High Courts01 Jun 2026
Vijith T.K. & Ors. Vs Sharmila Mary Joseph IAS & Anr.
High Court Of Kerala · (2026) 06 KL CK 1325
Administrative Tribunals Act, 1985-Section 19, 17Contempt of Courts Act, 1971-Section 2(b)Constitution of India-Article 226, 227
COURT ARCHIVE
High Court Of Kerala judgments, 2026
1,581 judgments · page 38 of 80
High Courts01 Jun 2026
Hayarunisa Abdul Hakkim Vs The Director General Of Police & Ors.
High Court Of Kerala · (2026) 06 KL CK 1326
Protection of Women from Domestic Violence Act, 2005
High Courts01 Jun 2026
E.K. Narayanan Vs Union Of India & Ors.
High Court Of Kerala · (2026) 06 KL CK 1327
Central Civil Services (Classification, Control, and Appeal) Rules, 1965CCS (Pension) Rules-Rule 9
High Courts01 Jun 2026
Range Officer & Anr. Vs Anilkumar
High Court Of Kerala · (2026) 06 KL CK 1328
Forest (Conservation) Act, 1980-Section 2Indian Easements Act, 1882-Section 15, Explanation-II to Section 15Kerala Forest Act, 1961-Section 4, 6, 16, 18, 19, 20, 22
High Courts01 Jun 2026Allowed
Range Officer Vs Anilkumar
High Court Of Kerala · (2026) 06 KL CK 0284
Indian Easements Act, 1882- Section 15Kerala Forest Act, 1961- Section 4, 6, 16, 18, 19, 20, 22Forest (Conservation) Act, 1980- Section 2
High Courts01 Jun 2026Allowed
Authorized Officer, Axis Bank Ltd Vs Reji Paulose
High Court Of Kerala · (2026) 06 KL CK 0283
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002- Section 14
High Courts01 Jun 2026Allowed
Anju Krishna Vs State Of Kerala
High Court Of Kerala · (2026) 06 KL CK 0282
Constitution of India, 1950- Article 21, 226Registration of Births and Deaths Act, 1969- Section 15
High Courts01 Jun 2026Allowed
Aboobacker Siddique Vs State Of Kerala
High Court Of Kerala · (2026) 06 KL CK 0281
Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 187, 187(3), 187(3)(i), 187(3)(ii), 483Code of Criminal Procedure, 1973- Section 167, 167(2), 167(2)(a)(i)
High Courts01 Jun 2026Disposed Of
Hayarunisa Abdul Hakkim Vs The Director General Of Police
High Court Of Kerala · (2026) 06 KL CK 0280
High Courts29 May 2026
The Assistant Commissioner, KVAT, Commercial Taxes Special Circle, Kottayam & Anr. Vs John Jacob
High Court Of Kerala · (2026) 05 KL CK 2962
Kerala Value Added Tax Act, 2003-Section 24, 25(1), 67, Entry 18(1)(c) of the Third Schedule
High Courts29 May 2026
Ayshath Bunayath & Anr. Vs The Union Of India & Ors.
High Court Of Kerala · (2026) 05 KL CK 2963
Passports Rules, 1980-Schedule III, Section D, D.1, D.2, IV, IV(B), Annexure E, Column 8(i)Passports ActShariat Act
High Courts29 May 2026
Balamurali Krishna M & Ors. Vs Union Of India & Ors.
High Court Of Kerala · (2026) 05 KL CK 2964
Entitlement Rules for Casualty Pensionary Awards, 2008-Rules 5, 7Entitlement Rules for Casualty Pensionary Awards, 1982-Rules 5, 14Armed Forces Tribunal Act, 2007-Section 14
High Courts29 May 2026
Gigi Varghese Vs The Village Officer & Anr.
High Court Of Kerala · (2026) 05 KL CK 2965
Kerala Panchayat Raj Act, 1994-Section 238, 238(1)(b), 239, 239(3)(a)(iii), 239(3)(a)(iv), 239(3)(b)
High Courts29 May 2026Allowed
Balamurali Krishna M Vs Union Of India
High Court Of Kerala · 2026:KER:37038
Entitlement Rules for Casualty Pensionary Awards, 2008-Rule 5, 7Entitlement Rules for Casualty Pensionary Awards, 1982-Rule 5, 14Armed Forces Tribunal Act, 2007-Section 14
High Courts29 May 2026Allowed
Ayshath Bunayath Vs Union Of India
High Court Of Kerala · (2026) 05 KL CK 1526
High Courts29 May 2026Allowed
Balamurali Krishna M( Ex No. 15497912 A Swr) Vs Union Of India, Represented By Its Secretary
High Court Of Kerala · (2026) 05 KL CK 1525
Armed forces Tribunal Act, 2007- Section 14Entitlement Rules for Casualty Pensionary Awards, 2008- Rule 5, 7Entitlement Rules for Casualty Pensionary Awards, 1982- Rule 5, 14
High Courts29 May 2026Dismissed
Assistant Commissioner Vs John Jacob
High Court Of Kerala · 2026:KER:37103
Kerala Value Added Tax Act, 2003- Section 24, 25(1), 67
High Courts29 May 2026Allowed
Gigi Varghese Vs Village Officer
High Court Of Kerala · 2026:KER:37032
Kerala Panchayat Raj Act, 1994- Section 238, 238(1)(b), 239, 239(3)(a)(iii), 239(3)(a)(iv), 239(3)(b)
High Courts26 May 2026
M.C. Kunhunni Raja & Ors. Vs The Commissioner, Malabar Devaswom Board & Ors.
High Court Of Kerala · (2026) 05 KL CK 2966
Madras Hindu Religious and Charitable Endowments Act, 1951-Sections 18, 20, 23, 25, 38, 45, 48, 48(1), 49, 58, 58(1), 99, 99(1), 100, 100(2)(q)(r)(s), 100(2)(x)(i), 100(2)(x)(ii), 100(2)(y), 100(2)(z), 100(2)(aa); Rules 6 and 10 of the Rules framed under Section 100(2)(y)
High Courts26 May 2026
Rajesh K. Vs Asokan P.K. & Anr.
High Court Of Kerala · (2026) 05 KL CK 2967
Negotiable Instruments Act, 1881-Section 138, proviso (b) to Section 138, proviso (c) to Section 138