High Courts01 Jul 2024Allowed
Ashal @ Ashalmon.S Vs State Of Kerala
High Court Of Kerala · (2024) 07 KL CK 0040
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 324
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 36 of 103
High Courts01 Jul 2024Allowed
Soman Vs State Of Kerala
High Court Of Kerala · (2024) 07 KL CK 0039
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(a)(i), 35, 35(2), 54
High Courts01 Jul 2024Partly Allowed
Bennichan Joseph Vs State Of Kerala
High Court Of Kerala · (2024) 07 KL CK 0038
Code of Criminal Procedure, 1973 — Section 162Indian Penal Code, 1860 — Section 320, 324, 326Evidence Act, 1872 — Section 145
High Courts28 Jun 2024Partly Allowed
Satish Motilal Bidri Vs Union Of India
High Court Of Kerala · (2024) 06 KL CK 0196
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 406, 420Prevention of Money Laundering Act, 2002 — Section 2(1)(u), 3, 4, 5, 5(1), 5(5), 5(6), 8, 17(1), 26, 42
High Courts28 Jun 2024Disposed Of
Rajan P.K Vs District Collector
High Court Of Kerala · (2024) 06 KL CK 0195
Explosive Rules 2008 — Rule 113, 128
High Courts28 Jun 2024Allowed
Thomas Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0194
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act 1 of 1077 — Section 55(a)(i)
High Courts28 Jun 2024Dismissed
L.Parvathi Rani Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0193
Negotiable Instruments Act, 1881 — Section 138
High Courts28 Jun 2024Partly Allowed
John Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0192
Code of Criminal Procedure, 1973 — Section 162Indian Penal Code, 1860 — Section 34, 308, 324, 427Probation of Offenders Act, 1958 — Section 4, 5, 5(2), 11(1)
High Courts28 Jun 2024Disposed Of
Anuraj A@ Apputty Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0191
High Courts27 Jun 2024Disposed Of
Midhun G Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0206
High Courts27 Jun 2024Disposed Of
Rajesh Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0205
High Courts27 Jun 2024Allowed
Dr Efthickar Ahamed Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0204
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354, 354(A)(1)(ii)
High Courts27 Jun 2024Allowed
Subin Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0203
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354(A)(1)(i), 363
High Courts27 Jun 2024Allowed
Ajijur Haque Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0202
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 489B, 489C
High Courts27 Jun 2024Allowed
Akshay Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0201
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 308, 324, 326, 341
High Courts27 Jun 2024Allowed
T.K. Sali Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0200
High Courts27 Jun 2024Disposed Of
Sunil Kumar. K.R., S/o Rajan Vs Thrissur Municipal Corporation
High Court Of Kerala · (2024) 06 KL CK 0199
High Courts27 Jun 2024Allowed
HDB Financial Services Ltd Vs Sub Registrar, Mavoor, Kozhikode, Pin 673661
High Court Of Kerala · (2024) 06 KL CK 0198
Code of Civil Procedure, 1908 — Order 21 Rule 58Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(8), 14
High Courts26 Jun 2024Allowed
Mahesh B @ Mahesh Mannath Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0217
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354(A)(1)(i)
High Courts26 Jun 2024Disposed Of
New Horizon Mosaics Vs Union Of India
High Court Of Kerala · (2024) 06 KL CK 0216
Central Goods and Services Tax Act, 2017 — Section 73, 73(1), 73(9)