LexP.R.RAMACHANDRA MENON, K.HARILAL
170 recorded High Court judgment(s) · 2015–2016
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 170 |
Disposal nature
| DISPOSED OF | 72 |
| DISMISSED | 62 |
| PARTLY ALLOWED | 10 |
| ALLOWED | 9 |
| DISMISSED AS NOT PRESSED | 8 |
| DISMISSED AS WITHDRAWN | 5 |
| CLOSED | 3 |
| REMANDED | 1 |
Recent judgments
- THE DEPUTY EXCISE COMMISSIONER v. PUSHPAJAN — Kerala High Court (2016-09-02)
- LISSY FABER v. SAJEEV.E.S — Kerala High Court (2016-09-02)
- PRADEEP v. STEPHEN — Kerala High Court (2016-09-02)
- THIYYA SAMUDHAYA SANGAM SMASHANA COMMITY v. PANDARAM KUNHIRAMAN — Kerala High Court (2015-12-23)
- M/S. UNITED INDIA INSUANCE COMPANY LTD v. RAJAPPAN — Kerala High Court (2015-12-16)
- RELIANCE GENERAL INSURANCE CO.LTD. v. SIMY.S. — Kerala High Court (2015-11-09)
- SARASAMMA v. GOVINDARAJA BEN — Kerala High Court (2015-11-09)
- SASIKUMAR v. LAKSHMANEN — Kerala High Court (2015-11-09)
- V.P.UNNIKRISHNAN v. MATHEW JOSE — Kerala High Court (2015-11-09)
- PAYYASSERI THANDUPARAKKAL HAMSA v. STATE OF KERALA — Kerala High Court (2015-11-09)