High Courts18 Mar 2026
Abdul Kareem N.P Vs The District Collector, Malappuram & Ors.
High Court Of Kerala · (2026) 03 KL CK 1689
COURT ARCHIVE
High Court Of Kerala judgments, 2026
1,581 judgments · page 51 of 80
High Courts18 Mar 2026Allowed
Jaisappan Mathai Vs State Of Kerala
High Court Of Kerala · (2026) 03 KL CK 0768
High Courts18 Mar 2026Allowed
Sudhakara Vs State Of Kerala
High Court Of Kerala · (2026) 03 KL CK 0767
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 482Indian Penal Code, 1860- Section 376(2)(n), 506Evidence Act, 1872 - Section 27
High Courts18 Mar 2026Dismissed
Muhammed Bilal Vs State Of Kerala
High Court Of Kerala · (2026) 03 KL CK 0766
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 35(1), 47, 48, 483Narcotic Drugs and Psychotropic Substances Act, 1985- Section 22(c), 27A, 29Prevention of Money Laundering Act, 2002- Section 19
High Courts17 Mar 2026
Antony Raju Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 03 KL CK 1690
Indian Penal Code-Sections 120B, 420, 201, 193, 217, 409, 465 and 468, read with Section 34Bharatiya Nagarik Suraksha Sahhita, 2023-Section 430 (1), 430N.D.P.S. Act-Section 21(b)
High Courts17 Mar 2026
Anna John Chakola Alias Suma John Chaola & Anr. Vs Mathew Paul & Ors.
High Court Of Kerala · (2026) 03 KL CK 1640
Kerala Building (Lease and Rent Control) Act-Section 11(3)
High Courts17 Mar 2026
Kooplicat Ayurveda Hospital & Ors. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 03 KL CK 1642
Indian Partnership Act, 1932Kerala Stamp Act, 1959-Article 33(a)(iv), 5(c), 50(b), 5(g)Kerala Registration Rules-Rule 31
High Courts17 Mar 2026
Project Director National Highways Authority Of India Vs M T Ahammed Ali & Anr.
High Court Of Kerala · (2026) 03 KL CK 1654
Arbitration and Conciliation Act, 1996-Section 37, 34National Highways Act, 1956-Section 3G(5)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 26(1), 94
High Courts17 Mar 2026
M/S.Crezin Infra LLP Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 03 KL CK 1665
General Clauses Act, 1897-Section 9Kerala Interpretation and General Clauses Act, 1125-Section 8Negotiable Instruments Act-Section 138
High Courts17 Mar 2026Allowed
XXXXXX Vs Kerala Social Security Mission Represented By Its Executive Director
High Court Of Kerala · (2026) 03 KL CK 0762
Constitution of India, 1950- Article 226Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressel) Act, 2013- Section 11(1), 18Sexual Harassment of Women at Workplace Rules, 2013- Rule 7, 7(2), 7(3), 7(4)
High Courts17 Mar 2026Dismissed
Antony Raju Vs State Of Kerala
High Court Of Kerala · (2026) 03 KL CK 0761
Bharatiya Nagarik Suraksha Sahhita, 2023- Section 430, 430(1)Code of Criminal Procedure, 1973- Section 311- Section 313, 389, 389(1)Indian Penal Code, 1860- Section 34, 120B, 193, 201, 217, 420
High Courts17 Mar 2026Dismissed
Project Director Vs M T Ahammed Ali
High Court Of Kerala · (2026) 03 KL CK 0760
Arbitration and Conciliation Act, 1996- Section 34, 37National Highways Act, 1956- Section 3G(5)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013- Section 26(1), 94
High Courts16 Mar 2026
P.K. Ibrahim Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 03 KL CK 2671
Disaster Management Act, 2005-Sections 2(d), 2(e)
High Courts16 Mar 2026
Dhanya Devadas Vs The Kerala State Election Commission & Anr.
High Court Of Kerala · (2026) 03 KL CK 2662
Kerala Panchayat Raj Act, 1994-Section 33, 86, 85Kerala Panchayat Raj (Conduct of Election) Rules 1995-Rule 59
High Courts16 Mar 2026
Dhanya Devadas Vs The Kerala State Election Commission & Anr.
High Court Of Kerala · (2026) 03 KL CK 2664
Kerala Panchayat Raj Act, 1994-Section 33, 85, 86Kerala Panchayat Raj (Conduct of Election) Rules 1995-Rule 59(1), 59(2), 59(4), 59(5), 59(8)
High Courts16 Mar 2026
Dhanya Devadas Vs The Kerala State Election Commission & Anr.
High Court Of Kerala · (2026) 03 KL CK 2665
Kerala Panchayat Raj Act, 1994-Section 33, 85, 86Kerala Panchayat Raj (Conduct of Election) Rules, 1995-Rule 59
High Courts16 Mar 2026
Dhanya Devadas Vs The Kerala State Election Commission & Anr.
High Court Of Kerala · (2026) 03 KL CK 2666
Kerala Panchayat Raj Act, 1994-Section 33, 85, 86Kerala Panchayat Raj (Conduct of Election) Rules 1995-Rule 59, 59(1), 59(2), 59(4), 59(5), 59(8)
High Courts16 Mar 2026
Dhanya Devadas Vs The Kerala State Election Commission & Anr.
High Court Of Kerala · (2026) 03 KL CK 2667
Kerala Panchayat Raj Act, 1994-Section 33, 85, 86Kerala Panchayat Raj (Conduct of Election) Rules 1995-Rule 59
High Courts16 Mar 2026
Dhanya Devadas Vs The Kerala State Election Commission & Anr.
High Court Of Kerala · (2026) 03 KL CK 2668
Kerala Panchayat Raj Act, 1994-Sections 33, 85, 86Kerala Panchayat Raj (Conduct of Election) Rules 1995-Rule 59
High Courts16 Mar 2026
Dhanya Devadas Vs The Kerala State Election Commission & Anr.
High Court Of Kerala · (2026) 03 KL CK 2681
Kerala Panchayat Raj Act, 1994-Section 33, 85, 86Kerala Panchayat Raj (Conduct of Election) Rules, 1995-Rule 59