CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2024

2,055 judgments · page 31 of 103

High Courts26 Jul 2024Dismissed

Sajith @ Unni Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0131

Bharathiya Nagarik Suraksha Sanhita, 2023 — Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 27A, 29
Read judgment
High Courts26 Jul 2024Allowed

Arumughan Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0129

Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act 1 of 1077 — Section 8(1), 8(2), 55(g)
Read judgment
High Courts26 Jul 2024Allowed

Amal Joy Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0128

Constitution of India, 1950 — Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 354, 354A(1)(i)
Read judgment
High Courts26 Jul 2024Allowed

Vaishnav Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0127

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354, 354(A)(i), 354B, 363, 366, 370, 370A, 370(4), 376, 376(2) (n), 376(3), 450, 506(1)
Read judgment
High Courts26 Jul 2024Dismissed

Roshankurian Vs Mariyam Alias Pouly

High Court Of Kerala · (2024) 07 KL CK 0126

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 2(2), Order 7 Rule 11(c), Order 41 Rule 1
Read judgment
High Courts22 Jul 2024Allowed

Vipin Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0101

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 326, 452, 506
Read judgment
High Courts22 Jul 2024Allowed

Joby Issac Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0100

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 379
Read judgment
High Courts22 Jul 2024Allowed

Pratheeksha A Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0099

Constitution of India, 1950 — Article 22, 22(4)Kerala Anti Social Activities (Prevention) Act, 2007 — Section 3, 3(3), 9, 10, 10(4)
Read judgment
High Courts22 Jul 2024Disposed Of

T.J.Varghese Vs Kerala State Human Rights Commissioner

High Court Of Kerala · (2024) 07 KL CK 0098

Constitution of India, 1950 — Article 14, 21, 25Protection of Human Rights Act, 1993 — Section 2(1)(d), 12, 29Kerala Human Rights Commission (Procedure) Regulations, 2001 — Regulation 17, 17(e), 17(h)
Read judgment
High Courts22 Jul 2024Dismissed

XXXXXXXXXX Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0097

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 354B, 376, 450
Read judgment
High Courts19 Jul 2024Allowed

Binu K.C @ Koshy Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0096

Code of Criminal Procedure, 1973 — Section 235(1), 313(1)(b), 374(2), 383Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 101, 106
Read judgment
High Courts19 Jul 2024Partly Allowed

Vijayanpillai(Pappan) Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0095

Code of Criminal Procedure, 1973 — Section 232, 313Indian Penal Code, 1860 — Section 299, 300, 302, 304, 304IEvidence Act, 1872 — Section 3
Read judgment
High Courts19 Jul 2024Allowed

Akhil Johny Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0093

Code of Criminal Procedure, 1973 — Section 482Protection of Children from Sexual Offences Act, 2012 — Section 15(1)Information Technology Act, 2000 — Section 67B, 67B(b)
Read judgment
High Courts18 Jul 2024Allowed

Sandeep Saju Vs State Of Kerala

High Court Of Kerala · (2024) 07 KL CK 0090

Bharatiya Nagarik Suraksha Sanhitha, 2023 — Section 483Indian Penal Code, 1860 — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14A
Read judgment