LexM. VENUGOPAL, M. JAICHANDREN
231 recorded High Court judgment(s) · 2013–2016
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 231 |
Disposal nature
| DISPOSED OF | 92 |
| DISMISSED | 48 |
| CLOSED | 35 |
| WITHDRAWN DISMISSED | 22 |
| ALLOWED | 17 |
| ORDERED | 5 |
| DISMISSED AS WITHDRAWAL | 3 |
| DISMISSED AS INFRUCTUOUS | 3 |
Recent judgments
- THE STATE OF TAMILNADU v. P.SUBRAMANIAN(DECEASED) — Madras High Court (2016-02-04)
- N.KARUPPUSAMY, v. THE STATE OF TAMIL NADU, — Madras High Court (2016-02-04)
- ETA ENGINEERING PRIVATE LTD v. TEXMACO RAIL & ENGINEERING LTD — Madras High Court (2014-07-25)
- P.AYYAPPAN v. THE GENERAL MANAGER — Madras High Court (2014-07-04)
- THE INSPECTOR GENERAL OF v. K.P.KADAR HUSSAIN, — Madras High Court (2014-07-04)
- R.SUNDARAM v. THE GENERAL MANAGER — Madras High Court (2014-07-04)
- THIRUTHANI ARULMIGU MURUGAN v. S.SARAVANAMUTHU — Madras High Court (2014-07-03)
- P.T. LEE CHENGALVARAYA NAICKER v. S. SHANMUGAM — Madras High Court (2014-07-02)
- P.MAHAVEERCHAND v. S.HEMALATHA — Madras High Court (2014-07-02)
- A.G.ROSE v. THE INDIAN BANK, REP. BY ITS — Madras High Court (2014-07-02)