HCMONTHLY CASE LAW ARCHIVE
Read 38 LawLens analyses of Madras High Court judgments published in April 2026, covering key rulings, legal principles and case law.
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Land acquisition proceedings were initiated on 07.09.2011 under the Land Acquisition Act, 1894.
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The respondents were temporary employees (Typists, Junior Assistants, etc.) appointed in various government departments from 1986
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The petitioner filed a Writ of Mandamus seeking a direction for the removal of encroachments in the EVR Periyar Nagar Layout, Coimbatore, which was approved in 1979 (LP/R(CN).No.278/79)
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The Petitioner filed a writ petition under Article 226 of the Constitution seeking a writ of mandamus to restrain Respondents 1 to 3 (state and municipal authorities) from allowing Respondent 4 to evict the Petitioner...
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The Respondents (2 and 3) applied for registration of a device mark "SPECIAL GANESHA BRAND" (No. 1831646) in Class 30
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The respondent was employed by the appellant management as an "Area Business Manager" from September 9, 2014, until his termination on August 29, 2020.
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The Respondent-Assessee, a manufacturer of cotton and blended yarns, claimed deductions for machinery replacement as revenue expenditure for Assessment Years (AY) 1996-97 (Rs. 6.19 crores) and 1997-98 (Rs. 13.10 crores)
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The respondent, an exporter of cashew kernels, applied for Duty Free Import Authorisation (DFIA) licenses from the DGFT for raw cashew nuts
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The petitioner (Accused No. 4) was arrested and remanded to judicial custody on December 23, 2024, for alleged offenses under Sections 8(c), 22(c), and 29(1) of the NDPS Act, 1985.
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The petitioners challenged an order passed by the Revenue Divisional Officer (RDO), Arani, dated 16.10.2023, which rejected their request to reclassify a portion of land in Survey No. 662, Kasthambadi Village, as High...
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On August 31, 2021, the deceased, Pitchamani, was riding his two-wheeler on the Usilampatti–Patelangur Road when he was struck by a bus belonging to the appellant Transport Corporation, which was being driven in a ras...
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The Appellant, a nationalized bank, was instructed by a Central Excise and Service Tax audit team to pay service tax amounting to ₹20,23,916/- on the share of profit from foreign exchange transactions
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The Respondent/Assessee engaged in the business of purchasing and selling lottery tickets sponsored by various State Governments.
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The appellant/assessee sold shares in M/s. Vision Health Services (P) Ltd. to a US-based company for Rs. 5,51,29,555/- and initially paid advance tax on the resulting capital gains
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The appellant, a manufacturer of automobile rubber products, filed Fringe Benefit Tax (FBT) returns for the assessment years 2006-2007, 2007-2008, and 2008-2009.
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Following a search operation between 22.01.2003 and 13.02.2003, the Assessing Officer (AO) conducted a block assessment for the period 01.04.1996 to 22.01.2003.
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The plaintiff, an ex-military serviceman, applied for the assignment of Government poramboke land in 1985
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Shruthi Enclave, a residential project comprising 137 units in Coimbatore, was developed following a 2004 planning permission
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The petitioner was appointed as a part-time Village Assistant (Thalayari) on 01.01.1980.
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The Petitioner applied for the post of Senior Scientific Officer (SSO) Grade-II (Explosives) in the Central Forensic Science Laboratory (CFSL) following a 2013 UPSC advertisement.
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The Petitioner, a 1982-batch IAS officer of the Madhya Pradesh cadre, was set to retire on superannuation on 31.08.2015
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The petitioner, S. Srinivasan, was a Postal Assistant at Dharapuram HPO who discharged five Kisan Vikas Patras (KVPs) worth ₹65,100 to a woman claiming to be the guardian of a minor investor
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The first respondent (student) discontinued his dental course at the appellant’s self-financing college due to illness and subsequently joined an engineering college
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The Appellant (Unicon Engineers) challenged an order passed by a Single Judge of the Madras High Court in an application seeking exemption from the mandatory 75% pre-deposit required under Section 19 of the MSMED Act,...
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The Appellant, a public financial institution, sanctioned a term loan and capital term loan totaling Rs. 11 lakhs to respondents 2 to 4 (trading as M/s. Sri Chakra Leather Garments) in 1995-1996
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The Appellant, a real estate developer, entered into a construction agreement and sale deed with the first respondent (M. Rekha) in 2020 for a residential flat.
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The respondent (plaintiff) entered into a sale agreement on 14.09.2015 (Ex.A1) with the appellants (defendants) to purchase the suit property at Rs. 6,00,000 per acre, totaling Rs. 58,08,000.
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The Plaintiff (Respondent 1), daughter of the second defendant through his first wife, filed a suit for partition of two items of property.
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The dispute concerns a suit for partition of a property in Avadi.
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The Appellant (Plaintiff) obtained a decree for specific performance in O.S.No.622 of 2010 against the 2nd Respondent (Defendant) regarding a sale agreement dated 21.11.2007.
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The Appellant/Assessee is a firm manufacturing disposable plastic cups in Pondicherry.
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The suit property, located in Guindy, Chennai, was originally purchased by the parties' grandfather, Vijayaranga Nayakar, in 1949
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The Petitioner filed a Writ of Mandamus seeking a direction to the respondents to renew his gun license (No. 21196/PLN II) following a representation submitted on 20.11.2025.
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The petitioner filed a Writ of Mandamus seeking a direction to the Tamilnadu Medical Council (Respondent No. 1) and its Disciplinary Committee (Respondent No. 2) to act upon his representation dated March 16, 2026.
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The petitioner was convicted by the Special Court for Trial of cases under SC/ST (PoA) Act, Theni, for offences under Section 376 r/w 511 of the IPC and Section 3(1)(w)(i) of the SC/ST (PoA) Act. He was sentenced to f...
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The petitioner (accused) is facing trial in C.C. No. 71/2016 before the Judicial Magistrate No. I, Tindivanam, a case pending since 2016.
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The Appellant, a private limited company engaged in leasing and renting buildings, declared a loss for the Assessment Year 2010-2011
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The petitioner (Selvi) and a co-accused (Mohanasundaram, a Branch Manager at SBI) were accused of cheating multiple persons between January and May 2009.
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