LexK. CHANDRU
2,450 recorded High Court judgment(s) · 2006–2013
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 2450 |
Disposal nature
| DISMISSED | 1685 |
| ALLOWED | 448 |
| DISPOSED OF | 138 |
| WITHDRAWN DISMISSED | 50 |
| PARTLY ALLOWED | 43 |
| DISMISSED AS INFRUCTUOUS | 30 |
| DISPOSED OF WITH DIRECTION | 14 |
| DISMISSED WITH DIRECTION | 8 |
Recent judgments
- DR.K.NEDUMARAN v. THE CHAIRMAN, ETHICS — Madras High Court (2013-03-08)
- S.SIVASUBRAMANIAN, v. THE PRINCIPAL SECRETARY — Madras High Court (2013-03-06)
- G.ARUMUGAM, v. THE STATE INFORMATION — Madras High Court (2013-03-05)
- PERIYASAMY MIDDLE SCHOOL v. THE JOINT DIRECTOR OF — Madras High Court (2013-03-05)
- MRS.CHINNAPAPPA, v. THE SECRETARY TO GOVERNMENT, — Madras High Court (2013-03-04)
- K.SUBHA, v. THE DEPUTY INSPECTOR GENERAL — Madras High Court (2013-03-04)
- K. KALAISELVI v. CHENNAI PORT TRUST — Madras High Court (2013-03-04)
- MAYA MANIKANDAN, v. STATE OF TAMIL NADU, — Madras High Court (2013-03-04)
- G.JANARDHANAN, (NO.13892587H), v. THE SECRETARY TO THE — Madras High Court (2013-02-28)
- R.ILEARAJA, v. GOVERNMENT OF PUDUCHERRY, — Madras High Court (2013-02-28)