High Courts25 Apr 2024Disposed Of
Cinil Sabad Vs Kayamkulam Municipality
High Court Of Kerala · (2024) 04 KL CK 0233
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 59 of 103
High Courts25 Apr 2024Allowed
Velayudan Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0232
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 149, 323, 324, 341, 447
High Courts25 Apr 2024Allowed
Amal T Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0231
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294(b), 308, 323, 324
High Courts25 Apr 2024Dismissed
Dr.M.R.Saseendranath Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0230
General Clauses Act, 1897 — Section 16Kerala Veterinary and Animal Sciences University Act, 2010 — Section 2(b), 9(6), 9(8), 9(9)
High Courts25 Apr 2024Allowed
Jasim Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0229
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 379
High Courts25 Apr 2024Allowed
Sajeev Kumar M.N Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0228
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 212, 286, 304, 308, 337, 427
High Courts25 Apr 2024Allowed
Mohammed Raneesh P Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0227
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 419, 420
High Courts25 Apr 2024Partly Allowed
Narendra Kumar Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0226
Code of Criminal Procedure, 1973 — Section 41B(i), 232, 235(2), 281(5), 313, 313(5), 354(3), 357A, 366(1), 428, 433AIndian Penal Code, 1860 — Section 53, 302, 380, 392, 397, 457, 461Evidence Act, 1872 — Section 8, 25, 26, 27, 114, 114(a)
High Courts23 Apr 2024Allowed
Aswin Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0211
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 419, 420
High Courts23 Apr 2024Allowed
Hassan Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0210
Code of Criminal Procedure, 1973 — Section 439Kerala Forest Act, 1961 — Section 47A, 47B, 47C, 47D, 47E, 47F, 47G, 47H, 52(1) 61A, 63
High Courts23 Apr 2024Allowed
Nirmal Mali Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0209
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 29
High Courts23 Apr 2024Allowed
Ishak.K Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0207
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 392, 413
High Courts23 Apr 2024Allowed
Meenakshi Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0206
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 392
High Courts23 Apr 2024Allowed
Joy Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0205
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act,1 of 1077 — Section 8(1), 8(2), 55(g)
High Courts23 Apr 2024Allowed
Bijeesh Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0204
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act,1 of 1077 — Section 8(1), 8(2), 67(B)
High Courts23 Apr 2024Allowed
Manu Das Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0203
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294(b), 307, 323, 324, 326, 427, 506(i)
High Courts23 Apr 2024Allowed
Ayyappadas Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0202
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294(b), 308, 323, 324, 341, 506
High Courts23 Apr 2024Allowed
Vishnu K. Babu Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0201
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 406, 409, 420
High Courts23 Apr 2024Allowed
Anoop Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0200
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294(b), 323, 324, 326, 333, 506(ii)
High Courts23 Apr 2024Allowed
Shamseer Khan Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0199
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 406, 420, 465, 471