S. MANIKUMAR, V.BHAVANI SUBBAROYAN
610 recorded High Court judgment(s) · 2017–2019
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| Madras High Court | 610 |
Disposal nature
| DISMISSED | 349 |
| DISPOSED OF | 136 |
| ALLOWED | 46 |
| WITHDRAWN DISMISSED | 29 |
| DISMISSED AS WITHDRAWAL | 19 |
| DISMISSED FOR NON-PROSECUTION | 7 |
| DISMISSED AS INFRUCTUOUS | 7 |
| ORDERED | 6 |
Recent judgments
- M/S.JMS EXPORTS v. THE COMMISSIONER OF CUSTOMS — Madras High Court (2019-06-10)
- Mr.B.Paneerselvam, v. The Regional Director, — Madras High Court (2019-06-10)
- Raj Bai Anusuya Devi v. The Registrar, — Madras High Court (2019-06-10)
- R.Santhanagopalan, v. Bank of Baroda, — Madras High Court (2019-06-10)
- M/s.Omega Cables Limited, v. State Bank of India, — Madras High Court (2019-06-10)
- M/S. ROHINI MILLS PRIVATE LTD. v. CUSTOMS EXCISE AND SERVICE — Madras High Court (2019-06-10)
- M/s.Narayanaswamy Boiled v. Authorised Officer, — Madras High Court (2019-06-10)
- M/S.TAJ BEEDI WORKS, v. INDIAN BANK — Madras High Court (2019-06-10)
- STATE OF TAMIL NADU, v. M.PARVATHI TRADING COMPANY — Madras High Court (2019-06-10)
- TVL.SAKTHI SUGARS LIMITED v. THE STATE OF TAMIL NADU — Madras High Court (2019-06-10)
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