LexK.SURENDRA MOHAN
8,937 recorded High Court judgment(s) · 2007–2019
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 8937 |
Disposal nature
| DISPOSED OF | 5645 |
| DISMISSED | 1402 |
| ALLOWED | 485 |
| CLOSED | 482 |
| DISMISSED AS WITHDRAWN | 363 |
| DISMISSED AS INFRUCTUOUS | 310 |
| DISMISSED AS NOT PRESSED | 185 |
| DISMISSED FOR DEFAULT | 47 |
Recent judgments
- MOLLY GEORGE AND OTHERS v. THE SPL. TAHSILDAR AND OTHERS — Kerala High Court (2019-02-27)
- KANNUR MUNICIPALITY v. SHAJI CHANDROTH — Kerala High Court (2019-02-06)
- KERALA HERITAGE PRESERVATION AND PROTECTION COUNCIL v. THE CHIEF TOWN PLANNER (ART AND HERITAGE COMMISSION) — Kerala High Court (2019-02-06)
- THIYYA SAMUDAYA SHAVA SAMSKARANA SAHAYA SANGHAM, v. SHAJI CHANDROTH, — Kerala High Court (2019-02-06)
- K.V.VAIDYANATHAN v. THE PRESIDENT, KHP & P COUNCIL — Kerala High Court (2019-02-06)
- NOORUMON v. THE REGIONAL TRANSPORT OFFICER TIRUR — Kerala High Court (2019-01-28)
- SASIDHARAN NAIR v. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL), — Kerala High Court (2019-01-28)
- S.SUJA SHAJILAL v. STATE OF KERALA AND OTHERS — Kerala High Court (2019-01-28)
- A.H.THANKAPPAN v. STATE OF KERALA — Kerala High Court (2019-01-28)
- NATPAC STAFF WELFARE ASSOCIATION, v. STATE OF KERALA, — Kerala High Court (2018-10-08)