LexS.V.BHATTI, . A. BADHARUDEEN
30 recorded High Court judgment(s) · 2021–2021
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 30 |
Disposal nature
| DISMISSED AS INFRUCTUOUS | 8 |
| DISPOSED OF | 6 |
| DISMISSED AS WITHDRAWN | 4 |
| DISMISSED | 4 |
| CLOSED AS ABATED | 2 |
| DISMISSED AS NOT PRESSED | 2 |
| ALLOWED AS INDICATED ABOVE | 1 |
| ALLOWED | 1 |
Recent judgments
- PORUVAZHY MAYYTHUMKARA SHAFI MAHAL MUSLIM JAMA-ATH PROTECTION COMMITTEE v. SALAHUDEEN — Kerala High Court (2021-12-15)
- ABOOBACKER HAJI v. KAMMADAM MUSLIM JAMA ATH — Kerala High Court (2021-12-15)
- THE PRINCIPAL COMMISSIONER OF INCOME TAX-2, v. STATE BANK OF INDIA, — Kerala High Court (2021-12-15)
- SAFIYA v. THE KERALA STATE WAQF BOARD — Kerala High Court (2021-12-15)
- SUBAIRKUTTY v. PORUVAZHY MAYYATHUMKARA SHAFI MAHAL MUSLIM JUMA-ATH PROTECTION COMMITTEE — Kerala High Court (2021-12-15)
- ABDUSSALAM v. THARIPAMANNIL MUHAMMED — Kerala High Court (2021-12-14)
- ABDUL SALAM v. THE KERALA STATE WAKF BOARD — Kerala High Court (2021-12-14)
- MOYIMON HAJI v. KERALA STATE WAKF BOARD — Kerala High Court (2021-12-14)
- P.V. KASSIM v. KAKKATTIRI JUMA MASJID — Kerala High Court (2021-12-14)
- AMEEN P.M. v. PATHANAMTHITTA MUSLIM JAMA-ATH — Kerala High Court (2021-12-14)