LexC.K.ABDUL REHIM, C.N.RAMACHANDRAN NAIR
982 recorded High Court judgment(s) · 2009–2012
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 982 |
Disposal nature
| DISMISSED | 423 |
| PARTLY ALLOWED | 176 |
| DISPOSED OF | 160 |
| ALLOWED | 142 |
| DISMISSED AS WITHDRAWN | 22 |
| CLOSED | 21 |
| DISMISSED AS INFRUCTUOUS | 18 |
| REMANDED | 16 |
Recent judgments
- K.U SUNNY v. PETER ANTONY — Kerala High Court (2012-09-28)
- SUDHAKARAN.T.R v. ADDITIONAL EXCISE COMMISSIONER — Kerala High Court (2012-09-28)
- THE PANMANA KSHEEROLPADAKA SAHAKARANA SANGHAM LTD. v. SOMANATHAN PILLAI C. — Kerala High Court (2012-09-28)
- MISBAH SALAM v. THE PRESIDENT, ERATTUPETTA — Kerala High Court (2012-09-28)
- SHAJITH.V. v. UNIVERSITY OF CALICUT — Kerala High Court (2012-09-28)
- GOPALAKRISHNAN v. K.J. THOMAS — Kerala High Court (2012-09-28)
- P.K.JOSHY v. THE COMMERCIAL TAX OFFICER — Kerala High Court (2012-09-28)
- ASHALATHA.S. v. THE STATE OF KERALA — Kerala High Court (2012-09-28)
- ASHARAF K.K. v. ASSISTANT COMMISSIONER, SPECIAL CIRCLE II, KOZHIKODE — Kerala High Court (2012-09-28)
- STATE OF KERALA v. XAVIERS RESIDENCY REPRESENTED BY ITS MANAGING DIRECTOR — Kerala High Court (2012-09-27)