High Courts02 Mar 2022Allowed
Saratha Vs Member Secretary And Others
Madras High Court · (2022) 03 MAD CK 0001
Constitution Of India, 1950 — Article 12, 14, 15, 15(2), 15(4), 16, 16(1), 16(2), 16(4), 19, 21, 38, 226, 335
COURT ARCHIVE
Madras High Court judgments, 2022
956 judgments · page 48 of 48
High Courts24 Feb 2022Allowed/Disposed Of
Rangarajan Narasimhan Vs Inspector Of Police And Others
Madras High Court · (2022) 02 MAD CK 0002
Constitution Of India, 1950 — Article 32, 226Indian Penal Code, 1860 — Section 124A, 153A, 500, 505(2)Information Technology Act, 2000 — Section 43, 44, 45, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78
High Courts23 Feb 2022Allowed
C.Muthaiya Vs Deputy Superintendent Of Police Peraiyur And Others
Madras High Court · (2022) 02 MAD CK 0005
High Courts23 Feb 2022Disposed Of
C.Kayalvizhi Vs R.Sugumar And Others
Madras High Court · (2022) 02 MAD CK 0004
Code Of Criminal Procedure, 1973 — Section 156(3)Indian Penal Code, 1860 — Section 420, 465, 468, 747Right To Information Act, 2005 — Section 7, 19, 23
High Courts23 Feb 2022Siddheshwar Sahakari Sakhar Karkhana Ltd. V. CIT
South Indian Artistes Association And Others Vs Registrar Of Societies And Others
Madras High Court · (2022) 02 MAD CK 0003
Constitution Of India, 1950 — Article 142Tamil Nadu Societies Registration Rules, 1978 — Rule 6(h)Tamil Nadu Societies Registration Act, 1975 — Section 15, 15(4), 15(5), 20, 34A, 53
High Courts22 Feb 2022Dismissed/Disposed Of
Chithambaram And Others Vs State
Madras High Court · (2022) 02 MAD CK 0010
Tamil Nadu Scheduled Commodities (Rdcs) Order, 1982 — Section 6(4)Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts22 Feb 2022Dismissed
Annavi Vs State Rep And Others
Madras High Court · (2022) 02 MAD CK 0009
Indian Penal Code, 1860 — Section 379Mines And Minerals (Development And Regulation) Act, 1957 — Section 2(1)Code Of Criminal Procedure, 1973 — Section 438
High Courts22 Feb 2022Allowed/Disposed Of
S.Sheela Devi Vs Joint Registrar Of Co Operative Societies, Thiruchirappalli Region And Others
Madras High Court · (2022) 02 MAD CK 0008
Constitution Of India, 1950 — Article 12Tamil Nadu Co Operative Societies Act, 1983 — Section 153
High Courts22 Feb 2022Dismissed
Katchi Mydeen Vs Inspector Of Police And Others
Madras High Court · (2022) 02 MAD CK 0007
Indian Penal Code, 1860 — Section 379Mines And Minerals (Development And Regulation) Act, 1957 — Section 21(1)(IV)Code Of Criminal Procedure, 1973 — Section 438
High Courts22 Feb 2022Allowed
Silva And Others Vs Inspector Of Police, Thattarmadam Police Station And Others
Madras High Court · (2022) 02 MAD CK 0006
Indian Penal Code, 1860 — Section 323Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts21 Feb 2022Disposed Of
M.Ilanchezhiapandi Vs Commissioner Of Police And Others
Madras High Court · (2022) 02 MAD CK 0015
Code Of Criminal Procedure, 1973 — Section 160, 482
High Courts21 Feb 2022Dismissed
A.Reegan @ Nolasco Reegan Vs State
Madras High Court · (2022) 02 MAD CK 0014
Motor Spirit And High Speed Diesel (Regulation Of Supply And Distribution And Prevention Of Malpractices) Order, 1998 — Section 2(e)(v), 2(e)(vi), 2(e)(vii)Essential Commodities Act, 1955 — Section 7(1)(a)(ii)Code Of Criminal Procedure, 1973 — Section 438
High Courts21 Feb 2022Disposed Of
A.Sengan Vs Managing Director And Others
Madras High Court · (2022) 02 MAD CK 0013
Constitution Of India, 1950 — Article 14, 226, 227, 368Code Of Civil Procedure, 1908 — Order 1 Rule 8Industrial Disputes Act, 1947 — Section 9A,10, 12(3)
High Courts21 Feb 2022Disposed Of
P.Alagarsamy Vs State Express Transport Corporation (Tamil Nadu)Limited And Others
Madras High Court · (2022) 02 MAD CK 0012
Constitution Of India, 1950 — Article 14, 226, 227, 368Code Of Civil Procedure, 1908 — Order 1 Rule 8Industrial Disputes Act, 1947 — Section 9A,10, 12(3)
High Courts21 Feb 2022Dismissed
P.Sangilipandi Vs General Manager
Madras High Court · (2022) 02 MAD CK 0011
Constitution Of India, 1950 — Article 14, 226, 227, 368Code Of Civil Procedure, 1908 — Order 1 Rule 8Industrial Disputes Act, 1947 — Section 9A, 10, 12(3)
High Courts14 Feb 2022Allowed
Ashraf And Others Vs State
Madras High Court · (2022) 02 MAD CK 0016
Constitution Of India, 1950 — Article 14, 19(1)(a) 19(1)(b), 19(1)(c), 19(1)(d), 21Indian Penal Code, 1860 — Section 143, 145, 341Code Of Criminal Procedure, 1973 — Section 161