LexA. KULASEKARAN
218 recorded High Court judgment(s) · 2001–2009
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 218 |
Disposal nature
| (unspecified) | 84 |
| DISMISSED | 71 |
| DISPOSED OF | 31 |
| ALLOWED | 26 |
| ORDERED ACCORDINGLY | 2 |
| DISMISSED FOR DEFAULT | 1 |
| WITHDRAWN DISMISSED | 1 |
| DISMISSED FOR NON-PROSECUTION | 1 |
Recent judgments
- RAJA AND MURUGESAN v. THE TAHSILDAR, GANGAVALI TALUK — Madras High Court (2009-03-30)
- P.A.MATHIAZHAGAN v. STATE OF TAMILNADU BY ITS — Madras High Court (2009-03-06)
- S.VELU v. MANONMANIAM SUNDARANRA — Madras High Court (2009-03-03)
- 1.STATE OF TN REP.BY SECY., TO v. 1.TN ARASU URAGA KUDINEER THIT — Madras High Court (2009-03-03)
- THE MANAGEMENT, SRI BANNARI AM v. 1.THE PRESIDING OFFICER, — Madras High Court (2009-03-03)
- P.SUBRAMANIAN v. THE COMMISSIONER — Madras High Court (2009-03-03)
- 1.S.RAVI v. 1.INTERNATIONAL AIRPORTS AUTHO — Madras High Court (2009-03-03)
- STATE OF TAMIL NADU REP v. C.ILLANGO — Madras High Court (2009-03-03)
- THEMANAGING DIRECTO5R, v. 1.MANICKAM, S/O GOVINDAN, — Madras High Court (2009-03-03)
- THE MANAGEMENT, SRI BANNARI AM v. 1.THE PRESIDING OFFICER, — Madras High Court (2009-03-03)