LexAG. P.R.RAMAN, C.N.RAMACHANDRAN NAIR
137 recorded High Court judgment(s) · 2009–2010
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 137 |
Disposal nature
| DISMISSED | 65 |
| DISPOSED OF | 31 |
| CLOSED | 20 |
| ALLOWED | 9 |
| DISMISSED AS WITHDRAWN | 7 |
| DISMISSED AS INFRUCTUOUS | 3 |
| PARTLY ALLOWED | 1 |
| DISMISSED AS NOT PRESSED | 1 |
Recent judgments
- KALLARA GRAMA PANCHAYAT v. STATE OF KERALA AND OTHERS — Kerala High Court (2010-03-16)
- V.GOPALAKRISHNAN v. THE STATE ELECTION COMMISSION, THIRUVANA — Kerala High Court (2010-03-16)
- EZHUPUNNA GRAMA PANCHAYAT v. RENADEVAN.K.P — Kerala High Court (2010-03-16)
- R.VIVEKANANDAN v. THE REVENUE DIVISIONAL OFFICER — Kerala High Court (2010-03-16)
- AMBIKA SAMDEV v. KERALA STATE ELECTION COMMISSION AND ANR — Kerala High Court (2010-03-16)
- N.SWARNA KUMAR v. THE DISTRICT SURVEY SUPDT. — Kerala High Court (2010-03-16)
- K.N.KRISHNAKUMAR v. MURALEEDHARA WARRIER — Kerala High Court (2010-03-15)
- N.MADHAVAN NAIR v. NILAGANGADHARAN — Kerala High Court (2010-03-15)
- SATHEE BAI v. STATE OF KERALA — Kerala High Court (2010-03-15)
- MAHATMA GANDHI UNIVERSITY v. BIJAMMA THOMAS — Kerala High Court (2010-03-15)