LexS. PALANIVELU, ELIPE DHARMA RAO
42 recorded High Court judgment(s) · 2007–2012
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 42 |
Disposal nature
| DISMISSED | 22 |
| ALLOWED | 11 |
| DISPOSED OF | 4 |
| ORDERED | 1 |
| BAIL GRANTED | 1 |
| DISMISSED AS INFRUCTUOUS | 1 |
| DISMISSED FOR NON-PROSECUTION | 1 |
| WITHDRAWN DISMISSED | 1 |
Recent judgments
- VELMURUGAN DISTRIBUTORS v. THE STATE OF TAMIL NADU — Madras High Court (2012-04-19)
- THE CORRESPONDENT v. D.JAYAKUAMR PONNUDURAI — Madras High Court (2008-08-22)
- NEYVELI LIGNITE CO-OP LTD., v. N.L.C.INDCO SERVE THOZHILALAR — Madras High Court (2008-02-16)
- TAMIL NADU TOBACCO v. THE TAMIL NADU — Madras High Court (2008-02-16)
- PUDUKOTAI CENTRAL CO-OPERATIVE v. THE PRESIDING OFFICER, — Madras High Court (2007-11-23)
- S.PITCHAI v. DIVISIONAL SECURITY COMMISSION — Madras High Court (2007-11-23)
- TNSTC.LT.D, KUMBAKONAM DVN.II v. P.KARUPPUSAMY — Madras High Court (2007-11-23)
- THE CHAIRMAN v. P.KARUPPA KONAR — Madras High Court (2007-10-04)
- M.VIJAYAKUMAR v. CHENNAI METROPOLITAN WATER — Madras High Court (2007-09-19)
- A.THANGARAJ v. THE PRESIDING OFFICER — Madras High Court (2007-08-30)