S.MUKHOPADHAYA, V. DHANAPALAN
121 recorded High Court judgment(s) · 2007–2009
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| Madras High Court | 121 |
Disposal nature
| DISMISSED | 40 |
| ALLOWED | 25 |
| DISPOSED OF | 22 |
| ALLOWED WITHOUT COSTS | 15 |
| DISMISSED WITHOUT COSTS | 14 |
| DISMISSED WITH DIRECTION | 2 |
| PARTLY ALLOWED | 2 |
| DISPOSED OF ACCORDINGLY | 1 |
Recent judgments
- MR.K.VAIRAMUTHU v. 1. THIRUMAYAM RURAL — Madras High Court (2009-09-17)
- P.MANI v. THE SECRETARY TO GOVT — Madras High Court (2009-09-17)
- B.MUTHUKRISHNAN v. THE DISTRICT COLLECTOR — Madras High Court (2009-08-12)
- DR.M.S.ANANTH v. DR.E.MURALIDHARAN — Madras High Court (2009-07-21)
- M.MURUGAN v. THE GOVERNMENT OF INDIA — Madras High Court (2009-06-12)
- M/S.CENTRAL BANK OF INDIA, v. M.GOVINDASAMY, — Madras High Court (2009-06-12)
- THE SECRETARY v. THE SECRETARY TO GOVERNMENT — Madras High Court (2009-06-12)
- NEW GALAXY NETCOM v. SCV REP BY ITS — Madras High Court (2009-05-15)
- D. SARAVANAN v. THE UNION OF INDIA — Madras High Court (2009-05-15)
- M/S NAZIMS CONTINENTAL REP. BY v. THE INDIAN OVERSEAS BANK — Madras High Court (2009-04-29)
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