LexS. PALANIVELU
512 recorded High Court judgment(s) · 2007–2014
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 512 |
Disposal nature
| ORDERED | 172 |
| ALLOWED | 127 |
| DISMISSED | 93 |
| DISPOSED OF | 70 |
| PARTLY ALLOWED | 12 |
| DECREED | 7 |
| DISMISSED AS WITHDRAWAL | 6 |
| WITHDRAWN DISMISSED | 5 |
Recent judgments
- C.MANI, v. THE REVENUE DIVISIONAL OFFICER — Madras High Court (2014-10-20)
- K.ANANDARAJ v. STATE OF TAMILNADU — Madras High Court (2014-10-20)
- THE NEW INDIA ASSURANCE v. K. VIJAYARANI — Madras High Court (2014-02-25)
- NATIONAL INSURANCE v. A. PALANISAMY — Madras High Court (2014-02-24)
- METROPOLITAN TRANSPORT v. G.VALLIAMMAL — Madras High Court (2014-02-24)
- DIVISIONAL MANGER v. A. RANGAN — Madras High Court (2014-02-24)
- UNITED INDIA v. GRACY — Madras High Court (2014-02-12)
- CHOLAMANDALAM MS GENERAL v. PALANICHAMY — Madras High Court (2014-02-12)
- P.SOUNDARAM v. UNITED INDIA INSURANCE CO LTD — Madras High Court (2014-02-12)
- STATE EXPRESS TRANSPORT v. MINOR S.AKILASH RANGANATH — Madras High Court (2014-02-07)