High Courts21 Mar 2024Disposed Of
Reju Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0191
Code of Criminal Procedure, 1973 — Section 57, 438Indian Penal Code, 1860 — Section 34, 294(b), 308, 323, 324, 354, 452
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 73 of 103
High Courts21 Mar 2024Disposed Of
Manager Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0190
High Courts21 Mar 2024Disposed Of
V.P. Yesudas Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0189
Constitution of India, 1950 — Article 227Code of Criminal Procedure, 1973 — Section 344, 344(4)Prevention of Corruption Act, 1988 — Section 1, 13(1)(d), 13(2)
High Courts21 Mar 2024Allowed
Sajeev @ Appi Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0188
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294(b), 307, 323, 324Arms Act, 1959 — Section 27
High Courts21 Mar 2024Allowed
Joseph Pathrose Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0187
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act,1 of 1077 — Section 8(1), 8(2), 55(g)
High Courts21 Mar 2024Allowed
Febin Shahabas Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0186
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380, 454
High Courts21 Mar 2024Dismissed
Koyilodon Roopa Vs Mattannur Mahallu Muslim Juma Masjith
High Court Of Kerala · (2024) 03 KL CK 0185
Constitution of India, 1950 — Article 133(1)(a)Code of Civil Procedure, 1908 — Section 100, 109, Order 41 Rule 11, Order 42 Rule 2
High Courts21 Mar 2024Dismissed
N. Raveendranath Vs Sarala N
High Court Of Kerala · (2024) 03 KL CK 0184
Constitution of India, 1950 — Article 133(1)(a)Code of Civil Procedure, 1908 — Section 100, 109, Order 41 Rule 11, Order 42 Rule 2Evidence Act, 1872 — Section 68
High Courts21 Mar 2024Dismissed
Balakrishnan Vs Afsal
High Court Of Kerala · (2024) 03 KL CK 0183
Constitution of India, 1950 — Article 133(1)(a)Code of Civil Procedure, 1908 — Section 100, 109, Order 41 Rule 11, Order 42 Rule 1, Order 42 Rule 2Evidence Act, 1872 — Section 90
High Courts21 Mar 2024Dismissed
Gopakumar @ Kannan Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0182
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 302Motor Vehicles Act, 1988 — Section 3(1), 181
High Courts20 Mar 2024Disposed Of
Adv. Vishnu Sunil Panthalam Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0180
Indian Penal Code, 1860 — Section 294(b), 323Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(j), 3(1)(s), 3(2)(va)
High Courts20 Mar 2024Disposed Of
Jibin Raj Vs Jomon Mathai
High Court Of Kerala · (2024) 03 KL CK 0179
Constitution of India, 1950 — Article 227
High Courts20 Mar 2024Disposed Of
Principal Vs Dr.Ruwise E.A
High Court Of Kerala · (2024) 03 KL CK 0178
Kerala High Court Act, 1958 — Section 5
High Courts20 Mar 2024Dismissed
Pradeesh Vs S.M.Sheeba Rani
High Court Of Kerala · (2024) 03 KL CK 0177
Family Courts Act, 1984 — Section 7(1)
High Courts20 Mar 2024Disposed Of
M/s Perincheril Traders Vyapar Bhavan Vs State Bank Of India Represented By Its Manager (SARC)
High Court Of Kerala · (2024) 03 KL CK 0176
High Courts20 Mar 2024Dismissed
Sarojini Vs Meethale Kadiyanthottathil C.H.Meenakshi
High Court Of Kerala · (2024) 03 KL CK 0175
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)(v)
High Courts20 Mar 2024Disposed Of
Abdul Salam Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0174
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 323, 324, 326, 341, 506
High Courts20 Mar 2024Dismissed
Al.Ameen.A Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0173
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 294(b), 308, 323, 326, 506
High Courts20 Mar 2024Dismissed
Binu Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0172
Code of Criminal Procedure, 1973 — Section 174, 439Indian Penal Code, 1860 — Section 304B, 498A
High Courts20 Mar 2024Dismissed
Sandhu M Thomas Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0171
Code of Criminal Procedure, 1973 — Section 167(2), 439Indian Penal Code, 1860 — Section 34, 294(b), 308, 452, 506(ii)