High Courts14 Nov 2025Allowed
Mandi Ammal (Died) And Others Vs Special Thasildhar [LA] (Housing) And Others
Madras High Court · (2025) 11 MAD CK 1951
Land Acquisition Act, 1894-Section 4(1), 23(1A), 23(2), 28, 18, 30
COURT ARCHIVE
Madras High Court judgments, 2025
419 judgments · page 13 of 21
High Courts14 Nov 2025Dismissed
R. Balamurugan Vs State
Madras High Court · (2025) 11 MAD CK 1950
Indian Penal Code, 1860-Section 379, 392, 394, 451
High Courts14 Nov 2025
Tamilarasan Vs State
Madras High Court · (2025) 11 MAD CK 1949
Bharatiya Nyaya Sanhita, 2023-Section 109(1),238, 238(a), 240, 269Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 77
High Courts14 Nov 2025Dismissed
Special Tahsildar Vs G. Banu And Others
Madras High Court · (2025) 11 MAD CK 1948
Land Acquisition Act, 1894-Section 4(1), 18, 23(1A), 23(2), 28
High Courts14 Nov 2025
Krishna Devaraya Vs Commissioner And Others
Madras High Court · (2025) 11 MAD CK 1947
High Courts14 Nov 2025
Pen India Private Limited Vs S.Chandraprakash Jain And Others
Madras High Court · (2025) 11 MAD CK 1946
High Courts14 Nov 2025Allowed
S.Prasanna And Others Vs M.Jothika
Madras High Court · (2025) 11 MAD CK 1945
Surrogacy (Regulation) Act, 2021-Section 3(ii), 4(iii)(a)(II)
High Courts14 Nov 2025Dismissed
Special Tahsildar (L.A.No.5) Vs Thiru Rayar
Madras High Court · (2025) 11 MAD CK 1944
Land Acquisition Act, 1894-Section 4(1), 19(1), 23(2), 54
High Courts13 Nov 2025Dismissed
K.A.Gurusekar Vs Inspector Of Police And Others
Madras High Court · (2025) 11 MAD CK 1968
Indian Penal Code, 1860-Section 109, 408, 409, 420, 467, 468, 471, 477(A)Tamil Nadu Co- Operative Societies Act, 1983-Section 81
High Courts13 Nov 2025Dismissed
Minor.Vikash Vs Priya
Madras High Court · (2025) 11 MAD CK 1967
Constitution Of India, 1950-Article 21Code Of Criminal Procedure, 1973-Section 125Hindu Minority And Guardianship Act, 1956-Section 6
High Courts13 Nov 2025Dismissed
B.Gokilapandian Vs District Educational Officer
Madras High Court · (2025) 11 MAD CK 1966
High Courts13 Nov 2025
Ragul Gandhi Vs State Of Tamilnadu
Madras High Court · (2025) 11 MAD CK 1964
Bharatiya Nyaya Sanhita, 2023-Section 103(1), 269
High Courts13 Nov 2025Partly Allowed
Vetri @ Manikandan Vs State
Madras High Court · (2025) 11 MAD CK 1958
Code Of Criminal Procedure, 1973-Section 311Bharatiya Nagarik Suraksha Sanhita, 2023-Section 348Indian Penal Code, 1860-Section 366(A)
High Courts13 Nov 2025Dismissed
K.Vinoth And Others Vs V.Shankar And Others
Madras High Court · (2025) 11 MAD CK 1957
Motor Vehicles Act, 1988-Section 166
High Courts13 Nov 2025
Sathish Vs State
Madras High Court · (2025) 11 MAD CK 1956
Bharatiya Nyaya Sanhita, 2023-Section 143, 269Bonded Labour System (Abolition) Act, 1976-Section 16
High Courts13 Nov 2025
Jayakumar Vs State
Madras High Court · (2025) 11 MAD CK 1955
Prevention Of Corruption Act, 1988-Section 7(9), 8(b)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts13 Nov 2025
Rajesh And Others Vs State
Madras High Court · (2025) 11 MAD CK 1954
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(2), 190, 191(3), 296(b), 351(3), 353(3)Arms Act, 1959-Section 25(1A)Indian Penal Code, 1860-Section 229A
High Courts12 Nov 2025Partly Allowed
NJR Constructions Pvt. Ltd Vs Union Of India, CPWD
Madras High Court · (2025) 11 MAD CK 1938
Arbitration And Conciliation Act, 1996-Section 31(3), 34
High Courts12 Nov 2025
Kodipunjula Prasanth Kumar Vs State And Others
Madras High Court · (2025) 11 MAD CK 1937
High Courts12 Nov 2025
Akash And Others Vs State
Madras High Court · (2025) 11 MAD CK 1936
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B)Indian Penal Code, 1860-Section 229A