P.R.RAMACHANDRA MENON, N.ANIL KUMAR

901 recorded High Court judgment(s) · 2009–2019

Courts

Disposal nature

Recent judgments

• JACOB K.BABU, v. THE DISTRICT POLICE CHIEF (RURAL), ALUVA, — Kerala High Court (2019-04-12)
• THE COMMISSIONER OF INCOME TAX, COCHIN v. M/S.APPOLLO TYRES LTD., COCHIN — Kerala High Court (2019-04-10)
• ARUN.R.NAIR, v. ASSISTANT COMMISSIONER OF POLICE — Kerala High Court (2019-04-10)
• DHANYA T.S. @ DHANYA REJIKUMAR, v. STATE OF KERALA, — Kerala High Court (2019-04-10)
• V.N.JOY v. THE SUPERINTENDENT OF POLICE — Kerala High Court (2019-04-10)
• DAISY CHACKO v. SUB INSEPCTOR OF POLICE — Kerala High Court (2019-04-10)
• THE COMMISSIONER OF INCOME TAX, COCHIN v. M/S.APOLLO TYRES LTD., KOCHI — Kerala High Court (2019-04-10)
• PARAMESWARAN NAIR, v. STATE OF KERALA, — Kerala High Court (2019-04-10)
• THE JOINT DIRECTOR OF KERALA STATE AUDIT, TRAVANCORE DEVASWOM BOARD AUDIT v. THE SECRETARY, TRAVANCOREDEVASWOM BOARD — Kerala High Court (2019-04-10)
• S.SHAJIKUMAR v. STATE OF KERALA — Kerala High Court (2019-04-10)