High Courts16 Mar 2026
Sri. Chandramani S. Vs Nedukunnam Grama Panchayath & Ors.
High Court Of Kerala · (2026) 03 KL CK 2684
COURT ARCHIVE
High Court Of Kerala judgments, 2026
1,581 judgments · page 52 of 80
High Courts16 Mar 2026
Dhanya Devadas Vs The Kerala State Election Commission & Anr.
High Court Of Kerala · (2026) 03 KL CK 1635
Kerala Panchayat Raj Act, 1994-Section 33, 85, 86Kerala Panchayat Raj (Conduct of Election) Rules 1995-Rule 59
High Courts16 Mar 2026
Athira & Anr. Vs The United India Insurance Co.Ltd. & Anr.
High Court Of Kerala · (2026) 03 KL CK 1666
High Courts16 Mar 2026Allowed
Reshma Versus State Of Kerala
High Court Of Kerala · (2026) 03 KL CK 0765
Kerala Panchayat Raj Act, 1994- Section 33, 85, 86Kerala Panchayat Raj (Conduct of Election) Rules 1995- Rule 59, 59(8)
High Courts16 Mar 2026Partly Allowed
Athira (Minor) Vs United India Insurance Co.Ltd.
High Court Of Kerala · (2026) 03 KL CK 0764
High Courts16 Mar 2026Allowed
Dhanya Devadas Vs Kerala State Election Commission
High Court Of Kerala · (2026) 03 KL CK 0763
Kerala Panchayat Raj Act, 1994- Section 33, 85, 86Kerala Panchayat Raj (Conduct of Election) Rules 1995- Rule 59, 59(8)
High Courts13 Mar 2026
Linson K. Thomas Vs Union Of India & Ors.
High Court Of Kerala · (2026) 03 KL CK 2686
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressel) Act, 2013-Section 2(n), 13(3)(i), 16Food Corporation of India (Staff) Regulations, 1971
High Courts13 Mar 2026
Linson K. Thomas Vs Union Of India & Ors.
High Court Of Kerala · (2026) 03 KL CK 1705
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressel) Act, 2013-Section 2(n), 13(3)(i), 16
High Courts13 Mar 2026
Anoop Nambiar Vs Union Of India & Ors.
High Court Of Kerala · (2026) 03 KL CK 1658
Special Economic Zones Act, 2005-Section 42(3), 42(2), 42, 23, 23(1)Arbitration and Conciliation Act, 1996-Section 11, 21
High Courts13 Mar 2026Dismissed
Anoop Nambiar Vs Union Of India, Represented By Its Secretary
High Court Of Kerala · (2026) 03 KL CK 0727
Special Economic Zones Act, 2005- Section 23, 23(1), 42, 42(2), 42(3)Arbitration and Conciliation Act, 1996- Section 11, 21
High Courts13 Mar 2026Dismissed
Linson K. Thomas Vs Union Of India, Represented By Its Secretary
High Court Of Kerala · (2026) 03 KL CK 0726
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressel) Act, 2013- Section 2(n), 13(3)(i), 16
High Courts12 Mar 2026
Prof.M.K.Sanoo & Anr. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 03 KL CK 2688
Companies Act, 2013-Section 92, 92(5), 96, 152(3), 152(4), 153, 154, 155, 157, 164, 164(1)(h), 164(2), 164(3), 165(1), 167, 167(1), 167(1)(a), 167(2), 188, 403, 403(2), 458, 460, 463Companies Act, 1956-Section 25, 25(6), 41, 166, 172(2), 219, 274(1)(g), 399(4), Article 14 of Table C of Schedule 1Kerala Non-Trading Companies Act, 1961-Sections 3 to 6, 3
High Courts12 Mar 2026
C. A. Jaleel Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 03 KL CK 2659
Disaster Management Act, 2005-Section 30(2)(v), 26(2), 30, 26, 25, 2(d)
High Courts12 Mar 2026
Mavelipuram Resident's Association Vs Greater Cochin Development Authority & Ors.
High Court Of Kerala · (2026) 03 KL CK 1682
Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968-Section 2(d), 4, 5, 10, 10(1)Kerala Municipality Building RulesConstitution of India-Article 226
High Courts12 Mar 2026
Dr. Sandip K. Luis Vs Kerala Public Service Commission
High Court Of Kerala · (2026) 03 KL CK 1686
Administrative Tribunals Act, 1985-Section 19Constitution of India-Article 227Kerala Administrative Tribunal (Procedure) Rules, 2010-Rule 4B
High Courts12 Mar 2026
Ratheesh Chandran R Vs Indian Railway Catering & Tourism Corporation Ltd. & Ors.
High Court Of Kerala · (2026) 03 KL CK 1712
IRCTC (Discipline and Appeal) Rules, 2003-Rule 8(V), 11Railway Servants (Disciplinary and Appeal) Rules, 1968Constitution of India-Articles 14 and 16
High Courts12 Mar 2026Allowed
M/s. Annamanada Kalimon Vyavasaya Sahakarana Sangham Ltd. Vs State Of Kerala
High Court Of Kerala · (2026) 03 KL CK 1721
Kerala Co-operative Societies Act, 1969Kerala Khadi and Village Industries Board Act, 1957-Section 4, 15Kerala Value Added Tax Act, 2003-Section 6(4), Entry No.55 of the First Schedule, Entry No.18 of the Third Schedule
High Courts12 Mar 2026Partly Allowed
Sajin Frederick @ Peter Antony Vs SPE/CBI EOW Chennai
High Court Of Kerala · (2026) 03 KL CK 1643
Indian Penal Code-Sections 120B, 419, 420, 467, 468, 471Prevention of Corruption Act, 1988-Section 13(2) r/w 13(1)(d)Passport Act, 1967-Section 12(1)(b), 15
High Courts12 Mar 2026
M/S. Harrisons Malayalam Limited Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 03 KL CK 1725
Kerala Escheats and Forfeitures Act, 1964-Chapter IIA, Section 3, 5, 11, 11A, 11B, 11C, 11D, 11E, 11F, 11GKerala Land Reforms Act, 1963-Section 81, 85AConstitution of India-Article 226, 227, 228, 300A
High Courts12 Mar 2026Disposed Of
Prof.M.K.Sanoo Vs State Of Kerala Represented By Its Secretary
High Court Of Kerala · (2026) 03 KL CK 0733
Companies Act, 1956- Section 25(6), 172(2), 219, 274(1)(g), 399(4)Companies Act, 2013- Section 41, 92, 92(5), 96, 152(3), 164, 164(2), 166, 167, 167(1)(a), 167(2), 403, 403(2), 458, 460, 463