COURT ARCHIVE

Madras High Court judgments, 2026

1,228 judgments · page 2 of 62

High Courts22 Sept 2026

Sekaran @ Palkar Sekar Vs The State Rep. by The Sub Inspector of Police

Madras High Court · (2026) 09 MAD CK 3684

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS Act 2023-Sections 303(2), 326(a), 269The Criminal Rules of Practice, 2019

High Courts21 Sept 2026

Ashique Exports Pvt.Ltd. Vs Koyenco Soaps And Detergents Pvt.Ltd. & Anr.

Madras High Court · (2026) 09 MAD CK 3213

Original Side Rules-Order IV Rule 1CPC-Order VII Rule 1Trade Marks Act, 1999-Sections 28, 134, 135, 57, 9 and 11

High Courts21 Sept 2026Disposed Of

Thuran Kula Kongu Vellala Gounder Trust Vs The State Of Tamil Nadu & Ors.

Madras High Court · (2026) 09 MAD CK 3220

Constitution of India-Article 227SC/ST (PoA) Act

High Courts21 Sept 2026

S.Bharathi Vs The Secretary To Government & Ors.

Madras High Court · (2026) 09 MAD CK 3221

Constitution of India-Article 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988

High Courts21 Sept 2026

Dr.Prasannakumar R Vs The General Manager & Anr.

Madras High Court · (2026) 09 MAD CK 3224

Constitution of India-Article 226

High Courts21 Sept 2026

State Bank Of India Vs The District Collector Cum District Magistrate & Ors.

Madras High Court · (2026) 09 MAD CK 3225

Constitution of India-Article 226

High Courts21 Sept 2026

K.Senthipathy Vs A.K.Prabhakran & Ors.

Madras High Court · (2026) 09 MAD CK 3226

Letters Patent-Clause 15

High Courts21 Sept 2026

S.Nalla Senathipathy & Ors. Vs N.Savithri & Ors.

Madras High Court · (2026) 09 MAD CK 3228

Constitution of India-Article 227Civil Procedure Code-Order XVIII Rule 3A

High Courts21 Sept 2026

C.Rajangam Vs Gopalakrishnan

Madras High Court · 2026 INSC 579

Negotiable Instruments Act-Section 138, 139, 140, 141, 141(1) and (2), Chapter XVIICr.P.C-Section 397, 401, 255(2), 357(3), 482Presidency Towns Insolvency Act III of 1909-Section 17, 17(2), 18(1) and (3), 25(1) and (3), 68, 68(d)

High Courts21 Sept 2026

Pradeep Cholayil & Anr. Vs Karnataka Soaps And Detergent Ltd.

Madras High Court · (2026) 09 MAD CK 3231

Code of Civil Procedure-Order VII Rule 1Trademarks Act, 1999-Sections 27, 134, 135Commercial Courts, Commercial Divisions and Commercial Appellate Division of High Courts Act, 2015-Proviso 1 to Section 7

High Courts21 Sept 2026

A.C. Murugesan & Ors. Vs The District Forest Officer & Anr.

Madras High Court · (2026) 09 MAD CK 3232

Constitution of India-Article 227Civil Procedure Code-Order XXVI Rule 9

High Courts21 Sept 2026

P.Anuradha & Ors. Vs Dr.P.Ashokan & Ors.

Madras High Court · (2026) 09 MAD CK 3233

Constitution of India-Article 227

High Courts21 Sept 2026

Loganathan Vs Tamil Nadu State Transport Corporation (Coimbatore) Ltd. & Anr.

Madras High Court · (2026) 09 MAD CK 3234

Constitution of India-Article 226

High Courts21 Sept 2026

Kuppan Vs The Revenue Tahsildar & Ors.

Madras High Court · (2026) 09 MAD CK 3235

Constitution of India-Article 226

High Courts21 Sept 2026

Sanjjay Saumyha Vs The Principal Commissioner Of Income Tax

Madras High Court · (2026) 09 MAD CK 3236

Income-tax Act, 1961-Section 260A, 263, 147, 144B, 47(x), 56, 145, 49(2A), 199, 45

High Courts21 Sept 2026

M/s.Metro City Foundation Vs The State & Anr.

Madras High Court · (2026) 09 MAD CK 3237

Constitution of India-Article 226, 14, 19(1)(g), 21, 301, 304Tamil Nadu Value Added Tax Act, 2006-Section 6Amendment Act 21 of 2007

High Courts21 Sept 2026

R.Sowmya Vs The State Of Tamil Nadu & Ors.

Madras High Court · (2026) 09 MAD CK 3238

High Courts21 Sept 2026

J.Venkatesan Vs I.K.Sai Hemaarasi

Madras High Court · (2026) 09 MAD CK 3239

Constitution of India-Article 227Hindu Marriage Act, 1955-Section 24Guardians and Wards Act, 1890

High Courts21 Sept 2026

John Praveen Reginold Vs M/s.TMT Cold Storage Private Limited & Ors.

Madras High Court · (2026) 09 MAD CK 3240

CPC-Order XXXI Rule 1, XXXVII

High Courts21 Sept 2026

SEPC Limited Vs GPE (India) Ltd. & Ors.

Madras High Court · (2026) 09 MAD CK 3241

Arbitration and Conciliation Act-Section 47 to 49