LexSUNDER MOHAN
15,232 recorded High Court judgment(s) · 2022–2026
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 15232 |
Disposal nature
| GRANTED | 3125 |
| RELAXED | 2102 |
| ALLOWED | 2095 |
| ORDERED | 1777 |
| DISPOSED OF | 1418 |
| DISMISSED | 1283 |
| WITHDRAWN DISMISSED | 987 |
| MODIFIED | 589 |
Recent judgments
- J. Mary Immagulate Rederigo v. B.Joseph Clarance Peeris — Madras High Court (2026-02-16)
- Rajini Mahalingam v. M.Manikandan, — Madras High Court (2026-02-09)
- Minor.V. Vanisri v. The Deputy Manager — Madras High Court (2026-02-09)
- Rajini Mahalingam v. M.Manikandan, — Madras High Court (2026-02-09)
- S.Pandian v. M.Chithambaram — Madras High Court (2025-12-11)
- Gangadeva v. The Commissioner / Competent Authority and Administrator — Madras High Court (2025-12-09)
- M.Arunachalam v. The State of Tamilnadu, Rep. by The Superintendent of Police, — Madras High Court (2025-12-09)
- S.Balaganesh v. State Of Tamilnadu Rep By Inspector Of Police, Sipcot — Madras High Court (2025-12-01)
- Subin v. State Of Tamilnadu Rep By Inspector Of Police, Marthandam — Madras High Court (2025-11-28)
- K.Sudalaiyandi Pillai v. State Of Tamilnadu Rep By Inspector Of Police, Aralvoimozhi — Madras High Court (2025-11-28)