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High Court Of Kerala judgments, 2026

1,581 judgments · page 33 of 80

High Courts18 Jun 2026Disposed Of

Roy Joseph Vs The Thrickodithanam Grama Panchayat & Ors.

High Court Of Kerala · (2026) 06 KL CK 1243

Kerala Panchayat Raj Act, 1994-Section 20, 203, 235, 235AA, 235N, 235V, 235WKerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018Kerala Building Tax Act, 1975-Section 5(4)
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High Courts18 Jun 2026

R. Saji Surendran Vs Elsa 3 Maritime Inc. & Ors.

High Court Of Kerala · (2026) 06 KL CK 1352

Merchant Shipping Act, 1958-Section 352-C, Part X-A, 352-B, 352-C(4), 443Admiralty (Jurisdiction and Settlement of Maritime Claims) Act, 2017-Section 2(1)(f), 4, 4(1), 4(1)(o), 4(1)(u), 4(1)(w), 5Constitution of India
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High Courts17 Jun 2026

Sudin Babu Vs State Of Kerala

High Court Of Kerala · (2026) 06 KL CK 1354

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 22(c), 8(c) read with 29, 42, 42(1), proviso to Section 42(1), 43, Explanation to Section 43, 37
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High Courts17 Jun 2026

Mohammed Basheer C. Vs Suresh Kumar Kadavath & Ors.

High Court Of Kerala · (2026) 06 KL CK 1355

Constitution of India-Article 29, 30, 30(1), 32, 136, 226, 227National Commission for Minority Educational Institutions Act, 2004-Section 2, 2(c), 2(da), 2(f), 2(g), 3, 3(1), 3(2), 9, 9(1), 9(2), 9(3), 10, 10(1), 10(2), 10(3), 11, 11(f), 12, 12(1), 12(2), 12(3), 12B, 12B(1), 12B(2), 12B(4), 12C, 12FKerala High Court Act, 1958-Section 5(i)
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High Courts17 Jun 2026

Saji L.S. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 06 KL CK 1357

Kerala Promotion of Tree Growth in Non-Forest Areas Act, 2005-Section 2(e), 3, 4(7)(1), 4(7)(2), 4(7)(3), 6, 6(7), 7Kerala Promotion of Tree Growth in Non-Forest Areas Rules, 2011-Rule 7Kerala Preservation of Trees Act, 1986-Section 5
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High Courts17 Jun 2026

T.M. Manju Vs Bar Council Of Kerala & Ors.

High Court Of Kerala · (2026) 06 KL CK 1358

Travancore-Cochin Medical Practitioners Act, 1953Kerala State Medical Practitioners Act, 2021-Section 2(j), 2(o), 20(3), 20(4), 24, 26, 26(1), 26(2), 26(3), 27, 29, 29(2), 30, 31, 33, 36Advocates Act-Section 24, 25, 26, 26(2), 26(3), 28(2), 29
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High Courts16 Jun 2026

Amina Muhammad & Anr. Vs District Collector & Ors.

High Court Of Kerala · (2026) 06 KL CK 1400

Banning of Unregulated Deposit Schemes Act, 2019-Section 19, 14, 7(3), 15, 7, 16, 3, 7(1), 7(2)Banning of Unregulated Deposit Schemes Rules-Rule 4(2)Prevention of Money Laundering Act, 2002-Section 50
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High Courts15 Jun 2026Allowed

Wilson K.N. Vs State Of Kerala

High Court Of Kerala · (2026) 06 KL CK 1155

Criminal Procedure Code, 1973-Section 374, 382, 313(1)(b), 235(1)Indian Penal Code-Sections 489(B), 489(C), 34
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