HCMONTHLY CASE LAW ARCHIVE
Read 17 LawLens analyses of Kerala High Court judgments published in August 2026, covering key rulings, legal principles and case law.
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The batch comprised six applications seeking regular bail on the ground that the applicants had been detained before their formal arrests and produced before the Magistrate beyond twenty-four hours from the commenceme...
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The applicants were Accused Nos. 6, 4 and 7 respectively in O.R. No. 9/2026 registered by the Narcotics Control Bureau, Kochi, for offences under Sections 8(c), 20(b)(ii)(C), 23, 25, 27A, 28 and 29 of the NDPS Act.
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The appellant, Ashraf @ Ashraf Moulavi, was Accused No. 2 in S.C. No. 2 of 2023 before the Special Court for NIA Cases, Ernakulam.
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The petitioners were co-owners and possessors of properties in Kottuvally Village, Paravur Taluk, which continued to be classified as “Nilam” in the Basic Tax Register, although the lands were not included in the Data...
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The petitioner challenged the debit freeze/lien imposed on his State Bank of India account pursuant to a requisition issued by the Assistant Commissioner of Police, Cyber Crime Police Station, Cyberabad, Telangana.
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The petitioner challenged the debit freeze/lien imposed on his bank account with the State Bank of India pursuant to a requisition issued by the CICE Crime Branch, Srinagar.
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The petitioner, mother of the detenu Rahul Manoj @ Koilandy Rahul, challenged the detention order dated 20 February 2026 issued by the Government under Sections 3(1) and 13(2)(1) of the Kerala Anti-Social Activities (...
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The appellant, a Grade-I Lineman of the Kerala State Electricity Board, was prosecuted under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988.
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The appellants were Class A registered contractors executing Kerala Water Authority (“KWA”) projects involving the supply, laying, erection, testing and commissioning of pipelines and water-distribution infrastructure.
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On 15 September 2016 at approximately 6:00 p.m., the appellant allegedly trespassed into the house where his mother, Chandrika, was residing with Balakrishnan, and assaulted her and Balakrishnan with wooden planks.
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The prosecution alleged that on 7 December 2003 at about 7:00 p.m., Sathyavathy unlawfully entered the residence of Kamalakshi, aged 70, and repeatedly stabbed her with a knife.
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The petitioner challenged coercive measures initiated by respondents 1 and 2 under the SARFAESI Act concerning the alleged secured asset. She filed a Securitisation Application under Section 17 before the DRT-I, Ernak...
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The petitioners filed a Public Interest Litigation before the Kerala High Court alleging that buses operated under the Government of Kerala’s “Priyadarshini Bus Scheme,” which provides free travel facilities to women,...
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The petitioner, claiming to be the father of the child, sought a direction to sanction and release ₹6,000 payable to his wife under the Pradhan Mantri Matru Vandana Yojana (PMMVY) for the birth of their second girl ch...
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The first respondent, Najmudden K.P., possessed a B.A. in Arabic/Afzal-Ul-Ulama from Calicut University, B.Ed., Account Test Lower, and KTET qualifications. He was appointed as a Full-Time Arabic Assistant at Pappinis...
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The appellant, a Christian woman residing with her parents in Wayanad, had left her matrimonial home in Kasaragod after allegedly suffering severe domestic violence.
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The petitioner, the Management of Avenue Regent, challenged Ext. P14, a preliminary order passed by the Labour Court, Ernakulam in I.D. No. 22/2016.
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