K.HARILAL, THOTTATHIL B.RADHAKRISHNAN
237 recorded High Court judgment(s) · 2015–2016
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| Kerala High Court | 237 |
Disposal nature
| DISMISSED | 164 |
| DISPOSED OF | 38 |
| ALLOWED | 17 |
| CLOSED | 7 |
| DISMISSED AS INFRUCTUOUS | 5 |
| REMANDED | 3 |
| DISMISSED AS WITHDRAWN | 2 |
| PARTLY ALLOWED | 1 |
Recent judgments
- UNION OF INDIA v. V.A.KUMARAM — Kerala High Court (2016-02-26)
- THE DISTRICT COLLECTOR v. BENNY K.T., S/O.THOMAS — Kerala High Court (2016-02-26)
- P.K.SREEDHARAN v. SUSHIJA SUKUMARAN — Kerala High Court (2016-02-26)
- CHALSE MEGLIN.T v. KERALA PUBLIC SERVICE COMMISSION — Kerala High Court (2016-02-26)
- S.LAISAMMA v. P.B.SALINI — Kerala High Court (2016-02-26)
- DIST. COLLECTOR, MALAPPURAM v. PULPPADAN BIYYATHUMMA — Kerala High Court (2016-02-26)
- THE CHIRAKKAL SERVICE CO-OP. BANK LTD v. THE COMMISSIONER OF INCOME TAX — Kerala High Court (2016-02-15)
- R.MOHANKUMAR v. THE GOVERNMENT OF KERALA — Kerala High Court (2016-02-05)
- SREE NARAYANA DHARMA SAMAJAM v. COMMERCILA TAX OFFICER — Kerala High Court (2015-08-04)
- STATE OF KERALA v. K.S.GURUVAYOORAPPAN — Kerala High Court (2015-04-09)
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