LexP.R.RAMACHANDRA MENON, . A.HARIPRASAD
41 recorded High Court judgment(s) · 2017–2017
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 41 |
Disposal nature
| DISMISSED | 15 |
| DISPOSED OF | 12 |
| CLOSED | 5 |
| ALLOWED | 5 |
| PARTLY ALLOWED | 2 |
| DISMISSED AS INFRUCTUOUS | 1 |
| DISMISSED AS WITHDRAWN | 1 |
Recent judgments
- PARISONS FOODS (P) LTD. v. STATE OF KERALA — Kerala High Court (2017-11-29)
- ASSISTANT COMMISSIONER v. OFFICIAL LIQUIDATOR — Kerala High Court (2017-11-01)
- STATE v. RASHEED — Kerala High Court (2017-06-06)
- THE COMMISSIONER OF INCOME TAX v. SHRI.K.V.MOHAMMED ZAKIR — Kerala High Court (2017-04-10)
- E.BAIJU v. STATE OF KERALA — Kerala High Court (2017-04-06)
- AZEEZ @ ABDUL AZEEZ v. STATE OF KERALA — Kerala High Court (2017-04-05)
- ABHILASH v. STATE OF KERALA — Kerala High Court (2017-03-07)
- DIRECTOR OF LOCAL FUND AUDIT, CD AUDIT v. THE SECRETARY, COCHIN DEVASOM BOARD — Kerala High Court (2017-02-21)
- SULAIMAN v. STATE — Kerala High Court (2017-02-15)
- KANHIRAKOTTIL MANI v. MADHAVI WIDOW OF ARUMUGHAN — Kerala High Court (2017-02-14)