LexS. MANIKUMAR, G. CHOCKALINGAM
161 recorded High Court judgment(s) · 2015–2016
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| Madras High Court | 161 |
Disposal nature
| DISMISSED | 84 |
| DISPOSED OF | 33 |
| WITHDRAWN DISMISSED | 21 |
| ALLOWED | 8 |
| PARTLY ALLOWED | 4 |
| DISMISSED AS INFRUCTUOUS | 3 |
| CLOSED | 3 |
| DISMISSED AS WITHDRAWAL | 3 |
Recent judgments
- KARUPPUSAMY, v. A. MALLIKA, — Madras High Court (2016-09-06)
- P.L.W.A.HIGHER SECONDARY v. A.S.EDWIN SUDHAN, — Madras High Court (2016-04-29)
- GOVERNMENT OF TAMIL NADU, v. WELFARE ASSOCIATION OF TAMIL — Madras High Court (2016-04-22)
- K.S.Prakash v. Union of India, — Madras High Court (2016-04-22)
- Union of India v. K.Jagadeesh Brabhu — Madras High Court (2016-04-22)
- M.VIJAYAKUMAR v. THE DISTRICT COLLECTOR — Madras High Court (2016-04-22)
- The Union of India v. K.Natarajan — Madras High Court (2016-04-22)
- Union of India v. The Registrar — Madras High Court (2016-03-04)
- CDS Yadav TGT (Hindi) v. The Joint Commissioner, — Madras High Court (2016-03-04)
- B.Jagannathan v. The Registrar — Madras High Court (2016-03-04)