LexSATHYA NARAYANA PRASAD
494 recorded High Court judgment(s) · 2024–2024
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 494 |
Disposal nature
| DISPOSED OF | 356 |
| ORDERED | 54 |
| WITHDRAWN DISMISSED | 34 |
| DISMISSED | 22 |
| ALLOWED | 12 |
| DISMISSED FOR NON-PROSECUTION | 8 |
| DISMISSED AS INFRUCTUOUS | 4 |
| CLOSED | 2 |
Recent judgments
- SAI SIVAJOTHI v. M/S.KOTAK MAHINDRA BANK LTD — Madras High Court (2024-04-30)
- V.HEMALATHA v. THE CHIEF MANAGER — Madras High Court (2024-04-29)
- KRISHNA KUMAR CHOCKALINGAM v. THE DISTRICT COLLECTOR — Madras High Court (2024-04-29)
- HINDUJA LEYLAND FINANCE LIMITED v. THE DEPUTY COMMISSIONER OF POLICE, — Madras High Court (2024-04-29)
- KRISHNAMOORTHI, v. THE DISTRICT COLLECTOR, — Madras High Court (2024-04-29)
- D.CHAKKARAVARTHY v. THE DISTRICT COLLECTOR — Madras High Court (2024-04-29)
- CHINNASAMY v. THE SUB COLLECTOR — Madras High Court (2024-04-29)
- A.SRINIVASAN v. THE DISTRICT COLLECTOR — Madras High Court (2024-04-29)
- R.Thirumalavan v. The District Colector — Madras High Court (2024-04-29)
- R. INDIRA v. Tamil Nadu Housing Board — Madras High Court (2024-04-29)