LexP.BHAVADASAN, K.BALAKRISHNAN NAIR
189 recorded High Court judgment(s) · 2008–2010
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 189 |
Disposal nature
| DISMISSED | 110 |
| DISPOSED OF | 39 |
| ALLOWED | 29 |
| PARTLY ALLOWED | 6 |
| CLOSED | 4 |
| DISMISSED AS WITHDRAWN | 1 |
Recent judgments
- IDEAL PROPERTIES AND OTHERS v. STATE OF KERALA AND OTHERS — Kerala High Court (2010-02-25)
- ALL KERALA TANK LORRY OWNERS AND OPERATO v. THRISSUR DISTRICT PETROLEUM DEALERS ASSO — Kerala High Court (2010-02-11)
- R.APPUKUTTAN PILLAI v. STATE OF KERALA & OTHERS — Kerala High Court (2010-01-27)
- SIDHIK T.A. v. STATE OF KERALA — Kerala High Court (2009-12-23)
- STATE OF KERALA v. K.A.VIJAYAN — Kerala High Court (2009-12-23)
- C.HAMSA v. THE SECRETARY, REGIONAL TRANSPORT AUTHOR — Kerala High Court (2009-12-22)
- JIKKU PAUL v. THE M.G.UNIVERSITY — Kerala High Court (2009-12-22)
- DR.P.V.MADHUSUDHANAN v. DR.K.BEENA AND 4 ORS. — Kerala High Court (2009-12-22)
- NIZAMMUDHEEN v. CIRCLE INSPECTOR OF POLICE — Kerala High Court (2009-12-22)
- RAMESH A. v. IRCON INTERNATIONAL LTD. — Kerala High Court (2009-12-21)