LexN. MALA, G.ARUL MURUGAN
28 recorded High Court judgment(s) · 2025–2025
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 28 |
Disposal nature
| DISPOSED OF | 19 |
| DELAY CONDONED | 2 |
| CLOSED | 2 |
| GRANTED | 2 |
| TIME EXTENDED | 1 |
| DISPENSED WITH ORDERED | 1 |
| WITHDRAWN DISMISSED | 1 |
Recent judgments
- R.SUDHAKARAN v. GOVERNMENT OF TAMIL NADU — Madras High Court (2025-05-09)
- MALINI v. THE STATE REP BY THE DEPRUTY INSPSECTOR OF GENERAL PRISON — Madras High Court (2025-05-09)
- R.SUDHAKARAN v. GOVERNMENT OF TAMIL NADU — Madras High Court (2025-05-09)
- N.SASIKUMAR v. THE STATE OF TAMILNADU — Madras High Court (2025-05-08)
- AMIR v. THE PRINCIPAL SECRETARY TO GOVERNMENT — Madras High Court (2025-05-08)
- ATHAYI v. K. SANKAR — Madras High Court (2025-05-08)
- M.VEERABABU v. THE DISTRICT COLLECTOR — Madras High Court (2025-05-08)
- SELVI v. THE DISTRICT COLLECTOR — Madras High Court (2025-05-08)
- M.GANESH KUMAR v. THE STATE REP BY,REPRESENTED BY THE SUPERINTENDETN OF POLICE — Madras High Court (2025-05-08)
- M/S.RADHE KRISHNA AUTOMOTIVES v. THE EXECUTIVE ENGINEER-II — Madras High Court (2025-05-08)