High Courts07 Apr 2025Dismissed
A.R.Peter Vs Sarada Narayanan
High Court Of Kerala · (2025) 04 KL CK 1297
Code of Civil Procedure, 1908 - Section 96, Order 2 Rule 2, Order 23 Rule 1, Order 41 Rule 1, Order 41 Rule 27
COURT ARCHIVE
High Court Of Kerala judgments, 2025
771 judgments · page 24 of 39
High Courts07 Apr 2025Dismissed
V.T.Jinu Vs State Of Kerala
High Court Of Kerala · (2025) 04 KL CK 1296
Code of Criminal Procedure, 1973 - Section 197, 397, 401Indian Penal Code, 1860 - Section 34, 294(b), 465, 466, 474Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(x), 3(1)(4), 3(15), 3(5)
High Courts07 Apr 2025Disposed Of
Babu M Vs State Of Kerala
High Court Of Kerala · (2025) 04 KL CK 1295
Constitution of India, 1950 - Article 21, 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(1), 47(1)Prevention of Money Laundering Act, 2002 - Section 19
High Courts07 Apr 2025Disposed Of
Ranjit G Thampy Vs Greater Cochin Development Authority
High Court Of Kerala · (2025) 04 KL CK 1294
High Courts04 Apr 2025Allowed
Deep Vs State Of Kerala
High Court Of Kerala · (2025) 04 KL CK 1277
Code of Criminal Procedure, 1973 - Section 164, 482Indian Penal Code, 1860 - Section 354A(1)(i), 354D(1)(ii), 451Protection of Children from Sexual Offences Act, 2012 - Section 7, 8, 11(iv), 12, 30
High Courts04 Apr 2025Allowed
Santha Kumari Amma Vs Thara.T.Pillai
High Court Of Kerala · (2025) 04 KL CK 1276
Code of Criminal Procedure, 1973 - Section 161, 162, 172, 172(2), 172(3)Indian Penal Code, 1860 - Section 279, 304AMotor Vehicles Act, 1988 - Section 166, 168
High Courts03 Apr 2025Dismissed
Abraham Vs Ajitha Jayakumar
High Court Of Kerala · (2025) 04 KL CK 1285
Evidence Act, 1872 - Section 68Transfer of Property Act, 1882 - Section 122, 123
High Courts03 Apr 2025Disposed Of
Mary Swapna Vs Joji Joseph
High Court Of Kerala · (2025) 04 KL CK 1284
Code of Civil Procedure, 1908 - Section 89Contempt of Courts Act, 1971 - Section 2(a), 2(b), 2(c), 12Contempt of Courts (High Court of Kerala) Rules, 1971 - Rule 9
High Courts03 Apr 2025Dismissed
Ajitha Jayakumar Vs Abraham
High Court Of Kerala · (2025) 04 KL CK 1283
Code of Civil Procedure, 1908 - Section 104, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 43 Rule 1(r)
High Courts03 Apr 2025Disposed Of
Balu Vs State Of Kerala
High Court Of Kerala · (2025) 04 KL CK 1282
Constitution of India, 1950 - Article 72, 161Code of Criminal Procedure, 1973 - Section 432, 432(1), 432(2), 433Indian Penal Code, 1860 - Section 302
High Courts03 Apr 2025Dismissed
Mini Vs Binu
High Court Of Kerala · (2025) 04 KL CK 1281
Motor Vehicles Act, 1988 - Section 92A, 95(1)(b)(i), 95(1)(b)(ii), 96(2)(b)(ii), 140, 163A, 163A(2)Indian Penal Code, 1860 - Section 304A
High Courts03 Apr 2025Dismissed
Mohammed Jasim Vs State Of Kerala
High Court Of Kerala · (2025) 04 KL CK 1280
Code of Criminal Procedure, 1973 - Section 155(1), 155(2), 482Indian Penal Code, 1860 - Section 323
High Courts03 Apr 2025Allowed
XXX Vs State Of Kerala
High Court Of Kerala · (2025) 04 KL CK 1279
Constitution of India, 1950 - Article 226, 227Code of Criminal Procedure, 1973 - Section 154, 155, 155(2), 156, 156(1), 157, 162, 169, 170, 173, 173(2) , 482Indian Penal Code, 1860 - Section 34, 120B, 376, 498A
High Courts03 Apr 2025Dismissed
Kunhilakshmi Amma Vs Haridasan
High Court Of Kerala · (2025) 04 KL CK 1278
High Courts02 Apr 2025Allowed
The Chief Manager, Syndicate Bank Vs K.Baburajan
High Court Of Kerala · (2025) 04 KL CK 1286
Constitution of India, 1950 - Article 226Kerala High Court Act, 1958 - Section 5(i)
High Courts01 Apr 2025Allowed
State Of Kerala Vs T.V. Haridasan
High Court Of Kerala · (2025) 04 KL CK 1289
Land Acquisition Act, 1894 - Section 16Kerala High Court Act, 1958 - Section 5
High Courts01 Apr 2025Allowed
The General Manager (Personal) Vs V.T.Radhakrishnan
High Court Of Kerala · (2025) 04 KL CK 1288
Constitution of India, 1950 - Article 226Kerala High Court Act, 1958 - Section 5(i)Life Insurance Corporation of India (Employees) Pension Rules, 1995 - Rule 23
High Courts01 Apr 2025Partly Allowed
Mini Vinod Kumar Vs K.Vijayalakshmi
High Court Of Kerala · (2025) 04 KL CK 1287
Indian Trusts Act, 1882 - Section 63, 66
High Courts28 Mar 2025Dismissed
Dr. Mathew A. Kuzhalnadan Vs Pinarayi Vijayan
High Court Of Kerala · (2025) 03 KL CK 1325
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 210Code of Criminal Procedure, 1973 - Section 2(d), 156(3), 190, 190(1)(a), 200, 203Indian Penal Code, 1860 - Section 34, 120B
High Courts28 Mar 2025Dispose Of
Martin Paul Vs State Of Kerala
High Court Of Kerala · (2025) 03 KL CK 1324