LexDEVAN RAMACHANDRAN, THOTTATHIL B.RADHAKRISHNAN
280 recorded High Court judgment(s) · 2016–2017
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| Kerala High Court | 280 |
Disposal nature
| DISMISSED | 128 |
| DISPOSED OF | 93 |
| CLOSED | 27 |
| ALLOWED | 15 |
| DISMISSED AS WITHDRAWN | 9 |
| DISMISSED AS INFRUCTUOUS | 3 |
| DISMISSED AS NOT PRESSED | 2 |
| REJECTED | 1 |
Recent judgments
- CHERUPUSHPAM FILMS PVT. LTD v. THE KERALA CHAMBER OF COMMERCE AND INDUSTRY — Kerala High Court (2017-02-17)
- KUNJU MUHAMMED v. STATE OF KERALA — Kerala High Court (2017-02-14)
- EASANANAN NAMBOOTHIRI v. TRAVANCORE DEVASWOM BOARD — Kerala High Court (2017-02-14)
- BEST SELLER RETAIL INDIA PVT. LTD v. THE STATE OF KERALA — Kerala High Court (2017-02-14)
- GEORGE M.PHILIP v. COMMISIONER OF COMMERCIAL TAXES — Kerala High Court (2017-02-14)
- RANJITH P.R. v. STATE OF KERALA — Kerala High Court (2017-02-14)
- PURAPPUZHA SERVICE CO-OPERATIVE BANK LTD v. LOVELY SCARIA — Kerala High Court (2017-02-13)
- CORDON CONSTRUCTORS AND REALTORS PVT. LTD v. AUTHORITY FOR CLARIFICATION UNDER SECTION 94 OF THE KERALA VALUE ADDED TAX ACT — Kerala High Court (2017-02-13)
- M.S.BUILDING MATERIALS v. ASSISTANT COMMISSIONER (ASSESSMENT) — Kerala High Court (2017-02-13)
- M/S.PARAG DOMESTIC APPLICANCES v. COMMISSIONER OF CUSTOMS — Kerala High Court (2017-02-10)