LexK.VINOD CHANDRAN, C.N.RAMACHANDRAN NAIR
286 recorded High Court judgment(s) · 2011–2012
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 286 |
Disposal nature
| DISMISSED | 116 |
| DISPOSED OF | 83 |
| ALLOWED | 36 |
| CLOSED | 14 |
| DISMISSED AS INFRUCTUOUS | 12 |
| PARTLY ALLOWED | 10 |
| REMANDED | 8 |
| DISMISSED AS WITHDRAWN | 5 |
Recent judgments
- M/S. BIMBIS SOUTH STAR v. THE COMMISSIONER OF INCOME TAX, COCHIN — Kerala High Court (2012-09-11)
- M/S. BIMBIS CREAMS & BAKES v. THE COMMISSIONER OF INCOME TAX — Kerala High Court (2012-09-11)
- K.MOHANAN v. THE STATE OF KERALA — Kerala High Court (2012-09-11)
- MOHAMMED ALI FATHAH v. STATE OF KERALA — Kerala High Court (2012-09-11)
- E.A.HAMASSA v. THE KERALA STATE CO-OP. ELECTION COMMISSION — Kerala High Court (2012-09-11)
- ABDUL HAKKIM v. INDIAN OIL CORPORATION — Kerala High Court (2012-09-11)
- CALICUT UNIVERSITY EMPLOYEES UNION v. DR.M.ABDUL SALAM — Kerala High Court (2012-09-11)
- M/S.RAMGARA INDUSTRIES PROVATE LIMITED v. THE COMMERCIAL TAX INSPECTOR — Kerala High Court (2012-09-11)
- B. SURENDRA DAS v. THE STATE OF KERALA — Kerala High Court (2012-07-27)
- M/S. SEAPORT HOTELS COCHIN (P) LTD. v. STATE OF KERALA — Kerala High Court (2012-06-29)