COURT ARCHIVE
High Court Of Kerala judgments, 2026
1,581 judgments · page 42 of 80
High Courts20 May 2026Dismissed
Mrs.Premila Surendran Vs Mrs.Prasanna Chandran [Died] D/O.Late Sumathi
High Court Of Kerala · (2026) 05 KL CK 0883
Indian Succession Act, 1925- Section 57(a), 57(b), 62, 63, 70, 213, 213(1)Evidence Act, 1867- Section 17, 68, 69, 70Madras General Clauses Act, 1867- Section 2
High Courts20 May 2026Allowed
Muhammed M.I Vs The District Geologist, Ernakulam
High Court Of Kerala · 2026:KER:34106
Kerala Minor Mineral Concession Rules, 2015- Rule 114, 115
High Courts20 May 2026Dismissed
Ayoob Vs State Of Kerala
High Court Of Kerala · 2026:KER:34958
Indian Penal Code, 1860- Section 363, 376AB, 376(2)(m), 447Protection of Children from Sexual Offences Act, 2012- Section 3(b), 3(d), 4, 5(i), 5(m), 6, 7, 8Evidence Act, 1872- Section 9
High Courts20 May 2026Dismissed
Alice Arun Thomas Vs Income Tax Officer Ward-3
High Court Of Kerala · (2026) 05 KL CK 0880
Income Tax Act, 1961- Section 36(1)(iii), 37(1)
High Courts19 May 2026
Prof. (Dr.) J. Sundaresan Pillai Vs Dr. K.K. Seethalakshmi & Ors.
High Court Of Kerala · (2026) 05 KL CK 2909
Kerala High Court Act, 1958-Section 5(i)Sexual Harassment of Woman At Workplace (Prevention, Prohibition and Redressal) Act, 2013-Section 2(g), 6(1), 2(g)(ii), 2(f), 4, 6, 9, 5, 16Societies Registration Act 12 of 1955
High Courts19 May 2026
Unnikrishnan & Ors. Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 05 KL CK 2910
Indian Penal Code-Sections 143, 147, 148, 294(b), 323, 324, 326, 307, 149, 34Code of Criminal Procedure, 1973-Sections 320, 320(9), 357(1), 428Constitution of India-Article 142
High Courts19 May 2026Allowed
Lawrence & Ors. Vs State Of Kerala
High Court Of Kerala · (2026) 05 KL CK 2911
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Cr.P.C.-Section 161, 162Indian Evidence Act, 1872-Section 145
High Courts19 May 2026
Kerala Public Service Commission & Anr. Vs Arjun M.S. & Ors.
High Court Of Kerala · (2026) 05 KL CK 2912
Kerala Water Authority Technical Service Rules, 2023-Note 2Kerala Water Authority (Administrative, Ministerial and Last Grade) Service Rules, 2011Constitution of India-Article 227
High Courts19 May 2026
Dr Sumith S. Pillai & Ors. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 05 KL CK 2913
Administrative Tribunals Act, 1985-Section 19, 15(1)(a), 15(1)(b), 15(1)(c), 1(2), 14(1)(b), 14(2), 28Administrative Tribunals (Amendment) Act, 1986-Section 2Constitution of India-Article 226, 227, 32, 136, 323A, 323B
High Courts19 May 2026Dismissed
Kerala Public Service Commission Vs Arjun M.S.
High Court Of Kerala · 2026:KER:34076
Kerala Water Authority Technical Service Rules, 2023-Note 1, Note 2 to Item 19
High Courts19 May 2026Partially allowed
Unnikrishnan, S/o Ramankutty Nair Vs State Of Kerala
High Court Of Kerala · (2026) 05 KL CK 0888
Constitution of India, 1950- Article 142Code of Criminal Procedure, 1973- Section 320, 320(9), 357(1), 428Indian Penal Code, 1860- Section 34, 143, 147, 148, 149, 294(b), 307, 323, 324, 326
High Courts19 May 2026Dismissed
Prof. (Dr.) J. Sundaresan Pillai Vs Dr. K.K. Seethalakshmi
High Court Of Kerala · (2026) 05 KL CK 0887
Constitution of India, 1950- Article 226Kerala High Court Act, 1958- Section 5(i)Sexual Harassment of Woman At Workplace (Prevention, Prohibition and Redressal) Act, 2013- Section 2(f), 2(g), 2(g)(ii), 4, 5, 6, 6(1), 9, 16
High Courts19 May 2026Allowed
Dr Sumith S. Pillai Vs State Of Kerala Represented By The Chief Secretary
High Court Of Kerala · 2026:KER:34420
Constitution of India, 1950- Article 32, 136, 226, 227, 323A, 323A(2)(d), 323A, 323B(2)(d)Administrative Tribunals Act, 1985- Section 14(1)(b), 14(2), 15(1)(a), 15(1)(b), 19, 28Kerala Administrative Tribunals Act, 1985- Section 15(1)(a), 19
High Courts19 May 2026Allowed
A.Raju Vs State Of Kerala
High Court Of Kerala · (2026) 05 KL CK 0885
Code of Criminal Procedure, 1973- Section 232, 313, 397, 401Kerala Abkari Act, 1077- Section 8(1), 8(2), 53A, 53A(2)
High Courts19 May 2026Allowed
Lawrence S/o Varghese Vs State Of Kerala
High Court Of Kerala · (2026) 05 KL CK 0884
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 161, 162Bharatiya Sakshya Adhiniyam, 2023- Section 148
High Courts18 May 2026
Suresh @ Kadakam Vs State Of Kerala
High Court Of Kerala · (2026) 05 KL CK 2981
Code of Criminal Procedure, 1973-Section 374, 428, 357(1)(b), 313Indian Penal Code-Section 354, 375, 376, 376(2)(f), 377, 511, 511 read with 376Evidence Act-Section 6, 8, 32
High Courts18 May 2026
Rahiman Vs State Of Kerala
High Court Of Kerala · (2026) 05 KL CK 2982
Protection of Children from Sexual Offences Act-Section 5(m), 6, 42, 19Indian Penal Code-Section 376(2)(1), 376(2)(9)Code of Criminal Procedure-Section 209
High Courts18 May 2026Partly Allowed
Kannan Vs M/s. Adisiva Enterprises & Anr.
High Court Of Kerala · (2026) 05 KL CK 2983
Negotiable Instruments Act-Section 138Code of Criminal Procedure-Section 357(3), 465, 465(1), 465(2)Prevention of Corruption Act-Section 19(3)
High Courts18 May 2026
Saleela A. Vs Laila T.M. & Ors.
High Court Of Kerala · (2026) 05 KL CK 2984
Constitution of India-Article 226, 14, 16(1)Kerala Education Rules-Rule 44 of Chapter XIVA, 45 of Chapter XIVA, 45B of Chapter XIVA, 8 of Chapter XIVA, 8A of Chapter XIVA, 8 of Chapter III, 2 of Chapter IRight of Children to Free and Compulsory Education Act, 2009