LexELIPE DHARMA RAO, D. HARIPARANTHAMAN
30 recorded High Court judgment(s) · 2009–2011
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 30 |
Disposal nature
| DISMISSED | 15 |
| ALLOWED | 8 |
| DISPOSED OF | 3 |
| PARTLY ALLOWED | 1 |
| DIRECTION | 1 |
| ORDERED | 1 |
| CLOSED | 1 |
Recent judgments
- NARAYANAN v. THE STATE OF TAMIL NADU — Madras High Court (2011-12-09)
- KENCESS FOUNDATIONS PVT.LTD., v. STATE OF TAMILNADU, REP BY ITS — Madras High Court (2011-12-09)
- K DASARATHAN v. MR RAJESH LAKHONI IAS — Madras High Court (2011-12-09)
- UTTAM BIR SINGH BEDI, v. UNION OF INDIA, — Madras High Court (2011-11-30)
- T.A.DAKSHAYANI v. P.CHENGIAH — Madras High Court (2011-11-08)
- R.VISHNU RAM SARAVANAVEL, v. IN DEFENCE OF ENVIRONMENT & — Madras High Court (2011-04-07)
- YESUMARIAN v. MR.S.SARAVANAN — Madras High Court (2011-03-25)
- AB. NATARAJAN v. THE SECRETARY — Madras High Court (2011-03-04)
- CAPT. NATARAJA GOPALAKRISHNAN v. UNION OF INDIA — Madras High Court (2011-03-01)
- THE STATE OF TAMIL NADU v. M/S. HATSUN AGRO PRODUCT — Madras High Court (2011-01-27)