A.M.SHAFFIQUE, . MANJULA CHELLUR

1,696 recorded High Court judgment(s) · 2009–2014

Courts

Disposal nature

Recent judgments

• SURENDRAN v. VIJAYAMOHAN — Kerala High Court (2014-06-18)
• MANUSHYAVAKASHA PARISTHITHI SAMRAKSHANA SAMITY v. THE CORPORATION OF KOLLAM — Kerala High Court (2014-06-18)
• SUO MOTU v. THE STATE OF KERALA — Kerala High Court (2014-04-11)
• STATE OF KERALA v. THE MANAGER — Kerala High Court (2014-04-11)
• VELLATHARAYIL WEIGH BRIDGE AND WOOD DEPOT v. THE STATION HOUSE OFFICER — Kerala High Court (2014-04-11)
• SAHIJAN v. THE SUB INSPECTOR OF POLICE — Kerala High Court (2014-04-11)
• JUDICIAL FIRST CLASS MAGISTRATE, NORTH PARAVUR v. SRI.KURIAKOSE, SUB INSPECTOR OF POLICE — Kerala High Court (2014-04-11)
• SARA VARGHESE v. STATE OF KERALA — Kerala High Court (2014-04-11)
• XAVIER V.S v. DEPUTY SUPERINTENDENT OF POLICE — Kerala High Court (2014-04-11)
• VIJAY ABRAHAM v. THE SUPERINTENDENT OF POLICE, KOTTAYAM — Kerala High Court (2014-04-11)