S.V.N.BHATTI, BASANT BALAJI
160 recorded High Court judgment(s) · 2020–2023
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| Kerala High Court | 160 |
Disposal nature
| DISMISSED | 60 |
| DISPOSED OF | 52 |
| CLOSED | 10 |
| DISMISSED AS INFRUCTUOUS | 9 |
| ALLOWED | 7 |
| DISMISSED FOR DEFAULT | 6 |
| DISMISSED AS NOT PRESSED | 5 |
| DISMISSED AS WITHDRAWN | 5 |
Recent judgments
- THIRUVANANTHAPURAM DEVELOPMENT AUTHORITY v. J.SYAMALAKUMARI & ANOTHER — Kerala High Court (2023-07-12)
- JOSEPH v. M.R.LAZAR — Kerala High Court (2023-07-12)
- V.S. SUNILKUMAR v. CENTRAL BUREAU OF INVESTIGATION — Kerala High Court (2023-07-12)
- P.P.PREMAN v. GOSHREE ISLAND DEVELOPMENT AUTHORITY — Kerala High Court (2023-07-12)
- S. SUREKHA v. UNION OF INDIA — Kerala High Court (2023-07-11)
- VINAYAKA TIMBER AND WOOD CRAFTS, REPRESENTED BY MANAGING PARTNER PRAKASH SARMA v. STATE OF KERALA, REPRESENTED BY THE DEPUTY COMMISSIONER(LAW) — Kerala High Court (2023-07-11)
- SALIM VAILLISSERY v. THE AUTHORISED OFFICER — Kerala High Court (2023-07-11)
- STATE OF KERALA REPRESENTED BY ITS PRINCIPAL SECRETARY v. THE MANAGER — Kerala High Court (2023-07-11)
- M/S VINAYAKA TIMBER AND WOOD CRAFTS, REPRESENTED BY MANAGING PARTNER PRAKASH SARMA v. STATE OF KERALA REPRESENTED BY DEPUTY COMMISSIONER(LAW) — Kerala High Court (2023-07-11)
- STATE OF KERALA v. DM MEDICITY HOSPITALS (INDIA) PVT.LTD . — Kerala High Court (2023-07-10)
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