High Courts26 Feb 2024Disposed Of
Babukuttan Yohannan Vs Thekkekkara Grama Panchayat
High Court Of Kerala · (2024) 02 KL CK 0226
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 84 of 103
High Courts26 Feb 2024Disposed Of
Antony K.I Vs Revenue Divisional Officer
High Court Of Kerala · (2024) 02 KL CK 0225
Kerala Conservation of Paddy land and Wetland Rules, 2008 — Rule 4(d)
High Courts26 Feb 2024Disposed Of
Nelson Vs State Of Kerala
High Court Of Kerala · (2024) 02 KL CK 0224
High Courts26 Feb 2024Disposed Of
Varun Kumar Nair Vs State Of Kerala
High Court Of Kerala · (2024) 02 KL CK 0223
Indian Penal Code, 1860 — Section 406, 420
High Courts26 Feb 2024Allowed
Noordeen O.M Vs Authorised Officer Kerala State Co-Operative Bank Ltd
High Court Of Kerala · (2024) 02 KL CK 0222
High Courts26 Feb 2024Allowed
Manu Vs State Of Kerala
High Court Of Kerala · (2024) 02 KL CK 0221
Indian Penal Code, 1860 — Section 323, 363, 376(2)(n), 376(3), 450Protection of Children from Sexual Offences Act, 2012 — Section 5(l), 6Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts26 Feb 2024Disposed Of
Haseena Ummer Koya Vs Muhammed Anees
High Court Of Kerala · (2024) 02 KL CK 0219
High Courts26 Feb 2024Allowed
Ramani Vs State Of Kerala
High Court Of Kerala · (2024) 02 KL CK 0218
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act (1 of 1077) — Section 13, 55(i), 63
High Courts26 Feb 2024Allowed
Ansar Vs State Of Kerala
High Court Of Kerala · (2024) 02 KL CK 0217
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b), 37
High Courts26 Feb 2024Allowed
Mohammed Irfan N.S.Vs State Of Kerala
High Court Of Kerala · (2024) 02 KL CK 0216
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 143, 147, 149, 294(b), 427, 447
High Courts26 Feb 2024Allowed
Deepamol D.R Vs State Of Kerala
High Court Of Kerala · (2024) 02 KL CK 0215
High Courts23 Feb 2024Partly Allowed
Selvaraj Vs State Of Kerala
High Court Of Kerala · (2024) 02 KL CK 0212
Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 34, 325, 394, 397, 450
High Courts23 Feb 2024Dismissed
K.C. Sabu Vs Chief Judicial Magistrate
High Court Of Kerala · (2024) 02 KL CK 0211
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 14
High Courts23 Feb 2024Dismissed
Rajan. M.A.Vs Authorized Officer South Indian Bank
High Court Of Kerala · (2024) 02 KL CK 0210
Constitution of India, 1950 — Article 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4), 14, 18
High Courts23 Feb 2024Disposed Of
Trivandrum Club Vs G. Anil Kumar
High Court Of Kerala · (2024) 02 KL CK 0209
High Courts23 Feb 2024Disposed Of
Azad Umaima Vs United India Insurance Company
High Court Of Kerala · (2024) 02 KL CK 0207
High Courts23 Feb 2024Dismissed
Sajeev Vs State Of Kerala
High Court Of Kerala · (2024) 02 KL CK 0206
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 324, 506(1)Juvenile Justice (Care and Protection of Children) Act, 2015— Section 75
High Courts23 Feb 2024Allowed
M/s RDS Projects Ltd Vs State Of Kerala
High Court Of Kerala · (2024) 02 KL CK 0205
Kerala High Court Act, 1958 — Section 5