ABDUL QUDDHOSE, RAJIV SHAKDHER
141 recorded High Court judgment(s) · 2017–2017
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| Madras High Court | 141 |
Disposal nature
| DISPOSED OF | 54 |
| WITHDRAWN DISMISSED | 35 |
| DISMISSED | 34 |
| ALLOWED | 7 |
| PARTLY ALLOWED | 4 |
| CLOSED | 3 |
| DISMISSED FOR NON-PROSECUTION | 2 |
| DISMISSED WITH COST | 1 |
Recent judgments
- V.Vidya v. The State Information — Madras High Court (2017-12-14)
- MR.THIAGARAJAN KUMARARAJA v. M/S.CAPITAL FILM WORKS (INDIA) — Madras High Court (2017-11-20)
- MRS.KRISHNA PONNUSWAMY v. DR.PUNITHA ANAND — Madras High Court (2017-11-13)
- MR. R. CHANDRASEKAR v. MRS. EASWARI @ K. RAJESWARI — Madras High Court (2017-11-13)
- R.VATSALA v. R.KRISHNAKUMAR — Madras High Court (2017-11-09)
- R.UMAMAHESHWARI, v. THE REGISTRAR GENERAL — Madras High Court (2017-11-02)
- SRI SIDDARAJA MANICKA PRABHU v. THE IDOL OF ARULMIGHU KAMAKALA — Madras High Court (2017-10-26)
- M/S. HINGE TECH INDIA PVT LTD v. M./S.ATLAS CRANE PVT LTD — Madras High Court (2017-10-26)
- BHARAT PETROLEUM CORPN. LTD v. FRIEND-IN-NEED SOCIETY — Madras High Court (2017-10-25)
- S.KRISHNAN, v. GOVERNMENT OF TAMIL NADU, — Madras High Court (2017-10-25)
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