LexK.HARIPAL
3,120 recorded High Court judgment(s) · 2013–2022
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| Kerala High Court | 3120 |
Disposal nature
| ALLOWED | 1888 |
| DISPOSED OF | 467 |
| DISMISSED | 370 |
| CLOSED | 199 |
| DISMISSED AS WITHDRAWN | 90 |
| DISMISSED AS NOT PRESSED | 52 |
| ALLOWED IN PART | 19 |
| CLOSED AS INFRUCTUOUS | 12 |
Recent judgments
- THOMAS DANIEL v. DIRECTORATE OF ENFORCEMENT — Kerala High Court (2022-05-05)
- N.JAYAMURUGAN, v. THE ADJUDICATING AUTHORITY, — Kerala High Court (2022-05-05)
- ANTONY JOSEPH v. SHAJI — Kerala High Court (2022-05-05)
- JOY TA v. STATE OF KERALA — Kerala High Court (2022-04-08)
- K.MOHAMMED v. STATE OF KERALA — Kerala High Court (2022-04-08)
- UFRINE CADUTHUZ v. STATE OF KERALA — Kerala High Court (2022-04-08)
- MOHANDAS, v. STATE OF KERALA, — Kerala High Court (2022-04-08)
- SHIBU VARGHESE v. STATE OF KERALA — Kerala High Court (2022-04-08)
- MUSTAFA v. STATE OF KERALA — Kerala High Court (2022-04-08)
- C.P.ALIYAR v. THE STATE OF KERALA — Kerala High Court (2022-04-08)