High Courts09 Apr 2024Allowed
Santosh Kumar Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0093
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act,1 of 1077 — Section 55(i)
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 65 of 103
High Courts09 Apr 2024Allowed
Shamnad K.P. Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0092
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 379
High Courts09 Apr 2024Allowed
Krishnakumar Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0091
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 144, 147, 148, 149, 294(b), 307, 323, 324, 326, 506
High Courts09 Apr 2024Allowed
Chandran.K Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0090
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act,1 of 1077 — Section 41A, 58
High Courts09 Apr 2024Allowed
Ummer P.M Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0089
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498A
High Courts09 Apr 2024Dismissed
Broose Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0088
Code of Criminal Procedure, 1973 — Section 232, 313Indian Penal Code, 1860 — Section 143, 147, 148, 149, 308, 323, 354, 427, 452
High Courts09 Apr 2024Dismissed
Oriental Insurance Co.Ltd. Vs Radhakrishnan
High Court Of Kerala · (2024) 04 KL CK 0087
Workmen�s Compensation Act, 1923 — Section 12, 30Motor Vehicles Act, 1988 — Section 103, 157
High Courts09 Apr 2024Allowed
Sulu Thomas Vs Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0086
High Courts09 Apr 2024Allowed
Research Institute, Rajagiri Vs Asian School Of Business
High Court Of Kerala · (2024) 04 KL CK 0085
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(8), 12(1)
High Courts09 Apr 2024Disposed Of
Shafina Siraj Vs Union Of India
High Court Of Kerala · (2024) 04 KL CK 0084
Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(1)
High Courts08 Apr 2024Dismissed
Sreejith Prabhakar Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0083
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354(A))1)(i), 354(B), 354(D)(1), 376(3), 450, 506(ii)Protection of Children from Sexual Offences Act, 2012 — Section 3(a), 4(2), 5(j)(ii), 6(1), 7, 8
High Courts08 Apr 2024Allowed
Shamnad Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0082
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 294(b), 323, 427, 452, 506(ii)
High Courts08 Apr 2024Dismissed
Asianet Digital Network Private Ltdrepresented By Its Assistant Vice President (F&A) Mr. Rajesh. V S Vs Union Of India, Represented By Revenue Secretary
High Court Of Kerala · (2024) 04 KL CK 0081
Customs Act 1962 — Section 2(2)(c), 6, 17, 28, 28(4)Central Goods and Services Tax Act 2017 — Section 15, 73Finance Act 1994 — Section 65(105)(zs), 69, 70, 72, 73(1), 73(2), 75, 77(2), 78
High Courts08 Apr 2024Disposed Of
Sheeja Kumari Vs Easwary Amma
High Court Of Kerala · (2024) 04 KL CK 0080
Code of Civil Procedure, 1908 — Order 22 Rule 3
High Courts08 Apr 2024Disposed Of
Elampal Service Co Operative Bank Ltd.No. 604 Vs Joint Registrar Of Co Operative Societies (G)
High Court Of Kerala · (2024) 04 KL CK 0079
High Courts08 Apr 2024Disposed Of
Rosamma Selestine Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0078
High Courts08 Apr 2024Dismissed
M.Rajagopal Vs M.U.Vasanthy
High Court Of Kerala · (2024) 04 KL CK 0077
Code of Criminal Procedure, 1973 — Section 255(1)Negotiable Instruments Act, 1881 — Section 118, 138, 139Evidence Act, 1872 — Section 11, 32(1)
High Courts08 Apr 2024Allowed
Omanakuttan, @ Omana Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0076
Code of Criminal Procedure, 1973 — Section 357(1)(b)Indian Penal Code, 1860 — Section 34, 294(b), 324, 326, 341
High Courts08 Apr 2024Allowed
Vipindas Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0075
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 370
High Courts08 Apr 2024Allowed
Ajin A Jabbar Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0074
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 420