JUDGMENT DATABASE

Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 353 of 61,482

High Courts29 Sept 2026

N. Kesavan Moosad & Ors. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 4935

Madras Hindu Religious Charitable Endowments Act, 1951-Section 99, 62, 61, 59, 57, 58, 60, 19, 103, clause (d)Constitution of India-Article 226

High Courts29 Sept 2026Dismissed

Sujith Babu & Anr. Vs The Authorised Officer Of Axis Bank Limited & Anr.

High Court Of Kerala · (2026) 09 KL CK 4933

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), sub-section (2) of S.13, sub-section (4) of S.13, 14, 14(1), 17Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

High Courts29 Sept 2026

Akash M.V. & Ors. Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 09 KL CK 4932

Indian Penal Code-Sections 447, 341, 342, 324, 326, 307, 302, 120(B), 109, 201, 34Arms Act-Section 4, 25(1B)(b)Explosive Substances Act-Sections 3, 5

High Courts29 Sept 2026

Salman Faris @ Salman Haris Vs Excise Inspector & Ors.

High Court Of Kerala · (2026) 09 KL CK 4931

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B), 25, 29BNSS-Section 528

High Courts29 Sept 2026

Akash M.V & Ors. Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 09 KL CK 4929

Indian Penal Code-Sections 447, 341, 342, 324, 326, 307, 302, 120(B), 109, 201, 34Arms Act-Section 4 read with Section 25(1B)(b)Explosive Substances Act-Sections 3, 5

High Courts29 Sept 2026

Mohammed Sabith Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4928

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 305(e)Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001-Sections 20, 21

High Courts29 Sept 2026

Radheshyam Yadhav Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4927

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 331(4), 334(1), 305(a) r/w 3(5)

High Courts29 Sept 2026

Soman T S Vs The Guruvayoor Urban Bank Ltd. & Anr.

High Court Of Kerala · (2026) 09 KL CK 4925

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

High Courts29 Sept 2026

Girija Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 4924

High Courts29 Sept 2026

Balan P.K. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 4923

Cr.P.C-Section 183Bharatiya Nagarik Suraksha Sanhita, 2023-Section 203Constitution of India-Article 226

High Courts29 Sept 2026

Jithin Devassia Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 4921

High Courts29 Sept 2026

Rajan B Vs The District Collector & Ors.

High Court Of Kerala · (2026) 09 KL CK 4919

High Courts29 Sept 2026

Vinod.C & Anr. Vs State Of Kerlam & Ors.

High Court Of Kerala · (2026) 09 KL CK 4917

High Courts29 Sept 2026

Kerala Public Service Commission Vs Priyadarsini M.S. & Ors.

High Court Of Kerala · (2026) 09 KL CK 4915

Constitution of India-Article 227

High Courts29 Sept 2026

Shiju P.K Vs Canara Bank

High Court Of Kerala · (2026) 09 KL CK 4912

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

High Courts29 Sept 2026Disposed Of

Suo Motu Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 4909

Constitution of India-Article 12, 14, 16

High Courts29 Sept 2026

Sumithra P.P Vs The Revenue Divisional Officer & Ors.

High Court Of Kerala · (2026) 09 KL CK 4907

Kerala Conservation of Paddy Land Wet Land Rule-Rule 4(D)

High Courts29 Sept 2026

Sajeev Kumar Vs The Revenue Divisional Officer & Ors.

High Court Of Kerala · (2026) 09 KL CK 4906

High Courts29 Sept 2026

Nilambur Lands LLP Vs The Deputy Collector (D.M) & Ors.

High Court Of Kerala · (2026) 09 KL CK 4905

Conservation of Paddy Land and Wet Land Act, 2008-Section 27 A

High Courts29 Sept 2026

A. Anwar Hussain Vs The State Police Chief & Ors.

High Court Of Kerala · (2026) 09 KL CK 4903

Constitution of India-Article 226