LexD.BHARATHA CHAKRAVARTHY
3,120 recorded High Court judgment(s) · 2022–2024
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 3120 |
Disposal nature
| DISPOSED OF | 1870 |
| DISMISSED | 370 |
| ORDERED | 327 |
| WITHDRAWN DISMISSED | 292 |
| ALLOWED | 58 |
| DISMISSED FOR NON-PROSECUTION | 52 |
| DISMISSED AS INFRUCTUOUS | 46 |
| CLOSED | 46 |
Recent judgments
- AUM Capital Market Pvt Ltd., v. UNION OF INDIA — Madras High Court (2024-04-26)
- M/s. Shapoorji Pallonji v. Union of India, — Madras High Court (2024-04-26)
- MOHMOOD HUSSAIN v. THE STATE OF TAMIL NADU — Madras High Court (2024-04-23)
- The Employers Federation of v. The Government of India, — Madras High Court (2024-04-12)
- A.MUNIAPPAN v. THE TAHSILDAR — Madras High Court (2024-04-12)
- Chennai Hiranandani Residents Welfare Association v. The Secretary — Madras High Court (2024-04-08)
- M/s. Lakshmi Sastry Construction Co. v. State of Tamil Nadu — Madras High Court (2024-04-02)
- M.Anandabalaji v. The District Collector — Madras High Court (2024-04-02)
- SRI NRISIMHA PRIYA CHARITABLE TRUST v. CENTRAL BOARD OF DIRECT TAXES — Madras High Court (2024-04-02)
- Karthik Subramaniam v. STATE OF TAMIL NADU — Madras High Court (2024-04-02)