A.K.RAJAN

181 recorded High Court judgment(s) · 2002–2005

Courts

Disposal nature

Recent judgments

• A. SARAVANAN v. THE CHIEF ENG./PERSONNAL AND — Madras High Court (2005-01-20)
• K.NARAYANA PERUMAL v. STATE OF TAMILNADU REP.BY — Madras High Court (2005-01-20)
• M/S.APPLE FMCG MARKETING (PVT) v. UNION OF INDIA, REP BY ITS — Madras High Court (2005-01-07)
• SRI RAMACHANDRA MEDL.COLLEGE & v. 1.THE GOVT.OF T.N.REP.BY SECY. — Madras High Court (2005-01-07)
• R.NATESAN v. DISTRICT REGISTRAR, — Madras High Court (2005-01-06)
• MAHAJANA EDNL BOARD REP BY v. S/TN REP BY SECY TO GOVT — Madras High Court (2005-01-04)
• A.R. SAMPATH RAGHAVAN v. 1.MANAGING DIRECTOR, — Madras High Court (2004-12-23)
• M. JAYARAMAN v. THE CHIEF OF ARMY GENERAL — Madras High Court (2004-12-16)
• RAMACHANDANI SYSTEM v. JOINT SECY TO GOVT OF INDIA — Madras High Court (2004-12-16)
• WP/15267/2001 of Vs — Madras High Court (2004-12-10)