LexSATHI KUMAR SUKUMARA KURUP
214 recorded High Court judgment(s) · 2022–2025
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 214 |
Disposal nature
| ALLOWED | 142 |
| DISMISSED | 38 |
| DELAY CONDONED | 10 |
| DISMISSED WITH COST | 6 |
| ALLOWED ON CONDITION | 4 |
| ALLOWED WITH COSTS | 4 |
| STRUCK OFF | 3 |
| PARTLY ALLOWED | 2 |
Recent judgments
- THE DIRECTOR OF RURAL DEVELOPMENT AND PANCHAYAT RAJ v. DEVANATHAN — Madras High Court (2025-07-16)
- Selvi v. M.MEHARAJ MOHEDEEN — Madras High Court (2025-07-16)
- KAVITHA v. D.ASAIRAJAN — Madras High Court (2025-07-16)
- KALAIARASAN v. S.SENTHILKUMAR — Madras High Court (2025-07-16)
- SUDHAKAR L v. THE INSPECTOR GENERAL OF REGISTRATION — Madras High Court (2025-07-16)
- M.SUSEELA (SINCE DIED), 1.V.AMBIKA v. THE MANAGING DIRECTOR — Madras High Court (2025-07-16)
- THANGAMANI v. K.Ulaganathan — Madras High Court (2025-07-16)
- C.SETHAMIL SELVAN v. S.RAMALINGAM — Madras High Court (2025-07-16)
- KAMALA v. M/S.S.S.ROAD LINES — Madras High Court (2025-07-16)
- K. JANARANJANI v. DINESH — Madras High Court (2025-07-16)