LexP.V.ASHA, . MANJULA CHELLUR
36 recorded High Court judgment(s) · 2014–2014
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 36 |
Disposal nature
| CLOSED | 15 |
| DISPOSED OF | 12 |
| DISMISSED | 5 |
| DISMISSED AS WITHDRAWN | 2 |
| DISMISSED AS INFRUCTUOUS | 1 |
| DISMISSED AS NOT PRESSED | 1 |
Recent judgments
- UNION OF INDIA v. VIGNESWARAN SETHURAMAN — Kerala High Court (2014-06-30)
- I.SHAHUL HAMEED v. REVENUE DIVISIONAL OFFICER & PRESIDING OFFICER — Kerala High Court (2014-05-23)
- MUHAMMED AKBAR SHA v. STATE OF KERALA — Kerala High Court (2014-05-23)
- REMESHAN. P v. THE DISTRICT POLICE CHIEF OF KANNUR DISTRICT — Kerala High Court (2014-05-23)
- PRADEEP KUMAR V.P v. U. BIJU — Kerala High Court (2014-05-23)
- GIRISHKUMAR @ KANNAN v. STATE POLICE CHIEF — Kerala High Court (2014-05-23)
- NARANAMOOZHI SERVICE CO-OPRATIVE BANK v. SUB INSPECTOR OF POLICE, RANNI — Kerala High Court (2014-05-23)
- FANCY v. K.G.THAMBI — Kerala High Court (2014-05-23)
- NOBLE T FRANCIS v. THE STATE OF KERALA — Kerala High Court (2014-05-23)
- K.M.SHAJAHAN v. CHANCELLOR, UNIVERSITY OF KERALA — Kerala High Court (2014-05-23)