High Courts29 Jan 2025Allowed
Varun Kumar Nair Vs State Of Kerala
High Court Of Kerala · (2025) 01 KL CK 1827
Bharatiya Nagarik Suraksha Samhita, 2023 - Section 483Indian Penal Code, 1860 - Section 406, 420
COURT ARCHIVE
High Court Of Kerala judgments, 2025
771 judgments · page 33 of 39
High Courts28 Jan 2025Disposed Of
Sony Paul Vs Authorized Officer, Cholamandalam Investment And Finance Company Limited
High Court Of Kerala · (2025) 01 KL CK 1826
High Courts28 Jan 2025Dismissed
Muktha K Nair Vs Airports Authority Of India
High Court Of Kerala · (2025) 01 KL CK 1824
Constitution of India, 1950 - Article 226Kerala High Court Act, 1958 - Section 5(i)
High Courts28 Jan 2025Disposed Of
PM Wilson, S/O Late PP Mathai Vs State Of Kerala
High Court Of Kerala · (2025) 01 KL CK 1822
Constitution of India, 1950 - Article 14, 16
High Courts27 Jan 2025Allowed
Maheen M Vs State Of Kerala
High Court Of Kerala · (2025) 01 KL CK 1821
Indian Penal Code, 1860 - Section 34, 323, 324, 341Kerala Anti-Social Activities (Prevention) Act, 2007 - Section 15, 15(1)(a)
High Courts27 Jan 2025Allowed/Dismissed
Gopalakrishnan Nair @ Maniyan Vs State Of Kerala
High Court Of Kerala · (2025) 01 KL CK 1820
Code of Criminal Procedure, 1973 - Section 161, 232Indian Penal Code, 1860 - Section 34, 294(b), 300, 302, 307, 341Evidence Act, 1872 - Section 6
High Courts27 Jan 2025Allowed
Smt. Girija C & Ors Vs State Of Kerala
High Court Of Kerala · (2025) 01 KL CK 1819
Kerala Khadi and Village Industries Board Act, 1957 - Section 4, 31
High Courts27 Jan 2025Dismissed
Sangeeth Louis Vs State Of Kerala
High Court Of Kerala · (2025) 01 KL CK 1818
Code of Criminal Procedure, 1973 - Section 164, 227Indian Penal Code, 1860 - Section 294(b), 307, 376, 384
High Courts27 Jan 2025Disposed Of
Jayaprakash E.P Vs Sheney P
High Court Of Kerala · (2025) 01 KL CK 1817
Constitution of India, 1950 - Article 15(3), 39, 136Code of Criminal Procedure, 1973 - Section 125, 125(1), 125(1)(c)Indian Penal Code, 1860 - Section 323, 324, 498, 506
High Courts24 Jan 2025Disposed Of
Peter Santhosh Rodrigues Vs State Tax Officer (Intelligence)
High Court Of Kerala · (2025) 01 KL CK 1816
Central Goods and Services Tax Act, 2017 - Section 129, 130
High Courts24 Jan 2025Dismissed
Sajith Kumar T Vs Travancore Devaswom Board
High Court Of Kerala · (2025) 01 KL CK 1815
Constitution of India, 1950 - Article 226Travancore-Cochin Hindu Religious Institutions Act, 1950 - Section 31A(3)
High Courts24 Jan 2025Allowed
Secretary Vs Sindu N
High Court Of Kerala · (2025) 01 KL CK 1814
Constitution of India, 1950 - Article 226Kerala High Court Act, 1958 - Section 5(i)
High Courts24 Jan 2025Dismissed
R. Sreekumaran Vs State Of Kerala
High Court Of Kerala · (2025) 01 KL CK 1813
High Courts24 Jan 2025Allowed
M/s Biowin Agro Research Vs Income Tax Officer
High Court Of Kerala · (2025) 01 KL CK 1812
Companies Act, 2013 - Section 8Income Tax Act, 1961 - Section 11, 12A, 143(2), 270A
High Courts23 Jan 2025Allowed
Aneesh.V.P Vs Vishnu.V.S
High Court Of Kerala · (2025) 01 KL CK 1811
Indian Penal Code, 1860 - Section 279, 337, 338Motor Vehicles Act, 1988 - Section 166
High Courts23 Jan 2025Allowed
C.P.Joseph Vs C.P.Francis
High Court Of Kerala · (2025) 01 KL CK 1810
Indian Succession Act, 1925 - Section 63, 63(c)Bharatiya Sakshya Adhiniyam, 2023 - Section 70Evidence Act, 1872 - Section 71
High Courts23 Jan 2025Allowed
Dr.T.Ambujakshi Vs State Of Kerala
High Court Of Kerala · (2025) 01 KL CK 1809
Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 312, 313, 376(2)(n), 376(2)(f), 376(3)Protection of Children from Sexual Offences Act, 2012 - Section 5(j)(ii), 5(l), 5(n), 6, 6(1), 19, 19(1), 21
High Courts23 Jan 2025Disposed Of
Apsara L.V Vs State Of Kerala
High Court Of Kerala · (2025) 01 KL CK 1808
High Courts22 Jan 2025Disposed Of
Deepumon.P Vs State Of Kerala
High Court Of Kerala · (2025) 01 KL CK 1807
High Courts22 Jan 2025Dismissed
Kamala.E.P Vs Ummer
High Court Of Kerala · (2025) 01 KL CK 1806
Code of Criminal Procedure, 1973 - Section 173, 210, 235(1), 372, 378(4), 397Indian Penal Code, 1860 - Section 143, 147, 148, 323, 324, 354, 427, 452, 506(i)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x), 3(1)(xi)