High Courts05 Aug 2024Allowed
Rahul Nair Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0014
Code of Criminal Procedure, 1973 — Section 167(1), 167(2), 439Indian Penal Code, 1860 — Section 34, 406, 420
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 29 of 103
High Courts05 Aug 2024Dismissed
Vipin Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0013
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 324, 354, 376(2)(n), 452, 506
High Courts05 Aug 2024Dismissed
Amal Krishnan Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0012
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c)Narcotic Drugs and Psychotropic Substances (Seizure, Storage, Sampling, and Disposal) Rules, 2022 — Rule 14
High Courts05 Aug 2024Dismissed
Mohammed Anwar Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0011
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 143, 147, 148, 149, 201, 308, 323, 324, 341, 506 (i)
High Courts05 Aug 2024Allowed
Mathukutty Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0009
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 294(b), 323, 324, 498(A)
High Courts05 Aug 2024Allowed
Rahul Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0008
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 228(A), 341, 354, 506(i)
High Courts05 Aug 2024Dismissed
Indian Space Research Organization (ISRO) Vs M/s Roopam Engineers And Contractors Private Limited
High Court Of Kerala · (2024) 08 KL CK 0007
Constitution of India, 1950 — Article 12, 226Contract Act, 1872 — Section 62
High Courts02 Aug 2024Disposed Of
Karakurissi Grama Panchayat Vs Government Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0030
High Courts02 Aug 2024Dismissed
Anu Joseph Vs Tom
High Court Of Kerala · (2024) 08 KL CK 0029
Limitation Act, 1963 — Section 5
High Courts02 Aug 2024Disposed Of
Sandeep Saju Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0028
Indian Penal Code, 1860 — Section 143, 144, 147, 148, 324, 341, 342, 363
High Courts02 Aug 2024Allowed
Deva Harshan Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0027
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 Courts02 Aug 2024Allowed
Rashid.M Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0026
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 29
High Courts02 Aug 2024Allowed
Sajith Kumar M.V Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0025
Constitution of India, 1950 — Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 34, 406, 420
High Courts02 Aug 2024Dismissed
Sajeeb @ Velli Sajeeb Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0024
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 118, 120, 120(b), 201, 212, 294(b), 302, 307, 324, 341
High Courts02 Aug 2024Disposed Of
Mumthaz Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0023
Negotiable Instruments Act, 1881 — Section 138
High Courts02 Aug 2024Disposed Of
Prashanth @ Thilakananda Vs State Of Kerala
High Court Of Kerala · (2024) 08 KL CK 0022
Wild Life Protection Act, 1972 — Section 2(5), 2(16), 2(36), 9, 39(1)(d), 39(3), 49, 51(1), 52
High Courts31 Jul 2024Dismissed
City Union Bank Vs Sub Registrar
High Court Of Kerala · (2024) 07 KL CK 0107
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14, 26ERecovery of Debts and Bankruptcy Act, 1993 — Section 31B
High Courts31 Jul 2024Allowed
Thanu Nahak Vs State Of Kerala
High Court Of Kerala · (2024) 07 KL CK 0106
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b)(ii)B
High Courts31 Jul 2024Disposed Of
Bharatheeya Jyothisha Vichara Sangham Vs State Of Kerala
High Court Of Kerala · (2024) 07 KL CK 0105
High Courts31 Jul 2024Disposed Of
Sandhya S. Pai Vs M. Vijaya Sankar
High Court Of Kerala · (2024) 07 KL CK 0104
Constitution of India, 1950 — Article 227Kerala Building (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3), 11(8)