High Courts29 May 2024Dismissed
Josphine Johnson Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0125
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 294(b), 307, 323, 324, 326, 341, 506
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 49 of 103
High Courts29 May 2024Allowed
Muflik Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0124
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 420
High Courts29 May 2024Allowed
Jaffer Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0123
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 420
High Courts29 May 2024Allowed
Gokul G.B Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0122
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c)
High Courts29 May 2024Disposed Of
Arshad Hussian @ Arshad K.P Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0121
High Courts29 May 2024Allowed
K.A.Hassan Abdullah Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0119
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 451Protection of Children from Sexual Offences Act, 2012 — Section 3(a), 4(1), 7, 8, 9(l), 10, 18
High Courts28 May 2024Disposed Of
M/s Krishna Holiday Village Vs Deputy Commissioner
High Court Of Kerala · (2024) 05 KL CK 0235
Kerala General Sales Tax Act, 1963 — Section 23Kerala General Sales Tax Rule, 1963 — Rule 30B
High Courts28 May 2024Allowed
Chinnamma P.D Vs District Collector Thrissur
High Court Of Kerala · (2024) 05 KL CK 0179
High Courts28 May 2024Dismissed/Disposed Of
Dr. Haritha H.S Vs State Police Chief
High Court Of Kerala · (2024) 05 KL CK 0178
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 294(b), 323, 354
High Courts28 May 2024Dismissed
P.C.Mathew, Mullamkuzhy House Vs Kunjamma K.V., Madathanikunnel House
High Court Of Kerala · (2024) 05 KL CK 0176
Code of Criminal Procedure, 1973 — Section 255(1), 313Negotiable Instruments Act, 1881 — Section 118(a), 138, 139, 142(1)(b)
High Courts28 May 2024Allowed
Akhil Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0175
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 236, 307, 324, 341, 427, 506(ii)
High Courts28 May 2024Allowed
Jeneesh Raju Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0174
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 144, 148, 149, 307, 324, 341
High Courts28 May 2024Allowed
Ramraj Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0173
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294(b), 307, 324, 326, 341, 447
High Courts28 May 2024Disposed Of
Shanmukhadas Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0172
High Courts28 May 2024Disposed Of
Arifa Nizar Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0171
Indian Penal Code, 1860 — Section 34, 201, 308, 457, 461
High Courts28 May 2024Disposed Of
Kavitha Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0170
Constitution of India, 1950 — Article 22(5)Kerala Anti Social Activities (Prevention) Act, 2007 — Section 3
High Courts28 May 2024Allowed
Adithyan @ Kannan Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0169
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120(b), 143, 147, 148, 149, 323, 427, 435, 452, 506Arms Act, 1959 — Section 27
High Courts28 May 2024Allowed
Shyamlal Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0168
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b), 29
High Courts28 May 2024Allowed
Vishnu Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0167
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 323, 324, 341
High Courts28 May 2024Disposed Of
Rajitha Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0166
Constitution of India, 1950 — Article 227Code of Criminal Procedure, 1973 — Section 357(3)Negotiable Instruments Act, 1881 — Section 138