LexN. SATHISH KUMAR, C. T. SELVAM
563 recorded High Court judgment(s) · 2018–2019
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 563 |
Disposal nature
| ALLOWED | 286 |
| CLOSED | 165 |
| DISMISSED | 55 |
| WITHDRAWN DISMISSED | 26 |
| DISPOSED OF | 21 |
| PARTLY ALLOWED | 3 |
| ORDERED | 3 |
| DISMISSED FOR NON-PROSECUTION | 2 |
Recent judgments
- MANI @ PERUMAL, 41 YEARS, v. THE STATE REP BY ITS, — Madras High Court (2019-02-08)
- KUTTIMANI @ ANBARASU, v. STATE BY — Madras High Court (2019-02-08)
- REV.V.THOMAS, v. THE DIRECTOR GENERAL OF — Madras High Court (2019-01-31)
- M.UMAPATHY, v. THE DISTRICT SUPERINTENDENT OF — Madras High Court (2019-01-31)
- Barbican Residents Association v. The Member Secretary — Madras High Court (2018-07-20)
- V.AMBIKA, F/A 50 YEARS, v. THE COMMISSIONER OF POLICE — Madras High Court (2018-03-28)
- TMT.NEELA, AGED 35 YEARS, v. THE STATE OF TAMIL NADU — Madras High Court (2018-03-28)
- SELVI, AGED 35 YEARS, v. STATE OF TAMIL NADU — Madras High Court (2018-03-28)
- G.DIVYA, v. THE COMMISSIONER OF POLICE, — Madras High Court (2018-03-28)
- SATHYA, FEMALE AGED 25 YEARS v. THE SECRETARY TO THE — Madras High Court (2018-03-28)