High Courts07 May 2024Allowed
Gokul Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0020
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)A, 22(b), 29
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 57 of 103
High Courts07 May 2024Allowed
Pavan.M Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0019
Code of Criminal Procedure, 1973 — Section 439Abkari Act, 1 of 1077 — Section 58
High Courts07 May 2024Allowed
Mini Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0018
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 420
High Courts07 May 2024Allowed
Nishad Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0017
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 308, 323, 324, 341
High Courts07 May 2024Allowed
Muhammed Rahi Hussain Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0016
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 284, 308, 328
High Courts07 May 2024Disposed Of
Saju. M Ismail Vs Manager Kerala State Financial Enterprises Limited Loan Unit, Kanjikuzhy, Kottayam, Pin 686004
High Court Of Kerala · (2024) 05 KL CK 0015
High Courts07 May 2024Allowed
Ali Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0014
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 308, 323, 324, 341
High Courts07 May 2024Allowed
Sooraj Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0013
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 323, 498A, 506
High Courts07 May 2024Dismissed
Mohammed Faris. M Vs Union Of India
High Court Of Kerala · (2024) 05 KL CK 0012
Calicut University Act, 1975 — Section 40(1)
High Courts07 May 2024Dismissed
Sindhu B.S. Vs Union Of India
High Court Of Kerala · (2024) 05 KL CK 0011
Constitution of India, 1950 — Article 226
High Courts04 May 2024Disposed Of
XXX Vs Union Of India
High Court Of Kerala · (2024) 05 KL CK 0236
Constitution of India, 1950 — Article 21
High Courts03 May 2024Disposed Of
XXXXXXXXXX Vs Union Of India
High Court Of Kerala · (2024) 05 KL CK 0009
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 376Medical Termination of Pregnancy Act, 1971 — Section 3, 3(2)
High Courts03 May 2024Disposed Of
XXX Vs Union Of India
High Court Of Kerala · (2024) 05 KL CK 0008
Constitution of India, 1950 — Article 21
High Courts03 May 2024Disposed Of
Prasad T.S. Vs State Bank Of India
High Court Of Kerala · (2024) 05 KL CK 0007
High Courts03 May 2024Disposed Of
Manoj Bhaskaran S Vs State Bank Of India
High Court Of Kerala · (2024) 05 KL CK 0006
High Courts03 May 2024Disposed Of
Raveendran Mrithinjayan Vs Deputy Commissioner
High Court Of Kerala · (2024) 05 KL CK 0005
High Courts03 May 2024Disposed Of
Sathi Devi Anil Vs State Bank Of India
High Court Of Kerala · (2024) 05 KL CK 0004
High Courts03 May 2024Allowed
R.K.Ramakrishanan Vs P.C. Moosa Haji
High Court Of Kerala · (2024) 05 KL CK 0003
Code of Civil Procedure, 1908 — Order 26 Rule 10(2), Order 26 Rule 10(3)Land Acquisition Act, 1894 — Section 30
High Courts03 May 2024Dismissed
Nidin Antony Vs State Of Kerala
High Court Of Kerala · (2024) 05 KL CK 0002
Code of Criminal Procedure, 1973 — Section 439, 439(2)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 20, 20(b)(ii)B
High Courts03 May 2024Disposed Of
Dinesan C.V Vs District Collector
High Court Of Kerala · (2024) 05 KL CK 0001