D. KRISHNAKUMAR, . P.DHANABAL

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

Courts

Disposal nature

Recent judgments

• Amani Abu Ayyub Ansari v. M/s. Asset Reconstruction Company (India) Limited (ARCIL) — Madras High Court (2024-11-15)
• Nallalu C v. The District Collector — Madras High Court (2024-03-08)
• M/s.Sai Amrutha Garments v. The Authorized Officer — Madras High Court (2024-03-08)
• Muthukumar v. The District Collector — Madras High Court (2024-03-08)
• Amani Abu Ayub Ansari. M v. M/s. Asset Reconstruction Company (India) Limited (ARCIL) — Madras High Court (2024-03-08)
• A.P.Tambi v. The District Collector — Madras High Court (2024-03-08)
• Sivaramalingam. P v. The District Collector — Madras High Court (2024-03-08)
• M.Lakshmi v. The District Collector — Madras High Court (2024-03-08)
• Eswari v. The District Collector — Madras High Court (2024-03-08)
• Sankar v. M/s. Reliance Asset Reconstruction Co. Ltd., — Madras High Court (2024-03-08)