High Courts20 May 2024Allowed
Saju Biswas Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0083
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 411, 413
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 54 of 103
High Courts20 May 2024Allowed
Anwar Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0082
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 324, 341
High Courts20 May 2024Allowed
Praveen Prasad Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0081
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 Courts20 May 2024Disposed Of
Sherly Mathai Vs Susamma Mathai
High Court Of Kerala · (2024) 05 KL CK 0080
Constitution of India, 1950 — Article 14, 15, 228Code of Civil Procedure, 1908 — Section 113, Order 46 Rule 1Indian Succession Act, 1925 — Section 69
High Courts20 May 2024Disposed Of
Betty John Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0079
High Courts20 May 2024Disposed Of
Praveena Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0078
High Courts20 May 2024Disposed Of
Omana Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0077
Indian Penal Code, 1860 — Section 324, 326
High Courts20 May 2024Dismissed
Travancore Devaswom Board Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0076
Code of Civil Procedure, 1908 — Order 1 Rule 1, Order 1 Rule 3
High Courts20 May 2024Dismissed
Sarath Raj Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0075
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 19, 20(b)(ii)C, 22(c), 24, 27A, 37, 37(1)(b), 37(1)(a)(i), 37(1)(a)(ii)
High Courts20 May 2024Dismissed
Vishnu P.S Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0074
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 19, 20(b)(ii)(A), 22(b), 22(c), 24, 27A, 29, 37, 37(1)(b), 37(1)(a)(i), 37(1)(a)(ii), 67
High Courts17 May 2024Dismissed
Jinshad N Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0058
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 294(b), 307, 323, 324, 341, 506
High Courts17 May 2024Dismissed
Ajmal Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0057
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b), 29
High Courts17 May 2024Dismissed
Pradeep Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0056
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 307, 324, 326
High Courts17 May 2024Dismissed
T. Ramprasad Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0055
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 403, 406, 419, 420Information Technology Act, 2000 — Section 66D
High Courts17 May 2024Dismissed
Jishnu Sabu Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0054
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294(b), 307, 324, 506
High Courts17 May 2024Dismissed
Hansraj Sen Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0053
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420Information Technology Act, 2000 — Section 66D
High Courts17 May 2024Dismissed
Krishnan V Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0052
Code of Criminal Procedure, 1973 — Section 439Abkari Act, 1 of 1077 — Section 55(i), 67B
High Courts17 May 2024Allowed
Aashiq Shabeer Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0051
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395Railways Act, 1989 — Section 147
High Courts17 May 2024Dismissed
Rethnaraj @ Jithu Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0050
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294(b), 308, 324, 341, 420
High Courts17 May 2024Dismissed
Abhilash R. Chandran Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0049
Indian Penal Code, 1860 — Section 34, 427Prevention of Damage to Public Property Act, 1984 — Section 3Electricity Act, 2003 — Section 140