COURT ARCHIVE

High Court Of Kerala judgments, 2026

1,539 judgments · page 73 of 77

High Courts21 Jan 2026Allowed

XXXXXXXXXX Vs Union Territory Of Lakshadweep Represented By Standing Counsel

High Court Of Kerala · (2026) 01 KL CK 1703

Code of Criminal Procedure, 1973- Section 482Protection of Children from Sexual Offence Act, 2012- Section 3, 5, 7, 9, 12, 22, 22(1)

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High Courts21 Jan 2026Partly Allowed

K.Ibrahim Sub Inspector Of Police Vs Dy.S.P.Vigilance & Anti Corruption Bureau Unit-1

High Court Of Kerala · (2026) 01 KL CK 1701

Code of Criminal Procedure, 1973- Section 428Indian Penal Code, 1860- Section 120BPrevention of Corruption Act, 1988- Section 7, 12, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 19(1)(a), 19(1)(b), 19(1)(c), 20

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High Courts20 Jan 2026

P.V. Alexander Vs Mutturuthy Sree Bhuvaneswari Temple @ Karna Karna Temple & Ors.

High Court Of Kerala · (2026) 01 KL CK 2739

Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), XXIII Rule 1, XXIII Rule 1(4), XIV Rule 2

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High Courts20 Jan 2026

Sangeetha Lakshmana Vs Registrar General & Ors.

High Court Of Kerala · (2026) 01 KL CK 2683

Travancore-Cochin Literary Scientific and Charitable Societies Registration Act, 1955Constitution of India-Article 226, 12Kerala Advocates Welfare Fund Act

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High Courts20 Jan 2026

Abdurahiman Veeroli Vs National Highway Authority Of India & Anr.

High Court Of Kerala · (2026) 01 KL CK 2617

Arbitration and Conciliation Act, 1996-Section 34, 31, 17National Highways Act, 1956-Section 3G, 3G(5), 3G(7)RFCTLARR Act 2013-Section 26 subsection (b)

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High Courts20 Jan 2026Dismissed

Sangeetha Lakshmana Vs Registrar General

High Court Of Kerala · (2026) 01 KL CK 1689

Constitution of India, 1950- Article 12, 226

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High Courts20 Jan 2026Allowed

P.V.Alexander Vs Mutturuthy Sree Bhuvaneswari Temple @ Karna Karna Temple

High Court Of Kerala · (2026) 01 KL CK 1690

Code of Civil Procedure 1908- Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11 (d), Order 14 Rule 2, Order 23 Rule 1(4)

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High Courts20 Jan 2026Disposed Of

D+H Solutions India Private Limited Vs Jayakrishnan Ramachandran Nair,

High Court Of Kerala · (2026) 01 KL CK 1688

Industrial Disputes Act, 1947- Section 33C(2), 36A, 59

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High Courts20 Jan 2026Disposed Of

Idukki District Police Co-Operative Society Vs State Of Kerala

High Court Of Kerala · (2026) 01 KL CK 1687

Kerala Co operative Societies Act, 1969- Section 37

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High Courts20 Jan 2026Disposed Of

Susan K. John Vs National Board Of Examinations In Medical Sciences, (NBEMS)

High Court Of Kerala · (2026) 01 KL CK 1686

Constitution of India, 1950- Article 226

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High Courts19 Jan 2026

Vijayan & Anr. Vs Appukuttan @ Palraj

High Court Of Kerala · (2026) 01 KL CK 2730

Indian Succession Act, 1925Indian Penal Code-Section 498A, 302, 34, 304BHindu Succession Act, 1956-Section 25, 27

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High Courts19 Jan 2026

C.N. Purushothaman Vs P.M. Jamal & Ors.

High Court Of Kerala · (2026) 01 KL CK 2645

Code of Criminal Procedure, 1973-Section 378(4), 378(1), 378(2), 378(3), 190Indian Penal Code-Section 500, 499, Exceptions 1, 9 and 10 to Section 499

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High Courts19 Jan 2026

V.S. Suresh Kumar Vs C.B.I. Cochin

High Court Of Kerala · (2026) 01 KL CK 2637

Prevention of Corruption Act, 1988-Section 7, 13(2) r/w 13(1)(d), 13(1)(d)(i) and (ii), 20Cr.P.C.-Section 428

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High Courts19 Jan 2026

Shree Kumramputhoor Bhagavathy Devaswom Kshethra Samrakshana Samithi & Anr. Vs Malabar Devaswom Board & Ors.

High Court Of Kerala · (2026) 01 KL CK 2693

Constitution of India-Article 226Kerala Land Conservancy Act, 1957-Sections 3, 4, 5, 7, 11, 12, 15, 16 & 20AKerala Land Reforms Act, 1963-Sections 2(8), 3(1)(x), 7E, 72, 86, 87

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High Courts19 Jan 2026

Sohan V.M. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 01 KL CK 2686

Kerala Land Revenue Manual-Clause 226, 227Constitution of India-Article 5

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High Courts19 Jan 2026

K. Sunil Kumar Vs Union Of India & Ors.

High Court Of Kerala · (2026) 01 KL CK 2659

Insolvency and Bankruptcy Code, 2016-Section 95, 7, 10A, 61Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantor to Corporate Debtors) Rules, 2019-Rule 7(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002

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High Courts19 Jan 2026

The Court On Its On Motion Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 01 KL CK 2606

IPC-Section 376Code of Criminal Procedure-Section 188, 209, 401

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High Courts19 Jan 2026Partly Allowed

V.S.Suresh Kumar Vs C.B.I.Cochin Represented By The Standing Counsel, High Court Of Kerala

High Court Of Kerala · (2026) 01 KL CK 1702

Code of Criminal Procedure, 1973- Section 428Prevention of Corruption Act, 1988- Section 7, 12, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20

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High Courts19 Jan 2026Allowed

Manoj Vs District Collector, Thiruvananthapuram

High Court Of Kerala · (2026) 01 KL CK 1700

Kerala Service Inam lands (Vesting and Enfranchisement) Act, 1981- Section 3, 3(2), 4, 5, 5(2), 6, 7(4), 11, 12, 13

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High Courts19 Jan 2026Dismissed

Shree Kumramputhoor Bhagavathy Devaswom Kshethra Samrakshana Samithi Vs Malabar Devaswom Board, Represented By Its Secretary

High Court Of Kerala · (2026) 01 KL CK 1699

Kerala Land Reforms Act, 1963 Section 2(8), 3(1)(b), 3(1)(d), 3(1)(e), 3(1)(x), 7(E), 72, 86, 87Kerala Land Conservancy Act, 1957- Section 3, 4, 5, 7, 11, 12, 15, 16, 20ACode of Civil Procedure, 1908- Section 9

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