DAMA SESHADRI NAIDU
8,556 recorded High Court judgment(s) · 2014–2019
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 8556 |
Disposal nature
| DISPOSED OF | 3819 |
| DISMISSED | 3230 |
| CLOSED | 445 |
| DISMISSED AS INFRUCTUOUS | 366 |
| DISMISSED AS WITHDRAWN | 310 |
| ALLOWED | 207 |
| DISMISSED FOR DEFAULT | 60 |
| DISMISSED AS NOT PRESSED | 56 |
Recent judgments
- KERALA RUBBERS v. THE STATE TAX OFFICER — Kerala High Court (2019-03-07)
- RAMACHANDRAN NAIR P., v. UNION OF INDIA (UOI), — Kerala High Court (2019-03-07)
- KRISHNA PILLAI.R v. THE REGIONAL TRANSPORT OFFICER — Kerala High Court (2019-03-07)
- ABDUL MAJEED, v. THE COMMERCIAL TAX OFFICER, — Kerala High Court (2019-03-07)
- INTEGRATED HOUSING DEVELOPERS LTD., v. CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL, — Kerala High Court (2019-03-07)
- K.N.FALGUNAN v. STATE OF KERALA — Kerala High Court (2019-03-07)
- CANAN ENTERPRISES AND AGENCIES v. THE STATE TAX OFFICER — Kerala High Court (2019-03-07)
- MRS. UMMU HABEEBA, v. JOINT REGIONAL TRANSPORT OFFICER — Kerala High Court (2019-03-07)
- ZERO DEGREE, v. STATE OF KERALA, — Kerala High Court (2019-03-07)
- ERSHAD, v. THE ASSISTANT LABOUR OFFICER, — Kerala High Court (2019-03-07)
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