LexALEXANDER THOMAS, K. BABU
220 recorded High Court judgment(s) · 2018–2023
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 220 |
Disposal nature
| DISPOSED OF | 137 |
| DISMISSED | 62 |
| DISMISSED AS WITHDRAWN | 17 |
| ALLOWED | 1 |
| DISMISSED AS NOT PRESSED | 1 |
| DISMISSED FOR NON PROSECUTION | 1 |
| DISMISSED AS INFRUCTUOUS | 1 |
Recent judgments
- KADAN KUNHIRAMAN, v. THE EXECUTIVE OFFICER, — Kerala High Court (2023-04-13)
- MALABAR DEVASWOM BOARD v. THE EXECUTIVE OFFICER, CHIRACKAL KOVILAKAM DEVASWOMS — Kerala High Court (2022-08-29)
- VIJAY KUMAR v. TRAVANCORE DEVASWOM BOARD REPRESENTED BY THE PRINCIPLE SECRETARY — Kerala High Court (2022-08-29)
- RETHIMOL K.V v. THE TRAVANCORE DEVASWOM BOARD REPRESENTED BY ITS SECRETARY — Kerala High Court (2022-08-29)
- B.GOPAKUMAR, v. MURARI BABU, — Kerala High Court (2021-11-11)
- ALPHONSIE GEORGE v. THE DEPUTY COMMISSIONER — Kerala High Court (2021-11-10)
- NALINI C.E., v. STATE OF KERALA, — Kerala High Court (2021-11-10)
- THE UNION OF INDIA, v. P. PREMALATHA, — Kerala High Court (2021-11-10)
- G.RAGHUNATHAN, v. COFFEE BOARD — Kerala High Court (2021-10-11)
- GEETHA P.K v. TRAVANCORE DEVASWOM BOARD — Kerala High Court (2021-09-15)