LexD.MURUGESAN
99 recorded High Court judgment(s) · 2002–2010
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 99 |
Disposal nature
| DISMISSED | 36 |
| ALLOWED | 23 |
| (unspecified) | 22 |
| DISPOSED OF | 14 |
| ORDERED | 1 |
| PARTLY ALLOWED | 1 |
| REJECTED | 1 |
| DISMISSED FOR NOT PRESSED | 1 |
Recent judgments
- THE DIRECTOR OF EMPLOYMENT v. ICWS INDUSTRIAL TRAINING — Madras High Court (2010-07-20)
- PSA ENNORE PTE. LTD. v. ENNORE PORT LIMITED — Madras High Court (2009-12-11)
- KAALVAITHURAI KUDISAI VAZH v. THE GOVERNMENT OF TAMILNADU — Madras High Court (2009-10-26)
- THE TAHSILDAR v. A.KRISHNAMURTHY — Madras High Court (2009-10-12)
- THE SPECIAL OFFICER v. M.SRINIVASAN — Madras High Court (2009-10-07)
- THE COMMISSIONER v. CK RAMACHANDRAN — Madras High Court (2009-09-18)
- M.A.RAVIVARMA v. THESECRETARY — Madras High Court (2009-09-18)
- K.S.ILANGOVAN v. THE HIGH COURT OF JUDICATURE — Madras High Court (2009-09-09)
- MRF UNITED WORKERS UNION v. THE GOVERNMENT OF TAMIL NADU — Madras High Court (2009-09-08)
- M/S.ALLIED BLENDERS AND v. INTELLECTUAL PROPERTY — Madras High Court (2009-09-01)