T.R.RAMACHANDRAN NAIR, K.BALAKRISHNAN NAIR

318 recorded High Court judgment(s) · 2007–2008

Courts

Disposal nature

Recent judgments

• UNION OF INDIA,REP.BY SECY.,RAILWAY BOAR v. P.A..SURENDRANATH — Kerala High Court (2008-11-14)
• UNION OF INDIA v. P.A.SURENDRANATH — Kerala High Court (2008-11-14)
• ARUN JADHAV v. ABDUL SALAM M.K. — Kerala High Court (2008-01-25)
• UNION OF INDIA & OTHERS v. V.P.VARGHESE & ANOTHER — Kerala High Court (2007-12-07)
• ALL INDIA NAVAL CLERKS ASSOCIATION AND v. THE FLAG OFFICER COMMANDING IN CHIEF — Kerala High Court (2007-12-07)
• BHARATI ARITEL LIMITED v. MRS.SEENA AKBAR — Kerala High Court (2007-12-07)
• A.KOLAPPAN v. UNION OF INDIA — Kerala High Court (2007-11-26)
• KERALA STATE ELECTRICITY BOARD AND ANOTH v. SRI.KODINHIMOOLA VISHNU MURTHY DEVASWOM — Kerala High Court (2007-11-21)
• SOMASEKHARAN v. JANARDHANA BHATTAR — Kerala High Court (2007-11-07)
• SANKARA PILLAI VASU PILLAI v. THRESSIA & OTHERS — Kerala High Court (2007-11-07)