High Courts22 Apr 2019
R.N. Arul Jothi & Others Vs Principal Secretary To Government & Others
Madras High Court · (2019) 04 MAD CK 0119
Constitution Of India, 1950 — Article 14, 141, 229, 229(2), 235
COURT ARCHIVE
Madras High Court judgments, 2019
724 judgments · page 25 of 37
High Courts22 Apr 2019Disposed Off
Thangavel Vs State & Others
Madras High Court · (2019) 04 MAD CK 0089
Indian Penal Code, 1860 — Section 147, 294(b), 427, 506(i)
High Courts22 Apr 2019Allowed
S. Manimaran Vs State Of Tamil Nadu & Others
Madras High Court · (2019) 04 MAD CK 0088
Tamil Nadu Recognized Private Schools (Regulation) Rules, 1974 — Rule 15(4)Constitution Of India, 1950 — Article 30(1)
High Courts22 Apr 2019Allowed
Purushothaman & Others Vs State
Madras High Court · (2019) 04 MAD CK 0087
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 15(a), 18
High Courts22 Apr 2019Dismissed
M. Krishnamoorthy Vs Registrar & Others
Madras High Court · (2019) 04 MAD CK 0086
Central Civil Services (Pension) Rules, 1972 — Rule 14(1), 14(2), 49, 88Gramin Dak Sevak (Conduct And Engagement) Rules, 2011 — Rule 6Posts And Telegraphs Extra Departmental Agents (Conduct And Service) Rules, 1964 — Rule 4
High Courts18 Apr 2019Dismissed
V. Ramanathan Vs V. Senthil Nathan
Madras High Court · (2019) 04 MAD CK 0085
High Courts17 Apr 2019Dismissed
A.C. Shanmugam & Others Vs Union Of India & Others
Madras High Court · (2019) 04 MAD CK 0096
Representation Of Peoples Act, 1951 — Section 8, 8A, 8(1), 8(3), 9, 10, 10A, 12, 14, 14(2), 15(2), 25, 29(1), 30, 56, 57, 58, 58A, 58A(1), 58A(2), 59, 64(A), 77, 77(1), 77(3), 78, 80, 98, 99, 100, 103, 106, 123, 123(1), 123(6), 125A(1), 135A, 153, 171(B)General Clauses Act, 1897 — Section 21, 324Indian Penal Code, 1860 — Section 131, 132, 171B, 171B(2), 171E
High Courts16 Apr 2019Allowed
Siva @ Jeeva @ Atham @ Mottai Khadar @ Abdullah Vs State
Madras High Court · (2019) 04 MAD CK 0095
Indian Penal Code, 1860 — Section 34, 109, 120B, 307, 436Explosive Substances Act, 1908 — Section 3, 6Tamil Nadu Property (Prevention of Damage And Loss) Act, 1992 — Section 4
High Courts16 Apr 2019Dismissed
Dr. Uma Devi & Others Vs State Of Tamil Nadu & Others
Madras High Court · (2019) 04 MAD CK 0084
Indian Penal Code, 1860 — Section 294(b), 342, 405, 406, 506(ii)Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 31, 75, 77Code Of Criminal Procedure, 1973 — Section 161(3), 482
High Courts16 Apr 2019Party Allowed
Sudhakar & Others Vs State
Madras High Court · (2019) 04 MAD CK 0083
Indian Penal Code, 1860 — Section 34, 294(b), 302, 307, 323, 324, 326, 506(ii)Code Of Criminal Procedure, 1973 — Section 482
High Courts16 Apr 2019Partly Allowed
Jegan & Others Vs State
Madras High Court · (2019) 04 MAD CK 0081
Indian Penal Code, 1860 — Section 34, 109, 120(B), 294(b), 299, 300, 302, 304, 304(i), 304(ii), 323, 342Code Of Criminal Procedure, 1973 — Section 313
High Courts15 Apr 2019Disposed Off
R. Annal Vs State Of Tamil Nadu & Others
Madras High Court · (2019) 04 MAD CK 0080
Aadhaar (Targeted Delivery Of Financial And Other Subsidies, Benefits And Services) Act, 2016 — Section 7Constitution Of India, 1950 — Article 21, 142, 51A, 226
High Courts12 Apr 2019Disposed Off
A. Glory Gunaseeli Vs State Of Tamil Nadu & Others
Madras High Court · (2019) 04 MAD CK 0079
Tamil Nadu Civil Services (Discipline And Appeal) Rules, 1955 — Rule 17(b)
High Courts12 Apr 2019Allowed
Dhil @ N. C. Senthil Kumar Vs State
Madras High Court · (2019) 04 MAD CK 0078
High Courts12 Apr 2019Dismissed
Karaikal Government ITI Instructor Association & Others Vs Central Administrative Tribunal & Others
Madras High Court · (2019) 04 MAD CK 0077
Constitution Of India, 1950 — Article 14, 16(1), 37, 39(d)
High Courts12 Apr 2019Partly Allowed
State Of Tamil Nadu Vs A. Nallasamy
Madras High Court · (2019) 04 MAD CK 0076
High Courts11 Apr 2019Disposed Off
V. Suguna Vs State Of Tamil Nadu & Others
Madras High Court · (2019) 04 MAD CK 0075
Tamil Nadu Special Police Subordinate Service Rules, 1978 — Rule 25
High Courts11 Apr 2019Dismissed
Muthusamy Vs State Of Tamil Nadu & Others
Madras High Court · (2019) 04 MAD CK 0074
Indian Penal Code, 1860 — Section 294(b), 323Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Code Of Criminal Procedure, 1973 — Section 372, 401(5)
High Courts11 Apr 2019Partly Allowed
Murugan Vs State
Madras High Court · (2019) 04 MAD CK 0073
Indian Penal Code, 1860 — Section 294(b), 299, 300, 302, 304(II), 506(II)Code Of Criminal Procedure, 1973 — Section 207, 313, 428