High Courts02 Jul 2024Disposed Of
Nandagokul Vs State Of Kerala
High Court Of Kerala · (2024) 07 KL CK 0060
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 35 of 103
High Courts02 Jul 2024Allowed
Musthafa Vs State Of Kerala
High Court Of Kerala · (2024) 07 KL CK 0059
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b), 29
High Courts02 Jul 2024Allowed
Allan Abhilash Vs State Of Kerala
High Court Of Kerala · (2024) 07 KL CK 0058
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 279, 294(b), 307, 332, 506
High Courts02 Jul 2024Allowed
Sarun Sali Vs State Of Kerala
High Court Of Kerala · (2024) 07 KL CK 0057
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294(b), 394, 506
High Courts02 Jul 2024Allowed
Harikrishnan Vs State Of Kerala
High Court Of Kerala · (2024) 07 KL CK 0056
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 22(b)
High Courts02 Jul 2024Dismissed
Rajeevan.P. V Vs M. K. Jayakrishnan
High Court Of Kerala · (2024) 07 KL CK 0055
Indian Penal Code, 1860 — Section 34, 420Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 21
High Courts02 Jul 2024Allowed
Soosai Anthoney Vs Union Of India
High Court Of Kerala · (2024) 07 KL CK 0054
Railways Act, 1989 — Section 124(c)(2)Railway Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 3
High Courts02 Jul 2024Allowed
Murukan Vs State Of Kerala
High Court Of Kerala · (2024) 07 KL CK 0053
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(A), 20(b)(ii)(B)
High Courts02 Jul 2024Dismissed
Ramjith Vs State Of Kerala
High Court Of Kerala · (2024) 07 KL CK 0052
Code of Criminal Procedure, 1973 — Section 161, 207Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 32(1)
High Courts02 Jul 2024Disposed Of
Sugunan Vs Sudhesan
High Court Of Kerala · (2024) 07 KL CK 0051
Code of Civil Procedure, 1908 — Section 100, Order 7 Rule 7, Order 42 Rule 1Limitation Act, 1963 — Section 27Limitation Act, 1963 — Article 65
High Courts01 Jul 2024Dismissed
State Of Kerala Vs Mohan
High Court Of Kerala · (2024) 07 KL CK 0050
Land Acquisition Act, 1894 — Section 4(1)
High Courts01 Jul 2024Disposed Of
Rajan Vs State Of Kerala
High Court Of Kerala · (2024) 07 KL CK 0049
Indian Penal Code, 1860 — Section 302
High Courts01 Jul 2024Allowed
Shabeer Vs State Of Kerala
High Court Of Kerala · (2024) 07 KL CK 0048
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act 1 of 1077 — Section 13, 55(i), 63, 67B
High Courts01 Jul 2024Allowed
Arun V. S Vs State Of Kerala
High Court Of Kerala · (2024) 07 KL CK 0047
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 307, 323, 324, 341
High Courts01 Jul 2024Allowed
Prince @ Kutti Prince Vs State Of Kerala
High Court Of Kerala · (2024) 07 KL CK 0046
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 307, 324, 341
High Courts01 Jul 2024Allowed
Venu Vs State Of Kerala
High Court Of Kerala · (2024) 07 KL CK 0045
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act 1 of 1077 — Section 55(g)
High Courts01 Jul 2024Allowed
Saneesh.P.H @ Kannan Vs State Of Kerala
High Court Of Kerala · (2024) 07 KL CK 0044
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(A), 22(b), 29
High Courts01 Jul 2024Allowed
Stephy V. Subash Vs State Of Kerala
High Court Of Kerala · (2024) 07 KL CK 0043
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 406, 420
High Courts01 Jul 2024Allowed
Shanmughan Vs State Of Kerala
High Court Of Kerala · (2024) 07 KL CK 0042
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 341
High Courts01 Jul 2024Allowed
Muhammed Ashraf Vs State Of Kerala
High Court Of Kerala · (2024) 07 KL CK 0041
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 409, 420