AMIT RAWAL, . EASWARAN S

413 recorded High Court judgment(s) · 2023–2025

Courts

Kerala High Court

413

DISPOSED OF	227
DISMISSED	95
DISMISSED AS WITHDRAWN	33
ALLOWED	30
DISMISSED AS INFRUCTUOUS	14
CLOSED	6
DISMISSED FOR NON PROSECUTION	4
ALLOWED IN PART	1

TRIVANDRUM TENNIS CLUB REPRESENTED BY ITS HON. SECRETARY, SRI. MDS KUMARASWAMY v. STATE OF KERALA — Kerala High Court (2025-04-04)
ELECTRONICS TECHNOLOGY PARKS v. USHA — Kerala High Court (2025-03-20)
THE CHIEF EXECUTIVE OFFICER TECHNOPARK v. P. GOPAKUMAR — Kerala High Court (2025-03-20)
ELECTRONICS TECHNOLOGY PARKS, KERALA, REP. BY ITS SECRETARY AND REGISTRAR v. STATE OF KERALA, REP BY THE DISTRICT COLLECTOR — Kerala High Court (2025-03-20)
CHIEF EXECUTIVE OFFICER v. THE STATE OF KERALA — Kerala High Court (2025-03-20)
THE CHIEF EXECUTIVE OFFICER, TECHNOPARK v. P. GOPAKUMAR — Kerala High Court (2025-03-20)
RINU E v. SUSHAMA, — Kerala High Court (2025-03-20)
THE CHIEF EXECUTIVE OFFICER TECHNOPARK v. MOHANDAS — Kerala High Court (2025-03-20)
MOHAMMED SHIHABUDEEN K v. UNION TERRITORY OF LAKSHADWEEP — Kerala High Court (2025-03-20)
ELECTRONICS TECHNOLOGY PARKS,KERALA v. SURESH BABU — Kerala High Court (2025-03-20)