LexA.HARIPRASAD, . SHIRCY V
76 recorded High Court judgment(s) · 2016–2019
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 76 |
Disposal nature
| DISMISSED | 36 |
| DISPOSED OF | 19 |
| ALLOWED | 12 |
| DISMISSED AS NOT PRESSED | 3 |
| REMANDED | 3 |
| SETTLED | 1 |
| DISMISSED AS ABATED | 1 |
| PARTLY ALLOWED | 1 |
Recent judgments
- CHOORAN v. STATE OF KERALA — Kerala High Court (2019-09-27)
- SUNIL K.K. v. MARY JOSEPH — Kerala High Court (2019-09-27)
- KUNHAMMAD KUTTY THAYYULLATHIL v. ABDUL KAREEM KULANGARATH — Kerala High Court (2019-09-27)
- STATE BANK OF TRAVANCORE v. M.A.BEEGAM — Kerala High Court (2019-08-21)
- STATE OF KERALA v. M.K. UNNINETHIYAR — Kerala High Court (2019-08-13)
- JAMAL A.A. v. THE CHIEF EXECUTIVE OFFICER — Kerala High Court (2019-08-06)
- HAMSA v. ABDULLA — Kerala High Court (2019-08-06)
- K.K.BALAKRISHNAN v. K.M.IBRAHIM — Kerala High Court (2019-08-06)
- STATE OF KERALA v. KESAVAN EZHUTHASAN — Kerala High Court (2019-08-05)
- A.KUMARAN v. MADAMBILLATH SUBAIDA — Kerala High Court (2019-08-01)