ANIL K.NARENDRAN, P.G. AJITHKUMAR

2,672 recorded High Court judgment(s) · 2010–2025

Courts

Disposal nature

Recent judgments

• SHAJI P.C v. THE KALAMASSERY MUNICIPALITY, — Kerala High Court (2025-04-11)
• COCHIN THIRUMALA DEVASWOM, REPRESENTED BY ITS PRESIDENT, SRI, AVINASH.P. v. M.G. RAJAMANICKAM, IAS — Kerala High Court (2024-07-30)
• TRAVANCORE DEVASWOM BOARD, REPRESENTED BY THE SECRETARY v. RAJIKUMAR.S. — Kerala High Court (2024-04-09)
• TRAVANCORE DEVASWOM BOARD v. SREEKUMAR M.R. — Kerala High Court (2024-04-09)
• N. SANKARANARAYANA PILLAI v. TRAVANCORE DEVASWOM BOARD — Kerala High Court (2024-04-09)
• SUO MOTU v. TRAVANCORE DEVASWOM BOARD, THIRUVANANTHAPURAM — Kerala High Court (2024-03-18)
• M. VIJU, v. TRAVANCORE DEVASWOM BOARD, — Kerala High Court (2024-02-27)
• C.A.SHAJIMON, v. TRAVANCORE DEVASWOM BOARD, — Kerala High Court (2024-02-27)
• RAJEESH A.S. v. TRAVANCORE DEVASWOM BOARD - TDB, — Kerala High Court (2024-02-27)
• VISHNUNARAYANAN C.V, v. TRAVANCORE DEVASWOM BOARD, — Kerala High Court (2024-02-27)