LexP. N. PRAKASH, B.PUGALENDHI
559 recorded High Court judgment(s) · 2019–2020
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 559 |
Disposal nature
| ALLOWED | 197 |
| DISMISSED | 141 |
| CLOSED | 111 |
| WITHDRAWN DISMISSED | 35 |
| DISPOSED OF | 31 |
| PARTLY ALLOWED | 15 |
| ORDERED | 14 |
| DISMISSED AS INFRUCTUOUS | 5 |
Recent judgments
- DR. S. SUBRAMANIAN v. THE UNION OF INDIA — Madras High Court (2020-07-07)
- Shanthi v. The Additional Chief Secretary to Government — Madras High Court (2020-07-03)
- T. Jeyalakshmi v. The Principal Secretary to Government — Madras High Court (2020-07-02)
- Chellammal v. The Additional Chief Secretary to Government — Madras High Court (2020-07-02)
- R.CHINNASAMY v. THE COMMISSIONER OF LAND ADMINISTRATION — Madras High Court (2020-07-02)
- Ganesan, S/o.Esakki thevar v. The Additional Chief Secretary to Government — Madras High Court (2020-07-02)
- Samsudeen, S/o.Syedu, v. The Principal Secretary to Government — Madras High Court (2020-07-02)
- M. Megala v. The Additional Chief Secretary to Government — Madras High Court (2020-07-02)
- Murugan v. The Principal Secretary to Government — Madras High Court (2020-07-02)
- Esakkimuthu v. The Additional Chief Secretary to Government — Madras High Court (2020-07-02)