High Courts25 Nov 2025
S.Renugadevi Vs M.B.Radhakrishnan
Madras High Court · (2025) 11 MAD CK 2029
Negotiable Instruments Act, 1881-Section 138
COURT ARCHIVE
Madras High Court judgments, 2025
419 judgments · page 10 of 21
High Courts25 Nov 2025
R.Shajagan And Others Vs Meharajbeevi
Madras High Court · (2025) 11 MAD CK 2028
High Courts25 Nov 2025Disposed Of
N.Indira Vs District Collector And Others
Madras High Court · (2025) 11 MAD CK 2027
High Courts25 Nov 2025Dismissed/ Disposed Of
Chandrasekar Vs Latchmi
Madras High Court · (2025) 11 MAD CK 2015
Evidence Act, 1872-Section 11
High Courts24 Nov 2025Allowed
Sundaramoorthi Vs Deputy Superintendent Of Police And Others
Madras High Court · (2025) 11 MAD CK 2035
Bharatiya Nyaya Sanhita, 2023-Section 79, 296(B)Tamil Nadu Prohibition Of Harassment Of Women Act, 2002-Section 4Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 15A, 18
High Courts24 Nov 2025
Ajith Kumar Vs State
Madras High Court · (2025) 11 MAD CK 2034
Bharatiya Nyaya Sanhita, 2023-Section 109(1), 115(2), 118(1), 269, 296(b), 351(3)
High Courts24 Nov 2025
A.Velu Vs State
Madras High Court · (2025) 11 MAD CK 2033
Bharatiya Nyaya Sanhita, 2023-Section 269, 329(4)
High Courts24 Nov 2025Allowed
Elangovan Vs State
Madras High Court · (2025) 11 MAD CK 2032
Protection Of Children From Sexual Offences Act, 2012-Section 5(i), 5(1)Indian Penal Code, 1860-Section 376AB, Bharatiya Nagarik Suraksha Sanhita, 2023-Section 355
High Courts24 Nov 2025Dismissed
Vellathai And Others Vs Pushpam And Others
Madras High Court · (2025) 11 MAD CK 2013
High Courts24 Nov 2025
Murugan Vs State Of Tamilnadu
Madras High Court · (2025) 11 MAD CK 2012
Bharatiya Nyaya Sanhita, 2023-Section 103(1), 126(2), 232, 269, 296(b), 351(3), 49
High Courts24 Nov 2025
Pradeep And Others Vs State Of Tamilnadu And Others
Madras High Court · (2025) 11 MAD CK 2011
Bharatiya Nyaya Sanhita, 2023-Section 269, 316(2)Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4
High Courts24 Nov 2025
Saranraj Vs State Of Tamilnadu
Madras High Court · (2025) 11 MAD CK 2010
Bharatiya Nyaya Sanhita, 2023-Section 103(1), 269, 296(b)
High Courts24 Nov 2025Dismissed
Ilamurugan Vs Babu Pillai (Died) And Others
Madras High Court · (2025) 11 MAD CK 2008
Code Of Civil Procedure, 1908-Order 1 Rule 8
High Courts24 Nov 2025Dismissed
K.Mangesh Kumar Vs District Collector And Others
Madras High Court · (2025) 11 MAD CK 2007
Transfer Of Property Act, 1882-Section 111(f)
High Courts24 Nov 2025Dismissed
P.Sellappan Vs Ramamoorthy And Others
Madras High Court · (2025) 11 MAD CK 2006
Code Of Civil Procedure, 1908-Order 41 Rule 27Transfer Of Property Act, 1882-Section 52
High Courts24 Nov 2025Dismissed
Rajendiran Vs Perumayee And Others
Madras High Court · (2025) 11 MAD CK 2005
Code Of Civil Procedure, 1908-Section 100, Order 1 Rule 10(2)Transfer Of Property Act, 1882-Section 52, 55Specific Relief Act, 1963-Section 19(b)
High Courts24 Nov 2025Dismissed
Kaliyappan And Others Vs Palanisamy, (Died) And Others
Madras High Court · (2025) 11 MAD CK 2004
Evidence Act, 1872-Section 65
High Courts22 Nov 2025Dismissed
R.Nandhini Devi And Others Vs R.Santhanalakshmi [Deceased] And Others
Madras High Court · (2025) 11 MAD CK 1998
High Courts21 Nov 2025
T.Murali Vs State
Madras High Court · (2025) 11 MAD CK 1997
Bharatiya Nyaya Sanhita, 2023-Section 121(1), 269, 296(B), 351(3)Tamil Nadu Public Property (Prevention Of Destruction And Loss) Act, 1982-Section 3