LexK. MOHAN RAM
224 recorded High Court judgment(s) · 2006–2012
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 224 |
Disposal nature
| DISMISSED | 86 |
| ALLOWED | 52 |
| DISPOSED OF | 37 |
| WITHDRAWN DISMISSED | 13 |
| CLOSED | 7 |
| PARTLY ALLOWED | 7 |
| ORDERED | 5 |
| DISMISSED AS INFRUCTUOUS | 4 |
Recent judgments
- N. MAHARANI, v. THE DIRECTOR OF SCHOOL — Madras High Court (2012-04-27)
- A. MURUGESAN, S/O. ARUMUGAM, v. THE DIRECTOR OF MUNICIPAL — Madras High Court (2012-04-19)
- M/S.GEM GRANITES PRIVATE v. THE SECRETARY TO GOVERNMENT — Madras High Court (2012-04-19)
- V. SHANMUGASUNDARAM, v. THE SECRETARY TO GOVERNMENT — Madras High Court (2012-04-19)
- A.SUBBULAKSHMI v. THE STATE OF TAMILNADU — Madras High Court (2012-04-19)
- RUBY CHLORATES PVT. LTD., v. THE SECRETARY TO GOVERNMENT, — Madras High Court (2012-04-19)
- V.R.THANGARAJAN v. STATE OF TAMIL NADU — Madras High Court (2012-04-19)
- MUTHUSAMY v. THE DISTRICT COLLECTOR — Madras High Court (2012-04-19)
- E.PRINCY SANDRALO v. THE CHIEF SECRETARY — Madras High Court (2012-04-19)
- S.SUNDARAPANDIAN, v. THE TAMILNADU MINERALS LIMITED — Madras High Court (2012-04-19)