LexK.M.JOSEPH, C.N.RAMACHANDRAN NAIR
163 recorded High Court judgment(s) · 2006–2009
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 163 |
Disposal nature
| DISMISSED | 93 |
| ALLOWED | 28 |
| DISPOSED OF | 28 |
| REMANDED | 4 |
| DISMISSED AS WITHDRAWN | 4 |
| CLOSED | 3 |
| DISPOSED OF WITH COSTS | 1 |
| DISMISSED AS INFRUCTUOUS | 1 |
Recent judgments
- ANNIE GEORGE v. STATE OF KERALA — Kerala High Court (2009-10-21)
- M/S.K.V.PRODUCE, KOZHIKODE v. STATE OF KERALA — Kerala High Court (2009-10-21)
- M.ASSIYAMMA v. STATE OF KERALA — Kerala High Court (2009-08-28)
- DEPUTY GENERAL MANAGER, SYNDICATE BANK v. P.I.BABU — Kerala High Court (2008-11-28)
- M/S.N.MAHALINGAM & CO. v. STATE OF KERALA — Kerala High Court (2008-11-28)
- SMT.K.P.SARADHA v. STATE OF KERALA — Kerala High Court (2007-08-23)
- THE SILCAL METALLURGIC LTD v. STATE OF KERALA — Kerala High Court (2007-08-23)
- M/S.MEENACHIL RUBBER MARKETING & PROCEES v. STATE OF KERALA — Kerala High Court (2007-07-11)
- THE STATE INFORMATION COMMISSION,KERALA v. MOHAMMED SIRAJUDDIN.C.& ANOTHER — Kerala High Court (2007-07-11)
- M/S.VENEERS AND LINATIONS (INDIA) LTD. v. STATE OF KERALA — Kerala High Court (2007-03-22)