THOTTATHIL B.RADHAKRISHNAN, M.L.JOSEPH FRANCIS

20 recorded High Court judgment(s) · 2010–2012

Courts

Disposal nature

Recent judgments

• M.HARIKUMAR v. TRAVANCORE DEVASWOM BOARD — Kerala High Court (2012-07-05)
• M.HARIKUMAR v. TRAVAMNCORE DEVASWAM BOARD AND ANOTHER — Kerala High Court (2011-12-21)
• THE TRAVANCORE DEVASWOM BOARD v. DEPUTY EXAMINAR, LOCAL FUND AUDIT, TVM — Kerala High Court (2011-12-21)
• E.M. RAMAN NAMBOODIRIPAD v. THE COMMISSIONER — Kerala High Court (2011-12-21)
• H.N.VIJAYAN AND OTHERS v. TRAVANCORE DEVASWOM BOARD AND OTHERS — Kerala High Court (2011-12-21)
• SATHYALAKSHMI RADHAKRISHNAN v. C.RAGHUNANDANAN — Kerala High Court (2011-12-21)
• K.A.AMINAKUTTY v. UNNIKRISHNAN AND OTHERS — Kerala High Court (2011-12-21)
• K.N.SANTHOSH v. KANICHUKULANGARA DEVI TEMPLE — Kerala High Court (2011-12-21)
• K.V.GOPI v. THE SPECIAL TAHSILDAR AND ANOTHER — Kerala High Court (2011-12-21)
• SHRI.K.NARAYANANKUTTY v. THE SECRETARY, CDB, THRISSUR — Kerala High Court (2011-12-21)