HCMONTHLY CASE LAW ARCHIVE
Read 38 LawLens analyses of Kerala High Court judgments published in February 2026, covering key rulings, legal principles and case law.
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![Consultative process for appointing Public Prosecutors must clearly distinguish between Government Pleader and Prosecutor roles.. Adv. P.T. Joseph v. State of Kerala & Ors. [2026:KER:16591]. Kerala High Court. LawLens](/stories/thumbnails/consultative-process-for-appointing-public-prosecutors-must-clearly-distinguish-between-go-b49ae214193547f58ecc03f493e6eff8.webp)
The petitioners, practicing lawyers in Alappuzha with over 20 years of experience, challenged the selection and appointment of the 4th respondent as District Government Pleader (DGP) and Public Prosecutor (PP).
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![Consultation Process for Public Prosecutor Appointments Must Strictly Adhere to Notification Specifics and Statutory Primacy.. Adv.P.T. Joseph v. State of Kerala & Others [2026:KER:16591]. Kerala High Court. LawLens](/stories/thumbnails/consultation-process-for-public-prosecutor-appointments-must-strictly-adhere-to-notificati-7a2234586171408fb640b83fe2f8e8b5.webp)
Two practicing lawyers (petitioners) challenged the selection and appointment of the 4th respondent as District Government Pleader (GP) and Public Prosecutor (PP) for Alappuzha.
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The litigation involves multiple writ petitions concerning the grant of No Objection Certificates (NOC) for quarrying operations on Government puramboke land in Sy. No. 729, Vagamon Village, Idukku District.
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![Grant of mining concessions in government land without transparent public notice or competitive bidding violates Article 14.. Anish Abraham v. State of Kerala & Others [2026:KER:17562]. Kerala High Court. LawLens](/stories/thumbnails/grant-of-mining-concessions-in-government-land-without-transparent-public-notice-or-compet-755160f8224942589093676356eef6a7.webp)
The litigation involves multiple parties seeking No Objection Certificates (NOC) and quarrying leases for Government puramboke land in Survey No. 729, Vagamon Village, Idukki District
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![Grant of mining NOC for government land without transparent public notice or competitive bidding is arbitrary and violates Article 14.. Karuvakunnel Enterprises v. State of Kerala & Others [W.P.(C). No. 40095 of 2018]. Kerala High Court. LawLens](/stories/thumbnails/grant-of-mining-noc-for-government-land-without-transparent-public-notice-or-competitive-b-d276f9ae9217424ca22e215c37de9580.webp)
The litigation involves multiple writ petitions concerning the issuance of No Objection Certificates (NOC) for quarrying operations on Government puramboke land in Vagamon Village, Idukki District.
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![Grant of mining concessions on government land must follow transparent, competitive bidding to satisfy Article 14 and the Public Trust Doctrine.. Karuvakunnel Enterprises v. State of Kerala & Others [2026:KER:17562]. Kerala High Court. LawLens](/stories/thumbnails/grant-of-mining-concessions-on-government-land-must-follow-transparent-competitive-bidding-cf7804cae52a430d9727efd3200d4751.webp)
The High Court of Kerala heard a batch of writ petitions concerning the grant of No Objection Certificates (NOC) for quarrying operations on Government puramboke land in Vagamon Village, Idukki District.
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Through various writ petitions, the parties challenged the issuance and subsequent cancellation of No Objection Certificates (NOCs) for quarrying operations on Government puramboke land in Vagamon Village, Idukki Dist...
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![Orders declaring an employee "ceased to be in service" are unsustainable if they contain stigmatic findings without a full domestic enquiry.. Babilu Sankar v. Sree Padmanabha Swamy Temple & Others [2026:KER:16831 (W.P.(C) No. 17528 of 2025)]. Kerala High Court. LawLens](/stories/thumbnails/orders-declaring-an-employee-ceased-to-be-in-service-are-unsustainable-if-they-contain-sti-daf474db810a4d59849daa200dbca334.webp)
The petitioner, a Senior Upper Division Clerk at the Sree Padmanabha Swamy Temple, submitted a complaint regarding irregularities in 2023
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![NRI Students are Liable for Entire Tuition Fee Despite Invalidation of Corpus Fund Diversion. Govind Krishnan & Others v. State of Kerala & Others [2026:KER:1584]. Kerala High Court. LawLens](/stories/thumbnails/nri-students-are-liable-for-entire-tuition-fee-despite-invalidation-of-corpus-fund-diversi-6c3b1e6cdc0140858b73268850bac7ec.webp)
The petitioners are MBBS students admitted under the Non-Resident Indian (NRI) quota in various self-financing medical colleges in Kerala.
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![NRI Students are Liable to Pay Entire Approved Fees Inclusive of Earmarked Corpus Fund Amounts. Govind Krishnan & Ors. v. State of Kerala & Ors. [W.P.(C) No. 38556 of 2023 and connected cases; 2026:KER:1584]. Kerala High Court. LawLens](/stories/thumbnails/nri-students-are-liable-to-pay-entire-approved-fees-inclusive-of-earmarked-corpus-fund-amo-40a50b7f833c41b2b9805eaeda826813.webp)
The petitioners, NRI quota MBBS students in Self-Financing Medical Colleges, challenged the collection of ₹5,00,000 toward a "Corpus Fund" intended for BPL student scholarships
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![NRI Students are Liable for Entire Tuition Fees Despite Illegal Creation of Cross-Subsidy Corpus Fund. Govind Krishnan & Ors. v. State of Kerala & Ors. [2026:KER:1584]. Kerala High Court. LawLens](/stories/thumbnails/nri-students-are-liable-for-entire-tuition-fees-despite-illegal-creation-of-cross-subsidy--cca5a019a8ff4cb4982fc7119a57ad99.webp)
The petitioners are NRI quota MBBS students admitted to various self-financing medical colleges in Kerala.
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![NRI students must pay the entire approved tuition fee, including portions previously diverted to illegal corpus funds.. Govind Krishnan & Ors. v. State of Kerala & Ors. [2026:KER:1584]. Kerala High Court. LawLens](/stories/thumbnails/nri-students-must-pay-the-entire-approved-tuition-fee-including-portions-previously-divert-fb1b18d57a6a46e0b4d1f3c6e9b628f8.webp)
The petitioners are MBBS students admitted under the Non-Resident Indian (NRI) quota in self-financing medical colleges in Kerala.
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![NRI Students Liable for Full Committee-Approved Fees Including Disputed Corpus Fund Components. Govind Krishnan & Others v. State of Kerala & Others [WP(C) No. 38556 of 2023 and connected cases; 2026:KER:1584]. Kerala High Court. LawLens](/stories/thumbnails/nri-students-liable-for-full-committee-approved-fees-including-disputed-corpus-fund-compon-668fddec0ab64e628ce916ee8396321c.webp)
The petitioners, NRI quota MBBS students in self-financing medical colleges, challenged the demand for ₹5,00,000/- as a "Corpus Fund" contribution.
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![NRI Students are Liable to Pay Entire Approved Fees Inclusive of Corpus Fund Components. Govind Krishnan & Others v. State of Kerala & Others [WP(C) No. 38556 of 2023 and connected cases; 2026:KER:1584]. Kerala High Court. LawLens](/stories/thumbnails/nri-students-are-liable-to-pay-entire-approved-fees-inclusive-of-corpus-fund-components-9bf6f0847b9d45c79bc2d028d014dee7.webp)
The petitioners, NRI quota MBBS students in self-financing medical colleges, challenged the demand for ₹5,00,000/- per annum towards a "Corpus Fund".
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![NRI Students Liable for Entire Tuition Fee Inclusive of Earmarked Corpus Fund Amounts. Govind Krishnan & Others v. State of Kerala & Others [2026:KER:1584]. Kerala High Court. LawLens](/stories/thumbnails/nri-students-liable-for-entire-tuition-fee-inclusive-of-earmarked-corpus-fund-amounts-75f306f0ef8149dab0164e377851881b.webp)
The petitioners, MBBS students admitted under the Non-Resident Indian (NRI) quota in self-financing medical colleges, challenged the collection of ₹5,00,000 towards a "Corpus Fund".
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![NRI Students Liable for Entire Fixed Fee Despite Illegal Delegation to Corpus Fund. Govind Krishnan & Ors. v. State of Kerala & Ors. [2026:KER:1584]. Kerala High Court. LawLens](/stories/thumbnails/nri-students-liable-for-entire-fixed-fee-despite-illegal-delegation-to-corpus-fund-3879ffd1ad1e4efd8726e52f6274ec8e.webp)
The petitioners are NRI medical students who challenged the collection of ₹5,000,000/- as a "Corpus Fund" by self-financing medical colleges.
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![NRI Students are Liable for Entire Approved Fees Including Portions Earmarked for Corpus Funds. Govind Krishnan & Others v. State of Kerala & Others [WP(C) No. 38556 of 2023 and connected cases; 2026:KER:1584]. Kerala High Court. LawLens](/stories/thumbnails/nri-students-are-liable-for-entire-approved-fees-including-portions-earmarked-for-corpus-f-ecb9cff65c6b4d94ad981e6d2de605f3.webp)
The petitioners, NRI quota MBBS students in self-financing medical colleges, challenged the collection of ₹5,00,000/- as a "Corpus Fund" meant for BPL student scholarships
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The petitioners, NRI quota MBBS students in self-financing medical colleges in Kerala, challenged the collection of ₹5,00,000 annually towards a "Corpus Fund".
3 MIN READ→
![NRI Students are Liable for Entire Approved Fees Including Portions Disputed as Corpus Fund Remittances. Govind Krishnan and Ors. v. State of Kerala and Ors. [2026:KER:1584]. Kerala High Court. LawLens](/stories/thumbnails/nri-students-are-liable-for-entire-approved-fees-including-portions-disputed-as-corpus-fun-6465a160626546a387b84bc661af870e.webp)
The petitioners are MBBS students admitted under the Non-Resident Indian (NRI) quota in various self-financing medical colleges in Kerala.
3 MIN READ→
![NRI Students Liable for Entire Approved Tuition Fee Despite Illegal Diversion to BPL Corpus Fund. Govind Krishnan & Ors. v. State of Kerala & Ors. [2026:KER:1584]. Kerala High Court. LawLens](/stories/thumbnails/nri-students-liable-for-entire-approved-tuition-fee-despite-illegal-diversion-to-bpl-corpu-96189612c6d54eeeb48b902c98879cfb.webp)
The petitioners are MBBS students admitted under the Non-Resident Indian (NRI) quota in various self-financing medical colleges in Kerala.
3 MIN READ→
![NRI Students are Liable for Entire Approved Fees Including Portions Disputed as Corpus Fund Remittances. Govind Krishnan & Ors. v. State of Kerala & Ors. [W.P(C) No. 38556 of 2023 and connected cases (2026:KER:1584)]. Kerala High Court. LawLens](/stories/thumbnails/nri-students-are-liable-for-entire-approved-fees-including-portions-disputed-as-corpus-fun-56a346de991e47f0940f885d42645324.webp)
The petitioners, MBBS students admitted under the Non-Resident Indian (NRI) quota in self-financing medical colleges, challenged the collection of ₹5,00,000 as a "Corpus Fund" intended to subsidize BPL students.
3 MIN READ→
![NRI students must pay the entire approved tuition fee, including portions previously diverted to illegal corpus funds.. Govind Krishnan & Ors. v. State of Kerala & Ors. [W.P(C) No. 38556 of 2023 and connected cases [2026:KER:1584 0]]. Kerala High Court. LawLens](/stories/thumbnails/nri-students-must-pay-the-entire-approved-tuition-fee-including-portions-previously-divert-823aa7ca287f41c8a999716984bda06c.webp)
The petitioners are MBBS students admitted under the Non-Resident Indian (NRI) quota in various self-financing medical colleges in Kerala.
3 MIN READ→
![NRI Students are Liable to Remit the Entire Committee-Approved Tuition Fee Without Bifurcation for Corpus Funds.. Govind Krishnan & Ors. v. State of Kerala & Ors. [W.P.(C) No. 38556 of 2023 and connected cases); 2026:KER:1584]. Kerala High Court. LawLens](/stories/thumbnails/nri-students-are-liable-to-remit-the-entire-committee-approved-tuition-fee-without-bifurca-e1f9390a81eb4666ba0ad00a913a562f.webp)
The petitioners are MBBS students admitted under the Non-Resident Indian (NRI) quota in self-financing medical colleges in Kerala.
3 MIN READ→
![NRI Students are Liable for Entire Approved Fees Including Portions Earmarked for Corpus Funds. Govind Krishnan & Ors. v. State of Kerala & Ors. [2026:KER:1584]. Kerala High Court. LawLens](/stories/thumbnails/nri-students-are-liable-for-entire-approved-fees-including-portions-earmarked-for-corpus-f-3833df9e4eeb4f4e994a734c5534ad21.webp)
The petitioners are NRI quota MBBS students who challenged the collection of ₹5,000,00/- as a "Corpus Fund" (intended for BPL student scholarships) as part of their annual tuition fees.
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![NRI Students are Liable for Entire Approved Fees Including Portions Earmarked for Corpus Funds. Govind Krishnan and Others v. State of Kerala and Others [2026:KER:1584]. Kerala High Court. LawLens](/stories/thumbnails/nri-students-are-liable-for-entire-approved-fees-including-portions-earmarked-for-corpus-f-5d07dfee8e7d4855837447e34e3122c4.webp)
The petitioners, NRI quota MBBS students in self-financing medical colleges, challenged the demand for ₹5,000,000 as a "Corpus Fund".
3 MIN READ→
![NRI Students are Liable for Entire Approved Fees Including Portions Earmarked for Corpus Funds. Govind Krishnan and others v. State of Kerala and others [2026:KER:1584]. Kerala High Court. LawLens](/stories/thumbnails/nri-students-are-liable-for-entire-approved-fees-including-portions-earmarked-for-corpus-f-01b1991ca9204db3ae6fda4c90a90a8f.webp)
The petitioners, MBBS students admitted under the Non-Resident Indian (NRI) quota in various self-financing medical colleges in Kerala, challenged the demand for ₹5,00,000/- towards a "Corpus Fund" by their respective...
3 MIN READ→
The petitioners are MBBS students admitted under the Non-Resident Indian (NRI) quota in self-financing medical colleges in Kerala.
3 MIN READ→
![NRI Students Obligated to Pay Approved Tuition Fee Inclusive of Component Labeled as Corpus Fund. Govind Krishnan & Others v. State of Kerala & Others [2026:KER:1584]. Kerala High Court. LawLens](/stories/thumbnails/nri-students-obligated-to-pay-approved-tuition-fee-inclusive-of-component-labeled-as-corpu-307452a65b0d41a087bb5fbb0c3c03da.webp)
The petitioners are MBBS students admitted under the Non-Resident Indian (NRI) quota in various self-financing medical colleges in Kerala.
3 MIN READ→
![### Guest Lecturer experience counts toward direct recruitment teaching scores under UGC Regulations 2018.. Jovita James v. University of Kerala & Ors. [2026:KER:17033]. Kerala High Court. LawLens](/stories/thumbnails/guest-lecturer-experience-counts-toward-direct-recruitment-teaching-scores-under-ugc-regul-7e3f7e0839c44857a022d47799fc4fd6.webp)
All Saints’ College, Thiruvananthapuram, invited applications for the post of Assistant Professor (English) via notification dated 26.09.2021
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![Guest Lecturer experience counts toward direct recruitment marks unless expressly excluded by specific service regulations.. Jovita James v. University of Kerala & Ors. [2026:KER:17033]. Kerala High Court. LawLens](/stories/thumbnails/guest-lecturer-experience-counts-toward-direct-recruitment-marks-unless-expressly-excluded-0673a8b0f80446f9a2f04747e60f3fd8.webp)
All Saints’ College invited applications for Assistant Professor (English) in September 2021.
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![### Guest Lecturer experience counts toward teaching marks for direct recruitment under UGC Regulations 2018.. Jovita James v. University of Kerala & Others (and connected cases) [2026:KER:17033]. Kerala High Court. LawLens](/stories/thumbnails/guest-lecturer-experience-counts-toward-teaching-marks-for-direct-recruitment-under-ugc-re-c0b3a472aa774b418d08a26c54560147.webp)
All Saints’ College invited applications for Assistant Professor (English) on 26.09.2021
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![Section 22(1) of the ID Act prohibits strikes by all persons employed in public utility services, including non-workmen.. The Federal Bank Ltd. v. Federal Bank Officers Association & Anr. [WA No. 1363 of 2025; 2026:KER:17176]. Kerala High Court. LawLens](/stories/thumbnails/section-22-1-of-the-id-act-prohibits-strikes-by-all-persons-employed-in-public-utility-ser-641a20d68d5f4f979bcbd86f5a0446e5.webp)
The Federal Bank (Appellant), a private sector bank, challenged a Single Judge's judgment that quashed conciliation notices issued by the Regional Labour Commissioner (RLC).
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![Absence of reasoned medical opinion on attributability entitles personnel to the benefit of doubt for disability pension.. Union of India & Anr. v. Mohanan Madathil Koliyat [2026:KER:17168]. Kerala High Court. LawLens](/stories/thumbnails/absence-of-reasoned-medical-opinion-on-attributability-entitles-personnel-to-the-benefit-o-34c112cc9e8f447e81905a09100e5b92.webp)
The respondent was enrolled in the Regiment of Artillery on 15.12.1971 and discharged on 01.06.1987 in medical category “CEE (Permanent)” due to "Mitral Valve Prolapse V-67" after serving over 15 years.
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![Mandatory Participation of Victim in POCSO Bail Proceedings is Condition Precedent for Grant of Bail.. XXXXXXXXXX v. State of Kerala & Anr. [2026:KER:17222; Crl.M.C. No. 516 of 2026]. Kerala High Court. LawLens](/stories/thumbnails/mandatory-participation-of-victim-in-pocso-bail-proceedings-is-condition-precedent-for-gra-f81501fcaaeb4c848a2e9e6b11d1d8b9.webp)
The petitioner, father and guardian of a 14-year-old male victim, challenged the bail order (Annexure-A3) granted to the 2nd respondent (accused) by the Sessions Judge, Kottayam
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![Statutory Rules Override Executive Circulars and Future Allotments Must Adhere to Prescribed Competitive Procedures. B. Gopakumar & Others v. State of Kerala & Others [2026:KER:17049]. Kerala High Court. LawLens](/stories/thumbnails/statutory-rules-override-executive-circulars-and-future-allotments-must-adhere-to-prescrib-b07ff94bbb0b42298a7cfc5184018a22.webp)
The case involves two linked matters: CRL.MC No. 1116 of 2025 (filed by Accused Nos. 2, 3, 4, 5, and 7 to quash a Vigilance Final Report) and WP(C) No. 38420 of 2024 (filed by a member of the SC community challenging...
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![### Statutory Rules Override Executive Circulars in Municipal Allotments for Reserved Categories. B. Gopakumar & Ors. v. State of Kerala & P.S. Vinod v. Kottayam Municipality [2026:KER:17049]. Kerala High Court. LawLens](/stories/thumbnails/statutory-rules-override-executive-circulars-in-municipal-allotments-for-reserved-categori-6bbec2243547424f9d2c81adf32e2233.webp)
The petitioners in the Crl.M.C. (Accused Nos. 2, 3, 4, 5, and 7) and the petitioner in the Writ Petition (P.S. Vinod) are embroiled in a dispute regarding the allotment of Room No. 10 in the Rajiv Gandhi Shopping Comp...
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![Confession under Section 108 Customs Act and Approver Testimony provide sufficient prima facie grounds to preclude discharge.. Yaser Arafat.K v. Central Bureau of Investigation [2026:KER:16934]. Kerala High Court. LawLens](/stories/thumbnails/confession-under-section-108-customs-act-and-approver-testimony-provide-sufficient-prima-f-a14c6962e963435f8749abcf375ff07a.webp)
The Revision Petitioner (Accused No. 3), a public servant, was charged by the CBI for offences under Sections 120B r/w 409 of the IPC and Sections 7, 8, and 12 of the Prevention of Corruption Act, 2018.
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![Pending civil litigation and property rivalry negate prima facie case for bar on anticipatory bail under SC/ST Act.. Aboobacker N.K. v. State of Kerala & Others [2026:KER:16176 (Crl.A No. 174 of 2026)]. Kerala High Court. LawLens](/stories/thumbnails/pending-civil-litigation-and-property-rivalry-negate-prima-facie-case-for-bar-on-anticipat-e082a0e641934c069bb0f023332a85d3.webp)
The appellant, a 60-year-old accused, challenged the order dated 31.01.2026 passed by the Special Court (Atrocities against SC/ST), Manjeri, which dismissed his anticipatory bail plea.
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