High Courts18 Mar 2024Allowed
Ouseppu Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0149
Indian Penal Code, 1860 — Section 379
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 75 of 103
High Courts18 Mar 2024Disposed Of
Nivya P.R Vs Vipin K
High Court Of Kerala · (2024) 03 KL CK 0148
Hindu Marriage Act, 1955 — Section 13(1)(i), 13(1)(ia)
High Courts18 Mar 2024Dismissed
Aadhiriyaa Medical Solutions Pvt.Ltd Vs Sainudheen
High Court Of Kerala · (2024) 03 KL CK 0146
Constitution of India, 1950 — Article 133(1)(a)Code of Civil Procedure, 1908 — Section 100, 109, Order 21 Rule 97, Order 41 Rule 11, Order 42 Rule 2Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 12
High Courts18 Mar 2024Dismissed
Sreejith K Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0145
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 143, 147, 149, 323, 325, 341, 427
High Courts18 Mar 2024Allowed
Adarsh.A Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0144
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294(b), 308, 323, 324
High Courts18 Mar 2024Dismissed
M/S. IFCI Infrastructure Development Limited Vs Kerala Real Estate Regulatory Authority
High Court Of Kerala · (2024) 03 KL CK 0143
Constitution of India, 1950 — Article 14, 19(4)(g)Kerala Real Estate (Regulation & Development) Act, 2016 — Section 2(i), 3, 3(2)(b), 4, 13, 18(1), 19(4), 20(1)
High Courts18 Mar 2024Allowed
Sureshkumar Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0142
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act,1 of 1077 — Section 55(i), 67B
High Courts18 Mar 2024Allowed
Ranjith Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0141
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act,1 of 1077 — Section 55(i)
High Courts15 Mar 2024Disposed Of
Govindaraj Ben @ Biju Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0140
Indian Penal Code, 1860 — Section 120(b), 143, 147, 149, 307,323, 342, 365, 380, 395, 419, 457, 506(ii)
High Courts15 Mar 2024Allowed
Sameer Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0139
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 294(b), 323, 324, 448, 506
High Courts15 Mar 2024Allowed
Jayesh Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0138
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 324, 498A
High Courts15 Mar 2024Allowed
Sunilkumar Vs Jayalakshmi
High Court Of Kerala · (2024) 03 KL CK 0137
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 Courts15 Mar 2024Allowed
Prasad.K.G Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0136
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act,1 of 1077 — Section 8(1), 8(2)
High Courts15 Mar 2024Allowed
Gokul P Jayan Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0135
Code of Criminal Procedure, 1973 — Section 313, 357(1)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B)
High Courts15 Mar 2024Partly Allowed
Anilkumar Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0134
Code of Criminal Procedure, 1973 — Section 313, 357(1)Indian Penal Code, 1860 — Section 201, 294(b), 299, 300, 302, 304(II), 449, 506(ii)Evidence Act, 1872 — Section 6, 32, 32(1)
High Courts15 Mar 2024Allowed
Vipin M Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0133
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 308, 341, 506Arms Act, 1959 — Section 25(1)(B)(b)
High Courts15 Mar 2024Disposed Of
Girija Vs Kokkuzhi Ashokan
High Court Of Kerala · (2024) 03 KL CK 0132
High Courts15 Mar 2024Disposed Of
Haifa Said Muhamood Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0131
High Courts15 Mar 2024Dismissed
Mini Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0130
Indian Penal Code, 1860 — Section 302