LexK. N. BASHA
375 recorded High Court judgment(s) · 2005–2013
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 375 |
Disposal nature
| ORDERED | 130 |
| ALLOWED | 127 |
| DISPOSED OF | 52 |
| DISMISSED | 42 |
| GRANTED | 11 |
| WITHDRAWN DISMISSED | 7 |
| BAIL GRANTED | 2 |
| DISMISSED AS INFRUCTUOUS | 1 |
Recent judgments
- R.T.MURUGESAN, v. THE SECRETARY TO GOVERNMENT, — Madras High Court (2013-01-24)
- RAMANI v. THE STATE OF TAMILNADU — Madras High Court (2012-12-14)
- V.SRIKANTH v. THE SECRETARY TO GOVERNMENT — Madras High Court (2012-12-13)
- RAJENDRAN v. THE SUPERINTENDENT OF POLICE — Madras High Court (2012-11-15)
- KANAGARAJ v. DIST COLLECTOR CUM DIST — Madras High Court (2012-11-15)
- S. SENTHAMARAI KANNAN v. THE DEPUTY INSPECTOR GENERAL — Madras High Court (2012-11-15)
- AMALA VINOTHA v. THE INSPECTOR OF POLICE — Madras High Court (2012-11-15)
- P.PANNIVEERAN v. THE SUPERINTENDENT OF POLICE — Madras High Court (2012-11-15)
- CHELLA PAPPA v. THE SUPERINTENDENT OF POLICE — Madras High Court (2012-11-15)
- P.POONGANI v. THE SUPDT. OF POLICE, — Madras High Court (2012-11-15)