HCMONTHLY CASE LAW ARCHIVE
Read 222 LawLens analyses of Madras High Court judgments published in August 2026, covering key rulings, legal principles and case law.
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The petitioner sought Letters of Administration with the Will annexed under Sections 232 and 276 of the Indian Succession Act, 1925, read with Order XXV Rule 5 of the Original Side Rules, in respect of the unregistere...
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The deceased, who was married but living separately from her husband, was allegedly in a relationship with the appellant, who operated a mobile-phone shop.
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The petitioner challenged, under Article 226 of the Constitution, the TNPSC Memorandum No. 1461/OTD-B2/2020 dated 25 August 2026, seeking its quashing and a direction to consider his candidature on the basis of the PS...
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The petitioner-landlord challenged the Principal District Judge, Chengalpattu’s order allowing the tenant’s appeal and dismissing the eviction proceedings.
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The first petitioner’s husband was appointed as a Typist in the Judicial Department on 5 February 1997 and died on 17 April 2021. He had been granted Selection Grade and revised pay benefits. Although his revised pay...
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The petitioner, a person with 70% disability, was appointed as an Office Assistant on compassionate grounds and thereafter served in various posts in the judicial department.
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S. Munikrishnan was holding the post of HSG-I (Postal) on an ad hoc basis. His name was included at Serial No. 11 in the approved panel for regular promotion, approved on 16 May 2013. Pursuant to the panel, a promotio...
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The petitioner was appointed as a temporary Computer Operator on 14 February 2014 and sought a direction to the Government to sanction a regular post of Computer Operator, approve service rules for the post, and regul...
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The petitions sought transfer to the Central Bureau of Investigation (CBI) of the investigation arising from Crime No.151 of 2026, initially registered at Palani Adivaram Police Station concerning the alleged fraudule...
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The respondent’s father, Balasubramanian, a B.T. Assistant in a Government Higher Secondary School, died in service on 16 October 2011.
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The suit concerned 70/71 cents in Survey No.293/3, Ulagankathan Village, forming part of a total extent of 2 acres 75 cents. The plaintiff claimed that the entire survey number originally belonged jointly to his fathe...
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The petitioner, a Peon in the Tamil Nadu Circle Postal Co-operative Bank, remained absent from duty after expiry of his medical leave on 2 February 2004.
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The petitioner, arrayed as A1, and his wife entered into a Memorandum of Understanding dated 19 June 2006 with the second respondent concerning approximately 20 acres of land, including 220 plots. The complainant alle...
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The petitioners were the daughters and legal heirs of G. Johnson, a labourer employed by the Food Corporation of India (“FCI”). Johnson tested positive for COVID-19 on 31 May 2021 and was admitted to FCI’s accredited...
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The petitioner was employed by the Vellore District Central Co-operative Bank and was promoted as Assistant Manager. In 2011, while officiating as Assistant Manager/Passing Officer, he permitted credit of ₹1,00,000 to...
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The petitioner, a recognised aided private primary school established in 1947, had approximately 65 students and an approved establishment comprising one Headmaster and six Secondary Grade Teachers.
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The plaintiff and defendants were the five children of Purushothaman and Lalitha.
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The petitioner applied pursuant to Notification Nos. 72 and 73 of 2025 dated 06.04.2025 for the posts of Chobdar, Office Assistant, Residential Assistant and Room Boy in the Madras High Court Service.
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The petitioner applied for recruitment to the posts of Sweeper, Sanitary Worker, Gardener, Waterman and Watchman in the Madras High Court Service pursuant to Recruitment Notification Nos. 72 and 73 of 2025 dated 06.04...
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The petitioner was appointed as a Stenographer Grade III on 25 June 1999 and was subsequently promoted as Stenographer Grade I with effect from 2 March 2015.
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The petitioner was appointed as a Night Watchman on 14 December 2009 and was subsequently promoted as an Office Assistant with effect from 15 December 2014.
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The petitioner was appointed as an Examiner on 24 April 1992 and was later promoted as a Junior Assistant in the Principal District Court with effect from 4 June 2008.
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The petitioner applied pursuant to Recruitment Notification dated 06.04.2025 for the posts of Sweeper, Sanitary Worker, Gardener, Waterman and Watchman in the Madras High Court Service.
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The deceased, P. Samykutty, aged approximately 77 years, was riding his moped on Palakkad Main Road, near K.G. Chavadi, Coimbatore, on 23 February 2013, when a lorry allegedly driven rashly and negligently by the firs...
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The petitioners, all serving as Group-B employees in various subordinate courts in Tamil Nadu, had received pay fixation under the applicable Pay Rules and Government Orders.
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The appellant/plaintiff and late Muthusamy, the husband of Respondent No.1, were the daughter and son of Kaluvadi Asari and Lakshmiammal. Lakshmiammal purchased the suit property, comprising land and buildings, under...
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The petitioner, a Group-B Sheristadar serving in the District Court, Tirupathur, had received pay fixation under the applicable Pay Rules and Government Orders.
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The petitioner, a Group-B employee, had received pay fixation under the applicable Pay Rules and Government Orders.
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M. Vijayakumar was appointed as a Wireman Helper on 22 December 1989 and promoted as a Bill Collector on 11 March 1997.
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The dispute concerned extensive lands in old Survey No.168, Pattipulam Village, originally measuring 407.16 acres and subsequently subdivided.
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On 23.10.2022, a Maruti 800 car was detonated and set ablaze outside Arulmigu Kottai Sangameshwarar Temple, Ukkadam, Coimbatore; the driver, Jamesha Mubeen/A1, died in the explosion.
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The petitioner had purchased 67 windmills that were provisionally attached in proceedings arising from an Enforcement Case Information Report connected with a CBI predicate-offence case. The Adjudicating Authority con...
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Inno Infra Private Limited had availed credit facilities from Indian Overseas Bank, secured inter alia by a mortgage over 55,048 sq. ft. of vacant land forming part of the “Millennium Square” layout at Kattawakkam Vil...
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The appellant was prosecuted for allegedly taking P.W.3, stated by the prosecution to be below 18 years of age, from her college on 23.06.2016, taking her to Nambiyur and other places, marrying her by tying a yellow t...
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The petitioner sought a writ of mandamus directing the authorities to provide an unhindered public pathway to the Kandani Village public cremation ground situated in Government Poramboke land in Survey No.42/4, Nenjat...
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The petitioners—the District Collector, Superintendent of Police, and Inspector of Police, Thanjavur District—filed a review application under Order 47 Rules 1 and 2 of the Code of Civil Procedure seeking review of an...
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The appellant was convicted by the Sessions Judge, Magalir Neethimandram, Tiruvallur, under Section 450 IPC and Sections 5(i) and 5(m) read with Section 6 of the POCSO Act for committing penetrative sexual assault upo...
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M/s. NAC Jewellery, engaged in the manufacture and sale of jewellery, challenged luxury-tax assessments for the assessment years 2002–03, 2003–04 and 2004–05, insofar as tax was levied on the purchase value of gold, s...
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The petitioner entered the Tamil Nadu Industries and Commerce Department as Assistant Director on 04.06.1986, was promoted as Deputy Director in 1997 and Joint Director in 2000, and became eligible for consideration f...
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The respondents were holders of FL-3 liquor licences and, in one appeal, an FL-2 licence.
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The petitioner, S. Anuradha, an Inspector of Police under suspension, challenged the suspension order bearing RC.No.PR.II/19616/WZ/2022/WZO.No.680/2022 dated 21 October 2022, issued by the Joint Commissioner of Police...
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The petitioner, R. Kalyanasundaram, sought a writ of mandamus directing Respondents 2 and 3 to step up his pay from ₹55,700 to ₹57,400, grant annual increments from 2020 on par with his juniors, and prepare a fresh pr...
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The deceased, Gunavel, was married to P.W.3, the appellant’s daughter, and resided with her as a tenant in premises let out by P.W.1.
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The petitioner, a retired Joint Registrar (Judicial) of the High Court of Madras, was placed under suspension after disciplinary proceedings were initiated against him and charges were framed under Rule 17(b) of the T...
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The suit properties originally belonged to Chinnappa Gounder, the maternal grandfather of the plaintiff and defendant.
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The appellant’s family land was acquired by the Government of Tamil Nadu under the land-acquisition laws for establishing a Thermal Power Plant, with TANGEDCO acting as the requisitioning body.
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The petitioner, appointed as a Junior Draughting Officer in 1988 and subsequently serving as a Special Grade Draughting Officer in the Tamil Nadu Water Supply and Drainage Board, retired on 13 November 2021.
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The petitioner, Secretary of Seerpanandal Primary Agricultural Cooperative Bank, was placed under suspension and subjected to an inquiry under Section 81 of the Tamil Nadu Co-operative Societies Act.
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The respondent was appointed as an Anti-Poaching Watcher on 01.04.2000 and posted in the Kalakkadu-Mundanthurai Tiger Reserve.
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The petitioner, the fourth defendant and decree-holder in O.S. No.91 of 1993, challenged the docket order dated 26 February 2018 by which the Subordinate Judge, Coimbatore, refused to entertain his execution applicati...
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The petitioner, an employee of the Metropolitan Transport Corporation, was proceeded against for alleged unauthorised absence from 13 March 2018, which was stated to have affected the regular operation of buses.
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The appellant, K. Manivannan, was transferred by the Joint Director of School Education from the post of Superintendent in the office of the Chief Educational Officer, Thanjavur, to the equivalent post in the office o...
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The petitioner was appointed as a teacher in a Panchayat Union Primary School on 9 August 1999.
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The petitioner, an employee of TANGEDCO serving as an Assessor at Manjakuppam, challenged the relieving/transfer order dated 16 October 2024 issued by the fourth respondent, transferring him from Manjakuppam to Nellik...
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The petitioner was initially appointed as a Village Headman on 12 July 1979.
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K. Ramaiah was engaged by the second respondent, a Government-aided minority school, as a Part-Time Scavenger on 1 April 2001 and was paid consolidated remuneration.
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The petitioner filed a writ petition under Article 226 of the Constitution seeking a writ of certiorari to quash Advertisement No. IITM/R/5/2021 dated 3 November 2021 issued by the Indian Institute of Technology Madras.
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The respondent was employed as a Branch Head with GIC Housing Finance Ltd., a private finance company.
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Kamalammal was initially engaged by the second respondent, a minority aided school, as a part-time sweeper.
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The first respondent, an employee/Secretary of the appellant Co-operative Society, challenged proceedings dated 07.09.2021 by which he was placed under suspension, seeking certiorarified mandamus to quash the proceedi...
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The respondents/plaintiffs instituted O.S. No. 317 of 2019 seeking refund of amounts paid under an agreement of sale dated 15 September 2012, creation of a charge over the suit property, and a permanent injunction res...
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The petitioners, V. Chithra and S. Kalaiselvi, were employees/contractual appointees associated with the Tamil Nadu Corporation for Development of Women and the Tamil Nadu State Rural Livelihood Mission.
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The petitioner challenged an order of compulsory retirement imposed upon him, by filing an Original Application before the Central Administrative Tribunal, Chennai Bench.
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A case initially registered under IPC provisions was transferred to the National Investigation Agency and re-registered against 12 accused under Sections 120-B, 465, 468 and 471 IPC and Sections 13 and 18 of the Unlaw...
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Virutcham Agro Limited, Sivakasi, promoted by Srinivasan @ Srinivasagan, and certain associated companies accepted deposits from the public and subsequently defaulted in repayment. A criminal case was registered by th...
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The six petitioners were working as Examiners/Typists in various subordinate courts in Cuddalore District.
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The first respondent, an Administrative Officer, sought quashing of a charge memorandum dated 18 February 2023 issued against him under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules and a d...
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The Teachers Recruitment Board (“TRB”) issued Notification No. 01/2021 for recruitment to the post of Post Graduate Assistant (Economics).
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The appellant, a Station Officer in the Tamil Nadu Fire and Rescue Services, was proceeded against departmentally after his wife, the fourth respondent, complained that he had contracted a second marriage with Smt. Ka...
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The petitioner, a registered trader in iron and steel products, claimed to have regularly filed GST returns and paid the GST collected on its supplies. Following summons issued under Section 70(1) of the applicable GS...
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The respondent/decree-holder obtained an ex parte decree dated 13 December 2002 in O.S. No.546 of 1994 and thereafter initiated E.P. No.50 of 2003.
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The prosecution alleged that A-1 had an illicit relationship with the deceased’s wife, which had led to a prior altercation and threat by A-1 against the deceased.
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The petitioners, the husband and sister-in-law of the respondent, were respondents in DVC No.12 of 2021 filed by the respondent-wife under the Protection of Women from Domestic Violence Act, 2005 (“DV Act”) before the...
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The petitioners, defendants 2 and 3 in O.S. No.368 of 2017, challenged the order dated 25.02.2026 dismissing their application in I.A. No.1 of 2024 for condonation of a 792-day delay in seeking to set aside an ex part...
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The appellant, an employee in the Tamil Nadu Forest Department, was transferred by administrative order dated 09 January 2026 from the Nilgiris District to the Vellore Circle.
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The petitioner applied for recruitment to Group IV posts, including Sanitary Worker, Watchman, Night Watchman and Masalachi, in the High Court Recruitment, 2025, under application number 241703030505.
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The appellant, who was the son of the deceased Chennai Corporation employee through his second wife, challenged the dismissal of his writ petition by order dated 01.08.2024 in W.P. No. 21960 of 2024.
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The respondents were employed as Matrons in Government Backward Classes School Girls’ Hostels at Kollengode and Kuzhithurai.
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The petitioner, Dr. S. Ponnusamy, was an Associate Professor of Chemistry at Sri Paramakalyani College, Alwarkurichi. Complaints were made by female M.Sc. students and a parent alleging sexually coloured remarks, inap...
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Respondents 1 and 2 instituted O.S. No. 163 of 2022 before the XXIV Assistant City Civil Court, Chennai, seeking declarations that two sale deeds dated 5 November 2018 and 30 January 2020 were null and not binding on...
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The petitioner, K. Sekar, Superintendent of C. Kandaswami Naidu College for Women, Cuddalore, filed a writ petition under Article 226 of the Constitution seeking a writ of mandamus directing the fourth respondent, the...
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L. Mariappan was appointed as Headmaster of CMS Evangelical Primary School, Pattankadu, Tirunelveli District, an aided minority institution, with effect from 04.02.2022.
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The appellant, who was the third respondent in the writ petition, challenged the order dated 23.06.2026 passed in W.P.(MD) No.17443 of 2026.
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The petitioner, S. Saifudeen, a Deputy Collector under suspension and not permitted to retire, challenged G.O.Ms. No. 70 and G.O.Ms. No. 172, both dated 28 June 2024, issued by the Revenue and Disaster Management Depa...
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The petitioner, S. Saifudeen, a Deputy Collector under suspension and not permitted to retire, filed a writ petition under Article 226 of the Constitution seeking a writ of certiorari to quash Charge Memo No. Ser.2(5)...
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The petitioner, a Junior Assistant employed by the Tamil Nadu State Marketing Corporation Ltd. and placed under suspension, filed a writ petition under Article 226 of the Constitution challenging the proceedings beari...
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The petitioner, an Executive Engineer in the District Rural Development Agency, Salem, challenged G.O. (2D) No. 149 dated 30 October 2023 and the consequential G.O. (2D) No. 151 dated 31 October 2023, by which he was...
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The respondents were temporarily engaged by the Tamil Nadu State Transport Corporation.
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Arkay Energy (Rameswaram) Private Limited filed a review application under Order XLVII Rules 1 and 2 read with Section 114 of the Code of Civil Procedure, 1908, seeking review and recall of the Madras High Court’s ord...
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The petitioners were tenants in portions of the subject property. Eviction proceedings were earlier initiated under the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 by all the co-owners, but those proceedin...
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The applicant filed a Review Application under Order XLVII Rules 1 and 2 read with Section 114 of the Code of Civil Procedure, 1908, seeking review and setting aside of the order dated 6 January 2025 passed by the Div...
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The underlying writ petition sought a mandamus for demolition of unauthorised apartment construction on 51.08 cents of land at Uyyankondan Thirumalai Village, Tiruchirappalli, restoration of the building in accordance...
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The appellants, who were third parties to W.P.(MD) No.7365 of 2009, obtained leave to file the present writ appeal.
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The appellants were concessionaires executing National Highway projects awarded by the National Highways Authority of India (“NHAI”). DP Jain Bangalore-Chennai Expressways Pvt. Ltd. was executing the Arakkonam–Kanchee...
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The respondents were appointed as Motor Vehicle Inspector Grade II on 9 December 2016 and were temporarily promoted as Motor Vehicle Inspector Grade I under Section 47(1) of the Tamil Nadu Government Servants (Conditi...
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The respondent-plaintiff instituted a suit for declaration of title and permanent injunction concerning ryotwari agricultural land.
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The appellant applied for the post of Local Bank Officer for 2025–2026 pursuant to the Indian Overseas Bank’s recruitment notification dated 12 May 2025.
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The respondent was appointed on compassionate grounds as a Junior Assistant in a Government Higher Secondary School on 16 August 1996.
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N. Gopalakrishnan, a retired Sub-Inspector of Police, challenged the recovery of excess salary allegedly paid to him due to an erroneous pay fixation.
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The petitioner, the eighth defendant and judgment-debtor in E.P.No.2221 of 2018, challenged the dismissal of E.A.No.2 of 2022 by the XXVI Assistant City Civil Court, Chennai, under Article 227 of the Constitution.
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The petitioner, as plaintiff, instituted a partition suit seeking allotment of a 1/5th share in the suit properties and consequential reliefs.
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The appellant, a public charitable trust registered under Section 12AA of the Income-tax Act, 1961, filed returns for Assessment Year 2017–18 declaring nil income. During scrutiny, the Assessing Officer noted that the...
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The petitioner, a Head Clerk and formerly a Bench Clerk in the District Munsif Court, Gobichettipalayam, was responsible for maintaining court records.
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On 16 July 2023, the appellant-claimant, Samuvel, was riding his motorcycle when the first respondent’s motorcycle allegedly collided with it due to rash and negligent driving.
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The landlord had obtained concurrent eviction orders from the Rent Controller and the Rent Control Appellate Authority under the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960.
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On 14 September 2013, the appellant was riding his motorcycle on NH-47 near the RTO Office, Avinashi, when he attempted to overtake a lorry and collided with an oncoming auto-rickshaw. He fell onto the road and was ru...
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Tmt. K. Sakuntala was elected as the Councillor of the 11th Ward of Usilampatti Municipal Council on 22 February 2022 and was subsequently elected Chairperson on 4 March 2022
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The petitioner filed a writ petition under Article 226 of the Constitution seeking a mandamus directing the respondents to consider his representation dated 22 June 2026 within a time frame fixed by the Court.
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On 28 December 2020, at approximately 6:30 p.m., Murugan was riding his motorcycle on Ponneri Highways Road when a container lorry, allegedly driven rashly and negligently, hit the motorcycle from behind. Murugan suff...
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The respondent’s predecessor was appointed as a Clerk-cum-Cashier with the State Bank of India on 11.07.1985 and served in various branches. From September 2003 onwards, she remained absent from duty for extended peri...
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The suit properties formed part of land originally assigned by the Government to Kulandaipaiyan under a conditional D-Card patta dated 15 February 1958.
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Pradeep Suresh, proprietor of M/s. King Snacks, instituted a commercial suit seeking recovery of amounts allegedly arising from detention of a consignment against the existing defendants, including M/s. Yang Ming Line...
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The applicants filed Review Application No. 152 of 2026 under Section 114 of the Code of Civil Procedure, 1908, seeking review of the Division Bench’s order dated 8 July 2025 in W.A. No. 810 of 2024.
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The petitioner was appointed as a Copyist in 1991 and subsequently served as a Special Grade Typist in the Principal District Court, Coimbatore.
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The appellant was appointed as a Part-time Clerk in Eranji Village Panchayat, Kallakurichi Taluk, Villupuram District.
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Dr. P. Manju Pushpa was appointed by Bharathiar University on a contractual basis in 2008 and was regularly appointed as Assistant Professor (Physical Education) with effect from 25.08.2014.
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The respondent, a Deputy Tahsildar in the Revenue Department, was subjected to departmental disciplinary proceedings.
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The petitioner was appointed as a Commercial-cum-Ticket Clerk under the Sports Quota.
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The appellant, an Assistant Engineer, challenged the order dated 9 April 2025 in W.P. No. 18535 of 2020, concerning his non-promotion to the post of Assistant Executive Engineer.
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The petitioner sought a writ of mandamus directing the first respondent to consider her representation dated 27 July 2026 seeking transfer from Chennai to Nagapattinam, where her husband was employed in a Government D...
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The petitioner sought a direction to the Subordinate Judge, Ranipet, to forward a revised pension/pay-fixation proposal to the District Treasury Officer and the Accountant General for revision of pension, payment of a...
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The claimants, being the wife, children and mother of the deceased Velu, claimed compensation under the Motor Vehicles Act, 1988, alleging that on 17 March 2015 the deceased was riding his motorcycle when a Toyota car...
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R. Kaliaperumal, an employee in the Group ‘D’ category, claimed pensionary benefits after completing 9 years and 4 months of qualifying service.
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The appellant was employed as a Secondary Grade Assistant in a minority educational institution administered by the Tamil Evangelical Lutheran Church (“TELC”).
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The respondent, a B.T. Assistant (History) employed at the Government Adi Dravidar Welfare High School, Ladapuram, challenged an order of the District Adi Dravidar and Tribal Welfare Officer that re-fixed his pay and...
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The respondent, S. Senthilnathan, retired from Southern Railway service on 30 June 2020. His annual increment was due on 1 July 2020, but the Railway authorities denied it on the ground that he was no longer in servic...
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The petitioner, who had rendered unblemished service in the Judicial Department, retired as a Copy Examiner on 31 May 2022.
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The appellant challenged the rejection of her writ petition, W.P. No. 20775 of 2025, concerning approval of her appointment as a member of the teaching staff of Ethiraj College for Women.
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V. Nagarajan, a retired Sub-Inspector of Police, challenged the recovery of alleged excess salary paid to him.
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The appeals under Clause 15 of the Letters Patent were filed by the Managing Director of the Pondicherry State Weavers Co-operative Society against a common order dated 02.01.2024 in several writ petitions.
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V. Kalaiarasi, a Personal Clerk in the Home Department, filed the writ appeal under Clause 15 of the Letters Patent challenging the order dated 27 March 2026 in W.P. No. 25124 of 2026.
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The dispute concerned the management and performance of daily poojas at the Arulmigu Kaliamman Temple, a private temple at Parukkal Village, Ariyalur District.
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The Special Intelligence and Investigation Branch received information concerning alleged fraudulent availment of the DGFT Amnesty Scheme by importers who obtained Export Obligation Discharge Certificates through forg...
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The deceased, Sivaprathaban, was riding motorcycle No. TN 42 B 0627 on 18 July 2023 when motorcycle No. TN 05 CM 2207, allegedly ridden rashly and negligently, collided with him. He sustained head injuries, was treate...
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On 13 February 2023, the deceased, aged 18 years, was travelling as a pillion rider on a motorcycle when a tractor allegedly driven rashly and negligently collided with it near Tenkodipakkam on the Tindivanam–Puducher...
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The respondent, T. Dhanalakshmi, was working as a Superintendent in the Forest Engineering Division, Harur.
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Pursuant to a recruitment notification for the post of Junior Mechanic, the appellant applied and participated partly in the selection process.
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The connected writ appeals concerned promotion to the post of District Library Officer in the Tamil Nadu Public Libraries Department. The post is governed by Ad hoc Rules forming part of the Tamil Nadu Educational Ser...
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The petitioner sought a writ of mandamus directing the Principal District Judge, Villupuram, to consider her representation dated 28 October 2024 seeking refixation of her seniority above the third respondent, P. Arum...
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The petitioner, an employee associated with the Vehicle Factory, Jabalpur, challenged his transfer to the Heavy Vehicles Factory, Avadi, before the Central Administrative Tribunal, Chennai Bench, in O.A. No. 1502 of 2...
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M. Kumaran applied pursuant to the 2019 recruitment notification for Grade-II Police Constable in the Tamil Nadu Police Service.
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The petitioner participated in the recruitment process for appointment as Police Constable pursuant to the 2018 Recruitment Notification. After clearing the written examination, she appeared for the Physical Standard...
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The petitioner was appointed as a Fireman in the Tamil Nadu Fire and Rescue Services Department on 09.06.2022 and completed his probation.
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The appellant, F. Joseph, was employed for approximately 15 years as a Helper in Sankara Nethralaya, a non-profit medical organisation, where he assisted doctors in the operation theatre.
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The Administrator General and Official Trustee of Tamil Nadu filed an application seeking appointment of Dr. Russel Timothy, V.D.S. Inbanathan, H.G. Gunasekaran, and Y. Bhuvaneshkumar as members of the Board of Madras...
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The seven petitioners approached the Madras High Court under Article 226 of the Constitution seeking a writ of mandamus directing the Principal District Judge, Dharmapuri, to consider their representations requesting...
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F. Joseph was employed as a Helper in Sankara Nethralaya, a non-profit medical organisation, and assisted doctors in the operation theatre. He had approximately 15 years of service and was found in possession of medic...
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The petitioner, as plaintiff, instituted O.S. No. 180 of 2019 seeking declaration of his right over the suit property and a consequential permanent injunction against the first defendant.
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The parties, whose marriage was solemnised on 05.09.2022 and registered on 12.09.2022, had instituted matrimonial proceedings against each other, including HMOP Nos.4147 and 4640 of 2024 and a maintenance proceeding i...
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K.A. Anthoni and Mathalaimuthu @ Mariyasundaram complained to the State Human Rights Commission alleging that forest officials and a police officer unlawfully detained them, subjected them to ill-treatment, and extort...
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The first respondent instituted a suit seeking declaration and injunction concerning 1 acre and 16 cents of land.
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The respondents/plaintiffs instituted O.S. No. 46 of 2012 before the Sub Court, Sankari, seeking specific performance of an agreement of sale concerning the suit schedule property.
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The plaintiffs and defendants were the legal heirs of Chengaiya Naidu and Kusalabai. Chengaiya Naidu had purchased the suit property at Choolaimedu, Chennai, under a registered sale deed dated 6 November 1965 and subs...
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The petitioner, a Sheristadar in the Judicial Branch of the Principal District Court, Vellore, was responsible for scrutinising and numbering plaints and other case records, in addition to various administrative and r...
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The petitioner, Aatrukkal Neerpasana Sangam, represented by its President, challenged the order dated 09 August 2024 by which the Deputy Director, Mines and Geology, Sivagangai, granted the sixth respondent permission...
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The petitioners challenged orders dated 05.04.2025 passed by the Principal District Judge, Salem, rejecting their applications for revision of seniority and for grant of notional promotion as Junior Bailiffs from the...
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R. Binduja was appointed as a B.T. Assistant in the Government Education Department in 2008.
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The petitioner invoked Article 227 of the Constitution challenging the order dated 10 July 2025 passed in I.A. No. 7 of 2025 in O.S. No. 305 of 2023 by the Principal Subordinate Judge, Chengalpattu.
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The appellants were appointed as Junior Training Officers through the District Employment Exchange in 1995.
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On 26 April 2022, Ashwin was driving car No. TN 64 W 3006 from Chennai towards Madurai with his wife Sivabackiya and their minor children Rihanna and Ryan.
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The petitioner, a third party unconnected with the V. Thiruvengadathan Chetty Charities Trust administered by the Administrator General and Official Trustee of Tamil Nadu, submitted an application dated 8 January 2024...
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The Government assigned 23.02 hectares of land for housing sites for Tamil Nadu Secretariat staff and a co-operative housing society was formed for that purpose.
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On 4 April 2019, at approximately 9:30 a.m., the deceased was riding a tricycle carrying waste materials at Ellavur Bazaar, Gummidipoondi, when a car bearing Registration No. TN 03 R 3384 allegedly driven rashly and n...
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The petitioner, Sakthivel, was appointed as a Typist on 8 August 2009 and was serving in the II Additional District Court, Tiruchengode.
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The appellant sought a writ of mandamus directing the respondents—the Assistant Commissioner, Hindu Religious and Charitable Endowments Department, Courtallam, and the Executive Officer of Arulmigu Kutralanatha Swamy...
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The appellants were employees of the Puducherry Co-operative Urban Bank Limited, a co-operative society registered under the Puducherry Co-operative Societies Act.
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The Teachers Recruitment Board conducted direct recruitment of Physical Education Teachers for the Directorate of School Education, Directorate of Elementary Education, Chennai Corporation and Madurai Corporation for...
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The appellant’s father, a police employee, died in service on 16 April 1999. The appellant stated that an application for compassionate appointment had been submitted in 1993; however, the authorities did not consider...
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The third respondent-school had three sanctioned Office Assistant posts during the relevant period.
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The appellant and the private respondents participated in the selection process for appointment as Village Assistant pursuant to the recruitment notification dated 25 January 2023.
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The de facto complainant, Phoenix Asset Reconstruction Company Ltd., alleged that properties originally owned by P.K.S. Prashath and P.J.K. Sriram had been mortgaged with Andhra Bank and that, after default and assign...
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A surcharge proceeding was initiated against T. Arjunan under Section 87 of the Tamil Nadu Co-operative Societies Act, 1983.
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On 26 December 2018, S. Sai Aravind was riding his motorcycle on GST Road, Chrompet, Chennai, when a tipper lorry driven rashly and negligently struck the motorcycle from behind, causing him grievous injuries.
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The appellants’ lands at Ottanchathiram, Dindigul District, were acquired under the National Highways Act, 1956, for construction of a four-lane bypass road.
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The Commissioner, Hindu Religious Institutions, Puducherry constituted a Thirupani Committee on 06.06.2022 for conducting the Kumbabishegam of Arulmighu Athipadugai Angalaparameswari Amman Temple without consulting th...
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The claimants, parents of the deceased Ruban Rajasekar, filed a motor accident claim alleging that on 17 November 2020, while the deceased was riding motorcycle No. TN 22 CZ 2091 on the Bangalore–Chennai National High...
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The petitioner, appearing in person, filed a writ petition under Article 226 seeking directions to the Union of India and the State of Tamil Nadu to enact a comprehensive “Road Safety Act” and to implement numerous me...
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The respondent, P. Kathirvel, filed W.P. No. 11438 of 2024 seeking re-fixation of pay and allowances by extending the benefit of G.O.Ms.No.340, Finance (Pay Cell) Department, dated 26.08.2010.
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The respondents, who possessed degree qualifications, were appointed as Junior Assistants by the concerned District Educational Officer through proceedings dated 25.04.2013.
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The petitioner filed a review application under Section 114 and Order XLVII Rules 1 and 2 of the Code of Civil Procedure, 1908, challenging the Madras High Court’s order dated 17 June 2026 in CMP No. 12776 of 2026 in...
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The respondent sought stepping up of her pay on par with her junior, who was allegedly receiving a higher salary after being promoted as Headmistress upon obtaining Selection Grade.
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The respondents were appointed as Junior Assistants by the concerned District Educational Officer through proceedings dated 25 April 2013.
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The respondent, a retired Sub-Inspector of Police, challenged an order of the competent authority correcting an error in the fixation of his pay and directing recovery of excess salary paid to him.
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R. Babu, a retired Sub-Inspector of Police, challenged the recovery of excess salary allegedly paid to him.
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The respondents were appointed as Junior Assistants by the concerned District Educational Officer through proceedings dated 25 April 2013.
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The petitioner was appointed as a Junior Bailiff on 06 November 1995 and was granted Selection Grade after completing ten years of service. He retired on superannuation on 31 May 2025.
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The petitioner filed a writ petition under Article 226 of the Constitution seeking a writ of mandamus directing the respondents to consider her representation dated 05 August 2021 and appoint her to a suitable post on...
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The petitioner was initially appointed temporarily on 13 November 1997 under Rule 10(a)(1) of the Tamil Nadu State and Subordinate Service Rules.
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The petitioner, Usha Rani, challenged the disciplinary order dated 28 October 2024 in D.P. No. 1 of 2024, by which she was reduced from the post of Sheristadar of a Sub Court to the post of Head Clerk of a Sub Court/D...
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The petitioner was recruited through the Tamil Nadu Public Service Commission as a Steno-Typist Grade III and joined service on 14 February 2007.
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The petitioner, appointed as a Night Watchman on 01.12.2011 and serving at the District Munsif-cum-Judicial Magistrate Court, Pochampalli, was granted an increment pursuant to a Pay Cell communication.
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Kanak Kumar Bararia died on 30 July 2021 after being struck by a Bajaj Pulsar motorcycle allegedly driven rashly and negligently by the first respondent on Kodaikanal Lake Road.
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A criminal case was registered against the appellant, D. Selvaraj, during his employment with Indian Bank.
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On 29.06.2021, A. Kumar died in a motor-vehicle accident when a lorry allegedly driven rashly and negligently collided with his two-wheeler on the Wallajabad–Vandalur Road.
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The respondent, a retired Primary School Headmaster, had been granted two incentive increments for acquiring B.Com. and B.Ed. qualifications.
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The petitioner operated a captive generating power plant and supplied electricity for its own consumption, for use by its shareholder/member companies, and through the grid to the Power Trading Corporation and third p...
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The respondent claimed to have purchased the petition premises under a registered sale deed from the administrators of the estate of Meera Bai Dawson. It issued notice alleging wilful default, denial of title, and the...
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The appeals arose from a common order dated 06.09.2022 in six writ petitions concerning the approval of appointments of six teachers—P.G. Assistants and B.T. Assistants—in Nadar Saraswathi Higher Secondary School, Usi...
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The first respondent/plaintiff instituted O.S. No. 4403 of 2007 seeking specific performance based on an unregistered sale deed dated 25 February 1996, declarations that subsequent sale deeds in favour of the petition...
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The appellant/plaintiff, David Arul, was the grandson of Mrs. Mabel Arul, the original owner of the suit property at Pantheon Road, Chennai.
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The respondents were F.L.III licensees operating bars and hotels in Tamil Nadu.
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MSC Agency India Pvt. Ltd., the Indian steamer agent and representative of Mediterranean Shipping Company, handled 150 containers declared in the Import General Manifest (IGM) and Bills of Lading as containing shredde...
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The respondent/plaintiff society instituted O.S. No. 62 of 2012 before the District Munsif Court, Coonoor, seeking recovery of vacant possession of approximately 2.45 acres, damages for unauthorised occupation, and co...
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The respondents obtained an eviction order against the petitioners in RCOP No.1 of 2016.
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The petitioner instituted O.S.No.129 of 2022 before the Subordinate Judge, Lalgudi, seeking declaration of title and recovery of possession of vacant land after removal of the construction allegedly put up by the defe...
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The petitioner was arrested on 10 July 2023 in Crime No. 272 of 2023 and was charged under Sections 8(c), 20(b)(ii)(C), and 29(1) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”).
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The petitioner, proprietor of M/s. Kesari Distributors and holder of an Import Export Code (IEC), was arrested on 19 June 2026 and remanded to judicial custody in connection with R.R. No. 11 of 2026 for alleged offenc...
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The petitioner challenged G.O. (Ms.) No. 37, Personnel and Administrative Reforms (FR-IV) Department, dated 10 March 2020, and G.O. (Ms.) No. 116, dated 15 October 2020, issued by the State Government, seeking their q...
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The petitioner, initially appointed temporarily as an Office Assistant and subsequently made permanent and promoted, was sanctioned a Justice Shetty Commission increment under G.O. Ms. No. 1011, Home (Cts-V), dated 7...
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The petitioner challenged the Official Memorandum dated 11 May 2026 issued by the Principal District Judge, Villupuram, which closed his complaint against three court staff members—Tmt. J. Maheswari, Tr. M. Arunpandia...
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The petitioner challenged the assessment order dated 13 February 2024, bearing Ref. No. ZD330224068249E, relating to FY 2018–19, on the ground that it violated the principles of natural justice
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The petitioner, Peenies Enterprises, challenged the assessment order dated 18 June 2025, bearing reference No. ZD3306251874735, for the tax period 2022–23, alleging breach of the principles of natural justice.
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The respondent was appointed as Steno-typist Grade-III with effect from 24 October 1994.
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Hariharakrishnan instituted O.S. No. 3 of 2013 before the III Additional District Court for partition against his brothers, including the present respondents; Natesan Industries, the joint family business, was also im...
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The appellant, an Inspector in the Central Industrial Security Force (CISF), was deputed as an Intelligence Officer to the Narcotics Control Bureau, Mumbai, from 2019 to 2022.
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The petitioner/plaintiff instituted a suit seeking a declaration of absolute ownership over the suit properties, consequential permanent injunction, and declarations that certain partition and sale deeds, as well as a...
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The second respondent, a former MLA and Minister, was prosecuted by the Directorate of Vigilance and Anti-Corruption in a disproportionate-assets case under the Prevention of Corruption Act, 1988.
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The first respondent was appointed as a Clerk by the appellant-cooperative society on 4 November 1996.
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The appellant, Muthuadaikappan, claimed to have acted as Secretary of Seethalakshmi Aachi College for Women and convened a meeting of the College Committee.
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The respondent was scheduled to retire upon attaining the age of superannuation on 30 April 2006.
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The appellant’s father, D. Ramanujayam, was employed as a teacher in a Panchayat Union Primary School and died in service on 16 June 1992.
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The first respondent was engaged as a Sanitary Worker by Ulundurpet Special Grade Town Panchayat on daily wages from 01.01.1992.
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