High Courts26 Mar 2026Dismissed
Lakshmipriya Vs New India Assurance Company Ltd
High Court Of Kerala · (2026) 03 KL CK 0775
COURT ARCHIVE
High Court Of Kerala judgments, 2026
1,581 judgments · page 49 of 80
High Courts26 Mar 2026Dismissed
Vishnu @ Unni Vs State Of Kerala Represented By The Public Prosecutor
High Court Of Kerala · (2026) 03 KL CK 0774
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 415(2)Code of Criminal Procedure, 1973- Section 313(1)(b)Indian Penal Code, 1860- Section 376, 376(3), 506(i)
High Courts25 Mar 2026
Thomas M.K Vs Govt. Of Kerala & Ors.
High Court Of Kerala · (2026) 03 KL CK 2653
Kerala State Co-operative Societies Act, 1969Kerala State Co-operative Agricultural Development Banks Act, 1984Banking Regulation Act, 1949-Section 3
High Courts25 Mar 2026
Shahir Basheer Vs State Of Kerala
High Court Of Kerala · (2026) 03 KL CK 2685
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 64(1), 64(2)(m), 69, 143(1)(f), 143(2)Information Technology Act, 2000-Section 66E
High Courts25 Mar 2026
The Chairman And Managing Director, Kerala State Electricity Board Ltd. Vs Sudhish P.S.
High Court Of Kerala · (2026) 03 KL CK 1681
Employees' Compensation Act, 1923-Section 2(1)(m), 3, 4, 4(1), 4(1B), 5, Explanation II to Section 4(1)Persons with Disabilities Act, 1995-Section 47Constitution of India-Article 141
High Courts25 Mar 2026
N. Suveendran Vs The State Tax Officer & Ors.
High Court Of Kerala · (2026) 03 KL CK 1703
CGST Act-Section 10, 15, 22, 24, 25(3), 28, 28(2), 29, 30, 122(xii)KGST ActCGST Rules-Rule 19, 21
High Courts25 Mar 2026
Rajesh.K Vs The Additional District Magistrate & Ors.
High Court Of Kerala · (2026) 03 KL CK 1653
Petroleum Rules, 2002-Rule 144, Sub-Rule (7), Clause (1), Sub-Clause (d)Societies Registration Act, 1860
High Courts25 Mar 2026Dismissed
The Chairman And Managing Director, Kerala State Electricity Board Ltd Vs Sudhish P.S. S/o Sukesha
High Court Of Kerala · (2026) 03 KL CK 0786
Constitution of India, 1950- Article 141Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995- Section 47Employees' compensation Act, 1923- Section 3, 4, 4(1), 4(1B), 5
High Courts25 Mar 2026Dismissed
Shahir Basheer Vs State Of Kerala
High Court Of Kerala · (2026) 03 KL CK 0781
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 482Code of Criminal Procedure, 1973- Section 438Bharatiya Nyaya Sanhita, 2023- Section 64(1), 64(2)(m), 69, 143(1)(f), 143(2)
High Courts25 Mar 2026Disposed Of
Rajesh.K Vs The Additional District Magistrate
High Court Of Kerala · (2026) 03 KL CK 0779
Petroleum Rules, 2002- Rule 144
High Courts25 Mar 2026Dismissed
Thomas M.K Vs Govt. Of Kerala
High Court Of Kerala · (2026) 03 KL CK 0778
Constitution of India, 1950- Article 13, 246, 254Banking Regulation Act, 1949- Section 3
High Courts24 Mar 2026
Fr. K. K. Mathews & Ors. Vs Rev. Fr. C. K. Issac Cor Episcopa & Ors.
High Court Of Kerala · (2026) 03 KL CK 2694
Contempt of Courts Act, 1971-Sections 12, 19(1), 2(b), 2(c)Constitution of India-Articles 215, 25, 26, 19(1)(c)Kerala Right to Burial of Corpse in Christian (Malankara Orthodox-Jacobite) Cemeteries Act, 2020-Sections 3, 4, 6
High Courts24 Mar 2026
Vadavathi Rajeevan & Anr. Vs K.Vanaja & Anr.
High Court Of Kerala · (2026) 03 KL CK 1671
The Act-Section 1(3), 25, 11(3)
High Courts24 Mar 2026Allowed
Asha A.V Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 03 KL CK 1636
Kerala Targeted Public Distribution System (Control) Order 2021-Clause 37(5), 37(7)Kerala Rationing Order, 1966
High Courts24 Mar 2026
Fr. K. K. Mathews & Ors. Vs Rev. Fr. C. K. Issac Cor Episcopa & Ors.
High Court Of Kerala · (2026) 03 KL CK 1659
Kerala Right to Burial of Corpse in Christian (Malankara Orthodox-Jacobite) Cemeteries Act, 2020-Section 3, 4, 6Contempt of Courts Act, 1971-Section 19(1), 12, 2(b), 2(c)Constitution of India-Article 215, 25, 26, 19(1)(c)
High Courts24 Mar 2026
Shaji Vs Soman & Anr.
High Court Of Kerala · (2026) 03 KL CK 1662
the Act-Section 147
High Courts24 Mar 2026Allowed
Shaji Vs Soman S/o Ramankutty
High Court Of Kerala · (2026) 03 KL CK 0784
High Courts24 Mar 2026Disposed Of
Asha A.V Vs State Of Kerala Represented By The Chief Secretary
High Court Of Kerala · (2026) 03 KL CK 0783
High Courts23 Mar 2026
Vijesh C.K. Vs The State Of Kerala & Ors.
High Court Of Kerala · (2026) 03 KL CK 2656
Madras Hindu Religious & Charitable Endowments Act, 1951-Section 29, 35Constitution of India-Article 226
High Courts23 Mar 2026
Vijesh C.K Vs The State Of Kerala & Ors.
High Court Of Kerala · (2026) 03 KL CK 2660
Madras Hindu Religious & Charitable Endowments Act, 1951-Section 29, 35Constitution of India-Article 226