LexS.MANU
93 recorded High Court judgment(s) · 2024–2026
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 93 |
Disposal nature
| DISMISSED AS INFRUCTUOUS | 34 |
| DISPOSED OF | 21 |
| CLOSED | 15 |
| CLOSED AS INFRUCTUOUS | 7 |
| DISPOSED AS INFRUCTUOUS | 5 |
| DISMISSED | 3 |
| DISMISSED AS WITHDRAWN | 2 |
| DISMISSED AS NOT PRESSED | 2 |
Recent judgments
- THE STATE OF KERALA v. SRI.RAVINDRAN NAIR — Kerala High Court (2026-02-20)
- OFFSHORE INFRASTRUCTURES LIMITED v. BHARAT PETROLEUM CORP. LTD. — Kerala High Court (2025-12-18)
- OFFSHORE INFRASTRUCTURES LIMITED v. BHARAT PETROLEUM CORP. LTD. — Kerala High Court (2025-12-18)
- LISSA ANTONY MAMPALLY, v. DR.EPHREM GEORGE MAMPALLY, — Kerala High Court (2025-10-22)
- FRANCIS GEORGE v. STATE OF KERALA — Kerala High Court (2025-10-08)
- RADHAMANI AMMA v. DISTRICT COLLECTOR, KOLLAM — Kerala High Court (2025-08-11)
- THE ASSISTANT ENGINEER, ELECTRICAL SECTION, K.S.E.B. v. M/S.POOJA MILK FOOD PRIVATE LTD. — Kerala High Court (2025-07-31)
- AMBROSE v. STATE OF KERALA — Kerala High Court (2025-07-25)
- GRACY v. STATE OF KERALA — Kerala High Court (2025-07-25)
- P.MARIYAPPAN v. THE STATE OFKERALA — Kerala High Court (2025-07-25)