SHIRCY V., ANTONY DOMINIC

186 recorded High Court judgment(s) · 2016–2017

Courts

Disposal nature

Recent judgments

• SREEJAYA T.S v. THE DISTRICT POLICE CHIEF (RURAL) — Kerala High Court (2017-08-03)
• A.JAYAKRISHNAN v. DEPUTY SUPERINTENDENT OF POLICE, THODUPUZHA — Kerala High Court (2017-08-03)
• K. PRADEEPKUMAR v. HANEEFA K.K. — Kerala High Court (2017-08-03)
• MUTHU BEEVI v. THE SUB INSPECTOR OF POLICE — Kerala High Court (2017-08-03)
• M/S. VENAD DESIGNERS AND CONTRACTORS (P) LTD. v. THE INTELLIGENCE OFFICER — Kerala High Court (2017-08-03)
• DINESH KUMAR K. v. K.P. BINDU — Kerala High Court (2017-07-26)
• SABIYA P.M. v. STATE OF KERALA — Kerala High Court (2017-07-26)
• THE MANAGER, ST.MARY'S ENGLISH MEDIUM LP SCHOOL v. RAJI CHANDRAN — Kerala High Court (2017-05-24)
• UNIVERSITY OF KERALA v. THE MANAGER, MSM COLLEGE — Kerala High Court (2017-05-24)
• BALANAGAR TECHNICAL INSTITUTE v. KERALA STATE ELECTRICITY BOARD — Kerala High Court (2017-02-28)