LexPUSHPA SATHYANARAYANA, P. VELMURUGAN
427 recorded High Court judgment(s) · 2016–2022
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 427 |
Disposal nature
| DISPOSED OF | 174 |
| DISMISSED | 118 |
| WITHDRAWN DISMISSED | 43 |
| CLOSED | 40 |
| DISMISSED AS INFRUCTUOUS | 33 |
| ALLOWED | 17 |
| DISMISSED AS WITHDRAWAL | 1 |
| DISMISSED FOR NOT PRESSED | 1 |
Recent judgments
- Karolin Jemima v. The Deputy Inspector General of Police — Madras High Court (2022-02-04)
- CHINNASAMY v. THE DISTRICT COLLECTOR — Madras High Court (2022-02-04)
- T.Jeeva v. The Superintendent of Police — Madras High Court (2022-02-04)
- M/S.M.YUVARAJJ AGENCY v. THE AUTHORISED OFFICER — Madras High Court (2022-02-04)
- STALIN RAJKUMAR S v. THE AUTHORIZED OFFICER /MANAGER — Madras High Court (2022-02-04)
- ABBAS ALI v. THE REGISTRAR — Madras High Court (2022-02-04)
- SUNDARESAN V v. THE AUTHORIZED OFFICER — Madras High Court (2022-02-04)
- VALANADU v. THE ASSISTANT ENGINEER — Madras High Court (2022-02-04)
- SHANMUGIAH E v. THE DISTRICT COLLECTOR — Madras High Court (2022-02-04)
- PERUMAL v. THE COMMISSIONER — Madras High Court (2022-02-04)