LexM. CHOCKALINGAM
432 recorded High Court judgment(s) · 2002–2011
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 432 |
Disposal nature
| (unspecified) | 214 |
| DISPOSED OF | 81 |
| DISMISSED | 70 |
| ORDERED | 38 |
| ALLOWED | 25 |
| ALLOWED WITH COSTS | 1 |
| ORDERED ACCORDINGLY | 1 |
| DISMISSED AS INFRUCTUOUS | 1 |
Recent judgments
- N.SRINIVAS AND ONE ANOTHER v. NARESH KUMAR — Madras High Court (2011-01-18)
- SALIK LEATHER COMPANY v. JANAB A KHAJA MOHIDEEN — Madras High Court (2010-08-04)
- G.K. AMARANATHAN v. THE SPECIAL COMMISSIONER AND — Madras High Court (2008-01-03)
- N.JAYAPRAKASH v. THE DISTRICT MANAGER-1 — Madras High Court (2008-01-03)
- N.GOPAL v. THE GOVT. OF TAMIL NADU — Madras High Court (2008-01-02)
- P.NEETHIMANI v. THE REGISTRAR OF CO-OPERATIVE — Madras High Court (2008-01-02)
- N.GOPAL v. THE GOVERNMENT OF TAMILNADU — Madras High Court (2008-01-02)
- S.PRASANTHA KUMAR v. THE DISTRICT REVENUE OFFICER — Madras High Court (2007-12-20)
- KURSHED SHARFUDEEN v. IBP COMPANY LTD — Madras High Court (2007-12-18)
- THE MANAGEMENT OF PRAXAIR v. THE DEPUTY COMMR.OF LABOUR — Madras High Court (2007-12-17)