High Courts17 Feb 2026Dismissed
Vijayan. P., S/o Late Pappu Vs George And Company
High Court Of Kerala · (2026) 02 KL CK 1712
Code of Criminal Procedure, 1973- Section 219, 220, 220(1)Negotiable Instruments Act, 1881- Section 138
COURT ARCHIVE
High Court Of Kerala judgments, 2026
1,581 judgments · page 63 of 80
High Courts17 Feb 2026Disposed Of
M.V,.Viswanathan & Ors Kerala Water Authority, Rep. By Its Managing Director & Ors
High Court Of Kerala · (2026) 02 KL CK 1711
Constitution of India, 1950- Article 14, 235Buildings and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996- Section 2(1)(d), 2(1)(e), 2(1)(g), 2(1)(i), 3, 4, 5, 9, 11, 22, 23, 24Buildings and Other construction Workers' Welfare Cess Rules, 1998- Rule 3, 4, 4(3)
High Courts17 Feb 2026Partly Allowed
Abdul Jaleel Vs State Of Kerala
High Court Of Kerala · (2026) 02 KL CK 1710
Code of Criminal Procedure, 1973- Section 161, 209, 222, 227, 232, 313, 357(1), 428Indian Penal Code, 1860- Section 143, 147, 149, 299, 300, 302, 304, 304A, 304I, 304II, 323, 326, 342, 352
High Courts17 Feb 2026Dismissed
Alexander Kunjukunju Vs Bharat Petroleum Corporation Ltd
High Court Of Kerala · (2026) 02 KL CK 1709
Constitution of India, 1950- Article 226, 227Prevention of Corruption Act, 1988- Section 7
High Courts17 Feb 2026Dismissed
V.Manoj Vs State Of Kerala
High Court Of Kerala · (2026) 02 KL CK 1708
Code of Criminal Procedure, 1973- Section 313(1)(b), 357, 357AIndian Penal Code, 1860- Section 302Evidence Act, 1872- Section 8, 47, 106
High Courts16 Feb 2026Allowed
James Mathew Vs State Of Kerala
High Court Of Kerala · (2026) 02 KL CK 3182
Indian Penal Code-Sections 120B, 420Prevention of Corruption Act, 1988-Section 13(1)(d), 13(2)
High Courts16 Feb 2026Allowed
James Mathew Vs State Of Kerala
High Court Of Kerala · (2026) 02 KL CK 3183
Indian Penal Code-Section 120B, 420Prevention of Corruption Act, 1988-Section 13(1)(d), 13(2)
High Courts16 Feb 2026
Yahya Khan N Vs Sainaba T. P. & Anr.
High Court Of Kerala · (2026) 02 KL CK 3200
Negotiable Instruments Act, 1881-Section 138, 143(1)Bharatiya Nagarik Suraksha Sanhita-Sections 252, 264, 275, 528Code of Criminal Procedure-Sections 251, 262 to 265
High Courts16 Feb 2026
The Project Director Vs Prasad Mathew & Ors.
High Court Of Kerala · (2026) 02 KL CK 3201
High Courts16 Feb 2026
Viswasamudra Engineering Pvt. Ltd Vs Bhargavan Pillai & Ors.
High Court Of Kerala · (2026) 02 KL CK 3209
Constitution of India-Article 14Environment (Protection) Act, 1986
High Courts16 Feb 2026Partly Allowed
IMR Metallurgical Resources AG Vs Hindustan Newsprint Ltd
High Court Of Kerala · (2026) 02 KL CK 1716
Contract Act, 1872- Section 32, 56
High Courts16 Feb 2026Dismissed
Yahya Khan N Vs Sainaba T. P.
High Court Of Kerala · (2026) 02 KL CK 1715
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 252, 264, 275, 528Code of Criminal Procedure, 1973- Section 251, 262, 263, 264, 265Negotiable Instruments Act, 1881- Section 138, 143(1)
High Courts16 Feb 2026Allowed
A.P.Varghese Vs Inspector Of Police
High Court Of Kerala · (2026) 02 KL CK 1714
Indian Penal Code, 1860- Section 120B, 420Prevention of Corruption Act, 1988- Section 13(1)(d), 13(2)
High Courts16 Feb 2026Allowed
James Mathew Vs State Of Kerala
High Court Of Kerala · (2026) 02 KL CK 1713
Indian Penal Code, 1860- Section 120B, 420Prevention of Corruption Act, 1988- Section 13(1)(d), 13(2)
High Courts13 Feb 2026
Lucy Kuriakose & Anr. Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 02 KL CK 3196
Prevention of Corruption Act, 1988-Sections 13(2) read with 13(1)(c) and 13(1)(d)IPC-Sections 409, 420, 477A, 120B
High Courts13 Feb 2026
Anwar Hussain A & Ors. Vs The Tehsildar, Kollam Taluk & Ors.
High Court Of Kerala · (2026) 02 KL CK 3214
Constitution of India-Article 226, 162Indian Succession Act, 1925-Part X
High Courts13 Feb 2026
Greevas Job Panakkal Vs Traco Cable Company Limited & Ors.
High Court Of Kerala · (2026) 02 KL CK 3223
Companies Act, 2013Constitution of India-Article 23
High Courts13 Feb 2026
K.S. Ramachandran Vs C.R. Gopalakrishnan
High Court Of Kerala · (2026) 02 KL CK 2918
Kerala Buildings (Lease and Rent Control) Act, 1965-Section 12(1), 18, 11(2)(b)Constitution of India-Article 227
High Courts13 Feb 2026
Suo Motu JPP Proceedings Initiated By The High Court Ernakulam Vs State Of Kerala
High Court Of Kerala · (2026) 02 KL CK 2937
High Courts13 Feb 2026
M/S. Spicemore Trading Company & Ors. Vs M/S. Spices Board Of India & Ors.
High Court Of Kerala · (2026) 02 KL CK 2904
Cardamom (Licensing and Marketing) Rules, 1987-Rule 3, 10, 10(1)(a)Spices Board Act, 1986-Section 18, 7, 10, 8, 38, 3(3), 3(5), 3(6), 3(7), 5, 7(1)(viii), 12(1), 14(1), 14(3), 14(4), 22, 23, 24, 30A(1), 30A(2), 37, 39(1)