C.T.RAVIKUMAR, . K.HARIPAL

295 recorded High Court judgment(s) · 1978–2021

Courts

Disposal nature

Recent judgments

• SHEENA T.G. v. EZHUPUNNA SOUTH SERVICE CO-OPERATIVE BANK LTD. NO. 1124 — Kerala High Court (2021-08-13)
• THE BRANCH SECRETARY v. WESTERN INDIA CASHEW COMPANY — Kerala High Court (2021-06-22)
• RAVI KUMAR K.R. v. THE TRAVANCORE DEVASWOM BOARD — Kerala High Court (2021-06-22)
• GIJU P v. THE TRAVANCORE DEVASWOM BOARD — Kerala High Court (2021-06-22)
• M.N.GIRI, v. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL), — Kerala High Court (2021-06-22)
• THE CHIEF TOWN PLANNER v. K.LAKSHMANAN — Kerala High Court (2021-05-31)
• M/S. DLF HOME DEVELOPERS LTD v. SAMUEL V THOMAS — Kerala High Court (2021-05-31)
• M/S.DLF HOME DEVELOPERS LTD. v. TONO THOMAS — Kerala High Court (2021-05-31)
• JAISON THOMAS, v. THE STATE CO-OPERATIVE ELECTION COMMISSION, — Kerala High Court (2021-05-31)
• THE JOINT REGISTRAR OF CO OPERATIVE SOCIETIES v. THE MANAGING COMMITTEE, (UNDER ORDER OF SUSPENSION) — Kerala High Court (2021-05-31)