LexANITA SUMANTH
22 recorded High Court judgment(s) · 2021–2026
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 22 |
Disposal nature
| DISPOSED OF | 12 |
| CLOSED | 3 |
| WITHDRAWN DISMISSED | 2 |
| DISMISSED AS WITHDRAWAL | 2 |
| ORDERED | 1 |
| DELAY CONDONED | 1 |
| ALLOWED | 1 |
Recent judgments
- SOUTH MILLS ASSOCIATION v. THE UNION OF INDIA — Madras High Court (2026-03-12)
- Athivanam Residents Welfare Association Auroville, v. P.SENTHIL KUMAR,IAS AND 10 OTHERS — Madras High Court (2025-07-07)
- Mr. K. Rajendran v. Mr. Ravirajan and Another — Madras High Court (2025-07-07)
- Ragini v. The chief Secretary — Madras High Court (2025-07-07)
- C. Ramesh v. Karunanthi and another — Madras High Court (2025-03-05)
- N.G.R.PRASAD v. THE LIFE INSURANCE CORPORATION — Madras High Court (2024-09-06)
- PADMINI V v. THE REGISTRAR — Madras High Court (2024-07-23)
- Margadarasi Chits Pvt Ltd v. State of TamilNadu — Madras High Court (2024-07-18)
- DR.DANIT E JOLLY v. THE STATE OF TAMIL NADU — Madras High Court (2024-03-28)
- B.Venkatesh v. The State of Tamilnadu — Madras High Court (2024-03-12)