HCMONTHLY CASE LAW ARCHIVE
Read 50 LawLens analyses of Kerala High Court judgments published in October 2026, covering key rulings, legal principles and case law.
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The petitioner was the sole accused in a 2018 FIR alleging offences under Sections 354 and 354A of the IPC.
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The petitioner had filed O.A. No. 516 of 2022 before the Kerala Administrative Tribunal seeking interest on delayed payment of death-cum-retirement gratuity and commutation amounts.
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The appellant was convicted by the Special Court under Sections 354A(1)(i) and 376(1) IPC and sentenced to concurrent terms of imprisonment, including ten years’ rigorous imprisonment under Section 376(1).
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Rubber cess arrears relating to Sida Rubber Goods Training Centre were pursued under the Kerala Revenue Recovery Act, 1968 (KRR Act) against property belonging to its Managing Director, the fifth respondent.
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The petitioner challenged Ext.P7, by which the second respondent rejected his son’s application for ordinary leave under Rule 397 of the Kerala Prisons and Correctional Services (Management) Rules, 2014.
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The appellant, the father of the five-year-old victim (PW1), was prosecuted for sexually assaulting her and for assaulting his four-year-old son (PW2).
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The CBI alleged that HOCL officials (A-1 to A-4) conspired with Meteor Pvt. Ltd. and its officers (A-5 to A-7) to procure cumene at an inflated price, causing a loss to HOCL and obtaining pecuniary advantage, through...
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The second respondent’s complaint alleged that the elephant Raman had been entrusted to the petitioner for care while it was in musth, but that the petitioner failed to return it after agreeing to do so. The complaint...
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The petitioners were included in district-wise ranked lists for the post of Assistant Salesman in the Kerala State Civil Supplies Corporation, prepared pursuant to a single PSC notification.
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The Bureau of Indian Standards (BIS) alleged that, during an inspection of the first respondent’s factory, officials found a roller bearing a spurious ISI mark and a similar mark on the factory wall.
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Respondents 1–3 filed a company petition before the NCLT, Kochi Bench, alleging mismanagement of the fourth respondent company.
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Sreelakshmi, a Senior Environmental Engineer, was transferred with her post from Kottayam to the Board’s Head Office at Thiruvananthapuram.
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The writ petitioner challenged the State’s failure to register an FIR on information forwarded by the Enforcement Directorate under Section 66(2) of the Prevention of Money Laundering Act, 2002.
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The petitioners, a District Court Bar Association and an advocate, challenged a Government Order permitting Special Public Prosecutors appointed for POCSO cases to conduct non-POCSO cases, including proceedings under...
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The writ petitioner challenged the State’s failure to register an FIR on information forwarded by the Enforcement Directorate under Section 66(2) of the Prevention of Money Laundering Act, 2002.
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The Kerala Public Service Commission (PSC) issued a 2017 notification to fill one Law Officer post in the Kerala State Co-operative Bank under the qualifications then in force.
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The petitioners, accused nos. 24 and 25 in Crime No. 1548/2018, sought to stay the trial of accused nos. 1–16 in S.C. No. 1068/2018 until investigation concerning accused nos. 17–26 was completed and a final report fi...
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Kerala State Nirmithi Kendra placed deposits of ₹1 crore and ₹2 crore with Bank of India under its non-callable deposit scheme, each for 450 days.
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The petitioners, defendants in O.S. No. 383 of 2024 pending before the Munsiff Court, Kottayam, sought its transfer to the Subordinate Judge Court, Kottayam, for joint trial with O.S. Nos. 144 of 2023 and 27 of 2025 p...
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The appellant, claiming to be the mortgagee of the properties, initiated enforcement under the SARFAESI Act and obtained an order under Section 14 appointing an Advocate Commissioner to take possession.
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The petitioner, a teacher and class teacher of Standard V-C at MGM School, Thiruvalla, was accused of catching hold of a student’s hand and pulling her while attempting to maintain classroom discipline.
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The petitioner, the detenue’s brother, challenged an order dated 28 April 2026 directing preventive detention under Section 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act (...
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The appellant, a Scale IV officer of Dhanlaxmi Bank, was dismissed after a disciplinary enquiry concerning an allegedly pseudonymous email sent to Reserve Bank of India officials and the Bank’s Company Secretary, cont...
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The respondents obtained a decree for declaration of title, mandatory injunction and consequential reliefs in O.S. No. 232/2017.
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The prosecution alleged that the appellant sexually assaulted PW1, who was under 18, at her home on 3 August 2021 and in a bathroom on 24 September 2021, and that the assaults resulted in her pregnancy
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The petitioner, the wife of Ibrahim Kalandhar @ K. Ibrahim, challenged his preventive detention under Section 3(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 (“KAA(P) Act”). The detention order relied...
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The complainant alleged that the accused borrowed ₹9,30,230 through bank transfers and issued a cheque for that amount, dated 6 July 2015, towards repayment.
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In O.S. No. 26 of 2016, the Sub Court, Punalur, by order dated 12 February 2025 in I.A. No. 216 of 2017, referred the validity of Section 69 of the Indian Succession Act, 1925, for consideration under Section 113 CPC;...
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The petitioner, the detenue’s daughter, challenged an order dated 17 October 2025 detaining her mother, Kamarunnisa C.V., under Section 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Subs...
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The petitioner, who resides in Thiruvananthapuram, filed a custody petition concerning the parties’ three children before the Family Court, Ernakulam. After that court made interim custody and visitation orders, the f...
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Respondent No. 4, a senior citizen, executed a settlement deed in 2013 in favour of his son, reserving a life interest in the property.
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The appellant, a Village Assistant, was convicted by the Special Judge under Sections 7 and 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988, for demanding ₹5,000 from PW1 to remit land tax a...
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The respondents filed original applications before the Waqf Tribunal under Section 83(2) of the Waqf Act, 1995, challenging the State Waqf Board’s order dated 20 May 2019.
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The claimant sought compensation under the Employees’ Compensation Act, 1923, alleging that he was employed as an autorickshaw driver by the second respondent and was injured in an accident while driving the vehicle.
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The writ petitioners were appointed as part-time sweepers by the erstwhile Thrissur District Co-operative Bank following a 2015 selection process.
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GIDA had been assigned 25 hectares of reclaimed land in Sy.No.843, Ernakulam Village, for the Vypeen Bridges Project and related development.
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The petitioner, the management, challenged an order of the Labour Court allowing the second respondent-workman’s claim under Section 33-C(2) of the Industrial Disputes Act, 1947, for ₹3,58,782 in overtime wages, with...
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The petitioner, Headmistress of Eeswara Vilasom High School, alleged that the school Manager directed her to wear a saree rather than a churidar and caused her to be stopped at the school gate when she wore a churidar.
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The appellant, the first accused, was convicted by the Special Court under the NDPS Act for possessing 10.120 grams of brown sugar, a quantity greater than small quantity but less than commercial quantity.
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![Rule 120 permits pension arrears beyond three years with special Government sanction.. STATE OF KERALA,REPRESENTED BY THE SECRETARY TO GOVERNMENT, vs [BHASKARAN . R.K,] *DIED. Kerala High Court. LawLens](/stories/thumbnails/rule-120-permits-pension-arrears-beyond-three-years-with-special-government-sanction-08886f2a3f814f2a90f954b3c8f443d5.webp)
The employee retired as a Nursing Assistant on 30 April 2007 but applied for pension only in 2017.
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The petitioner, the wife of Sugathan R., challenged his preventive detention under Section 3(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 (“KAAPA”).
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Anilkumar challenged a Magistrate’s order in a proceeding under the Protection of Women from Domestic Violence Act, 2005, which directed him to pay his wife maintenance of ₹5,000 per month and granted protection and r...
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The appellant was convicted by the Special Court for offences arising from repeated sexual assaults on the 12-year-old victim, including penetrative assaults in November 2021 and further incidents in December 2021.
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The appellant, an L.D. Clerk at the Government District Ayurveda Hospital, Varkala, was alleged to have prepared false establishment pay bills and made false entries in official records between 1994 and 1997, causing...
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The appellant, the first accused in Crime No. 138/2026 of Feroke Police Station, challenged the Special Court’s dismissal of his application for anticipatory bail.
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The petitioner, a registered trade mark agent, challenged the Trade Marks Registry’s practice of requiring applicants represented by agents to file a stamped power of attorney.
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The petitioner Co-operative Bank challenged an order of the competent authority under the Kerala Payment of Subsistence Allowance Act, 1972, awarding the second respondent ₹1,11,211.49 as subsistence allowance for the...
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The revision petitioner, the sole accused in S.C. No. 314 of 2025, contended that intellectual disability rendered him incapable of making his defence and that proceedings should therefore be postponed under Section 3...
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B had been married to C; their marriage was dissolved by a decree dated 10 November 2021. B later entered into a live-in relationship with A, and a child was born to them on 4 February 2026. The child’s birth register...
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The respondents were serving or retired Postal Assistants who had previously served as Postmen.
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