D. KRISHNAKUMAR

33 recorded High Court judgment(s) · 2024–2024

Courts

Disposal nature

Recent judgments

• The Chief Manger/Commandant v. S Sivaraj — Madras High Court (2024-10-29)
• INDIAN SEAFARERS WELFARE ORGANISATION v. THE PRINCIPAL SECRETARY TO THE GOVERNMENT — Madras High Court (2024-10-01)
• R.KOTHAVAIAH v. THE DEBT RECOVERY TRIBUNAL, COIMBATORE — Madras High Court (2024-10-01)
• S.SREEDHARAN v. THE CORPORATION OF COIMBATORE — Madras High Court (2024-10-01)
• Union Bank of India v. The Commissioner — Madras High Court (2024-10-01)
• K.M.ANAND JOSHI v. THE COMMISSIONER — Madras High Court (2024-10-01)
• The Director Of School Education v. K Hemalatha — Madras High Court (2024-10-01)
• AKSHOBHYA STEELS PVT.LTD. v. THE JOINT DIRECTOR — Madras High Court (2024-10-01)
• MTC BUSINESS PRIVATE LIMITED v. THE DISTRICT COLLECTOR — Madras High Court (2024-10-01)
• M/S.SURYAPRAKAAS FOUNDARY, v. TAMIL NADU MERCANTILE BANK LTD, — Madras High Court (2024-10-01)