High Courts13 Jan 2026
Shajprashanth K.A Vs Union Of India & Ors.
High Court Of Kerala · (2026) 01 KL CK 2740
Motor Vehicles Act, 1988
COURT ARCHIVE
High Court Of Kerala judgments, 2026
1,539 judgments · page 76 of 77
High Courts13 Jan 2026
Reshmi Saseendran Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 01 KL CK 2641
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 2018-Section 3(1)(r), 3(1)(s)
High Courts13 Jan 2026
MMS Steel & Power Private Limited Vs Union Of India & Ors.
High Court Of Kerala · (2026) 01 KL CK 2658
Insolvency and Bankruptcy Code, 2016-Section 31(2), 61(1), 61(2)Constitution of India-Article 226Limitation Act, 1963-Section 14
High Courts13 Jan 2026Dismissed
Reshmi Saseendran Vs State Of Kerala
High Court Of Kerala · (2026) 01 KL CK 1682
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 2018- Section 3(1)(r), 3(1)(s)
High Courts12 Jan 2026
One Earth One Life Vs Union Of India & Ors.
High Court Of Kerala · (2026) 01 KL CK 2741
Societies Registration Act, 1860Kerala Land Assignment (Regularisation of Occupations of Forest Lands Prior to 1.1.1977) Special Rules, 1993-Rule 2(f)
High Courts12 Jan 2026
Babu C.G. Vs State Of Kerala
High Court Of Kerala · (2026) 01 KL CK 2625
Indian Penal Code-Sections 302, 324, 143, 147, 323, 149Code of Criminal Procedure, 1973-Section 173(2), 313(1)(b), 228, 273, 205, 299, 309Bharatiya Nagarik Suraksha Sanhita, 2023
High Courts12 Jan 2026
Athul .P & Anr. Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 01 KL CK 2640
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A, 15A(3), 3(1)(s), 3(2)(va), 8, 18Bharatiya Nyaya Sanhita, 2023-Section 296(b), 115(2), 118(1), 351(2), 110, 324(4), 189(2), 191(2), 191(3), 190Code of Criminal Procedure-Section 438
High Courts12 Jan 2026
V.Chandran Vs State Of Kerala
High Court Of Kerala · (2026) 01 KL CK 2638
Prevention of Corruption Act, 1988-Section 7, 13(1)(d) read with Section 13(2), 13(1)(d)(i) and (ii), 20Criminal Procedure Code-Section 428Evidence Act-Section 154
High Courts12 Jan 2026
Bineesh Vs Mathew Joseph & Ors.
High Court Of Kerala · (2026) 01 KL CK 2616
Motor Vehicles ActIPC-Sections 279, 337, 338
High Courts12 Jan 2026Allowed
Dr.K.Rema Vs State Of Kerala
High Court Of Kerala · (2026) 01 KL CK 2633
Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 20Cr.P.C.-Section 428
High Courts12 Jan 2026
M.S. Anil Vs State Of Kerala
High Court Of Kerala · 2023 INSC 1020
Code of Criminal Procedure, 1973-Section 374(2), 313(1)(b), 313Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 13(1)(d)(i) and (ii), 20Indian Penal Code-Section 120B
High Courts12 Jan 2026
Charles. T. David Vs The State Of Kerala & Ors.
High Court Of Kerala · (2026) 01 KL CK 2655
High Courts12 Jan 2026
M.S. Anil Vs State Of Kerala
High Court Of Kerala · 2023 INSC 1020
Code of Criminal Procedure, 1973-Sections 374(2), 313(1)(b), 313Prevention of Corruption Act, 1988-Sections 7, 13(1)(d) read with 13(2), 20Indian Penal Code-Section 120B
High Courts12 Jan 2026Allowed
M.S.Anil Vs State Of Kerala, Rep. By The Public Prosecutor
High Court Of Kerala · (2026) 01 KL CK 1685
Code of Criminal Procedure, 1973- Section 374(2)Indian Penal Code, 1860- Section 120BPrevention and Corruption Act, 1988- Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20
High Courts12 Jan 2026Allowed
Babu C.G Vs State Of Kerala, Rep. By The Public Prosecutor
High Court Of Kerala · (2026) 01 KL CK 1684
Code of Criminal Procedure, 1973- Section 173(2), 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 226, 227, 228, 229, 230, 231, 232, 233, 234, 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251, 252, 253, 254, 255, 256, 257, 258, 259, 260, 261, 262, 263, 264, 265, 273, 309, 309(2), 313(1)(b)Indian Penal Code, 1860- Section 143, 147, 149, 302, 323, 324, 376, 376A, 376AB, 376B, 376C, 376D, 376DBEvidence Act, 1872- Section 165
High Courts12 Jan 2026Partly Allowed
V.Chandran Vs State Of Kerala Deputy Superintendent Of Police
High Court Of Kerala · (2026) 01 KL CK 1683
Code of Criminal Procedure, 1973- Section 428Prevention and Corruption Act, 1988- Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20
High Courts12 Jan 2026Allowed
Dr.K.Rema Vs State Of Kerala
High Court Of Kerala · (2026) 01 KL CK 1665
Code of Criminal Procedure, 1973- Section 428Prevention of Corruption Act, 1988- Section 7, 13(1)(d), 13 (1)(d)(i), 13 (1)(d)(ii), 13(2), 20
High Courts09 Jan 2026
Malu.K. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 01 KL CK 2646
Cr.PC-Section 482Penal Code, 1860-Section 465, 468, 471, 463, 464, 467Notaries Act-Section 13, 13(1), S.8
High Courts09 Jan 2026
Guruvayur Devaswom Employees Union Congress & Ors. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 01 KL CK 2662
Kerala High Court Act 1958-Section 5Kerala Devaswom Recruitment Board Act 2015-Section 9, 9(1), 2(b)Guruvayoor Devaswom Act, 1971-Section 20, 20(1), 20(2)
High Courts09 Jan 2026Allowed
Guruvayur Devaswom Employees Union Congress Vs State Of Kerala,
High Court Of Kerala · (2026) 01 KL CK 1659
Constitution of India, 1950- Article 25, 26, 26(a), 26(b), 26(d)Kerala High Court Act 1958- Section 5Kerala Devaswom Recruitment Board Act 2015- Section 2(b), 9, 9(1)