G.ILANGOVAN

84 recorded High Court judgment(s) · 2024–2024

Courts

Disposal nature

Recent judgments

• ROCFORT WELFARE ASSOCIATION v. THE STATE OF TAMIL NADU — Madras High Court (2024-02-27)
• Selvakumar v. The Secretary to Government — Madras High Court (2024-02-27)
• Kalanthar Ashik Ahamed I v. The District Collector — Madras High Court (2024-02-27)
• The President v. V. Sadagopan — Madras High Court (2024-02-27)
• V. PALANICHAMY, S/O. VELU v. THE DISTRICT COLLECTOR/ — Madras High Court (2024-02-27)
• The Secretary to government v. K.Jothilakshmi, — Madras High Court (2024-02-27)
• D. BEULAH RAJASELVI v. The District Educational officer — Madras High Court (2024-02-27)
• ANBALAGAN, S/O. CHANDRAPPAN, v. THE DISTRICT COLLECTOR — Madras High Court (2024-02-27)
• KOVILPATTI SPORTS CLUB v. THE DISTRICT COLLECTOR — Madras High Court (2024-02-27)
• V.PUGALANDHI v. THE GOVERNMENT OF TAMILNADU — Madras High Court (2024-02-27)