LexM.S. RAMESH, M.JOTHIRAMAN
40 recorded High Court judgment(s) · 2024–2024
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 40 |
Disposal nature
| ORDERED | 16 |
| DISMISSED | 11 |
| CLOSED | 7 |
| ALLOWED | 4 |
| PARTLY ALLOWED | 1 |
| DISPOSED OF | 1 |
Recent judgments
- MURUGAN v. THE STATE REP BY ITS, — Madras High Court (2024-11-27)
- KUMAR v. STATE REP. BY — Madras High Court (2024-11-20)
- THE MANAGEMENT OF MANDO INDIA v. THE REGIONAL PROVIDENT FUND — Madras High Court (2024-11-15)
- M/S.COGNIZANT TECHNOLOGY v. THE REGIONAL PROVIDENT FUND — Madras High Court (2024-11-15)
- THE MANAGEMENT OF L.M.VAN v. THE PRESIDING OFFICER — Madras High Court (2024-11-15)
- THE GENERAL MANAGER v. M Velumani — Madras High Court (2024-10-29)
- The General Manager v. M.Ganesasankaran, — Madras High Court (2024-10-29)
- TAMILNADU STATE TRANSPORT v. THE INSPECTOR OF LABOUR — Madras High Court (2024-10-29)
- K.P.SHANMUGAM v. THE MANAGEMENT OF — Madras High Court (2024-10-28)
- S.MUTHUMALLAPPA v. The Managing Director — Madras High Court (2024-10-28)