63
High Courts04 Sept 2024Allowed
Ashik Ansari Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0019
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 22(a), 29
High Courts04 Sept 2024Allowed
XXXXXXXXXX Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0018
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354(I)Protection of Children from Sexual Offences Act, 2012 — Section 7, 8, 9, 10
High Courts04 Sept 2024Allowed
Kannan Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0017
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 302
High Courts04 Sept 2024Dismissed
Principal Commissioner Of Income Tax, Kottayam Vs M/s Sahyadri Co Operative Credit Soceity Limited
High Court Of Kerala · (2024) 09 KL CK 0016
Income Tax Act, 1961 — Section 80P(2), 80P(2)(a), 80P(2)(d)Multi State Co Operative Societies Act, 2002 — Section 63, 63(2), 64
High Courts03 Sept 2024Allowed
Muraleedharan Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0015
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 324, 341, 355
High Courts03 Sept 2024Allowed
George @ Kochucherukkan Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0014
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 110, 115(2), 118(1), 126(2), 296(b)
High Courts03 Sept 2024Allowed
Fazil Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0013
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 307, 323, 324, 341, 506(ii)
High Courts03 Sept 2024Allowed
Saimon Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0012
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 307, 324, 341, 447, 506
High Courts03 Sept 2024Allowed
Adhithya C.K Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0011
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Bharatiya Nyaya Sanhita, 2023 — Section 312
High Courts02 Sept 2024Allowed
Kaveri Fertilizer Industries Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0025
High Courts02 Sept 2024Dismissed
Nizar Muhammed Vs Milsy Shaji
High Court Of Kerala · (2024) 09 KL CK 0024
Constitution of India, 1950 — Article 226Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 2(ii), 2(iva), 2(xi), 3, 3(1), 3(1)(a), 3(1)(b), 3(3)
High Courts02 Sept 2024Allowed
Aneesha K.K.Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0023
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406, 498A
High Courts02 Sept 2024Allowed
Shijo K.J. Vs State Of Kerala
High Court Of Kerala · (2024) 09 KL CK 0022
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 308Motor Vehicles Act, 1988 — Section 185
High Courts30 Aug 2024Allowed
Rafeek C Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0068
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Code of Criminal Procedure, 1973 — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(C), 20(b)(ii)(B), 29, 60(3)