LexS.S. SUNDAR, T. KRISHNAVALLI (RETD.)
21 recorded High Court judgment(s) · 2020–2021
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 21 |
Disposal nature
| DISMISSED | 7 |
| DISPOSED OF | 4 |
| WITHDRAWN DISMISSED | 4 |
| ALLOWED | 2 |
| MODIFIED | 1 |
| DISMISSED FOR NON-PROSECUTION | 1 |
| ORDERED | 1 |
| CLOSED | 1 |
Recent judgments
- GANESAN v. THE REVENUE DIVISIONAL OFFICER — Madras High Court (2021-05-12)
- SRI MURUGAN.R v. THE AUTHORIZED OFFICER/CHIEF MANAGER — Madras High Court (2021-05-12)
- PERIYAKARUPPAN.P v. THE STATE ELECTION COMMISSIONER — Madras High Court (2021-05-12)
- TAMILNADU MAHA SOURASHTRA SABHA v. UNION OF INDIA — Madras High Court (2021-05-12)
- GANESAMMAL v. REVENUE DIVISIONAL OFFICER — Madras High Court (2021-05-12)
- MALARKODI v. THE REVENUE DIVISIONAL OFFICER — Madras High Court (2021-05-12)
- Mohan v. The Inspector of Police — Madras High Court (2021-05-12)
- R.Ajithkumar v. The Superintendent of Police — Madras High Court (2021-05-12)
- MOKKARASU.M v. THE DIST. COLLECTOR — Madras High Court (2021-05-12)
- B. SEENIVASAN v. THE ASST,ENGINEER — Madras High Court (2020-03-17)