High Courts07 Sept 2026Allowed
Mohamedkhan Vs State Of Tamil Nadu & Ors.
Madras High Court · (2026) 09 MAD CK 1462
Constitution of India-Article 226Tamil Nadu Act 14 of 1982-Section 2(e)
COURT ARCHIVE
Madras High Court judgments
1,08,340 judgments · page 12 of 5,417
High Courts07 Sept 2026
T.Muthulingam Vs The State Of Tamil Nadu & Anr.
Madras High Court · (2026) 09 MAD CK 1468
Constitution of India-Article 226
High Courts07 Sept 2026
Sri. Pitchaimuthu & Ors. Vs Sri Murugan Matalayam, Cumbum & Ors.
Madras High Court · (2026) 09 MAD CK 1470
CPC-Section 100Limitation Act, 1963-Section 10, Article 96, 92
High Courts07 Sept 2026Dismissed
All India Islamic Foundation & Anr. Vs Ayyavoo (died) & Ors.
Madras High Court · (2026) 09 MAD CK 1473
Code of Civil Procedure-Section 100, 11, Order IX Rule 7Indian Evidence Act-Section 35Specific Relief Act-Section 34
High Courts07 Sept 2026Dismissed
Arumugam Vs Chelliah
Madras High Court · (2026) 09 MAD CK 1478
CPC-Section 100
High Courts07 Sept 2026
Sahayapunitha Vs The Home Secretary & Ors.
Madras High Court · (2026) 09 MAD CK 1486
Constitution of India-Article 226
High Courts07 Sept 2026
S.Kandhasamy Vs The Superintendent Of Prison & Anr.
Madras High Court · (2026) 09 MAD CK 1493
Constitution of India-Article 226
High Courts07 Sept 2026
Yogesh Vs The State Of Tamilnadu & Ors.
Madras High Court · (2026) 09 MAD CK 1494
Constitution of India-Article 226
High Courts07 Sept 2026
Veeraiya Vs Tamilnadu Electricity Board & Ors.
Madras High Court · (2026) 09 MAD CK 1501
Constitution of India-Article 226
High Courts07 Sept 2026Disposed Of
Vairavan Vs The District Collector Office Of District Collector & Ors.
Madras High Court · (2026) 09 MAD CK 1502
Constitution of India-Article 226Land Encroachment Act
High Courts07 Sept 2026Allowed
Akash Vs State rep. By The Inspector of Police
Madras High Court · (2026) 09 MAD CK 1587
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Sections 147, 148, 341, 294(b), 302 r/w 149, 302The Criminal Rules of Practice, 2019
High Courts07 Sept 2026
Raveendhra Vs The State Represented By Its, The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1599
BNSS-Section 483IPC-Sections 109, 120B, 147, 148, 149, 294(b), 307, 506(ii)The Criminal Rules of Practice, 2019
High Courts07 Sept 2026
Shri A.Sagaya Aruldass Vs The Senior Intelligence Officer
Madras High Court · (2026) 09 MAD CK 1600
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Customs Act, 1962-Section 135, 108The Criminal Rules of Practice, 2019
High Courts07 Sept 2026Allowed
N.K.Shivakumar Vs Same Deutz-Fahr India Private Limited
Madras High Court · (2026) 09 MAD CK 1608
Constitution of India-Article 227Civil Procedure Code-Section 148, Order V Rule 1(1), VIII Rule 1Commercial Courts Act
High Courts07 Sept 2026
Allirajan & Anr. Vs The State Rep By, The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1611
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Section 140(2), 127(2), 308(2)(3), 351(3), 269Arms Act
High Courts07 Sept 2026
Pechiyammal Vs The Principal Secretary To Government & Ors.
Madras High Court · (2026) 09 MAD CK 1618
Constitution of India-Article 226
High Courts07 Sept 2026
Krishnaveni Vs The Additional Chief Secretary To Government & Ors.
Madras High Court · (2026) 09 MAD CK 1621
Constitution of India-Article 226, 22(5)
High Courts07 Sept 2026
R.Arun Vs The State Rep By
Madras High Court · (2026) 09 MAD CK 1629
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 132, 296(b), 351(3), 269Arms Act-25(1A)
High Courts03 Sept 2026
Raj Kumar Vs The Deputy Inspector General Of Prison & Ors.
Madras High Court · (2026) 09 MAD CK 1435
Constitution of India-Article 226
High Courts03 Sept 2026
Arumugakani Vs The State & Anr.
Madras High Court · (2026) 09 MAD CK 1439
Constitution of India-Article 226