LexACTING , M.JOTHIRAMAN
97 recorded High Court judgment(s) · 2024–2024
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 97 |
Disposal nature
| ORDERED | 45 |
| DISPOSED OF | 29 |
| DISMISSED | 7 |
| WITHDRAWN DISMISSED | 5 |
| CLOSED | 4 |
| ALLOWED | 3 |
| DISMISSED AS INFRUCTUOUS | 3 |
| DISMISSED FOR NON-PROSECUTION | 1 |
Recent judgments
- PONNUSAMY v. THE DISTRICT COLLECTOR — Madras High Court (2024-09-26)
- T Santhi v. State of Tamilnadu — Madras High Court (2024-09-26)
- ABOORVAM AMMAL v. THE COLLECTOR — Madras High Court (2024-09-26)
- THE GOVERNMENT OF TAMIL NADU v. K.SURIYAKALA — Madras High Court (2024-09-26)
- M/S.LEGAL AWARENESS COMMITTEE v. THE DISTRICT COLLECTOR — Madras High Court (2024-09-26)
- MUTHUSAMY v. THE DISTRICT COLLECTOR — Madras High Court (2024-09-26)
- THE NILGIRIS CO-OPERTIVE MARKETING SOCIETY v. A.KAJA MOIDEEN — Madras High Court (2024-09-26)
- G.Muthukrishnan v. The Tamil Nadu Slum Clearance Bioard, — Madras High Court (2024-09-26)
- The Superintending Engineer v. Meenakshisundaram Kumararaja — Madras High Court (2024-09-26)
- M/s.Global Flight Handling Services Pvt Ltd v. The Airport Authority of India — Madras High Court (2024-09-26)