LexM. CHOCKALINGAM, C. S. KARNAN
261 recorded High Court judgment(s) · 2009–2010
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 261 |
Disposal nature
| ALLOWED | 108 |
| DISMISSED | 56 |
| DISPOSED OF | 44 |
| MODIFIED | 24 |
| ORDERED | 17 |
| PARTLY ALLOWED | 7 |
| CLOSED | 3 |
| DISMISSED WITH MODIFICATION | 1 |
Recent judgments
- SEYED AHAMED HAMZEEN v. THE STATE OF TAMILNADU — Madras High Court (2010-12-22)
- TMT.R.INDIRA v. STATE OF TAMILNADU REP BY — Madras High Court (2010-12-22)
- NADUVAN SEKAR v. STATE OF TAMILNADU REP BY — Madras High Court (2010-12-22)
- EASWARAN v. THE STATE OF TAMILNADU — Madras High Court (2010-12-22)
- C.PRABHAKARAN v. THE SUPERINTENDENT OF POLICE — Madras High Court (2010-12-21)
- DOSS v. THE STATE REP BY — Madras High Court (2010-12-21)
- KILLER THIAYAGU @ THIYAGU v. THE INSPECTOR OF POLICE — Madras High Court (2010-12-15)
- SHANMUGA GANESAN v. STATE REP BY — Madras High Court (2010-12-13)
- SIVALINGAM v. STATE BY — Madras High Court (2010-12-13)
- S.CHELLA KUTTY v. THE SECRETARY TO GOVT — Madras High Court (2010-12-02)