A.MUHAMED MUSTAQUE, MURALI PURUSHOTHAMAN

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

Courts

Disposal nature

Recent judgments

• T.N.MUKUNDAN, v. S. SHANAVAS IAS, — Kerala High Court (2024-05-30)
• THE TRIVANDRUM CHAMBER OF COMMERCE AND INDUSTRY v. STATE OF KERALA — Kerala High Court (2024-05-30)
• SAJU THURUTHIKKUNNEL v. STATE OF KERALA — Kerala High Court (2024-05-30)
• MOIDEENKUTTY @ KOYU v. U. MOOSAKUTTY — Kerala High Court (2024-05-30)
• Dhisha (Reg. No. MPM/CA/294/2015) v. State of Kerala, represented by Chief Secretary to Government — Kerala High Court (2024-05-30)
• P.A. JANISH v. STATE OF KERALA — Kerala High Court (2024-05-30)
• KARTHIKEYAN v. KANNUR MUNICIPL CORPORATION — Kerala High Court (2024-05-30)
• THANKACHAN v. K.R. JYOTHILAL I.A.S. — Kerala High Court (2024-05-30)
• KADAVANTHRA CENTRAL RESIDENCE WELFARE ASSOCIATION v. BHANDARI SWAGATH RANVEERCHAND — Kerala High Court (2024-05-30)
• FRIENDS OF BHARATHAPUZA v. UNION OF INDIA — Kerala High Court (2024-05-30)