High Courts01 Apr 2024Allowed
Sivakrishna Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0006
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b)
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 70 of 103
High Courts01 Apr 2024Allowed
Niyas.C Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0005
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)B, 29, 37
High Courts01 Apr 2024Disposed Of
Joyamma Joshua Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0004
Negotiable Instruments Act, 1881 — Section 138
High Courts01 Apr 2024Disposed Of
Beena Varghese Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0003
High Courts01 Apr 2024Disposed Of
Sreepadmam G L Vs State Of Kerala
High Court Of Kerala · (2024) 04 KL CK 0002
High Courts01 Apr 2024Dismissed
Sreeja C.C Vs Yesoda.C
High Court Of Kerala · (2024) 04 KL CK 0001
Code of Civil Procedure, 1908 — Order 6 Rule 17
High Courts27 Mar 2024Disposed Of
Hareendran.A Vs Kerala Gramin Bank
High Court Of Kerala · (2024) 03 KL CK 0243
High Courts27 Mar 2024Disposed Of
Noorjahan Zakkir Hussain Vs People's Urban Co Operative Bank Limited
High Court Of Kerala · (2024) 03 KL CK 0242
High Courts27 Mar 2024Allowed
Binu @ Kari Binu Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0241
Code of Criminal Procedure, 1973 — Section 161, 232, 235(1)Indian Penal Code, 1860 — Section 34, 71, 115, 120B, 201, 302, 324, 326, 341Evidence Act, 1872 — Section 27
High Courts27 Mar 2024Allowed
Shabeer.M Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0240
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(B)(ii)(A), 22(b)
High Courts27 Mar 2024Disposed Of
M/s Carnival Facility Services Private Limited Vs M/s Heera Life Style Private Limited
High Court Of Kerala · (2024) 03 KL CK 0239
High Courts27 Mar 2024Partly Allowed
George @ Shaji Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0237
Code of Criminal Procedure, 1973 — Section 164, 232, 313(1)(b)Indian Penal Code, 1860 — Section 376(1)Information Technology Act, 2000 — Section 67B(a), 67B(e)
High Courts27 Mar 2024Dismissed
M/s. Francis Kottackal Exim Pvt. Ltd Vs Hemraj Industries Private Limited
High Court Of Kerala · (2024) 03 KL CK 0236
Code of Civil Procedure, 1908 — Order 38 Rule 5, Order 38 Rule 6
High Courts27 Mar 2024Dismissed
M/s Aiswarya Agro Mills Vs Hemraj Industries Private Limited
High Court Of Kerala · (2024) 03 KL CK 0235
Code of Civil Procedure, 1908 — Order 38 Rule 5, Order 38 Rule 6
High Courts27 Mar 2024Dismissed
M/s Fransko Agro Foods Vs Hemraj Industries Private Limited
High Court Of Kerala · (2024) 03 KL CK 0234
Code of Civil Procedure, 1908 — Order 38 Rule 5, Order 38 Rule 6
High Courts27 Mar 2024Allowed
Rasheed P.S Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0233
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 406, 420, 465
High Courts27 Mar 2024Allowed
Elwin Jose Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0232
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 308, 324, 326, 341, 427, 448
High Courts27 Mar 2024Allowed
Abhijith P P Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0231
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b), 25, 27(a), 29