LexK. RAVICHANDRABAABU, T. KRISHNAVALLI (RETD.)
259 recorded High Court judgment(s) · 2018–2019
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 259 |
Disposal nature
| DISPOSED OF | 60 |
| DISMISSED | 57 |
| ALLOWED | 34 |
| DISMISSED AS INFRUCTUOUS | 29 |
| ORDERED | 23 |
| WITHDRAWN DISMISSED | 19 |
| PARTLY ALLOWED | 11 |
| DISMISSED FOR NON-PROSECUTION | 10 |
Recent judgments
- KUMAR @ DEVA ASIRVATHAM v. THE INSPECTOR OF POLICE — Madras High Court (2019-08-13)
- THE DIVISIONAL MANAGER v. DHANAM — Madras High Court (2018-08-03)
- M.VELMURUGAN v. THE COMMISSIONER, — Madras High Court (2018-08-03)
- P.N.DEVA, DISTRICT PRESIDENT, v. T.VENKATESAN — Madras High Court (2018-08-02)
- MOHAMMED SIDIQ ALI v. THE COMMISSIONER — Madras High Court (2018-08-02)
- THE INSPECT OF POLICE v. CHINNATHAMBI — Madras High Court (2018-08-01)
- C.T.SUGI, v. KANNAGI, — Madras High Court (2018-08-01)
- R.PERUMALSAMY, v. R.KRISHNAVENI — Madras High Court (2018-08-01)
- THE BRANCH MANAGER v. J. MARIYAMMAL — Madras High Court (2018-08-01)
- M/S.NATIONAL INSURANCE CO.LTD v. S.VIJAYRAMPAL, — Madras High Court (2018-08-01)