K.HARILAL, S.SIRI JAGAN
135 recorded High Court judgment(s) · 2013–2013
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| Kerala High Court | 135 |
Disposal nature
| DISPOSED OF | 69 |
| DISMISSED | 40 |
| CLOSED | 7 |
| DISMISSED AS WITHDRAWN | 7 |
| ALLOWED | 7 |
| DISMISSED AS NOT PRESSED | 3 |
| DISMISSED AS INFRUCTUOUS | 1 |
| PARTLY ALLOWED | 1 |
Recent judgments
- VILASINI v. STATE OF KERALA — Kerala High Court (2013-12-20)
- SACHINANADA MENON v. SASIDHARAN — Kerala High Court (2013-12-20)
- SMIJO AUGUSTINE v. BERNAD MANI @ ROY — Kerala High Court (2013-11-06)
- DEVASSIA AND ANOTHER v. P.D.SEBASTIAN AND TWO OTHERS — Kerala High Court (2013-11-06)
- ANU MOHAN v. THE SUPERINTENDENT OF POLICE, ALAPPUZHA — Kerala High Court (2013-04-30)
- LEKHA T. v. STATE POLICE CHIEF — Kerala High Court (2013-04-30)
- C.K. FAROOK v. THE CITY POLICE COMMISSIONER — Kerala High Court (2013-04-30)
- HAFEESUL RAHMAN v. THE DIRECTOR GENERAL OF POLICE(LAW AND ORDER) — Kerala High Court (2013-04-30)
- K.BAIJU v. THE CITY POLICE COMMISSIONER — Kerala High Court (2013-04-30)
- ABDUL AZEEZ v. STATE OF KERALA — Kerala High Court (2013-04-30)
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