S.MANIKUMAR, C.T.RAVIKUMAR

60 recorded High Court judgment(s) · 2019–2020

Courts

Kerala High Court

DISMISSED	33
DISPOSED OF	7
CLOSED	5
DISMISSED AS INFRUCTUOUS	4
DISMISSED AS NOT PRESSED	4
ALLOWED	3
DISMISSED FOR NON PROSECUTION	2
ALLOWED IN PART	1

STATE OF KERALA v. KRISHNAN — Kerala High Court (2020-08-25)
KMCT LAW COLLEGE v. UNIVERSITY OF CALICUT — Kerala High Court (2020-01-29)
STATE OF KERALA v. P B SUNIL — Kerala High Court (2020-01-29)
PUTHIYAPURAYIL GOVINDHAN, v. UNION OF INDIA — Kerala High Court (2019-11-20)
THE SECRETARY, DEPARTMENT OF INDUSTRIES v. SAJ FLIGHT SERVICES PRIVATE LIMITED — Kerala High Court (2019-11-12)
JOHN CORSS. B v. UNIVERSITY OF KERALA — Kerala High Court (2019-11-12)
IBRAYI v. ADDITIONAL TAHSILDAR — Kerala High Court (2019-11-12)
MATHEW K.JACOB v. UNION OF INDIA, — Kerala High Court (2019-11-12)
THE DISTRICT TOWN PLANNER, v. P.K.ABDULLA, — Kerala High Court (2019-11-08)
BABILU SANKAR, v. SREE PADMANABHA SWAMI TEMPLE — Kerala High Court (2019-11-08)