High Courts27 Apr 2022Disposed Of
Suga Vs Deputy Inspector Of Police And Others
Madras High Court · (2022) 04 MAD CK 0047
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 15(a), 18
COURT ARCHIVE
Madras High Court judgments, 2022
956 judgments · page 45 of 48
High Courts27 Apr 2022Dismissed
S.David Leo Vs Principal Secretary To The Government School Education Department Fort St.George And Others
Madras High Court · (2022) 04 MAD CK 0043
Constitution Of India, 1950 — Article 226
High Courts26 Apr 2022Disposed Of
Bala @ Bala Anandh And Others Vs Deputy Superintendent Of Police And Others
Madras High Court · (2022) 04 MAD CK 0036
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 15(a), 18
High Courts26 Apr 2022Disposed Of
C.Thangavel Vs Deputy Superintendent Of Police And Others
Madras High Court · (2022) 04 MAD CK 0035
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 15(a), 18
High Courts26 Apr 2022Disposed Of
Jones And Others Vs State And Others
Madras High Court · (2022) 04 MAD CK 0034
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 15(a), 18Indian Penal Code, 1860 — Section 406, 498(A)
High Courts26 Apr 2022Dismissed
T.Sermadurai Vs Chief Secretary And Others
Madras High Court · (2022) 04 MAD CK 0033
High Courts26 Apr 2022Dismissed
N.Maniraj Vs Bar Council Of Tamil Nadu & Puducherry And Others
Madras High Court · (2022) 04 MAD CK 0032
Constitution Of India, 1950 — Article 12
High Courts26 Apr 2022Partly Allowed
B.Shanmugam Vs State
Madras High Court · (2022) 04 MAD CK 0031
Code Of Criminal Procedure, 1973 — Section 243Indian Penal Code, 1860 — Section 120, 465, 467, 468, 468, 471
High Courts26 Apr 2022Disposed Of
M.Revathi Vs Chief Judicial Magistrate, Madurai And Others
Madras High Court · (2022) 04 MAD CK 0030
Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(zd), 14
High Courts25 Apr 2022Dismissed
V.Jaiganesh Vs Government Of Tamil Nadu And Others
Madras High Court · (2022) 04 MAD CK 0029
High Courts25 Apr 2022Dismissed/Disposed Of
S.Balasubramanian Vs Commissioner, Madurai Corporation, Madurai
Madras High Court · (2022) 04 MAD CK 0028
High Courts25 Apr 2022Disposed Of
K.Vinoth Kumar Vs T.Nammazhvar
Madras High Court · (2022) 04 MAD CK 0027
Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 357(3)
High Courts22 Apr 2022Allowed
S.Pappa Vs State Of Tamil Nadu And Others
Madras High Court · (2022) 04 MAD CK 0024
Tamil Nadu Recognised Private Schools (Regulations) Rules, 1974 — Rule 15(4), 15(4)(i), 15(4)(ii), 15(4)(2)Code Of Civil Procedure, 1908 — Section 114, Order 47 Rule 1
High Courts21 Apr 2022Partly Allowed
Rajivgandhi Vs State
Madras High Court · (2022) 04 MAD CK 0025
Protection Of Children From Sexual Offences Act, 2012 — Section 5(1), 6(1), 29, 30Indian Penal Code, 1860 — Section 361, 363Code Of Criminal Procedure, 1973 — Section 164, 428
High Courts21 Apr 2022
Sokkalingam And Others Vs State
Madras High Court · (2022) 04 MAD CK 0023
Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce Production Supply And Distribution) Act, 2003 — Section 7(1), 20(2)Indian Penal Code, 1860 — Section 229A, 278, 328
High Courts21 Apr 2022
Deepakumar Vs State
Madras High Court · (2022) 04 MAD CK 0022
Indian Penal Code, 1860 — Section 147, 148, 229A, 294(b), 307, 324, 427
High Courts21 Apr 2022
Vetrivel And Others Vs State
Madras High Court · (2022) 04 MAD CK 0021
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 229A, 294(b), 353, 506(1)Tamil Nadu Public Property (Prevention Of Damage And Loss) Act, 1992 — Section 3
High Courts21 Apr 2022
Sudhakar Vs State
Madras High Court · (2022) 04 MAD CK 0020
Indian Penal Code, 1860 — Section 229A, 294(b), 324, 364A, 365, 506(ii)
High Courts21 Apr 2022
Nagaraj Vs State
Madras High Court · (2022) 04 MAD CK 0019
Indian Penal Code, 1860 — Section 229A, 419, 420, 465, 468, 471
High Courts21 Apr 2022Dismissed
N.Ramesh And Others Vs State
Madras High Court · (2022) 04 MAD CK 0018
Indian Penal Code, 1860 — Section 34, 109, 429, 465, 467, 468, 471