LexS. MANIKUMAR, P.SATHASIVAM
210 recorded High Court judgment(s) · 2006–2007
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 210 |
Disposal nature
| ALLOWED | 71 |
| DISMISSED | 70 |
| CLOSED | 27 |
| DISPOSED OF | 14 |
| DISMISSED AS INFRUCTUOUS | 6 |
| DISMISSED AS WITHDRAWAL | 6 |
| DISMISSED WITHOUT COSTS | 4 |
| DISMISSED FOR DEFAULT | 3 |
Recent judgments
- P.M.MARI v. THE STATE OF TAMILNADU, REP BY — Madras High Court (2007-01-29)
- B.ELANGOVAN v. THE SECRETARY — Madras High Court (2006-11-29)
- MARIA GRACE RURAL MIDDLE v. 1. THE GOVT. OF T.N. REP.BY — Madras High Court (2006-11-04)
- P. SIVANANDI IPS v. RAJEEV KUMAR IPS — Madras High Court (2006-10-27)
- WP/17234/1996 of Vs — Madras High Court (2006-10-12)
- THE GOVT. OF PONDICHERRY, v. S.MUTHUKUMARASWAMY, — Madras High Court (2006-10-12)
- MANJULA v. M/S.COLGATE PALMOLIVE(INDIA) — Madras High Court (2006-10-12)
- 1. ZAMIN TAJ BEGUM, v. 1. THE LAND ACQUISITION — Madras High Court (2006-10-12)
- WA/954/2000 of Vs — Madras High Court (2006-09-29)
- WA/1441/1998 of Vs — Madras High Court (2006-09-22)