High Courts21 Apr 2022
Shantha Vs State
Madras High Court · (2022) 04 MAD CK 0017
Indian Penal Code, 1860 — Section 324Code Of Criminal Procedure, 1973 — Section 317
COURT ARCHIVE
Madras High Court judgments, 2022
956 judgments · page 46 of 48
High Courts21 Apr 2022
Senthilkumar Vs K.Ganeshbabu
Madras High Court · (2022) 04 MAD CK 0016
Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 317
High Courts21 Apr 2022
M.Veeramani And Others Vs Inspector Of Police
Madras High Court · (2022) 04 MAD CK 0015
Indian Penal Code, 1860 — Section 229A, 379, 430Mines And Minerals (Development And Regulation) Act, 1957 — Section 21(1)
High Courts21 Apr 2022
S.Appan Raj And Others Vs State
Madras High Court · (2022) 04 MAD CK 0014
Indian Penal Code, 1860 — Section 229A, 294(b), 309, 448Tamil Nadu Prohibition Of Harassment Of Woman Act, 1998 — Section 3, 4
High Courts18 Apr 2022Disposed Of
Tvl.Asian Paints Limited Vs Assistant Commissioner (ST) And Others
Madras High Court · (2022) 04 MAD CK 0044
Central Goods And Services Tax Act, 2017 — Section 107, 129(1)(a), 129(1)(c), 129(3)
High Courts18 Apr 2022Allowed
Thangamari @ Thangamariyammal Vs State And Others
Madras High Court · (2022) 04 MAD CK 0012
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 15A, 18
High Courts18 Apr 2022Allowed
Raghupathy And Others Vs Rajammal And Others
Madras High Court · (2022) 04 MAD CK 0011
Code Of Civil Procedure, 1908 — Section 96, 100, Order 14 Rule 1, Order 41 Rule 21, Order 41 Rule 31Evidence Act, 1872 — Section 63, 68, 90, 91
High Courts18 Apr 2022Allowed
P.Senthil @ Senthilkumar Vs Deputy Commissioner Of Police, Coimbatore And Others
Madras High Court · (2022) 04 MAD CK 0010
Indian Penal Code, 1860 — Section 147, 148, 229A, 294(b), 307, 323, 355, 427Tamil Nadu Prohibition Of Harassment Of Women Act, 2002 — Section 4Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(r), 3(1)(s), 3(1)(u), 3(1)(u), 3(2)(va)
High Courts18 Apr 2022Dismissed
Bharathi (a) Jayabharathi Vs Perumal And Others
Madras High Court · (2022) 04 MAD CK 0009
Code Of Civil Procedure, 1908 — Order 41 Rule 31Hindu Succession Act, 1956 — Section 14(1)
High Courts18 Apr 2022Disposed Of
A.Thirupathi Vs Inspector Of Police
Madras High Court · (2022) 04 MAD CK 0008
High Courts12 Apr 2022Allowed
K.J. Sumathy And Others Vs Chairman The Bar Council Of Tamil Nadu & Puducherry High Court Campus And Others
Madras High Court · (2022) 04 MAD CK 0006
Code Of Civil Procedure, 1908 — Order 22 Rule 3Bar Council Of India Rules, 2020 — Rule 11, 11(1), 11(2)(a), 11(2)(b)Advocates Act, 1961 — Section 35, 35(3)(b), 35(3)(c), 35(3)(d), 37, 42
High Courts11 Apr 2022Allowed
Nisha Vs State Of Tamil Nadu And Others
Madras High Court · (2022) 04 MAD CK 0007
Constitution Of India, 1950 — Article 21, 22Criminal Rules Of Practice, 2019 — Rule 25, 25(7)Tamil Nadu Act 14 Of 1982 — Section 2(f)
High Courts08 Apr 2022Dismissed
R.Geethabanu And Others Vs Government Of Tamil Nadu And Others
Madras High Court · (2022) 04 MAD CK 0005
Workmen's Compensation Act, 1923 — Section 4(1), 4(1)(a)Motor Vehicles Act, 1988 — Section 163A, 167
High Courts07 Apr 2022Dismissed
K.Vasudevan Vs Principal Secretary To Government And Others
Madras High Court · (2022) 04 MAD CK 0004
Right Of Children To Free And Compulsory Education Act, 2009 — Section 23, 23(1), 23(2), 38
High Courts06 Apr 2022Disposed Of
SP.Chockalingam And Others Vs Principal Chief Conservator Of Forests & Chief Wildlife Warden And Others
Madras High Court · (2022) 04 MAD CK 0002
Constitution Of India, 1950 — Article 14, 19, 19(1)(d), 19(1)(g), 19(5), 19(6), 21, 48, 48A, 48A(g), 51A(g), 51A(h), 162, 298Tamil Nadu Motor Vehicle Rules, 1989 — Rule 369, 370National Highways Fee (Determination Of Rates And Collection) Rules, 2008 — Rule 3, 3(1), 4(2), 10
High Courts05 Apr 2022Dismissed
M/s.Color Home Developers Pvt. Ltd Vs M/s.Color Castle Owners Society
Madras High Court · (2022) 04 MAD CK 0046
Constitution Of India, 1950 — Article 226, 227Madras High Court (Arbitration) Rules, 2020 — Rule 8Arbitration And Conciliation Act, 1996 — Section 11(6), 18, 34, 34(5), 34(6), 34(2)(a), 34(2)(b)(ii), 34A, 34C, 34(2A)(1), 34(2A)(2), 35, 35A, 35C, 48, 48(2)(b)(ii), 82A, 82C
High Courts05 Apr 2022Partly Allowed
S.Sampoornam Vs C.K.Shanmugam And Others
Madras High Court · (2022) 04 MAD CK 0003
Hindu Succession Act, 1956 — Section 6, 8, 221(4)
High Courts04 Apr 2022Dismissed
Vemula Ramesh Vs State And Others
Madras High Court · (2022) 04 MAD CK 0061
Indian Penal Code, 1860 — Section 120(B), 166, 417, 418, 420, 465, 468, 471
High Courts04 Apr 2022Allowed
Sheik Mujaideen Vs Executive Magistrate And Others
Madras High Court · (2022) 04 MAD CK 0060
Code Of Criminal Procedure, 1973 — Section 107, 110, 110(e), 117, 120, 122(1)(b), 177Indian Penal Code, 1860 — Section 392, 397, 506(ii)