High Courts06 Mar 2026Partly Allowed
Sudarsanan Vs State Of Kerala
High Court Of Kerala · (2026) 03 KL CK 0714
Prevention of Corruption Act, 1988- Section 7, 13(1)(d), 13(2)
COURT ARCHIVE
High Court Of Kerala judgments, 2026
1,581 judgments · page 56 of 80
High Courts05 Mar 2026
State Nodal Officer & Ors. Vs Manoj M.S & Anr.
High Court Of Kerala · (2026) 03 KL CK 2689
High Courts05 Mar 2026
M/S. Harrisons Malayalam Limited Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 03 KL CK 2673
Companies Act, 1956Constitution of India-Article 226, 300A, 19(1)(g)Kerala Land Conservancy Act, 1957-Section 12, 15, 20
High Courts05 Mar 2026
Sheno Sebastian Vs Smitha Maxon
High Court Of Kerala · (2026) 03 KL CK 2669
Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003Indian Contract Act-Section 35, 29
High Courts05 Mar 2026
Jayadeep Krishna P.C. Vs Union Of India & Ors.
High Court Of Kerala · (2026) 03 KL CK 1675
Karnataka Societies Registration Act, 1960
High Courts05 Mar 2026
N.K Premachandran Vs Union Of India & Ors.
High Court Of Kerala · (2026) 03 KL CK 1676
High Courts05 Mar 2026
Ajeesh Kalathil Gopi Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 03 KL CK 1677
Kerala Essential Services Maintenance Act, 1994-Section 2(1)(a)
High Courts05 Mar 2026
P. D. Joseph Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 03 KL CK 1678
High Courts05 Mar 2026
K.A. Ashokan Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 03 KL CK 1652
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 14A, 3(1)(w)(i), 3(1)(w)(ii), 3(2)(va)Bharatiya Nyaya Sanhita, 2023-Sections 74, 75(2), 79Prevention of Corruption Act
High Courts05 Mar 2026Partly Allowed
Moosantepurakkal Manaf Vs State Of Kerala
High Court Of Kerala · (2026) 03 KL CK 1655
Code of Criminal Procedure, 1973-Section 374(2), 313(1)(b)Indian Penal Code-Sections 143, 147, 148, 341, 323, 307 read with 149, 313(1)(b) of Cr.P.C, 324
High Courts05 Mar 2026
M/s. Harrisons Malayalam Limited Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 03 KL CK 1663
Companies Act, 1956Constitution of India-Article 226, 300A, 19(1)(g)Kerala Land Conservancy Act, 1957-Section 12, 15, 20
High Courts05 Mar 2026Allowed
K.A. Ashokan Vs State Of Kerala
High Court Of Kerala · (2026) 03 KL CK 0717
Constitution of India, 1950- Article 21, 22(1)Code of Criminal Procedure, 1973- Section 50ABharatiya Nyaya Sanhita, 2023- Section 74, 75(2), 79
High Courts05 Mar 2026Dismissed
Sheno Sebastian Vs Smitha Maxon
High Court Of Kerala · (2026) 03 KL CK 0716
Contract Act, 1872- Section 29, 35
High Courts05 Mar 2026Disposed Of
M/s Harrisons Malayalam Limited Vs State Of Kerala
High Court Of Kerala · (2026) 03 KL CK 0715
Constitution of India, 1950- Article 19(1)(g), 226, 300AKerala Land Tax Act , 1961- Section 3, 3(2), 3(3), 5(2)Kerala Grants and Leases (Modification of Rights) Act, 1980- Section 4
High Courts04 Mar 2026
Pushpakumary Vs State Of Kerala
High Court Of Kerala · (2026) 03 KL CK 2696
Code of Criminal Procedure, 1973-Section 374(2), 161, 427(1)Prevention of Corruption Act, 1988-Section 13(2), 13(1)(c)Indian Penal Code-Section 409, 120B, 477A, 201, 405, 25, 44
High Courts04 Mar 2026
M/s. Grids Engineers And Contractors & Anr. Vs Union Bank Of India & Anr.
High Court Of Kerala · (2026) 03 KL CK 1680
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(2), 13(4), 14, 14(1), 17Kerala High Court Act, 1958-Section 3, 4, 5, 5(1), 5(i)Constitution of India-Article 136, 226, 329, Part III
High Courts04 Mar 2026
Neelakandan K.N & Anr. Vs The State Of Kerala & Ors.
High Court Of Kerala · (2026) 03 KL CK 1719
Constitution of India-Article 226
High Courts04 Mar 2026
Ashiqe Vs State Of Kerala
High Court Of Kerala · (2026) 03 KL CK 1649
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 47, 72, 302Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(c), 29Constitution of India-Article 22(1)
High Courts04 Mar 2026Allowed
Ashique Vs State Of Kerala
High Court Of Kerala · (2026) 03 KL CK 0719
Constitution of India, 1950- Article 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023- Section 47, 72, 302, 483Code of Criminal Procedure, 1973- Section 70, 267