CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2026

1,581 judgments · page 47 of 80

High Courts01 Apr 2026Dismissed

Mohammed Bilal Vs State Of Kerala

High Court Of Kerala · (2026) 04 KL CK 0211

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Indian Penal Code, 1860- Section- 201, 302, 394, 397, 449, 461
Read judgment
High Courts01 Apr 2026Allowed

Vineesh Surendran Vs State Of Kerala

High Court Of Kerala · (2026) 04 KL CK 0210

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Bharatiya Nyaya Sanhita, 2023- Section 63, 63(a), 63(b), 63(d)(vi), 63(d)(vii), 64(2)(m), 65(1), 69, 74, 75(1)(ii), 331(4)Protection of Children from Sexual Offences Act, 2012- Section 3(a), 4(2), 5, 6, 7, 8
Read judgment
High Courts01 Apr 2026Allowed

Sijas P.A Vs State Of Kerala

High Court Of Kerala · (2026) 04 KL CK 0209

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Narcotic Drugs and Psychotropic Substances Act, 1985- Section 22(c), 37
Read judgment
High Courts01 Apr 2026Allowed

Sudheer.S Vs State Of Kerala

High Court Of Kerala · (2026) 04 KL CK 0208

Constitution of India, 1950- Article 226Kerala Panchayat Raj Act, 1994- Section 232, 233, 233(3), 233(4), 236, 236(3)
Read judgment
High Courts01 Apr 2026Dismissed

Muheshkumar K Vs State Of Kerala

High Court Of Kerala · (2026) 04 KL CK 0207

Prevention of Corruption Act, 1988- Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Bharatiya Sakshya Adhiniyam, 2023- Section 145Evidence Act, 1872- Section 140, 154
Read judgment
High Courts31 Mar 2026

A.K. Baby Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 03 KL CK 2661

Kerala Education Act, 1958-Section 12, 12(2)Kerala Education Rules, 1959-Rule 75 of Chapter XIV A, Clause 2 of Rule 75, 10 of Rule 75, 11 of Rule 75Kerala Civil Services (Classification, Control & Appeal) Rules-R.15(11)
Read judgment
High Courts31 Mar 2026

N.Prakash Vs State Of Kerala

High Court Of Kerala · (2026) 03 KL CK 1720

Kerala Lok Ayukta Act, 1999-Section 2, 2(d), 3, 4, 6, 7, 8, 9 to 12, 10, 11, 11(3), 12, 12(1), 12(3), 12(4), 12(5), 12(7), 14, 14(1), 14(2), 18 and 19, 22Kerala Lok Ayukta (Amendment) Act, 2022Lokpal and Lokayuktas Act, 2013-Section 24, 32, 48, 63
Read judgment
High Courts31 Mar 2026

M/s Concilium Marine Group A B & Anr. Vs Sharath Thazhathe Veedu

High Court Of Kerala · (2026) 03 KL CK 1668

Arbitration and Conciliation Act, 1996-Part I, Part II, Part II Chapter I, Section 7, 7(2), 7(3), 7(4a), 16(1), 34, 34(2)(a), 34(5), 34(6), 44, 44(a), 45, 47, 47(1), 47(1)(a), 47(1)(b), 48, 48(1), 48(1)(a), 48(2), 48(2)(a), 48(2)(b), 49, First Schedule, Article II, IV, VForeign Awards (Recognition and Enforcement) Act, 1961-Section 2, 7, 7(1), 7(1)(b)(ii), 9Arbitration Act, 1996-Section 30, 31, 47, 52, 59, 61, 68, 68(2)
Read judgment
High Courts31 Mar 2026Disposed Of

N.Prakash Vs State Of Kerala

High Court Of Kerala · (2026) 03 KL CK 0770

Constitution of India, 1950- Article 13, 13(1), 13(2), 163, 163(1), 164, 164(1), 164(4), 190, 191, 191(1)(e), 192, 193, 246, 368, 371D(5)Kerala Lok Ayukta Act, 1999- Section 1, 2, 3, 4, 7, 8, 9, 10, 11, 11(3), 12, 12(1), 12(3), 12(4), 12(5), 12(7), 14, 14(1), 14(2), 18, 19, 22Lokpal and Lokayuktas Act, 2013- Section 24, 32, 48, 63
Read judgment