LexK. RAVICHANDRABAABU, N. PAUL VASANTHAKUMAR
425 recorded High Court judgment(s) · 2013–2014
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 425 |
Disposal nature
| DISPOSED OF | 151 |
| CLOSED | 149 |
| DISMISSED | 77 |
| ALLOWED | 20 |
| WITHDRAWN DISMISSED | 12 |
| DISMISSED AS INFRUCTUOUS | 10 |
| DISMISSED FOR NOT PRESSED | 2 |
| PARTLY ALLOWED | 1 |
Recent judgments
- G.CHANDRAMOHAN v. INDIAN OIL CORPORATION — Madras High Court (2014-12-11)
- THE GOVERNMENT OF TAMIL NADU, v. MR.AALIM MUHAMMED SALEGH TRUST — Madras High Court (2014-12-03)
- M/S.OM METAL INFRA PROJECTS v. UNION OF INDIA, REP. BY ITS — Madras High Court (2014-12-03)
- THE SPECIAL COMMISSIONER AND v. MRS.MUMTAZ BIVI, — Madras High Court (2014-11-19)
- G.MOHIDEEN ABDUL KHADER v. THE COMMISSIONER — Madras High Court (2014-10-16)
- R.VENKATESAN v. THE SECRETARY TO GOVERNMENT — Madras High Court (2014-10-16)
- UNION OF INDIA v. TEXTILE TECHNICAL TRADESMEN — Madras High Court (2014-10-16)
- R.VENNILLA v. INDIAN OIL CORPORATION — Madras High Court (2014-10-16)
- V.P.Nagarajan v. The Govt. of Tamilnadu — Madras High Court (2014-09-25)
- WIPRO Ltd v. State of Tamil Nadu, — Madras High Court (2014-09-25)