CHITRA VENKATARAMAN
104 recorded High Court judgment(s) · 2006–2013
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 104 |
Disposal nature
| DISMISSED | 32 |
| DISPOSED OF | 29 |
| ALLOWED | 19 |
| WITHDRAWN DISMISSED | 9 |
| ORDERED | 8 |
| DISMISSED AS INFRUCTUOUS | 2 |
| PARTLY ALLOWED | 2 |
| DELAY CONDONED | 1 |
Recent judgments
- K. EPHRAM, S/O.KITHERIAN, v. THE DIRECTOR OF SCHOOL — Madras High Court (2013-02-28)
- P.RAJASINGAM v. THE STATE OF TAMILNADU — Madras High Court (2013-02-28)
- DR.C. AYYAVU, v. THE CHAIRMAN — Madras High Court (2013-02-14)
- M.ABDUL KAREEM, v. THE DIRECTOR OF AGRICULTURE, — Madras High Court (2013-02-14)
- AISHA BHIVEE, v. THE DISTRICT COLLECTOR, — Madras High Court (2013-02-14)
- M/S. INDIAN GARNET SAND CO. v. THE DISTRICT COLLECTOR, — Madras High Court (2013-02-14)
- DR. P. SEETHALAKSHMI, v. THE ANNA UNIVERSITY OF — Madras High Court (2013-02-14)
- GRAIL TRUST (INDIA), v. STATE REPD. BY — Madras High Court (2013-02-14)
- M. SAMAYARAJA, v. THE STATE OF TAMIL NADU, — Madras High Court (2013-02-14)
- B. UTHANDA HARIHARA SUDHAN, v. THE REGISTRAR, — Madras High Court (2013-02-07)
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