LexV. PERIYA KARUPPIAH, PRABHA SRIDEVAN
21 recorded High Court judgment(s) · 2008–2008
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 21 |
Disposal nature
| ALLOWED | 11 |
| DISMISSED | 3 |
| DISPOSED OF WITH DIRECTION | 3 |
| DISPOSED OF | 2 |
| WITHDRAWN DISMISSED | 1 |
| DISMISSED WITH COST | 1 |
Recent judgments
- ,S.S.BRIGIDA v. DISTRICT VIGILANCE COMMITTEE — Madras High Court (2008-09-30)
- GLADYS L.PAULSAMY v. THE DEPUTY INSPECTOR GENERAL — Madras High Court (2008-09-30)
- BELL PRODUCTS v. MK GUPTA PROPRIETOR — Madras High Court (2008-09-25)
- RATHUMUTHU ZOHRA v. THE STATE OF TAMIL NADU — Madras High Court (2008-09-25)
- R.GOPALAKRISHNAN v. THE CHAIRMAN — Madras High Court (2008-09-25)
- V.KRISHNAMOORTHY v. THE SECRETARY TO GOVERNMENT — Madras High Court (2008-09-23)
- N.RAJA v. THE INSPECTOR OF POLICE — Madras High Court (2008-09-19)
- N. POORNA PRAKASH v. CHAIRMAN, STATE LEVEL SCRUTINY — Madras High Court (2008-09-19)
- NATHALIE VANDENBYVANGE v. THE SECRETARY TO GOVERNMENT — Madras High Court (2008-09-19)
- SRINIVASAN @ KULLA SEENU v. THE DISTRICT COLLECTOR AND — Madras High Court (2008-09-17)