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High Court Of Kerala judgments, 2026

1,581 judgments · page 58 of 80

High Courts02 Mar 2026Dismissed

Jayalekshmi L Vs State Of Kerala

High Court Of Kerala · (2026) 03 KL CK 0723

Narcotic Drugs and Psychotropic Substances Act, 1985- Section 8(c), 20(b)(ii)A, 22(c)Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988- Section 2(e), 3(1)
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High Courts27 Feb 2026

The Federal Bank Ltd. Vs Federal Bank Officers Association & Anr.

High Court Of Kerala · (2026) 02 KL CK 3190

Industrial Disputes Act, 1947-Section 2(1), 2(d), 2(e), 2(k), 2(n), 2(q), 2(s), 4, 10, 10(3), 10A, 10A(3A), 10A(4A), 10B, 12, 22, 22(1), 22(1)(a), 22(1)(b), 22(1)(c), 22(1)(d), 22(2), 23, 24, 24(1), 24(1)(i), 24(1)(ii), 33, 33-A, Chapter III, Chapter V, First Schedule Item 2Banking Regulation Act, 1949Reserve Bank of India Act, 1934
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High Courts27 Feb 2026

Adv. P.T. Joseph Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 02 KL CK 2652

Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules, 1978-Rule 7, 7(2), 8Bharatiya Nagarik Suraksha Sanhita, 2023-Section 18Kerala Public Services Act, 1968
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High Courts27 Feb 2026

Adv.P.T.Joseph Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 02 KL CK 2650

Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules, 1978-Rule 7, 7(2), 8Bharatiya Nagarik Suraksha Sanhita, 2023-Section 18, 18(3)Kerala Public Services Act, 1968
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High Courts27 Feb 2026Allowed

The Federal Bank Ltd.Vs Federal Bank Officers Association

High Court Of Kerala · (2026) 02 KL CK 1719

Constitution of India, 1950- Article 19(1)(c), 19(4), 19(6)Industrial Disputes Act, 1947- Section 2(d), 2(e), 2(k), 2(n), 2(q), 2(s), 10, 10A, 10B, 22, 23, 24, 24(1)Industrial Disputes (Central) Rules, 1947- Rule 12, 17, 18
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High Courts26 Feb 2026

XXXXXXXXXX Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 02 KL CK 3180

BNSS-Section 528, 483, Sub-section (2) of Section 483Bharatiya Nyaya Sanhita, 2023-Section 351, 65, Sub-section (2) of Section 70Protection of Children from Sexual Offences Act, 2012-Section 40, 4(2), 3(d), 8 read with Section 7
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High Courts26 Feb 2026

Jovita James Vs The University Of Kerala & Ors.

High Court Of Kerala · (2026) 02 KL CK 3213

University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in University and Colleges and other Measures for Maintenance of Standards in Higher Education) Regulations, 2018-Regulation 4.1, 6, 10.0, 10.0(e)Kerala University First Statutes, 1977-Section 2(1)(a)Kerala University Act, 1974-Section 2(27)
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High Courts26 Feb 2026

A M Udayan Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 02 KL CK 3218

Constitution of India-Article 226Kerala Public Ways (Restriction of Assemblies and Processions) Act, 2011-Sections 3, 4, 5, 5(1)(a), 5(3), 5(4), 5(4)(a), 5(4)(b), 5(5), 5(6), 5(7), 5(8), 8Kerala Police Act, 2011-Section 127
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High Courts26 Feb 2026

Jovita James Vs The University Of Kerala & Ors.

High Court Of Kerala · (2026) 02 KL CK 2908

University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in University and Colleges and other Measures for Maintenance of Standards in Higher Education) Regulations, 2018-Regulation 4.1, 6, Table 3B, 10.0, 10.0(e)Kerala University First Statutes, 1977-Section 2(1)(a)Kerala University Act, 1974-Section 2(27)
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High Courts26 Feb 2026

Union Of India & Anr. Vs Mohanan Madathil Koliyat

High Court Of Kerala · (2026) 02 KL CK 2656

Pension Regulations for the Army, 1961-Regulation 173, Appendix II, Clause 4Regulations for Medical Services for Armed Forces, 1983-Regulation 423, 423(a), 423(d)Constitution of India-Article 226, Part III
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High Courts26 Feb 2026

Jovita James Vs The University Of Kerala & Ors.

High Court Of Kerala · (2026) 02 KL CK 2646

University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in University and Colleges and other Measures for Maintenance of Standards in Higher Education) Regulations, 2018-Regulation 4.1, 6, Table 3B, 10.0, 10.0(e)Kerala University First Statute, 1977-Section 2(1)(a)Kerala University Act, 1974-Section 2(27)
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High Courts26 Feb 2026Allowed

XXXXXX Vs State Of Kerala

High Court Of Kerala · (2026) 02 KL CK 1721

Constitution of India, 1950- Article 15, 39Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483(2), 528Code of Criminal Procedure, 1973- Section 301, 439, 439(1A)
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