COURT ARCHIVE

High Court Of Kerala judgments, 2026

1,539 judgments · page 71 of 77

High Courts28 Jan 2026

Nithin Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 01 KL CK 2643

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 2018-Section 14A, 15A(3), 3(1)(r), 3(1)(w)(i), 3(2)(va)Indian Penal Code-Sections 354, 323, 324, 427, 506, 294(b)

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High Courts28 Jan 2026

Balu Gopalakrishnan Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 01 KL CK 2697

Constitution of India-Article 299, 47, 14Aadhaar Act

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High Courts28 Jan 2026

Shamseera Parambath Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 01 KL CK 2685

Constitution of India-Article 226

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High Courts28 Jan 2026Allowed

Safwan Adhur Vs State Of Kerala

High Court Of Kerala · (2026) 01 KL CK 2613

BNSS-Section 438, 442IPC-Section 306, 204, 107

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High Courts28 Jan 2026Allowed

Pattasseril Private Ltd & Ors. Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 01 KL CK 2608

Negotiable Instruments Act-Section 138, 118 and 139Cr.P.C.-Section 357(3)

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High Courts28 Jan 2026Dismissed

Nithin Vs State Of Kerala Represented By Public Prosecutor

High Court Of Kerala · (2026) 01 KL CK 1732

Indian Penal Code, 1860- Section 294(b), 323, 324, 354, 427, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 2018- Section 3(1)(r), 3(1)(w)(i), 3(2)(va), 14A, 15A(3)

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High Courts28 Jan 2026Allowed

Sreelatha.L Vs Bharat Petroleum Corporation Ltd

High Court Of Kerala · (2026) 01 KL CK 1731

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High Courts28 Jan 2026Disposed Of

Shamseera Parambath Vs State Of Kerala Represented By Its Secretary To The Government

High Court Of Kerala · (2026) 01 KL CK 1730

Constitution of India, 1950- Article 226

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High Courts28 Jan 2026Disposed Of

Kerala High Court Gazetted Officers' Association Represented By Its Secretary Jithesh P. Vs State Of Kerala Represented By The Chief Secretary To Government

High Court Of Kerala · (2026) 01 KL CK 1729

Constitution of India, 1950- Article 229Kerala High Court Service Rules, 2007- Rule 14, 37(2)

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High Courts28 Jan 2026Allowed

Safwan Adhur Vs State Of Kerala Represented By SHO

High Court Of Kerala · (2026) 01 KL CK 1728

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 438, 442Indian Penal Code, 1860- Section 107, 204, 306

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High Courts28 Jan 2026Allowed

N.Krishna Kurupp Vs State Of Kerala, Represented By Chief Secretary To Govt

High Court Of Kerala · (2026) 01 KL CK 1727

Constitution of India, 1950- Article 226Madras Hindu Religious & Charitable Endowments Act, 1951- Section 29, 29(1), 29(3), 29(4)

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High Courts28 Jan 2026Partly Allowed

S.Radhakrishnan Vs Deputy Superintendent Of Police Vigilance And Anti-Corruption Buareau

High Court Of Kerala · (2026) 01 KL CK 1726

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 218Code of Criminal Procedure, 1973- Section 197, 313(1)(b), 374(2)Indian Penal Code, 1860- Section 420

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High Courts28 Jan 2026Allowed

Pattasseril Private Ltd Vs State Of Kerala Represented By The Public Prosecutor

High Court Of Kerala · (2026) 01 KL CK 1723

Code of Criminal Procedure, 1973- Section 357(3)Negotiable Instruments Act, 1881- Section 118, 138, 139

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High Courts27 Jan 2026

Bus Operators Organization Palakkad Vs The Regional Transport Authority Palakkad & Ors.

High Court Of Kerala · (2026) 01 KL CK 2695

Motor Vehicles ActConstitution of India-Article 226, 32, 136

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High Courts27 Jan 2026

Sri Ramakrishna Sarada School Of Nursing Sri Ramakrishna Ashrama Charitable Hospital Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 01 KL CK 2656

Kerala High Court Act, 1958-Section 5(i)Indian Nursing Council Act, 1947-Section 16, 13 and 14Constitution of India-Article 226

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High Courts27 Jan 2026

Baby K.P. Vs State Of Kerala & Ors.

High Court Of Kerala · 2025 INSC 1067

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A, 3, 3(1)(r), 3(1)(s), 18Bharatiya Nyaya Sanhita, 2023-Section 296

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High Courts27 Jan 2026

Deputy Superintendent Of Police VACB Thrissur Unit Vs M P Sudhakaran & Anr.

High Court Of Kerala · (2026) 01 KL CK 2611

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 438, 442Prevention of Corruption Act, 1988-Sections 13(1)(d), 13(2)Indian Penal Code-Sections 468, 471, 420, 120B

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High Courts27 Jan 2026Dismissed

Sri Ramakrishna Sarada School Of Nursing Sri Ramakrishna Ashrama Charitable Hospital, Sasthamangalam, Thiruvananthapuram, Represented By Its Principal Vs State Of Kerala Represented By The Principal Secretary To The Government

High Court Of Kerala · (2026) 01 KL CK 1738

Constitution of India, 1950- Article 226Kerala High Court Act, 1958- Section 5(i)Indian Nursing Act, 1947- Section 13, 14, 16

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High Courts27 Jan 2026Dismissed

Baby KP Vs State Of Kerala Represented By The Public Prosecutor

High Court Of Kerala · (2026) 01 KL CK 1737

Bharatiya Nyaya Sanhita, 2023- Section 296Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(r), 3(1)(s), 14A, 18

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High Courts27 Jan 2026Disposed Of

Jossy Chacko Vs State Of Kerala Represented By Secretary

High Court Of Kerala · (2026) 01 KL CK 1736

Kerala Land Tax Act, 1961- Section 6, 6A, 27AKerala Conservation of Paddy Land and Wet Land Rules, 2008- Rule 12(17), 17

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