High Courts15 Mar 2024Disposed Of
Linto Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0129
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 76 of 103
High Courts15 Mar 2024Disposed Of
K.Gopinathan Vs Superintendent Of Post Offices
High Court Of Kerala · (2024) 03 KL CK 0128
High Courts15 Mar 2024Dismissed
Sri.Viju C.Vs Senior Divisional Personnel Officer
High Court Of Kerala · (2024) 03 KL CK 0127
High Courts15 Mar 2024Dismissed
Vijayamma G.Vs Venugopal, (Died) Lhs Recorded
High Court Of Kerala · (2024) 03 KL CK 0126
Limitation Act ,1963 — Article 65Code of Civil Procedure, 1908 — Section 100, Order 41 Rule 27, Order 41 Rule 27(a), Order 41 Rule 27(b), Order 41 Rule 27(aa), Order 42, Rule 1Evidence Act, 1872 — Section 35, 37, 74, 74(1)(iii), 75, 76, 77, 79, 114
High Courts14 Mar 2024Allowed
K.S.Dilip Kumar Vs K.V.Sathyan
High Court Of Kerala · (2024) 03 KL CK 0125
Specific Relief Act, 1963 — Section 20
High Courts14 Mar 2024Dismissed
Punnappadam Kakkod Puthanpally Juma Ath Vs Kerala State Waqf Board
High Court Of Kerala · (2024) 03 KL CK 0124
Constitution of India, 1950 — Article 226, 227Waqf Act, 1995 — Section 32, 34, 83(2)Armed Forces Tribunal Act, 2007 — Section 14(1)
High Courts14 Mar 2024Allowed
Vinod Pothera Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0123
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act,1 of 1077 — Section 8(1), 8(2)
High Courts14 Mar 2024Allowed
Sunish.M.R Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0122
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 304Motor Vehicles Act, 1988 — Section 134(a), 134(b)
High Courts14 Mar 2024Allowed
Nima Inasu Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0121
High Courts14 Mar 2024Allowed
Shobish Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0120
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 324, 341
High Courts14 Mar 2024Allowed
Muhammed Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0119
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 324, 341
High Courts14 Mar 2024Disposed Of
Thulasidas Vs Chenthamarakshan
High Court Of Kerala · (2024) 03 KL CK 0118
High Courts14 Mar 2024Allowed
Nehru Trophy Boat Race Society Vs Vismaya Ventures (India) Private Ltd
High Court Of Kerala · (2024) 03 KL CK 0117
Code of Criminal Procedure, 1973 — Section 197, 482Indian Penal Code, 1860 — Section 34, 120B, 406, 418, 420, 463, 464, 471
High Courts14 Mar 2024Dismissed
Laila Rasheed Vs Nixon Xavior
High Court Of Kerala · (2024) 03 KL CK 0116
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 2
High Courts13 Mar 2024Allowed
Vasumathi M Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0115
High Courts13 Mar 2024Dismissed
Manager Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0114
High Courts13 Mar 2024Dismissed
Stephen Vs State Of Kerala
High Court Of Kerala · (2024) 03 KL CK 0113
Code of Criminal Procedure, 1973 — Section 232, 313Indian Penal Code, 1860 — Section 506(2)Protection of Children from Sexual Offences Act, 2012 — Section 5(n), 6, 9(n), 10
High Courts13 Mar 2024Disposed Of
Satheeshkumar @ Kari Satheesh Vs CBI
High Court Of Kerala · (2024) 03 KL CK 0112
Code of Criminal Procedure, 1973 — Section 161, 162, 232, 313Indian Penal Code, 1860 — Section 71, 113, 143, 144, 147, 148, 149, 302, 323, 324, 326, 341, 506Evidence Act, 1872 — Section 6, 145
High Courts13 Mar 2024Disposed Of
Premalatha Vs District Collector
High Court Of Kerala · (2024) 03 KL CK 0111
Kerala Conservation of Paddy land and Wetland Rules, 2008 — Rule 4(d), 4(e)
High Courts13 Mar 2024Dismissed
K.S. Jaya Kumar Vs Kerala Agricultural University
High Court Of Kerala · (2024) 03 KL CK 0110