M.L.JOSEPH FRANCIS, S.SIRI JAGAN

22 recorded High Court judgment(s) · 2010–2013

Courts

Disposal nature

Recent judgments

• THE IDUKKI DISTRICT WHOLESALE CO-OPERATIVE CONSUMER'S STORE LTD.NO.K.444 v. M.T.THOMAS — Kerala High Court (2013-06-14)
• NALINI v. STATE OF KERALA — Kerala High Court (2013-06-14)
• KUNHAHAMMED AND ANOTHER v. UNITED INDIA INSURANCE CO.LTD. — Kerala High Court (2013-06-14)
• THE ORIENTAL INSURANCE COMPANY LTD. v. RADHA K.K. AND ANOTHER — Kerala High Court (2013-06-14)
• M/S.B.ANANTHARAJAPPA v. STATE OF KERALA — Kerala High Court (2011-06-29)
• MOHAMMED JANSHIR BASHEER AND ANR. v. KUTTISANKARAN NAIR AND OTHERS — Kerala High Court (2011-05-20)
• SAMEERA v. THE SUPERINTENDENT OF POLICE — Kerala High Court (2011-05-20)
• S.ABDUL AZEEZ v. K.K.HASSAN RAWTHER — Kerala High Court (2011-05-20)
• SOSHAMMA v. CITY COMMISSIONER OF POLICE — Kerala High Court (2011-05-20)
• ADVOCATE B.SREEKUMAR v. SUPERINTENDENT OF POLICE,THIRUVANANTHAPU — Kerala High Court (2011-05-20)