LexK. KALYANASUNDARAM, R. THARANI
265 recorded High Court judgment(s) · 2019–2021
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 265 |
Disposal nature
| DISPOSED OF | 112 |
| DISMISSED | 52 |
| PARTLY ALLOWED | 28 |
| DISMISSED AS WITHDRAWAL | 26 |
| ALLOWED | 18 |
| CLOSED | 14 |
| DISMISSED AS INFRUCTUOUS | 8 |
| ORDERED | 3 |
Recent judgments
- P.Bharathkosimin v. The Commissioner of Police — Madras High Court (2021-06-01)
- Abitha Beevi v. The Superintendent of Police — Madras High Court (2021-06-01)
- Aravind Priyan v. The Secretary to Government — Madras High Court (2021-06-01)
- K.Thangapandian v. The Secretary to Government — Madras High Court (2021-06-01)
- A.Maragatham v. The Additional Chief Secretary to Government — Madras High Court (2021-06-01)
- DURGADEVI, v. THE BRANCH MANAGER, — Madras High Court (2019-08-19)
- THE SECRETARY, v. THE STATE OF TAMIL NADU — Madras High Court (2019-05-08)
- VR.LAKSHMANAN, v. THE ADDITIONAL DIRECTOR, — Madras High Court (2019-05-08)
- LEKSHMIPURAM COLLAGE SOCIETY v. THE DISTRICT SOCIETIES — Madras High Court (2019-05-08)
- NATIONAL INSURANCE COMPANY v. NEPALRAJ — Madras High Court (2019-05-08)