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High Court Of Kerala judgments, 2026

1,539 judgments · page 74 of 77

High Courts19 Jan 2026Dismissed

C.N.Purushothaman Vs P.M.Jamal

High Court Of Kerala · (2026) 01 KL CK 1694

Code of Criminal Procedure, 1973- Section 190, 378(1), 378(2), 378(3), 378(4)Indian Penal Code, 1860- Section 499, 500
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High Courts16 Jan 2026

M/S/ Hill Top Plantations & Ors. Vs Emoor Bhagavathy Devaswom & Ors.

High Court Of Kerala · (2026) 01 KL CK 2738

Kerala Land Reforms Act, 1963-Section 2, 2(44), 2(47), 2(57), 3, 3(1), 3(1)(vii), 3(1)(viii), 6A, 6B, 7, 7D, 13, 13(1), 50, 51, 51B, 53 to 72S, 74, 125, 125(3), 125(5), 132, 132(3)Code of Civil Procedure, 1908-Section 11, 80, 96, Order VIII Rule 2, XLI Rule 27, XLI Rule 27(1)(aa)Malabar Tenancy Act, 1929-Section 2, 16, 21, 24, 26, 43, 53(3)
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High Courts16 Jan 2026

Ethamma Dominic & Ors. Vs Emoor Bhagavathy Devaswom & Ors.

High Court Of Kerala · (2026) 01 KL CK 2748

Kerala Land Reforms Act, 1963-Section 2(47), 2(57), 3, 3(1), 3(1)(vii), 3(1)(viii), 53 to 72S, 6A, 6B, 7, 7D, 13, 13(1), 50, 51, 51B, 74, 125(3), 132, 132(3)Madras Hindu Religious and Charitable Endowments Act, 1951-Section 29Kerala Compensation for Tenants Improvements Act, 1958-Section 2(d)
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High Courts16 Jan 2026

M/S/ Hill Top Plantations & Ors. Vs Emoor Bhagavathy Devaswom & Ors.

High Court Of Kerala · (2026) 01 KL CK 2621

Kerala Land Reforms Act, 1963-Section 13(1), 6A, 7D, 125(3), 13, 2(57), 3(1)(vii), 3(1)(viii), 74, 50, 51B, 132, 51, 6B, 7, 3, 2(47), 132(3), 3(1), 125(5)Code of Civil Procedure, 1908-Section 80, 96, 11, Order XLI Rule 27(1)(aa), XLI Rule 27, VIII Rule 2Malabar Tenancy Act, 1929-Section 21, 2, 43, 24, 26, 53(3), 16
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High Courts16 Jan 2026

Kerala State Road Transport Corporation Vs M.P.Joy & Ors.

High Court Of Kerala · (2026) 01 KL CK 2670

Constitution of India-Article 226, 14, 19(6)(ii), Part IIIMotor Vehicles Act, 1939 (Act IV of 1939)-Section 57(8), 68-A, 68-B, 68-C, 68-D, 68-E, 68-F, 68-F(1-D), 68-FF, 63Motor Vehicles Act, 1988-Section 87, 97, 98, 99, 100, 100(2), 101, 102, 103, 104, 106, 107, 212
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High Courts16 Jan 2026

K.Ramachandran Vs CBI & Anr.

High Court Of Kerala · (2026) 01 KL CK 2639

Indian Penal Code-Section 120B, 420Prevention of Corruption Act, 1988-Section 13(2), 13(1)(d)Code of Criminal Procedure-Section 313(1)(b)
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High Courts16 Jan 2026

Beena P.K. Vs State Of Kerala

High Court Of Kerala · (2026) 01 KL CK 2622

Prevention of Corruption Act, 1988-Section 7, 13(1)(d) r/w Section 13(2), 13(1)(d)(i) and (ii), 20Code of Criminal Procedure-Section 313(5), 428Evidence Act-Section 154
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High Courts16 Jan 2026

Kerala State Road Transport Corporation Vs M.P.Joy & Ors.

High Court Of Kerala · (2026) 01 KL CK 2679

Constitution of India-Article 226, 14, 19(6)(ii), Part IIIMotor Vehicles Act, 1988-Section 87, 97, 98, 99, 99(1), 99(2), 100, 100(1), 100(2), 100(3), 100(4), 101, 102, 102(1), 102(2), 103, 103(1), 103(3), 104, 106, 107, 107(1), 107(2), 212Motor Vehicles Act, 1939 (Act IV of 1939)-Section 57, 57(8), 63, 68-A, 68-B, 68-C, 68-D, 68-D(3), 68-E, 68-F, 68-F(1-D), 68-FF
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High Courts16 Jan 2026Allowed/Dismissed

M/s Hill Top Plantations Rep. By Its Partner Alex Joseph Vs Emoor Bhagavathy Devaswom Kallekulangara, Akathethara Amsom, Palakkad Taluk, Rep. By Its Executive Officer

High Court Of Kerala · (2026) 01 KL CK 1664

Code of Civil Procedure, 1908- Section 80, 96Kerala Land Reforms Act, 1963- Section 2(57), 3(1)(vii), 3(1)(viii), 6A, 6B, 7, 7D, 13, 13(1), 50, 51, 51B, 74, 125, 125(3), 125(5), 132, 132(3)Malabar Tenancy Act, 1929- Section 21, 24, 26, 53(3)
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High Courts15 Jan 2026

Vadavathi Rajeevan & Anr. Vs K. Vanaja & Anr.

High Court Of Kerala · (2026) 01 KL CK 2726

Kerala Buildings (Lease and Rent Control) Act, 1965-Section 1, 1(2), 1(3), 2, 11, 11(2), 11(4), 11(5), 11(7), 11(8), 11(9), 18, 24, 25, 36, Schedule ITransfer of Property Act, 1882Constitution of India-Article 254, 243 Q
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