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High Court Of Kerala judgments, 2026

1,666 judgments · page 81 of 84

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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High Courts15 Jan 2026Disposed Of

Vadavathi Rajeevan Vs K.Vanaja

High Court Of Kerala · (2026) 01 KL CK 1668

Constitution of India, 1950- Article 243Q, 254Kerala Buildings (Lease and Rent Control) Act, 1965- Section 1(2), 1(3), 11, 11(2), 11(4), 11(5), 11(7), 11(8), 11(9), 25Kerala Panchayat Raj Act, 1994- Section 2(ii), 2(xii), 2(xxv), 2(21), 4, 4(1)(b), 4(1)(c), 4(1)(cc), 4(1), 4(5), 4(g), 4(h), 5
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High Courts14 Jan 2026

k vs k

High Court Of Kerala · (2026) 01 KL CK 2747

Hindu Adoptions and Maintenance Act, 1956-Section 4, 18, 18(1), 21, 23(2), 27, 28Transfer of Property Act, 1882-Section 39, 53Hindu Marriage Act, 1956
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High Courts14 Jan 2026

State Of Kerala Vs P.H. Muneer

High Court Of Kerala · (2026) 01 KL CK 2609

Prevention of Corruption Act, 1988-Section 13(1)(e) r/w 13(2), 13Code of Criminal Procedure, 1973-Section 239
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High Courts14 Jan 2026Allowed

Hari Vs The State Of Kerala

High Court Of Kerala · (2026) 01 KL CK 2610

Indian Penal Code-Section 399, 391Code of Criminal Procedure-Section 41(1)(a)(d), 102Arms Act, 1959-Section 27
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High Courts14 Jan 2026

Chithralekha V Vs Renjitha P & Ors.

High Court Of Kerala · (2026) 01 KL CK 2680

Constitution of India-Article 226Kerala Education Rules, 1959-Rule 8A of Chapter XIVA, 45C of Chapter XIVA, 2(7)(a) of Chapter I, 8 of Chapter XIVA, sub-rule (5) of Rule 8 of Chapter XIVA, sub-rule (1) of Rule 8 of Chapter XIVA, sub-rule (2) of Rule 8 of Chapter XIVA, sub-rule (6) of Rule 12 of Chapter XXIII, sub-rule (2) of Rule 7 of Chapter XXI, 23 of Chapter V, 7 of Chapter III, 44 of Chapter XIVA, sub-rule (1) of Rule 44 of Chapter XIVA, sub-rule (2) of Rule 44 of Chapter XIVA, sub-rule (3) of Rule 44 of Chapter XIVA, sub-rule (3) of Rule 43, 34Kerala High Court Act, 1958-Section 5(i)
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High Courts14 Jan 2026Allowed

Shyjal.C Vs State Of Kerala

High Court Of Kerala · (2026) 01 KL CK 2607

Indian Penal Code-Section 379 r/w 34Code of Criminal Procedure, 1973-Section 41 (1) (d), 102, 223Indian Evidence Act, 1872-Section 3, 24, 25, 26, 27, 30
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High Courts14 Jan 2026Allowed

Umesh Vs State Of Kerala

High Court Of Kerala · (2026) 01 KL CK 1681

Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 498A
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