LexT.RAJA, SATHI KUMAR SUKUMARA KURUP
232 recorded High Court judgment(s) · 2022–2022
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 232 |
Disposal nature
| DISPOSED OF | 131 |
| DISMISSED | 48 |
| WITHDRAWN DISMISSED | 22 |
| CLOSED | 13 |
| ALLOWED | 11 |
| ORDERED | 4 |
| DISMISSED AS ABATED | 1 |
| DISMISSED AS INFRUCTUOUS | 1 |
Recent judgments
- Deviyakurichi Village Panchayat v. The District Collector, — Madras High Court (2022-08-30)
- THE STATE OF TAMIL NADU v. LAKSHMI W/O NAGARAJ — Madras High Court (2022-06-24)
- Mrs.D.Renuka Devi, v. The District Revenue Officer/ — Madras High Court (2022-06-22)
- KAMALAM v. PUNITHAVALLI — Madras High Court (2022-06-22)
- Rukmani (Deceased) v. The State of Tamilnadu, — Madras High Court (2022-06-22)
- Gayathri Manoharan v. The Commissioner — Madras High Court (2022-03-25)
- Lakshmi v. The District Collector — Madras High Court (2022-03-25)
- Malliga v. The District Collector — Madras High Court (2022-03-25)
- Jagadambal v. The District Collector — Madras High Court (2022-03-25)
- Deepa v. The District Collector — Madras High Court (2022-03-25)