A.V.RAMAKRISHNA PILLAI, T.R.RAMACHANDRAN NAIR
457 recorded High Court judgment(s) · 2010–2015
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 457 |
Disposal nature
| DISPOSED OF | 202 |
| DISMISSED | 143 |
| ALLOWED | 41 |
| CLOSED | 27 |
| REMANDED | 21 |
| DISMISSED AS WITHDRAWN | 12 |
| DISMISSED AS NOT PRESSED | 4 |
| DISMISSED AS INFRUCTUOUS | 3 |
Recent judgments
- K.K.JAYADEVAN v. STATE OF KERALA — Kerala High Court (2015-08-11)
- SAIDALAVI v. UNITED INDIA INSURANCE CO. LTD. — Kerala High Court (2015-07-29)
- STATE OF KERALA v. SATHEEDEVI — Kerala High Court (2015-07-29)
- RENJITH MADHAVAN v. VENKATESWARA SHENOI — Kerala High Court (2015-07-16)
- BHASKARAN.V.P. v. P.K.ABDULKAREEM — Kerala High Court (2014-10-01)
- SALIM v. K.A.JAFNA ANSARI — Kerala High Court (2013-12-13)
- RAFI COOL BAR v. K.A.JAFNA ANSARI — Kerala High Court (2013-12-13)
- M/S FIVE STAR AQUA MINERALS v. M/S KAVERI PET AND POLYFORMS PVT LTD., — Kerala High Court (2013-11-15)
- GRIPPU v. WILSON AND OTHERS — Kerala High Court (2013-11-15)
- R.ASOK KUMAR v. THE STATE OF KERALA — Kerala High Court (2013-10-01)
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