AG. P.R.RAMAN, THOTTATHIL B.RADHAKRISHNAN

32 recorded High Court judgment(s) · 2008–2010

Courts

Disposal nature

Recent judgments

• K.VENUGOPAL v. STATE OF KERALA — Kerala High Court (2010-02-23)
• M/S.ACCELERATED FREEZE DRYING CO LTD. v. GENERAL SECRETARY, AFDC EMPLOYEES UNION — Kerala High Court (2010-02-17)
• P.L.JACOB v. STATE OF KERALA AND OTHERS — Kerala High Court (2010-02-11)
• WILSON v. THE JT.R.T.O., IRINJALAKUDA — Kerala High Court (2010-02-11)
• RAMESAN @ KARTHIKEYAN v. MR.THANKACHAN — Kerala High Court (2010-02-11)
• KARSHAKA SANGHATANA AYKIAVEDI v. K.P.MUHAMMAD BASHEER — Kerala High Court (2010-02-11)
• J.UDAYAKUMAR v. SHIBU K.PAUL — Kerala High Court (2010-02-11)
• SOUTHERN REGION PASSENGERS ASSOCIATION v. THE GOVERNMENT OF KERALA — Kerala High Court (2010-02-11)
• SMT.SIJI MOLE.A.M. v. S.S.ANILKUMAR — Kerala High Court (2010-02-11)
• K.P.MUHAMMED BASHEER v. THE DEPUTY GENERAL MANAGER — Kerala High Court (2010-02-11)