High Courts07 Jun 2024Allowed
Muhammed Shafi.M.P Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0170
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b)
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 44 of 103
High Courts07 Jun 2024Allowed
Farookh Ali Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0169
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 324
High Courts06 Jun 2024Disposed Of
K.Kamaraj Vs ITDP Project Officer
High Court Of Kerala · (2024) 06 KL CK 0023
High Courts06 Jun 2024Disposed Of
Gangadharan Vs Sarassamma
High Court Of Kerala · (2024) 06 KL CK 0022
High Courts06 Jun 2024Disposed Of
Suo Motu Proceedings Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0020
Code of Criminal Procedure, 1973 — Section 258
High Courts06 Jun 2024Allowed
Jithin Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0019
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 308, 323, 324, 341
High Courts06 Jun 2024Allowed
Thafseena EC Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0018
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c), 29
High Courts06 Jun 2024Dismissed
Noufal Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0017
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b), 27(a)
High Courts06 Jun 2024Dismissed
Fathima Beevi Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0016
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 323, 324, 325
High Courts06 Jun 2024Disposed Of
Thanveera Thasni K.S Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0015
Indian Penal Code, 1860 — Section 120BKerala Anti Social Activities (Prevention) Act, 2007 — Section 2p(iii)
High Courts05 Jun 2024Allowed
Sirajudheen M.A. Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0056
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 167((2), 439Indian Penal Code, 1860 — Section 34, 120B, 420
High Courts05 Jun 2024Allowed
Praveesh .C Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0055
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302, 395
High Courts05 Jun 2024Disposed Of
K.T.Sajith Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0054
High Courts05 Jun 2024Allowed
K.Abdul Latheef Vs Sony Sebastian
High Court Of Kerala · (2024) 06 KL CK 0053
Negotiable Instruments Act, 1881 — Section 138
High Courts05 Jun 2024Disposed Of
Abdul Saleem K.M. Vs District Registrar
High Court Of Kerala · (2024) 06 KL CK 0052
Kerala Registration Act, 1908 — Section 17(g)Kerala Stamp Act, 1959 — Section 32(1)(b)
High Courts05 Jun 2024Dismissed
Adithyan. R. Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0051
Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 354, 354(A)(1)(i), 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 3(a), 4, 5(1), 6, 7, 8, 29
High Courts05 Jun 2024Dismissed
Muhammed Uvais Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0050
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 22(c), 25, 42, 50
High Courts05 Jun 2024Allowed
Bilal Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0047
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 149, 308, 323, 324, 341
High Courts05 Jun 2024Allowed
Arjunsanthosh Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0046
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 29
High Courts05 Jun 2024Allowed
Joby Vs State Of Kerala
High Court Of Kerala · (2024) 06 KL CK 0045
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294(b), 308, 323, 324, 341