LexG. R. SWAMINATHAN
344 recorded High Court judgment(s) · 2024–2026
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 344 |
Disposal nature
| DISPOSED OF | 133 |
| ALLOWED | 93 |
| DISPOSED OF WITH DIRECTION | 46 |
| ORDERED | 30 |
| CLOSED | 13 |
| DISMISSED | 10 |
| WITHDRAWN DISMISSED | 9 |
| GRANTED | 8 |
Recent judgments
- Jamuna Transport Corporation Limited v. The State Tax Officer — Madras High Court (2026-05-29)
- SELVAKUMAR K v. The Deputy Commissioner (ST) (GST) (Appeal), — Madras High Court (2026-05-29)
- Madras Electrical and Data Solutions, v. The Assistant Commissioner (ST), — Madras High Court (2026-05-29)
- Minor Atonu Saha v. The State of Tamil Nadu — Madras High Court (2026-05-29)
- M.MUNIAMMAL v. THE DISTRICT COLLECTOR — Madras High Court (2026-05-29)
- D.Thippaiah, v. Thiru. Gokulnath and another — Madras High Court (2026-05-29)
- M/s.Skanthaguru Innovations Pvt. Ltd., v. Joint commissioner (ST), — Madras High Court (2026-05-29)
- Chinnaponnu v. The District Collector — Madras High Court (2026-05-29)
- SANTHAMMA v. The Tahsildar — Madras High Court (2026-05-29)
- MADHU v. The District Forest Officer — Madras High Court (2026-05-29)