ANU SIVARAMAN, C. JAYACHANDRAN

191 recorded High Court judgment(s) · 2022–2024

Courts

Disposal nature

Recent judgments

• GREEN ACRES AMUSMENT PVT. LTD., v. STATE OF KERALA, — Kerala High Court (2024-03-18)
• SUSHIL VIJOY ARORA v. THE OFFICIAL LIQUIDATOR — Kerala High Court (2024-03-12)
• THE OFFICIAL LIQUIDATOR, HIGH COURT OF KERALA REPRESENTING M/S BST LTD (IN LIQUIDATION) v. SUSHIL VIJOY ARORA — Kerala High Court (2024-03-12)
• PENNAMMA v. STATE OF KERALA — Kerala High Court (2024-02-19)
• DIVYA. S v. THE STATE OF KERALA — Kerala High Court (2024-02-19)
• SOMARAJAN PILLAI. V v. CHAITRA TERESA JOHN IPS — Kerala High Court (2024-02-02)
• SARATH CHANDRAN K.S v. SUNIL RAJ — Kerala High Court (2024-02-02)
• AJITH KUMAR.S.K v. NINA SINGH — Kerala High Court (2024-02-02)
• RADHAKRISHNAN K, v. MINI ANTONY IAS — Kerala High Court (2024-02-02)
• JOHNSON.T.J v. SRI.BIJU PRABHAKAR — Kerala High Court (2024-02-02)