ACTING . MOHAN M.SHANTANAGOUDAR

27 recorded High Court judgment(s) · 2016–2016

Courts

Disposal nature

Recent judgments

• STATE OF KERALA v. PHILIPOSE ABRAHAM — Kerala High Court (2016-09-20)
• TVM. DEVELOPMENT AUTHORITY v. RUKHIA BEEVI — Kerala High Court (2016-09-20)
• M/S. DENNIS STEELS PRIVATE LIMITED v. STATE BANK OF INDIA — Kerala High Court (2016-09-06)
• KERALA STATE ROAD TRANSPORT CORPORATION v. VENUGOPALAN.K.S — Kerala High Court (2016-09-02)
• SAIDALAVI K v. THE SUPERINTENDENT OF POLICE, PALAKKAD — Kerala High Court (2016-09-02)
• K.JANAKI v. STATE OF KERALA — Kerala High Court (2016-08-29)
• THE KARASSERY SERVICE CO-OPERATIVE BANK LIMITED, NO.D 2628 v. STATE OF KERALA — Kerala High Court (2016-08-10)
• M/S. COCHIN STOCK EXCHANGE LTD. v. MRS. RITA RAJAGOPAL — Kerala High Court (2016-08-10)
• JAMES VARGHESE v. JOSHY M.G. — Kerala High Court (2016-08-09)
• SAJU K.PAUL v. MORAN MAR BASELIOS MARTHOMA PAULOSE II — Kerala High Court (2016-08-08)