LexANITA SUMANTH, M. NIRMAL KUMAR
24 recorded High Court judgment(s) · 2023–2025
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 24 |
Disposal nature
| DISPOSED OF | 9 |
| WITHDRAWN DISMISSED | 5 |
| CLOSED | 4 |
| ORDERED | 3 |
| ALLOWED | 2 |
| DISMISSED | 1 |
Recent judgments
- M.Parvathy, v. T.Karunakaran, — Madras High Court (2025-03-11)
- T.Murugavel v. The Additional Chief Secretary — Madras High Court (2023-05-17)
- Mohamed Khalif v. The Authorised officer — Madras High Court (2023-05-11)
- A.Samivel v. The District Collector — Madras High Court (2023-05-11)
- R.P.Rajarajan Associates v. The Chairman — Madras High Court (2023-05-11)
- P.Natarajan v. The Authorised Officer, — Madras High Court (2023-05-11)
- S.Venkatachalapathy v. The Secretary to Government — Madras High Court (2023-05-11)
- M.Sriram v. Regional Head, Telecom Regulatory Authority of India — Madras High Court (2023-05-11)
- G.Balathandayutham v. The Additional Chief Secretary — Madras High Court (2023-05-11)
- M/s.Akshaya Tex v. The Authorised officer — Madras High Court (2023-05-11)