High Courts28 Nov 2024Dismissed
Aswathy K.A Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0127
Indian Penal Code, 1860 — Section 294(b), 323, 452, 506(ii)Kerala Anti Social Activities (Prevention) Act, 2007 — Section 2p(iii), 3(1)
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 8 of 103
High Courts28 Nov 2024Dismissed
Mathew K.Cheriyan Vs Enjini R. And Another
High Court Of Kerala · (2024) 11 KL CK 0126
Code of Criminal Procedure, 1973 — Section 313Negotiable Instruments Act, 1881 — Section 118, 138, 138(b), 139
High Courts28 Nov 2024Allowed
Prasad.A.V Vs Union Of India
High Court Of Kerala · (2024) 11 KL CK 0124
Railways Act, 1989 — Section 124Railway Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 3(2)
High Courts28 Nov 2024Allowed
Baiju V K,S/o Unnikrishnan Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0123
Indian Penal Code, 1860 — Section 153AEvidence Act, 1872 — Section 27
High Courts28 Nov 2024
Antony Sunny Vs Joint Director
High Court Of Kerala · (2024) 11 KL CK 0122
Prevention of Money Laundering Act, 2002 — Section 3
High Courts28 Nov 2024Allowed
Sarfaras O.T Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0121
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 308 323, 326, 342, 452
High Courts27 Nov 2024Allowed
Jayaprakash Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0133
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Kerala Abkari Act,1 of 1077 — Section 8(1), 8(2), 55(b), 55(i)
High Courts27 Nov 2024Disposed Of
Dr. P V Sreenivasan Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0132
High Courts27 Nov 2024Disposed Of
Koshy Ninan Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0131
High Courts27 Nov 2024Disposed Of
Sajeev Kumar Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0130
High Courts27 Nov 2024Dismissed
Manish Jayan Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0129
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 90, 376(1)
High Courts27 Nov 2024Dismissed
Moosa.M.A Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0128
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 376(2)(n), 420, 427, 506(i)
High Courts26 Nov 2024Dismissed
Jancy Dominic Vs State Of Kerala
High Court Of Kerala · (2024) 11 KL CK 0041
High Courts26 Nov 2024Dismissed
Francis Vs Kerala State Electricity Board Ltd
High Court Of Kerala · (2024) 11 KL CK 0040
Constitution of India, 1950 — Article 226Indian Telegraph Act 1885 — Section 16
High Courts26 Nov 2024Dismissed
Saju Krishnan Vs The Sub Collector And Presiding Officer
High Court Of Kerala · (2024) 11 KL CK 0039
Constitution of India, 1950 — Article 226Maintenance and Welfare of Parents and Senior Citizens Act 2007 — Section 23
High Courts26 Nov 2024Disposed Of
Lalu Santhosh Vs Cholamandalam Investment And Finance Company Limited
High Court Of Kerala · (2024) 11 KL CK 0038
High Courts26 Nov 2024Disposed Of
Ravi P B Vs District Collector Idukki
High Court Of Kerala · (2024) 11 KL CK 0037
High Courts26 Nov 2024Disposed Of
Lissy Varghese Vs The District Collector
High Court Of Kerala · (2024) 11 KL CK 0036
High Courts26 Nov 2024Disposed Of
Sithara M Vs Insurance Ombudsman
High Court Of Kerala · (2024) 11 KL CK 0035
High Courts26 Nov 2024Disposed Of
Nimmy Thomas Vs Village Officer
High Court Of Kerala · (2024) 11 KL CK 0034