HCMONTHLY CASE LAW ARCHIVE
Read 30 LawLens analyses of Kerala High Court judgments published in June 2026, covering key rulings, legal principles and case law.
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The Malabar Devaswam Board (Appellant) challenged judgments of a Single Judge which declared that employees of "Special Grade Devaswams" (Njangattiri Bhagavathi and Thirupuraikkal Bhagavathi) were entitled to salary r...
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The Appellant, a building firm, defaulted on a loan of ₹4.89 crores from the Kerala Financial Corporation (KFC).
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Two former employees (Respondent No. 3 in both petitions) filed complaints before the Ombudsman alleging that due to the petitioner’s delay in remitting pension contributions, they received a reduced pension for a cer...
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On 04.10.2014, Ms. Santhamma (the deceased), a spinster and pensioner, was fatally struck by a scooter driven negligently by the first respondent
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The petitioner, wife of detenu Amrutharaj V.R. @ Shambu, challenged an order of preventive detention dated 11.12.2025 issued by the District Magistrate, Pathanamthitta under Section 3(3) of the Kerala Anti-Social Acti...
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The Appellants (High Court of Kerala) challenged a Single Judge’s judgment which declared the 1st Respondent, Aneena Joseph, eligible for the post of "Senior System Officer" under Notification Ext.P1 dated 27.10.2023.
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The petitioner was a personal guarantor for credit facilities obtained by the 3rd respondent (Corporate Debtor) from the 1st respondent bank
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The deceased, Anilkumar, died of electrocution on 16.07.2011 while performing welding work for a roof construction project at the appellant society’s office.
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The Appellant/Complainant filed a complaint under Section 138 of the Negotiable Instruments Act (NI Act).
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The Appellant was accused of committing sexual assault against a 17-year-old victim (PW1) on multiple occasions in April and May 2016. The prosecution alleged offences under Section 376(2)(n) IPC and various sections...
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The appellants (allottees) entered into agreements in 2013 to purchase apartments in the "Hoysala EVM" project, with a promised completion date of October 2016.
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The Appellant, a Co-operative Bank, failed to return fixed deposits totaling ₹5,00,000 to the 1st Respondent upon maturity on 02/06/2015
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The petitioner (plaintiff) filed a suit for declaration of title and possession regarding a property, alleging that the respondent (defendant) had fraudulently registered the sale deed in her name despite the petition...
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The 1st Appellant (CMRL) is a public limited company. Following a search by the Income Tax Department in 2019, the Settlement Commission upheld findings that CMRL had inflated expenses by ₹134.27 crores to generate un...
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The petitioner, a secured creditor (Axis Bank), filed an application under Section 14 of the SARFAESI Act before the Special Additional Chief Judicial Magistrate (ACJM), Ernakulam, seeking assistance to take physical...
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The appellant was convicted by the Special Court under the POCSO Act, Manjeri, for multiple sexual offences
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The respondent, a proprietor of M/s Pulimoottil Enterprises and an assessee under the Kerala Value Added Tax (KVAT) Act, 2003, imported kiln-burnt roofing tiles from China during the 2014–2016 fiscal years
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The Respondent (Plaintiff), a recognized trespasser in possession of 'A' schedule property since 1989, filed a suit for permanent and mandatory injunction against the State (Appellants).
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The appellants were candidates included in a Rank List (Ext.P2) for the post of Office Attendants (OA) in the High Court of Kerala, following a 2019 notification
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The Appellant was accused of possessing 25.400 grams of brown sugar for sale on 17.11.2004
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The petitioner’s mother died in 2001 while serving as a worker for the 1st Respondent Corporation.
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The petitioner, Neeraj S., filed a writ of habeas corpus alleging that his romantic partner (the "alleged detenue") was being illegally detained by her parents (Respondents 5 and 6) due to their interfaith relationship
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The appellants and respondents 6-8 are the children of the deceased, Mary, who died on 23/02/2026
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The petitioner, father of the 3rd respondent (aged 19), sought legal guardianship of his daughter, who has Down Syndrome and a certified intellectual disability of 55%
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The respondent-husband filed O.P. No. 329/2024 for divorce before the Family Court, North Paravur. The appellant-wife was set ex parte, and a decree of divorce was granted on 10/09/2024.
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The petitioner, the mother and natural guardian of a minor child, held a decree for permanent custody passed by the Family Court, Attingal.
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The 1st Respondent filed a claim petition following a High Court order in A.R. No. 169/2024 appointing an Arbitrator
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The petitioner, former Secretary of the Neerveli Women Co-operative Society, was named as the first accused in Crime No. V.C. 04/KNR/2025.
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The petitioners (Accused Nos. 1 and 4) were arrested on 30.12.2025 for alleged possession of 4.22 grams of MDMA under Sections 22(b) and 29 of the NDPS Act.
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The Petitioner resides with his elderly parents in Mavelikkara, Alappuzha. Directly adjacent to his residence is an abandoned residential plot choked with wild vegetation and tall grass, which has become a breeding gr...
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