High Courts07 Sept 2026
Airports Authority Of India, Pensioners Forum Vs Airports Authority Of India & Ors.
High Court Of Kerala · (2026) 09 KL CK 1123
CCS (Pension) Rules,1972-Rule 69Constitution of India-Article 226(2), 226, 32, 142
COURT ARCHIVE
High Court Of Kerala judgments, 2026
1,559 judgments · page 18 of 78
High Courts07 Sept 2026Allowed
The Joint Admission Committee-2026 Vs Vidya Sankar & Ors.
High Court Of Kerala · (2026) 09 KL CK 1120
Constitution of India-Article 226, 226(2), 46
High Courts07 Sept 2026
Ansiba Hassan Vs State Of Kerala & Ors.
High Court Of Kerala · 2025 INSC 410
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 210, 173(4), 175(3), 173(3), 173, sub-section (6) of section 183, 175, sub-section (1), sub-section (3) of S.173, sub-section (1) of S.173Bharatiya Nyaya Sanhita, 2023-Sections 75(1)(iv), 79, 356, 64, 65, 66, 67, 68, 69, 70, 71, 74, 75, 76, 77, 78, 124Information Technology Act, 2000-Sections 67, 67A
High Courts07 Sept 2026Allowed
Zahid Shanavas Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 09 KL CK 1138
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 69, 316(2)Code of Criminal Procedure, 1973-Section 482
High Courts07 Sept 2026Dismissed
Mohammed Rijas Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 1136
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Indian Penal Code-Sections 376(2)(i), 376(2)(n), 450, 506Protection of Children From Sexual Offences Act-Section 6 read with Section 5(m), 6 read with 5(l), S.33(8)
High Courts07 Sept 2026Dismissed
Sivan Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 1133
Protection of Children from Sexual Offences Act, 2012-Section 2 (1)(d), 3, 4, 5 (n), 5 r/w 6, 6, 9 (m) (n), 9 r/w 10, 10, 29, 30Indian Penal Code-Section 376Code of Criminal Procedure-Section 164, 235 (2), 357 (a) (2), 357 A(3)
High Courts03 Sept 2026
Fathimath Thasneem V.K. Vs Union Of India & Ors.
High Court Of Kerala · (2026) 09 KL CK 1127
Constitution of India-Article 226, 32, 22(5), 19Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 3(2), 9(f), 11, 9(b), 12, 13, 22(b), 29, 20(b)(ii)A, 22(c), 22(b)(ii)AMaharashtra Prevention of Dangerous Activities Slumlords, Bootleggers and Drug Offenders Act, 1981-Section 3(1)
High Courts03 Sept 2026
Fathimath Thasneem V.K. Vs Union Of India
High Court Of Kerala · (2026) 09 KL CK 0251
Constitution of India-Article 226, 32, 22(5), 19, clause (5) of Article 22Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 3(2), 9(f), 11, 9(b), 3.1, 12 and 13, 22(b) and 29, 20(b)(ii)A, 22(c), 22(b)(ii)A and 29Maharashtra Prevention of Dangerous Activities Slumlords, Bootleggers and Drug Offenders Act, 1981-Section 3(1)
High Courts02 Sept 2026Dismissed
Thasmitha Abukutty Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 0250
Kerala Anti-Social Activities Prevention Act, 2007-Section 3(1), 10(4), 3, 2(p)(iii), 2(p), 7(1)(2), 2(t), 13, 13(2), 2(o), 7(2), 10, 2(a), 13(1), Clause (t) of Section 2, item (i) of clause (t) of section 2, item (ii) of clause (t) of section 2, (c), (e), (g), (h), (i), (l), (m), (n), (q), (qb) and (s) of the said section, (ii) and (iii) of that sub-sectionIndian Penal Code, 1860-392, 506(ii) r/w 34, 201 r/w 34, 341, 323, 324 r/ w 34, 419, 465, 394, Sections 153A and 153B of Chapter VIII and Chapters XV, XVI, XVII & XXII, 201, 465, 392 and 506(1) read with Section 34, 392 and 201 read with Section 34, 419, 465 and 394Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 115(2), 351(3), 110, 111(2)(b), 111(3) read with Section 3(5)
High Courts02 Sept 2026Dismissed
Muhammed Bathisha K.S. Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 0243
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)B, 20(b)(ii)(B), 57Cr.P.C.-u/s.428
High Courts01 Sept 2026Dismissed
M/s Soubhagye Road Builders Vs Reserve Bank Of India
High Court Of Kerala · 2024 INSC 978
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 14, 13(3A), 17Micro, Small and Medium Enterprises Development Act, 2006-Section 9Constitution of India-Article 226
High Courts01 Sept 2026Dismissed
Roopa P. Joy & Anr. Vs Union Of India & Ors.
High Court Of Kerala · (2026) 09 KL CK 0248
Surrogacy (Regulation) Act, 2021-Section 4(iii)(c)(I), 2(1)(s), 35, 4, 39 and 41Constitution of India-Article 21, 14Insurance Regulatory and Development Authority Act, 1999
High Courts01 Sept 2026Dismissed
Southern Railway Vs Marymatha Infrastructure Private Limited
High Court Of Kerala · (2026) 09 KL CK 0247
High Courts01 Sept 2026Dismissed
Thomas Thomas Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 0246
Protection of Children from Sexual Offences Act-Sections 10 r/w.9(l), 6 r/w. 5(l), 9(l), U/s.6 r/w. 5(l), 4 r/w. 5(l), 10 r/w. 9(l), 2(1)(d), 5(l), 5(l) r/w. 6, 9(l) r/w. 10, 6, 3(a) to (d), 3(d), 4, 10, 9(l) r/w.10Juvenile Justice (Care and Protection of Children) Act, 2015-Section 77, U/s.77Indian Penal Code-sec.377, Section 377
High Courts01 Sept 2026Partly Allowed
Rasheed Vs The Sub Inspector Of Police
High Court Of Kerala · (2026) 09 KL CK 0245
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)ii(B), 18, 66, 20(b)(ii)(A), 57, 50Code of Criminal Procedure-Section 374(2), 428Indian Evidence Act, 1872-Section 27
High Courts01 Sept 2026Dismissed
Reji Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 0244
Protection of Children from Sexual Offences Act-Section 4(1) r/w 3(a), 2(1)(d)Indian Penal Code-Section 342, 376, 376(2)(n), 376(2)(f)Code of Criminal Procedure-Section 164
High Courts31 Aug 2026Allowed
E.T Firoz Vs The Recovery Officer, Debts Recovery Tribunal-I
High Court Of Kerala · (2026) 08 KL CK 0874
Recovery of Debts and Bankruptcy Act, 1993-Section 28(4), 30Constitution of India-Article 226, 227, 32, 323A, 323BMV Act
High Courts21 Aug 2026Dismissed
Ashraf @ Asharaf Moulavi Vs Union Of India
High Court Of Kerala · (2026) 08 KL CK 0873
Code of Criminal Procedure, 1973-Section 439, 50National Investigation Agency Act, 2008-Section 21, 8Indian Penal Code, 1860-Sections 120B, 34, 118, 119, 109, 115, 143, 144, 147, 148, 449, 341, 201, 212, 302 read with Section 149, 153A, 302, read with Sections 149, read with Section 302, 153A and 120B read with Section 302
High Courts21 Aug 2026
Arun K. Thomas Vs Narcotic Control Bureau
High Court Of Kerala · (2026) 08 KL CK 0872
Constitution of India-Article 22(2), 21, 22, 22(3), 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 58, 35, 187, 179(1), 35(3), 35(5), 48, 187(1), 189Code of Criminal Procedure, 1973-Section 57, 167, 41, 160(1), 41-A, 174
High Courts21 Aug 2026
Muhammed Ashfaq C Vs Union Of India
High Court Of Kerala · (2026) 08 KL CK 0871
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 45, 47, 47(1), 48, 58, 187Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(C), 23, 25, 27A, 28, 29Constitution of India-Article 21, 22, 22(1), 22(2), 141, Part III