LexSATHYA NARAYANA PRASAD
141 recorded High Court judgment(s) · 2024–2025
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 141 |
Disposal nature
| ORDERED | 82 |
| DISPOSED OF | 29 |
| ALLOWED | 12 |
| DISMISSED FOR NON-PROSECUTION | 5 |
| WITHDRAWN DISMISSED | 5 |
| CLOSED | 4 |
| DISMISSED AS INFRUCTUOUS | 2 |
| DISMISSED | 2 |
Recent judgments
- BGR ENERGY SYSTEMS v. MICRO AND SMALL ENTERPRISES FACILITATION COUNCIL, COIMBATORE, — Madras High Court (2025-04-30)
- S.NANDHAKUMAR v. STATE OF TAMIL NADU — Madras High Court (2025-04-30)
- DR. D. ASHOKKUMAR v. THE STATE INFORMATION COMMISSION — Madras High Court (2025-04-30)
- SENTHAMIZHSELVI v. THE DIRECTOR — Madras High Court (2025-04-30)
- HOTEL MIST EMBRACE PVT LTD v. THE DIRECTOR — Madras High Court (2025-04-25)
- R.GNANAVADIVU v. THE DISTRICT COLLECTOR — Madras High Court (2025-04-25)
- K.Paramasivam v. K.Phanindra Reddy and another — Madras High Court (2025-04-25)
- Govel Trust v. The Principal Secretary to Government — Madras High Court (2025-04-24)
- P.BALAN v. M.Baskar — Madras High Court (2025-04-23)
- Mrs.Parvathi v. The Government of Tamilnadu — Madras High Court (2025-04-22)