ANTONY DOMINIC, S.SIRI JAGAN

29 recorded High Court judgment(s) · 2009–2011

Courts

Disposal nature

Recent judgments

• STATE OF KERALA v. BHARGAVI AMMA — Kerala High Court (2011-02-25)
• STATE OF KERALA v. VARKEY — Kerala High Court (2011-02-25)
• VASUDEVAN v. RAVIPRASAD — Kerala High Court (2009-07-30)
• M/S.KAIRALI AYURVEDIC HEALTH RESORT PVT. v. THE COMMERCIAL TAX OFFICER (WC & LT)PKD. — Kerala High Court (2009-04-21)
• N.SUKUMARAN v. DISTRICT MAGISTRATE — Kerala High Court (2009-04-21)
• R.VISWANATHAN v. STATE OF KERALA — Kerala High Court (2009-04-21)
• SHIBU v. THE DIST.EXECUTIVE OFFICER, KSMEWFB — Kerala High Court (2009-04-21)
• T.T.SHIJOY v. THE STATE OF KERALA — Kerala High Court (2009-04-21)
• NIZAR K.R. v. THE SUB-INSPECTOR OF POLICE, KODAKARA, — Kerala High Court (2009-04-21)
• NIKUNJAM CONSTRUCTIONS PRIVATE LTD., v. THE STATE OF KERALA AND OTHERS — Kerala High Court (2009-04-21)