C.K.ABDUL REHIM, . ANU SIVARAMAN

57 recorded High Court judgment(s) · 2019–2020

Courts

Disposal nature

Recent judgments

• M/S THE HIMALAYA DRUG COMPANY v. THE STATE OF KERALA — Kerala High Court (2020-03-16)
• M/S. THE HIMALAYA DRUG COMPANY v. STATE OF KERALA — Kerala High Court (2020-03-16)
• M/S. THE HIMALAYA DRUG COMPANY v. THE STATE OF KERALA — Kerala High Court (2020-03-16)
• M/S JYOTHY LABORATORIES LIMITED v. STATE OF KERALA — Kerala High Court (2020-03-12)
• A.K. JUNAISE v. STATE OF KERALA — Kerala High Court (2020-03-12)
• STATE OF KERALA v. M/S.INDIAN OIL CORPORATION LTD, ERNAKULAM — Kerala High Court (2020-01-09)
• THE PRINCIPAL COMMISSIONER OF INCOME TAX, v. Q BURST TECHNOLOGIES PVT LTD — Kerala High Court (2019-11-11)
• THE PRINCIPAL COMMISSIONER OF INCOME TAX, v. M/S. NAVIGANT BPM (INDIA) PRIVATE LIMITED, — Kerala High Court (2019-11-11)
• THE PRINCIPAL COMMISSIONER OF INCOME TAX v. THE PERINTHALMANNA SERVICE CO-OPERATIVE BANK — Kerala High Court (2019-11-11)
• BALUSSERY MAHALLU JAMA-ATH, v. THE KERALA STATE WAKF BOARD — Kerala High Court (2019-11-11)