LexR. MAHADEVAN, P.D.AUDIKESAVALU
136 recorded High Court judgment(s) · 2016–2024
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 136 |
Disposal nature
| ORDERED | 41 |
| DISPOSED OF | 34 |
| WITHDRAWN DISMISSED | 15 |
| CLOSED | 14 |
| DISMISSED | 14 |
| BAIL GRANTED | 12 |
| DISMISSED FOR NOT PRESSED | 2 |
| ALLOWED | 2 |
Recent judgments
- Vishwakarma Institute of Excellence v. The Principal Secretary to Government — Madras High Court (2024-03-13)
- SRI SABANAYAGAR TEMPLE v. THE STATE OF TAMILNADU — Madras High Court (2024-03-06)
- A.RADHAKRISHNAN v. THE SECRETARY TO THE GOVERNMENT — Madras High Court (2024-03-06)
- K.RAJASEKAR v. THE STATE OF TAMIL NADU — Madras High Court (2024-03-06)
- R.VENKATARAMAN v. The Director, — Madras High Court (2024-03-06)
- Elephant G.Rajendran v. The Government of Tamil Nadu — Madras High Court (2024-03-01)
- M.Karthikeyan v. Smt.V.Vidyavathi IAS and 5 others — Madras High Court (2024-02-23)
- R.Venkataraman (PIP) v. S.Sunderrajan — Madras High Court (2024-02-23)
- V.Veliangiri v. TK.V.Muralidharan IAS — Madras High Court (2024-02-23)
- S.A.PALANISAMY, v. ARULMIGU ARTHANAREESWARAR TEMPLE — Madras High Court (2024-02-23)