A.HARIPRASAD, K.T.SANKARAN

160 recorded High Court judgment(s) · 2007–2016

Courts

Disposal nature

Recent judgments

• CHANDRIKA v. TRAVANCORE DEVASWOM BOARD — Kerala High Court (2016-12-14)
• KRISHNAN v. THE DISTRICT COLLECTOR AND DISTRICT MAGISTRATE — Kerala High Court (2016-07-15)
• SALIMKHAN v. THE CIRCLE INSPECTOR OF POLICE — Kerala High Court (2016-07-15)
• BABY @ JOSEPH v. REVENUE DIVISIONAL OFFICER — Kerala High Court (2016-07-14)
• T.J.ABY v. DISTRICT POLICE CHIEF, ALAPPUZHA — Kerala High Court (2016-07-14)
• OMASSERY SCB v. SUB INSPECTOR OF POLICE — Kerala High Court (2016-07-14)
• N.S VENKITACHALAM v. THE SUB INSPECTOR OF POLICE — Kerala High Court (2016-07-14)
• THOMAS T.K. v. M/S ALLEPPEY PARCEL SERVICE LLP — Kerala High Court (2016-07-14)
• P. SIVANKUTTY v. THE SUB INSPECTOR OF POLICE — Kerala High Court (2016-07-13)
• G.K.RAJEGOPALA RAO v. THE STATE PLICE CHIEF, THIRUVANANTHAPRUAM — Kerala High Court (2016-07-13)