ASHOK BHUSHAN

178 recorded High Court judgment(s) · 2015–2016

Courts

Disposal nature

Recent judgments

• STATE OF KERALA v. M/S. CHERIYAN VARKEY CONSTRUCTION CO. (P) LTD. — Kerala High Court (2016-04-05)
• MARTIN K.D. v. SUPERINTENDENT OF POLICE (RURAL) — Kerala High Court (2016-04-04)
• BHAVEESH.A.S v. THE DISTRICT POLICE OFFICER(RURAL) — Kerala High Court (2016-04-01)
• POORNIMA CHANDRAN v. MEMBER SECRETARY, KERALA STATE RURAL ROADS DEVELOPMENT AGENCY — Kerala High Court (2016-03-30)
• M.J. PETER v. STATE OF KERALA — Kerala High Court (2016-03-28)
• BALAKRISHNA MENON v. STATE OF KERALA — Kerala High Court (2016-03-23)
• NADUVATH KALATHIL KHALEED v. THE SUB COLLECTOR — Kerala High Court (2016-03-23)
• MATRIMONY COM LIMITED v. THE DISTRICT POLICE CHIEF, KANNUR — Kerala High Court (2016-03-08)
• STATE OF KERALA v. V.K. MAHANUDEVAN — Kerala High Court (2016-03-08)
• SASI v. STATE OF KERALA — Kerala High Court (2016-03-02)