LexA.V.RAMAKRISHNA PILLAI, THOTTATHIL B.RADHAKRISHNAN
421 recorded High Court judgment(s) · 2009–2015
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 421 |
Disposal nature
| DISPOSED OF | 230 |
| DISMISSED | 103 |
| ALLOWED | 32 |
| CLOSED | 24 |
| DISMISSED AS INFRUCTUOUS | 9 |
| SETTLED | 7 |
| DISMISSED AS WITHDRAWN | 5 |
| PARTLY ALLOWED | 3 |
Recent judgments
- M/S. TRADERS TOWER CONSTRUCTIONS PROPERTY v. COCHIN SMART CITY PROPERTIES PVT. LTD. — Kerala High Court (2015-11-19)
- STATE OF KERALA v. M.D.MATHAI — Kerala High Court (2015-09-23)
- M.S. PURUSHAN v. V.K. PADMANABHAN — Kerala High Court (2015-09-23)
- KIDAKKADAN CHEKKUTTY v. THE DISTRICT COLLECTOR — Kerala High Court (2015-09-23)
- STATE OF KERALA v. RENJITHA MARY — Kerala High Court (2015-09-23)
- STATE OF KERALA v. JASMIN — Kerala High Court (2015-09-23)
- GOSPEL FOR ASIA v. SUSAMMA THOMAS — Kerala High Court (2014-09-23)
- SATHYANANDAN v. JOHNSON XAVIER — Kerala High Court (2014-09-23)
- JOSE P THOMAS v. MATHEW ABRAHAM — Kerala High Court (2014-09-04)
- DR.G.MOHANKUMAR v. THE COMMISSIONER OF POLICE — Kerala High Court (2013-11-05)