LexP.BHAVADASAN, A.K.BASHEER
111 recorded High Court judgment(s) · 2008–2011
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 111 |
Disposal nature
| CLOSED | 64 |
| DISPOSED OF | 13 |
| DISMISSED AS WITHDRAWN | 11 |
| DISMISSED | 9 |
| ALLOWED | 6 |
| PARTLY ALLOWED | 2 |
| DISMISSED WITH COSTS | 2 |
| DISMISSED AS INFRUCTUOUS | 2 |
Recent judgments
- NOUSHI RAFI v. THE DIRECT GENERAL OF POLICE — Kerala High Court (2011-06-30)
- STATE OF KERALA AND OTHERS v. K.B.RAJESWARI AND OTHERS — Kerala High Court (2010-08-13)
- MANAGER, ATAKAPUTHUR HIGH SCHOOL v. STATE OF KERALA & OTHERS — Kerala High Court (2010-05-31)
- ARAVUKAD KSHETHRAYOGAM v. STATE OF KERALA — Kerala High Court (2009-12-14)
- INFRA HOUSING (P) LTD. v. STATE OF KERALA — Kerala High Court (2009-11-23)
- GEORGE & OTHERS v. BABU & 2 OTHERS — Kerala High Court (2009-08-11)
- SUSANJOY AND OTHERS v. SISODIA EDUCATIONAL,MEDICAL AND CHARITA — Kerala High Court (2009-08-05)
- SREEKUMAR @ THAMPI v. STATE OF KERALA — Kerala High Court (2009-06-04)
- GEETHA GLADSTON v. THE DIRECTOR GENERAL OF POLICE,TVM. — Kerala High Court (2009-06-04)
- STATE OF KERALA v. KOOLI SASEENDRAN — Kerala High Court (2009-05-23)