LexPUSHPA SATHYANARAYANA, T. KRISHNAVALLI (RETD.)
170 recorded High Court judgment(s) · 2018–2020
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 170 |
Disposal nature
| DISMISSED | 70 |
| DISPOSED OF | 41 |
| WITHDRAWN DISMISSED | 17 |
| ORDERED | 14 |
| ALLOWED | 12 |
| DISMISSED AS INFRUCTUOUS | 6 |
| CLOSED | 3 |
| DISMISSED FOR NON-PROSECUTION | 3 |
Recent judgments
- A.Arulanandam v. St.Antony Elementary School, — Madras High Court (2020-02-28)
- J.B.BLESSY LITTA v. THANGARAJAN — Madras High Court (2020-02-24)
- THE DISTRICT REGISTAR v. N.SHANMUGASUNDARAM — Madras High Court (2020-02-24)
- S.JAYAPAUL v. N.VIRUMANDI — Madras High Court (2019-08-26)
- THE STATE OF TAMIL NADU, v. J.VIBIN, REP. BY HIS FATHER / — Madras High Court (2019-04-30)
- THE COMMISSIONER OF POLICE v. A.MOHAN — Madras High Court (2018-11-01)
- ICICI BANK, REP.BY ITS MANAGER v. C.A.DEVI, W/O. LATE RAMANATHA — Madras High Court (2018-11-01)
- VASANTHA NAGAR KUDIERUPPOR v. THE DISTRICT REVENUE OFFICER — Madras High Court (2018-11-01)
- ST. ANTONYS ELEMENTARY v. THE CHIEF EDUCATIONAL OFFICER — Madras High Court (2018-11-01)
- THE MANAGER, v. LATHA, — Madras High Court (2018-10-31)