High Courts24 Dec 2024Allowed
Sreejith G.C Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0093
Bharathiya Nagarik Suraksha Sanhita, 2023 — Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)B
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 3 of 103
High Courts24 Dec 2024Allowed
Bilal Muhammad Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0092
Bharathiya Nagarik Suraksha Sanhita, 2023 — Section 483Code of Criminal Procedure, 1973 — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)A, 22(b), 29
High Courts20 Dec 2024Dismissed
M.S. Sulochana Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0130
Negotiable Instruments Act, 1881 — Section 118, 138, 138(b), 139
High Courts20 Dec 2024Allowed
Remadevi K Vs Aneesh Kumar K.S
High Court Of Kerala · (2024) 12 KL CK 0129
High Courts20 Dec 2024Dismissed
Asharaf M.K Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0127
Code of Criminal Procedure, 1973 — Section 357(3)Negotiable Instruments Act, 1881 — Section 118, 138, 139
High Courts20 Dec 2024Dismissed
Kerala Bus Transport Association Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0126
Constitution of India, 1950 — Article 162Motor Vehicles Act, 1988 — Section 110, 111Central Motor Vehicles Rules, 1989 — Rule 125H
High Courts20 Dec 2024Dismissed
Anoopvellapalil Vs Deepa P
High Court Of Kerala · (2024) 12 KL CK 0125
High Courts20 Dec 2024Allowed
Rahul Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0123
Code of Criminal Procedure, 1973 — Section 233(3)Indian Penal Code, 1860 — Section 376(3)
High Courts20 Dec 2024Allowed
Sajeev N,Senior Tax Assistant Vs Anumol P S
High Court Of Kerala · (2024) 12 KL CK 0122
Constitution of India, 1950 — Article 162, 166Kerala State & Subordinate Service Rules 1958 — Rule 13A(4), 28b(ia), 28b(bb), 39
High Courts20 Dec 2024Dismissed
XXXXXXXXXX Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0121
Bharatiya Nyaya Sanhita, 2023 — Section 28Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 90, 376, 376(2)(n), 506(i)
High Courts20 Dec 2024Dismissed
Indukumari S B Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0120
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Indian Penal Code, 1860 — Section 420
High Courts20 Dec 2024Disposed Of
Jaseela Vs Inspector Of Ottapalam Police Station
High Court Of Kerala · (2024) 12 KL CK 0119
Kerala Prisons and Correctional Services Management Rules, 2014 — Rule 400(1), 400(ii)
High Courts20 Dec 2024Disposed Of
Muhammed Aslam Vs Thanvir Mohammed A.A
High Court Of Kerala · (2024) 12 KL CK 0118
Code of Criminal Procedure, 1973 — Section 311Negotiable Instruments Act, 1881 — Section 138
High Courts19 Dec 2024Dismissed
P. Rajesh Kumar Vs Kunhabdulla
High Court Of Kerala · (2024) 12 KL CK 0117
Code of Criminal Procedure, 1973 — Section 397, 401Negotiable Instruments Act, 1881 — Section 138
High Courts19 Dec 2024Dismissed
Rajesh N Pai Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0116
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323Juvenile Justice (Care and Protection of Children) Act, 2015— Section 75
High Courts19 Dec 2024Dismissed
M/s Bharath Paranternals Ltd Vs Drug Inspector
High Court Of Kerala · (2024) 12 KL CK 0115
Code of Criminal Procedure, 1973 — Section 205, 482Drugs and Cosmetics Act, 1940 — Section 18(9)(1), 27(d)
High Courts19 Dec 2024Allowed
Mrs. Suma Sunilkumar Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0114
High Courts19 Dec 2024Dismissed
Kakkottakath Puthiya Purayil Komachi Shakkeer Ali Vs Cherukunnontakath Hamsa(Died. Lr's Are Impleadeed)
High Court Of Kerala · (2024) 12 KL CK 0113
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 12
High Courts19 Dec 2024Disposed Of
Sunil Das U H Vs District Police Chief
High Court Of Kerala · (2024) 12 KL CK 0112