T. SUDANTHIRAM, CHITRA VENKATARAMAN
71 recorded High Court judgment(s) · 2011–2011
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 71 |
Disposal nature
| DISMISSED | 27 |
| CLOSED | 24 |
| DISPOSED OF | 13 |
| ALLOWED | 4 |
| WITHDRAWN DISMISSED | 2 |
| ORDERED | 1 |
Recent judgments
- ANJALAIDEVI v. THE SUPERINTENDENT OF POLICE — Madras High Court (2011-03-04)
- S.VIGNESHWAR v. THE SUPERINTENDENT OF POLICE — Madras High Court (2011-03-04)
- RAMASAMY v. THE INSPECTOR OF POLICE — Madras High Court (2011-03-04)
- BUILDERS ASSOCIATION OF INDIA, v. UNION OF INDIA REP.BY ITS — Madras High Court (2011-03-03)
- M. MURUGAN v. THE SUPERINTENDENT OF POLICE — Madras High Court (2011-03-03)
- RAMESH KUMARI v. THE SECRETARY TO GOVERNMENT — Madras High Court (2011-03-03)
- A. SENTHURKANI @ JESUKANI v. THE SUPERINTENDENT OF POLICE — Madras High Court (2011-03-03)
- CHITRAKALA v. THE COMMISSIONER OF POLICE — Madras High Court (2011-03-03)
- VAZHIVITTAL v. THE SECRETARY TO GOVERNMENT — Madras High Court (2011-03-03)
- NIRMALA v. THE GENERAL MANAGER — Madras High Court (2011-03-01)
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