LexP.DHANABAL
74 recorded High Court judgment(s) · 2024–2024
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 74 |
Disposal nature
| DISPOSED OF | 58 |
| DISMISSED | 8 |
| DISMISSED AS INFRUCTUOUS | 3 |
| WITHDRAWN DISMISSED | 2 |
| DISMISSED FOR NON-PROSECUTION | 1 |
| DISMISSED WITH COST | 1 |
| ALLOWED | 1 |
Recent judgments
- M. SALEEM v. THE DIRECTORATE OF TOWN AND COUNTRY PLANNING — Madras High Court (2024-02-29)
- P.SADHASIVA PERIYASAMY v. THE DISTRICT COLLECTOR — Madras High Court (2024-02-29)
- The Assistant Provident Fund Commissioner, v. Employees Provident Fund Appellate Tribunal — Madras High Court (2024-02-29)
- R.SELVARAJ, v. THE DISTRICT COLLECTOR — Madras High Court (2024-02-29)
- N.K.Shamugasundaram, v. The District Collector, — Madras High Court (2024-02-29)
- Sridharan .R v. The Commissioner — Madras High Court (2024-02-29)
- S.RENGASAMY, v. THE DISTRICT COLLECTOR, — Madras High Court (2024-02-29)
- KANIMOZHIMATHI, v. ARCHAEOLOGICAL SURVEY OF — Madras High Court (2024-02-29)
- SUNDARI, v. THE SECRETARY — Madras High Court (2024-02-29)
- C.ANAND RAJ, v. THE STATE OF TAMILNADU REP.BY — Madras High Court (2024-02-29)