LexP.R.RAMACHANDRA MENON, ASHOK BHUSHAN
32 recorded High Court judgment(s) · 2009–2016
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 32 |
Disposal nature
| DISMISSED | 10 |
| CLOSED | 8 |
| DISPOSED OF | 5 |
| ALLOWED | 4 |
| DISMISSED AS NOT PRESSED | 2 |
| DISMISSED AS INFRUCTUOUS | 2 |
| PARTLY ALLOWED | 1 |
Recent judgments
- BASITH v. STATE OF KERALA — Kerala High Court (2016-03-28)
- NELVAYAL NEERTHADA SAMRAKSHANA SAMITHI v. STATE OF KERALA & OTHERS — Kerala High Court (2016-03-28)
- MANAKUNNAM VILLAGE PADASEKHARA SAMITHY v. STATE OF KERALA — Kerala High Court (2015-12-16)
- FORUM FOR RURAL & URBAN DEVELOPMENT AND v. STATE OF KERALA — Kerala High Court (2015-12-10)
- PAULOSE K.K v. STATE OF KERALA — Kerala High Court (2015-12-10)
- THE CHAIRMAN, QUILON MEDICAL TRUST v. S.SUNIL AND OTHERS — Kerala High Court (2015-12-10)
- REJI CHERIYAN v. SRI.VIJAY KALSI — Kerala High Court (2015-11-27)
- THE COMMISSIONER OF CUSTOMS v. MRS.SAMINA AMJAD KHAN — Kerala High Court (2015-11-27)
- PURUSHAN ELOOR v. ELOOR GRAMA PANCHAYAT & OTHERS — Kerala High Court (2015-11-27)
- SECRETARY, FORESTS & WILDLIFE DEPARTMENT v. NEW WORLD INVESTMENT (P) LTD. — Kerala High Court (2015-11-19)