LexT. S. SIVAGNANAM, S. RAMATHILAGAM
40 recorded High Court judgment(s) · 2018–2018
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 40 |
Disposal nature
| DISPOSED OF | 17 |
| DISMISSED | 11 |
| PARTLY ALLOWED | 3 |
| ALLOWED | 3 |
| CLOSED | 3 |
| DISMISSED FOR NON-PROSECUTION | 1 |
| WITHDRAWN DISMISSED | 1 |
| ORDERED | 1 |
Recent judgments
- T.MARIA VIAGULA JEYA, v. THE STATE OF TAMIL NADU, — Madras High Court (2018-02-20)
- THE STATE OF TAMIL NADU v. THE SECRETARY — Madras High Court (2018-02-20)
- SUBASH v. THE AUTHORIZED OFFICER — Madras High Court (2018-02-20)
- K.R.SANTHA , v. THE COLLECTOR, — Madras High Court (2018-02-20)
- C.DHANALAKSHMI, v. THE DISTRICT COLLECTOR, — Madras High Court (2018-02-20)
- THE STATE OF TAMIL NADU v. THE CORRESPONDENT — Madras High Court (2018-02-20)
- GANESAN @ SANDRU, v. THE REVENUE DIVISIONAL OFFICER — Madras High Court (2018-02-20)
- M.RAMESH, S/O.V.R.MANICKAM v. THE SUPERINTENDENT OF POLICE, — Madras High Court (2018-02-20)
- MISTY MOUNTAIN(KODAI)OWNERS v. THE DISTRICT COLLECTOR, — Madras High Court (2018-02-20)
- MR.K.M.CHANDRAN, v. TAMILNAD MERCANTITLE BANK LTD, — Madras High Court (2018-02-20)