LexANIL K.NARENDRAN, . HARISANKAR V. MENON
201 recorded High Court judgment(s) · 2010–2024
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 201 |
Disposal nature
| DISPOSED OF | 92 |
| DISMISSED | 46 |
| CLOSED | 18 |
| ALLOWED | 16 |
| DISMISSED AS WITHDRAWN | 10 |
| DISMISSED AS NOT PRESSED | 6 |
| RETURNED | 3 |
| ALLOWED WITH COST | 3 |
Recent judgments
- MURALEEDHARAN.M v. THE MALABAR DEVASWOM BOARD — Kerala High Court (2024-08-14)
- PRATHEEP v. THE TRAVANCORE DEVASWOM BOARD REPRESENTED BY ITS SECRETARY — Kerala High Court (2024-08-02)
- UMMER FAROOK A.V v. NANGIYARATH MOIDU — Kerala High Court (2024-08-02)
- SUO MOTU v. STATE OF KERALA — Kerala High Court (2024-08-02)
- STATE OF KERALA v. *R.MURALEEDHARAN NAIR, — Kerala High Court (2024-08-01)
- UNION OF INDIA v. COLONEL SHASHI THOMAS (IC 402104) (RETD) — Kerala High Court (2024-08-01)
- VIDYA R., v. DHANUJA KRISHNAN, — Kerala High Court (2024-08-01)
- KHADEEJA T., v. STATE OF KERALA, — Kerala High Court (2024-08-01)
- KERALA PUBLIC SERVICE COMMISSION, v. DHANUJA KRISHNAN, — Kerala High Court (2024-08-01)
- BHARATHEEYA JYOTHISHA VICHARA SANGHAM v. STATE OF KERALA — Kerala High Court (2024-07-31)