LexK.P. SIVASUBRAMANIAM
69 recorded High Court judgment(s) · 2000–2018
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 69 |
Disposal nature
| (unspecified) | 58 |
| ALLOWED | 3 |
| DISMISSED | 2 |
| ALLOWED WITHOUT COSTS | 2 |
| DISMISSED AS INFRUCTUOUS | 2 |
| ORDERED | 1 |
| DISPOSED OF | 1 |
Recent judgments
- THE JAWAHAR MILLS LTD., v. THE DISTRICT COLLECTOR — Madras High Court (2018-09-25)
- K.SEVANTHINATHA PANDARASANATHI v. GOVT OF TN REP BY ITS SECY & — Madras High Court (2005-09-12)
- N.PADMANABHAN v. DIST REV OFFICER,P.M.T.DIST., — Madras High Court (2005-08-24)
- S. CHATTANATHA KARAYALAR v. THE CONTROLLER OF EXAMINATIONS — Madras High Court (2005-08-17)
- M/S..GUPTA ENTERPRISES REP v. 1.THE PRINCIPAL, CHIEF — Madras High Court (2005-07-22)
- 1. TAMIL NADU THIRUKOIL v. 1. THE COMMR.H.R.&C.E. — Madras High Court (2005-07-22)
- WP/30499/2004 of Vs — Madras High Court (2005-05-10)
- M/S.BALIGA LIGHTING EQUIPEMNT v. E.RAVIKUMAR — Madras High Court (2005-04-13)
- SEKAR .C., v. THE DISTRICT COLLECTOR, — Madras High Court (2005-03-16)
- CHEMPLAST SNMAR LTD.(PRELY. v. 1. THE PRESIDING OFFICER, — Madras High Court (2005-02-04)