CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2025

771 judgments · page 2 of 39

High Courts18 Dec 2025Dismissed

M/s Agro Indus Credits Limited Vs Mangalan S @ Jagan Mangalan

High Court Of Kerala · (2025) 12 KL CK 1849

Arbitration and Conciliation Act, 1996- Section 9, 11, 11(4), 11(4)(a), 11(4), 11(6), 21, 23, 32, 32(1), 32(2), 33, 34, 34(4)Limitation Act, 1963- Section 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 43, 43(4)
Read judgment
High Courts18 Dec 2025Dismissed

Jacob Eapen Sam Vs Varghese Nettikadan Managing Partner

High Court Of Kerala · (2025) 12 KL CK 1846

Code of Civil Procedure, 1908- Order 1 Rule 9, Order 41 Rules 23, Order 41 Rules 23AMotor Vehicles Act, 1939- Section 64Real Estate (Regulation and Development) Act, 2016- Section 14(3), 17(1), 31, 31(1), 44(3), 53, 58, 61, 71(3)
Read judgment
High Courts17 Dec 2025Dismissed

Praveen.T.S. Vs State Of Kerala

High Court Of Kerala · (2025) 12 KL CK 1851

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Prevention of Corruption (Amendment) Act, 2018- Section 19(1)
Read judgment
High Courts12 Dec 2025Dismissed

Sajid Pasha Vs Abdunnasir. P

High Court Of Kerala · (2025) 12 KL CK 1906

Arbitration and Conciliation Act,1996- Section 9, 11, 11(5), 11(6), 21, 23, 23(1)Limitation Act, 1963- Section 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 8, 19, 20
Read judgment