LexSUBRAMONIUM PRASAD
89 recorded High Court judgment(s) · 2019–2020
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 89 |
Disposal nature
| DISMISSED | 37 |
| ALLOWED | 15 |
| DISPOSED OF | 14 |
| DISMISSED AS INFRUCTUOUS | 10 |
| WITHDRAWN DISMISSED | 7 |
| PARTLY ALLOWED | 5 |
| DISMISSED FOR NON-PROSECUTION | 1 |
Recent judgments
- THE MANONMANIAM SUNDARANAR v. X. ROSARY MARY — Madras High Court (2020-03-11)
- THE SECRETARY v. THE DEPUTY COMMISSIONER — Madras High Court (2020-02-26)
- THE CORRESPONDENT , v. THE STATE OF TAMILNADU — Madras High Court (2020-02-26)
- HOTEL VISAKA, v. STATE OF TAMIL NADU, — Madras High Court (2020-02-26)
- MYERS TYRE SUPPLY (INDIA) LTD v. THE ASSISTANT COMMISSIONER — Madras High Court (2020-02-26)
- M/S.V.V.V.AND SONS EDIBLE OIL v. THE STATE OF TAMIL NADU — Madras High Court (2020-02-26)
- THE STATE OF TAMIL NADU, v. R. BALAKRISHNAN, — Madras High Court (2020-02-26)
- MANONMANIAM SUNDARANAR v. ANDREW CHANDRAKUMAR — Madras High Court (2020-02-26)
- S.K.RAJ BOJ v. THE REGISTRAR, — Madras High Court (2020-02-26)
- DR.D.SATEESH KUMAR, v. MEDICAL COUNCIL OF INDIA, — Madras High Court (2020-02-26)