CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2025

771 judgments · page 4 of 39

High Courts27 Nov 2025Disposed Of

Safia P.M.Vs State Of Kerala

High Court Of Kerala · (2025) 11 KL CK 1923

Code of Criminal Procedure, 1973- Section 125, 125(2), 468Muslim Women (Protection of Rights on Divorce) Act, 1986- Section 3, 3(1), 3(1)(a), 3(2), 3(3), 3(4), 4Limitation Act, 1963 - Article 137
Read judgment
High Courts27 Nov 2025Disposed Of

Manoj @ Pambu Manoj Vs State Of Kerala

High Court Of Kerala · (2025) 11 KL CK 1922

Code of Criminal Procedure, 1973- Section 207, 209, 227, 232, 313, 357(1)Indian Penal Code, 1860- Section 34, 120B, 201, 302, 342, 364Evidence Act, 1872- Section 10, 27, 65B, 106
Read judgment
High Courts25 Nov 2025Allowed

Mini Savio Vs Sabu Joseph

High Court Of Kerala · (2025) 11 KL CK 1893

Constitution of India, 1950- Article 226Negotiable Instruments Act, 1881- Section 138, 139, 140, 141, 142General Clauses Act, 1897- Section 27
Read judgment
High Courts24 Nov 2025Allowed

Biju Vs State Of Kerala

High Court Of Kerala · (2025) 11 KL CK 1898

Narcotic Drugs and Psychotropic Substances Act, 1985- Section 20(a)(i), 41, 42, 42(2), 43, 44, 53, 57
Read judgment
High Courts24 Nov 2025Dismissed

Baby Aisha.V Vs Sukanya S

High Court Of Kerala · (2025) 11 KL CK 1897

Constitution of India, 1950- Article 14, 16, 227Administrative Tribunals Act, 1985- Section 19Kerala State And Subordinate Services Rules, 1958- Rule 3, 4, 5, 7, 9, 10, 11, 12, 13, 72
Read judgment
High Courts24 Nov 2025Partly Allowed

Raju K.Abraham Versus State Of Kerala

High Court Of Kerala · (2025) 11 KL CK 1896

Code of Criminal Procedure, 1973- Section 374(2)Indian Penal Code, 1860- Section 34, 120BPrevention of Corruption Act, 1988- Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20
Read judgment
High Courts24 Nov 2025Dismissed

Arun @ Ambili Vs State Of Kerala

High Court Of Kerala · (2025) 11 KL CK 1895

Code of Criminal Procedure, 1973- Section 161, 313(1)(b), 432, 433Indian Penal Code, 1860- Section 143, 147, 148, 149, 302, 307, 449Evidence Act, 1872- Section 27, 154
Read judgment
High Courts21 Nov 2025Partly Allowed

M.R.Ajith Kumar Vs State Of Kerala

High Court Of Kerala · (2025) 11 KL CK 1900

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 175(3), 210, 210(1)(a), 223, 223(1), 226, 227, 528Code of Criminal Procedure, 1973- Section 156(3), 157, 173, 190, 190(1)(a), 191, 192, 193, 194, 195, 196, 197, 198, 199, 200, 201, 202, 202(2), 203, 204Indian Penal Code, 1860- Section 34
Read judgment
High Courts21 Nov 2025Allowed

Muhammed Nashif U Vs State Of Kerala

High Court Of Kerala · (2025) 11 KL CK 1899

Constitution of India, 1950- Article 21, 22, 22(1), 22(2)Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483(3), 528Code of Criminal Procedure, 1973- Section 57
Read judgment
High Courts20 Nov 2025Allowed

Jomy Joseph Vs Raju Chacko

High Court Of Kerala · (2025) 11 KL CK 1902

Constitution of India, 1950- Article 102(2), 105, 191(2), 194, 226, 243K, 243V, 243ZAKerala High Court Act, 1958- Section 5(i)Kerala Local Authorities (Prohibition of Defection) Act, 1999- Section 3, 3(1)(a), 4, 4(1), 4(2), 4(3)
Read judgment
High Courts19 Nov 2025Dismissed

G.Seetha Vs Anandan. S

High Court Of Kerala · (2025) 11 KL CK 1912

Code of Civil Procedure, 1908- Order 21 Rule 97Kerala Land Reforms Act, 1963- Section 4A, 7B, 72KTransfer of Property Act, 1882- Section 52
Read judgment
High Courts19 Nov 2025Dismissed

Lalitha Vs Pandisamooham

High Court Of Kerala · (2025) 11 KL CK 1905

Code of Civil Procedure, 1908- Section 100Limitation Act, 1963- Section 2(n), 10Orissa Hindu Religious Endowments Act, 1951- Section 25
Read judgment