LexM.E.N. PATRUDU
37 recorded High Court judgment(s) · 2006–2007
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 37 |
Disposal nature
| ALLOWED | 13 |
| DISMISSED | 8 |
| DISPOSED OF | 5 |
| ALLOWED WITH COSTS | 5 |
| DISMISSED WITH COST | 2 |
| PARTLY ALLOWED | 2 |
| LEAVE GRANTED | 1 |
| (unspecified) | 1 |
Recent judgments
- SUNDARAM v. ICICI BANK LTD., REP BY ITS — Madras High Court (2007-02-09)
- M/S.WATERFALL ESTATE (EAST) v. THE STATE OF TAMILNADU — Madras High Court (2007-02-09)
- D.JAGADEESAN, v. BANK OF BARODA, — Madras High Court (2007-02-03)
- ANANDA KATHIRONE v. THE PRESIDING OFFICER — Madras High Court (2007-01-10)
- MOHAMMED ABDUL MALIK v. THE PRESIDING OFFICER — Madras High Court (2007-01-09)
- D. CHINNAPPAN v. ST/T.N. REP. BY SECY TO GOVT. — Madras High Court (2007-01-05)
- DR. NANDU DWARAKASINGH v. M/S. VIJAYA BANK, MAYO HALL — Madras High Court (2007-01-04)
- K.SUMATHI v. EKA RATCHAGAR SABAI HR. SEC. — Madras High Court (2007-01-02)
- R. SHAHJAHAN, S/O. RAHIMAN v. M/S.BHARATH PETROLEUM — Madras High Court (2007-01-02)
- V.POONGODI v. STATE OF TAMIL NADU REP BY — Madras High Court (2006-12-16)