High Courts08 Jul 2026
George P.O. @Georgekutty Vs M.Nissamudheen & Anr.
High Court Of Kerala · (2026) 07 KL CK 1698
Negotiable Instruments Act-Section 138, 118, 139General Clauses Act-Section 27Code of Criminal Procedure-S.357(1)(b)
COURT ARCHIVE
High Court Of Kerala judgments, 2026
1,581 judgments · page 28 of 80
High Courts08 Jul 2026Dismissed
Noby Kunjappan Vs Shelna. K.A. & Ors.
High Court Of Kerala · (2026) 07 KL CK 1699
Kerala High Court Act, 1958-Section 5(i)Constitution of India-Article 226, 21A, 142Right of Children to Free and Compulsory Education Act, 2009-Section 2(n), 23, 23(1), 23(2) and the first and second provisos to Section 23(2)
High Courts08 Jul 2026
Sojan Varghese & Anr. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 07 KL CK 1700
Indian Penal Code-Sections 304, 201 read with 34Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(v)Bharatiya Nagarik Suraksha Sanhita-Section 528
High Courts08 Jul 2026
Sandeep Lal Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 07 KL CK 1701
Bharatiya Nyaya Sanhita, 2023-Sections 74, 75(2), 126(2), 115(2), 296(b), 132, 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 497, 63(4)
High Courts07 Jul 2026
The Secretary, The Kerala Advocate'S Clerks Welfare Fund Committee Vs Geetha Mohan
High Court Of Kerala · (2026) 07 KL CK 1702
Kerala Advocate Clerks Welfare Fund Act, 2003-Section 18, 25, 2(l), 17, 17(5), 17(6)Kerala Advocate Clerks Welfare Fund Rules, 2004-Rule 11, 11(2), 11(2)(a), 11(2)(b)
High Courts07 Jul 2026
Muhammed Azad A. K Vs The State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 1703
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 483, 47, 48, Chapter VNarcotic Drugs and Psychotropic Substances Act, 1985-Sections 22(b), 50, 41 to 43, 42Constitution of India-Article 22(1)
High Courts07 Jul 2026Dismissed
Edison Babu Vs Narcotic Control Bureau
High Court Of Kerala · (2026) 07 KL CK 1704
Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 19, 24, 27A, 36, 36ABharatiya Nagarik Suraksha Sanhita, 2023-Sections 187, 187(3), 528Code of Criminal Procedure, 1973-Sections 167, 167(2), 167(5), 267, 268, 269, 439
High Courts07 Jul 2026
M/s Guruvayoor Infrastructure Limited Vs The Assistant Director, Directorate Of Enforcement
High Court Of Kerala · (2026) 07 KL CK 1705
Prevention of Money Laundering Act, 2002-Section 4 r/w. Sections 3 and 70Bharatiya Nagarik Suraksha Sanhita, 2023-Section 212; Sections 223 to 226Criminal Rules of Practice, Kerala-Rule 19(4)
High Courts07 Jul 2026
P. Gopinathan Vs Union Of India & Ors.
High Court Of Kerala · (2026) 07 KL CK 1706
Payment of Gratuity Act, 1972-Section 7, sub-section (3A) of Section 7, 8, second proviso to Section 8Constitution of India-Article 14
High Courts07 Jul 2026
Sheeja S. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 07 KL CK 1707
Kerala Anti-Social Activities (Prevention) Act, 2007-Section 2(a), 2(i), 2(j), 2(o), 2(p), 3, 3(1), 7(1), 7(2), 12, 13(2)(1)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 305(a), 331(4), 334Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8, 20(b)(ii)(A), 22(c), 29, 37
High Courts07 Jul 2026
Sulaiman M.V. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 07 KL CK 1708
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 3, 9(b), 9(f), 13Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(b), 22(c), 29, 29(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 126
High Courts07 Jul 2026
Dhruv Hitesh Dattani Vs Reserve Bank Of India & Ors.
High Court Of Kerala · (2026) 07 KL CK 1709
Indian Partnership Act, 1932-Section 42, 30(5)
High Courts07 Jul 2026
Jyothi R. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 07 KL CK 1710
Kerala Anti-Social Activities (Prevention) Act, 2007-Section 2(a), 2(i), 2(j), 2(o), 2(o)(ii), 2(t), 3, 3(1), 3(3), 7(1), 7(2), 10(4), 12, 13(2), 13(2)(i)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 29Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3, 9, 9(c)
High Courts07 Jul 2026
Jijo Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 07 KL CK 1711
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 2(e), 3(1), 3(2), 6, 9(b), clause (f) of Section 9, 11, 22(b), 20(b)(ii)(A)BNSS-Section 126KAA(P) Act-Section 3(1)
High Courts06 Jul 2026
Sindhu.G & Ors. Vs Balachandran & Ors.
High Court Of Kerala · (2026) 07 KL CK 1712
Code of Criminal Procedure, 1973-Section 174, 161Indian Penal Code-Section 304 read with Section 34, 304AMotor Vehicles Act-Section 140, 166
High Courts06 Jul 2026Allowed
Sindhu S. Nair Vs Shyni Anoop & Anr.
High Court Of Kerala · (2026) 07 KL CK 1713
Negotiable Instruments Act-Section 138, 138(b), 118, 139Code of Criminal Procedure, 1973-Section 357(1)(b)
High Courts06 Jul 2026
Biju Vs State Of Kerala
High Court Of Kerala · 2023 INSC 878
Narcotic Drugs and Psychotropic Substances Act-Section 20(b)(ii)(B), 41, 42, 43, 50, 50(1), 50(5), 50(6)Code of Criminal Procedure, 1973-Section 100
High Courts06 Jul 2026
Vipin Vs State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 1715
Indian Penal Code-Sections 323, 324, 326, 308, 307, 320
High Courts06 Jul 2026
XXXX Vs State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 1716
Indian Penal Code-Section 354A(1)(i), 509Protection of Children from Sexual Offences Act, 2012-Section 7, 8, 9(n), 10, 11(i), 12Juvenile Justice (Care and Protection of Children) Act, 2015-Section 75
High Courts06 Jul 2026
Pomsy Food Products (P) Ltd Vs Union Of India & Ors.
High Court Of Kerala · (2026) 07 KL CK 1717
Companies Act, 1956