LexA.D.JAGADISH CHANDIRA, R. POORNIMA
1,029 recorded High Court judgment(s) · 2025–2025
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 1029 |
Disposal nature
| ALLOWED | 398 |
| DISPOSED OF | 219 |
| CLOSED | 186 |
| ORDERED | 89 |
| DISMISSED | 67 |
| WITHDRAWN DISMISSED | 45 |
| PARTLY ALLOWED | 9 |
| DISMISSED AS INFRUCTUOUS | 6 |
Recent judgments
- Sekar v. The State of Tamil Nadu — Madras High Court (2025-11-28)
- Muthukaleeswaran v. The Inspector of Police — Madras High Court (2025-11-07)
- Vijaya v. The State represented by its The Principal Secretary to Government — Madras High Court (2025-11-04)
- Muthu Raj v. The Inspector of Police — Madras High Court (2025-10-15)
- The State of Tamilnadu v. Lakshmanan @ Suresh — Madras High Court (2025-10-09)
- THE DIVISIONAL MANAGER v. A.DINESH — Madras High Court (2025-10-09)
- The Divisional Manager v. K.Gokulraj — Madras High Court (2025-10-09)
- Ramachandran v. The Inspector of Police — Madras High Court (2025-09-25)
- B.KASIRAJAN v. PANDIAMMAL — Madras High Court (2025-09-25)
- George Fernandez @ Micheal v. Kavitha @ Arockiya Mariya Kavitha — Madras High Court (2025-09-25)