LexP.B.SURESH KUMAR, P.G. AJITHKUMAR
222 recorded High Court judgment(s) · 2016–2024
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 222 |
Disposal nature
| DISMISSED | 102 |
| ALLOWED IN PART | 36 |
| DISPOSED OF | 25 |
| ALLOWED | 21 |
| CLOSED | 13 |
| DISMISSED AS WITHDRAWN | 7 |
| SETTLED | 7 |
| DISMISSED AS INFRUCTUOUS | 4 |
Recent judgments
- BEERANKUTY v. THESNEENA — Kerala High Court (2024-02-22)
- SHAILESH DESAI, (DIED) v. CHANDROTH VANNALAKATH EBRAHIM — Kerala High Court (2024-02-22)
- DEBEN NATH v. STATE OF KERALA — Kerala High Court (2023-11-15)
- SHEKKEELA v. SUBASH — Kerala High Court (2023-11-07)
- PUTHANPURAYIL HAJIRA v. KUNNUMBRATH BEEVI — Kerala High Court (2023-11-07)
- RAJENDRA PRASAD v. THE KERALA STATE ELETRICITY BOARD — Kerala High Court (2023-11-07)
- Pushpa Somarajan v. SALIMKUMAR — Kerala High Court (2023-11-07)
- KRISHNA NAIK, v. STATE OF KERALA, — Kerala High Court (2023-10-30)
- RAFEEQ v. THE STATE OF KERALA — Kerala High Court (2023-10-30)
- THE SUPERINTENDENT v. JHONNY ALEXANDER DURAN SOLA — Kerala High Court (2023-10-30)