High Courts08 Feb 2024Dismissed
S.N.D.P.Yogam Vs K.P.Gopi
High Court Of Kerala · (2024) 02 KL CK 0062
Code of Civil Procedure, 1908 — Section 92
COURT ARCHIVE
High Court Of Kerala judgments, 2024
2,055 judgments · page 92 of 103
High Courts08 Feb 2024Disposed Of
Vesa Ammal Vs Lakshmanan Muthali
High Court Of Kerala · (2024) 02 KL CK 0061
High Courts08 Feb 2024Allowed
Anilkumar Vs State Of Kerala
High Court Of Kerala · (2024) 02 KL CK 0060
Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act 1 of 1077 — Section 55(g)
High Courts08 Feb 2024Allowed
Akhil Mohan Vs State Of Kerala
High Court Of Kerala · (2024) 02 KL CK 0059
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)ii(B)
High Courts07 Feb 2024Dismissed
Devarajan Vs State Of Kerala
High Court Of Kerala · (2024) 02 KL CK 0045
Code of Criminal Procedure, 1973 — Section 154, 164(5A), 232, 313(1)(b), 374(2)Indian Penal Code, 1860 — Section 376, 376(2)(j)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts07 Feb 2024Allowed
Silvester Pigaruz Vs State Of Kerala
High Court Of Kerala · (2024) 02 KL CK 0044
Code of Criminal Procedure, 1973 — Section 164, 232, 313Indian Penal Code, 1860 — Section 212, 375, 375(a), 375(b), 376(2)(i)Evidence Act, 1872 — Section 35, 76
High Courts07 Feb 2024Allowed
Muhammed Junaid M P Vs State Of Kerala
High Court Of Kerala · (2024) 02 KL CK 0043
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 406, 420
High Courts07 Feb 2024Allowed
Vineeth Kumar M.O, @ Kannan Vs State Of Kerala
High Court Of Kerala · (2024) 02 KL CK 0042
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 144, 147, 148, 149, 294(b), 308, 323, 324, 325, 326, 341, 427Arms Act, 1959 — Section 27
High Courts07 Feb 2024Allowed
Fasaludheen K Vs State Of Kerala
High Court Of Kerala · (2024) 02 KL CK 0041
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 308, 323, 324, 326, 341
High Courts07 Feb 2024Allowed
Anna Carin Sunil Vs State Of Kerala
High Court Of Kerala · (2024) 02 KL CK 0040
High Courts07 Feb 2024Dismissed
Radhakrishnan K.V.Vs Special Deputy Tahsildar (RR), KSFE, Alappuzha
High Court Of Kerala · (2024) 02 KL CK 0039
High Courts07 Feb 2024Dismissed
Sumesh Vs State Of Kerala
High Court Of Kerala · (2024) 02 KL CK 0038
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)ii(A), 22(c)
High Courts07 Feb 2024Allowed
Padma Conductors Pvt. Ltd Vs Mirc Electronics
High Court Of Kerala · (2024) 02 KL CK 0037
Code of Criminal Procedure, 1973 — Section 357(3), 397, 401Negotiable Instruments Act, 1881 — Section 118, 138, 139, 145
High Courts06 Feb 2024Disposed Of
Sreedharan Vs District Collector
High Court Of Kerala · (2024) 02 KL CK 0058
Kerala Conservation of Paddy land and Wetland Rules, 2008 — Rule 4(d), 4(e)
High Courts06 Feb 2024Disposed Of
Y.Gee Varghese Vs State Of Kerala
High Court Of Kerala · (2024) 02 KL CK 0057
High Courts06 Feb 2024Dismissed
Josekutty Vs Tom Sojan
High Court Of Kerala · (2024) 02 KL CK 0056
Code of Civil Procedure, 1908 — Order 32 Rule 15Contract Act, 1872 — Section 16, 16(1), 16(2), 16(2)(b), 16(3)Evidence Act, 1872 — Section 111
High Courts06 Feb 2024Dismissed
Angamaly Chitty Fund (P) Ltd Vs M.J.Saji
High Court Of Kerala · (2024) 02 KL CK 0055
High Courts06 Feb 2024Disposed Of
Anwar Shakeeb Vs District Collector
High Court Of Kerala · (2024) 02 KL CK 0053
Kerala Conservation of Paddy land and Wetland Rules, 2008 — Rule 4(d), 4(e)
High Courts06 Feb 2024Disposed Of
Federal Bank Officers Association Vs The Regional Labour Commissioner (Central)
High Court Of Kerala · (2024) 02 KL CK 0052
Industrial Disputes Act, 1947 — Section 22
High Courts06 Feb 2024Dismissed
Sanjay Oraon Vs State Of Kerala
High Court Of Kerala · (2024) 02 KL CK 0051
Constitution of Indiali, 1950 — Article 14, 19, 21Code of Criminal Procedure, 1973 — Section 293, 439Indian Penal Code, 1860 — Section 302