LexV. BHARATHIDASAN, SATISH K. AGNIHOTRI
137 recorded High Court judgment(s) · 2016–2016
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 137 |
Disposal nature
| DISPOSED OF | 79 |
| DISMISSED | 31 |
| WITHDRAWN DISMISSED | 8 |
| ORDERED | 7 |
| ALLOWED | 5 |
| DELAY CONDONED | 4 |
| DISMISSED AS INFRUCTUOUS | 2 |
| CLOSED | 1 |
Recent judgments
- Mukesh Kumar Jain, v. The Corporation of Chennai, — Madras High Court (2016-04-29)
- The Church at Jehovah v. The Corporation of Chennai, — Madras High Court (2016-04-29)
- THE GOVERNMENT OF TAMIL NADU v. MRS. G. CHELLAMMAL — Madras High Court (2016-04-29)
- The management v. Government of Tamil Nadu, — Madras High Court (2016-04-29)
- K.Ravi v. The Secretary to Government — Madras High Court (2016-04-29)
- T.Arumugam, v. The District Collector — Madras High Court (2016-04-29)
- Revathy, v. The Assistant Director, — Madras High Court (2016-04-29)
- M/s.Saphire Business Solutions v. The Authorised Officer — Madras High Court (2016-04-29)
- L.R. Raja v. Member Secretary — Madras High Court (2016-04-29)
- R.Manimegalai, v. The Revenue Divisional Officer — Madras High Court (2016-04-29)