LexGOPINATH P
15,382 recorded High Court judgment(s) · 2008–2026
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 15382 |
Disposal nature
| DISPOSED OF | 7602 |
| ALLOWED | 3832 |
| DISMISSED | 1255 |
| CLOSED | 1149 |
| DISMISSED AS WITHDRAWN | 596 |
| DISMISSED AS INFRUCTUOUS | 496 |
| DISMISSED AS NOT PRESSED | 298 |
| ALLOWED IN PART | 36 |
Recent judgments
- JOHNY AND ANOTHER v. PUTHUR SERVICE CO.OP.BANK LTD. — Kerala High Court (2026-06-04)
- SUNIL SHEIK v. THE DEPUTY SUPERINTENDENT OF POLICE — Kerala High Court (2025-04-11)
- THE SOUTH INDIAN BANK LTD., v. M/S E FAST TRANSPORTS LLP., — Kerala High Court (2025-04-10)
- MAMMIKUTTY, v. THE AUTHORIZED OFFICER, — Kerala High Court (2025-04-10)
- P. RAJALEKSHMI, v. BANK OF BARODA, — Kerala High Court (2025-04-10)
- ANANDAN V., v. THE CANARA BANK LIMITED, — Kerala High Court (2025-04-10)
- SARATHLAL v. THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, ALAPPUZHA — Kerala High Court (2025-04-10)
- ANSI MOHAMMED THAHA, v. STATE BANK OF INDIA, — Kerala High Court (2025-04-10)
- NITRO HOME ESSENTIALS INDIA PRIVATE LTD., v. BANK OF BARODA, — Kerala High Court (2025-04-10)
- PUNDAREEKAKSHAN, v. KERALA STATE CO-OPERATIVE BANK (KERALA BANK), — Kerala High Court (2025-04-10)