High Courts02 Jul 2025Dismissed
Manoj Vs Kattappana Municipality
High Court Of Kerala · (2025) 07 KL CK 1176
Information Technology Act, 2000 - Section 4, 6, 6AKerala Municipality Act, 1994 - Section 447(6)
COURT ARCHIVE
High Court Of Kerala judgments, 2025
771 judgments · page 17 of 39
High Courts01 Jul 2025Dismissed
C.H.Moosa Vs Central Bureau Of Investigation
High Court Of Kerala · (2025) 07 KL CK 1179
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 438, 442Code of Criminal Procedure, 1973 - Section 227, 228Indian Penal code, 1860 - Section 120B
High Courts30 Jun 2025Dismissed
Faris K.R Vs State Of Kerala, Represented By Its Secretary To Government
High Court Of Kerala · (2025) 06 KL CK 0920
Kerala Local Authorities Entertainments Tax Act, 1961 - Section 3C, 3C(3), 3C(4), 3C(6), 5, 6, 6(4), 7, 7A, 8, 9, 10
High Courts30 Jun 2025Allowed
Sajudheen And Others Vs Sub Inspector Of Police And Another
High Court Of Kerala · (2025) 06 KL CK 0919
Code of Criminal Procedure, 1973 - Section 209, 227, 232, 235(1), 313Indian Penal Code, 1860 - Section 34, 313, 406, 498A, 506(i)Evidence Act, 1872 - Section 134
High Courts30 Jun 2025Dismissed
Thrissur Corporation Vs Sangeetha Hotels
High Court Of Kerala · (2025) 06 KL CK 0918
Kerala Municipality Act, 1994 - Section 233, 233(4), 282, 539
High Courts30 Jun 2025Dismissed
K.J.James Vs State Of Kerala
High Court Of Kerala · (2025) 06 KL CK 0917
Constitution of India, 1950 - Article 300ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 4, 7, 7(1), 7(2b), 8
High Courts27 Jun 2025Dismissed
Murukan M. Vs State Of Kerala
High Court Of Kerala · (2025) 06 KL CK 0916
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 256, 266, 528Code of Criminal Procedure, 1973 - Section 313(1)(b)Prevention of Corruption Act, 1988 - Section 7, 13(1)(d), 13(2)
High Courts27 Jun 2025Allowed
Mariyappan Vs State Of Kerala
High Court Of Kerala · (2025) 06 KL CK 0915
Code of Criminal Procedure, 1973 - Section 313(1)(b), 329, 328, 328(1), 330, 331, 332, 374(2)Indian Penal Code, 1860 - Section 84, 302
High Courts27 Jun 2025Disposed Of
Dr. Vinu Thomas Vs State Of Kerala
High Court Of Kerala · (2025) 06 KL CK 0914
Kerala Civil Services (Classification, Control & Appeal) Rules. 1960 - Rule 15
High Courts26 Jun 2025Dismissed
Nitta Gelatin India Ltd Vs Commissioner Of Customs
High Court Of Kerala · (2025) 06 KL CK 0921
Customs Act, 1962 - Section 112(a), 114A, 114AAForeign Trade (Development and Regulation) Act, 1992 - Section 4
High Courts26 Jun 2025Dismissed
Joseph M.J Vs State Of Kerala
High Court Of Kerala · (2025) 06 KL CK 0913
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 409, 420, 468, 471, 477APrevention of Corruption Act, 1988 - Section 13(1)(c), 19(1)(c)
High Courts26 Jun 2025Dismissed
Dr. Sivaprasad A Vs State Of Kerala
High Court Of Kerala · (2025) 06 KL CK 0912
Kerala University Act, 1974 - Section 10, 10(1), 10(2), 10(3), 10(4), 10(5), 10(6), 10(18), 10(19)
High Courts25 Jun 2025Allowed
Anzar Vs State Of Kerala
High Court Of Kerala · (2025) 06 KL CK 0911
Code of Criminal Procedure, 1973 - Section 313(1)(b), 374(2)Indian Penal Code, 1860 - Section 390, 391, 395Evidence Act, - Section 27
High Courts25 Jun 2025Allowed
Subash @ Achu Vs State Of Kerala
High Court Of Kerala · (2025) 06 KL CK 0910
Indian Penal Code, 1860 - Section 294(b), 307, 354, 441, 442, 452
High Courts25 Jun 2025Dismissed
Shaju Vs Victory Concrete Briks Pvt. Ltd.,
High Court Of Kerala · (2025) 06 KL CK 0909
Registration Act, 1908 - Section 17(1), 17(1)(f), 17(1)(g), 17(2), 49, 49(1)(c)Transfer of Property Act, 1882 - Section 17
High Courts25 Jun 2025Allowed
Mohanan Vs State Of Kerala
High Court Of Kerala · (2025) 06 KL CK 0908
Code of Criminal Procedure, 1973 - Section 313(1)(b), 357(1)(b)Indian Penal Code, 1860 - Section 141, 143, 147, 148, 149, 201, 308, 323, 324, 325, 326
High Courts25 Jun 2025Allowed
Binu Sebastian Vs Yousuf.A.M
High Court Of Kerala · (2025) 06 KL CK 0907
Code of Criminal Procedure, 1973 - Section 313(1)(b), 357(1)(b)Negotiable Instruments Act, 1881 - Section 118, 138, 139
High Courts24 Jun 2025Allowed
Mathai M.V Vs Senior Enforcement Officer
High Court Of Kerala · (2025) 06 KL CK 0906
High Courts24 Jun 2025Disposed Of
Southern Gold Private Limited Vs Federal Bank Ltd
High Court Of Kerala · (2025) 06 KL CK 0905
High Courts24 Jun 2025Allowed
Vadakara Muncipality, Vadakara Vs The Muncipal Nikuthi Dayaka Samithi
High Court Of Kerala · (2025) 06 KL CK 0904
Kerala Municipality Act, 1994 - Section 230, 309, 310, 390, 391, 395, 406, 408, 508, 509, 509(7)Kerala Panchayat Raj Act, 1996 - Section 271SKerala Municipality (Property Tax, Service Cess and Surcharge) Rules, 2011 - Rule 16, 16(7)