LexR.SUBBIAH, N. PAUL VASANTHAKUMAR
151 recorded High Court judgment(s) · 2011–2014
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 151 |
Disposal nature
| DISMISSED | 69 |
| DISPOSED OF | 52 |
| WITHDRAWN DISMISSED | 15 |
| ALLOWED | 12 |
| ORDERED | 1 |
| DISMISSED FOR DEFAULT | 1 |
| DISMISSED AS WITHDRAWAL | 1 |
Recent judgments
- R.BASKARADOSS, v. STATE OF TAMIL NADU — Madras High Court (2014-10-20)
- K. MUNNAMALAI, v. THE DISTRICT COLLECTOR, — Madras High Court (2011-03-04)
- VEERAPANDIAN v. THE SUPERINTENDENT OF POLICE — Madras High Court (2011-03-04)
- THE DIRECTOR OF SCHOOL v. P.GOVIL PILLAI, — Madras High Court (2011-03-04)
- ALAGAMMAL v. THE PRINCIPAL SECRETARY CUM — Madras High Court (2011-03-04)
- P.MURUGESAN, v. THE SECRETARY TO GOVERNMENT, — Madras High Court (2011-03-04)
- THIRU. B.MANAVALAN, v. TR. VIJAYENDRA BIDARI, IPS — Madras High Court (2011-03-04)
- THE DISTRICT REVENUE OFFICER v. V.UMA — Madras High Court (2011-03-04)
- SEENI AHAMED, v. THE SENIOR REGIONAL MANAGER, — Madras High Court (2011-03-03)
- THE JOINT DIRECTOR (HIGHER v. A.SARGUNARAJ — Madras High Court (2011-03-03)