LexSUBRAMONIUM PRASAD
359 recorded High Court judgment(s) · 2019–2020
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 359 |
Disposal nature
| DISMISSED | 140 |
| ALLOWED | 67 |
| DISPOSED OF | 66 |
| DISMISSED AS WITHDRAWAL | 25 |
| DISMISSED AS INFRUCTUOUS | 14 |
| ORDERED | 13 |
| CLOSED | 10 |
| WITHDRAWN DISMISSED | 8 |
Recent judgments
- P. PRABU v. TAMILNADU PUBLIS SERVICE COMMISSION — Madras High Court (2020-03-11)
- Chennai Hoardings Association, v. The Secretary to Government of Tamil Nadu, — Madras High Court (2020-03-11)
- S.Gowtham karthick v. The State of Tamil Nadu — Madras High Court (2020-03-11)
- T.Malarvizhi v. The State of Tamil Nadu — Madras High Court (2020-03-11)
- P.POONGODI v. THE CHAIRMAN — Madras High Court (2020-03-11)
- R.VENKATAGIRI v. D.GAUTHAM — Madras High Court (2020-03-11)
- Qatalys Software Technologies Private Limited v. Union of India — Madras High Court (2020-03-11)
- THE UNION OF INDIA v. K.LAKSHMINARAYANAN — Madras High Court (2020-03-11)
- Union of India v. Commandant AKs Panwar, TM — Madras High Court (2020-03-10)
- Advocates Forum for Social v. The State of Tamilnadu — Madras High Court (2020-03-10)