CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2025

771 judgments · page 13 of 39

High Courts06 Aug 2025Dismissed

Bindhu K.P Vs State Of Kerala

High Court Of Kerala · (2025) 08 KL CK 0805

Constitution of India, 1950 - Article 226Kerala Prisons & Correctional Services (Management) Rules, 2014 - Rule 397, 400(1), 400(1)(i), 400(1)(ii), 400(1)(iii)
Read judgment
High Courts06 Aug 2025Dismissed

N.M. Nahas Vs State Of Kerala

High Court Of Kerala · (2025) 08 KL CK 0804

Code of Criminal Procedure, 1973 - Section 482Prevention of Corruption Act, 1988 - Section 13(1), 13(2)
Read judgment
High Courts06 Aug 2025Dismissed

C.K Arun Kumar Vs State Of Kerala

High Court Of Kerala · (2025) 08 KL CK 0802

Bharatiya Nyaya Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 173(2), 173(8)Prevention of Corruption Act, 1988 - Section 7, 13(1)(d), 13(2)
Read judgment
High Courts05 Aug 2025Dismissed

Sivakumar Vs Superintendent Of Police

High Court Of Kerala · (2025) 08 KL CK 0809

Indian Penal Code, 1860 - Section 34Prevention of Corruption Act, 1988 - Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20
Read judgment
High Courts01 Aug 2025Disposed Of

Adv. George Pulikuthiyil (Former Ombudsman, Mgnrega) Vs State Of Kerala

High Court Of Kerala · (2025) 08 KL CK 0814

Mahatma Gandhi National Rural Employment Guarantee Act, 2005 - Section 2(g), 2(q), 12, 13, 12(3)(b), 12(3)(e), 15, 16, 24, 24(1), 27(1), 27(2)Mahatma Gandhi National Rural Employment Guarantee Audit of Schemes Rules, 2011 - Rule 2, 3, 4, 5, 5(2), 6, 7, 7(4), 7(5)
Read judgment
High Courts01 Aug 2025Dismissed

XXXXXXXXXX Vs Abraham Mathai

High Court Of Kerala · (2025) 08 KL CK 0813

Constitution of India, 1950 - Article 226Industrial Disputes Act. 1947 - Section 2ASexual Harassment of Women at Work Place (Prevention, Prohibition and Redressal Act, 2013 - Section 2(n), 3, 3(2)(i), 3(2)(ii), 3(2)(iii), 3(2)(iv), 3(2)(v), 9, 11, 12
Read judgment
High Courts01 Aug 2025Allowed

S.M. Shereef Vs State Of Kerala

High Court Of Kerala · (2025) 08 KL CK 0812

Code of Criminal Procedure, 1973 - Section 397, 401Indian Penal Code, 1860 - Section 120B, 464, 468, 477AKerala Education Act of 1958 - Section 6
Read judgment
High Courts30 Jul 2025Disposed Of

Rangan Vs State Of Kerala

High Court Of Kerala · (2025) 07 KL CK 1236

Kerala Scheduled Tribes (Restriction on the Transfer of Lands and Restoration of Alienated Lands) Act, 1975 - Section 6, 11(1)Kerala Restriction on Transfer by and Restoration of Lands to Scheduled Tribes Act, 1999 - Section 5, 5(1), 5(2), 6, 22
Read judgment
High Courts30 Jul 2025Disposed Of

M/s Everspace Realty LLP Vs M/s Vasu Coco Resorts Pvt. Ltd

High Court Of Kerala · (2025) 07 KL CK 1235

Constitution of India, 1950 - Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13, 13(2), 13(3A), 13(4), 13(8), 17Security Interest (Enforcement) Rules 2002 - Rule 5, 6, 7, 8(5), 9
Read judgment
High Courts29 Jul 2025Dismissed

M.L.Lenish Vs State Of Kerala

High Court Of Kerala · (2025) 07 KL CK 1241

Indian Penal Code, 1860 - Section 120B, 463, 464, 468, 471Prevention of Corruption Act, 1988 - Section 13(1)(c), 13(1)(d), 13(2)
Read judgment
High Courts29 Jul 2025Disposed Of

Adv.Boris Paul Vs Union Of India

High Court Of Kerala · (2025) 07 KL CK 1240

Environment (Protection) Act, 1986 - Section 3, 5Wetlands (Conservation and Management) Rules, 2017 - Rule 3(a)
Read judgment
High Courts29 Jul 2025Dismissed

Shiju Krishnan Vs State Of Kerala

High Court Of Kerala · (2025) 07 KL CK 1239

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 348, 528Code of Criminal Procedure, 1973 - Section 311Indian Penal Code, 1860 - Section 323, 376, 506
Read judgment