LexP.SATHASIVAM, S. TAMILVANAN
451 recorded High Court judgment(s) · 2006–2007
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 451 |
Disposal nature
| DISMISSED | 147 |
| ALLOWED | 118 |
| DISPOSED OF | 62 |
| CLOSED | 30 |
| DISMISSED AS INFRUCTUOUS | 28 |
| WITHDRAWN DISMISSED | 20 |
| DISMISSED AS WITHDRAWAL | 12 |
| ORDERED ACCORDINGLY | 10 |
Recent judgments
- M.MANI v. MANAGEMENT OF BHARAT HEAVY — Madras High Court (2007-04-16)
- M/S.PANCHURA ESTATE LTD., v. THE TAHSILDAR, — Madras High Court (2007-04-13)
- S.JAYALAKSHMI v. THE CORPORATION OF CHENNAI — Madras High Court (2007-04-13)
- M.KRISHNAMOORTHY v. UNION OF INDIA REP.BY THE — Madras High Court (2007-04-13)
- 1. THE GOVT OF TAMIL NADU REP v. C.B.M.SAKUNTHALA MEMORIAL — Madras High Court (2007-04-13)
- THE MANAGEMENT OF KANCHEEPURAM v. THE PESIDING OFFICER INDUSTRIA — Madras High Court (2007-04-12)
- E.RAVIKUMAR,S/0.KRISHNAN NO. v. THE COMMISSIONER OF POLICE, — Madras High Court (2007-04-12)
- N.S.PANDIAN v. THE DIST REVENUE OFFICER, — Madras High Court (2007-04-12)
- THE CHAIRMAN, v. DR.G.VAITHIAYANANTHAN, — Madras High Court (2007-04-11)
- CHINNI YELLAMANDA CHETTY v. THE STATE OF TAMIL NADU, — Madras High Court (2007-04-11)