LexKAUSER EDAPPAGATH
7,443 recorded High Court judgment(s) · 2008–2025
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 7443 |
Disposal nature
| ALLOWED | 4147 |
| DISPOSED OF | 1333 |
| DISMISSED | 856 |
| DISMISSED AS WITHDRAWN | 313 |
| CLOSED | 263 |
| DISMISSED AS NOT PRESSED | 130 |
| DISMISSED AS INFRUCTUOUS | 124 |
| ALLOWED IN PART | 122 |
Recent judgments
- THANKAMMA v. SUNIL R. — Kerala High Court (2025-07-16)
- PUTHIYA PURAYIL SHAJI v. STATE OF KERALA — Kerala High Court (2025-05-22)
- SREELEKHA @ LEKHA v. DEPUTY SUPERINTENDENT OF POLICE, CBCID, KANNUR — Kerala High Court (2025-05-21)
- UMESH v. STATE OF KERALA — Kerala High Court (2025-04-11)
- ARUN MOHAN DAS; REPRESENTED BY HIS POWER OF ATTORNEY HOLDER JNANAMBIKA S. v. STATE OF KERALA — Kerala High Court (2025-04-11)
- MAHESH M v. STATE OF KERALA — Kerala High Court (2025-04-11)
- AMMINI v. SEBASTIAN P.S — Kerala High Court (2025-04-11)
- KONDAPPURATH ABDU RAHIMAN v. KARATTIL FATHIMATH SUHRA — Kerala High Court (2025-04-11)
- DIRECTORATE OF ENFORCEMENT GOVERNMENT OF INDIA v. SHRI VENU GOPAL S — Kerala High Court (2025-04-11)
- KARUVANGADAN MUKTHAR @ MUTHU v. THE SUPERINTENDENT — Kerala High Court (2025-04-11)