LexK.HARILAL, V.K.MOHANAN
196 recorded High Court judgment(s) · 2012–2015
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 196 |
Disposal nature
| CLOSED | 54 |
| DISPOSED OF | 53 |
| DISMISSED | 36 |
| DISMISSED AS NOT PRESSED | 14 |
| ALLOWED | 12 |
| DISMISSED AS INFRUCTUOUS | 11 |
| DISMISSED AS WITHDRAWN | 11 |
| REMANDED | 1 |
Recent judgments
- KRISHNAN VENKITESWARAN v. SMITHA — Kerala High Court (2015-02-05)
- IDA PHILJO PHILIPS v. PHILJO VARUGHESE PHILIP — Kerala High Court (2014-12-20)
- DEEPTHI v. STATE OF KERALA — Kerala High Court (2014-12-20)
- AARTI SAHU v. UNION OF INDIA — Kerala High Court (2014-12-20)
- VELAPPAN NAIR v. THE SUB-INSPECTOR OF POLICE — Kerala High Court (2014-12-20)
- AMAL N.S. v. SUPERINTENDENT OF POLICE — Kerala High Court (2014-12-20)
- P.K.MUKUNDAN v. SUPERINTENDENT OF POLICE — Kerala High Court (2014-12-20)
- TISHO C.GEORGE v. VINOD KUMAR — Kerala High Court (2014-12-20)
- ACHAMA MATHEWS v. DR. ABRAHAM RAJAN MATHEWS — Kerala High Court (2014-12-20)
- NAMITHA PUTHIYOTTIL v. BRIJESH ARAVIND THAPASSIA — Kerala High Court (2014-12-19)