LexBABU MATHEW P.JOSEPH, PIUS C.KURIAKOSE
586 recorded High Court judgment(s) · 2009–2013
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 586 |
Disposal nature
| DISPOSED OF | 247 |
| DISMISSED | 158 |
| CLOSED | 86 |
| ALLOWED | 35 |
| DISMISSED AS WITHDRAWN | 17 |
| DISMISSED AS NOT PRESSED | 15 |
| REMANDED | 9 |
| SETTLED | 9 |
Recent judgments
- THE ADMINISTRATIVE COMMITTEE OF THE BADAGARA CO-OP. RURAL BANK LTD. v. T.K.KUNHIRAMAN — Kerala High Court (2013-03-25)
- M.G.PARAMESWARA PANICKER v. R.JAYAN — Kerala High Court (2013-03-11)
- TOM THOMAS v. JOHN MATHEW — Kerala High Court (2013-03-11)
- KAMALA KRISHNAN NAIR v. NAIR SERVICE SOCIETY AND 6 OTHERS — Kerala High Court (2013-03-05)
- M.G. PARAMESDWARA PANICKER v. SHRI. R.JAYAN — Kerala High Court (2013-02-06)
- VINU SEBASTIAN v. STATE OF KERALA — Kerala High Court (2013-01-31)
- CHANDU v. COMMISSIONER OF POLICE — Kerala High Court (2013-01-31)
- JAYASREE v. SUPERINTENENT OF POLICE — Kerala High Court (2013-01-31)
- RAGHAVAN v. RAMANI — Kerala High Court (2013-01-31)
- JIVI MATHEW v. DIRECTOR GENERAL OF POLICE — Kerala High Court (2013-01-31)