High Courts23 Aug 2024Disposed Of
M/s Quick2shelf Food Solutions Pvt. Ltd Vs M/s.Innovative Foods Ltd
High Court Of Kerala · (2024) 08 KL CK 0087
Arbitration and Conciliation Act, 1996 — Section 29A(4)
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 26 of 103
High Courts23 Aug 2024Allowed
Muhammed Shahabas Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0086
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 366, 376(2)(n)Kerala Police Act, 2011 — Section 57
High Courts22 Aug 2024Disposed Of
M/s Midland Engineering And Contracting Company Vs Kerala Water Authority
High Court Of Kerala · (2024) 08 KL CK 0100
High Courts22 Aug 2024Dismissed
P.M.Shaji Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0099
High Courts22 Aug 2024Allowed
Muhammed Badusha Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0093
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b), 29
High Courts22 Aug 2024Allowed
Ashik Babu Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0092
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B)
High Courts21 Aug 2024Allowed
XXXXXXXXXX Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0098
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 376(2)(n), 450Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts21 Aug 2024Allowed
Mukesh Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0097
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 498A
High Courts21 Aug 2024Allowed
Gafoor.K.K Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0096
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 324, 406, 498(A), 506
High Courts21 Aug 2024Allowed
Shyam Sasi Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0095
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 498A
High Courts21 Aug 2024Disposed Of
M/s Pee Gee Aggregates Pvt, Ltd., 11/165, Represented By Its Managing Director, Naveen Mathew Philip Vs State Of Kerala, Represented By Its Secretary
High Court Of Kerala · (2024) 08 KL CK 0094
High Courts16 Aug 2024Allowed
Johnson Mathew @ Shibin Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0057
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 294(b), 323, 354
High Courts16 Aug 2024Allowed
Anil.S Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0056
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 341, 354, 506(i)
High Courts16 Aug 2024Disposed Of
Ashraf Konnoth Vs Revenue Divisional Officer
High Court Of Kerala · (2024) 08 KL CK 0055
Kerala Conservation of Paddy Land and Wetland Act and Rules, 2008 — Section 2(XVA)
High Courts16 Aug 2024Partly Allowed
Abdul Rahim @ Rahim Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0054
Code of Criminal Procedure, 1973 — Section 174, 313Indian Penal Code, 1860 — Section 299, 300, 302, 304Evidence Act, 1872 — Section 154
High Courts16 Aug 2024Allowed
Ziyahul Haq Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0053
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 341, 354, 354D, 506
High Courts16 Aug 2024Disposed Of
Ranjith B Moolya Vs Revenue Divisional Officer
High Court Of Kerala · (2024) 08 KL CK 0052
Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 23A
High Courts14 Aug 2024Dismissed
Cap. Noble Pereira Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0051
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 294, 294(b), 509Kerala Police Act, 1960 — Section 120(o)
High Courts14 Aug 2024Dismissed
Prasanna Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0050
Code of Criminal Procedure, 1973 — Section 432, 433Indian Penal Code, 1860 — Section 302
High Courts14 Aug 2024Allowed
Ramees.M.P Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0049
Code of Criminal Procedure, 1973 — Section 227, 228, 397, 401Indian Penal Code, 1860 — Section 354Protection of Children from Sexual Offences Act, 2012 — Section 7, 8, 9(f), 10