COURT ARCHIVE
High Court Of Kerala judgments, 2026
1,581 judgments · page 39 of 80
High Courts26 May 2026
Mini M. Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 05 KL CK 2969
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Prevention of Corruption Amendment Act, 1988-Sections 13(1)(c), 13(1)(d), 13(2), 17AIndian Penal Code-Sections 409, 475, 471, 120(B)
High Courts26 May 2026
Ravikumar Properties Pvt. Ltd. & Anr. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 05 KL CK 2970
Land Acquisition Act, 1894-Section 4(1), 6(1), 11, 11(2)Right to Fair Compensation and Transparency in Land Acquisition and Rehabilitation and Resettlement Act, 2013-Section 11(4), 24, 24(1), 24(1)(a), 24(2), 40, 46, 64, 104Land Acquisition (Kerala) Rules, 1990-Rule 8, 12(5)
High Courts26 May 2026Dismissed
Dr. Anoop.R & Anr. Vs Dr. Surabhi S.L. & Ors.
High Court Of Kerala · (2026) 05 KL CK 2971
Kerala High Court Act, 1958-Section 5
High Courts26 May 2026
Midhun. M Vs Hindustan Latex Limited (HLL) Lifecare Limited & Ors.
High Court Of Kerala · (2026) 05 KL CK 2972
Bharthiya Nyaya Sanhitha, 2023-Section 281, 125(a), 125(b)Kerala Police Act, 2011-Section 53
High Courts26 May 2026
Union Of India & Ors. Vs Valsala S.
High Court Of Kerala · (2026) 05 KL CK 2973
Entitlement Rules for Casualty Pensionary Awards, 1982-Rules 4, 5, 14(a), (b), (c)Regulations for Medical Services for Armed Forces, 1983-Regulation 423(a), (c)Constitution of India-Article 226, Part III
High Courts26 May 2026Disposed of
M.C. Kunhunni Raja Vs Commissioner, Malabar Devaswom Board
High Court Of Kerala · 2026:KER:36274
Madras Hindu Religious and Charitable Endowments Act, 1951-Section 18, 20, 23, 25, 38, 45, 48, 49, 58, 58(1), 99, 99(1), 100, 100(2)(y), 100(2)(q), 100(2)(r), 100(2)(s)
High Courts26 May 2026Dismissed
Rajesh K. Vs Asokan P.K.
High Court Of Kerala · 2026:KER:36763
Negotiable Instruments Act, 1881-Section 138
High Courts26 May 2026Allowed
Midhun M Vs Hindustan Latex Limited
High Court Of Kerala · 2026:KER:36571
Kerala Police Act, 2011-Section 53
High Courts26 May 2026Dismissed
Anoop R Vs Surabhi S.L.
High Court Of Kerala · 2026:KER:37626
Kerala High Court Act, 1958-Section 5
High Courts26 May 2026Dismissed
Sujithra P.A Vs Anishkumar T.R.
High Court Of Kerala · (2026) 05 KL CK 1532
High Courts26 May 2026Dismissed
Mini M Vs State Of Kerala
High Court Of Kerala · (2026) 05 KL CK 1531
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code1 1860- Section 120B, 409, 471, 475Prevention of Corruption Amendment Act, 1988- Section 13(1)(c), 13(1)(d), 13(2), 17A
High Courts26 May 2026Dismissed
Rajesh K.Vs State Of Kerala
High Court Of Kerala · (2026) 05 KL CK 1530
Negotiable Instruments Act, 1881- Section 138, 138(b)
High Courts26 May 2026Dismissed
Union Of India Vs Valsala S.
High Court Of Kerala · 2026:KER:36398
Entitlement Rules for Casualty Pensionary Awards, 1982-Rules 4, 5, 14(a), 14(b), 14(c)Regulations for Medical Services for Armed Forces, 1983-Regulation 423(a), 423(c)Constitution of India, 1950-Article 226
High Courts26 May 2026Disposed of
Ravikumar Properties Pvt. Ltd Vs State Of Kerala,
High Court Of Kerala · 2026:KER:36907
Constitution of India, 1950- Article 14, 21, 38, 39(a), 300ALand Acquisition Act, 1894- Section 4, 4(1), 6, 11, 11(1), 11(2)Right to Fair Compensation and Transparency in Land Acquisition and Rehabilitation and Resettlement Act, 2013- Section 6(1), 11(4), 24, 24(1)(a), 40, 46, 64, 104
High Courts25 May 2026
Hussain Vs State Of Kerala & Anr.
High Court Of Kerala · 2007 INSC 142
Indian Penal Code-Section 3(1)(d), 141, 143, 147, 148, 149, 294(b), 300, 302, 304 Part II, 319, 323, 324, 326, 342, 352, 364, 367, 368, 457, 380, 461Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(d), 3(1)(r), 3(2)(v), 3(2)(va), 8Code of Criminal Procedure, 1973-Section 91, 154, 161, 162, 174, 176, 176(1)(A), 176(1A), 232, 235(1), 235(2), 293, 293(4)(e), 313, 357, 386
High Courts25 May 2026
K.N. Sukumaran Nair Vs K.E. Parameswara Pillai
High Court Of Kerala · (2026) 05 KL CK 2975
Code of Civil Procedure-Order VII Rule 3
High Courts25 May 2026
Reshma M J & Ors. Vs The Kerala State Backward Classes Development Corporation Limited & Ors.
High Court Of Kerala · (2026) 05 KL CK 2976
High Courts25 May 2026
The State Public Information Officer And Under Secretary, Kerala Public Service Commission & Ors. Vs The Kerala State Information Commission & Anr.
High Court Of Kerala · (2026) 05 KL CK 2977
Right to Information Act, 2005-Sections 2(f), 2(i), 2(j), 7(1), 8, 8(1)(d), 8(1)(e), 8(1)(g), 8(1)(h), 8(1)(j), proviso to Section 8(1)(j), 11, 20(1)Digital Personal Data Protection Act, 2023-Section 44(3)Digital Personal Data Protection Rules, 2025
High Courts25 May 2026
Ebin A.V. Vs State Of Kerala
High Court Of Kerala · (2026) 05 KL CK 2978
Criminal Procedure Code-Section 374(2), 313(1)(b)Indian Penal Code-Section 376(2)(n)Protection of Children from Sexual Offences Act-Section 3(a), 5(l), 6, 7, 8