RMT. TEEKAA RAMAN, HULUVADI G. RAMESH
692 recorded High Court judgment(s) · 2017–2018
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 692 |
Disposal nature
| DISPOSED OF | 361 |
| DISMISSED | 169 |
| ALLOWED | 46 |
| CLOSED | 41 |
| WITHDRAWN DISMISSED | 33 |
| PARTLY ALLOWED | 25 |
| DISMISSED AS INFRUCTUOUS | 8 |
| DISMISSED FOR NON-PROSECUTION | 3 |
Recent judgments
- V.B.Ganesavelu v. The Registrar — Madras High Court (2018-11-01)
- UNION OF INDIA, v. MANDRU SESHIAH, — Madras High Court (2018-10-26)
- HARINI ARCADE HOUSING v. THIRU. T.N. HARIHARAN I.A.S., — Madras High Court (2018-10-26)
- Capt.Lakshmi Krishna Kumar v. Union of India, — Madras High Court (2018-09-28)
- CAPT. M.S.KRISHNA KUMAR, v. UNION OF INDIA, REP BY ITS — Madras High Court (2018-09-28)
- The Union of India v. S.Rajkumar — Madras High Court (2018-09-26)
- Tamilarasan v. The Government Of Tamil Nadu — Madras High Court (2018-09-25)
- P.RAMAKRISHNAN v. GOVERNMENT OF TAMILNADU — Madras High Court (2018-09-17)
- S.UTHRA v. THE STATE OF TAMILNADU — Madras High Court (2018-09-11)
- THE SECRETARY v. T.SHARMILA — Madras High Court (2018-09-11)
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