LexK.VINOD CHANDRAN, THOTTATHIL B.RADHAKRISHNAN
333 recorded High Court judgment(s) · 2010–2013
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 333 |
Disposal nature
| DISMISSED | 130 |
| DISPOSED OF | 114 |
| ALLOWED | 27 |
| CLOSED | 26 |
| REMANDED | 13 |
| PARTLY ALLOWED | 11 |
| ABATED | 6 |
| DISMISSED FOR DEFAULT | 2 |
Recent judgments
- K.R.NARAYANAN v. BANK OF BARODA — Kerala High Court (2013-12-16)
- RADHAMMA v. UNION OF INDIA, — Kerala High Court (2013-07-29)
- K.P.VARGHESE v. STATE OF KERALA — Kerala High Court (2012-10-19)
- STATE OF KERALA v. M/S. SATHYAM GOLD — Kerala High Court (2012-10-19)
- MRS.K.C.PADMAKSHY REP BY POWER OF v. STATE OF KERALA — Kerala High Court (2012-10-19)
- VAYARAN PUTHENPURAYIL KUNHAMINA v. MEETHALE KOOMBAYIL PREMARAJAN — Kerala High Court (2012-09-28)
- DEVAKI v. JANAKI — Kerala High Court (2012-09-07)
- AKHIL P.PUSHKAR v. STATE OF KERALA — Kerala High Court (2012-09-07)
- BABY v. HINDUJA LEYLAND FINANCE AND ANOTHER — Kerala High Court (2012-08-22)
- PUSHPAKARAN NAIR v. THE DISTRICT COLLECTOR — Kerala High Court (2012-08-22)