LexD. KRISHNAKUMAR, K.KUMARESH BABU
317 recorded High Court judgment(s) · 2024–2024
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 317 |
Disposal nature
| DISMISSED | 89 |
| ALLOWED | 81 |
| DISPOSED OF | 70 |
| DISMISSED AS INFRUCTUOUS | 38 |
| WITHDRAWN DISMISSED | 14 |
| ORDERED | 10 |
| CLOSED | 6 |
| DISMISSED FOR NON-PROSECUTION | 4 |
Recent judgments
- DAKSHIN RAILWAY EMPLOYEES UNION v. UNION OF INDIA — Madras High Court (2024-11-19)
- THE INDIAN RAILWAY WELFARE ORGANISATION v. M/S.CORNERSTONE CONSTRUCTIONS LTD — Madras High Court (2024-10-17)
- S.Poongundran v. The State of Tamilnadu — Madras High Court (2024-10-17)
- The Secretary to Government v. K.Devasena — Madras High Court (2024-07-16)
- M.SUDHAKAR v. The Chief Engineer/ Personnel — Madras High Court (2024-07-16)
- State of Tamil Nadu v. C.Periyasamy — Madras High Court (2024-07-16)
- The Principal Secretary v. N. Rajamanickam, — Madras High Court (2024-07-16)
- THE STATE OF TAMILNADU v. V.SHANTHI — Madras High Court (2024-07-16)
- K.R.Venkatachalam v. The State of TamilNadu — Madras High Court (2024-07-16)
- R.AMIRTHAVEL v. The Superintendent of Police — Madras High Court (2024-07-16)