High Courts03 Dec 2024Allowed
Jailani Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0008
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 354
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 7 of 103
High Courts03 Dec 2024Dismissed
New India Assurance Company Limited Vs Ambikadevi
High Court Of Kerala · (2024) 12 KL CK 0007
High Courts03 Dec 2024Dismissed
C.M.Thomas Vs The Plantation Corporation Of Kerala Ltd
High Court Of Kerala · (2024) 12 KL CK 0006
Constitution of India, 1950 — Article 227
High Courts03 Dec 2024Allowed
Sunu Chandran Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0005
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 294(b), 427, 447, 506(i)
High Courts03 Dec 2024Allowed
Thanseer Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0004
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 506
High Courts03 Dec 2024Allowed
Pranav Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0003
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 294(b), 447, 506(i)Protection of Women from Domestic Violence Act, 2005 — Section 31(1)
High Courts03 Dec 2024Allowed
Thulaseedharan Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0002
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 324, 506(i)
High Courts03 Dec 2024Dismissed
The Pr.Commissioner Of Income Tax(Central) Vs Sri M.K.Rajendran Pillai
High Court Of Kerala · (2024) 12 KL CK 0001
Income Tax Act, 1961 — Section 132, 153A
High Courts02 Dec 2024Disposed Of
Sree Narayana Guru Memorial Educational & Cultural Trust Vs Assistant Provident Fund Commissioner
High Court Of Kerala · (2024) 12 KL CK 0015
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B, 7C
High Courts02 Dec 2024Allowed
Radha Vs The M.D., Ksrtc, Thiruvananthapuram
High Court Of Kerala · (2024) 12 KL CK 0014
High Courts02 Dec 2024Allowed
Aravindakshan.P.R.Vs Assistant Director, Directorate Of Enforcement
High Court Of Kerala · (2024) 12 KL CK 0013
Constitution of India, 1950 — Article 21, 32, 226Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 406, 409, 420, 465
High Courts02 Dec 2024Allowed
Usman Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0012
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 294(b), 324, 498A
High Courts02 Dec 2024Allowed
Rajaneesh Vs State Of Kerala
High Court Of Kerala · (2024) 12 KL CK 0011
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 323, 324, 342, 506(ii)
High Courts02 Dec 2024Allowed
Suresh Kumar Vs P K Vijayakumar
High Court Of Kerala · (2024) 12 KL CK 0009
Code of Criminal Procedure, 1973 — Section 357(1), 357(3)Negotiable Instruments Act, 1881 — Section 138, 138(b), 139
High Courts29 Nov 2024Allowed
Smt.Seetha Devi Vs Smt.Jayalakshmi
High Court Of Kerala · (2024) 11 KL CK 0120
Workmen�s Compensation Act, 1923 — Section 2(1)(n), 3(1)
High Courts29 Nov 2024Allowed
Mahesh Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0118
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 498A
High Courts29 Nov 2024Disposed Of
Kodenchery Granites And Stones Private Limited Vs Union Of India
High Court Of Kerala · (2024) 11 KL CK 0117
High Courts29 Nov 2024Disposed Of
Hari G. Nair Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0116
High Courts29 Nov 2024Allowed
N. Binoj Vs Income Tax Officer
High Court Of Kerala · (2024) 11 KL CK 0115
Income Tax Act, 1961 — Section 147, 148, 148A(b), 148A(d)
High Courts29 Nov 2024Dismissed
Haneefa Vs Union Of India
High Court Of Kerala · (2024) 11 KL CK 0114
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 115, 118, 119, 120B, 143, 144, 147, 148, , 201, 212, 302, 341, 449