HCMONTHLY CASE LAW ARCHIVE
Read 17 LawLens analyses of Kerala High Court judgments published in April 2026, covering key rulings, legal principles and case law.
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The petitioner, a Service Cooperative Bank, was subject to search proceedings under Section 132 of the Income Tax Act, leading to assessments under Section 153A.
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The petitioner, a registered co-operative society, was allotted 707 sq. ft. in a commercial building by the 1st Respondent (District Panchayat) via a resolution
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The petitioners challenged the constitutionality of the Industrial Relations Code (Amendment) Act, 2026, which amended Section 104 of the Industrial Relations Code, 2020 (“2020 Code”) by inserting sub-section (1A).
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The Respondent (original writ petitioner) owned land classified as "paddy land" in revenue records.
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The petitioners (a school manager and a society) challenged an order (Ext.P3) issued by the Controlling Authority under the Payment of Gratuity Act, 1972, which granted gratuity to the 2nd respondent
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On December 12, 2010, the accused/appellant allegedly trespassed into the residence of an 11-year-old girl (PW1)
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The prosecution alleged that on May 19, 2014, the appellant, a security guard at an apartment complex, lured the eight-year-old victim (PW5) into a security cabin and sexually molested her by touching her vagina.
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The first appellant is a religious society registered under the Societies Registration Act, 1860 (now governed by the Andhra Pradesh Societies Registration Act, 2001), with its registered office in Eluru, Andhra Prade...
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The petitioner is the father of an accused currently facing trial in the "Venjaramoodu mass murder case," involving multiple homicides
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The Petitioner, Ernakulam Regional Co-operative Milk Producers Union (ERCMMPU), challenged Government Order (G.O.) Ext.P15 dated 11.06.2025.
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Late Kunhikrishna Kurup executed a Will on 27.07.1993 and deposited it with the District Registrar
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The appellant, Radhakrishnan Nair, served as the Secretary of the Kundayam Service Co-operative Bank. The prosecution alleged that in 1990 and 1991, the appellant conspired with the Bank’s President (Accused No. 2, no...
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The petitioner, Ranjith T., filed a writ petition seeking relief against coercive recovery proceedings initiated by the respondent bank under the SARFAESI Act, 2002
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The appellant, while serving as a cashier at the K.S.E.B. Section Office in Manimala, Kottayam, was accused of misappropriating ₹1,74,979 between March 1, 2007, and May 2, 2007
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The petitioner, a retired Supervisor of the Kerala Tourism Development Corporation (KTDC), filed a writ of quo warranto against the 6th and 7th respondents.
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The appellant, a Section Forest Officer at Mukkudam, was charged with demanding ₹20,000 as illegal gratification from a timber trader (PW1) to permit the transportation of mango and jackfruit timber
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The petitioners, two entrepreneurs, sought to establish a modern "Hotmix Plant" (batch mix plant) in Nellanad Grama Panchayat.
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