High Courts13 Feb 2026
Greevas Job Panakkal Vs Traco Cable Company Limited & Ors.
High Court Of Kerala · (2026) 02 KL CK 2662
Companies Act, 2013Constitution of India-Article 23
COURT ARCHIVE
High Court Of Kerala judgments, 2026
1,581 judgments · page 64 of 80
High Courts13 Feb 2026
The President, Kizhakkambalam Grama Panchayath Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 02 KL CK 2660
Kerala Panchayat Raj (Procedure for Panchayat Meeting) Rules, 1995-Rule 26(4)Kerala Panchayat Raj Act, 1994-Section 156, 156(6)(b), 191, 191(1), 191(1)(a), 191(2), 191(3), 271G, 271S, 276Kerala Panchayat Raj (Control over Officers) Rules, 1997
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 2648
Spices Board Act, 1986-Section 3, 5, 7, 8, 10, 12, 14, 18, 22, 23, 24, 30A, 37, 38, 39(1)Cardamom (Licensing and Marketing) Rules, 1987-Rule 3, 10, 10(1)(a)
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 2647
Spices Board Act, 1986-Section 7, 8, 10, 38, 39(1)Cardamom (Licensing and Marketing) Rules, 1987-Rule 3, 10, 10(1)(a)
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 2633
Cardamom (Licensing and Marketing) Rules, 1987-Rule 3, 10, 10(1)(a)Spices Board Act, 1986-Section 7, 8, 10, 18, 38, 39(1)
High Courts13 Feb 2026Dismissed
Anwar Hussain A Vs Tehsildar, Kollam Taluk, Kollam District
High Court Of Kerala · (2026) 02 KL CK 1680
Constitution of India, 1950- Article 226
High Courts13 Feb 2026Disposed Of
President Kizhakkambalam Grama Panchayath. Kizhakkambalam Post, Kizhakkambalam, Represented By Mini V.C. (President) Vs State Of Kerala Represented By Secretary
High Court Of Kerala · (2026) 02 KL CK 1679
Kerala Panchayat Raj Act, 1994- Section 156, 156(6)(b), 191, 191(1), 191(2), 191(3), 271S, 276Kerala Panchayat Raj (Procedure for Panchayat Meeting) Rules, 1995- Rule 26(4)
High Courts13 Feb 2026Allowed
Greevas Job Panakkal Vs Traco Cable Company Limited
High Court Of Kerala · (2026) 02 KL CK 1668
Constitution of India, 1950- Article 23
High Courts13 Feb 2026Disposed Of
M/s. Spicemore Trading Company Represented By Its Managing Partne Vs M/s. Spices Board Of India Sugandabhavan
High Court Of Kerala · (2026) 02 KL CK 1667
Spices Board Act, 1986- Section 7, 8, 10, 18, 38, 39(1)Cardamom (Licensing and Marketing) Rules, 1987- Rule 3, 10, 10(1)(a)
High Courts12 Feb 2026
Ganga Constructions Vs The Assistant Executive Engineer, Local Self Government Department & Ors.
High Court Of Kerala · (2026) 02 KL CK 3217
CGST/SGST Act, 2017-Sections 12, 13, 15Right to Information Act, 2005Finance Act, 1994
High Courts12 Feb 2026
Sivakumar S. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 02 KL CK 3222
Constitution of India-Article 19, 226IPC-Section 186KCS CCA Rules
High Courts12 Feb 2026
Santha & Ors. Vs Raghavendran & Ors.
High Court Of Kerala · (2026) 02 KL CK 2901
Hindu Succession Act, 1956-Section 6Hindu Succession (Amendment) Act, 2005Kerala Joint Hindu Family System (Abolition) Act, 1975
High Courts12 Feb 2026
Rahul B.R Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 02 KL CK 2628
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 183Bharatiya Nyaya Sanhita, 2023-Sections 64(2)(f), 64(2)(h), 64(2)(m), 89, 115(2), 351(3), r/w Section 3(5)Information Technology Act, 2000-Section 66E
High Courts12 Feb 2026Allowed
Ganga Constructions, Represented By Its Managing Partner Smt.Meena Mamu Vs Assistant Executive Engineer, Local Self Government Department, Municipal Office, Irinjalakuda, Pin - 680 121
High Court Of Kerala · (2026) 02 KL CK 1678
Central Goods and Service Tax Act, 2017- Section 12, 13, 15, 15(2)
High Courts12 Feb 2026Dismissed
Santha Vs Raghavendran
High Court Of Kerala · (2026) 02 KL CK 1677
Hindu Succession Act, 1956- Section 6
High Courts12 Feb 2026Allowed
Sivakumar S. Vs State Of Kerala Represented By The Secretary
High Court Of Kerala · (2026) 02 KL CK 1676
Constitution of India, 1950- Article 226Indian Penal Code, 1860- Section 186
High Courts12 Feb 2026Allowed
Rahul B.R Vs State Of Kerala Represented By The Puiblic Prosecutor High Court Of Kerala
High Court Of Kerala · (2026) 02 KL CK 1675
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 183, 482Code of Criminal Procedure, 1973- Section 438Bharatiya Nyaya Sanhita, 2023- Section 3(5), 64(2)(f), 64(2)(h), 64(2)(m), 89, 115(2), 351(3)
High Courts11 Feb 2026
P.D. Devasya Vs State Of Kerala
High Court Of Kerala · 2025 INSC 736
Prevention of Corruption Act, 1988-Section 7, 8, 13(1)(d) r/w 13(2), 13, 13(1)(d)(i) & (ii), 19(1), 20Prevention of Corruption Act, 1947-Section 5(1)(d), 5(2), 3(1)(d)Narcotic Drugs and Psychotropic Substances Act
High Courts11 Feb 2026
Ramesh Viswanathan Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 02 KL CK 3187
Banning of Unregulated Deposit Schemes Act, 2019-Section 12, 13, 13(1), 13(2)(a), 13(2)(b), 13(3), 13(4), 13(5), 14, 15, 15(1)(b), 15(3), 18, 18(1)(a) to (g), 18(c), 19, 21, 22Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy Code, 2016
High Courts11 Feb 2026
Mini Sunny Vs Thuravoor Grama Panchayat & Ors.
High Court Of Kerala · (2026) 02 KL CK 3221
Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship Activities and other Services) Rules, 1996-Rule 3, Schedule I Entry 134