LexP. N. PRAKASH, A.A.NAKKIRAN
809 recorded High Court judgment(s) · 2022–2022
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 809 |
Disposal nature
| ALLOWED | 391 |
| CLOSED | 265 |
| DISMISSED | 59 |
| WITHDRAWN DISMISSED | 47 |
| ORDERED | 10 |
| GRANTED | 9 |
| DISPOSED OF | 9 |
| DELAY CONDONED | 7 |
Recent judgments
- MANI @ MANIKANDAN v. THE INSPECTOR OF POLICE — Madras High Court (2022-06-10)
- SELVARANI, 35 YEARS v. THE STATE REPRESENTED BY — Madras High Court (2022-06-08)
- DEPUTY COMMISSIONER OF POLICE, v. C.DURAISAMY — Madras High Court (2022-06-08)
- Nagarajan v. The State of TamilNadu — Madras High Court (2022-06-08)
- R.K.M.Powergen Private Limited v. The Asst. Director / Officer — Madras High Court (2022-06-08)
- Jasmine v. The State of Tamil Nadu — Madras High Court (2022-06-08)
- P.SHANMUGA PRIYA v. THE SUPERINTENDENT OF POLICE — Madras High Court (2022-04-29)
- R.NALINI v. STATE OF TAMIL NADU — Madras High Court (2022-04-29)
- GUNAVATHI v. STATE OF TAMIL NADU — Madras High Court (2022-04-29)
- R.PUSHPARANI v. THE SECRETARY — Madras High Court (2022-04-29)