High Courts28 May 2024Allowed
Aswin Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0165
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 307, 323, 324, 341
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 50 of 103
High Courts28 May 2024Allowed
Sumahiya M.M. Vs Director Of Vigilance
High Court Of Kerala · (2024) 05 KL CK 0164
Prevention of Corruption Act, 1988 — Section 7, 13(1)(a), 17A
High Courts28 May 2024Allowed
Nithin Thankachan Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0163
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 308, 323, 324, 326, 341, 506(i)
High Courts28 May 2024Dismissed
K.V.Baburaj Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0162
Code of Criminal Procedure, 1973 — Section 439Protection of Children from Sexual Offences Act, 2012 — Section 9(f), 10
High Courts27 May 2024Disposed Of
Chandra Mouli Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0234
Code of Criminal Procedure, 1973 — Section 164, 207, 327(2), 372Indian Penal Code, 1860 — Section 228A, 228A(2)(c), 354, 354A(1)(i), 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB, 376E, 377Protection of Children from Sexual Offences Act, 2012 — Section 7, 8, 9(o), 10, 23, 23(1), 31, 33(7)
High Courts27 May 2024Allowed
Ajitha V S Vs Deputy Director Employees' State Insurance Corporation
High Court Of Kerala · (2024) 05 KL CK 0233
Employees' State Insurance Act, 1948 — Section 2(14)
High Courts27 May 2024Disposed Of
Plantation Corporation Of Kerala Limited Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0232
Constitution of India, 1950 — Article 26, 226
High Courts27 May 2024Allowed
Maniyappan. P Vs Jayakumar C P
High Court Of Kerala · (2024) 05 KL CK 0222
High Courts27 May 2024Disposed Of
Kerala Kera Karshaka Sahakarana Federation Limited Vs Assessment Unit
High Court Of Kerala · (2024) 05 KL CK 0220
Income Tax Act, 1961 — Section 80P, 143(3), 144(B)
High Courts27 May 2024Allowed
T.Jacob Armory Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0219
Arms Act, 1959 — Section 5, 17, 17(1), 17(2), 27Arms Rules, 2016 — Rule 48, 73, 74, 75, 76
High Courts27 May 2024Allowed
Nijil U.S. Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0217
Indian Penal Code, 1860 — Section 323, 341, 354, 451, 509Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(w), 3(2), 14A
High Courts27 May 2024Dismissed
P.N. Balaram Vs M/s Ezhuthassan Electronics (P) Ltd
High Court Of Kerala · (2024) 05 KL CK 0216
Code of Civil Procedure, 1908 — Section 114, Order 47 Rule 1
High Courts27 May 2024Allowed
Rajesh Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0214
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 144, 147, 149, 294(b), 307, 323, 324, 506(ii)
High Courts27 May 2024Allowed
Harikumar Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0213
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act,1 of 1077 — Section 8(1), 8(2), 55(g)
High Courts27 May 2024Allowed
Ramsal Nassar Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0212
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294(b), 323, 324, 326, 341, 354, 354A(1)(iv), 447,
High Courts27 May 2024Allowed
Tins Xavier Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0211
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(A), 22(b)
High Courts27 May 2024Disposed Of
Vanitha.N Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0210
High Courts27 May 2024Dismissed
Emmanuel K.B Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0209
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354, 354A(1)(i), 354B, 376, 376(2)(n), 376(3), 450Protection of Children from Sexual Offences Act, 2012 — Section 3(a), 4(2), 5(l), 6, 7, 8, 11(iv), 12
High Courts27 May 2024Allowed
Abu Thahir Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0208
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 315, 498(A)Medical Termination of Pregnancy Act, 1971 — Section 5(2), 5(3)
High Courts27 May 2024Allowed
Anandu @ Kichu Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0207
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294(b), 307, 324, 341