COURT ARCHIVE

Madras High Court judgments

1,08,340 judgments · page 7 of 5,417

High Courts09 Sept 2026Allowed

The Secretary To Government & Anr. Vs A.Subramanian

Madras High Court · (2026) 09 MAD CK 1544

Letters Patent Act-Clause 15Constitution of India-Article 226, 320(3), 320, 320(3)(c), 311, 32, 136Tamil Nadu Government Servants' Conduct Rules, 1973-Rule 20(1)

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High Courts09 Sept 2026Allowed

Kshatriya Nadar Girls' Higher Secondary School Vs The Chief Educational Officer & Ors.

Madras High Court · (2026) 09 MAD CK 1546

Letters Patent-Clause 15Tamil Nadu Recognised Private Schools (Regulation) Rules, 1972-Rule 15-AConstitution of India-Article 311, 311(2)

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High Courts09 Sept 2026

Kurinji Poo Mahalir Self Helping Group Vs The Secretary To Government Of Tamil Nadu & Ors.

Madras High Court · 2025 INSC 362

Letter Patent Act-Clause 15The Tamil Nadu Transparency in Tenders Act, 1998-Section 11, 10

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High Courts09 Sept 2026

Sri Gopalakrishna Higher Secondary School Vs The Joint Director Of School Education & Ors.

Madras High Court · (2026) 09 MAD CK 1555

Letters Patent-Clause 15IPC-Sections 294(b), 341 and 506(i)Tamil Nadu Recognized Private Schools (Regulation), Act 1973-Section 23(b)

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High Courts09 Sept 2026

Durairaj Vs The Commissioner, Tirunelveli Corporation & Anr.

Madras High Court · (2026) 09 MAD CK 1560

Constitution of India-Article 226

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High Courts09 Sept 2026

Chitra Kala Vs The Commissioner, Tirunelveli Corporation & Anr.

Madras High Court · (2026) 09 MAD CK 1566

Constitution of India-Article 226

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High Courts09 Sept 2026

Lakshmanan Vs The Commissioner, Tirunelveli Corporation & Anr.

Madras High Court · (2026) 09 MAD CK 1571

Constitution of India-Article 226

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High Courts09 Sept 2026

Gnanaselvan Vs The State Represented By The Inspector Of Police

Madras High Court · (2026) 09 MAD CK 1575

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 296(b), 78(1)(i), 78(2), 79, 351(3), 269TNPHW Act-Sec.4

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High Courts09 Sept 2026

Arumugam Vs The Commissioner, Tirunelveli Corporation & Anr.

Madras High Court · (2026) 09 MAD CK 1576

Constitution of India-Article 226

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High Courts09 Sept 2026

V.S.Rajavarman Vs The Commissioner & Anr.

Madras High Court · (2026) 09 MAD CK 1579

Constitution of India-Article 226

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High Courts09 Sept 2026

A.Santhanam Vs The Superintendent Of Police & Ors.

Madras High Court · (2026) 09 MAD CK 1581

Constitution of India-Article 226

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High Courts09 Sept 2026Disposed Of

Advocates Association, Rameswaram Vs The Superintendent Of Police & Ors.

Madras High Court · (2026) 09 MAD CK 1582

Constitution of India-Article 226Cr.P.C.-Section 144BNSS-Section 163

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High Courts09 Sept 2026

B.Vanmozhi Vs The State Rep By The Inspector Of Police

Madras High Court · (2026) 09 MAD CK 1584

Bharatiya Nyaya Sanhita, 2023-Sections 191, 296(B), 126, 115, 109, 132, 151, 269The Criminal Rules of Practice, 2019

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High Courts09 Sept 2026

Kuppusamy Vs The State Rep. By, The Inspector Of Police

Madras High Court · (2026) 09 MAD CK 1585

Tamil Nadu Prohibition Act (as amended)-Sections 4(1)(A) and 4(1)(C)The Criminal Rules of Practice, 2019-Judicial Form No.46B.N.S.-Section 269

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High Courts09 Sept 2026

Shenbagam Vs The Commissioner, Tirunelveli Corporation & Anr.

Madras High Court · (2026) 09 MAD CK 1586

Constitution of India-Article 226

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High Courts09 Sept 2026

Abdul Kalam Asad Vs The Commissioner & Anr.

Madras High Court · (2026) 09 MAD CK 1588

Constitution of India-Article 226

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High Courts09 Sept 2026

Murugan @ Murugesan Vs The Home Secretary & Ors.

Madras High Court · (2026) 09 MAD CK 1590

Constitution of India-Article 226

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High Courts09 Sept 2026

Shanthi Vs The State, Rep. By Its The Secretary To Government Of Tamil Nadu & Ors.

Madras High Court · (2026) 09 MAD CK 1593

Constitution of India-Article 226

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High Courts09 Sept 2026

Rajesh @ Laddu Rajesh & Anr. Vs The State Rep. by, The Inspector of Police

Madras High Court · (2026) 09 MAD CK 1594

Bharatiya Nyaya Sanhita (BNS), 2023-Sections 103(2), 126(2), 140(1), 190, 191(2), 191(3), 351(3), and 61(2), 269The Criminal Rules of Practice, 2019

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High Courts09 Sept 2026

Nagarajan Vs The State Represented By The Sub-Inspector Of Police

Madras High Court · (2026) 09 MAD CK 1595

Bharathiya Nyaya Sanhita, 2023-Section 303(2), 269Criminal Rules of Practice, 2019

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