CHITRA VENKATARAMAN, M. JAICHANDREN
45 recorded High Court judgment(s) · 2011–2012
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 45 |
Disposal nature
| DISMISSED | 27 |
| ALLOWED | 11 |
| PARTLY ALLOWED | 2 |
| DISPOSED OF | 2 |
| (unspecified) | 1 |
| REMANDED | 1 |
| DELAY CONDONED | 1 |
Recent judgments
- THE STATE OF TN., v. TVL. SUDHA PRINTERS, — Madras High Court (2012-10-12)
- MR.RAJU GOVIND DANSINGANI v. THE TAMILNADU ELECTRICITY — Madras High Court (2011-09-30)
- THE STATE OF TAMIL NADU v. TVL KARNATAKA BANK LTD — Madras High Court (2011-09-30)
- THE STATE OF TAMILNADU v. TVL SRI MURUGAN COTTGE — Madras High Court (2011-09-30)
- ARULMIGHU KARANEESWARAR TEMPLE v. THE STATE OF TAMILNADU REP.BY — Madras High Court (2011-09-30)
- THE STATE OF TAMIL NADU v. TVL.BHARATHI DYEING WORKS — Madras High Court (2011-09-29)
- JUSTICE Y.VENKATACHALAM v. UNION OF INDIA REP BY THE — Madras High Court (2011-09-28)
- M/S.MIDLAND THEATRES v. ASST.COMMISSIONER OF INCOME — Madras High Court (2011-09-27)
- BRITANNIA INDUSTRIES LIMITED v. THE STATE OF TAMIL NADU — Madras High Court (2011-09-22)
- INDIA CEMENTS LTD v. THE STATE OF TAMIL NADU — Madras High Court (2011-09-22)
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