K.VINOD CHANDRAN, R.BASANT

52 recorded High Court judgment(s) · 2011–2012

Courts

Disposal nature

Recent judgments

• RAJESH FRANCIS v. PREETHI ROSLIN — Kerala High Court (2012-04-13)
• KRISHNA @ CHANDRAKAMATH.C.NO.4494,CP,KNR v. STATE — Kerala High Court (2012-04-13)
• KARIM,C.NO.2444,C.PRISON,TRIVANDRUM v. STATE OF KERALA,REP.BY PUBLIC PROSECUTOR — Kerala High Court (2012-04-12)
• KARUNAN,C.NO.9378,C.PRISON,KANNUR v. STATE OF KERALA — Kerala High Court (2012-04-11)
• RAMA SWAMI,C.NO.4228, C.PRISON,TVM-12 v. STATE OF KERALA — Kerala High Court (2012-04-10)
• KUNJUNNI v. STATE OF KERALA — Kerala High Court (2012-04-04)
• M/S.ACE TOURS AND TRAVELS v. P.M.RASHEED — Kerala High Court (2012-04-02)
• SIVANESAN @ SIVA., C.NO.5918,CP.VIYYUR v. STATE OF KERALA — Kerala High Court (2012-04-02)
• STATE OF KERALA v. THAMPI AND ANOTHER — Kerala High Court (2012-04-02)
• VYASAN v. STATE OF KERALA — Kerala High Court (2012-03-27)