LexVINEET KOTHARI, C.V. KARTHIKEYAN
430 recorded High Court judgment(s) · 2018–2019
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 430 |
Disposal nature
| DISMISSED | 138 |
| DISPOSED OF | 119 |
| WITHDRAWN DISMISSED | 80 |
| ALLOWED | 47 |
| DISMISSED AS INFRUCTUOUS | 16 |
| DELAY CONDONED | 8 |
| ORDERED | 6 |
| CLOSED | 5 |
Recent judgments
- SHRI RM K VISWANATHA PILLAI AND SONS v. COMMISSIONER OF INCOME TAX — Madras High Court (2019-08-29)
- A.SARANYA v. THE REGISTRAR — Madras High Court (2019-08-29)
- M/S.RANE TRW STEERING SYSTEMS PVT LTD v. VIRALIMALAI RANE TRW STEERING SYSTEMES PVT LTD EMLOYEES UNION — Madras High Court (2019-08-29)
- AREMKAY v. COMMISSIONER OF INCOME TAX, — Madras High Court (2019-08-29)
- F.VENGADASALABADHY v. PRINCIPAL SECRETARY — Madras High Court (2019-08-29)
- K.M.KRISHNAN v. THE REGISTRAR — Madras High Court (2019-08-28)
- STATE OF TAMILNADU v. M/S. SRI VENGAMAMBA POULTRY FARM — Madras High Court (2019-08-28)
- P.RAJENDRAN v. GOVERNMENT OF PUDUCHERRY — Madras High Court (2019-08-28)
- ANU AMBRAILE v. THE PRINCIPAL CHIEF CONSERVATOR OF FORESTS — Madras High Court (2019-08-28)
- VEDANTA LTD v. THE COMMISSIONER OF CENTRAL EXCISE — Madras High Court (2019-08-28)