High Courts23 Jun 2026
Krishnakumar T.R. Vs N.V. Usha & Ors.
High Court Of Kerala · (2026) 06 KL CK 1195
Kerala Co-operative Societies Act-Section 101Kerala Co-operative Societies Rules-Rule 181, 185(8), 185(8)(b)
COURT ARCHIVE
High Court Of Kerala judgments, 2026
1,581 judgments · page 32 of 80
High Courts23 Jun 2026
State Of Kerala Vs Dr. Reena K.J. & Anr.
High Court Of Kerala · (2026) 06 KL CK 1196
Constitution of India-Article 166, 227Administrative Tribunals Act-Section 19, 24Kerala Health Services (Medical Officers) Special Rules, 2010-Rule 5, 6
High Courts22 Jun 2026
Prathapan & Ors. Vs State Of Kerala
High Court Of Kerala · (2026) 06 KL CK 1208
Indian Penal Code-Sections 143, 147, 148, 149, 307, 326, 320Code of Criminal Procedure-Sections 428, 357(1), 357(1)(b)
High Courts22 Jun 2026Allowed
Muhammed Sahal Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 06 KL CK 1209
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 47, 48Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(c), 42, 42(1), 43, Chapter IV
High Courts22 Jun 2026Allowed
Muhammed Sahal Vs The State Of Kerala & Anr.
High Court Of Kerala · (2026) 06 KL CK 1210
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 47, 48Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(c), 42, 42(1), 43
High Courts22 Jun 2026
Shameem Vs State Of Kerala
High Court Of Kerala · (2026) 06 KL CK 1211
Indian Penal Code-Sections 366, 376(1), 506(i)Protection of Children from Sexual Offences Act, 2012-Sections 6(1), 5(j)(ii), 12, 11(iv), 11(vi), 2(1)(d)Code of Criminal Procedure-Sections 164, 357(1)
High Courts22 Jun 2026
Sreelakshmy Vs State Of Kerala
High Court Of Kerala · (2026) 06 KL CK 1212
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 47 and 48Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(C), 37Constitution of India-Article 22(1)
High Courts22 Jun 2026
The Thiruvalla East Co-Operative Bank Ltd. No. 3260 Vs K.J. Amminikutty & Ors.
High Court Of Kerala · (2026) 06 KL CK 1213
Kerala Co-operative Societies Act, 1969
High Courts22 Jun 2026
Managing Director, The State Bank Of India (State Bank Of Travancore, Then It Was) Vs S. Murali & Anr.
High Court Of Kerala · (2026) 06 KL CK 1214
Industrial Disputes Act, 1947-Section 2A(2), 2A(3)
High Courts22 Jun 2026
Tritvam Apartment Owners Association (TAOA) & Anr. Vs The District Collector & Ors.
High Court Of Kerala · 2026 INSC 647
Kerala Town and Country Planning Act, 2016-Section 51, 56Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014Kerala Municipality Act, 1994-Section 207(1), 207, 2(34)
High Courts22 Jun 2026
Henna P.K. & Ors. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 06 KL CK 1217
Constitution of India-Article 227Administrative Tribunals Act, 1985-Section 19Kerala Administrative Tribunal (Procedure) Rules, 2010-Rule 4B, 10 (sub-rules (1), (2), (3), (4), (8) and (9))
High Courts22 Jun 2026
M/s. Poabs Enterprises Private Limited & Anr. Vs New India Assurance Co. Ltd. & Ors.
High Court Of Kerala · (2026) 06 KL CK 1218
Employee's Compensation Act, 1923-Section 4-A(2)
High Courts22 Jun 2026
Muhammed Firdouz Vs The State Of Kerala & Anr.
High Court Of Kerala · (2026) 06 KL CK 1219
Constitution of India-Article 14, 15(1), 15(3)Representation of the People Act, 1951-Section 123
High Courts22 Jun 2026
The Managing Director, Kerala State Civil Supplies Corporation & Anr. Vs A. Abdul Salim & Ors.
High Court Of Kerala · (2026) 06 KL CK 1220
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960-Rule 11, 11(1), 11(iii), 11(iv), 15, 16Punjab Civil Services (Punishment and Appeal) Rules, 1970
High Courts19 Jun 2026
D. Jayanarayana Vs The State Of Kerala
High Court Of Kerala · 2026 INSC 365
Code of Criminal Procedure, 1973-Section 374(2), 313(1)(b), 428Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 13(1)(d)(i), 13(1)(d)(ii), 20Evidence Act-Section 154
High Courts19 Jun 2026
Jomon Jaison & Ors. Vs The State Of Kerala & Anr.
High Court Of Kerala · (2026) 06 KL CK 1225
Constitution of India-Article 226, 14, 14(2)Kerala High Court Act, 1958-Section 5(i)
High Courts19 Jun 2026
Cholamandalam Investment And Finance Company Limited & Anr. Vs Azhar K M
High Court Of Kerala · (2026) 06 KL CK 1226
Constitution of India-Article 226, 136Kerala High Court Act, 1958-Section 5, 5(i), 5(ii)Rules of the Kerala High Court, 1971-Rule 84
High Courts19 Jun 2026
Union Of India & Ors. Vs K.J Joseph
High Court Of Kerala · (2026) 06 KL CK 1227
High Courts18 Jun 2026
Bhageesh Pooradan & Anr. Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 06 KL CK 1242
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2018-Section 3(1)(s), 3(2)(v), 3(2)(va), 8(c), 18Bharatiya Nyaya Sanhita, 2023-Sections 189(2), 191(2), 190, 329(3), 296(b), 351(2), 288Indian Explosives Act, 1884-Section 9(B)(1)(b)