LexP.R.RAMACHANDRA MENON, KURIAN JOSEPH
88 recorded High Court judgment(s) · 2008–2009
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 88 |
Disposal nature
| DISPOSED OF | 30 |
| DISMISSED | 28 |
| ALLOWED | 16 |
| PARTLY ALLOWED | 6 |
| DISMISSED AS WITHDRAWN | 2 |
| REMANDED | 2 |
| DISMISSED AS INFRUCTUOUS | 2 |
| CLOSED | 1 |
Recent judgments
- UDYOGAMANDAL SASI v. UNION OF INDIA & OTHERS — Kerala High Court (2009-07-02)
- RUKHIYA BEEVI v. DEPUTY COLLECTOR — Kerala High Court (2009-06-19)
- AKHILESH v. THE K.S.E.B — Kerala High Court (2009-06-19)
- CITIZEN INTEREST AGENCY v. COCHIN PORT TRUST — Kerala High Court (2009-05-23)
- K.P.GEORGE v. LAW SECRETARY — Kerala High Court (2009-02-05)
- FLEXON AUTO STEEL PVT LTD v. RATNAVATHI BALAGOPALAN — Kerala High Court (2009-02-05)
- PALAKKAVALAPPIL KAITHANIYIL MUHAMED@BAPP v. KOYAMOIDEEN KANAKATH HAMZA — Kerala High Court (2009-02-05)
- M/S. FOUR SQUARE ESTATES PVT. LTD. v. REALITY PROJECTS AND ENTERTAINMENTS — Kerala High Court (2009-02-05)
- SRI.T.S.AZEEZ v. N.BHASKARAN — Kerala High Court (2009-02-04)
- KARIPPA PARAMBIL THANKAMANI v. D.SATHARAJAN — Kerala High Court (2009-02-04)