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High Court Of Kerala judgments, 2026

1,581 judgments · page 45 of 80

High Courts08 Apr 2026Dismissed

The Service Cooperative Bank Limited Vs Assistant Commissioner Of Income Tax Central Circle 2

High Court Of Kerala · (2026) 04 KL CK 1213

Income Tax Act, 1961- Section 2(28C), 117(1), 120, 132, 132A, 148, 148A, 151, 153A, 158BFA, 158BFA(3b), 269SS, 269T, 271D, 271E, 274(2)

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High Courts08 Apr 2026Allowed

Aloysious Fernandez Dickson Vs State Of Kerala

High Court Of Kerala · (2026) 04 KL CK 1212

Code of Criminal Procedure, 1973- Section 204(4)

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High Courts08 Apr 2026Dismissed

M.K. Suresh Kumar Vs Union Of India Represented By The Secretary

High Court Of Kerala · (2026) 04 KL CK 1211

Constitution of India, 1950- Article 14, 21Industrial Relations Code, 2020- Section 104(1), 104(1A)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002- Section 17(2)

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High Courts08 Apr 2026Dismissed

Swami Saranam Enterprises Represented By Its Sole Proprietor Sanjeev Kumar.S Vs State Of Kerala Represented By Chief Secretary To Devaswom (Revenue)

High Court Of Kerala · (2026) 04 KL CK 1210

Constitution of India, 1950- Article 19(1)(g), 21, 47, 48A, 51A(g)Wildlife (Protection) Act, 1972- Section 38V, 38V(4)Environment (Protection) Act, 1986- Section 5

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High Courts08 Apr 2026Allowed

Kerala Gramin Bank Represented By Its Brach Manager Vs Saifudheen. M (Deleted)

High Court Of Kerala · (2026) 04 KL CK 1209

Constitution of India, 1950- Article 227Kerala Stamp Act, 1959- Section 2(n)

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High Courts08 Apr 2026Dismissed

Sanroyal Builders And Contractors Pvt Limited, Vs Divya Balu Nandanam

High Court Of Kerala · (2026) 04 KL CK 1208

Code of Civil Procedure 1908- Section 2(2)Real Estate (Regulation & Development) Act, 2016- Section 40(1), 79Kerala Revenue Recovery Act, 1968- Section 71

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High Courts08 Apr 2026Partly Allowed

M.Kesava Vs State Of Kerala

High Court Of Kerala · (2026) 04 KL CK 1207

Code of Criminal Procedure, 1973- Section 313(1)(b), 374(2), 428Prevention of Corruption Act, 1988- Section 7, 13(1)(d), 13(2), 20

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High Courts08 Apr 2026Dismissed

Mary Help John David J Vs J.V. Anoop K/ 552/2021, Advocate

High Court Of Kerala · (2026) 04 KL CK 1206

Constitution of India, 1950- Article 226

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High Courts08 Apr 2026Allowed

Febina P.N Vs State Of Kerala

High Court Of Kerala · (2026) 04 KL CK 1205

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Bharatiya Nyaya Sanhita, 2023- Section 316(2), 318(4)

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High Courts07 Apr 2026

A.P. Benoy Vs State Of Kerala

High Court Of Kerala · (2026) 04 KL CK 2989

Code of Criminal Procedure, 1973-Section 374(2), 428Prevention of Corruption Act, 1988-Sections 13(1)(c), 13(1)(d), 13(2)Indian Penal Code-Sections 406, 420, 477A, 409, 405, 25, 44

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High Courts07 Apr 2026

K.B.Soman Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 04 KL CK 2990

IPC-Sections 465, 468, 471 r/w 34Kerala Civil Services (Vigilance Tribunal) Rules, 1960-Rule 3(a), 4, 4(1), 4(2), 5, 8Munnar Special Tribunal Act, 2010

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High Courts07 Apr 2026

G. Sasidharan Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 04 KL CK 2991

Companies Act, 1956-Section 21Constitution of India-Article 226Uttar Pradesh King George's Medical University Act, 2002

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High Courts07 Apr 2026Dismissed

Sajithanand S. @ Sajitha Manoharan & Anr. Vs The Union Of India & Ors.

High Court Of Kerala · (2026) 04 KL CK 2992

Constitution of India-Article 226, 14, 21Surrogacy (Regulation) Act, 2021-Section 2(c), 2(zh), 3(v)(b), 4(ii)(c), 4(iii)(c), 4(iii)(c)(I), 7, 8ART Act

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High Courts07 Apr 2026

Annamma Jacob Vs Secretary To Government, Education Department & Ors.

High Court Of Kerala · (2026) 04 KL CK 2993

Constitution of India-Article 14Kerala Education Act-Section 3(3)(a), 3(3)(b), 10, 36Kerala Education Rules-Rule 6 of Chapter XXXII, 7 of Chapter XXXII, 9 of Chapter XXXII, 45B of Chapter XIVA, 45BB of Chapter XIVA

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High Courts07 Apr 2026

Shaji Mon C.K & Anr. Vs The State Of Kerala

High Court Of Kerala · (2026) 04 KL CK 2994

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Prevention of Corruption Act, 1988-Sections 13(1)(d), 13(2)Indian Penal Code-Sections 120B, 468, 471

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High Courts07 Apr 2026

The Manager, Majlis English Medium School & Anr. Vs The Deputy Labour Commissioner & Anr.

High Court Of Kerala · (2026) 04 KL CK 2995

Payment of Gratuity Act, 1972-Section 7(7)Constitution of India-Article 226, 329, Part III

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High Courts07 Apr 2026

Annamma Jacob Vs Secretary To Government, Education Department & Ors.

High Court Of Kerala · (2026) 04 KL CK 2996

Kerala State and Subordinate Services Rules-Rule 13B of Part II, 21 of Part IIKerala Education Rules-Rule 9 of Chapter XXXII, 7 of Chapter XXXII, 6 of Chapter XXXII, 45B of Chapter XIVA, 45BB of Chapter XIVAKerala Education Act-Section 3(3)(a), 3(3)(b), 10, 36

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High Courts07 Apr 2026