M. SATHYANARAYANAN, D.MURUGESAN

41 recorded High Court judgment(s) · 2008–2010

Courts

Disposal nature

Recent judgments

• INFOTECH SOFTWARE DEALERS v. UNION OF INDIA — Madras High Court (2010-08-24)
• MANSOOR ALIKHAN v. WS SEETHARAMAN — Madras High Court (2010-08-16)
• M/S.VELAAR ENGINEERING WORKS v. THE DEBTS RECOVERY APPELLATE — Madras High Court (2010-08-09)
• DR. P. MOHAN, v. THE STATE LEVEL CASTE SCRUTINY — Madras High Court (2010-07-23)
• THE COMMISSIONER OF INCOME TAX v. SHRI GOPALA NAICKER BANGARU — Madras High Court (2010-07-21)
• JAI LOGISTICS v. THE AUTHORIZED OFFICER — Madras High Court (2010-07-12)
• K.KARUNAKARAN, v. THE CHIEF MANAGER/AUTHORISED — Madras High Court (2010-07-12)
• R.MEKALA PRAKASH v. THE STATE LEVEL CASTE SCRUTINY — Madras High Court (2010-07-06)
• THE UNION OF INDIA OWNING v. M/S BEST CAST CONSTRUCTION — Madras High Court (2010-04-30)
• AR SAFIULLAH v. THE MANAGING DIRECTOR — Madras High Court (2010-04-30)