High Courts09 Sept 2026Allowed
C.Anand Vs The Regional Passport Officer & Anr.
Madras High Court · (2026) 09 MAD CK 1596
Constitution of India-Article 226
COURT ARCHIVE
Madras High Court judgments
1,08,340 judgments · page 8 of 5,417
High Courts09 Sept 2026
G.Mahalakshmi Vs The Additional Registrar General & Ors.
Madras High Court · (2026) 09 MAD CK 1597
Constitution of India-Article 226
High Courts09 Sept 2026
S.Soosai Manickam & Ors. Vs R.C.Mission & Ors.
Madras High Court · (2026) 09 MAD CK 1598
Civil Procedure Code-Section 100, Order 7 Rule 3, 20 Rule 3Inam Act (Act 26 of 1948)Estate Land Act (Act 1/1908)-Section 185
High Courts09 Sept 2026
C.Sudhakar Vs The Superintendent Of Police & Ors.
Madras High Court · (2026) 09 MAD CK 1603
Constitution of India-Article 226
High Courts09 Sept 2026Allowed
Mr.Pakthavachalam Vs Kathijabegam
Madras High Court · (2026) 09 MAD CK 1604
BNSS-Section 528Cr.P.C.-Section 154(3), 156(3), 91
High Courts09 Sept 2026
Isaki Pandi Vs The State Rep. By, The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1605
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, 2023-Section 309(4), 269The Criminal Rules of Practice, 2019
High Courts09 Sept 2026Dismissed
Lakshminarayanan Vs The Commissioner, Trichy City Municipal Corporation, Trichy & Anr.
Madras High Court · (2026) 09 MAD CK 1606
Constitution of India-Article 226
High Courts09 Sept 2026
K.Virumandi Vs The District Collector & Ors.
Madras High Court · (2026) 09 MAD CK 1607
Constitution of India-Article 226
High Courts09 Sept 2026
S.Sathiyamoorthy Vs K.Sundararajan
Madras High Court · (2026) 09 MAD CK 1612
B.N.S.S.-Section 438 r/w 442Negotiable Instruments Act-Section 138
High Courts09 Sept 2026
Amudha Vs The Additional Secretary & Ors.
Madras High Court · (2026) 09 MAD CK 1613
Constitution of India-Article 226
High Courts09 Sept 2026
Varsha Vs State Rep By, The Sub-Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1614
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483ITP Act-Sections 3(2)(a), 4(1), 5(1)(a)The Criminal Rules of Practice, 2019
High Courts09 Sept 2026
M/s.Cholamandalam Investment and Finance Company Ltd. Vs Shantanu Koshale
Madras High Court · (2026) 09 MAD CK 1615
High Courts09 Sept 2026
Sankarraj Vs The District Collector & Ors.
Madras High Court · (2026) 09 MAD CK 1616
Constitution of India-Article 226
High Courts09 Sept 2026
S.Saravanan Vs The District Collector & Ors.
Madras High Court · (2026) 09 MAD CK 1617
Constitution of India-Article 226
High Courts09 Sept 2026
Sankar Vs The State Rep By, The Station House Officer
Madras High Court · (2026) 09 MAD CK 1622
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Section 123, 269COTPA Act-Section 24(1)
High Courts09 Sept 2026
M/s.Cholamandalam Investment And Finance Company Ltd. Vs M/s.Rishabh Transport
Madras High Court · (2026) 09 MAD CK 1623
High Courts09 Sept 2026
Alagarsamy Vs The District Collector & Ors.
Madras High Court · (2026) 09 MAD CK 1624
Constitution of India-Article 226
High Courts09 Sept 2026
Muppudathi Vs The District Collector & Ors.
Madras High Court · (2026) 09 MAD CK 1625
Constitution of India-Article 226
High Courts09 Sept 2026
Rani Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 1630
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 123, 269Cigarettes and other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003-Section 24(1)
High Courts09 Sept 2026Disposed Of
M/s. Mataji Mobiles Vs The Assistant Commissioner (ST)
Madras High Court · (2026) 09 MAD CK 1631
Constitution of India-Article 226