DEVAN RAMACHANDRAN, . EASWARAN S

34 recorded High Court judgment(s) · 2023–2024

Courts

Disposal nature

Recent judgments

• SHEHANSHA v. THE STATE POLICE CHIEF — Kerala High Court (2024-05-03)
• P.G. CHANDRASEKHARAN NAIR v. PRANEETHA CHANDRAN — Kerala High Court (2024-05-03)
• ALVIN MEDICARE PRIVATE LTD., v. REVENUE DIVISIONAL OFFICER/SUB COLLECTOR — Kerala High Court (2024-05-03)
• ALVIN MEDICARE PRIVATE LTD., v. THE REVENUE DIVISIONAL OFFICER/ SUB COLLECTOR, — Kerala High Court (2024-05-03)
• CHINCHU v. SAROJAM — Kerala High Court (2024-05-03)
• MANSHAD v. DISTRICT POLICE CHIEF, KOTTAYAM, — Kerala High Court (2024-05-03)
• Raji Joseph, v. STATE OF KERALA — Kerala High Court (2024-05-03)
• SHAJITHA BEEVI N v. CONFEDERATION OF CONSUMER VIGILANCE CENTRE — Kerala High Court (2024-05-03)
• ASWIN T R v. DIYA SUDARSANAN — Kerala High Court (2024-05-03)
• Eby Cherian v. Jerema John — Kerala High Court (2024-05-03)