LexH.L.DATTU, K.T.SANKARAN
1,418 recorded High Court judgment(s) · 2006–2008
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 1418 |
Disposal nature
| DISMISSED | 622 |
| DISPOSED OF | 362 |
| CLOSED | 116 |
| DISMISSED AS INFRUCTUOUS | 109 |
| DISMISSED AS WITHDRAWN | 104 |
| ALLOWED | 74 |
| DISMISSED AS NOT PRESSED | 24 |
| PARTLY ALLOWED | 5 |
Recent judgments
- WAS.W.H.D'CRUZ AND SONS v. BOARD OF TRUSTEES OF THE PORT OF COCHIN — Kerala High Court (2008-12-10)
- M.D. DHANESH v. STATE — Kerala High Court (2008-12-10)
- K.G.R.PANICKER v. STATE OF KERALA — Kerala High Court (2008-07-02)
- COCHIN CADALAS (P) LTD,EKM v. STATE OF KERALA — Kerala High Court (2008-07-02)
- M.K.SALIM v. DY.S.P.,MUVATTUPUZHA — Kerala High Court (2008-04-09)
- M/S.ALAPPAT PALATHINGAL FASHION JEWELLER v. STATE OF KERALA — Kerala High Court (2008-04-09)
- YNION OF INDIA v. GODREJ-GE APPELLENCES LTD. — Kerala High Court (2008-04-09)
- SHIBU ZACHARIAH v. STATE OF KERALA — Kerala High Court (2008-04-09)
- THE CONTROLLER OF LEGAL METROLOGY v. M/S.PREMIER MILLS LIMITED — Kerala High Court (2008-04-09)
- MR. PUNNASSERI RAMDAS v. CENTRAL BANK OF INDIA & OTHERS — Kerala High Court (2008-04-07)