LexM.DHANDAPANI, NOOTY.RAMAMOHANA RAO
55 recorded High Court judgment(s) · 2017–2017
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 55 |
Disposal nature
| DISPOSED OF | 24 |
| DISMISSED | 17 |
| WITHDRAWN DISMISSED | 7 |
| DISMISSED AS INFRUCTUOUS | 3 |
| ALLOWED | 3 |
| DISMISSED AS WITHDRAWAL | 1 |
Recent judgments
- N.SURESH v. THE CHAIRMAN — Madras High Court (2017-08-11)
- VINAY CHOWDARY. V v. THE STATE OF TAMIL NADU — Madras High Court (2017-08-10)
- THE DIRECTOR GENERAL OF POLICE v. J.VETRISELVAN, — Madras High Court (2017-08-10)
- B.Sathish Kumar v. The Principal District and — Madras High Court (2017-08-10)
- R.NATARAJAN v. STATE OF TAMILNADU — Madras High Court (2017-08-09)
- The Tamilnadu Dr.M.G.R. v. T.R.Shalini Priya — Madras High Court (2017-08-09)
- K.Noorulla Khan v. The Principal District Judge — Madras High Court (2017-08-09)
- National Institute of Fashion v. V.S.Jayaa Vishrant — Madras High Court (2017-08-08)
- PUNITHAVATHI v. THE STATE OF TAMIL NADU — Madras High Court (2017-08-08)
- DR. USHA VISHWANATH v. PEE AND DEE LANDS HOLDINGS PVT — Madras High Court (2017-08-08)