LexH.L.DATTU, HARUN-UL-RASHID
39 recorded High Court judgment(s) · 2007–2007
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 39 |
Disposal nature
| DISMISSED | 15 |
| DISPOSED OF | 10 |
| ALLOWED | 6 |
| DISMISSED AS INFRUCTUOUS | 4 |
| CLOSED | 2 |
| PARTLY ALLOWED | 1 |
| DISMISSED AS NOT PRESSED | 1 |
Recent judgments
- M/S.MIDLAND RUBBER AND PRODUCE CO.LTD. v. STATE OF KERALA — Kerala High Court (2007-08-03)
- INDIAN BANK v. THE DIST.COLLECTOR,PALAKKAD — Kerala High Court (2007-08-03)
- M/S.VANCHINAD FORGININGS PVT.LTD v. STATE OF KERALA — Kerala High Court (2007-08-03)
- M/S.VANCHINAD FORGINGS PVT.LTD v. STATE OF KERALA — Kerala High Court (2007-08-03)
- ABEL MATHEW v. THE DISTRICT COLLECTOR — Kerala High Court (2007-08-03)
- LALITHA K. NAIR v. P.K. GOPI — Kerala High Court (2007-08-03)
- E.R.VIJAYAKUMAR v. THE SECY., STA., TVM. — Kerala High Court (2007-08-03)
- K.S.JAMALUDEEN KUNJU v. THE CHIEF ENGINEER(ELE.) — Kerala High Court (2007-08-03)
- PEOPLE'S COUNCIL FOR SOCIAL JUSTICE v. STATE OF KERALA — Kerala High Court (2007-08-03)
- M/S.J & G ASSOCIATES v. STATE OF KERALA — Kerala High Court (2007-08-03)