High Courts30 Aug 2024Allowed
Viji V Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0067
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Prevention of Corruption (Amendment) Act, 2018 — Section 7
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 25 of 103
High Courts30 Aug 2024Disposed Of
Vijayappan Nair A Vs Secretary, Regional Transport Authority, Kottayam
High Court Of Kerala · (2024) 08 KL CK 0066
Motor Vehicles Act, 1988 — Section 87(1)(d)
High Courts30 Aug 2024
Biju M Johny Vs Chief Manager ( Authorised Officer )
High Court Of Kerala · (2024) 08 KL CK 0065
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)
High Courts30 Aug 2024Allowed
Maharoof K Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0064
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 498A
High Courts30 Aug 2024Allowed
Renuka K Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0063
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 498A
High Courts30 Aug 2024Allowed
Jinil Raj Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0062
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498A
High Courts30 Aug 2024Allowed
Aswin Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0061
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 498A
High Courts30 Aug 2024Allowed
Linas Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0060
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 498A
High Courts30 Aug 2024Allowed
Naisam Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0059
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 498A
High Courts30 Aug 2024Allowed
Shaji Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0058
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 195A, 341, 506
High Courts29 Aug 2024Allowed
Sajikumar Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0075
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Kerala Abkari Act, 1 of 1077 — Section 13, 55(i), 63
High Courts29 Aug 2024Allowed
Sudhi C P Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0074
Constitution of India, 1950 — Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Code of Criminal Procedure, 1973 — Section 164
High Courts29 Aug 2024Disposed Of
Prakasan Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0073
Indian Penal Code, 1860 — Section 379
High Courts29 Aug 2024Allowed
Sinoj@Appu Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0072
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 394
High Courts29 Aug 2024Disposed Of
Selvaraj A Vs Kerala State Handloom Weavers' Co Operative Society Ltd
High Court Of Kerala · (2024) 08 KL CK 0071
High Courts29 Aug 2024Dismissed
Jayan Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0070
Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 302, 324
High Courts29 Aug 2024Dismissed
Ahammed Kabeer Vs Sub Inspector Of Police
High Court Of Kerala · (2024) 08 KL CK 0069
Code of Criminal Procedure, 1973 — Section 232, 313, 357, 357A(3)Indian Penal Code, 1860 — Section 34, 109, 302, 307Evidence Act, 1872 — Section 27
High Courts23 Aug 2024Allowed
Lulu It Infrabuild Private Limited Vs Abm Civil Ventures Pvt Ltd
High Court Of Kerala · (2024) 08 KL CK 0090
Code of Civil Procedure, 1908 — Order 47 Rule 1Arbitration and Conciliation Act, 1996 — Section 2(1)(e), 29A(4), 29A(5)
High Courts23 Aug 2024Allowed
Pankaj Kumar Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0089
Constitution of India, 1950 — Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Bharatiya Nyaya Sanhita, 2023 — Section 78, 126(2)
High Courts23 Aug 2024Allowed
XXXX Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0088
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354, 354A(1)(i)