CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2026

1,581 judgments · page 34 of 80

High Courts12 Jun 2026

Akhil N R Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 06 KL CK 1161

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(va), 3(1)(s), 18Bharatiya Nyaya Sanhita, 2023-Section 69, 309(4), 115(2), 351(2), 126(2) r/w Section 3(5)
Read judgment
High Courts12 Jun 2026

Balakrishnan Nair Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 06 KL CK 1162

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 35(3)Indian Penal Code-Sections 420, 406, 34, 409, 465, 468, 471Banning of Unregulated Deposit Schemes Act, 2019-Sections 21 r/w 5, 3 r/w 23, 4 r/w 22
Read judgment
High Courts12 Jun 2026

Vijay R. Nair Vs Lijitha

High Court Of Kerala · (2026) 06 KL CK 1163

Hindu Marriage Act, 1955-Section 13 (I) (i-a), 13 (1) (i-a), 13 (1) (i-b), 25, 25(3), 15, 5(i), 17Indian Penal Code-Section 498A
Read judgment
High Courts12 Jun 2026

Rasheed Vs State Of Kerala

High Court Of Kerala · (2026) 06 KL CK 1164

Protection of Children from Sexual Offences (POCSO) Act, 2012-Section 4(2), 9(o), 9(m), 5(f), 6, 5(m), 10, 6(1)Indian Penal Code-Section 377Juvenile Justice (Care and Protection of Children) Act, 2015-Section 75
Read judgment
High Courts12 Jun 2026

E.K.Narayanan Vs State Of Kerala

High Court Of Kerala · 2023 INSC 245

Prevention of Corruption Act, 1988-Sections 7, 13(1)(d) r/w 13(2), 13(1)(d)(i), 13(1)(d)(ii), 20Indian Penal Code-Section 120BCode of Criminal Procedure-Section 235(2)
Read judgment
High Courts10 Jun 2026

Sajith Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 06 KL CK 1180

Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 296(b), 115(2), 118(1), 117(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(s), 3(2)(va), 18, 3(1)(r), 8(c)
Read judgment