LexSATHISH NINAN, MOHAN M.SHANTANAGOUDAR
284 recorded High Court judgment(s) · 2016–2017
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 284 |
Disposal nature
| DISMISSED | 149 |
| DISPOSED OF | 69 |
| ALLOWED | 29 |
| CLOSED | 18 |
| DISMISSED AS WITHDRAWN | 10 |
| DISMISSED AS INFRUCTUOUS | 5 |
| DISMISSED AS NOT PRESSED | 3 |
| DISMISSED FOR NON PROSECUTION | 1 |
Recent judgments
- ROJER MATHEW v. SOUTH INDIAN BANK LIMITED — Kerala High Court (2017-01-20)
- M/S.HINDUSTRAN PETROLEUM CORPORATION LTD. v. SHRI.BABY.P — Kerala High Court (2017-01-10)
- DAVID LALLY v. GEORGEKUTTY — Kerala High Court (2016-12-21)
- B. CHANDRIKA AMMA v. STATE OF KERALA — Kerala High Court (2016-12-17)
- THE VALIYAKOONABMIKULAM SREEBHADRAKALI KSHETRA COMMITTEE v. K.RAJENDRAN — Kerala High Court (2016-12-17)
- DR. E.V.MANOHARAN v. THE DIRECTOR OF CIVIL SUPPLIES — Kerala High Court (2016-12-16)
- JACOB GEORGE v. TOMY ABRAHAM — Kerala High Court (2016-12-16)
- THAHIRA v. THE FEDERAL BANK LIMITED — Kerala High Court (2016-12-16)
- BIJI VARGHESE v. THE SECRETARY, THIRUVALLA MUNICIPALITY. — Kerala High Court (2016-12-16)
- BIJU K.G. v. PRASAD MATHEW — Kerala High Court (2016-12-16)