CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2024

2,055 judgments · page 38 of 103

High Courts25 Jun 2024Allowed

Jayasree Vs Indrapalan

High Court Of Kerala · (2024) 06 KL CK 0221

Code of Criminal Procedure, 1973 — Section 397, 401Protection of Women from Domestic Violence Act, 2005 — Section 2(f), 12, 17, 17(1), 17(2), 18, 20, 22
Read judgment
High Courts25 Jun 2024Dismissed

Ali Akbar Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0220

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 376(1), 376(2)(n), 377Information Technology Act, 2000 — Section 66E
Read judgment
High Courts25 Jun 2024Disposed Of

Ashraf @ Asharaf Moulavi Vs Union Of India

High Court Of Kerala · (2024) 06 KL CK 0218

Constitution of India, 1950 — Article 14, 19(2), 21 Code of Criminal Procedure, 1973 — Section 173, 196, 439Indian Penal Code, 1860 — Section 34, 109, 115, 118, 119, 120B, 143, 144, 147, 148, 149, 153A, 201, 212, 302, 341, 449Unlawful Activities (Prevention) Act, 1967 — Section 13, 18, 18B, 38, 39, 43D, 43D(5), 45(1)
Read judgment
High Courts24 Jun 2024Allowed

Jithin.P Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0187

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294(b), 308, 323, 324, 341
Read judgment
High Courts24 Jun 2024Dismissed

Munavar Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0186

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 304B, 306, 307, 354, 376, 376(2)(n), 498A, 511
Read judgment
High Courts24 Jun 2024Dismissed

Asifa & Ors Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0185

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 336/li>Motor Vehicles Act, 1988 — Section 3, 4, 181, 199A
Read judgment
High Courts24 Jun 2024Allowed

Sakeer Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0184

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 294(b), 324, 376, 376(2)(n), 420, 451, 506
Read judgment
High Courts21 Jun 2024Allowed

Robin Reji Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0072

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 324, 326, 452
Read judgment
High Courts21 Jun 2024Allowed

Baijesh Baiju Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0071

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 308, 323, 324, 326, 341, 506(i)
Read judgment
High Courts21 Jun 2024Allowed

Sreejith Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0069

Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act 1 of 1077 — Section 55(i), 63
Read judgment
High Courts21 Jun 2024Dismissed

Jyothi Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0068

Code of Criminal Procedure, 1973 — Section 311, 482Indian Penal Code, 1860 — Section 34, 306, 376, 420
Read judgment
High Courts21 Jun 2024Dismissed

Balan Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0066

Code of Criminal Procedure, 1973 — Section 311, 482Indian Penal Code, 1860 — Section 354, 376ABProtection of Children from Sexual Offences Act, 2012 — Section 5(l), 5(m), 5(n), 6, 9(l), 9(m), 9(n), 10, 33(5)
Read judgment
High Courts21 Jun 2024Dismissed

XXX Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0065

Code of Criminal Procedure, 1973 — Section 202, 482Indian Penal Code, 1860 — Section 366, 370, 376(2)(n), 496Protection of Children from Sexual Offences Act, 2012 — Section 3(a), 4, 5(j)(ii), 5(l), 6, 11(iv), 12
Read judgment
High Courts21 Jun 2024Dismissed

Hena Khatoon Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0063

Code of Criminal Procedure, 1973 — Section 91, 230, 311, 482Indian Penal Code, 1860 — Section 34, 118, 201, 302Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 75
Read judgment