High Courts23 May 2024Allowed
Jishnu. P.M Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0182
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 419, 420
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 52 of 103
High Courts23 May 2024Allowed
Akash N.V Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0181
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b), 29
High Courts23 May 2024Allowed
Riyas Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0180
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 22(c), 29, 31, 37
High Courts22 May 2024Allowed
Aboobacker Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0193
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 354
High Courts22 May 2024Allowed
Marakkar Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0192
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 354
High Courts22 May 2024Allowed
Sharath Kumar Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0118
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 279, 332, 353Motor Vehicles Act, 1988 — Section 185
High Courts22 May 2024Allowed
Umar Mujithaba Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0117
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b)
High Courts22 May 2024Allowed
Shoukathali Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0116
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(a)
High Courts22 May 2024Dismissed
Mukesh Kumar Pandey Vs Union Of India
High Court Of Kerala · (2024) 05 KL CK 0115
Constitution of India, 1950 — Article 226
High Courts22 May 2024Disposed Of
Chandramohan.K Vs Malabar Devaswom Board
High Court Of Kerala · (2024) 05 KL CK 0114
Hindu Religious And Charitable Endowments Act, 1951 — Section 18
High Courts22 May 2024Allowed
Shinoy KS Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0113
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 406, 420
High Courts22 May 2024Allowed
Sivadasan M Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0112
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 419, 420
High Courts22 May 2024
N.P.Shajahan Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0111
Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 6
High Courts21 May 2024Allowed
Anil Kumar K Vs Union Of India
High Court Of Kerala · (2024) 05 KL CK 0099
High Courts21 May 2024Disposed Of
Binu Babu Pillai Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0098
High Courts21 May 2024Disposed Of
Seena Emmanuel Vs Union Of India
High Court Of Kerala · (2024) 05 KL CK 0097
National Highways Act, 1956 — Section 3(G)
High Courts21 May 2024Allowed
K.Sudhakaran Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0096
Code of Criminal Procedure, 1973 — Section 154(1), 156(3), 169, 170, 173(8), 193, 300, 319, 397, 401Indian Penal Code, 1860 — Section 34, 120B, 307Arms Act, 1959 — Section 7, 25(1)(b), 27
High Courts21 May 2024Dismissed
Baiju Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0095
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 201, 307, 326A
High Courts21 May 2024Allowed
Nair Service Society Vs T.K. Gopalakrishnan Nair
High Court Of Kerala · (2024) 05 KL CK 0094
High Courts21 May 2024Dismissed
Abdul Muneer Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0093
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 420, 463, 464, 468, 471