COURT ARCHIVE

High Court Of Kerala judgments, 2026

1,539 judgments · page 69 of 77

High Courts02 Feb 2026

Trivandrum Agenda Task Force Vs Commissioner Of Income Tax (Exemption)

High Court Of Kerala · (2026) 02 KL CK 2617

Income Tax Act, 1961-Section 12AB, 12AB(4), 12A(1)(ac)(iii), 2(15)Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act

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High Courts02 Feb 2026Allowed

Sabu K.S Vs Central Bureau Of Investigation

High Court Of Kerala · (2026) 02 KL CK 1654

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 447, 447(2)Code of Criminal Procedure, 1973- Section 197, 198, 199, 200, 201, 202, 203, 204, 205, 407, 409, 439Prevention of Corruption Act, 1988- Section 13(1)(e), 13(2)

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High Courts02 Feb 2026Dismissed

Kanichodu Mpcs Ltd No.181 (D) APCOS Vs State Of Kerala, Agriculture (Dairy) Department Secretariat

High Court Of Kerala · (2026) 02 KL CK 1653

Constitution of India, 1950- Article 14Kerala Cooperative Societies Act, 1969- Section 80, 80(1), 80BB, 80(3), 80(8), 109, 109(1), 109(2), 109(2)(xxxviii)Kerala Co-operative Societies Rules- 1969- Rule 2(1)(o), 182

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High Courts02 Feb 2026Dismissed

Supriya Suresh Kammath Vs R. Jayachandra Kammath S/O Late A.N.Raya Kammath

High Court Of Kerala · (2026) 02 KL CK 1652

Code of Civil Procedure, 1908- Section 100

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High Courts31 Jan 2026

Life Insurance Corporation Of India & Anr. Vs Chandrika C.P. & Anr.

High Court Of Kerala · (2026) 01 KL CK 2668

Kerala High Court Act, 1958-Section 5(i)Constitution of India-Article 226Rules of the High Court of Kerala, 1971-Rule 150, 154

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High Courts31 Jan 2026Dismissed

Life Insurance Corporation Of India Health Insurance Department Vs Chandrika C.P.

High Court Of Kerala · (2026) 01 KL CK 1709

Constitution of India, 1950- Article 226Kerala High Court Act,1958- Section 5(i)Bharatiya Nyaya Sanhita, 2023- Section 215, 246, 379

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High Courts30 Jan 2026

Maneesh Babu Vs Dr.C.M.Hyderali & Ors.

High Court Of Kerala · (2026) 01 KL CK 2729

Kerala Buildings (Lease and Rent Control) Act, 1965-Section 12(3)

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High Courts30 Jan 2026

Shekkeer Vs Ratheesh

High Court Of Kerala · (2026) 01 KL CK 2728

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High Courts30 Jan 2026

Muraleedharan P P Vs Kunnoth Kunhayisa & Ors.

High Court Of Kerala · (2026) 01 KL CK 2727

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High Courts30 Jan 2026

Lunar Rubbers Vs Kerala Head Load And Timber Workers And Factory Workers Union (KTUC) & Ors.

High Court Of Kerala · (2026) 01 KL CK 2689

Industrial Disputes Act, 1947-Sections 2(cc), 25F, 25FFF, 25FF, 25H, 18, 10, 10(4), Chapters VA and VBConstitution of India-Article 226

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High Courts30 Jan 2026

T.P Nandakumar Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 01 KL CK 2618

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 192Information Technology Act, 2000-Sections 67, 67A

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High Courts30 Jan 2026

Yusuff A.M. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 01 KL CK 2684

KGSMA Rules

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High Courts30 Jan 2026

Renjith Lal Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 01 KL CK 2629

Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 118(1), 115(2), 296(b), 351(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(r), 3(1)(s), 3(2)(va), 18, 18ARight to Information Act

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High Courts30 Jan 2026Allowed

K.V Sabu Vs Registrar Of Co-Operative Societies (Joint Director, Central Range) Fisheries Department (Ernakulam)

High Court Of Kerala · (2026) 01 KL CK 1718

Kerala Co Operative Societies Act, 1969- Section 2(j), 32, 32(1), 32(2), 66, 88, 90(4)Kerala Co operative Societies Rules, 1969- Rule 139

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High Courts30 Jan 2026Allowed

Yusuff A.M. Vs State Of Kerala, Represented By Its Principal Secretary To Government

High Court Of Kerala · (2026) 01 KL CK 1717

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High Courts30 Jan 2026Allowed

Lunar Rubbers Vs Kerala Head Load And Timber Workers And Factory Workers Union (KTUC)

High Court Of Kerala · (2026) 01 KL CK 1716

Industrial Disputes Act, 1947-Section 2(cc), 10, 10(4), 18, 25F, 25FF, 25FFF 25H

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High Courts30 Jan 2026Dismissed

Gopalakrishnan.K Vs Additional District Magistrate

High Court Of Kerala · (2026) 01 KL CK 1715

Constitution of India, 1950- Article 226Electricity Act, 2003- Section 164, 185(2)(a)Indian Telegraph Act, 1885- Section 16(1), 17

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High Courts30 Jan 2026Allowed

T.P Nandakumar Vs State Of Kerala, Represented By The Public Prosecutor

High Court Of Kerala · (2026) 01 KL CK 1714

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 482Bharatiya Nyaya Sanhita, 2023- Section 192Information Technology Act, 2000- Section 67, 67A

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High Courts30 Jan 2026Disposed Of

Nowfal Vs Secretary , Angadippuram Grama Panchayat Po Angadippuram

High Court Of Kerala · (2026) 01 KL CK 1713

Constitution of India, 1950- Article 226, 227Kerala High Court Rules 1971- Rule 147, 154

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High Courts30 Jan 2026Dismissed

Sanil Narayanan Nampoothiri Vs State Of Kerala, Represented By Its Secretary To Government Department Of Revenue (DEVASWOM)

High Court Of Kerala · (2026) 01 KL CK 1712

Constitution of India, 1950- Article 25, 26, 226Kerala Hindu Places of Public Worship (Authorisation of Entry) Act, 1965- Section 2, 2(a), 2(c), 3, 3(a), 4, 5, 6Kerala Hindu Places of Public Worship (Authorisation of Entry) Rules, 1965- Rule 3, 3(a), 3(b)

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