LexK.BALAKRISHNAN NAIR
2,242 recorded High Court judgment(s) · 2006–2010
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 2242 |
Disposal nature
| DISPOSED OF | 1096 |
| DISMISSED | 533 |
| CLOSED | 430 |
| ALLOWED | 121 |
| DISMISSED AS WITHDRAWN | 23 |
| DISMISSED AS INFRUCTUOUS | 21 |
| DISMISSED FOR DEFAULT | 6 |
| DISMISSED WITH COSTS | 6 |
Recent judgments
- H.ASIF v. SECRETARY (TAXES) — Kerala High Court (2010-03-03)
- ABDUL MUNEER.K.K v. STATE OF KERALA — Kerala High Court (2010-02-02)
- SAJI.J. v. STATE OF KERALA — Kerala High Court (2010-01-29)
- AHAMMED KANNU v. STATE OF KERALA — Kerala High Court (2010-01-05)
- M.R.GOPALAKRISHNA PILLAI v. JYOTHI LAL — Kerala High Court (2009-11-19)
- JOSEPH MATHEW v. GOVT. OF KERALA — Kerala High Court (2009-11-13)
- ASSISTANT REGISTRAR OF FISHERIES v. BRADEENA NAZARETH — Kerala High Court (2009-11-13)
- STATE OF KERALA v. V.B.BALAN — Kerala High Court (2009-11-13)
- K.S.E.B v. M.PARAMASIVAM — Kerala High Court (2009-11-13)
- CHANDRAN P.K. AND OTHERS v. SUBRA P.K. AND OTHERS — Kerala High Court (2009-11-03)