A.MUHAMED MUSTAQUE, . KAUSER EDAPPAGATH

781 recorded High Court judgment(s) · 2021–2024

Courts

Disposal nature

Recent judgments

• PRATHIBA RIJESH v. RIJESH CHANDRASEKHAR — Kerala High Court (2024-03-13)
• CROMPTON GREAVES LIMITED v. ICON INTEGRATED INDUSTRIES AND SOFTWARE LTD. — Kerala High Court (2024-03-13)
• SAJEENA SHAJI, v. THE STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, — Kerala High Court (2024-03-11)
• UNION OF INDIA, v. SARADA.A, — Kerala High Court (2024-03-11)
• UNION OF INDIA, v. V.K. RAJAMMA, — Kerala High Court (2024-03-11)
• UNION OF INDIA, v. MINIMOL.T.G., — Kerala High Court (2024-03-11)
• STATE OF KERALA, v. M.M. JOSEPH, — Kerala High Court (2024-03-11)
• ARVIND SADASIVAN v. PRIYANKA PANKAJ — Kerala High Court (2024-02-21)
• JANYA JAYARAJ v. SADHEESH DHANANJAYAN — Kerala High Court (2024-02-21)
• SURAJ v. ARCHANA — Kerala High Court (2022-10-17)