LexACTING , CHITRA VENKATARAMAN
22 recorded High Court judgment(s) · 2013–2013
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 22 |
Disposal nature
| DISMISSED | 12 |
| WITHDRAWN DISMISSED | 5 |
| DISPOSED OF | 2 |
| DISMISSED FOR DEFAULT | 1 |
| CLOSED | 1 |
| PARTLY ALLOWED | 1 |
Recent judgments
- R. PRADEEP KUMAR, v. THE AUTHORISED OFFICER — Madras High Court (2013-03-06)
- S.MAHESWARI v. THE HINDUSTAN PETROLEUM — Madras High Court (2013-03-06)
- K.S.UMAKANTHAN v. THE UNION OF INDIA — Madras High Court (2013-03-06)
- P.PAULDURAI v. THE AUTHORIZED OFFICER, — Madras High Court (2013-03-06)
- MIRAS MURUGESH @ v. THE DISTRICT COLLECTOR, — Madras High Court (2013-03-05)
- K. KULANDAI v. THE BRANCH MANAGER, — Madras High Court (2013-03-05)
- S.MUNIYASAMY v. THE GOVERNMENT OF INDIA — Madras High Court (2013-03-05)
- DR.P.TAMIL SELVI v. THE DIRECTOR OF MEDICAL & — Madras High Court (2013-03-05)
- K. VEERAPPAN, v. THE DISTRICT COLLECTOR, — Madras High Court (2013-03-05)
- M.JACOB GEORGE v. GOVERNMENT OF TAMIL NADU, — Madras High Court (2013-03-05)