ANITA SUMANTH, SUNDER MOHAN

621 recorded High Court judgment(s) · 2026–2026

Courts

Disposal nature

Recent judgments

• L.SANTHIYA v. The Secretary To The Government — Madras High Court (2026-06-05)
• S.MUTHUMARI v. The Secretary To The Government — Madras High Court (2026-06-05)
• Jayalakshmi v. Home Secretary — Madras High Court (2026-06-05)
• JOTHI v. The Secretary to Government — Madras High Court (2026-06-05)
• VARALAKSHMI v. The State of Tamil nadu rep.by — Madras High Court (2026-06-05)
• THIRUMATHI LAKSHMI SRI v. ThTHE ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT, — Madras High Court (2026-06-05)
• Rajeswari v. The Deputy Inspector General of Prison — Madras High Court (2026-06-05)
• S.MANJULA v. THE STATE OF TAMILNADU REP BY, THE SECRETARY TO GOVERNMENT, — Madras High Court (2026-06-05)
• MEENAKSHI v. State Rep.by The Additional Chief Secretary to Government, — Madras High Court (2026-06-05)
• Manjula v. The State rep by its Government of Tamilnadu rep by its — Madras High Court (2026-06-05)