DEVAN RAMACHANDRAN, P.N.RAVINDRAN
179 recorded High Court judgment(s) · 2017–2018
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| Kerala High Court | 179 |
Disposal nature
| DISMISSED | 65 |
| DISPOSED OF | 33 |
| ALLOWED | 24 |
| DISMISSED AS WITHDRAWN | 13 |
| SETTLED | 12 |
| DISMISSED AS NOT PRESSED | 9 |
| CLOSED | 8 |
| PARTLY ALLOWED | 7 |
Recent judgments
- DEVAN v. RAGHAVAN — Kerala High Court (2018-05-25)
- ABDUL HAKIM v. M.P.PRADEEP — Kerala High Court (2018-05-24)
- SREEDEVI v. R.RADHAKRISHNAN — Kerala High Court (2018-05-24)
- THE CITY CO-OPERATIVE HOSPITAL LTD. v. E.V.LUQUMAN — Kerala High Court (2018-04-11)
- NOORJAHAN v. MUHAMMED RAFFI — Kerala High Court (2018-04-11)
- A.PERUMAL @ BABU v. BALAKRISHNAN NAIR — Kerala High Court (2018-04-11)
- NEW INDIA ASSURANCE CO.LTD. v. ANITHA.V.C. — Kerala High Court (2018-04-11)
- K.R.HARIHARAKUMAR v. ROHININAL RAMAVARMA RAJA — Kerala High Court (2018-03-28)
- WHITESTAR TRANSPORT v. FAST TRACK LOGISTICS — Kerala High Court (2018-03-28)
- VATAKARA CO-OPERATIVE AYURVEDA HOSPITAL LTD v. PUTHALATH THAZHA KUNIYIL AYISHA — Kerala High Court (2018-03-21)
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