LexV.M.VELUMANI, V. DHANAPALAN
65 recorded High Court judgment(s) · 2014–2014
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 65 |
Disposal nature
| WITHDRAWN DISMISSED | 34 |
| DISPOSED OF | 17 |
| DISMISSED | 5 |
| CLOSED | 4 |
| DISMISSED WITH LIBERTY | 3 |
| DISMISSED AS INFRUCTUOUS | 1 |
| DISMISSED AS WITHDRAWAL | 1 |
Recent judgments
- THE SECRETARY, v. L.JAYA, — Madras High Court (2014-12-23)
- B. JEEVANMOORTHY v. THE STATE OF TAMILNADU — Madras High Court (2014-12-23)
- T.VASU, S/O R. THANGAVEL, v. THE STATE OF TAMIL NADU, — Madras High Court (2014-12-22)
- GUNASEKARAN v. THE SUPERINTENDENT OF POLICE — Madras High Court (2014-12-22)
- M/S. SEKARAN AGENCY v. THE GENERAL MANAGER — Madras High Court (2014-12-22)
- K. SELVARAJ, v. THE SUPERINTENDENT — Madras High Court (2014-12-19)
- S. AROCKIA SAMY v. THE STATE OF TAMIL NADU — Madras High Court (2014-12-18)
- VIDUTHALAIVEERAN, v. THE VICE CHANCELLOR, — Madras High Court (2014-12-18)
- N. MURUGAN, v. THE CHAIRMAN, — Madras High Court (2014-12-17)
- N.PERUMAL, v. THE DISTRICT COLLECTOR, — Madras High Court (2014-12-17)