LexT. S. SIVAGNANAM, KRISHNAN RAMASAMY
93 recorded High Court judgment(s) · 2019–2019
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 93 |
Disposal nature
| DISMISSED | 38 |
| DISPOSED OF | 38 |
| ALLOWED | 6 |
| WITHDRAWN DISMISSED | 4 |
| DISMISSED AS INFRUCTUOUS | 3 |
| CLOSED | 2 |
| ORDERED | 1 |
| NO FURTHER ORDERS | 1 |
Recent judgments
- M.R.K.Manamahil Mandram v. THE GOVT. OF TAMIL NADU — Madras High Court (2019-11-29)
- M.ARUMUGA NAINAR v. THE CHAIRMAN — Madras High Court (2019-11-29)
- MUPUDATHIKUMAR @ MURALI v. THE BLOCK DEVELOPMENT OFFICER — Madras High Court (2019-11-29)
- M.ASKAR ALI v. The Secretary to Government — Madras High Court (2019-11-29)
- AUGASTINAL v. THE DISTRICT COLLECTOR — Madras High Court (2019-11-29)
- R.VAITHIANATHAN v. THE AGRICULTURAL PRODUCTION COMMISSION AND PRINCIPAL SECRETARY TO GOV., — Madras High Court (2019-11-29)
- M.UMA MAHESWARI v. STATE OF TAMILNADU — Madras High Court (2019-11-29)
- Raja Recreation Club v. THE GOVT. OF TAMIL NADU — Madras High Court (2019-11-29)
- SHANMUGAPRIYA v. THE DISTRICT COLLECTOR — Madras High Court (2019-11-29)
- THE REGIONAL TRANSPORT AUTHORITY v. M.RAJENDRAN — Madras High Court (2019-11-29)