High Courts14 Aug 2025Allowed
Union Of India @APPELLANT @HashMrs. Fareeda Sukha Rafiq
High Court Of Kerala · (2025) 08 KL CK 0842
Kerala High Court Act, 1958 - Section 5Public Provident Fund Act 1968 - Section 3, 4
COURT ARCHIVE
High Court Of Kerala judgments, 2025
771 judgments · page 12 of 39
High Courts14 Aug 2025Disposed Of
Subahani Haja @ Abu Jasmine Vs Union Of India
High Court Of Kerala · (2025) 08 KL CK 0819
Code of Criminal Procedure, 1973 - Section 164, 173(2), 188, 196, 296Indian Penal Code, 1860 - Section 120B, 122, 125Unlawful Activities (Prevention) Act, 1967 - Section 20, 38, 39, 45(1)
High Courts13 Aug 2025Disposed Of
Shabeer N.U Vs State Of Kerala
High Court Of Kerala · (2025) 08 KL CK 0824
Petroleum Act, 1934 - Rule 7
High Courts13 Aug 2025Disposed Of
All Kerala Retail Ration Dealers Association, State Committee Vs State Of Kerala Represented By Its Principal Secretary
High Court Of Kerala · (2025) 08 KL CK 0823
Petroleum Act, 1934 - Rule 7
High Courts13 Aug 2025Dismissed
State Of Kerala Vs Dennies Paul.L
High Court Of Kerala · (2025) 08 KL CK 0822
Constitution of India, 1950 - Article 14, 226Kerala High Court Act, 1958 - Section 5(i)Kerala Medical Officers Admission to Postgraduate Courses under Service Quota Act, 2008 - Section 5(4)
High Courts13 Aug 2025Dismissed
T.T.Kunhikannan Vs State Of Kerala
High Court Of Kerala · (2025) 08 KL CK 0821
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 218Code of Criminal Procedure, 1973 - Section 197, 313(1)(b)Indian Penal Code, 1860 - Section 34, 409
High Courts13 Aug 2025Disposed Of
Salman P. Salim Vs State Of Kerala
High Court Of Kerala · (2025) 08 KL CK 0820
Constitution of India, 1950 - Article 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 22(c), 27, 29, 37
High Courts12 Aug 2025Allowed
Biswajit Mandal Vs Inspector
High Court Of Kerala · (2025) 08 KL CK 0826
Constitution of India, 1950 - Article 21, 22(2)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 43, 483Code of Criminal Procedure, 1973 - Section 46, 439
High Courts12 Aug 2025Allowed
Dr.S.P. Malarkannan Vs State Of Kerala
High Court Of Kerala · (2025) 08 KL CK 0825
Code of Criminal Procedure, 1973 - Section 313(1)(b)Indian Penal Code, 1860 - Section 109, 201, 341Prevention of Corruption Act, 1988 - Section 7, 13(1)(d), 13 (1)(d)(i), 13 (1)(d)(ii), 13(2), 20
High Courts11 Aug 2025Disposed Of
Marakkarutty.T.E Vs Kerala State Wakf Board Represented By Its Chief Executive Officer
High Court Of Kerala · (2025) 08 KL CK 0818
Kerala High Court Act, 1958 - Section 5Waqf Act, 1995 - Section 83(2)
High Courts11 Aug 2025Dismissed
Kerala State Road Transport Corporation Vs Ravikumar N.
High Court Of Kerala · (2025) 08 KL CK 0817
Kerala High Court Act, 1958 - Section 5
High Courts11 Aug 2025Disposed Of
Jinu S Baby Vs Jiffy S. Jinu
High Court Of Kerala · (2025) 08 KL CK 0816
High Courts11 Aug 2025Dismissed
Jose.T.Paul Vs State Of Kerala
High Court Of Kerala · (2025) 08 KL CK 0815
Code of Criminal Procedure, 1973 - Section 239, 397, 401, 482Indian Penal Code, 1860 - Section 120B, 405, 409, 465, 471, 498(A)Prevention of Corruption Act, 1988 - Section 13(1)(c),13(1)(d), 13(2)
High Courts08 Aug 2025Partly Allowed
Luckose Joseph Vs State Of Kerala
High Court Of Kerala · (2025) 08 KL CK 0797
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 218Code of Criminal Procedure, 1973 - Section 197, 313(1)(b), 347(2), 460, 462, 465Prevention of Corruption Act, 1988 - Section 7, 0, 11, 13, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 15, 19(1), 19(1)(a), 19(1)(b), 19(1)(c), 19(3), 19(3)(a), 19(4), 20
High Courts07 Aug 2025Allowed
S.Sheeja Vs Maintenance Appellate Tribunal/District Collector
High Court Of Kerala · (2025) 08 KL CK 0800
Maintenance and Welfare of Parents and Senior Citizens Act, 2007 - Section 2(g), 4, 4(4), 5
High Courts07 Aug 2025Dismissed
Hyder C.A Vs The Authorised Officer, Indian Bank
High Court Of Kerala · (2025) 08 KL CK 0799
Kerala High Court Act, 1958 - Section 5(i)Contract Act, 1872 - Section 171
High Courts07 Aug 2025Allowed
Sudheesh A.T Vs Director Of Mining And Geology Department
High Court Of Kerala · (2025) 08 KL CK 0798
High Courts06 Aug 2025Dismissed
Biju M Johny Vs State Bank Of India
High Court Of Kerala · (2025) 08 KL CK 0808
Contract Act 1872 - Section 63High Court of Kerala, 1971 - Rule 146
High Courts06 Aug 2025Allowed
Avrachan @ Kuttiachan Vs State Of Kerala
High Court Of Kerala · (2025) 08 KL CK 0807
Code of Criminal Procedure, 1973 - Section 162Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20(b)(ii)(B)
High Courts06 Aug 2025Partly Allowed
Jose Vs The Sub Inspector Of Police
High Court Of Kerala · (2025) 08 KL CK 0806
Bharatiya Nyaya Suraksha Sanhita, 2023 - Section 370, 371Code of Criminal Procedure, 1973 - Section 227, 328, 329, 329(1), 329(1A), 329(2), 329(3), 330, 331, 332, 332(1), 332(2)Mental Health Care Act, 2017 - Section 73, 105