LexS.M. SUBRAMANIAM, N. MALA
96 recorded High Court judgment(s) · 2024–2024
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 96 |
Disposal nature
| ALLOWED | 47 |
| CLOSED | 20 |
| DISPOSED OF | 10 |
| ORDERED | 9 |
| DISMISSED | 8 |
| WITHDRAWN DISMISSED | 2 |
Recent judgments
- MOHAN @ OOMAIYAN v. STATE REP BY — Madras High Court (2024-10-23)
- A.SUDHA v. THE ASSISTANT DIRECTOR — Madras High Court (2024-10-17)
- DIRECTORATE OF ENFORCEMENT v. M/S.KANISHK GOLD PVT .LTD. — Madras High Court (2024-10-17)
- UDAYAKUMAR v. STATE BY — Madras High Court (2024-09-24)
- SHALINI v. THE ADDITIONAL CHIEF SECRETARY TO GOVERNMENT — Madras High Court (2024-09-24)
- A.AJITH KUMAR v. THE SECRETARY TO THE GOVERNMENT — Madras High Court (2024-09-24)
- E.LOGESWARI v. THE STATE OF TAMILNADU REP BY — Madras High Court (2024-09-24)
- R.GUNASEKARAN v. THE STATE REP.BY — Madras High Court (2024-09-24)
- VELUSAMY v. THE STATE REP BY ITS, — Madras High Court (2024-09-24)
- PREMILA IMMACULATE v. THE STATE OF TAMILNADU REP BY ITS — Madras High Court (2024-09-24)