LexA.V.RAMAKRISHNA PILLAI, PIUS C.KURIAKOSE
1,590 recorded High Court judgment(s) · 2009–2013
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 1590 |
Disposal nature
| ALLOWED | 965 |
| DISMISSED | 272 |
| REMANDED | 169 |
| DISPOSED OF | 107 |
| CLOSED | 44 |
| DISMISSED AS NOT PRESSED | 11 |
| PARTLY ALLOWED | 8 |
| DISMISSED FOR DEFAULT | 7 |
Recent judgments
- PUZHAVAKKATH SEKHARAN v. STATE OF KERALA — Kerala High Court (2013-03-01)
- STATE OF KERALA v. SUDHEER — Kerala High Court (2013-03-01)
- SAN VARGHESE v. AVIRA PAPPU — Kerala High Court (2013-03-01)
- M. MOHAMMED SAJID @ SAJI v. THE NATIONAL INSURANCE COMPANY — Kerala High Court (2013-02-14)
- VYLASSERY RAJU v. K P SUBAIDA — Kerala High Court (2013-02-14)
- PALAKKAL MAVILAVALAPPIL JANAKI AMMA v. DIRECTOR — Kerala High Court (2013-02-14)
- K.VASU NAMBISSAN v. THE SPECIAL TAHSILDAR (LA), KOZHIKODE — Kerala High Court (2013-01-17)
- RAJAN K.ABRAHAM v. K.R.THOMAS — Kerala High Court (2013-01-17)
- SOUTHERN REFINERIES LTD v. STATE OF KERALA — Kerala High Court (2013-01-17)
- RAJAMMA v. NATIONAL INSURANCE COMPANY LTD. — Kerala High Court (2013-01-17)