HEMANT CHANDANGOUDAR
1,018 recorded High Court judgment(s) · 2025–2026
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 1018 |
Disposal nature
| DISPOSED OF | 422 |
| ALLOWED | 232 |
| DISMISSED | 112 |
| ORDERED | 62 |
| CLOSED | 57 |
| DISMISSED AS INFRUCTUOUS | 47 |
| WITHDRAWN DISMISSED | 39 |
| PARTLY ALLOWED | 23 |
Recent judgments
- Chandrakala v. The Revenue Divisional Officer cum Maintenance Tribunal — Madras High Court (2026-06-04)
- M.Mohamed Musthafa Safiq v. The Passport Officer — Madras High Court (2026-06-03)
- Kalyana Sundaram v. The Regional Passport Officer, — Madras High Court (2026-06-03)
- Premraj Panneer Selvam v. The Regional Passport Officer — Madras High Court (2026-06-03)
- M/s. E.K.S. Constructions v. The Director of Municipal Administration — Madras High Court (2026-06-03)
- Vinoth v. The State of Tamil Nadu — Madras High Court (2026-06-02)
- Balathandayuthapani C v. The General Manager — Madras High Court (2026-06-02)
- T. Ezhil Murugan, v. The Director/Commissioner, — Madras High Court (2026-06-02)
- T. Ezhil Murugan, v. The Director/Commissioner, — Madras High Court (2026-06-02)
- N.C.Chairmapandi v. The Commissioner — Madras High Court (2026-06-02)
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