K.BALAKRISHNAN NAIR, K.T.SANKARAN

70 recorded High Court judgment(s) · 2007–2008

Courts

Disposal nature

Recent judgments

• UNION OF INDIA v. P.R.ANANDAVALLY AMMA — Kerala High Court (2008-07-28)
• UNION OF INDIA AND TWO OTHERS v. P.HARIDASAN — Kerala High Court (2008-07-28)
• SASIKALA v. THE DEPUTY SUPDT. OF POLICE AND OTHERS — Kerala High Court (2008-07-23)
• VAMADEVAN v. THE DIST. SUPERINTENDENT OF POLICE — Kerala High Court (2008-07-23)
• VIJAYAN.K.K. v. DIST. COLLECTOR — Kerala High Court (2008-07-23)
• KAMALAMMA v. STATE OF KERALA — Kerala High Court (2008-07-23)
• VIDHYANANDAN v. SUPT. OF POLICE, KOLLAM AND OTHERS — Kerala High Court (2008-07-23)
• SRI.CHOORAKKODE VIJAYAN v. STATE OF KERALA & OTHERS — Kerala High Court (2008-07-23)
• MADHU KARTHA v. DEPUTY SUPERINTENDENT OF POLICE — Kerala High Court (2008-07-23)
• P.ABDUL NAIR v. THE DISTRICT SUPERINTENDENT OF POLICE — Kerala High Court (2008-07-22)