P.S.GOPINATHAN, P.R.RAMAN

327 recorded High Court judgment(s) · 2008–2010

Courts

Disposal nature

Recent judgments

• G.O.JACOB v. STATE OF KERALA — Kerala High Court (2010-04-08)
• SHRI.K.E.RAMAN, KIZHAKKOOTTU VEEDU, v. THE SECRETARY, CDB., THRISSUR AND ANOTHE — Kerala High Court (2010-04-08)
• S.K.PANDIT AND OTHES v. COCHIN DEVASWOM BOARD AND OTHERS — Kerala High Court (2010-04-07)
• COCHIN CO-OPERATIVE HOSPITAL SOCIETY v. THILOTHAMMA SUBRAN — Kerala High Court (2010-04-07)
• K.THANKAMMA v. UNION OF INDIA — Kerala High Court (2010-04-06)
• UNION OF INDIA v. RESHMI K.R. — Kerala High Court (2010-01-22)
• LATHA JEROME v. DISTRICT COLLECTOR — Kerala High Court (2010-01-22)
• RELIANCE COMMUNICATIONS v. THE SUB INSPECTOR OF POLICE — Kerala High Court (2010-01-22)
• THOTTIYIL MUHAMMED v. PUZHAKKATTIRI GRAMA PANCHAYATH — Kerala High Court (2010-01-22)
• K.S.PADMANABHA PILLAI v. V.A.THOMAS (CI) — Kerala High Court (2010-01-22)