LexV.M.VELUMANI, R. HEMALATHA
278 recorded High Court judgment(s) · 2022–2023
Open in Lexace · Search this judge's casesCourts
| Madras High Court | 278 |
Disposal nature
| DISPOSED OF | 137 |
| DISMISSED | 50 |
| ORDERED | 28 |
| ALLOWED | 27 |
| WITHDRAWN DISMISSED | 16 |
| CLOSED | 8 |
| DISMISSED FOR DEFAULT | 4 |
| DISMISSED FOR NON-PROSECUTION | 2 |
Recent judgments
- The Managing Director v. A.Anthony Raj Williams — Madras High Court (2023-03-10)
- THE UNION TERRITORY OF PUDUCHERRY v. M.Raje-sankar — Madras High Court (2023-03-10)
- R.Balasundaram v. The Tamil Nadu State Level Scrutiny Committee-II, — Madras High Court (2023-03-10)
- B.Balamurugan v. The Secretary, — Madras High Court (2023-03-10)
- B.Mahalakshmi v. Tamil Nadu State Human Rights Commission — Madras High Court (2023-02-24)
- V.Srirangarajan v. The Secretary to Government, — Madras High Court (2023-02-24)
- J.Ragupathi v. The Member Secretary — Madras High Court (2023-02-24)
- SRI-LA SRI SATHYA GNANA MAHADEVA v. THE COMMISSIONER — Madras High Court (2023-02-24)
- M/s.NKN chambers Bricks v. The Principal secretary — Madras High Court (2023-02-24)
- A.Devaneethi v. The Secretary — Madras High Court (2023-02-24)