High Courts10 Jun 2024Allowed
Sreejith Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0164
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act 1 of 1077 — Section 55(a), 55(i)
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 43 of 103
High Courts10 Jun 2024Allowed
Firoz Hossain Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0163
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(b)
High Courts10 Jun 2024Allowed
Sivaprakash Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0162
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act 1 of 1077 — Section 55(i), 67B
High Courts10 Jun 2024Allowed
Joseph Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0161
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act 1 of 1077 — Section 55(i), 58, 67B
High Courts10 Jun 2024Allowed
Saldath @ Mon Kuttan Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0160
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act 1 of 1077 — Section 55(i)
High Courts10 Jun 2024Allowed
Mruthul P @Appu Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0159
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 326
High Courts10 Jun 2024Allowed
Shameer K Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0158
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 447
High Courts10 Jun 2024Disposed Of
Deepthi R Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0156
High Courts10 Jun 2024Disposed Of
DLF Home Developers Limited Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0155
Kerala Value Added Tax Act, 2003 — Section 2(l), 2(li), 2(lv), 2(xliii)Kerala Value Added Tax Rules, 2005 — Rule 10, 10(2)(b)
High Courts07 Jun 2024Dismissed
Jerin Paul Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0182
Indian Penal Code, 1860 — Section 294(b), 323, 354, 376(2)(n), 506, 509
High Courts07 Jun 2024Dispose Of
Manager, Mayyannur Central Muslim U.P. School Vs Villiappally Grama Panchayath
High Court Of Kerala · (2024) 06 KL CK 0181
High Courts07 Jun 2024Dispose Of
Suo Motu Proceedings Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0179
Code of Criminal Procedure, 1973 — Section 258
High Courts07 Jun 2024Allowed
Yousef Vs Kerala State Represented By Public Prosecutor
High Court Of Kerala · (2024) 06 KL CK 0178
Code of Criminal Procedure, 1973 — Section 232, 313(1)(b), 374(2)Indian Penal Code, 1860 — Section 366, 376(1), 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 3(a), 4, 5(1), 6, 42
High Courts07 Jun 2024Dismissed
Ayub @ Dani Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0177
Code of Criminal Procedure, 1973 — Section 162Indian Penal Code, 1860 — Section 308, 324Evidence Act, 1872 — Section 145
High Courts07 Jun 2024Allowed
Manoharan Nair Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0176
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act 1 of 1077 — Section 55(i)
High Courts07 Jun 2024Allowed
Roobin Lal Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0175
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 394(b), 341, 353, 506(i)
High Courts07 Jun 2024Allowed
Abilash K Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0174
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act 1 of 1077 — Section 51(i)
High Courts07 Jun 2024Allowed
Asokan Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0173
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act 1 of 1077 — Section 13, 55(a), 55(i), 63
High Courts07 Jun 2024Allowed
Naseeb Hassan Vs Union Territory Of Lakshadweep Rep. By Its Administrator
High Court Of Kerala · (2024) 06 KL CK 0172
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(b), 23, 27(a), 29
High Courts07 Jun 2024Allowed
Muhammed Riyas Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0171
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 341, 326, 451