LexG.R.SWAMINATHAN, SENTHILKUMAR RAMAMOORTHY
41 recorded High Court judgment(s) · 2022–2022
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 41 |
Disposal nature
| DISPOSED OF | 23 |
| ALLOWED | 5 |
| ORDERED | 3 |
| DISMISSED | 3 |
| WITHDRAWN DISMISSED | 2 |
| CLOSED | 2 |
| GRANTED | 2 |
| DISMISSED AS WITHDRAWAL | 1 |
Recent judgments
- S.Akash v. The State of Tamil Nadu — Madras High Court (2022-05-12)
- D.Arul Murugan v. The District Collector, — Madras High Court (2022-05-12)
- G.Jawahar v. The City Union Bank Ltd., — Madras High Court (2022-05-12)
- Samsunisha v. The State of Tamil Nadu — Madras High Court (2022-05-12)
- T.Pushparaj v. The Principal secretary to Department of Housing — Madras High Court (2022-05-12)
- S.Parijan v. The State representd by its — Madras High Court (2022-05-12)
- G.Manjula v. The State of Tamil Nadu — Madras High Court (2022-05-12)
- M.Swaminathan v. The Administrative General and Official Trustee of Tamil Nadu — Madras High Court (2022-05-12)
- Dr.Suraj Janardhanan Babar v. The Secretary to Government, — Madras High Court (2022-05-12)
- S.Manivannan v. The District Collector, — Madras High Court (2022-05-12)