LexS. VAIDYANATHAN, MOHAMMED SHAFFIQ
434 recorded High Court judgment(s) · 2022–2024
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 434 |
Disposal nature
| DISMISSED | 108 |
| DELAY CONDONED | 91 |
| ORDERED | 86 |
| DISPOSED OF | 42 |
| WITHDRAWN DISMISSED | 40 |
| ALLOWED | 30 |
| CLOSED | 28 |
| ORDERED ON TERMS | 2 |
Recent judgments
- S.Sundari v. The Director General of Police — Madras High Court (2024-01-11)
- THE COMMISSIONER v. R. Palanivel — Madras High Court (2023-12-21)
- P. KRISHNAKUMAR v. THE STATE OF TAMIL NADU — Madras High Court (2023-12-21)
- Dr.A.S.Radhakrishnan v. Kakarla Usha IAS., and another — Madras High Court (2023-09-21)
- E.SAMPATH v. The Presiding Officer — Madras High Court (2023-09-21)
- PANDITHA MALVIA AIDED MIDDLE SCHOOL v. DR.A.Karuppasamy — Madras High Court (2023-09-21)
- Chandran v. Supriya Sahu — Madras High Court (2023-08-02)
- Rajeshwari v. Thiruvambalam Pillai and another — Madras High Court (2023-07-26)
- Supriya Sahu v. Chandran and 2 others — Madras High Court (2023-07-11)
- N. Vijaya and 3 others v. M.Senthil Kumar — Madras High Court (2023-07-11)