High Courts29 Jul 2025Dismissed
Unnikrishna Pillai Vs Janaki Amma @ Janamma Amma
High Court Of Kerala · (2025) 07 KL CK 1238
Code of Criminal Procedure, 1973 - Section 125
COURT ARCHIVE
High Court Of Kerala judgments, 2025
771 judgments · page 14 of 39
High Courts28 Jul 2025Disposed Of
Angels Nair Vs The Principal Secretary, Foest And Wildlife Department
High Court Of Kerala · (2025) 07 KL CK 1216
Wild Life (Protection) Act, 1972 - Section 2(37), 5(2), 18, 18A, 27, 28, 28(b), 29, 30, 31, 32, 33, 33A, 35
High Courts28 Jul 2025Allowed
Bindhu Varghese Vs The Divisional Manager
High Court Of Kerala · (2025) 07 KL CK 1215
Motor Vehicles Act, 1988 - Section 166, 168
High Courts28 Jul 2025Disposed Of
Dr.Mathew JO Vs Lijo Jose
High Court Of Kerala · (2025) 07 KL CK 1214
Contract Act, 1872 - Section 73, 74
High Courts28 Jul 2025Dismissed
Rajeshbabu Vs Muralikrishanan
High Court Of Kerala · (2025) 07 KL CK 1213
Indian Penal Code, 1860 - Section 494Hindu Marriage Act, 1955 - Section 16Evidence Act, 1872 - Section 50, 114
High Courts28 Jul 2025Disposed Of
Domestic On Grid Solar Power Prosumers Forum Kerala Vs Kerala State Electricity Regulatory Commission
High Court Of Kerala · (2025) 07 KL CK 1212
Electricity Act, 2003 - Section 61, 62, 66, 82, 86, 86(1), 86(1)(a), 86(1)(b), 86(1)(e), 176(1), 176(2)(z), 177(3), 178(3), 181, 181(3)Electricity (Procedure for Previous Publication) Rules, 2005 - Rule 3, 3(4)
High Courts25 Jul 2025Allowed
Saji John Vs Assistant Director
High Court Of Kerala · (2025) 07 KL CK 1222
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 212, 217, 218, 223, 223(1), 224, 225, 226, 227, 228, 528Code of Criminal Procedure, 1973 - Section 197, 200, 201, 202, 203, 204Prevention of Corruption Act, 1988 - Section 13(1)(e), 13(2), 44(1)(b)
High Courts25 Jul 2025Partly Allowed
K.M.Mathew Vs State Of Kerala
High Court Of Kerala · (2025) 07 KL CK 1221
Code of Criminal Procedure, 1973 - Section 313(1)(b), 374Indian Penal Code, 1860 - Section 409, 420, 468Prevention of Corruption Act, 1988 - Section 13(1)(c), 13(1)(d), 13(2)
High Courts25 Jul 2025Allowed
P.C. Hari Shine Vs Varghese
High Court Of Kerala · (2025) 07 KL CK 1220
Code of Criminal Procedure, 1973 - Section 357(3)Negotiable Instruments Act, 1881 - Section 138, 139Income Tax Act, 1961 - Section 269SS, 269ST, 271D, 271A, 271AA, 271B, 271BA, 271BB, 271C, 271CA, 271D, 271E, 271F, 271FA, 271FAA, 271FAB, 271FB, 271G, 271GA, 271GB, 271GC, 271H, 271I, 271J(c), 271J(d), 272A(1), 272AA, 272B, 273B
High Courts25 Jul 2025Disposed Of
P.P.Manoj Kumar Vs The Secretary, Thalassery Municipality
High Court Of Kerala · (2025) 07 KL CK 1219
Kerala Land Reforms Act, 1963 - Section 81(1)Kerala Conservation of Paddy Land and Wetland Act, 2008 - Section 10
High Courts25 Jul 2025Allowed
New India Assurance Company Ltd Vs G & M Industrial Products
High Court Of Kerala · (2025) 07 KL CK 1218
General Clauses Act, 1897 - Section 2(9), 3Redressal Of Public Grievances Rules, 1998 - Rule 4(i), 4(1)(k), 4(k), 12(1), 12(2), 13, 13(1), 13(2)
High Courts25 Jul 2025Dismissed
Susan Thomas Vs State Of Kerala
High Court Of Kerala · (2025) 07 KL CK 1217
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 342Code of Criminal Procedure, 1973 - Section 305, 305(2), 305(3), 305(4), 357(3), 482Indian Penal Code, 1860 - Section 120B, 420
High Courts23 Jul 2025Allowed
C. K. Ravi Kumar Vs John Franklin
High Court Of Kerala · (2025) 07 KL CK 1228
Transfer of Property Act, 1882 - Section 55(6)(b)Specific Relief Act, 1963 - Section 15, 15(b)
High Courts23 Jul 2025Allowed
Seyid Nabeel Ahammed Vs Union Of India, Represented By Inspector Of Police, National Investigation Agency
High Court Of Kerala · (2025) 07 KL CK 1227
Code of Criminal Procedure, 1973 - Section 164Indian Penal Code, 1860 - Section 34, 120B, 153A, 392Unlawful Activities (Prevention) Act, 1967 - Section 17, 18, 18B, 20, 38, 39, 40
High Courts23 Jul 2025Dismissed
Sayyad S.A Vs State Of Kerala
High Court Of Kerala · (2025) 07 KL CK 1226
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 187(3), 187(3)(i), 483Code of Criminal Procedure, 1973 - Section 167(2)(a)(i), 167(2)(a)(ii)Bharatiya Nyaya Sanhita, 2023 - Section 109, 115(2), 126(2), 137(2), 310(2), 316(5), 338(5), 351
High Courts23 Jul 2025Allowed
Sanal Satheesh Vs State Of Kerala
High Court Of Kerala · (2025) 07 KL CK 1225
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 187, 187(2), 187(3)Code of Criminal Procedure, 1973 - Section 167, 167(2)General Clauses Act, 1897 - Section 10
High Courts23 Jul 2025Dismissed
Sreeraj G Vs State Of Kerala
High Court Of Kerala · (2025) 07 KL CK 1224
Code of Criminal Procedure, 1973 - Section 320, 482Indian Penal Code, 1860 - Section 120B, 409, 420Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)
High Courts23 Jul 2025Allowed
Suresh Vs State Of Kerala
High Court Of Kerala · (2025) 07 KL CK 1223
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 105, 176, 176(3), 180, 183, 185, 185(1), 185(2), 254, 265, 308, 349Code of Criminal Procedure, 1973 - Section 313(1)(b)Indian Penal Code, 1860 - Section 294(b), 302, 307, 325, 447, 450, 506(i), 506(ii)
High Courts21 Jul 2025Dismissed
Saji V John Vs State Of Kerala
High Court Of Kerala · (2025) 07 KL CK 1231
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 156(3), 207, 208Indian Penal Code, 1860 - Section 34, 403, 409, 418, 465, 468, 471, 498A
High Courts21 Jul 2025Dismissed
The Revenue Divisional Officer Vs Thomas Daniel
High Court Of Kerala · (2025) 07 KL CK 1230
Registration Act, 1908 - Section 17(1), 89(4)Stamp Act, 1899 - Section 2(j), 3(a), 10, 17, 30, 31, 33, 62