LexKURIAN JOSEPH, HARUN-UL-RASHID
1,898 recorded High Court judgment(s) · 2006–2010
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 1898 |
Disposal nature
| DISMISSED | 1155 |
| DISPOSED OF | 329 |
| REMANDED | 128 |
| ALLOWED | 91 |
| PARTLY ALLOWED | 84 |
| CLOSED | 42 |
| DISMISSED AS WITHDRAWN | 20 |
| DISMISSED AS NOT PRESSED | 17 |
Recent judgments
- HAVVA UMMA v. STATE — Kerala High Court (2010-01-14)
- STATE OF KERALA v. PANDARAKALATHIL PRABHAKARA KURUP — Kerala High Court (2009-12-02)
- P.V. IBRAHIM v. STATE — Kerala High Court (2009-12-02)
- KODASSERI ABDUL HAMEED v. CHEMBAN IMTHIHASUNNISA AND OTHERS — Kerala High Court (2009-11-26)
- DILEEP KUMAR K.M. v. AMBILI K.P. — Kerala High Court (2009-09-30)
- STATE OF KERALA v. NIRLA LAKSHMANAN — Kerala High Court (2009-08-27)
- V3 TELE SERVICE PVT.LTD REP BY DIRECTOR v. UNION BANK OF INDIA AND ANOTHER — Kerala High Court (2009-08-14)
- C.M.PUSHPAVALLY v. A.K.VENUGOPALAN — Kerala High Court (2009-08-14)
- MANJALI PURUSHOTHAMAN v. SPECIAL TAHSILDAR(LA) — Kerala High Court (2009-08-11)
- A.M.PADMINI AMMA v. VIJAYALAKSHMI AMMA — Kerala High Court (2009-07-07)