High Courts02 Jul 2026
The High Court Of Kerala & Anr. Vs Loushan.P.M & Ors.
High Court Of Kerala · (2026) 07 KL CK 1738
Kerala Service Rules-Rule 28A, Part-IKerala High Court Service Rules, 2007Pay Revision Order-Clause 16 of Appendix 3
COURT ARCHIVE
High Court Of Kerala judgments, 2026
1,581 judgments · page 30 of 80
High Courts02 Jul 2026Allowed
St. Theresas Convent Vs The District Collector, Ernakulam & Ors.
High Court Of Kerala · (2026) 07 KL CK 1739
Land Acquisition Act, 1894-Section 4(1), 9, 11(2), 17(1), 17(2), 17(3), 17(3A), 28A, 31(2), 34Land Acquisition (Kerala) Rules, 1990-Form No.10(a), Clause 3Constitution of India-Article 226
High Courts02 Jul 2026
Nabeesa A @ Bushara & Anr. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 07 KL CK 1740
High Courts02 Jul 2026
Dr V. Madhu Vs The Chancellor Of Cochin University Of Science And Technology & Ors.
High Court Of Kerala · (2026) 07 KL CK 1741
High Courts01 Jul 2026Allowed
Vijayakumar K.R. Vs The Kerala Civil Supplies Corporation Ltd. & Ors.
High Court Of Kerala · (2026) 07 KL CK 1742
Kerala State Civil Supplies Corporation Common Service Recruitment Rules, 2021-Rule 147, 143, 144
High Courts01 Jul 2026
Dr. Ramlal R.V Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 07 KL CK 1743
Constitution of India-Article 227, 226Act 12 of 1955
High Courts01 Jul 2026
Sreekandhan R & Ors. Vs Union Of India & Ors.
High Court Of Kerala · (2026) 07 KL CK 1744
Petroleum Rules, 2002-Rule 144
High Courts01 Jul 2026
Central Bureau Of Investigation Vs The Assistant Director & Ors.
High Court Of Kerala · (2026) 07 KL CK 1745
Constitution of India-Article 227Prevention of Corruption Act, 1988Prevention of Money Laundering Act, 2002-Section 4, 44(1)(a), 44(1)(c), 71
High Courts01 Jul 2026
M/s. Malabar Plantations & Ors. Vs Thottakad Estate Pvt.Ltd & Ors.
High Court Of Kerala · (2026) 07 KL CK 1746
Evidence Act-Sections 91, 92Transfer of Property Act-Section 55, 55(1)(a), 55(2)Contract Act-Section 73
High Courts30 Jun 2026
M/S Beautiful Properties Pvt. Ltd Vs The Airports Authority Of India
High Court Of Kerala · 2024 INSC 155
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6-A), 21Limitation Act-Sections 5 to 20, 9Constitution of India-Article 12
High Courts30 Jun 2026
Nithin K.A & Anr. Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 06 KL CK 1346
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 48, 47, sub-section (1) of Section 48, sub-section (2) of Section 48, sub-section (3) of Section 48, sub-section (4) of Section 48Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(b), 29Constitution of India-Article 22(1)
High Courts30 Jun 2026
Board Of Trustees & Anr. Vs Cochin Port Leaseholders' Association & Ors.
High Court Of Kerala · (2026) 06 KL CK 1347
Major Port Trusts Act, 1963-Section 111, 49, 47AIndian Ports Act, 1908
High Courts30 Jun 2026
The Federal Bank Employees' Union Vs The Federal Bank Limited & Ors.
High Court Of Kerala · (2026) 06 KL CK 1348
Trade Unions Act, 1926-Section 18, 22, 22(1)Industrial Relations Code, 2020-Section 16Constitution of India-Article 226
High Courts30 Jun 2026
Princy N.V Vs Union Of India & Ors.
High Court Of Kerala · 2025 INSC 1249
Divorce Act, 1869-Section 3(3)Hindu Marriage Act, 1955Special Marriage Act, 1954
High Courts30 Jun 2026
Pepsin Raj Vs The Appellate Authority Of Payment Of Gratuity Act 1972 & Ors.
High Court Of Kerala · (2026) 06 KL CK 1246
Payment of Gratuity Act, 1972-Section 7, 7(5), 4, 2(g)Transfer of Property Act, 1882-Section 105Factories Act, 1948-Section 2(n), 2(m)
High Courts30 Jun 2026
M. Manuel Vs Malabar Gold Private Ltd.
High Court Of Kerala · (2026) 06 KL CK 1247
Trade Marks Act, 1999-Section 135, 23(2), 7, 93, 124, 125, 9(1), 32, 28, 28(3), 29, 30(2)(e), 34, 37, 38, 9(1)(b), 31, 47, 27(2), 28(1), 134(2), 2(1)(h), 2(1)(zb), 2(1)(m), 31(1)Trade Mark Rules, 2002-Rule 62(1), Schedule IVCPC-Section 20
High Courts30 Jun 2026
State Of Kerala & Anr. Vs Kerala Revenue Department Staff Association KRDSA & Ors.
High Court Of Kerala · (2026) 06 KL CK 1248
Constitution of India-Article 227Administrative Tribunals Act, 1985-Section 19, 20Disaster Management Act, 2005
High Courts29 Jun 2026
M/S.Pearl Hill Builders And Developers Vs Union Of India & Ors.
High Court Of Kerala · 2026 INSC 237
State Financial Corporations Act-Section 29, 24, 29(4)Recovery of Debts Due to Banks and Financial Institutions Act, 1993Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
High Courts29 Jun 2026Disposed Of
Deputy Collector & Competent Authority, Gas Authority Of India Limited (GAIL) Vs The Gail (India) Ltd. & Anr.
High Court Of Kerala · (2026) 06 KL CK 1263
Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962-Section 2, 3(1), 4, 5, 6(1), 6(2), 7, 8, 9(1), 9(2), 9(3), 10, 12Kerala High Court Act, 1958-Section 5(i)Code of Civil Procedure, 1908
High Courts29 Jun 2026Disposed Of
Deputy Collector & Competent Authority Vs The GAIL (India) Ltd. & Anr.
High Court Of Kerala · (2026) 06 KL CK 1264
Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962-Section 2(a), 2(b), 3, 3(1), 4, 5, 6(1), 6(2), 7, 8, 9(1), 9(2), 9(3), 9(3) clauses (a) to (c), 10, 10(1), 12Kerala High Court Act, 1958-Section 5(i)Code of Civil Procedure, 1908