CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2026

1,581 judgments · page 48 of 80

High Courts31 Mar 2026Dismissed

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

High Court Of Kerala · (2026) 03 KL CK 0769

Code of Civil Procedure, 1908- Order 21 Rule 10Arbitration and Conciliation Act, 1996- Section 7(1)(b)(ii), 7(2), 11, 34(2)(b)(ii), 37, 42, 44, 44(a), 47, 47(1), 47(1)(a), 47(1)(b), 48, 48(1), 48(1)(a), 48(2), 48(2)(a), 48(2)(b)
Read judgment
High Courts30 Mar 2026

Varkey Varghese Vs Kathreena

High Court Of Kerala · (2026) 03 KL CK 1707

Limitation Act, 1963-Article 58, 113Transfer of Property Act, 1882-Section 4, 11, 21, 25, 31Indian Contract Act, 1872-Section 26
Read judgment
High Courts27 Mar 2026

Raji Joshi Alias Reji Joshi Vs State Of Kerala

High Court Of Kerala · 2025 INSC 1009

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 380, 215, 215(1)(b)(ii), 379Evidence Act-Section 114(e)Indian Penal Code-Chapter XI, Section 34, 186, 191, 192, 193, 196, 341, 463, 464, 465, 467, 470, 471
Read judgment
High Courts27 Mar 2026Dismissed

Raji Joshi Alias Reji Joshi Vs State Of Kerala

High Court Of Kerala · (2026) 03 KL CK 0772

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 215, 215(1)(b)(ii), 379, 380Code of Criminal Procedure, 1973- Section 156(3), 195, 195(1)(b), 195(1)(b)(i), 195(1)(b)(ii), 204, 340Indian Penal Code, 1860- Section 34, 186, 191, 192, 193, 196, 341, 463, 464, 465, 467, 470, 471
Read judgment
High Courts26 Mar 2026

Clara Dominic Vs Tomy Eapen & Ors.

High Court Of Kerala · (2026) 03 KL CK 1691

Negotiable Instruments Act, 1881-Section 138, 3, 6Banking Regulation Act, 1949-Section 5(b), 22Bharatiya Nagarik Suraksha Sanhita-Section 528
Read judgment
High Courts26 Mar 2026

Vishnu @ Unni Vs State Of Kerala

High Court Of Kerala · (2026) 03 KL CK 1699

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Indian Penal Code-Section 376, 376(3), 506(i)Protection of Children from Sexual Offences Act-Section 4 read with 3(a) and 3(c), 6 read with 5(l), 5(m) and 5(n), 8 read with 7, 12 read with 11(iii), 11(iii)
Read judgment
High Courts26 Mar 2026Partly Allowed

Damodaran K. Vs State Of Kerala

High Court Of Kerala · (2026) 03 KL CK 0777

Code of Criminal Procedure, 1973- Section 357(3), 397, 401Indian Penal Code, 1860- Section 427, 454
Read judgment