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High Court Of Kerala judgments, 2026

1,559 judgments · page 22 of 78

High Courts28 Jul 2026Dismissed

Sooraj C.T. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1602

Administrative Tribunals Act, 1985-Section 19Constitution of India-Article 227Census Act, 1948-Section 3, 4, sub-section (2) of Section 4, sub-section (4) of Section 4, 4A, sub-section (1) of Section 18
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High Courts28 Jul 2026

The Eruvessy Grama Panchayath Vs Tankappan

High Court Of Kerala · 2026 INSC 506

Kerala Panchayat Raj Act, 1994-Section 166(1), 249(1)(b), 254(2)(ii), 249, 254Kerala Panchayat Raj (Licensing of Pigs and Dogs) Rules, 1998-Rule 3, 4, 5, 6(1), 6(2)Prevention of Cruelty to Animals Act, 1960-Section 38
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High Courts27 Jul 2026

D. Rajendran Vs State Of Kerala

High Court Of Kerala · (2026) 07 KL CK 1605

Criminal Procedure Code-Section 374(2)Prevention of Corruption Act, 1988-Section 13(2), 13(1)(c), 13(1)(d)Indian Penal Code-Section 409, 465, 468, 471, 477A, 201, 405, 25, 44
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High Courts27 Jul 2026Disposed Of

Alphy Joseph K. Vs The Revenue Divisional Officer & Ors.

High Court Of Kerala · (2026) 07 KL CK 1607

Kerala Conservation of Paddy Land and Wetland Rules, 2008-Rule 12(13), sub-clauses (i) to (v) of Rule 12(13), 12(13)(iv), 12(13)(v)Kerala Conservation of Paddy Land and Wetland Act, 2008-Section 30, 27A, proviso to sub-section (3) of Section 27AKerala Land Utilisation Order, 1967-Clause 6, sub-clauses (1) and (2)
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High Courts27 Jul 2026Dismissed

Ajay Pratap Singh Vs State Of Kerala

High Court Of Kerala · 2026 INSC 365

Prevention of Corruption Act, 1988-Section 7, 13(1)(d) r/w 13(2), 20, 13, 13(1)(d)(i) and (ii), 13(1)(d) r/w Section 13(2), 13 (1)(d) (i) and (ii), 13 (1) (d), (i) and (ii), 13 (1)(d) and (i) and (ii), 13(1) (d) and (ii)Indian Evidence Act, 1872-Section 65B, 154
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High Courts27 Jul 2026Dismissed

D. Rajendran Vs State Of Kerala

High Court Of Kerala · (2026) 07 KL CK 0007

Criminal Procedure Code-Section 374(2)Prevention of Corruption Act, 1988-Section 13(2), 13(1)(c), 13(1)(d)Indian Penal Code-Sections 409, 465, 468, 471, 477A, 201, S.409, S.465, S.468, S.471, 405, 25, 44
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High Courts23 Jul 2026

Jyotheendranath P Vs Union Of India

High Court Of Kerala · (2026) 07 KL CK 1614

Railway Accidents and Untoward Incidents (Compensation) Rules, 1990-Rule 3, 3(3), second proviso to Rule 3(3), Part II of the Schedule, Schedule IIRailway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124A
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High Courts22 Jul 2026Allowed

K.Krishnakumar & Ors. Vs Union Of India & Ors.

High Court Of Kerala · (2026) 07 KL CK 1616

Employees' Provident Fund and Miscellaneous Provisions Act, 1952-Section 6AEmployees' Pension Scheme, 1995-Clause 11(3), Paragraph 11(3), Paragraph 3EPF Scheme, 1952-Paragraph 26(6), Paragraph 2(f)
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