LexPRABHA SRIDEVAN
96 recorded High Court judgment(s) · 2001–2008
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 96 |
Disposal nature
| DISPOSED OF | 26 |
| DISMISSED | 24 |
| (unspecified) | 24 |
| ALLOWED | 12 |
| CLOSED | 2 |
| ORDERED | 2 |
| DISMISSED WITH COST | 2 |
| DISMISSED AS INFRUCTUOUS | 1 |
Recent judgments
- R.ANBAZHAGAN v. THE STATE INFORMATION — Madras High Court (2008-04-17)
- R.MARCOSE v. ASSISTANT EXECUTIVE ENGINEER — Madras High Court (2008-03-28)
- UNIQUE BUILDERS v. THE UNION OF INDIA — Madras High Court (2008-03-28)
- M ANANDHI v. THE COLLECTOR — Madras High Court (2008-02-28)
- B.PONNUSAMY v. THE SECRETARY TO GOVT — Madras High Court (2008-02-27)
- K. GANESAN v. CHAIRMAN AND MANAGING — Madras High Court (2008-02-26)
- R.VIJAYAKUMAR v. THE STATE OF TAMILNADU — Madras High Court (2008-02-21)
- S. SUNDARARAJU v. P.A. (GENERAL ) TO THE DIST. — Madras High Court (2008-02-15)
- TVL.KADIRESANAR PON VIZHA v. THE COMMISSIONER AND DIRECTOR — Madras High Court (2008-02-12)
- G.CHALA v. THE DIRECTOR OF PRIMARY — Madras High Court (2008-02-12)