High Courts18 Nov 2025Dismissed
Dr. Mohan A.K Vs State Of Kerala Represented By Public Prosecutor
High Court Of Kerala · (2025) 11 KL CK 1913
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Prevention of Corruption Act, 1988- Section 7A
COURT ARCHIVE
High Court Of Kerala judgments, 2025
771 judgments · page 5 of 39
High Courts18 Nov 2025Allowed
Jalajamany Vs State Of Kerala
High Court Of Kerala · (2025) 11 KL CK 1917
Code of Criminal Procedure, 1973- Section 313, 374(2), 428Indian Penal Code, 1860- Section 326Prevention and Corruption Act, 1988- Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20
High Courts18 Nov 2025Allowed
State Bank Of India Vs Commissioner Of Income Tax, I
High Court Of Kerala · (2025) 11 KL CK 1916
Income Tax Act,1961- Section 139, 192, 194I, 201, 201(1), 201(1A), 221
High Courts18 Nov 2025Dismissed
Sumesh.A Vs Babija Balakrishnan.M
High Court Of Kerala · (2025) 11 KL CK 1915
Code of Criminal Procedure, 1973- Section 125Family Courts Act, 1984- Section 19(4)
High Courts18 Nov 2025Dismissed
N Satheesh Kumar Vs State Of Kerala Represented By The Public Prosecutor
High Court Of Kerala · (2025) 11 KL CK 1914
Indian Penal Code, 1860- Section 120, 468, 471Prevention of Corruption Act, 1988- Section 13(1)(d), 13(2)
High Courts17 Nov 2025Disposed Of
Prasad. K Vs Land Revenue Commissioner
High Court Of Kerala · (2025) 11 KL CK 1876
Constitution of India, 1950- Article 19(1)(g), 21, 226Control of National Highways (Land and Traffic) Act, 2002- Section 28, 28(2), 29Petroleum Rules, 2002- Rule 144, 154
High Courts17 Nov 2025Dismissed
Sreeraj G Vs State Of Kerala
High Court Of Kerala · (2025) 11 KL CK 1875
Constitution of India, 1950- Article 226
High Courts17 Nov 2025Dismissed
N.K.Sreekumar Vs State Of Kerala Represented By Public Prosecutor
High Court Of Kerala · (2025) 11 KL CK 1874
Code of Criminal Procedure, 1973- Section 313Prevention of Corruption Act, 1988- Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20
High Courts17 Nov 2025Allowed
K. Sathyanathan Vs State Of Kerala Rep. By Public Prosecutor
High Court Of Kerala · (2025) 11 KL CK 1907
Code of Criminal Procedure, 1973- Section 428Prevention of Corruption Act, 1988- Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Evidence Act, 1872- Section 154
High Courts17 Nov 2025Partly Allowed
Mohammed Abbas Vs State Of Kerala
High Court Of Kerala · (2025) 11 KL CK 1901
Code of Criminal Procedure, 1973- Section 311AIndian Penal Code, 1860- Section 24, 25, 34, 120B, 420, 463, 464, 465, 468, 471, 472, 473, 474Identification of Prisoners Act, 1920- Section 2(a)
High Courts17 Nov 2025Dismissed
Pranav Mohanan Vs District Geologist, Mining And Geology Department
High Court Of Kerala · (2025) 11 KL CK 1921
Constitution of India, 1950- Article 226Mines and Minerals (Development and Regulation) Act, 1957- Section 21, 21(4)
High Courts17 Nov 2025Dismissed
Managing Committee Of Vallappuzha Service Cooperative Bank Vs Joint Registrar Of Co-Operative Societies General
High Court Of Kerala · (2025) 11 KL CK 1920
Constitution of India, 1950- Article 226Indian Penal Code, 1860- Section 420Kerala Cooperative Societies Act, 1969- Section 17, 27, 65, 66, 83, 83(1)(c)
High Courts17 Nov 2025Allowed
Pradeep Vs Station House Officer
High Court Of Kerala · (2025) 11 KL CK 1919
Code of Criminal Procedure, 1973- Section 173(2), 198, 313, 482Indian Penal Code, 1860- Section 90, 375, 376, 493, 496
High Courts17 Nov 2025Disposed Of
Oriental Insurance Company Ltd Vs Mini Devadas, W/o Late Devadas
High Court Of Kerala · (2025) 11 KL CK 1918
High Courts14 Nov 2025Allowed
Abdul Salam.K Vs Manjeri Municipal Council
High Court Of Kerala · (2025) 11 KL CK 1880
Constitution of India, 1950- Article 16
High Courts14 Nov 2025Allowed
Agi Kumar S Vs Divisional Manager & Assistant General Manager, Canara Bank
High Court Of Kerala · (2025) 11 KL CK 1879
Constitution of India, 1950- Article 14, 19(1)(g), 21, 141, 226Civil Procedure Code, 1908- Section 60, 60(1A), 60(1)(i)Contract Act, 1872- Section 128, 171
High Courts14 Nov 2025Allowed
K.P. Mohankumar Vs State Of Kerala
High Court Of Kerala · (2025) 11 KL CK 1878
Code of Criminal Procedure, 1973- Section 197, 313(1)(b), 374(2)Bharatiya Nyaya Sanhita, 2023- Section 316(5)Indian Penal Code, 1860 - Section 405, 409, 420, 465, 471, 477A
High Courts14 Nov 2025Allowed
Juby Thomas Vs Union Of India
High Court Of Kerala · (2025) 11 KL CK 1877
Constitution of India, 1950- Article 19(1)(a), 19(2), 226Cinematograph Act, 1952- Section 3, 4, 5, 5A, 5B, 5B(1), 5B(2), 5CCinematograph (Certification) Rules, 1983- Rule 32
High Courts13 Nov 2025Dismissed
Ramesh.K Vs State Of Kerala
High Court Of Kerala · (2025) 11 KL CK 1883
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 34, 109, 120B, 118, 201, 302, 307, 324, 326, 465, 471
High Courts13 Nov 2025Allowed
M/s Josco Fashion Jewellers Vs State Of Kerala
High Court Of Kerala · (2025) 11 KL CK 1882
Constitution of India, 1950- Article 226Kerala Value Added Tax Act, 2003- Section 8(f), 8(f)(iv), 24, 25, 25(1), 25AA(5), 42(3), 46Kerala Finance Act, 2019- Section 25, 25AA