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High Court Of Kerala judgments, 2026

1,559 judgments · page 24 of 78

High Courts16 Jul 2026

K.P. Chandramohan & Anr. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1641

Constitution of India-Article 14, 19, 19(1)(g), 19(f), 21, 26(b), 31, 31(1), 31(2), 31-A, 31-C, 39(b), 246, 246-A, 300-A, 301, Entry 18 of List II, Entry 23 of List II, Entry 24 of List II, Entry 42 of List III, Entry 52 of List I, Entry 54 of List IKerala Minor Mineral Concession Rules, 2015-Rule 2 to 9, 11, 12, 20, 49, 89, 108Mines and Minerals (Development and Regulation) Act, 1957-Section 2, 3, 15, 21(5)
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High Courts15 Jul 2026

Invis Private Limited Vs Ajith M R & Ors.

High Court Of Kerala · (2026) 07 KL CK 1648

Arbitration and Conciliation Act, 1996-Section 9, 30, 36Code of Civil Procedure-Section 89, 91, 92, 36, Order XXIII Rule 3, I Rule 8Indian Contract Act, 1872
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High Courts15 Jul 2026

Adv. P.T. Joseph Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1650

The Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules, 1978-Rule 8, 8(2)(b), sub-clauses (a) and (c)Code of Criminal Procedure-Section 24, 24(3), 24(4)POCSO Act
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High Courts15 Jul 2026

Madhu V B Vs The State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1652

Motor Vehicles Act, 1988-Section 198ASocieties Registration Act, 1860Religious Institutions (Prevention of Misuse) Act, 1988-Clause (d) of Section 2, Section 2, 3, 4, 5, 6, 7
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High Courts15 Jul 2026

Nisha Jose Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1653

Kerala Service Rules, 1959-Rule 100, 101, 101A, Note 4 under Rule 100, Note under Rule 2 to Appendix VIII of Part IMaternity Benefit Act, 1961
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High Courts15 Jul 2026

Sacred Heart Province Vs Deputy Labour Officer & Ors.

High Court Of Kerala · (2026) 07 KL CK 1654

Building and other Construction Workers' Welfare Cess Act, 1996-Section 2(1)(i), 2(d), 3, 4, 5Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Act, 1996-Section 2(1)(i), 2(1)(j)Insolvency and Bankruptcy Code, 2016-Section 14, 30, 31
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High Courts15 Jul 2026

Shareefa P Vs Union Of India & Ors.

High Court Of Kerala · (2026) 07 KL CK 1655

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3, 3(1), 3(2), 9(b), 9(c), 11, 22(b), 22(c), 20(b)(ii)A, 29Constitution of India-Article 14, 21, 22, 22(5)
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High Courts15 Jul 2026

Thara L.S Vs Union Of India & Ors.

High Court Of Kerala · (2026) 07 KL CK 1656

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3, 3(1), 3(2), 9(b), 9(c), 11Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(b), 29, 8(c)Constitution of India-Article 14, 21, 22, 22(4), 22(5)
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High Courts15 Jul 2026

Shifna K. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1657

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 3(3), 3Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 22(b), 29(1)Constitution of India-Article 22(5)
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