CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2024

2,055 judgments · page 37 of 103

High Courts26 Jun 2024Allowed

Akhil Jose Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0214

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354, 354(A)(1)(i)
Read judgment
High Courts26 Jun 2024Allowed

Sarath Mohanan @ Unni Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0212

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294(b), 308, 323, 324, 341
Read judgment
High Courts26 Jun 2024Allowed

Balan Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0210

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304
Read judgment
High Courts26 Jun 2024Allowed

Pranav Alias Kannan Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0209

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294(b), 308, 323, 324, 498(A), 506
Read judgment
High Courts26 Jun 2024Disposed Of

Joshy Francis Vs James George

High Court Of Kerala · (2024) 06 KL CK 0207

Constitution of India, 1950 — Article 227Arbitration and Conciliation Act, 1996 — Section 9, 9(1), 9(2), 21, 34, 36Kerala Civil Courts Act, 1957 — Section 2, 3, 4(2)
Read judgment
High Courts25 Jun 2024Dismissed

Ranganna Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0233

Code of Criminal Procedure, 1973 — Section 174, 313Indian Penal Code, 1860 — Section 212, 213, 302, 397Evidence Act, 1872 — Section 65B, 114
Read judgment
High Courts25 Jun 2024Dismissed

XXXXXX Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0232

Code of Criminal Procedure, 1973 — Section 207, 357(i)(b)Indian Penal Code, 1860 — Section 84, 300, 302, 304, 307, 506(ii)Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 23
Read judgment
High Courts25 Jun 2024Dismissed

Muhammed Rafeek Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0230

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c), 29, 37
Read judgment
High Courts25 Jun 2024Allowed

Somarajan Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0229

Code of Criminal Procedure, 1973 — Section 102(3), 232, 313Kerala Abkari Act 1 of 1077 — Section 55(a), 55(i)
Read judgment
High Courts25 Jun 2024Allowed

Aji Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0228

Code of Criminal Procedure, 1973 — Section 102(3), 232, 313Kerala Abkari Act 1 of 1077 — Section 55(a)
Read judgment
High Courts25 Jun 2024Allowed

Shajikumar Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0227

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 324, 326, 427, 452
Read judgment
High Courts25 Jun 2024Allowed

Lijo James Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0224

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 15(4), 19
Read judgment