CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2024

2,055 judgments · page 46 of 103

High Courts04 Jun 2024Dismissed

Chandanapurath Rajeevan Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0024

Code of Criminal Procedure, 1973 — Section 154, 162, 232Indian Penal Code, 1860 — Section 143, 147, 148, 149, 307, 324, 448, 450Evidence Act, 1872 — Section 27, 145
Read judgment
High Courts03 Jun 2024Dismissed

Sunil.N.S Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0090

Code of Criminal Procedure, 1973 — Section 438, 439, 482Indian Penal Code, 1860 — Section 34, 109, 120B, 201, 212, 342, 354, 354 B, 357, 366, 376DInformation Technology Act, 2000 — Section 66A, 66E
Read judgment
High Courts03 Jun 2024Dismissed

Prabhakaran P Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0087

Code of Criminal Procedure, 1973 — Section 164, 438Indian Penal Code, 1860 — Section 354, 354A(1)(i), 354A(1)(ii)Protection of Children from Sexual Offences Act, 2012 — Section 7, 8, 9(f)(p), 10, 11(i), 11(iv), 12, 29
Read judgment
High Courts03 Jun 2024Dismissed

N.Prakash Vs Advocate Sangeetha Lakshmana

High Court Of Kerala · (2024) 06 KL CK 0011

Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 15Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 7
Read judgment
High Courts03 Jun 2024Dismissed

Nandu Kumar Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0009

Indian Penal Code, 1860 — Section 34, 120B, 143, 144, 147, 148, 149, 212, 294(b), 302, 307, 323, 324, 341, 365, 392, 395, 427, 447, 452, 506(ii)Arms Act, 1959 — Section 20, 27
Read judgment
High Courts03 Jun 2024Allowed

Sarath M Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0006

Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act, 1 of 1077 — Section 8(2), 55(g)
Read judgment
High Courts03 Jun 2024Allowed

Robin Sunny Vs State Of Kerala

High Court Of Kerala · (2024) 06 KL CK 0005

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 326A, 447
Read judgment