C.T.RAVIKUMAR, N.NAGARESH

568 recorded High Court judgment(s) · 2008–2021

Courts

Disposal nature

Recent judgments

• THE KERALA STATE CO-OPERATIVE RUBBER MARKETING FEDERATION LIMITED v. THE MUTHOLY SERVICE CO-OPERATIVE BANK LIMITED — Kerala High Court (2021-08-18)
• ASAMOL.P.R v. THE REGISTRAR OF CO OPERATVIE SOCIETIES — Kerala High Court (2021-08-12)
• THE PALAKKAD SERVICE CO-OPERATIVE BANK LIMITED NO.P.1200 v. THE STATE OF KERALA — Kerala High Court (2021-08-12)
• SANKARANARAYANAN NAMBOOTHIRI v. TRAVANCORE DEVASWOM BOARD — Kerala High Court (2021-08-12)
• CHERIYAN MATHEW v. THE KERALA STATE CO-OPERATIVE ELECTION COMMISSION — Kerala High Court (2021-06-29)
• ASWATHI v. RUBEENA M.C. — Kerala High Court (2021-06-29)
• ANEESH S.J., v. STATE OF KERALA, — Kerala High Court (2021-06-24)
• APARNA PRATHAP, v. ABDUL SHUKUR NAHA, — Kerala High Court (2021-06-09)
• ABDUL SHUKUR NAHA v. STATE OF KERALA — Kerala High Court (2021-06-09)
• K.V.RAJANI, v. ABDUL SHUKUR NAHA, — Kerala High Court (2021-06-09)