COURT ARCHIVE

High Court Of Kerala judgments, 2025

771 judgments · page 8 of 39

High Courts29 Oct 2025Dismissed

Malabar Medical College Hospital & Research Centre Vs Kerala University Of Health Sciences Medical College

High Court Of Kerala · (2025) 10 KL CK 1329

Constitution of India, 1950- Article 226Kerala High Court Act, 1958- Section 5(i)National Medical Commission Act, 2019-Section 16, 26, 28, 29, 57(2)

High Courts29 Oct 2025Disposed Of

Balachandran V.V Vs Kerala State Election Commission

High Court Of Kerala · (2025) 10 KL CK 1333

Constitution of India, 1950- Article 226, 243E, 243E(3)(a), 243U(3)(a)Kerala Panchayat Raj Act, 1994- Section 45, 70Kerala Municipality Act, 1994- Section 101

High Courts29 Oct 2025Allowed

N J Joseph Vs National Insurance Company Ltd

High Court Of Kerala · (2025) 10 KL CK 1332

Constitution of India, 1950- Article 14Motor Vehicles Act, 1939- Section 2(19)Motor Vehicles Act, 1988- Section 2(30), 50, 157, 157(1), 166

High Courts29 Oct 2025Dismissed

Koranil Yusaf Vs V.A Firoz

High Court Of Kerala · (2025) 10 KL CK 1331

Negotiable Instruments Act, 1881- Section 118, 138, 139

High Courts29 Oct 2025Allowed

Under Graduate Medical Education Board National Medical Commission (NMC) Vs V.N. Public Health And Education Trust

High Court Of Kerala · (2025) 10 KL CK 1330

Constitution of India, 1950- Article 226Kerala High Court Act, 1958- Section 5(i)National Medical Commission Act, 2019- Section 22(3), 24(i), 25(h), 26, 27, 28, 29, 29(a), 29(b), 29(c), 29(d), 29(e), 29(f), 29(g), 29(h), 29(i), 57(2), 61(2)

High Courts29 Oct 2025Disposed Of

N.M. Taha Vs Kerala State Election Commission Janahitham

High Court Of Kerala · (2025) 10 KL CK 1328

Constitution of India, 1950- Article 226, 243E, 243E(3)(a), 243U(3)(a)Kerala Panchayat Raj Act, 1994- Section 45, 70Kerala Municipality Act, 1994- Section 101

High Courts29 Oct 2025Partly Allowed

Varghese Kuruvila @ Sunny Kuruvila Vs Annie Varghese

High Court Of Kerala · (2025) 10 KL CK 1327

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 144, 144(1)(a), 144(1)(c), 144(4)Code of Criminal Procedure, 1973- Section 125, 125(1)(a), 125(1)(c), 125(4)Hindu Adoption and Maintenance Act, 1956- Section 20, 20(3)

High Courts28 Oct 2025Disposed Of

Dasan K. K Vs Kanippayyur Co-Operative Bank Ltd

High Court Of Kerala · (2025) 10 KL CK 1338

High Courts28 Oct 2025Disposed Of

Shameer Vs Engandiyur Farmer's Service Co Operative Bank Ltd

High Court Of Kerala · (2025) 10 KL CK 1337

High Courts28 Oct 2025Disposed Of

Anil Kumar C S Vs Resgistrar Of Co Operative Societies

High Court Of Kerala · (2025) 10 KL CK 1336

High Courts28 Oct 2025Disposed Of

Alexander Francis Vs Kadanad Service Co Operative Bank Limited

High Court Of Kerala · (2025) 10 KL CK 1335

High Courts28 Oct 2025Disposed Of

Jithesh M P Vs Vennala Service Co Operative Bank Ltd

High Court Of Kerala · (2025) 10 KL CK 1334

High Courts28 Oct 2025Dismissed

HDFC Life Insurance Company Ltd Vs Jyothi Madhavan U

High Court Of Kerala · (2025) 10 KL CK 1343

Insurance Act, 1938- Section 114A(2)(zc)Insurance Regulatory and Development Authority Act, 1999- Section 14(2)(b), 26

High Courts28 Oct 2025Partly Allowed

Savitha S.Kannan Vs Inspector Of Police, SPE/CBI Kochi Represented By The Standing Counsel For CBI

High Court Of Kerala · (2025) 10 KL CK 1342

Code of Criminal Procedure, 1973- Section 313, 357(1)Indian Penal Code, 1860- Section 120BPrevention of Corruption Acct, 1988- Section 8

High Courts28 Oct 2025Dismissed

K.A Viswambaran Vs State Of Kerala

High Court Of Kerala · (2025) 10 KL CK 1341

Constitution of India, 1950- Article 243D, 243(f)Kerala Panchayat Raj Act, 1994- Section 2(xxix), 7, 7(3), 7(4), 7(5), 10(1B)

High Courts27 Oct 2025Allowed

Ranjith Balakrishnan Vs State Of Kerala

High Court Of Kerala · (2025) 10 KL CK 1349

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 468, 468(2)(b)Indian Penal Code, 1860- Section 120B, 354, 509

High Courts27 Oct 2025Dismissed

Pas Agro Foods, Represented By Its Managing Partner Sri. Asharaf K.V. Vs KRBL LIMITED, Represented By Its Managing Director

High Court Of Kerala · (2025) 10 KL CK 1348

Code of Civil Procedure, 1908- Section 20, 134, 134(2)Trade Marks Act, 1999- Section 2(1)(s), 47, 57, 83, 91, 124, 124(1)(ii), 125Copyright Act, 1957- Section 50

High Courts27 Oct 2025Dismissed

M.Kumari Vs State Of Kerala Represented By The Deputy Superintendent Of Police

High Court Of Kerala · (2025) 10 KL CK 1347

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 442Code of Criminal Procedure, 1973- Section 239Indian Penal Code, 1860- Section 120B

High Courts27 Oct 2025Dismissed

V.Chandran Versus Aliamma George

High Court Of Kerala · (2025) 10 KL CK 1346

Limitation Act, 1963- Section 22Limitation Act, 1963- Article 55

High Courts27 Oct 2025Dismissed

Shahabeen Hameed Vs Muhammed Ajnas A.B

High Court Of Kerala · (2025) 10 KL CK 1345

Constitution of India, 1950- Article 226Code of Civil Procedure, 1908- Order 9 Rule 9, Order 43 Rule 1(c)