LexP.SATHASIVAM, A.K. SAMPATHKUMAR
217 recorded High Court judgment(s) · 2006–2007
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 217 |
Disposal nature
| ALLOWED | 78 |
| CLOSED | 58 |
| DISMISSED | 50 |
| DISPOSED OF | 8 |
| DISMISSED WITHOUT COSTS | 6 |
| DISMISSED AS INFRUCTUOUS | 6 |
| DISMISSED FOR NOT PRESSED | 2 |
| DISMISSED AS WITHDRAWAL | 2 |
Recent judgments
- ZAHIDA JABEEN, v. KAMALUDDIN FAKKIRI, — Madras High Court (2007-02-09)
- THE CHIEF PERSONNEL MANAGER, v. A.SALAI KUMAR, — Madras High Court (2006-09-07)
- M/S.EXPORT CREDIT GUARANTEE v. A.JAYAKUMAR — Madras High Court (2006-06-12)
- DO AS IN WA 717/1999 v. ARVIND KUMAR AND ANOTHER — Madras High Court (2006-06-12)
- T.MALATHI, v. THE DISTRICT MAGISTRATE & — Madras High Court (2006-04-28)
- HAJA MOHIDEEN v. STATE OF TAMIL NADU — Madras High Court (2006-04-28)
- TMT. SANTHA v. THE STATE OF TAMIL NADU — Madras High Court (2006-04-28)
- MUNIYAMMAL, v. THE DISTRICT MAGISTRATE AND — Madras High Court (2006-04-28)
- PREM,ALATHA PAPPU RAJA v. SHRIRAM TRANSPORT FINANCE LTD. — Madras High Court (2006-04-28)
- LURDUSAMY v. STATE OF TAMIL NADU — Madras High Court (2006-04-26)