High Courts19 Nov 2021Allowed
R.Gomathi Vs Director General Of Police And Others
Madras High Court · (2021) 11 MAD CK 0035
Tamil Nadu Home Guard Act, 1963 — Section 14(1)
COURT ARCHIVE
Madras High Court judgments, 2021
307 judgments · page 3 of 16
High Courts18 Nov 2021Disposed Of
M/S.Subaya Constructions Company Limited, Represented By Its Director Vs Executive Engineer And Others
Madras High Court · (2021) 11 MAD CK 0050
High Courts18 Nov 2021Disposed Of
Malliga Vs Superintendent Of Police And Others
Madras High Court · (2021) 11 MAD CK 0047
Code Of Criminal Procedure, 1973 — Section 329, 329(2), 330(3), 330(a)Indian Penal Code, 1860 — Section 84
High Courts18 Nov 2021Disposed Of
Rama Amirtham Vs District Collector And Others
Madras High Court · (2021) 11 MAD CK 0031
High Courts18 Nov 2021Disposed Of
Ramajeyakumar Vs State Represented By Its, Inspector Of Police
Madras High Court · (2021) 11 MAD CK 0029
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(a), 4(1)(i)
High Courts17 Nov 2021Allowed
M.Aruldurai Vs General Manager
Madras High Court · (2021) 11 MAD CK 0055
High Courts17 Nov 2021Disposed Of
M.Maruthiah Pandian Vs Commissioner Hindu Religious And Charitable Endowments Department And Others
Madras High Court · (2021) 11 MAD CK 0054
Tamil Nadu Hindu Religious And Charitable Endowments Act, 1959 — Section 34A, 34A(3), 34A(5)
High Courts17 Nov 2021Partly Allowed
Ramachandran Vs Santha And Others
Madras High Court · (2021) 11 MAD CK 0030
High Courts16 Nov 2021Allowed
S. Vs Superintendent Of Prison And Others
Madras High Court · (2021) 11 MAD CK 0043
Mental Healthcare Act, 2017 — Section 20(1), 100, 101, 102, 103, 104, 105Prisoners Act, 1900 — Section 30
High Courts16 Nov 2021Disposed Of
S.Palavesamuthu Vs Superintendent Of Police And Others
Madras High Court · (2021) 11 MAD CK 0019
High Courts15 Nov 2021Dismissed
M.Rakkumuthu Vs Additional Chief Secretary To Government Government Of Tamilnadu And Others
Madras High Court · (2021) 11 MAD CK 0051
Constitution Of India, 1950 — Article 22(5), 226Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers Drug Offenders Forest Offenders Goondas Immoral Traffic Offenders Sand Offenders Sexual Offenders Slum Grabbers And Video Pirates Act, 1982 — Section 3(2)
High Courts15 Nov 2021Disposed Of
N.Thaka Khan Vs Chief Executive Officer And Others
Madras High Court · (2021) 11 MAD CK 0041
High Courts15 Nov 2021Dismissed
R.Ganasundari Vs Additional Chief Secretary To Government Government Of Tamilnadu And Others
Madras High Court · (2021) 11 MAD CK 0036
Constitution Of India, 1950 — Article 22(5), 226Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers,. Drug Offenders, Goondas, Immoral Traffic Offenders And Slum-. Grabbers, Act, 1982 — Section 3(2)
High Courts15 Nov 2021Disposed Of
T.Thanikodi Vs Sub-Collector, Periyakulam And Others
Madras High Court · (2021) 11 MAD CK 0025
Mines And Minerals (Development And Regulation) Act, 1957 — Section 21(1)
High Courts15 Nov 2021Disposed Of
S.Karuppaiah Vs District Collector And Others
Madras High Court · (2021) 11 MAD CK 0021
High Courts12 Nov 2021Allowed/Disposed Of
M.R.Muthusamy Vs State And Others
Madras High Court · (2021) 11 MAD CK 0052
Constitution Of India, 1950 — Article 19Indian Penal Code, 1860 — Section 143, 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 181, 182, 183, 184, 185, 186, 187, 188, 341Code Of Criminal Procedure, 1973 — Section 41, 195(1)(a), 195(a)(i)
High Courts12 Nov 2021Disposed Of
Ponnangan Vs II Class Executive Magistrate Cum Tahsildhar, Dindigul West And Others
Madras High Court · (2021) 11 MAD CK 0037
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 110(e), 110(g), 111, 112, 116(4), 122(1)(b)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B)
High Courts12 Nov 2021Dismissed
S.Gnanathiraviam Vs Secretary To Government And Others
Madras High Court · (2021) 11 MAD CK 0028
High Courts11 Nov 2021Disposed Of
Lawrence Vs Superintendent Of Police And Others
Madras High Court · (2021) 11 MAD CK 0056
High Courts11 Nov 2021Disposed Of
M.Mohamed Jakaria Vs District Collector, Madurai District Collector Office And Others
Madras High Court · (2021) 11 MAD CK 0053
Tamil Nadu Village Panchayat Secretaries (Conditions Of Service) Rule 2013 — Rule 3, 3(1), 3(2), 3(4)