LexR.SUBBIAH, M. CHOCKALINGAM
114 recorded High Court judgment(s) · 2008–2009
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 114 |
Disposal nature
| DISMISSED | 52 |
| ALLOWED | 32 |
| DISPOSED OF | 23 |
| PARTLY ALLOWED | 2 |
| ORDERED | 1 |
| REMITTED | 1 |
| WITHDRAWN DISMISSED | 1 |
| DISMISSED AS INFRUCTUOUS | 1 |
Recent judgments
- M/S NUTRINE CONFECTIONERY v. M/S ICON HOUSEHOLD PRODUCTS — Madras High Court (2009-10-13)
- A.MURUGESAN v. THE SECRETARY TO GOVERNMENT — Madras High Court (2009-10-12)
- GARWARE WALL RUPES v. MARG LIMITED — Madras High Court (2009-10-12)
- BHAVANI ELECTRICALS REP v. AMMAKAMMA CHARITIES — Madras High Court (2009-10-12)
- STRIDES ARCOLAB LIMITED v. DR.A.RAMAMURTHY — Madras High Court (2009-10-06)
- SRI RAGAVENDRA ADVERTISING v. PRASAR BHARATI — Madras High Court (2009-10-06)
- K.PANDARINATHAN v. M/S SRI KUMARANS STORES — Madras High Court (2009-10-06)
- N.K.JAWAHAR ALI v. THE STATE OF TAMILANDU — Madras High Court (2009-10-05)
- M.K.HARIPRASAD v. UMA KESHAV — Madras High Court (2009-10-05)
- A.RAJA v. SHRI P.SRINIVASAN — Madras High Court (2009-10-01)