High Courts12 Aug 2024Disposed Of
State Of Kerala Represented By The Secretary To Government Vs Yohannan Abraham
High Court Of Kerala · (2024) 08 KL CK 0076
Code of Civil Procedure, 1908 — Order 7 Rule 11(d)<
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 28 of 103
High Courts09 Aug 2024Allowed
Bipin Ravi Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0037
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n)
High Courts09 Aug 2024Allowed
Ajeesh Jaffer Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0036
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 34, 294(b), 324, 326
High Courts09 Aug 2024Partly Allowed
Sayyid Imbichi Koya Thangal @ Bayar Thangal Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0035
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 375, 377, 498ABharatiya Nyaya Sanhita, 2023 — Section 63, 69
High Courts09 Aug 2024Disposed Of
Ummar Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0034
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 64
High Courts09 Aug 2024Disposed Of
Vijayakumari Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0032
High Courts09 Aug 2024Allowed
Remi Abraham Vs Reji R
High Court Of Kerala · (2024) 08 KL CK 0031
Dowry Prohibition Act, 1961 — Section 6Evidence Act, 1872 — Section 3
High Courts07 Aug 2024Disposed Of
Basheer Manathanath Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0006
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 376(2)(n)
High Courts07 Aug 2024Allowed
Jaisal Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0005
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 420Information Technology Act, 2000 — Section 66D
High Courts07 Aug 2024Allowed
Lijo Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0004
Constitution of India, 1950 — Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Bharatiya Nyaya Sanhita, 2023 — Section 288
High Courts07 Aug 2024Allowed
C.A.Abraham Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0003
Code of Criminal Procedure, 1973 — Section 167(2)Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 34, 406, 420
High Courts07 Aug 2024Allowed
Muhammed Shereef Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0002
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 34, 323, 324, 326, 341, 498A
High Courts07 Aug 2024Partly Allowed
Samirudheen Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0001
Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 302, 304II, 307
High Courts06 Aug 2024Allowed
Vipin Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0021
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section324, 354, 376(2)(n), 452, 506
High Courts06 Aug 2024Allowed
Muhammed Faizal Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0020
Code of Criminal Procedure, 1973 — Section 167(2), 439Indian Penal Code, 1860 — Section 406, 420Banning of Unregulated Deposit Schemes Act, 2019 — Section 21
High Courts06 Aug 2024Allowed
Ratheesh Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0019
Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 354, 354(A)(1)(i), 376, 376(2)(f), 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 5, 5(l), 5(n), 6, 9(n), 10
High Courts06 Aug 2024Allowed
Suresh Kumar Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0018
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 354, 354A(1)(i), 509
High Courts06 Aug 2024Allowed
Dr. Bini Balan Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0017
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 403, 406, 498A
High Courts06 Aug 2024Allowed
Ajithkumar @ Ammakkoru Makan @ Soju Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0016
Code of Criminal Procedure, 1973 — Section 207, 209Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 201, 294(b), 302, 306, 323, 341, 364, 365, 449, 451, 506, 506(ii)Evidence Act, 1872 — Section 27
High Courts05 Aug 2024Allowed
Rashidul Haque Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0015
Code of Criminal Procedure, 1973 — Section 167(2), 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 19, 21(b), 24, 27A, 36A(4)