A.DESAI, V.G.ARUN

731 recorded High Court judgment(s) · 2018–2024

Courts

Disposal nature

Recent judgments

• THE KASARAGOD DISTRICT GUN LICENSEES ASSOCIATION v. STATE OF KERALA — Kerala High Court (2024-06-11)
• TITI R THOMAS v. STATE OF KERALA — Kerala High Court (2024-06-10)
• DEEKSHITH V.R v. STATE OF KERALA — Kerala High Court (2024-06-10)
• DR. JAHNAVI B PATEL v. K.R BALASUBRAMANIAN — Kerala High Court (2024-06-07)
• SAJEEV S. v. STATE OF KERALA — Kerala High Court (2024-06-07)
• LIXON VARGHESE, v. M/S. ATHIRAPILLY GRAMA PANCHAYATH, — Kerala High Court (2024-06-07)
• DR.P.J.JOY v. CHELSA SINI.V., IAS, — Kerala High Court (2024-06-06)
• MUHAMMED SALIM v. STATE OF KERALA — Kerala High Court (2024-06-05)
• MOHAMMED MANZOOR ABDUL SALAM v. BUREAU OF INDIAN STANDARDS — Kerala High Court (2024-06-04)
• ALEXANDER .M v. POWER GRID CORPORATION OF INDIA LTD — Kerala High Court (2024-06-04)