HCMONTHLY CASE LAW ARCHIVE
Read 11 LawLens analyses of Kerala High Court judgments published in March 2026, covering key rulings, legal principles and case law.
← BACK TO KERALA COURT REPORTPERMANENT MONTHLY EDITIONS
Two Public Interest Litigations (PILs) were filed challenging the Kerala Lok Ayukta (Amendment) Act, 2022 (Act 7 of 2024)
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The respondent, a headload worker employed at the appellant’s godown, sustained fractures in both legs on 17.11.2007 when a rice bag fell on him during the course of employment.
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The Respondent initiated arbitral proceedings against the Petitioners before a three-member Tribunal in Sweden (SCC Arbitration V2020/199) seeking damages of USD 25.2 million based on a Shareholders Agreement
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![Vague and uncertain terms in a settlement agreement regarding property sale render it void and unenforceable.. Sheno Sebastian v. Smitha Maxon [2026:KER:19608 (RFA No. 17 of 2025)]. Kerala High Court. LawLens](/stories/thumbnails/vague-and-uncertain-terms-in-a-settlement-agreement-regarding-property-sale-render-it-void-dd44f61d477b4b30ab1b3d015b96ad32.webp)
The plaintiff (respondent) and defendant (appellant) are siblings and the sole legal heirs of their deceased parents.
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![Mandatory record of compliance with pre-arrest formalities and legal aid offer required before ordering judicial remand.. K.A. Ashokan v. State of Kerala & Anr. [2026:KER:19646; Crl.A No. 221 of 2026]. Kerala High Court. LawLens](/stories/thumbnails/mandatory-record-of-compliance-with-pre-arrest-formalities-and-legal-aid-offer-required-be-211d4c22503244749e687dac9df125ea.webp)
The appellant, a Deputy Range Forest Officer, was accused of sexually assaulting a female Beat Forest Officer (a member of a Scheduled Caste) on February 4, 2026, at the mess hall of the Kochukoickal Forest Station.
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![Fraudulent ATM transactions are excluded from Banker’s Indemnity Policy coverage by specific "use of ATM" exclusion clauses.. New India Assurance Co. Ltd. & Ors. v. The Federal Bank Ltd. [2026:KER:17903; RFA No. 202 of 2017]. Kerala High Court. LawLens](/stories/thumbnails/fraudulent-atm-transactions-are-excluded-from-banker-s-indemnity-policy-coverage-by-specif-bc159ae28ecb43c79cd314620f3bcef8.webp)
The plaintiff (Federal Bank) availed a Banker's Indemnity Policy (Ext.A2) from the defendant Insurance Company for the period 2012-2013.
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![Preventive detention under PITNDPS Act is valid even if quantity of contraband is incorrectly described.. Jayalekshmi L v. State of Kerala & Others [2026:KER:18316; W.P.(Crl.) No. 305 of 2026]. Kerala High Court. LawLens](/stories/thumbnails/preventive-detention-under-pitndps-act-is-valid-even-if-quantity-of-contraband-is-incorrec-43e46938a1fb491ab67aea7023bf0e43.webp)
The petitioner, mother of the detenu (Arjun), challenged a detention order dated 26.08.2025 passed under Section 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (PITND...
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![Mental infirmity is not a bar to witness competency if the witness passes a voir dire examination.. Appukuttan v. State of Kerala [2026:KER:18933]. Kerala High Court. LawLens](/stories/thumbnails/mental-infirmity-is-not-a-bar-to-witness-competency-if-the-witness-passes-a-voir-dire-exam-0396594094a542e28c240619596d8557.webp)
The prosecution alleged that the appellant (Accused No. 2) and a co-accused (now deceased) committed rape on a partially handicapped and mentally challenged girl (the victim, PW2) over a period of three months prior t...
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![Siblings are ineligible for loss of love and affection; compensation is restricted to the three conventional heads.. Mariyakutty & Ors. v. United India Insurance Company Ltd. [MACA No. 1915 of 2016 (2026:KER:16880)]. Kerala High Court. LawLens](/stories/thumbnails/siblings-are-ineligible-for-loss-of-love-and-affection-compensation-is-restricted-to-the-t-b5e92978070e474abc3db623f08e3421.webp)
On 28.10.2014, the deceased was riding a scooter when he was hit by a motorcycle ridden negligently by the second respondent.
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![Warning and knowledge of probable fatality from rash driving attracts Section 304 Part II IPC.. State of Kerala v. Sudheer @ Sudheerkumar [2026:KER:18602]. Kerala High Court. LawLens](/stories/thumbnails/warning-and-knowledge-of-probable-fatality-from-rash-driving-attracts-section-304-part-ii--1cf1cc65adc04278a3158ea6f08dcd10.webp)
On the afternoon of the incident, the accused, a driver of a stage carriage bus, operated the vehicle in an extremely rash and negligent manner at high speed
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![Warning and knowledge of probable fatality from rash driving attracts Section 304 Part II IPC over Section 304A.. State of Kerala v. Sudheer @ Sudheerkumar [2026:KER:18602]. Kerala High Court. LawLens](/stories/thumbnails/warning-and-knowledge-of-probable-fatality-from-rash-driving-attracts-section-304-part-ii--285fb63854994b058d6c6f82683c62da.webp)
The accused, a driver of a stage carriage bus, was transporting pilgrims from Guruvayur to Kozhikode.
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