LexBABU MATHEW P.JOSEPH, C.N.RAMACHANDRAN NAIR
289 recorded High Court judgment(s) · 2010–2012
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 289 |
Disposal nature
| DISMISSED | 107 |
| DISPOSED OF | 90 |
| ALLOWED | 41 |
| PARTLY ALLOWED | 16 |
| CLOSED | 16 |
| REMANDED | 6 |
| DISMISSED AS WITHDRAWN | 5 |
| DISMISSED AS INFRUCTUOUS | 4 |
Recent judgments
- ENVIRONMENTAL PROTECITON COUNCIL v. JAFFAR KHAN — Kerala High Court (2012-09-27)
- A.S.RAGHUNATHAN v. THE COMMISSIONER OF CUSTOMS — Kerala High Court (2012-09-27)
- STATE OF KERALA v. K.BALASUBRAMANYAN — Kerala High Court (2012-09-12)
- G.SUKUMARAN NAIR v. THE TRAVANCORE COCHIN CHEMICALS LTD. — Kerala High Court (2012-09-12)
- K.SIVADASA PANICKER v. ALIPPU P. — Kerala High Court (2012-09-12)
- UNION OF INDIA v. M/S.JOY ALUKKAS TRADERS (INDIA) PVT.LTD — Kerala High Court (2012-09-12)
- K.A.JOSEPH v. THE REGISTRAR CO-OP.SOCIETIES,TVM & ORS — Kerala High Court (2012-07-20)
- CENTRAL BUREAU OF INVESTIGATION v. M/S.VIDYUT METALLICS PVT. LTD. AND OTHER — Kerala High Court (2012-07-20)
- MANAGER,V.S.V.H.S.S.EZHUKONE v. KUNJAMMA JACOB & OTHERS — Kerala High Court (2012-07-20)
- T.R.PRADEEP KUMAR v. STATE OF KERALA — Kerala High Court (2012-07-20)