P.R.RAMACHANDRA MENON, . R. NARAYANA PISHARADI

42 recorded High Court judgment(s) · 2018–2019

Courts

Disposal nature

Recent judgments

• K.NARAYANAPILLAI v. STATE OF KERALA, — Kerala High Court (2019-04-12)
• RAJESH.S.S v. THE COMMISSIONER OF POLICE, — Kerala High Court (2019-04-12)
• SUO MOTU v. TRAVANCORE DEVASWOM BOARD — Kerala High Court (2019-04-12)
• NAUSHAD v. THE DISTRICT SUPERINTENDENT OF POLICE — Kerala High Court (2019-04-12)
• RAMESH NAIR, v. SUB INSPECTOR OF POLICE, — Kerala High Court (2019-04-12)
• SABEENA BEEVI, v. STATE OF KERALA, — Kerala High Court (2019-04-12)
• ABHIJITH K.A. v. STATE OF KERALA, — Kerala High Court (2019-04-12)
• TRAVANCORE DEVASWOM BOARD v. THE DEPUTY DIRECTOR — Kerala High Court (2019-04-12)
• SREE NARAYANA DHARMA PARIPALANA YOGAM v. SUPERINTENDENT OF POLICE, ALUVA RURAL — Kerala High Court (2019-04-12)
• PRABEESH v. ASSISTANT COMMISSIONER OF POLICE — Kerala High Court (2019-04-12)