ALEXANDER THOMAS, ANTONY DOMINIC

447 recorded High Court judgment(s) · 2010–2017

Courts

Disposal nature

Recent judgments

• ASWATHI GRANITES PRIVATE LIMITED v. SUB INSPECTOR OF POLICE — Kerala High Court (2017-07-19)
• ANNAMANADA SERVICE CO-OPERATIVE BANK LIMITED v. THE DISTRICT REGISTRAR (GENERAL) — Kerala High Court (2017-07-19)
• BONEY JOSEPH v. THE STATE OF KERALA — Kerala High Court (2017-07-19)
• PAYYANNUR RANGE TODDY TAPPERS SOCIETY v. SUB REGISTRAR PERINGOME KANNUR DIST. — Kerala High Court (2017-07-19)
• SUB REGISTRAR v. PAYYANNUR RANGE TODDY TAPPERS SOCEITY — Kerala High Court (2017-07-19)
• THE DISTRICT REGISTRAR (GENERAL) v. ANNAMANADA SERVICE CO-OPERATIVE BANK LIMITED NO 159 — Kerala High Court (2017-07-19)
• M/S.REVIVE CONSTRUCTION COMPANY (INDIA) PVT. LTD. v. STATE POLICE CHIEF — Kerala High Court (2017-07-19)
• PARASSINIKKADAVU AYURVEDA MEDICAL COLLEGE v. UNION OF INDIA — Kerala High Court (2016-01-19)
• ALPHONSA ENGARATIDA P.J v. STATE OFKERALA — Kerala High Court (2015-11-25)
• VINOD.B.S v. CHIKKU.A.M — Kerala High Court (2015-10-01)