High Courts12 Oct 2021Disposed Of
P. Chidambaram Vs Secretary And Others
Madras High Court · (2021) 10 MAD CK 0014
Right Of Persons With Disabilities Act, 2016 — Section 34Code Of Criminal Procedure, 1973 — Section 24(3)
COURT ARCHIVE
Madras High Court judgments, 2021
307 judgments · page 5 of 16
High Courts12 Oct 2021Disposed Of
N.Rajagopal Vs District Collector And Others
Madras High Court · (2021) 10 MAD CK 0013
High Courts08 Oct 2021Disposed Of
C.Ponraj Vs District Registrar (Chits And Societies), Thoothukudi And Others
Madras High Court · (2021) 10 MAD CK 0019
Tamil Nadu Societies Registration Act, 1975 — Section 26(4), 28
High Courts08 Oct 2021
Krishnammal Vs District Collector And Others
Madras High Court · (2021) 10 MAD CK 0018
Juvenile Justice (Care And Protection Of Children) Model Rules, 2016 — Rule 28, 28(10)Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 27, 27(10)
High Courts08 Oct 2021Disposed Of
Lakshmanan Vs District Collector And Others
Madras High Court · (2021) 10 MAD CK 0017
High Courts08 Oct 2021Disposed Of
M.Raja Vs Land Surveyor And Others
Madras High Court · (2021) 10 MAD CK 0016
High Courts08 Oct 2021Disposed Of
Mohamed Rabi Vs Chairman And Others
Madras High Court · (2021) 10 MAD CK 0015
High Courts07 Oct 2021Allowed
Archunan Vs Principal Secretary To Government
Madras High Court · (2021) 10 MAD CK 0011
Constitution Of India, 1950 — Article 22(5)Tamil Nadu Act No.14 Of 1982 — Section 2(f)Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities) Gandarvakkottai Police Amendment Act, 2015 — Section 3(1), 3(1)�, 3(1)(s), 3(2)(Va)
High Courts06 Oct 2021Dismissed
M/S Sunaichandran Spintex (P) Ltd Vs Authorized Officer
Madras High Court · (2021) 10 MAD CK 0007
Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17
High Courts05 Oct 2021Allowed
A.Ponnusamy Vs Authorised Officer And Others
Madras High Court · (2021) 10 MAD CK 0012
Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17, 17(1)
High Courts05 Oct 2021Disposed Of
B.Shantha Vs Priya District Collector/Arbitrator, Madurai And Others
Madras High Court · (2021) 10 MAD CK 0010
National Highways Act, 1956 — Section 3G(5)Arbitration And Conciliation Act, 1996 — Section 29A
High Courts05 Oct 2021Disposed Of
M.Aaris Vs Government Of Tamil Nadu And Others
Madras High Court · (2021) 10 MAD CK 0009
Code Of Criminal Procedure, 1973 — Section 107
High Courts05 Oct 2021Disposed Of
M/S.Sangu Chakra Hotels Pvt Ltd Vs Accounts Officer/Revenue And Others
Madras High Court · (2021) 10 MAD CK 0008
Tamil Nadu Electricity Distribution Code, 2004 — Regulation 6(b)
High Courts04 Oct 2021Disposed Of
S.Gurushankar Vs A.Sornam
Madras High Court · (2021) 10 MAD CK 0005
Income Tax Act, 1961 — Section 801B (11C), 115JC, 156, 271AAB(1)(a)
High Courts01 Oct 2021Disposed Of
R.Sivakumar Vs Chief Judicial Magistrate And Others
Madras High Court · (2021) 10 MAD CK 0006
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14, 17
High Courts01 Oct 2021Disposed Of
C.S.I. District Church, Marthandam Vs District Collector And Others
Madras High Court · (2021) 10 MAD CK 0004
Tamil Nadu Land Encroachment Act, 1905 — Section 10, 10B
High Courts01 Oct 2021Disposed Of
Kalaislevam Vs Superintendent Of Police And Others
Madras High Court · (2021) 10 MAD CK 0003
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(a)
High Courts01 Oct 2021Allowed
M.Sathya Vs Tamilnadu Public Service Commission And Others
Madras High Court · (2021) 10 MAD CK 0002
High Courts01 Oct 2021Disposed Of
Bright Rajendran And Others Vs Tamilnad Mercantile Bank Ltd And Others
Madras High Court · (2021) 10 MAD CK 0001
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14, 17
High Courts15 Sept 2021Dismissed
Velusamy And Another Vs Deputy Superintendent Of Police
Madras High Court · (2021) 09 MAD CK 0006
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 154, 155(2), 156(1), 173, 482Prevention Of Corruption Act, 1988 — Section 13(1)(e), 13(2), 17