High Courts12 Apr 2024Dismissed
Asees P Vs Union Of India
High Court Of Kerala · (2024) 04 KL CK 0124
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 63 of 103
High Courts12 Apr 2024Dismissed
Abdul Hameed Rawther Vs Basheer
High Court Of Kerala · (2024) 04 KL CK 0123
Code of Civil Procedure, 1908 — Order 6 Rule 17
High Courts12 Apr 2024Dismissed
S.Krishnankutty Nair Vs Seethalekshmi Amma
High Court Of Kerala · (2024) 04 KL CK 0122
High Courts12 Apr 2024Dismissed
Saranya Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0121
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 341
High Courts12 Apr 2024Dismissed
Satheesh Daniel, S/O.Daniel Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0120
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294(b), 354(A)(I), 354(A)(IV), 506(1)Information Technology Act, 2000 — Section 66C, 67
High Courts12 Apr 2024Dismissed
Mohammed Ashik Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0119
Indian Penal Code, 1860 — Section 420Information Technology Act, 2000 — Section 66D
High Courts12 Apr 2024Allowed
Alan Cyriac Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0118
Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 354Protection of Children from Sexual Offences Act, 2012 — Section 7, 8, 9(f), 9(l), 9(m), 10
High Courts12 Apr 2024Dismissed
Muhammed Shamil V.M Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0117
Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 376(2)(n), 376DScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(w)(1), 3(2)(v)
High Courts11 Apr 2024Disposed Of
Cochin Devaswom Board Vs Deputy Director Kerala State Audit Department, Cochin Devaswom Audit, Round North, Thrissur, Pin 680001
High Court Of Kerala · (2024) 04 KL CK 0225
High Courts11 Apr 2024Allowed
V.M.Abdul Shukoor Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0224
Constitution of India, 1950 — Article 226Kerala Municipality Building Rules, 1999 — Rule 5, 15A, 15A(4), 15A(9), 15(5), 17(1), 17(2), 20, 24(2), 33(c), 34, 35(1), 107B
High Courts11 Apr 2024Dismissed
Cherian Varkey Construction Company (Pvt) Ltd Vs
High Court Of Kerala · (2024) 04 KL CK 0223
Constitution of India, 1950 — Article 13(2), 13(3), 14, 15(5), 19(1)(g), 19(6), 37, 39, 39(b), 39(c), 43A, 43B, 243ZI
High Courts11 Apr 2024Dismissed
Cherplassery Co Operative Hospital Ltd.No. P 1288 Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0222
Kerala Cooperative Societies Act, 1969 — Section 69Payment of Gratuity Act, 1972 — Section 4(5)Kerala Shops and Commercial Establishments Act. 1960 — Section 2(4), 2(8), 30
High Courts11 Apr 2024Dismissed
Jasmin K Vs State Bank Of India
High Court Of Kerala · (2024) 04 KL CK 0221
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 2(ha), 13(2), 17Recovery of Debs and Bankruptcy Act, 1993 — Section 2(g)
High Courts11 Apr 2024Disposed Of
Prakash N Vs G.W.L.P.(Government Welfare Lower Primary) School, Thevayoor South
High Court Of Kerala · (2024) 04 KL CK 0220
High Courts11 Apr 2024Dismissed
Salman Mohammed Shajahan Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0116
Code of Criminal Procedure, 1973 — Section 438
High Courts11 Apr 2024Allowed
Rahul T R Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0115
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 420
High Courts11 Apr 2024Allowed
Yousaf M.V Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0114
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 379Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 20, 23
High Courts11 Apr 2024Allowed
Dennis Joseph Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0113
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 326, 353
High Courts11 Apr 2024Allowed
Midhun Mohandas Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0111
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 22(b)
High Courts11 Apr 2024Dismissed
P.K.Ahammed Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0110
Code of Criminal Procedure, 1973 — Section 357(3)Negotiable Instruments Act, 1881 — Section 56, 118(a), 138, 139