High Courts14 Jan 2025Dismissed
P.Gopi Vs State Of Kerala
High Court Of Kerala · (2025) 01 KL CK 1757
Code of Criminal Procedure, 1973 - Section 397, 401Negotiable Instruments Act, 1881 - Section 138, 139
COURT ARCHIVE
High Court Of Kerala judgments, 2025
771 judgments · page 36 of 39
High Courts14 Jan 2025Dismissed
Rajesh Vs State Of Kerala
High Court Of Kerala · (2025) 01 KL CK 1756
Code of Criminal Procedure, 1973 - Section 482Information Technology Act, 2000 - Section 67, 78Kerala Police Act, 2010 - Section 120(O)
High Courts14 Jan 2025Dismissed
Unmasked AS Vs State Of Kerala
High Court Of Kerala · (2025) 01 KL CK 1755
Code of Criminal Procedure, 1973 - Section 438, 438(4)Bharatiya Nagarik Suraksha Samhita, 2023 - Section 482Indian Penal Code, 1860 - Section 376(2)(n), 376AB
High Courts14 Jan 2025Allowed
Brahmachari Prakash Vs A T Raghunath
High Court Of Kerala · (2025) 01 KL CK 1754
Constitution of India, 1950 - Article 226
High Courts14 Jan 2025Disposed Of
Muhammed Faizal Vs State Of Kerala
High Court Of Kerala · (2025) 01 KL CK 1753
Bharatiya Nagarik Suraksha Sanhitha, 2023 - Section 35(3)Indian Penal Code, 1860 - Section 34, 406, 420
High Courts14 Jan 2025Disposed Of
Muhammed Vs State Of Kerala
High Court Of Kerala · (2025) 01 KL CK 1752
Indian Penal Code, 1860 - Section 109, 120B, 143, 147, 148, 149, 308, 323, 326, 341
High Courts13 Jan 2025Single Bench
Manoj @ Kannan Vs State Of Kerala
High Court Of Kerala · (2025) 01 KL CK 1751
Constitution of India, 1950 - Article 21
High Courts13 Jan 2025Allowed
Abhilash Raghavan @ Kannan Vs State Of Kerala
High Court Of Kerala · (2025) 01 KL CK 1750
Constitution of India, 1950 - Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20(b)(ii)B, 27A, 29(1)
High Courts13 Jan 2025Dismissed
Dig K.Janardhanan @APPELLANT @Has Union Of India
High Court Of Kerala · (2025) 01 KL CK 1749
Constitution of India, 1950 - Article 32, 142, 226, 227Coast Guard Act, 1978 - Section 14, 14(1), 53, 53(1)(b), 53(1)(c), 55, 56, 57, 58, 65(4), 71, 114, 117, 119Coast Guard (Discipline) Rules, 1983 - Rule 16
High Courts13 Jan 2025Dismissed
Muktha K Nair Vs Airports Authority Of India
High Court Of Kerala · (2025) 01 KL CK 1748
Constitution of India, 1950 - Article 226
High Courts13 Jan 2025Allowed
State Of Kerala Vs Sunny Joseph
High Court Of Kerala · (2025) 01 KL CK 1747
High Courts13 Jan 2025Dismissed
Gargian Sudheeran Vs State Of Kerala
High Court Of Kerala · (2025) 01 KL CK 1746
Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 201, 228A, 376Protection of Children from Sexual Offences Act, 2012 - Section 3, 3(b), 4, 7, 8, 9(m), 9(n), 16, 17, 23, 23(4)
High Courts10 Jan 2025Disposed Of
Chandramohan P. S. Vs Union Bank Of India
High Court Of Kerala · (2025) 01 KL CK 1744
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 17
High Courts10 Jan 2025Disposed Of
United India Insurance Company Vs Renjith P.R.
High Court Of Kerala · (2025) 01 KL CK 1743
High Courts10 Jan 2025Disposed Of
Sabarimala Ayyappaswami Temple Alangad Yoga Vs State Of Kerala
High Court Of Kerala · (2025) 01 KL CK 1742
High Courts10 Jan 2025Dismissed
The Principal, K.M.C.T College of Nursing Vs Kerala University Of Health Science
High Court Of Kerala · (2025) 01 KL CK 1741
High Courts10 Jan 2025Dismissed
K.S.Dinachandran Vs Shyla Joseph
High Court Of Kerala · (2025) 01 KL CK 1740
Code of Civil Procedure, 1908 - Section 96, Order 41 Rule 1, Order 41 Rule 1Indian Succession Act, 1925 - Section 63(c)Evidence Act, 1872 - Section 68
High Courts10 Jan 2025Dismissed
N.S.Jayakumar Vs Shyla Joseph
High Court Of Kerala · (2025) 01 KL CK 1739
Code of Civil Procedure, 1908 - Section 96, Order 41 Rule 1, Order 41 Rule 1Indian Succession Act, 1925 - Section 63(c)Evidence Act, 1872 - Section 68
High Courts09 Jan 2025Allowed
Jayasankar G Vs Assistant Registrar Of Co Operative Societies (General)
High Court Of Kerala · (2025) 01 KL CK 1738