High Courts06 May 2022Disposed Of
G.Ramachandran Vs Revenue Divisional Officer And Others
Madras High Court · (2022) 05 MAD CK 0006
Indian Penal Code, 1860 — Section 379Mines And Minerals (Development And Regulation) Act, 1957 — Section 24(4)
COURT ARCHIVE
Madras High Court judgments, 2022
956 judgments · page 44 of 48
High Courts06 May 2022Allowed
R.Rajesh Vs State
Madras High Court · (2022) 05 MAD CK 0005
Indian Penal Code, 1860 — Section 147, 148, 307
High Courts06 May 2022Allowed
Darvin Bosco @ Tervin Bosco Vs State
Madras High Court · (2022) 05 MAD CK 0004
Indian Penal Code, 1860 — Section 120(B), 406, 409, 420, 467, 468, 471, 472
High Courts06 May 2022Allowed
Guruprakash Vs State
Madras High Court · (2022) 05 MAD CK 0001
Indian Penal Code, 1860 — Section 229A, 394, 397
High Courts05 May 2022Allowed
P.Thanapal Vs Ajay Kumar Bhalla
Madras High Court · (2022) 05 MAD CK 0003
Constitution Of India, 1950 — Article 243ZJ(1), 243ZJ(2), 243ZR, 243ZJMMulti State Cooperative Societies Act, 2002 — Section 3(r), 41, 41(3), 48, 48(1)
High Courts05 May 2022Dismissed
Sophiya Rajakumari Vs Station House Officer And Others
Madras High Court · (2022) 05 MAD CK 0002
Indian Penal Code, 1860 — Section 294(b), 354(D)(1)(i), 506(i)Tamil Nadu Prohibition Of Women Harassment Act, 1998 — Section 4
High Courts29 Apr 2022Disposed Of
Sappani @ Murugesan And Others Vs State
Madras High Court · (2022) 04 MAD CK 0042
Indian Penal Code, 1860 — Section 34, 120(b), 147, 148, 302, 307, 341, 342, 379, 392, 395, 396, 397Code Of Criminal Procedure, 1973 — Section 218, 219, 220, 221, 223, 223(a), 223(b), 223(c), 223(d), 223(e), 223(f), 223(g), 386, 386(b)
High Courts29 Apr 2022Dismissed
P.Manimaran Vs Joint Registrar/Managing Director And Others
Madras High Court · (2022) 04 MAD CK 0041
Constitution Of India, 1950 — Article 12, 43B, 243ZI, 243ZJ, 243ZK, 243ZL, 243ZM, 243ZN, 243ZO, 243ZP, 243ZQ, 243ZR, 243ZS, 243ZT
High Courts29 Apr 2022Dismissed
V.M.Jose Vs Secretary To Government And Others
Madras High Court · (2022) 04 MAD CK 0040
Constitution Of India, 1950 — Article 226
High Courts29 Apr 2022Disposed Of
Pandi And Others Vs Deputy Superintendent Of Police And Others
Madras High Court · (2022) 04 MAD CK 0038
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 15(a), 18
High Courts28 Apr 2022Allowed
S.Ramachandran Vs Deputy Superintendent Of Police And Others
Madras High Court · (2022) 04 MAD CK 0055
High Courts28 Apr 2022Allowed
K.Gopinathan Vs Superintendent Of Police And Others
Madras High Court · (2022) 04 MAD CK 0054
High Courts28 Apr 2022Allowed
Varadharaj Vs Deputy Superintendent Of Police And Others
Madras High Court · (2022) 04 MAD CK 0053
High Courts28 Apr 2022Disposed Of
Indira Gandhi Centre For Atomic Research, Kalpakkam Vs D.Ganesan And Others
Madras High Court · (2022) 04 MAD CK 0045
Indian Penal Code, 1860 — Section 420, 468, 471
High Courts27 Apr 2022Allowed
Murugesan Vs Superintendent Of Police And Others
Madras High Court · (2022) 04 MAD CK 0056
High Courts27 Apr 2022Dismissed
R.Alaguraj Vs State Of Tamil Nadu And Others
Madras High Court · (2022) 04 MAD CK 0052
Tamil Nadu Government Servants (Conditions Of Service) Act, 2016 — Section 25
High Courts27 Apr 2022Allowed
V.Ganesan Vs Superintendent Of Police And Others
Madras High Court · (2022) 04 MAD CK 0051
High Courts27 Apr 2022Allowed
T.Somasundaram Vs Superintendent Of Police And Others
Madras High Court · (2022) 04 MAD CK 0050
High Courts27 Apr 2022Disposed Of
M.Subash Vs Deputy Superintendent Of Police And Others
Madras High Court · (2022) 04 MAD CK 0049
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 15(a), 18
High Courts27 Apr 2022Disposed Of
Ruban @ Rooban Iruthayaraj And Others Vs State And Others
Madras High Court · (2022) 04 MAD CK 0048
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 15(a), 18