LexABDUL QUDDHOSE, M. VENUGOPAL
289 recorded High Court judgment(s) · 2017–2018
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 289 |
Disposal nature
| DISPOSED OF | 170 |
| WITHDRAWN DISMISSED | 43 |
| DISMISSED | 31 |
| CLOSED | 13 |
| NOT CONFIRMED | 11 |
| ALLOWED | 8 |
| ORDERED | 4 |
| DISMISSED AS INFRUCTUOUS | 3 |
Recent judgments
- THE DIRECTOR OF ELEMENTARY v. THE CORRESPONDENT, — Madras High Court (2018-04-26)
- SRI PAULTHAI LORRY BOOKING v. THE MANAGING DIRECTOR — Madras High Court (2017-12-21)
- V.RAJESH KANNAN, S/O.VEERANAN v. THE STATE OF TAMIL NADU — Madras High Court (2017-12-20)
- M/S.TDI INTERNATIONAL INDIA(P) v. THE REGIONAL EXECUTIVE — Madras High Court (2017-12-13)
- THE STATE OF TAMILNADU v. DR.S. REVWATHY — Madras High Court (2017-12-12)
- GANESAN v. THE COMMISSIONER — Madras High Court (2017-12-04)
- M.MANICKAM S/O.MUTHU v. THE DIRECTOR GENERAL OF POLICE — Madras High Court (2017-11-30)
- THE COMMISSIONER, v. G.RAVINDRAN, — Madras High Court (2017-11-30)
- N.DAISY v. THE TAMILNADU UNIFORM SERVICE — Madras High Court (2017-11-30)
- M.PAULRAJ, v. THE DISTRICT COLLECTOR — Madras High Court (2017-11-30)