ANU SIVARAMAN, ANTONY DOMINIC

55 recorded High Court judgment(s) · 2016–2017

Courts

Disposal nature

Recent judgments

• K.S.MUHSIN v. DISTRICT POLICE CHIEF — Kerala High Court (2017-09-26)
• THOMAS ANTONY @ TOMICHAN MULAKUPPADOM v. DGP OF POLICE — Kerala High Court (2017-09-26)
• SUNIL C.A. v. DISTRICT POLICE CHIEF/RURAL POLICE SUPERINTENDENT — Kerala High Court (2017-09-26)
• GURUDEVA COLLEGE OF ADVANCED STUDIES v. THE STATE OF KERALA — Kerala High Court (2017-08-11)
• VINU.P v. STATE OF KERALA — Kerala High Court (2017-08-11)
• NAZEERA BEEVI v. THE CIRCLE INSPECT OF POLICE — Kerala High Court (2017-08-11)
• M/S. SUNIL v. STATE OF KERALA — Kerala High Court (2017-08-11)
• LEELA SHOBINATHAN v. THE DIRECTOR GENERAL OF POLICE — Kerala High Court (2017-08-11)
• THE DIRECTOR GENERAL , ESI CORPORATION v. JAYASREE VIJAYAKARAN — Kerala High Court (2017-08-11)
• M.V.SOMARAJAN v. STATE OF KERALA — Kerala High Court (2017-08-11)