High Courts06 Jul 2026
N. Suveendran Vs The State Tax Officer & Ors.
High Court Of Kerala · (2026) 07 KL CK 1718
Central Goods and Services Tax Act, 2017-Section 29, 29(2), 29(2)(a), 29(2)(e)
COURT ARCHIVE
High Court Of Kerala judgments, 2026
1,581 judgments · page 29 of 80
High Courts03 Jul 2026
Lucy Joseph & Ors. Vs Sudheer & Ors.
High Court Of Kerala · (2026) 07 KL CK 1719
Motor Vehicles Act, 1988Kerala Service Rules-Rule 90, Part III, 90(6), 90(7), 90(7)(a)
High Courts03 Jul 2026
Nurshad & Anr. Vs State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 1720
Code of Criminal Procedure, 1973-Section 374, 313(1)(b)Indian Penal Code-Sections 452, 308, 506(i), 34, 324, 326, 143, 149
High Courts03 Jul 2026
XXXXXXXXXX Vs State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 1721
Code of Criminal Procedure, 1973-Section 374(2), 357(1)(b)Indian Penal Code-Section 354B, 354D(ii), 354D(1)(ii), 376(3), 506(i)Protection of Children from Sexual Offences Act-Section 2(d), 3(a), 4(2), 5(p), 6, 7, 8, 9(l), 9(p), 10, 11(iv), 12, 29
High Courts03 Jul 2026
Nishad Vs State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 1722
Indian Penal Code-Sections 307, 324Code of Criminal Procedure-Section 357(1)(b)
High Courts03 Jul 2026
Salahudheen Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 07 KL CK 1723
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 187, 187(2)Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B), 22(b), 29Code of Criminal Procedure-Section 167, 167(2), Chapter XXXIII
High Courts03 Jul 2026
Ramachandran Nair Vs Kattakkada Primary Co-Operative Agricultural Development Bank Ltd No. T 2037 & Ors.
High Court Of Kerala · (2026) 07 KL CK 1724
Kerala Co-operative Societies Rules, 1969-Rule 35A(4), 35A(4A), 35, 35(2)Kerala Co-operative Societies Act, 1969-Section 28(1)
High Courts03 Jul 2026Dismissed
M P Jackson Vs The Reserve Bank Of India & Ors.
High Court Of Kerala · (2026) 07 KL CK 1725
Banking Regulation Act, 1949-Section 36AAA, 56, 35A, 36AA, 36-A, Part VKerala Co-operative Societies Act, 1969-Section 87, 32, 32(1), 28Madhya Pradesh Co-operative Societies Act, 1960-Section 53(1)
High Courts03 Jul 2026
Zuri Hotels And Resorts Private Limited Vs The Principal Sub-Registrar & Ors.
High Court Of Kerala · (2026) 07 KL CK 1726
Companies Act, 1956Kerala Stamp Act, 1959-Section 2(d)Registration Act, 1908-Section 89(5)
High Courts03 Jul 2026
P V Xavier Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 07 KL CK 1727
Transfer of Registry Rules-Rule 18, 19, 20, 20(i), 20(ii), 20(iii)Constitution of India-Article 226
High Courts03 Jul 2026
Narayan Bharathan Vs State Bank Of India & Anr.
High Court Of Kerala · (2026) 07 KL CK 1728
Constitution of India-Article 226
High Courts03 Jul 2026Dismissed
Binshad Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 07 KL CK 1729
Constitution of India-Article 226, 32Kerala Anti-Social Activities (Prevention) Act, 2007-Section 3(1), 13(2)(i), 14Indian Penal Code-Sections 34, 143, 147, 148, 149, 201, 294(b), 307, 308, 323, 324, 326, 341, 354, 363, 370, 377, 392, 394, 427, 447, 448, 452, 506, 506(i), 506(ii)
High Courts03 Jul 2026
Jojo Jose Vs The Chief Secretary & Ors.
High Court Of Kerala · (2026) 07 KL CK 1730
BNS-Sections 189(2), 191(2), 190, 132, 121(1), 118(1)Constitution of India-Articles 32, 226
High Courts02 Jul 2026
Ramjith Nayak Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 07 KL CK 1731
Constitution of India-Article 21, 22(1), 22(2), Part IIINarcotic Drugs and Psychotropic Substances Act, 1985-Section 22(c)BNSS-Section 35, 40(1), 40(2), 47, 48, 58, 60, 62, 187, 187(2), 193(5), 346(2), 431, 480(5), 483(3)
High Courts02 Jul 2026
Vasu & Ors. Vs The State Of Kerala
High Court Of Kerala · 2026 INSC 57
Indian Penal Code-Sections 341, 323, 304, 304(I), 302, 307Indian Evidence Act, 1872-Section 32
High Courts02 Jul 2026
Sareena Banu Vs Sumesh Kumar P.S. & Ors.
High Court Of Kerala · (2026) 07 KL CK 1733
High Courts02 Jul 2026
The Oriental Insurance Co. Ltd Vs Shobhana Chandran & Ors.
High Court Of Kerala · (2026) 07 KL CK 1734
Motor Vehicles Act-Section 166(3)
High Courts02 Jul 2026
Robert Vs State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 1735
Code of Criminal Procedure, 1973-Section 374(2)Indian Penal Code-Sections 120B, 489B, 489C, 34Arms Act
High Courts02 Jul 2026
Johnson Nadar & Ors. Vs State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 1736
Indian Penal Code-Section 436, 34Code of Criminal Procedure, 1973-Section 235(2), 357(1), 428
High Courts02 Jul 2026
Dipin Idavanna Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 07 KL CK 1737
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 223 (1), 227, 226Bharatiya Nyaya Sanhita, 2023-Section 356(2)