LexD. KRISHNAKUMAR, T.V.THAMILSELVI
66 recorded High Court judgment(s) · 2022–2024
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 66 |
Disposal nature
| DISPOSED OF | 35 |
| DISMISSED | 9 |
| ALLOWED | 7 |
| CLOSED | 7 |
| WITHDRAWN DISMISSED | 3 |
| DISMISSED AS INFRUCTUOUS | 2 |
| DISMISSED FOR NON-PROSECUTION | 2 |
| ORDERED | 1 |
Recent judgments
- Madurai Farooq Ahmed v. Abdul Rahman and another — Madras High Court (2024-04-26)
- R.SARASWATHI v. THE STATE OF TAMILNADU — Madras High Court (2024-04-26)
- R.SARASWATHI v. THE STATE OF TAMILNADU — Madras High Court (2024-04-26)
- ABDUL RAHMAN v. MADURAI FAROOQ AHMED and another — Madras High Court (2024-04-04)
- A.Raja v. The District collector — Madras High Court (2023-03-21)
- Kanmani v. Secretary to Government — Madras High Court (2022-12-15)
- M.Karpagam v. Commissionerate for the Welfare of — Madras High Court (2022-11-22)
- P.Shakespheare v. The District Collector — Madras High Court (2022-11-22)
- E.Lakshmi v. The District Collector — Madras High Court (2022-11-22)
- R.Saraswathi v. The Assistant Engineer — Madras High Court (2022-11-22)