HCHIGH COURT REPORT
Recent LawLens analyses from the Madras High Court and Madurai Bench.
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The applicant wife sought execution in India of a Letter of Request issued by the Superior Court of California in matrimonial proceedings concerning dissolution of marriage and division of property.
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The petitioner sought correction of the mother’s name in his son’s birth certificate, from “A. Hasna Fathima” to “M. Illaya Kanmani Nanmozhi.”
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The petitioner, an employee of the fourth respondent’s firm, had sought EPF, gratuity and compensation in W.P.(MD) No. 5202 of 2022.
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The petitioner was convicted under Section 138 of the Negotiable Instruments Act, 1881, and sentenced to one year’s simple imprisonment and to pay compensation of ₹18,09,500.
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The appellants were among 19 persons convicted by the Sessions Judge, Special Court for Trial of SC/ST Cases, Tiruppur, in S.C. No. 178 of 2025.
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The appellant, a Bangladeshi national, was arrested with ten others in Tiruppur on 28 January 2025.
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The petitioner had been dismissed from service and later reinstated pursuant to a court order directing reinstatement with continuity of service but without back wages. Disputes arose over implementation of that direc...
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The petitioner, a bank officer who was serving as Branch Manager at Cuddalore, was suspended in August 2008 and charged with irregularities in sanctioning loans. Following a departmental enquiry, the Enquiry Officer f...
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The petitioner, a Surveyor, challenged the order imposing compulsory retirement for his alleged role in preparing a sketch and survey report that supported pattas for land extents said not to exist in the field.
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