LexT. S. SIVAGNANAM, R.N.MANJULA
206 recorded High Court judgment(s) · 2021–2021
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 206 |
Disposal nature
| DISMISSED | 75 |
| ALLOWED | 66 |
| DISPOSED OF | 46 |
| PARTLY ALLOWED | 6 |
| CLOSED | 6 |
| ORDERED | 3 |
| WITHDRAWN DISMISSED | 2 |
| DISMISSED FOR DEFAULT | 1 |
Recent judgments
- J.TEZORAM v. THE ASSISTANT COMMISSIONER (CT) — Madras High Court (2021-10-08)
- M/S.SRI HARISH AGENCIES v. THE APPELLATE ASSISTANT COMMISSIONER — Madras High Court (2021-10-08)
- THE UNION OF INDIA v. G.KUPPUSAMY AND CO — Madras High Court (2021-10-08)
- THE COMMISSIONER OF INCOME TAX v. M/S.PRAVEEN KUMAR OTMALJI (HUF) — Madras High Court (2021-04-01)
- THE COMMISSIONER OF INCOME TAX v. SHRI KAILASH SOWALCHAND JAIN — Madras High Court (2021-04-01)
- THE COMMISSIONER OF INCOME TAX v. SHRI SURESH KUMAR — Madras High Court (2021-04-01)
- KUMAR KANDHASAMY v. The Commissioner of Police — Madras High Court (2021-04-01)
- M/S.AGNI ESTATES AND FOUNDATIONS PVT LTD v. THE DEPUTY COMMISSIONER OF INCOME TAX — Madras High Court (2021-04-01)
- M/S.SRI RAMANUJA HOTELS PVT LTD v. THE GOVERNMENT OF TAMILNADU — Madras High Court (2021-04-01)
- THE COMMISSIONER OF INCOME TAX v. LATE SHRI SANJAY AGARWAL — Madras High Court (2021-04-01)