High Courts06 Nov 2025Allowed
T.K.Vasudevan Nair S/o Late Gopalan Nair Vs T.Vrij Mohan, S/o Late T.Balan
High Court Of Kerala · (2025) 11 KL CK 1862
Specific Relief Act, 1963- Section 12(1), 12(2), 20
COURT ARCHIVE
High Court Of Kerala judgments, 2025
771 judgments · page 7 of 39
High Courts06 Nov 2025Partly Allowed
C.Sasidharan Nair Vs State Of Kerala
High Court Of Kerala · (2025) 11 KL CK 1861
Constitution of India, 1950- Article 142Code of Criminal Procedure, 1973- Section 374Indian Penal Code, 1860- Section 120B, 420, 463, 465, 468, 471
High Courts06 Nov 2025Allowed
A.Salahudeen Vs State Of Kerala Represented By Public Prosecutor
High Court Of Kerala · (2025) 11 KL CK 1860
Indian Penal Code, 1860- Section 120BPrevention of Corruption Act, 1988- Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2)Evidence Act, 1872- Section 154
High Courts05 Nov 2025Allowed
Muthappan.S Vs State Of Kerala
High Court Of Kerala · (2025) 11 KL CK 1857
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 482Bharatiya Nyaya Sanhita, 2023- Section 3(5), 110, 115(2), 118(1), 296(b)
High Courts05 Nov 2025Allowed
Salmanul Faris Vs State Of Kerala
High Court Of Kerala · (2025) 11 KL CK 1856
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 482Bharatiya Nyaya Sanhita, 2023- Section 78(1)(ii), 316(2), 351(2), 303(2)Indian Penal Code, 1860- Section 406, 420
High Courts05 Nov 2025Dismissed
M.Gunasekharan Vs Central Bureau Of Investigation, Spe Kochi
High Court Of Kerala · (2025) 11 KL CK 1853
Code of Criminal Procedure, 1973- Section 306(4), 397, 401Prevention of Corruption Act, 1988 - Section 7, 8, 9, 11, 12, 13(1)(a), 13(2), 14Bihar Control of Crimes Act, 1981- Sections 2(d)(i), 2(d)(ii), 2(d)(iv), 12
High Courts05 Nov 2025Allowed
Abdul Hakkim Vs State Of Kerala
High Court Of Kerala · (2025) 11 KL CK 1863
Code of Criminal Procedure, 1973- Section 161, 162, 313Indian Penal Code, 1860- Section 489CEvidence Act, 1872- Section 145
High Courts04 Nov 2025Disposed Of
Saurabh Sunny Vs State Of Kerala
High Court Of Kerala · (2025) 11 KL CK 1854
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 172
High Courts04 Nov 2025Dismissed
M.Ayyappan Vs Central Bureau Of Investigation
High Court Of Kerala · (2025) 11 KL CK 1859
Indian Penal Code, 1860- Section 120B, 409, 420Prevention of Corruption Act, 1988- Section 13(1)(c), 13(1)(d), 13(2)
High Courts04 Nov 2025Disposed Of
Vias Bhat.C Vs State Of Kerala Represented By Principal Secretary To Government
High Court Of Kerala · (2025) 11 KL CK 1858
Constitution of India, 1950- Article 226Kerala High Court Act, 1958- Section 5(i)Kerala Education Rules, 1959- Rule 7, 7(2), 34, 34(a), 34(b), 35, 36, 37(1), 37(2), 43A, 43B, 43C, 44, 44(1), 44A, 45, 49, 51, 51A, 52, 52(1), 52(2)
High Courts31 Oct 2025Allowed
State Of Kerala Vs Parimal Sahu
High Court Of Kerala · (2025) 10 KL CK 1321
Code of Criminal Procedure, 1973- Section 209, 227, 232, 313, 357(1)(b), 366(1)Indian Penal code, 1860- Section 201, 302, 376A, 449Evidence Act, 1872- Section 25, 26, 27, 118
High Courts31 Oct 2025Disposed Of
Suo Motu Vs Government Of Kerala, Represented By Its Chief Secretary
High Court Of Kerala · (2025) 10 KL CK 1320
Commissions for Protection of Child Rights Act, 2005- Section 17Juvenile Justice (Care and Protection of Children) Act, 2015- Section 28, 107, 110(1)
High Courts31 Oct 2025Dismissed
Kerala High Court Advocates Association (KHCAA) Vs State Of Kerala
High Court Of Kerala · (2025) 10 KL CK 1319
Constitution of India, 1950- Article 14, 21, 239AAKerala Court Fees and Suits Valuation Act, 1959- Section 72, 73, 73A, 74, 74A, 74(1)(i), 74(2)(ii), 74A(2), 85Kerala Finance Act, 2025- Section 2
High Courts31 Oct 2025Dismissed
State Of Kerala Vs Sameer Navas S/O Koya Haji Kundupuzhakkal
High Court Of Kerala · (2025) 10 KL CK 1318
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973-Section 164, 173(8)Indian Penal Code, 1860- Section 120B, 468, 471
High Courts31 Oct 2025Allowed
Harish V. & Ors Vs T.C.Mathew Former Honorary Secretary & Ors
High Court Of Kerala · (2025) 10 KL CK 1317
Constitution of India, 1950- Article 12, 226Indian Penal Code, 1860- Section 161, 165(a)Prevention of Corruption Act, 1988- Section 2(b), 2(c), 2(c)(viii)
High Courts30 Oct 2025Disposed Of
Anil K Emmanuel Vs State Of Kerala
High Court Of Kerala · (2025) 10 KL CK 1326
Constitution of India, 1950- Article 227Bharatiya Nagarik Suraksha Sanhita, 2023- Section 239(1), 239(4)Code of Criminal Procedure, 1973- Section 195(1)(b), 216, 216(1), 221, 221(1), 321, 340, 340(1), 482
High Courts30 Oct 2025Dismissed
Ananthapuri Rubbers Pvt. Limited Vs M/s Kuttiyanickal Rubbers Private Limited
High Court Of Kerala · (2025) 10 KL CK 1325
High Courts30 Oct 2025Allowed
State Of Kerala Vs Subramanian Namboothiri S/O. Vasudevan Namboothiri
High Court Of Kerala · (2025) 10 KL CK 1324
Code of Criminal Procedure, 1973- Section 235(2), 313(1)(b), 357(3), 378, 378(1), 428)Indian Penal code, 1860- Section 34, 300, 302, 307, 323, 324Juvenile Justice (Care and Protection of Children) Act, 2000- Section 23
High Courts30 Oct 2025Dismissed
Bhavesh Anil Kumar Vs Assistant Labour Officer (Grade II)
High Court Of Kerala · (2025) 10 KL CK 1323
Minimum Wages Act, 1948- Section 2(e), 20(2), 20(3), 22A, 22CFactories Act, 1948- Section 7(1)Payment of Gratuity Act, 1972 - Section 2(f)
High Courts30 Oct 2025Dismissed
Muhammad Shareef. C Vs State Of Kerala
High Court Of Kerala · (2025) 10 KL CK 1322
Constitution of India, 1950- Article 14, 15Kerala Registration of Marriages (Common) Rules 2008- Rule 11