LexP.R.RAMAN
810 recorded High Court judgment(s) · 2006–2011
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 810 |
Disposal nature
| DISPOSED OF | 393 |
| DISMISSED | 171 |
| ALLOWED | 123 |
| CLOSED | 63 |
| REMANDED | 32 |
| PARTLY ALLOWED | 13 |
| DISMISSED AS INFRUCTUOUS | 6 |
| DISMISSED FOR DEFAULT | 4 |
Recent judgments
- VADANAPPALLY BHAGAVATHY TEMPLE v. COMMISSIONER HR & CE. — Kerala High Court (2011-11-21)
- AMEER RAWTHER v. M.P.ANTONY — Kerala High Court (2010-02-02)
- T.P. KRISHNAN NAMBOOTHIRI v. COCHIN DEVASWOM BOARD — Kerala High Court (2010-01-21)
- A.R.VENU v. TRAVANCORE DEVASWOM BOARD — Kerala High Court (2010-01-06)
- ABDUL RASHED v. RAJU — Kerala High Court (2009-12-02)
- PRINCE ASOK v. K.S.R.T.C.,THIRUVANANTHAPURAM AND OTHERS — Kerala High Court (2009-12-01)
- C.C.YACOB v. STATE OF KERALA — Kerala High Court (2009-11-26)
- PRASANTH G.NAMBOOTHIRI v. TRAVANCORE DEVASWOM BOARD — Kerala High Court (2009-11-26)
- KRISHNAVENI,W/O.LATE GOPI RAO AND OTHERS v. T.RADHA BAI,W/O.LATE THUKKURAM AND ORS. — Kerala High Court (2009-11-24)
- THE KALPETTA ESTATES LTD v. STATE OF KERALA — Kerala High Court (2009-11-16)