LexG. CHANDRASEKHARAN
24 recorded High Court judgment(s) · 2022–2024
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 24 |
Disposal nature
| DISPOSED OF | 12 |
| DISMISSED AS INFRUCTUOUS | 3 |
| DISMISSED | 3 |
| DISMISSED AS WITHDRAWAL | 2 |
| DISMISSED WITH COST | 1 |
| CLOSED | 1 |
| DISMISSED AS ABATED | 1 |
| ALLOWED | 1 |
Recent judgments
- MR.SENTHIL VADIVELAN, v. THE SECRETARY, — Madras High Court (2024-04-30)
- DEVADOSS, v. THE MANAGER, — Madras High Court (2024-04-30)
- VIJAYAKUMAR v. THE AUTHORISED OFFICER — Madras High Court (2024-04-30)
- JANAKIRAMAN v. THE STATE OF TAMILNADU — Madras High Court (2024-04-30)
- SHRI.R.SUTHANTHIRA KANNAN v. THE ELECTION COMMISSION OF INDIA — Madras High Court (2024-04-30)
- Kaviarasan .P v. The Assistant Executive Engineer — Madras High Court (2022-08-29)
- P.SATHISH KUMAR, v. THE DISTRICT COLLECTOR, — Madras High Court (2022-08-29)
- S.MUNIASAMY, v. THE GOVERNMENT OF TAMILNADU, — Madras High Court (2022-08-29)
- BALASUBRAMANIAN, v. THE DISTRICT COLLECTOR — Madras High Court (2022-08-29)
- JOINT ACTION COMMITTEE,FARMERS v. UNION OF INDIA, REP BY ITS — Madras High Court (2022-08-29)