LexA.M. BASHEER AHAMED, C. T. SELVAM
1,040 recorded High Court judgment(s) · 2018–2018
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 1040 |
Disposal nature
| ALLOWED | 520 |
| CLOSED | 235 |
| DISPOSED OF | 85 |
| WITHDRAWN DISMISSED | 79 |
| DISMISSED | 74 |
| ORDERED | 27 |
| DISMISSED AS INFRUCTUOUS | 5 |
| PARTLY ALLOWED | 4 |
Recent judgments
- V. AMUTHA v. THE STATE OF TAMIL NADU — Madras High Court (2018-08-14)
- MADHUMATHI v. THE ADDITIONAL CHIEF SECRETARY — Madras High Court (2018-08-03)
- PALANIMUTHU @ PALANI v. THE PRL. SECRETARY TO GOVT — Madras High Court (2018-08-03)
- S.ARUMUGA NAINAR v. THE SUPERINTENDENT OF POLICE — Madras High Court (2018-08-03)
- PARAMASIVAM v. THE SUPERINTENDENT OF POLICE — Madras High Court (2018-08-03)
- S.JANAKI v. THE PRINCIPAL SECRETARY TO — Madras High Court (2018-08-03)
- A. GANAPATHY v. THE STATE OF TAMIL NADU REP.BY — Madras High Court (2018-08-03)
- JEYAKODI v. THE PRINCIPAL SECRETARY TO — Madras High Court (2018-08-03)
- MARIAMMAL v. THE INSPECTOR OF POLICE, — Madras High Court (2018-08-03)
- MR.M.AYOTHI,S/O.MAYANDI SERVAI v. THE DISTRICT COLLECTOR, — Madras High Court (2018-08-03)