LexANU SIVARAMAN, ACTING THOTTATHIL B.RADHAKRISHNAN
245 recorded High Court judgment(s) · 2016–2017
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 245 |
Disposal nature
| DISMISSED | 92 |
| DISPOSED OF | 81 |
| CLOSED | 31 |
| DISMISSED AS WITHDRAWN | 17 |
| DISMISSED AS INFRUCTUOUS | 10 |
| ALLOWED | 7 |
| DISMISSED AS NOT PRESSED | 5 |
| ABATED | 1 |
Recent judgments
- SUO MOTU v. TRAVANCORE DEVASWOM BOARD, REPRESENTED BY ITS SECRETARY — Kerala High Court (2017-03-13)
- E.C.CHERIAN v. JOSEPH AUGUSTINE — Kerala High Court (2017-03-09)
- SHEELA K.S v. THE AUTHORISED OFFICER — Kerala High Court (2017-03-09)
- UNION OF INDIA v. MANU M.R — Kerala High Court (2017-03-09)
- SABAREESH PANIKKAR v. ANSIL UMMAR KUTTY — Kerala High Court (2017-03-09)
- IDUKKI SOCIETY FOR PREVENTION OF CRUELTY AGAINST ANIMALS v. STATE OF KERALA — Kerala High Court (2017-03-09)
- N.REGUKUMAR v. AGENCY FOR NON-CONVENTIONAL ENERGY AND RURAL TECHNONOGY (ANERT) — Kerala High Court (2017-03-09)
- STATE BANK OF TRAVANCORE v. SREEKUMAR.T.R — Kerala High Court (2017-03-08)
- BATAKARA CO-OPERATIVE RURAL BANK LIMITED F-1264 v. SREEJITH S. — Kerala High Court (2017-03-07)
- KERALA AUTOMOBILE LTD v. THE KERALA LOK AYUKTA — Kerala High Court (2017-03-07)