LexV.GIRI
7,240 recorded High Court judgment(s) · 2006–2012
Open in Lexace · Search this judge's casesCourts
| Kerala High Court | 7240 |
Disposal nature
| DISPOSED OF | 5656 |
| DISMISSED | 605 |
| CLOSED | 578 |
| ALLOWED | 202 |
| DISMISSED AS WITHDRAWN | 71 |
| PARTLY ALLOWED | 59 |
| DISMISSED AS INFRUCTUOUS | 36 |
| DISMISSED AS NOT PRESSED | 17 |
Recent judgments
- R.PRADEEP KUMAR v. STATE OF KERALA — Kerala High Court (2012-02-04)
- EDAYATH HAMZA v. SYED MOHAMMED COMMISSIONER OF CUSTOMS — Kerala High Court (2009-10-29)
- THE BOARD OF MANAGERMENT OF THE FACT v. JAYASREE T.V — Kerala High Court (2009-10-29)
- MAXIMILIAN A.J. & 2 OTHERS v. K.S.E.BOARD & 2 OTHERS — Kerala High Court (2009-10-29)
- VIDYA v. UNION OF INDIA AND 3 OTHERS — Kerala High Court (2009-10-29)
- THE PUBLIC INFORMATION OFFICER v. THE STATE INFORMATION COMMISSION — Kerala High Court (2009-10-28)
- SADANANDAN v. DISTRICT COLLECTOR — Kerala High Court (2009-10-28)
- SECY.TO THE COMMR.FOR GOVT.EXAMINATIONS v. K.HARIDAS & ANOTHER — Kerala High Court (2009-10-28)
- TVK CONSTRUCTIONS,AARAMAM,KARUNAGAPPALLY v. THE KERALA MINERALS AND METALS LTD. — Kerala High Court (2009-10-28)
- SALEEM.C.P v. THE DIRECTOR OF HEALTH SERVICES — Kerala High Court (2009-10-28)