COURT ARCHIVE

High Court Of Kerala judgments, 2026

1,581 judgments · page 54 of 80

High Courts11 Mar 2026Dismissed

The Principal Commissioner Of Income Tax (Central) Vs Kalyan Jewellers India Ltd

High Court Of Kerala · (2026) 03 KL CK 0737

Income Tax Act 1961- Section 28, 28(1), 29, 30, 31, 32, 33, 34, 35, 36, 37, 37(1), 38, 39, 40, 41, 42, 43, 43A, 43B, 43C, 43(2), 145, 145(1), 145(2), 209

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High Courts11 Mar 2026Dismissed

Kunhinarayanan @ Narayanan @ Arun Vs State Of Kerala Represented By Circle Inspector Of Police

High Court Of Kerala · (2026) 03 KL CK 0736

Indian Penal Code, 1860- Section 376(2)(i)Evidence Act, 1872- Section 118

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High Courts11 Mar 2026Allowed

C.M.Kelu Vs Deputy Superintendent Of Police Vigilance And Anti Corruption Bureau

High Court Of Kerala · (2026) 03 KL CK 0735

Code of Criminal Procedure, 1973- Section 313, 374, 428Indian Penal Code1 1860- Section 409, 420, 471, 477A, 511Prevention of Corruption Act, 1988- Section 13(1)(c), 13(1)(d), 13(2), 15

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High Courts11 Mar 2026Dismissed

Musthafa Vs State Of Kerala Represented By Public Prosecutor

High Court Of Kerala · (2026) 03 KL CK 0734

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 415(2)Code of Criminal Procedure, 1973- Section 161(3), 164, 313(1)(b), 428Indian Penal Code, 1860- Section 363, 377

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High Courts10 Mar 2026

Dr. Rasheed Ahammed P. & Anr. Vs The State Of Kerala & Ors.

High Court Of Kerala · (2026) 03 KL CK 2655

Constitution of India-Article 21, 163, 166Digital Personal Data Protection Act, 2023-Section 1(2), 2, 7, 18 to 26, 35, 38 to 43, 44(1), 44(3)Disaster Management Act, 2005-Section 2

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High Courts10 Mar 2026

Union Bank Of India Vs Baby John & Ors.

High Court Of Kerala · (2026) 03 KL CK 2676

Constitution of India-Article 12, 226, 227Kerala High Court Act, 1958-Section 5(i)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4), 14, 17, 17(1), 18, 18(1)

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High Courts10 Mar 2026

E D & F Man Liquid Products Italia Srl. & Ors. Vs Emil Traders Private Limited

High Court Of Kerala · (2026) 03 KL CK 1683

Arbitration and Conciliation Act, 1996-Section 37(1)(b), 9, 9(1)(ii)(b), 9(1)(ii)(e), 36Code of Civil Procedure-Order XXXVIII, XXXIX, XXXVIII Rule 5, 21 Rule 11, Section 151Insolvency and Bankruptcy Code

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High Courts10 Mar 2026

Deputy Commissioner Of Customs Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 03 KL CK 1684

Bharatiya Nagarik Suraksha Sanhita-Section 94, 94(1)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8, 22(C), 23(C), 27(A), 27(B), 29, 42, 67, 67(b)Code of Criminal Procedure-Section 91, 92, 102

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High Courts10 Mar 2026

Ajith Kumar K Vs The State Of Kerala & Ors.

High Court Of Kerala · (2026) 03 KL CK 1685

Constitution of India-Article 227Indian Penal Code-Sections 324, 326, 302, 201, 34, 420Kerala Police Departmental Inquiries, Punishment and Appeal Rules-Rule 10

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High Courts10 Mar 2026

Dileep K. G Vs Swapna Dileep & Ors.

High Court Of Kerala · (2026) 03 KL CK 1695

Constitution of India-Article 227, 14, 15, 21Protection of Women from Domestic Violence Act, 2005-Sections 2(q), 12, 12(1), 18, 19, 20, 21, 22, 23, 23(2), 26, 26(1), 26(2), 26(3), 28, 28(1), 28(2), 31Code of Criminal Procedure, 1973-Section 125, 362

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High Courts10 Mar 2026

All India LPG Distributors Federation (Kerala Circle) & Ors. Vs Union Of India & Ors.

High Court Of Kerala · (2026) 03 KL CK 1706

Constitution of India-Article 14, 19(1)(g), 300A, 31C, 13, 19, 31, 39, 39(b), 39(c), Part IVConstitution (Twenty-Fifth Amendment) Act, 1971-Section 3Constitution (Forty-Second Amendment) Act, 1976-Section 4

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High Courts10 Mar 2026

Attukal Devi Institute Of Medical Sciences Ltd. Vs Attukal Bhagavathy Temple Trust

High Court Of Kerala · (2026) 03 KL CK 1637

Kerala Buildings (Lease and Rent Control) Act, 1965-Section 11(2)(b)Insolvency and Bankruptcy Code, 2016-Section 14, 14(1), 14(4), 31(1), 33

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High Courts10 Mar 2026

N K Prasannan & Anr. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 03 KL CK 1724

Protection of Women from Domestic Violence Act, 2005-Section 12, 23, 19(1)(d)

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High Courts10 Mar 2026Partly Allowed

E D & F Man Liquid Products Italia SRL Vs Emil Traders Private Limited

High Court Of Kerala · (2026) 03 KL CK 0749

Code of Civil Procedure, 1908- Section 151, Order 21 Rule 11, Order 38 Rule 5, Order 39Arbitration and Conciliation Act, 1996- Section 9, 9(1)(ii)(b), 9(1)(ii)(e), 36, 37(1)(b)

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High Courts10 Mar 2026Dismissed

Dileep K. G Vs Swapna Dileep

High Court Of Kerala · (2026) 03 KL CK 0748

Constitution of India, 1950- Article 14, 15, 21, 227Code of Civil Procedure, 1908- Order 9 Rule 9Code of Criminal Procedure, 1973- Section 125

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High Courts10 Mar 2026Allowed

N K Prasannan Vs State Of Kerala Represented By Public Prosecutor

High Court Of Kerala · (2026) 03 KL CK 0747

Protection of Women from Domestic Violence Act, 2005- Section 12, 23

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High Courts10 Mar 2026Dismissed

Dr. Rasheed Ahammed P Vs State Of Kerala, Represented By Chief Secretary

High Court Of Kerala · (2026) 03 KL CK 0746

Constitution of India, 1950- Article 21, 163, 166Digital Personal Data Protection Act, 2023- Section 1(2), 2, 18, 19, 20, 21, 22, 23, 24, 25, 26, 35, 38, 39, 40, 41, 42, 43, 44(1), 44(3)Disaster Management Act, 2005- Section 2(d)

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High Courts10 Mar 2026Dismissed

All India LPG Distributors Federation (Kerala Circle) Represented By Its General Secretary Vs Union Of India

High Court Of Kerala · (2026) 03 KL CK 0745

Constitution of India, 1950- Article 14, 19(1)(g), 19(6), 31(2), 31C, 39(b), 39(c), 300AConstitution (Twenty - Fifth Amendment) Act, 1971- Section 3Constitution (Forty-Second Amendment) Act, 1976- Section 4

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High Courts10 Mar 2026Dismissed

Ajith Kumar K Vs State Of Kerala Represented By The Additional Chief Secretary

High Court Of Kerala · (2026) 03 KL CK 0744

Constitution of India, 1950- Article 227Indian Penal Code, 1860- Section 34, 201, 302, 324, 326, 420Kerala Police Act, 2011- Section 101(8)

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High Courts10 Mar 2026Allowed

Union Bank Of India, Represented By Its Authorised Officer Vs Baby John

High Court Of Kerala · (2026) 03 KL CK 0743

Constitution of India, 1950- Article 12, 226, 227Kerala High Court Act, 1958- Section 5(i)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002- Section 14, 17, 18, 18(1)

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