LexM.DURAISWAMY, ANITA SUMANTH
220 recorded High Court judgment(s) · 2018–2018
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 220 |
Disposal nature
| DISPOSED OF | 89 |
| DISMISSED | 54 |
| WITHDRAWN DISMISSED | 40 |
| ALLOWED | 13 |
| CLOSED | 12 |
| DISMISSED AS INFRUCTUOUS | 7 |
| ORDERED | 3 |
| PARTLY ALLOWED | 1 |
Recent judgments
- Q.837 MUHAVOOR PRIMARY v. THE DEPUTY REGISTRAR OF — Madras High Court (2018-08-03)
- THE EDUCATIONAL AGENCY v. S.KALYANI, W/O.T.DEVARAJAN, — Madras High Court (2018-08-03)
- M. SELVAM, v. THE PRINCIPAL DISTRICT JUDGE, — Madras High Court (2018-08-03)
- ELIZABETH BASKER v. THE SECRETARY, — Madras High Court (2018-08-03)
- K.SEKAR, 95/4, KANNAN ILLAM v. THE CHIEF SECRETARY TO — Madras High Court (2018-08-03)
- M.CHOKKALINGAM, v. STATE OF TAMILNADU, — Madras High Court (2018-08-02)
- BALASARASWATHI v. THE DISTRICT COLLECTOR — Madras High Court (2018-08-02)
- THE PRINCIPAL, v. V.KARTHIGEYAN, — Madras High Court (2018-07-31)
- A.R.RAMASWAMY v. THE DISTRICT COLLECTOR, — Madras High Court (2018-07-31)
- S.S.BINDHU, v. THE AUTHORIZED OFFICER, — Madras High Court (2018-07-31)