ANIL K.NARENDRAN, ANTONY DOMINIC

738 recorded High Court judgment(s) · 2014–2017

Courts

Disposal nature

Recent judgments

• UNION OF INDIA. v. K. PRASANNA KUMAR — Kerala High Court (2017-04-05)
• LAKSHMANAN S v. EPF ORGANISATION — Kerala High Court (2017-04-05)
• UNION OF INDIA v. D.NARAYANAN — Kerala High Court (2017-04-05)
• SENIOR ADMINISTRATIVE OFFICER (PERSONNEL)/WELFARE OFFICER v. V. BINU — Kerala High Court (2017-04-05)
• C.L.SAJU v. STATE OF KERALA — Kerala High Court (2015-11-23)
• PURAKKAD GRAMA PANCHAYATH v. S.RAMESAN — Kerala High Court (2015-08-05)
• ALIYAMMA VARGHESE v. THE JOINT REGISTRAR (GENERAL) — Kerala High Court (2015-07-24)
• M/S.HAMSAVENI CARBIDES v. KERALA STATE ELECTRICITY BOARD LTD — Kerala High Court (2015-07-24)
• THE CHIEF ENGINEER, LOCAL SELF GOVERNMENT DEPARTMENT v. MATHEW THARIAN KOTTAM — Kerala High Court (2015-07-24)
• T V PAULOSE v. STATE OF KERALA — Kerala High Court (2015-07-24)