SATRUGHANA PUJAHARI

1,222 recorded High Court judgment(s) · 2017–2019

Courts

Madras High Court

1222

DISPOSED OF	703
WITHDRAWN DISMISSED	277
DISMISSED	97
CLOSED	62
ALLOWED	47
DISMISSED AS INFRUCTUOUS	16
DISMISSED AS WITHDRAWAL	6
DISMISSED FOR NON-PROSECUTION	5

N.Deepagopika v. The Director of Elementary Education — Madras High Court (2019-02-27)
M/S. RAJKOT TRADING CO v. THE APPELLATE ASSISTANT — Madras High Court (2018-11-15)
A.VANITHA v. PRADEEP YADAV — Madras High Court (2018-11-15)
THE SUPERINTENDING ENGINEER, v. THE GOVERNMENT OF TAMIL NADU — Madras High Court (2018-11-13)
MADRAS MEDICAL COLLEGE v. MADRAS MEDICAL COLLEGE, — Madras High Court (2018-11-13)
ALL INDIA GENERAL INSURANCE v. THE CHAIRMAN & MANAGING — Madras High Court (2018-11-13)
MINOR R. CHANDRASEKAR, AGED 13 v. UNIT TRUST OF INDIA, — Madras High Court (2018-11-13)
T. MAHENDRA KUMAR SHARMA v. SPECIAL TAHSILDAR, — Madras High Court (2018-11-12)
ASSOCIATION OF SELF FINANCING v. THE STATE OF TAMIL NADU, — Madras High Court (2018-11-12)
ASSOCIATION OF MANAGEMENT v. THE GOVERNMENT OF TAMILNADU — Madras High Court (2018-11-12)