High Courts28 Sept 2026
Vyshakh Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 09 KL CK 4794
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 132, 121, 115(2), 296(b), 189(2), 191(2) r/w 190
COURT ARCHIVE
High Court Of Kerala judgments
55,534 judgments · page 9 of 2,777
High Courts28 Sept 2026
Harikrishnan G.P Vs State Of Keralam
High Court Of Kerala · (2026) 09 KL CK 4793
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 126(2), 351(2), 115(2), 118(1), 3(5)
High Courts25 Sept 2026
G. Sreekumar & Ors. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 09 KL CK 4608
Constitution of India-Article 227Administrative Tribunals Act, 1985-Section 19Kerala Casual, Temporary and Badli Workers (Wages) Act, 1989-Section 2(k)
High Courts25 Sept 2026
Anjali Avinash Vs The State Of Kerala & Ors.
High Court Of Kerala · (2026) 09 KL CK 4598
Kerala High Court Act, 1958-Section 5(i)Constitution of India-Article 226Code of Civil Procedure, 1908
High Courts25 Sept 2026
Sanjay Janardhanan & Anr. Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 4597
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 316(2), 318(4), 3(5)
High Courts25 Sept 2026
P.R.Santhoshkumar Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 4594
Prevention of Corruption Act, 1988-Section 13(1)(d), 13(2)Indian Penal Code-Section 468, 471, 120B
High Courts25 Sept 2026
Manager, Sri Vivekananda Vocational Higher Secondary School Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 09 KL CK 4593
Kerala High Court Act, 1958-Section 5(i)Kerala Education Rules, 1959-Rule 75, 92Constitution of India-Article 226
High Courts25 Sept 2026
Rathish P Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 09 KL CK 4588
High Courts25 Sept 2026
S.Sreelakshmi & Anr. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 09 KL CK 4587
Mahatma Gandhi University Regulations for Constitution of students' Union in Affiliated Colleges and conduct of elections to such bodies-Clause 21(8)(3)
High Courts25 Sept 2026
Vincent Joseph & Ors. Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 09 KL CK 4586
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 316(2), 316(4), 318(4) r/w 3(5)Prevention of Corruption Act (amendment), 2018-Section 17
High Courts25 Sept 2026
The Additional Chief Secretary To Government & Ors. Vs Sreeshan K.
High Court Of Kerala · (2026) 09 KL CK 4585
Constitution of India-Article 227Kerala Service Rules-Rule 10, 11, 11(1), Note 2 to Rule 11, 61
High Courts25 Sept 2026
Mohammed Maksud Khan Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 4584
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(B)
High Courts25 Sept 2026Allowed
Aley & Anr. Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 4583
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 495
High Courts25 Sept 2026
Mantagoud Biradar & Ors. Vs Union Of India
High Court Of Kerala · (2026) 09 KL CK 4424
Explosive Substances Act, 1908-Sections 4 and 5Explosives Act, 1884-Sections 3 and 4
High Courts25 Sept 2026
Mantagoud Biradar & Ors. Vs Union Of India
High Court Of Kerala · (2026) 09 KL CK 4420
Explosive Substances Act, 1908-Sections 4, 5Explosives Act, 1884-Sections 3, 4
High Courts25 Sept 2026
Ranjith Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 4418
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 22(b), 29
High Courts25 Sept 2026
Rathish P Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 09 KL CK 4417
High Courts25 Sept 2026
Sudev.K.S Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 4416
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 69
High Courts25 Sept 2026
Mohammed Maksud Khan Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 4414
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(B)
High Courts25 Sept 2026
Suneer Babu Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 4411
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(b)