High Courts30 Jul 2026
M/s. Casamia Furniture LLP & Anr. Vs Siraj Illiparambil & Ors.
High Court Of Kerala · (2026) 07 KL CK 1568
COURT ARCHIVE
High Court Of Kerala judgments, 2026
1,559 judgments · page 21 of 78
High Courts30 Jul 2026Allowed
Francis T. Chacko Vs T.K. Sajeevan
High Court Of Kerala · (2026) 07 KL CK 1569
Negotiable Instruments Act, 1881-Sections 118(a), 118(b), 138, 139Code of Civil Procedure-Order XLI Rule 27Income Tax Act-Section 143(1)
High Courts30 Jul 2026
K. Khader Nazeer Vs Mohammed Anwar K.
High Court Of Kerala · (2026) 07 KL CK 1571
High Courts30 Jul 2026
Ramshid A Vs State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 0010
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 50, 22(c), 20(b)(ii)(A), 27A, 29, 22(b), 41 to 43, 42, 2, 41, 43, sub-section (1) of Section 50, 37Code of Criminal Procedure
High Courts30 Jul 2026
Ramshid A Vs State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 0009
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 50, 22(c), 20(b)(ii)(A), 27A, 29, 22(b), 41 to 43, 42, 2, 41, 43, sub-section (1) of Section 50, 37, 42 or 43Code of Criminal Procedure
High Courts29 Jul 2026
K.K. Thankachan Vs The Deputy Superintendent Of Police & Anr.
High Court Of Kerala · (2026) 07 KL CK 1587
Prevention of Corruption Act, 1988-Section 13(1)(d), 13(2)Indian Penal Code, 1860-Sections 420, 468, 471, 120(B)
High Courts29 Jul 2026
Soorya Prakash Vs The Commissioner, Malabar Devaswam Board & Anr.
High Court Of Kerala · (2026) 07 KL CK 1588
Madras Hindu Religious and Charitable Endowments Act, 1951-Section 100(2)(y)
High Courts29 Jul 2026
Subair Na Vs The Authorised Officer Under The Paddy Land And Wet Land Act Deputy Collector (LR) & Ors.
High Court Of Kerala · (2026) 07 KL CK 1589
Kerala Conservation of Paddy Land and Wetland Act, 2008-Section 27AKerala Conservation of Paddy Land and Wetland Rules, 2008Constitution of India-Article 14, 142
High Courts29 Jul 2026
K.N. Shastry Vs Union Of India & Ors.
High Court Of Kerala · (2026) 07 KL CK 1590
Railways Act, 1989-Section 145(a), 145Constitution of India-Articles 14, 19, 21NDPS Act
High Courts29 Jul 2026
Kerala Gramin Bank Vs Chief Commissioner For Persons With Disabilities (Divyangjan) & Anr.
High Court Of Kerala · (2026) 07 KL CK 1591
Right of Persons with Disabilities Act, 2016-Sections 2(k), 2(y), 34, 96Regional Rural Banks (Appointment and Promotion of Officers and Employees) Rules, 2010-Rule 12Regional Rural Banks Act, 1976-Sections 17, 32
High Courts29 Jul 2026
Naman Ajay Vs Union Of India & Ors.
High Court Of Kerala · 2026 INSC 230
Kerala State Backward Classes (Reservation of Appointments or Posts in the Services under the State) Act, 1995-Sections 3, 4, 6Constitution of India-Article 16Income Tax Act, 1961-Section 10
High Courts29 Jul 2026
Prameela Varghese Vs Abraham Samuel
High Court Of Kerala · (2026) 07 KL CK 1593
Negotiable Instruments Act, 1881-Section 138, 20, 118(a) and 139Evidence Act-Section 43
High Courts28 Jul 2026
Androo Alan & Ors. Vs Deputy Superintendent Of Police
High Court Of Kerala · (2026) 07 KL CK 1595
Prevention of Corruption Act, 1988-Section 13(1)(d) r/w 13(2)Indian Penal Code-Sections 468, 471, 120BCode of Criminal Procedure, 1973-Section 239
High Courts28 Jul 2026
Subin Backer Vs Axis Bank Ltd. & Ors.
High Court Of Kerala · (2026) 07 KL CK 1596
Code of Civil Procedure, 1908-Order VIII Rule 1, VIII Rule 9, VIII Rule 10, Section 151Commercial Courts Act, 2015-Section 16, 21Constitution of India-Article 227
High Courts28 Jul 2026
Joshy. K.J Vs State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 1597
Protection of Children from Sexual Offences Act-Sections 2(1)(d), 3, 3(b), 4, 4(1), 7, 8, 19(1), 21, 42Indian Penal Code-Sections 354B, 375, 375(b), 376, 376(1), 506(i)
High Courts28 Jul 2026
G. Nagendran Vs Kerala State Electricity Board & Anr.
High Court Of Kerala · (2026) 07 KL CK 1598
Electricity Act, 2003-Section 43, 181Kerala Electricity Supply Code, 2005-Regulation 12, Sections 15 and 16Kerala State Electricity Board Terms and Conditions of Supply, 2005-Regulation 7, 19
High Courts28 Jul 2026
Vastyan Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 07 KL CK 1599
Payment of Gratuity Act, 1972-Section 4(6), 14Kerala State Civil Supplies Corporation Helpers Service Rules, 1978-Rule 16, 16(ii)
High Courts28 Jul 2026
All Kerala Akshaya Entrepreneurs Confederation Vs The State Of Kerala & Ors.
High Court Of Kerala · (2026) 07 KL CK 1600
Right of Persons with Disabilities Act, 2016-Sections 20(1), 34(1)Constitution of India-Article 16, 15(1), 15(2), 15(3)
High Courts28 Jul 2026
Marycom Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 07 KL CK 1601
Central Goods and Services Tax Act, 2017 (CGST Act)State Goods and Services Tax Act, 2017 (SGST Act)