COURT ARCHIVE

High Court Of Kerala judgments, 2025

771 judgments · page 22 of 39

High Courts16 May 2025Dismissed

Ground Handling Association Vs Union Of India

High Court Of Kerala · (2025) 05 KL CK 1143

Constitution of India, 1950 - Article 12, 14, 19, 226Airports Authority Of India Act, 1994 - Section 1(3)(aa), 2(d), 2(e), 37, 42Aircraft Act, 1934 - Section 5, 5A, 5(2). 5(2)(f), 5(2)(h), 5(2)(i), 5(2)(j), 5(2)(k), 5(2)(m), 5(2)(p), 5(2)(qq), 5(2)(r)

High Courts13 May 2025Disposed Of

Dr. Sangetha S Vs State Of Kerala

High Court Of Kerala · (2025) 05 KL CK 1142

Mahatma Gandhi University Act, 2010 - Section 64A, 68A

High Courts13 May 2025Dismissed

Dr. A.P. Majeed Khan, Chairman Vs Kerala State Allied And Healthcare Council

High Court Of Kerala · (2025) 05 KL CK 1141

National Commission For Allied And Healthcare Professions Act, 2021 - Section 66, 66(2)

High Courts13 May 2025Dismissed

Prajida Kumari K. Vs State Of Kerala

High Court Of Kerala · (2025) 05 KL CK 1140

High Courts13 May 2025Dismissed

Soni Gabriel Vs State Of Kerala

High Court Of Kerala · (2025) 05 KL CK 1139

Constitution of India, 1950 - Article 30(1)

High Courts13 May 2025Dismissed

Dr. Manu Vs Sree Sankaracharya University Of Sanskrit P.O. Kalady

High Court Of Kerala · (2025) 05 KL CK 1138

High Courts13 May 2025Disposed Of

Dr Muhammed Thaha Vs Director Of Collegiate Education

High Court Of Kerala · (2025) 05 KL CK 1137

Right to Information Act, 2005 - Section 7, 11

High Courts09 May 2025Dismissed

K.C.Sivasankara Panicker Vs K.C.Vasanthakumari Alias K.C.Vasanthi

High Court Of Kerala · (2025) 05 KL CK 1136

Code of Civil Procedure, 1908 - Order 11 Rule 1

High Courts06 May 2025Allowed

Travancore Regal Resorts Ltd Vs District Collector

High Court Of Kerala · (2025) 05 KL CK 1135

Partnership Act, 1932 - Section 14Companies Act, 2013 - Section 263Companies Act, 1956 - Section 366, 366(1), 565, 565(1)(b), 565(b), 566, 567(b), 575

High Courts02 May 2025Partly Allowed

J.C. Flowers Asset Reconstruction Pvt. Ltd Vs State Of Kerala

High Court Of Kerala · (2025) 05 KL CK 1134

Constitution of India, 1950 - Article 246, 246(1)Indian Stamp Act, 1899 - Section 8FSick Industrial Companies (Special Provisions) Act, 1985 - Section 15(1)

High Courts02 May 2025Dismissed

M.M. Varghese Vs Assistant Director Of Income Tax (INV.)

High Court Of Kerala · (2025) 05 KL CK 1133

Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 131(1A), 132, 132(1), 132(1)(a), 132(1)(b), 132(1)(c), 132(3), 132(8)Income Tax Rules, 1962 - Rule 112(2)

High Courts02 May 2025Allowed

Asian Steel Traders Vs Official Liquidator, High Court of Kerala, Company Law Bhavan

High Court Of Kerala · (2025) 05 KL CK 1132

Sale Of Goods Act, 1930 - Section 15, 16, 16(2)Transfer of Property Act, 1882 - Section 3, 55(1)(a)Companies (Court) Rules, 1989 - Rule 9, 308, 309

High Courts29 Apr 2025Disposed Of

Shamil Muhammed Vs State Of Kerala

High Court Of Kerala · (2025) 04 KL CK 1321

Constitution of India, 1950 - Article 32, 226, 227, 228Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 482

High Courts16 Apr 2025Allowed

Vaisakh A Nair Vs Managing Director, KSRTC

High Court Of Kerala · (2025) 04 KL CK 1322

Legal Services Authorities Act, 1987 - Section 20, 21, 29

High Courts16 Apr 2025Disposed Of

Aboobacker P.K.Vs Manager The Indian Overseas Bank

High Court Of Kerala · (2025) 04 KL CK 1320

High Courts16 Apr 2025Disposed Of

Aswathy S A Vs State Of Kerala

High Court Of Kerala · (2025) 04 KL CK 1319

Protection of Children from Sexual Offences Act, 2012 - Section 3(a), 4(2)

High Courts16 Apr 2025Allowed

Sakeer Vs State Of Kerala

High Court Of Kerala · (2025) 04 KL CK 1318

Indian Penal Code, 1860 - Section 34, 498A

High Courts16 Apr 2025Disposed Of

Abdul Khader Vs Rasheena

High Court Of Kerala · (2025) 04 KL CK 1317

Guardians and Wards Act, 1890 - Section 12

High Courts16 Apr 2025Allowed

Shine K.M. Vs State Of Kerala

High Court Of Kerala · (2025) 04 KL CK 1316

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 34, 420

High Courts16 Apr 2025Allowed

Vaisakh A Nair Vs Managing Director, KSRTC Fort

High Court Of Kerala · (2025) 04 KL CK 1314

Legal Services Authorities Act, 1987 - Section 20, 21, 29