High Courts25 May 2026
K.N. Marzook Vs Dhanlaxmi Bank Limited & Ors.
High Court Of Kerala · (2026) 05 KL CK 2979
Insolvency and Bankruptcy Code, 2016-Section 95, 60, Chapter III, Chapter VI of Part IIConstitution of India-Article 226(2), 226
COURT ARCHIVE
High Court Of Kerala judgments, 2026
1,581 judgments · page 40 of 80
High Courts25 May 2026
P.V. Surendran Vs Kavitha Rajendran & Ors.
High Court Of Kerala · (2026) 05 KL CK 2980
Code of Civil Procedure-Section 16, 17, 120, 21 (1), 99Kerala Co-operative Societies Act-Section 100, 69, 2(i)General Clauses Act-Section 13
High Courts25 May 2026Partially allowed
Hussain Vs State Of Kerala
High Court Of Kerala · 2026:KER:35892
Indian Penal Code, 1860-Section 143, 147, 148, 149, 294(b), 300, 302, 304 Part II, 313, 319, 323, 324, 326, 342, 352, 364, 367, 368Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(d), 3(1)(r), 3(2)(v), 3(2)(va), Section 8Code of Criminal Procedure, 1973-Section 154, 162, 174, 176, 232, 235, 293, 357, 386, 428
High Courts25 May 2026Allowed
State Public Information Officer, Kerala Public Service Commission Vs Kerala State Information Commission
High Court Of Kerala · 2026:KER:34827
Right to Information Act, 2005-Section 2(f), 2(i), 2(j), 6(1), 7, 8, 8(1), 8(1)(d), 8(1)(e), 8(1)(g), 8(1)(h), 8(1)(j), 11, 20, 20(1)Digital Personal Data Protection Act, 2023-Section 44(3)Constitution of India, 1950-Article 105(3)
High Courts25 May 2026Dismissed
Ebin A.V. Vs State of Kerala
High Court Of Kerala · 2026:KER:38285
Code of Criminal Procedure, 1973-Section 313(1)(b), 374(2)Protection of Children from Sexual Offences Act, 2012-Section 3(a), 5(l), 6, 7, 8Indian Penal Code, 1860-Section 376(2)(n)
High Courts25 May 2026Dismissed
P.V. Surendran Vs Kavitha Rajendran
High Court Of Kerala · 2026:KER:35893
Code of Civil Procedure, 1908-Section 16, 17, 21(1), 99, 100, 120Kerala Co-operative Societies Act, 1969-Section 69, 100
High Courts25 May 2026Dismissed
K.N. Marzook Vs Dhanlaxmi Bank Limited
High Court Of Kerala · 2026:KER:36249
Constitution of India, 1950-Article 226, 226(2)Insolvency and Bankruptcy Code, 2016-Section 60, 95
High Courts25 May 2026Dismissed
Reshma M J Vs Kerala State Backward Classes Development Corporation Limited Represented By Its Managing Director
High Court Of Kerala · 2026:KER:36145
High Courts25 May 2026Allowed
K.N. Sukumaran Nair Vs K.E. Parameswara Pillai
High Court Of Kerala · 2026:KER:36125
Code of Civil Procedure, 1908- Order 7 Rule 3
High Courts25 May 2026Allowed
State Public Information Officer Vs Kerala State Information Commission,
High Court Of Kerala · (2026) 05 KL CK 1534
Constitution of India, 1950- Article 105(3)Right to Information Act, 2005- Section 2(f), 2(i), 2(j), 7(1), 8, 8(1)(d)(g), 8(1)(d)(h), 8(1)(e), 8(1)(j), 11, 20(1)Digital Personal Data Protection Act, 2023- Section 44(3)
High Courts25 May 2026Dismissed
P.V.Surendran Vs Kavitha Rajendran(Died)
High Court Of Kerala · (2026) 05 KL CK 1533
Code of Civil Procedure, 1908- Section 16(b), 17, 21(1), 99, 120Kerala Cooperative Societies Act, 1969- Section 2(i), 69, 100General Clauses Act, 1887- Section 13
High Courts22 May 2026
Babu Avarachan Vs State Of Kerala
High Court Of Kerala · (2026) 05 KL CK 2870
Code of Criminal Procedure-Sections 397, 401, 313, 222Indian Penal Code-Sections 294(b), 323, 324, 332, 34
High Courts22 May 2026
Sreeparvathy R.S & Ors. Vs High Court Of Kerala & Ors.
High Court Of Kerala · (2026) 05 KL CK 2871
Constitution of India-Article 226, 14
High Courts22 May 2026
M.K. Suresh Kumar & Anr. Vs The Union Of India & Anr.
High Court Of Kerala · (2026) 05 KL CK 2872
Industrial Relations Code (Amendment) Act, 2026-Section 104, 104(1A)Industrial Relations Code, 2020-Section 104, 104(1A), 44(7), 51(1)Industrial Disputes Act, 1947
High Courts22 May 2026
Sreeparvathy R.S. & Ors. Vs High Court Of Kerala & Ors.
High Court Of Kerala · (2026) 05 KL CK 2873
Constitution of India-Article 226, 14
High Courts22 May 2026
Sreeparvathy R.S & Ors. Vs High Court Of Kerala & Ors.
High Court Of Kerala · (2026) 05 KL CK 2874
Constitution of India-Article 226, 14
High Courts22 May 2026
Abraham T.V. Vs State Bank Of India & Ors.
High Court Of Kerala · (2026) 05 KL CK 2875
State Bank of Travancore (Employees') Pension Regulations, 1995-Regulation 2(w), 16, 17, 18, 19, 23, 29, 29(1), 29(5), 32, Chapter V
High Courts22 May 2026
Aleyamma Thomas & Ors. Vs Alice George
High Court Of Kerala · (2026) 05 KL CK 2876
Indian Succession Act-Section 33(b)Transfer of Property Act-Section 6(a)Evidence Act-Section 115
High Courts22 May 2026Dismissed
Sreeparvathy R.S. Vs High Court Of Kerala
High Court Of Kerala · 2026:KER:35338
Constitution of India, 1950-Article 14, Article 226
High Courts22 May 2026Dismissed
Jibin Sebastian Vs High Court Of Kerala, Represented By The Registrar General
High Court Of Kerala · (2026) 05 KL CK 1538
Constitution of India, 1950- Article