High Courts31 May 2024Dismissed
Mahandra Deva, C.No.4068 Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0138
Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 302, 354Evidence Act, 1872 — Section 45
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 48 of 103
High Courts30 May 2024Dismissed
V.V.Raju Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0151
High Courts30 May 2024Dismissed
Justus Karunarajan Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0150
High Courts30 May 2024Dismissed
Bossy Michle Vs Branch Manager Valavoor Service Co Operative Bank Payyappar, Kottayam, Pin 686651
High Court Of Kerala · (2024) 05 KL CK 0149
High Courts30 May 2024Disposed Of
Ranni Primary Co Operative Agricultural Rural Development Bank Ltd.No.Pt.232 Vs P.V George
High Court Of Kerala · (2024) 05 KL CK 0147
High Courts30 May 2024Disposed Of
Francis Mohan Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0145
Indian Penal Code, 1860 — Section 34, 420
High Courts30 May 2024Dismissed
Sijo Thomas Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0144
Constitution of India, 1950 — Article 14, 16, 227
High Courts30 May 2024Allowed
Shyamala Bhasker Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0143
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 498A
High Courts30 May 2024Allowed
Gayathri Vinod. E Vs Prasanth M.G
High Court Of Kerala · (2024) 05 KL CK 0142
High Courts30 May 2024Disposed Of
Sujatha C Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0137
Indian Penal Code, 1860 — Section 4, 25(1B)(b), 143,147, 149, 153(A), 294(b), 307, 323, 324, 326, 341, 427, 447
High Courts30 May 2024Allowed
State Of Kerala Vs Sree Anjaneya College Of Nursing
High Court Of Kerala · (2024) 05 KL CK 0135
Kerala High Court Act, 1958 — Section 5
High Courts30 May 2024Allowed
Pradeep @ Kannan Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0134
Code of Criminal Procedure, 1973 — Section 161, 207, 232, 235(1), 313(1)(b), 357(1), 374(2)Indian Penal Code, 1860 — Section 34, 302, 307Evidence Act, 1872 — Section 32, 32(1)
High Courts30 May 2024Disposed Of
Sajitha P Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0133
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 153, 307, 308, 323, 324, 326, 341, 427, 447, 506
High Courts29 May 2024Allowed
Bibin Babu Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0130
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 380, 457
High Courts29 May 2024Allowed
Yusuf @ Kunjutti Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0129
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 323, 324, 341, 427, 452
High Courts29 May 2024Allowed
Vishnu Mohan Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0128
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 294(b), 308, 323, 324, 325, 341, 427
High Courts29 May 2024Dismissed
Arun Krishnan M. Vs M/s Cure And Care Therapeutics
High Court Of Kerala · (2024) 05 KL CK 0127
Code of Civil Procedure, 1908 — Order 39 Rules 1, Order 39 Rules 2
High Courts29 May 2024Allowed
Biju Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0126
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 143, 147, 148, 149, 323, 324, 341, 427, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(s), 3(2)(va), 14A, 15A(3), 18, 18A