HCMONTHLY CASE LAW ARCHIVE
Read 250 LawLens analyses of Madras High Court judgments published in July 2026, covering key rulings, legal principles and case law.
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The plaintiff, Manikandan, claimed a half share in certain ancestral/joint-family properties allotted to his father, the first defendant, under a registered partition deed dated 27 April 1984.
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The appellant, a private company providing industrial security services, employed personnel deployed at various locations in and around Chennai and had been paying Employees’ State Insurance contributions until Novemb...
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The appellant challenged Notification No. 1 of 2024 dated 4 July 2024, issued under Rule 5(3) of the Law Officers of the High Court of Madras and its Bench at Madurai (Appointment) Rules, 2017, inviting applications f...
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The first respondent was appointed as a Panchayat Assistant on 1 September 1979 and was appointed as a Junior Assistant with effect from 8 January 1999 by transfer of service under the 10% quota reserved for Panchayat...
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The plaintiff instituted O.S. No.218 of 2004 seeking partition and allotment of a one-half share in the suit properties.
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The Medical Services Recruitment Board issued a notification dated 27 October 2025 for direct recruitment to 1,429 posts of Health Inspector Grade–II. The appellant participated in the selection but was unsuccessful.
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The appellant-plaintiff, the elder brother of respondents 1 and 2, instituted O.S. No. 177 of 2010 seeking partition, accounts, mesne profits and permanent injunction in respect of several properties and businesses al...
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The original plaintiff, S. Suresh, claimed that the defendant agreed to sell the suit property for ₹51,00,000 and acknowledged receipt of ₹9,50,000 allegedly paid between 20 August 1998 and 18 February 1999 under an a...
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The petitioner, a trader in broken rice, alleged that the fifth respondent, an Inspector of Police, Civil Supplies CID, demanded ₹5 lakhs—and subsequently ₹3 lakhs—for not arraying him as an accused in Crime No.157 of...
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The respondent, acting as power agent of Mookkammal, sought registration of a sale agreement dated 20 March 2025 concerning land in Survey Nos. 191 and 193, V.M. Chatram Village, Tirunelveli District, and consequentia...
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The Union of India and Southern Railway authorities challenged orders passed by the Central Administrative Tribunal, Chennai Bench, in R.A. Nos.8 of 2018, 6 of 2018 and 7 of 2018 arising from O.A. Nos.1815, 1817 and 1...
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The respondent, A. Samuvel, challenged the Transport Commissioner’s order dated 19 February 2024, by which his promotion to the post of Superintendent was deferred in the promotion panel for 2016–2017.
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The petitioner, a Night Watchman, entered the Server Room of the District Legal Services Authority on 25 November 2017, where staff members were preparing confidential question papers for recruitment to the post of Ju...
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The Petitioners, retired government employees who exited service on various dates between 2012 and 2017, filed writ petitions seeking a re-fixation of their pay in the Selection Grade/Special Grade.
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The appellants, employees of the Primary Agricultural Cooperative Credit Society, Veerakeralam, challenged their service termination under Section 2A(2) of the Industrial Disputes Act.
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The appellant, a candidate in a recruitment examination conducted by the Tamil Nadu Public Service Commission (TNPSC), challenged the selection list dated 05.05.2025.
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The petitioner filed an application under Order XXI Rule 97 of the CPC to obstruct the execution of a decree obtained by the respondents in 2006 regarding property in Survey Nos. 13/1A and 14 of Kolathur Village.
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The Plaintiff (Respondent) filed a suit for specific performance based on a registered sale agreement dated 17.06.1998 for agricultural land
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The Appellant (Promoter) entered into an agreement with the 1st Respondent on 18.10.2019 for the sale of a residential plot for Rs. 1,02,25,000/-.
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The State (Appellants) filed a writ appeal challenging a previous order dated 13.11.2024 passed in W.P. No. 5180 of 2020.
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The petitioner joined the Tamil Nadu Ministerial Service on September 2, 1985, and retired as a Senior Bailiff on February 28, 2013
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The petitioners, who operate various small-scale businesses (nursery garden, fruit shops, fast food, etc.) abutting the highways in Pudukkottai District, filed writ petitions seeking a Writ of Certiorarified Mandamus...
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The respondent (writ petitioner) was granted a power of attorney (POA) by one T.G. Ponurathinam to develop and alienate specific portions of a property
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The appellants (K. Thangapandy and two minors) filed a Civil Miscellaneous Appeal under Section 173 of the Motor Vehicles Act against the award dated 20.10.2000 passed in M.C.O.P.No.232 of 1998 by the I Additional Dis...
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Three Public Interest Litigations (PILs) were filed seeking a Writ of Mandamus to restrain the Government of Tamil Nadu from granting public employment to the next of kin of 41 victims of the "Karur stampede"
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The suit properties originally belonged to Kanniappa Naicker, who died in 1940. His wife, Ellammal (died 1955), executed a settlement deed in 1940 in favour of her brother, Subramania Naicker (predecessor of the Plain...
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The Plaintiff (Respondent 1) filed a suit for specific performance based on a registered Sale Agreement dated Sept 9, 2015 (Ex-A.2) for property worth Rs. 12,00,000, having paid Rs. 10,00,000 as advance.
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The Appellants, former employees of private sector banks (ICICI Bank and Lakshmi Vilas Bank), challenged orders dismissing their writ petitions.
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The Appellant (Plaintiff) filed a suit for partition seeking a 2/3rd share in properties originally owned by his father, Chinnappa Gounder, who died intestate in 1982.
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The petitioner, S. Ulaganathan, filed a contempt petition under Section 11 of the Contempt of Courts Act against officials of N.L.C. Limited and the Assistant PF Commissioner (EPFO).
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The petitioner (plaintiff) filed a suit for specific performance and permanent injunction based on a 2005 sale agreement for property valued at Rs. 7,00,000/-.
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On 15.01.2023 at about 5:30 hours, the deceased Kandipan, while standing at Medavakkam Main Road near Kovilambakkam Bus Stop, Chennai, was fatally struck by a hydraulic mobile crane (Reg. No. TN 18 AW 7992) driven in...
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The respondents were engaged as temporary Daily Wage Section Writers in the Directorate of Government Examinations.
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The respondents were engaged as Project Casual Labourers between 1972 and 1982.
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On 18.09.2021, the deceased B. Uma Shankar was riding a two-wheeler on the Ambur–Vellore NH Road near Pallikonda at about 7:40 PM when a stray dog darted across his path; he applied the brake, lost balance, fell, sust...
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The appellant (writ petitioner) filed W.P.(MD) No.18370 of 2026 challenging Refusal Check Slip No.RFL/Sankarankovil/63/2026 dated 17.06.2026 issued by the 3rd respondent/Sub Registrar, Sankarankovil, and sought a dire...
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The appellant served as a Graduate Teacher (BT Assistant) in English at Government PUMS, Nadappanahalli, Dharmapuri District.
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On 12.03.2023, the deceased Ramesh, aged 38 years and working as a centring mason earning Rs. 25,000/- per month, was riding a two-wheeler (Reg. No. TN 99 H 6928) from Valukkuparai to Nachpalayam when the Bajaj CT 125...
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On 13.01.2015 at about 11.00 p.m., the 1st respondent/claimant Vadivel was riding his motorcycle (TN 54Z 4232) with his daughter Anbukkarasi as pillion rider from Aattur towards Naduvalur Gengavalli Branch Road, when...
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On 26.07.2021 at 19:00 hours, the claimant Senthilkumar Narayanasamy was riding his Hero Honda motorcycle (TN 42 X 4036) on the Dhally–Udumalai road near Thinaikulam Indira Nagar when the driver of a Mahindra Maxx Pic...
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The Teachers Recruitment Board (TRB) issued Notification No. 13/2019 dated 27.11.2019 for direct recruitment to 97 posts of Block Educational Officer and conducted computer-based examinations on 14–16.02.2020, publish...
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The Teachers Recruitment Board (TRB) issued Recruitment Notification No.01/2021 dated 09.09.2021 for direct recruitment to the posts of Post Graduate Assistant / Physical Education Director Grade-I and Computer Instru...
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On 18.09.2014 at about 3:40 a.m., the deceased was driving a Swift Dzire car (Reg. No. TN 12 9330) on the Tambaram–Puzhal By-Pass Road when, opposite the Ambattur Telephone Exchange, the car hit a tipper lorry; two ti...
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The respondent, G. Gnanasekaran, was employed as a Driver with the appellant-Transport Corporation. On 16.05.2011, while driving Bus No. TN 57N 1928 on the Madurai–Kumily route, a lorry (TN 59S 0328) coming from the o...
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The petitioner, S. Thilagar, Managing Director of Sevens Global Trading Pvt. Ltd., Thanjavur, availed various loan facilities totalling Rs. 95.03 lakhs from the respondent, Indian Overseas Bank, Thanjavur.
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The appellant, a cooperative wholesale stores society, was subjected to an assessment order passed under Section 143(3) read with Section 144B of the Income Tax Act, 1961.
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The Appellant (husband) and Respondent (wife) married in 2015. After the birth of a child in 2016, the wife left the matrimonial home.
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The appellant, an employee of the Coimbatore City Municipal Corporation, was issued a charge memorandum on 19.11.2013 under Rule 8(2) of the Coimbatore City Municipal Corporation Services (Discipline and Appeal) Rules...
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The respondent, a Spot Welder Trainee confirmed in 2012 and General Secretary of the workers' union, was involved in a dispute regarding inedible food served in the canteen on 29.06.2015.
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The appellant’s family land was acquired in 2006 by the Government of Tamil Nadu for the TANGEDCO Thermal Power Project
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The petitioner, Usen Sherief, was a victim of an online fraud resulting in a loss of Rs. 19,76,777/-
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The State of Tamil Nadu filed an intra-court appeal challenging a Writ Court order dated November 6, 2025, in W.P. No. 41673 of 2025.
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The respondent was appointed as a Museum Keeper on a temporary basis in 1981, and his services were regularized in 1998 with retrospective effect from December 13, 1981
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The 1st Respondent, a retired Sub-Inspector of Police, filed a writ petition (W.P. No. 25046 of 2025) challenging an order issued by the Additional Commissioner of Police, Traffic, Chennai.
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The petitioner, Valarmathi, sought a review of the court’s previous order dated 30.06.2026 in W.A.No.1591 of 2024.
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The 1st Respondent (claimant) was engaged as an alternate/spare driver by the 2nd Respondent (owner) for a long-distance journey from Namakkal to Uttar Pradesh.
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The petitioner (Sakthivelu, V.) and the sixth respondent (Sathesh Vayalil) participated in a recruitment process for the post of Junior Administrative Assistant at JIPMER under the Sports Quota.
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The respondent, S.P. Chandra, was initially appointed as a Helper and eventually promoted to the post of Auditor in 2006.
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The petitioners, various homeopathy medical colleges, challenged notifications issued by the National Commission for Homeopathy (formerly CCH) dated 14.12.2018 and 19.06.2019.
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The respondent, N. Baskar, was a former employee who had served as a Part-Time Panchayat Clerk.
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The appellant/petitioner filed a Writ Petition (W.P. No. 47481 of 2025) challenging the validity of a Master of Engineering (M.E.) degree obtained by the 9th Respondent from Anna University 19 years prior.
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The respondent, Mangai, sought the disbursement of Death-cum-Retirement Gratuity (DCRG) following the death of her husband, K. Shanmugam, a retired Forest Guard who died on 20.05.2024
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The respondent/husband filed a suit (O.S.No.61 of 2023) before the Family Court, Sivagangai, seeking a declaration that his marriage to the petitioner/wife was dissolved via three pronouncements of Talaq made on 17.05...
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The Appellant, a registered dealer, purchased Duty Entitlement Passbook (DEPB) licenses and paid the applicable tax. These licenses were used to import plastic granules for manufacture and sale
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The appellant, proprietor of "Aviation Express," operates a Tourist Maxi Cab service in Chennai
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The State of Tamil Nadu filed an intra-court appeal under Clause 15 of the Letters Patent challenging a Writ Court order dated January 18, 2024, in W.P. No. 6491 of 2023.
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The deceased, Mr. Mayavan, was a Senior Technician Grade I at Neyveli Lignite Corporation (NLC). On 01.12.2017, while working the night shift (third shift) at Mine-1A, he was found unconscious at approximately 6:00 AM...
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The petitioner filed a Writ of Mandamus to direct the removal of alleged illegal constructions and encroachments by a third party, T.Ratinaraj (Respondent No. 7), in Survey Nos. 159/36 and 159/26 of Nalumavadi Village...
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The respondent purchased a Mahindra Bolero Camper 4WD PSD, which the manufacturer categorized as an ‘N1’ goods vehicle.
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The Respondent applied for the post of Assistant Tourist Officer Grade – II (2018-2019) following a recruitment notification by the Appellants
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The Petitioner (Defendant) sought leave from the Principal Commercial Court, Egmore, to file an additional written statement under Order VIII Rule 9 of the CPC to include a specific plea of forgery regarding documents...
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The petitioner was appointed as an Estate Clerk by the Administrator General and Official Trustee (AG&OT) of Tamil Nadu on March 17, 1989, on a temporary, consolidated pay basis to collect rent for properties belongin...
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The petitioner was arrested on 08.04.2025 following a police search near Thousand Lights, Chennai, which resulted in the recovery of 22.445 kgs of ganja (commercial quantity) from bags in his possession
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The petitioner was arrested on 18.09.2025 for alleged offences under Sections 3(1) and 4 of the Prevention of Money Laundering Act, 2002 (PMLA).
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The petitioners were recruited as various staff members (Sanitary Workers, Junior Assistants, etc.) in Town Panchayats and Municipalities in Tirunelveli District between 2005 and 2015 via the District Employment Excha...
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The petitioner, a Sheristadar (formerly an Assistant promoted to Bench Clerk Grade III in 2011), was granted a 3% promotional increment upon his promotion
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The petitioner, originally a Translator, was promoted from Assistant to Bench Clerk Grade III on December 14, 2013.
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The respondents were engaged as part-time workers operating overhead tanks within various local administrative bodies that were later merged into the Salem Corporation
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The State of Tamil Nadu preferred an intra-court appeal challenging a Writ Court order dated January 18, 2024, in W.P. No. 6485 of 2023
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The State of Tamil Nadu filed an intra-court appeal under Clause 15 of the Letters Patent against a Writ Court order dated 18.01.2024 in W.P. No. 6490 of 2023
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The Appellants, originally appointed as Peon and Sweeper-cum-Peon in 1996 and 2000 respectively, were permanent employees of the Apparel Training and Design Centre (ATDC).
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Dr. O. Chandran (Petitioner in W.P. 9415/2021) obtained planning permission in 2018 for a building in Usilampatti.
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The State of Tamil Nadu and the Department of Technical Education (Appellants) filed a Writ Appeal challenging the order of a learned Single Judge dated 17.03.2025 in W.P. No. 8430 of 2025.
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The 1st Respondent, an accountant at the appellant Co-operative Society, was placed under suspension following allegations of financial irregularities and the registration of a criminal case
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The Appellant (plaintiff) filed a suit for permanent injunction regarding 74 cents of land in S.No.216/4A, claiming it as ancestral property partitioned via a registered deed dated 12.01.1987 (Ex.A1).
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The petitioner, a resident of Surulacodu Village Panchayat, Kanyakumari, challenged the validity of Rule 3 of the Tamil Nadu Village Panchayat Secretaries (Condition of Service) Rules, 2023 ("2023 Rules") and G.O. (Ms...
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The 1st Respondent imports ready-to-use unexposed photo colour film rolls in canisters and places them in printed cartons with a brand name and MRP.
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The State of Tamil Nadu acquired land parcels measuring 5,450 sq.m, 6,500 sq.m, and 5,700 sq.m in Okkiyam-Thorapakkam Village under the Tamil Nadu Highways Act, 2001.
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The appellant, a seven-year-old student represented by his father (a former teacher at the third respondent school), challenged a Transfer Certificate (TC) issued by Petit Seminaire Higher Secondary School.
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The first respondent (the delinquent officer) was an Assistant in the Chennai Corporation. On 03.04.2007, she was permitted to leave Headquarters for six months to visit her husband in Qatar.
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The petitioner (de-facto complainant) sought the cancellation of statutory bail granted to the first respondent (husband of the deceased) in a case involving an alleged dowry death (Crime No.160 of 2025).
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The petitioners (Sun Pharma Laboratories Ltd.) sought the cancellation of bail and anticipatory bail granted to the respondents (A1 to A3) by the Principal Sessions Judge, Puducherry, on 02.12.2025.
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On November 12, 2022, Mr. Mohammed Ali, a Zomato delivery driver, was killed instantly when an Ashok Leyland trailer lorry (Reg. No. TN 18 E 4001) dashed behind his motorcycle and ran over his head.
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On 09.10.2025, the respondent police intercepted the petitioner (A1) and another accused (A2) near Ambattur Railway Station. A search resulted in the recovery of 12 kgs of Ganja from the petitioner and 11 kgs from A2,...
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The petitioner was arrested on 20.09.2025 at Ambattur O.T. Bus Stand alongside two other accused (A1 and A3). Upon search, the respondent police allegedly recovered a total of 22 kgs of Ganja: 8 kgs from A1, 8 kgs fro...
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The respondent, V. Mourthy, was engaged as a "Co-Terminus" employee by the Government of Puducherry.
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The petitioners were appointed as Steno-Typists, Typists, and Junior Assistants in the District Judiciary across Tamil Nadu on a temporary basis under Rule 16(e)(i) of the Tamil Nadu Judicial Ministerial Service Rules.
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The Petitioner, N. Kathirvelu, filed a Writ Petition seeking a re-fixation of his pay at Rs. 83,800/- to match the pay of his junior, M. Velmurugan (Respondent No. 7), effective from his date of joining as Sherishtadar.
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The petitioner, a manufacturer of hosiery garments in Tiruppur, underwent an inspection by the Enforcement Wing on 26.11.2015.
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The appellant filed a writ petition seeking a writ of quo-warranto to declare the appointment of the 8th respondent (M. Loganathan) as P.G. Assistant Hindi invalid.
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The petitioner was initially appointed as a Chargeman Grade II (NT/OTS). He later applied through the UPSC and was appointed as a Civilian Officer Grade-II in the Border Roads Organisation (BRO) on December 18, 1991
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The petitioner, a Track Maintainer Grade III in the Southern Railway, filed a Writ of Certiorarified Mandamus challenging an interim order dated 13.05.2026 passed by the Central Administrative Tribunal (CAT), Chennai...
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The petitioner, initially appointed as a Steno Typist Grade-III in 2006 and eventually promoted to Stenographer Grade-I in 2015, was served with a notice dated 13.11.2025 and subsequent proceedings dated 20.11.2025.
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The petitioner is the son of a deceased Southern Railway employee who died on 05.10.2004.
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The Appellants (workers) filed several Writ Appeals challenging an order passed in WP No. 39546/2024 dated 19.12.2024
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The State of Tamil Nadu (Appellants) filed an intra-court writ appeal challenging the order dated March 5, 2024, passed in W.P. No. 6655 of 2020.
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The appellants are retired government employees who retired in 2013 and 2014 and have been receiving pensions for approximately 12 years.
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The petitioner, A. Kamal Sahib, filed a contempt petition under Section 11 of the Contempt of Courts Act, 1971, alleging that the respondent (Director of Local Fund Audit) willfully disobeyed the High Court's order da...
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The petitioner was initially engaged as a temporary employee in 2002.
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The petitioners were Class IV employees (initially Night Watchmen/Masalchis) promoted to Office Assistants in the District Judiciary of the Nilgiris.
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The petitioners were initially appointed as Night Watchmen/Masalchis (Class IV) and subsequently promoted to Office Assistants (Class III).
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The respondent, originally appointed as a Gramin Dak Sevak (GDS) in 1973, sought promotion to the post of Postman. Following a direction from the Central Administrative Tribunal (CAT) in O.A. No. 256 of 2010—upheld by...
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The respondent, a Junior Engineer (Diploma Holder), sought promotion to the post of Assistant Divisional Engineer (ADE) under a prescribed 3:1 quota (Directly Recruited Assistant Engineers to Junior Engineers).
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The petitioner was appointed as a Copyist in 1995 and promoted to Typist in 2000.
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The petitioner was appointed as a Copyist in 1999 and subsequently promoted through various posts, eventually serving as Central Nazir at the Sub-Court, Palacode.
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The petitioner was appointed as a Senior Bailiff in 1993
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The Government (Appellants) challenged a Writ Court order dated 09.07.2025.
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The respondent, a former Assistant Commissioner, was retrospectively promoted to Deputy Commissioner effective 10.12.2006 via an order dated 23.05.2013.
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The respondent, a 2002 batch IAS officer who retired on 31.10.2012, sought promotion to the Super Time Scale of Pay effective from November 2010, when his juniors were promoted.
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The first appellant, for herself and as guardian of the minor second appellant, executed a registered sale agreement (Ex.A1) to sell the property to the respondent for Rs. 7 Lakhs, receiving Rs. 4,50,000 as advance.
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The Petitioner, an Executive Assistant at the Principal District Court, Vellore, filed a Writ Petition under Article 226 of the Constitution of India.
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The husband of the first respondent, late Mosanna, an employee of Southern Railways, died in service in 2001.
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The plaintiffs (father, three sons, and one daughter) filed a suit for partition against the first defendant (another son) claiming that the suit properties were ancestral joint family properties
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The plaintiff (1st respondent) and 4th defendant are daughters of the 1st defendant (Lakshmana Gounder) by his first wife, Valliammal.
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The plaintiffs (daughters) filed a suit for partition of four items of properties (Schedules A to C) belonging to their deceased parents, Padmanabhan (D1) and Marimuthu.
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The petitioners were originally engaged as temporary employees before being ousted from service in 2000.
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The respondent, a Special Sub-Inspector of Police, appeared before the Judicial Magistrate, Thirukoilur on 25.11.2014 to give evidence in a criminal case.
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The petitioner joined service as a Night Security Guard in 2001, was promoted to Writer in 2012, and retired on 31.05.2022
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The 1st Respondent, an employee of the appellant Cooperative Society, was placed under suspension following allegations of misappropriation exceeding Rs. 1 Crore
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During a temple festival on 29.04.2013, four villagers (including minors and a young mother) drowned in the Cauvery river while taking a holy bath.
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The petitioners, third parties to the original proceedings, sought a review of a Division Bench order dated 21.04.2017.
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The appellants and respondents were recruited as Sub-Inspectors of Police through a common notification in 2010.
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The petitioner, P. Valarmathi, originally challenged an order concerning the refixation of her pay and the subsequent recovery of excess payments. In a previous proceeding (W.P.No.24419 of 2023, decided on 20.09.2023)...
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The appellant applied for the post of Lecturer in Government Polytechnic Colleges and Special Institutions pursuant to a recruitment notification dated 27.11.2019.
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The petitioner, a lessee of the Sivakasi City Municipal Corporation operating "Hotel Thirumalai" in Block II of the Sivakasi Bus Stand, erected a substantial sunshade/shed structure over the public platform in front o...
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The Petitioner, an advocate and former law student, filed a Public Interest Litigation (PIL) seeking a Writ of Mandamus to direct the establishment of a Bone Bank at Government Rajaji Hospital, Madurai.
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The petitioner, a proprietary concern, challenged an order (Form DRC-07) dated 10.02.2025 passed under Section 73 of the Tamil Nadu Goods and Service Tax (TNGST) Act, 2017 for the financial year 2020-21
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The Appellants were appointed as Junior Assistants in the Tamil Nadu Registration Department on 06.03.2007 on a temporary basis under Rule 10(a)(i) of the Tamil Nadu State and Subordinate Services Rules.
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The plaintiff (Munisamy Naicker) filed a suit for partition of a 32-cent property in Survey No. 90/2.
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The plaintiff (Appellant) filed a suit for partition claiming a 1/7th share in properties belonging to the late Kuruviyan alias Munusamy.
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The Appellant (Plaintiff) filed a suit for partition of ancestral properties following the intestate death of her father, Appavu Asari, on May 10, 2004.
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The petitioners (A1 to A4), serving police officers at S.S. Colony Crime Police Station, were convicted by the V Additional District and Sessions Court, Madurai, for the custodial death of a 17-year-old juvenile, Muth...
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The plaintiffs (appellants) purchased "A" schedule property (5088 sq. ft.) in 1987 via Sale Deeds (Ex-A.1, Ex-A.2). They also claimed possession and title over "B" schedule property, an L-shaped vacant strip of land i...
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The applicant, K. Paneer Selvam, was a long-time lessee of a Trust property under the management of the Administrator General and Official Trustee (AG & OT) of Tamil Nadu.
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The Respondent, J.S. Sayikumar, filed a writ petition seeking a direction for promotion to the post of Head of Department (HOD) and the fixation of a higher pay band (Rs. 37,400–67,000) with a Grade Pay of Rs. 9,000/-...
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The plaintiffs/respondents, representing the Parakalaramanujakoodam Paghalpathu Rappathu Trust, sought recovery of possession of the suit property.
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The respondent (plaintiff) filed a suit for recovery of money based on a promissory note (Ex.A1) dated 25.06.2007.
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The plaintiff (appellant) filed a suit for declaration, mandatory injunction, and recovery of possession regarding 1 acre and 22 cents in S.No.570/A-1-A.
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On May 6, 2019, the deceased (Ranjith Kumar) was involved in a fatal accident while riding a two-wheeler
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This batch of 13 writ petitions involves life convicts seeking premature release under G.O.Ms.No.488 dated 15.11.2021, issued to commemorate the 113th birthday of Dr. Perarignar Anna.
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The Plaintiff/Appellant claimed absolute ownership of 1.50 acres in S.No.112/3, having purchased the southern 75 cents via sale deed (Ex.A9) and claiming the northern 75 cents via oral gift referenced in the same deed...
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The Appellant challenged an order by the CESTAT which rejected a service tax refund claim as barred by limitation
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The respondents were appointed as Secondary Grade Teachers in 2008 at Government Schools for the Deaf
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The petitioner was appointed as a Child Welfare Organiser on 01.07.1982 under the Integrated Child Development Service Scheme (ICDS).
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The petitioner, initially appointed as a Junior Assistant in 2001 and currently serving as a Central Nazir, challenged an order for the recovery of excess pay
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The petitioner was appointed as a Junior Assistant on February 8, 2016.
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The Petitioner, proprietor of M/s. Sri Varun Enterprises, allegedly borrowed ₹25,75,765/- from the Respondent and issued a cheque which was returned with the endorsement "Exceeds Arrangement"
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The appellants, three senior Professors at Bharathiar University, had served as Heads of Department (HoD) for approximately ten years
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The petitioner, a self-proclaimed social activist, filed an application under Section 156(3) of the Cr.P.C. before the Judicial Magistrate II, Chengalpattu.
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The appellant was appointed as a Post Graduate (PG) Assistant on 03.06.1991 and later promoted to Headmistress on 01.06.2010.
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The Respondent, M. Kannan, was initially appointed as a Part-Time Panchayat Clerk in a Village Panchayat.
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The respondent was initially appointed as a Part-Time Panchayat Clerk in a Village Panchayat.
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The respondent, A. Anbu, was appointed as a temporary social forestry worker on September 3, 1984.
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The appellant, a Junior Assistant at the Coimbatore City Municipal Corporation, was transferred to the Tiruppur City Municipal Corporation by an order dated 19.06.2023 issued by the Director of Municipal Administration.
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The Appellants (plaintiffs) filed a suit for declaration of title and permanent injunction regarding ‘A’ schedule properties, claiming ownership based on a registered Will dated 19.10.2007 executed by Govindhasamy Gou...
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The petitioners in W.P.(MD) No. 7355 of 2020 and respondents in the connected Writ Appeals were recruited as Secondary Grade Teachers/BT Assistants between 2004 and 2005 on a contract basis with monthly consolidated p...
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The respondent, M. Ramasamy (Assistant Director/Lecturer), was issued a charge memorandum under Rule 17(a) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955.
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The appellant was appointed as a Nightwatchman in the Mayiladuthurai Panchayat Union on December 16, 1982.
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The appellants (State of Tamil Nadu and Education Department officials) challenged a writ order dated 08.03.2021 passed in W.P. No. 5248 of 2021
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The appellant’s father, an employee of TANGEDCO, died in service on 16.02.2013
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The petitioner, a Computer Operator at the Principal District Court, Dharmapuri, was appointed on 01.09.2015 and completed her probation on 10.01.2018.
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The Appellant’s husband, a Police Constable, died in service on 19.10.2008
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The respondent, R. Rohini, joined the Hindu Religious and Charitable Endowment (HR CE) Department in 1985 and was promoted to Superintendent on 01.04.2010
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The Plaintiff (Appellant) entered into a Sale Agreement (Ex.A1) with the 1st Defendant on 24.07.2010 to purchase 1.18 acres of land at Rs. 30,750/- per cent, totaling Rs. 36,28,500/-. An advance of Rs. 1,00,000/- was...
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The respondents (original writ petitioners) had sought allotment of plots at market value.
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The Saram Co-operative Spinning Mill (Petitioner) was closed on 13.01.1999 without following the statutory procedures prescribed under the Industrial Disputes Act, 1947.
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The State of Tamil Nadu filed intra-court appeals against a common writ order dated September 22, 2017, which had presumably directed the regularization of the respondents' services.
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The respondents were appointed as part-time Scavengers in 1983 in the office of the Director of Rural Development
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The petitioner sought to quash an FIR (Crime No. 10 of 2026) registered against him at the Kumaratchi Police Station.
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The respondent, a Sub-Inspector of Police, retired on superannuation on 31.05.2024.
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The second respondent (Raju Daniel) was terminated by the appellant bank in 2013.
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The petitioners (Accused Nos. 2 and 3) are the father and wife, respectively, of the first accused, Muralikrishnan.
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The appellants were engaged as daily wage employees in the Public Works Department (PWD) in January and March 1993.
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The plaintiffs filed a suit (O.S. No. 247 of 2009) seeking declaration of title and recovery of possession of 14 cents of land in Survey No. 366/2 (subdivided as 366/2B1 and 366/2B5).
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The respondents (plaintiffs in O.S. No. 140/2011) claimed title as legal heirs of Bommaya Gounder, whose father Pandara Gounder allegedly acquired the land in 1912 and 1925.
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The Appellants (Plaintiffs) filed a suit for declaration of title, recovery of possession, and mandatory injunction regarding 45 cents of land in Survey No. 185/2B1A2, Sayalgudi village. They claimed the land belonged...
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The Appellants, holding Degrees in Optometry, challenged the selection process for the post of Ophthalmic Assistant initiated by the Medical Services Recruitment Board (MRB) via a Notification dated 17.02.2023.
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The State of Tamil Nadu filed an intra-court appeal under Clause 15 of the Letters Patent challenging a Writ Court order dated 18.01.2024. The Writ Court had directed the government to extend the benefit of counting 5...
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The appellant/writ petitioner participated in the selection process for the post of Ophthalmic Assistant in the Medical Department.
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The petitioner, appointed as a Copyist in 1996 and currently serving as Bench Clerk Grade I, was sanctioned an annual increment in 2009 per G.O.Ms.No.450.
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The Administrator General and Official Trustee (AG & OT) of Tamil Nadu filed applications seeking a direction for the respondent/tenant to deliver vacant possession of a property located at No. 21, Harrington Road, Ch...
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The private respondents are retired Upper Division Clerks (UDCs) of Chennai Telephones and BSNL who originally served in the Department of Telecommunications and were substantially appointed as UDCs prior to 1992.
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The respondent, a Deputy Inspector General of Registration, was placed under suspension following his arrest on May 29, 2024, in connection with Crime No. 2 of 2022.
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The appellants, former employees or associates of the Food Corporation of India (FCI), filed Writ Petitions seeking a Writ of Mandamus.
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The State of Tamil Nadu appealed a writ order dated 19.03.2025, which had directed compensation for a Sewage Water Treatment Plant (STP) and machinery following land acquisition under the Tamil Nadu Highways Act, 2001.
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The petitioner was appointed as a Night Watchman in 2006 and subsequently promoted to Office Assistant (2008), Record Clerk (2014), and Examiner (2015)
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The petitioner, M. Arul, served as a Sheristadar and retired from service on 31.05.2022.
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The second respondent (G. Chengalan) is the step-son of Late G. Kalaiselvi, a former Pointsman in the Southern Railway who died on 24.09.2008.
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The appellant, S. Bhuvaneshwari, sought appointment as a Sub-Inspector of Police under the 10% "wards and dependents" quota for existing police personnel.
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The petitioner, a Junior Assistant at the Fast Track Mahila Court, Theni, was appointed on compassionate grounds in 2015.
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The petitioners, working as BT Assistants, PG Assistants, and Instructors in various government and aided schools, obtained M.Phil degrees through the "Summer Sequential Programme" (SSP) from Alagappa University durin...
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The litigation involves two interconnected writ petitions concerning alleged encroachments on Government poramboke lands in S.Nos. 573/7 and 574/31 at Vadukachimathil Village
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The appellant was engaged as a casual daily-wage laborer (NMR) by the Highways and Rural Works Department between 1982 and 1990 at a wage of Rs. 8/- per day.
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The appellants (Accused Nos. 3 and 4) were charged under various sections of the Bharatiya Nyaya Sanhita (BNS), 2023, and the SC/ST (Prevention of Atrocities) Act, 1989.
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The 1st Respondent (Plaintiff) filed a suit for partition of his 1/4th share in 21 items of property
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The petitioners (defendants 3 and 8-12) sought to challenge a decree for declaration and injunction granted in O.S.No.32 of 2001 by the District Munsif Court, Sathankulam.
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The Tamil Nadu Public Service Commission (TNPSC) issued recruitment notifications in 2019 and 2021 for various posts, including Veterinary Assistant Surgeons and Agricultural Officers.
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The first respondent (claimant) filed a claim petition (MCOP.No.1076 of 2021) seeking compensation for spinal cord injuries sustained in a road accident on February 5, 2020
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The petitioner, K. Venkatesan, was appointed as a Copyist in 1996 and subsequently promoted to Junior Assistant (2001), Assistant (2007), and Bench Clerk III (2010)
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On October 7, 2013, K. Velmurugan was traveling in a Mahindra Tourist Van when the driver (3rd Respondent) hit a Volkswagen Polo in a rash and negligent manner.
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The respondents, supervisory cadre employees in the Tamil Nadu State Transport Corporation (TNSTC), filed writ petitions seeking a pay fixation based on a 2.57 multiplier factor as per G.O.Ms.No.134 dated 09.04.2018.
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The petitioner, a resident of Dindigul, filed a Writ of Certiorarified Mandamus to quash the order dated 28.01.2026 passed by the 2nd Respondent (Commissioner of Prohibition and Excise) granting an FL-2 liquor licence...
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The petitioner, a retired Senior Bailiff, joined service as a Dalayat in 1971 and was regularized in 1973.
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The petitioner was appointed as a Junior Bailiff in 1965 and retired as a Special Grade Process Server on January 31, 2003.
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The claimants (first respondents) were traveling in an Eicher goods vehicle on November 13, 2019, when a lorry insured by the appellant dashed into them from behind, causing grievous injuries
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The appellant was temporarily appointed as a driver in the Respondent Transport Corporation and was subsequently regularized in service on 01.09.2005
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The plaintiffs (Respondents 1 & 2) filed a suit for partition claiming a 2/3 share in the suit property, asserting it was joint family property inherited from their grandfather, Mariappa Pandaram
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On September 9, 2016, M. Rajendran was riding his moped when a lorry, driven in a rash and negligent manner, collided with him, resulting in his immediate death
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The respondents/writ petitioners were initially appointed as Part-Time Panchayat Clerks in various Village Panchayats.
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The Applicant, G.K. Srinivasan, was a tenant of a property (3,840 sq. ft.) belonging to a Trust administered by the Administrator General and Official Trustee (AG & OT).
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The appellant was a Secondary Grade Teacher promoted to B.T. Assistant. She was placed under suspension following her involvement in a criminal case registered under Section 302 of the IPC (murder).
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The State of Tamil Nadu filed an intra-court appeal challenging a Writ Court order dated January 18, 2024.
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The petitioner, R.N. Arul Jothi, served as a Part-Time Vocational Instructor/Teacher in two schools between 30.07.1982 and 25.10.1988.
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The petitioner was appointed as a Steno-Typist Grade-III on a temporary basis in 1997, later re-allotted by TNPSC in 2001, and eventually promoted to Grade-II (2018) and Grade-I (2019).
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The petitioner, a Special Teacher (Drawing) at Sri Renuga Hindu High School, was declared surplus during the 2024-2025 staff fixation
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The petitioner was appointed as a Village Administrative Officer (VAO) on 07.02.2013
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The petitioner, a Secondary Grade Teacher appointed in 1999, was granted incentive increments on July 11, 2013, for acquiring M.A. (Economics) and B.Ed. degrees.
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The appellant joined the Department of Export Inspection Agency as a Group-D employee in 1983
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The petitioner was issued a show-cause notice (SCN) on 18.06.2018 seeking to deny CENVAT credit of Rs. 1,03,71,501/- on the sole ground that it was claimed beyond the prescribed time limit
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The appellant is a transporter involved in the interstate carriage of minerals (mineral sand, M-sand, gravel) from Kerala to Tamil Nadu.
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The appellant (plaintiff) filed a suit for specific performance based on a registered sale agreement dated 07.04.2011 for a consideration of Rs. 1,50,000/-, asserting an advance payment of Rs. 90,000/- with a two-year...
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The petitioner originally approached the Central Administrative Tribunal (CAT) in O.A. No. 1188/2015, seeking promotion to the post of Inspector (Examiner).
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On December 22, 2018, the deceased (Suresh) was riding a two-wheeler with a pillion rider when a bus belonging to the appellant Transport Corporation collided with him, resulting in his death
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The State of Tamil Nadu filed intra-court appeals challenging three writ shop orders dated 21.12.2023, 20.12.2023, and 09.11.2023.
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On 11.11.2020, one Rahamathulla died after the two-wheeler he was riding as a pillion hit a reflector board due to the rider's (4th Respondent) negligence
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The respondent, a retired Inspector of Police, was issued a charge memo on 15.02.1999 under Rule 3(b) of the Tamil Nadu Police Subordinate Services (Discipline and Appeal) Rules, 1955.
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On August 12, 2019, the appellant was riding his two-wheeler when a Van belonging to the first respondent and insured by the second respondent struck him in a rash and negligent manner, causing grievous injuries.
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The deceased, Manickam, a Special Sub-Inspector of Police, died in a motor accident on March 27, 2019, caused by the negligence of a driver from the Tamil Nadu State Transport Corporation (TNSTC).
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The parties married on December 7, 2014. Sneha (the wife) alleged that she was misled regarding Vikas’s (the husband) income and was subjected to continuous exclusion, body shaming, and dowry demands by her in-laws
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The petitioner, an Office Assistant at the Judicial Magistrate Court, Poonamallee, applied for 365 days of maternity leave (from 26.05.2025 to 25.05.2026) for the birth of her third child
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The petitioner was appointed as Assistant (General) Grade-III at the Central Leather Research Institute (CLRI) on 19.08.2015, subject to a one-year probation period.
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The petitioners filed a series of writ petitions in 2006 challenging the constitutionality of the Tamil Nadu Electricity Board Service Regulations.
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The Petitioner, initially a minor represented by her father, filed a writ petition seeking a declaration that Rule 5 of the Rules of Racing of the Rowing Federation of India (3rd Respondent) was unconstitutional.
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The 2nd Respondent (T.R.L.) manufactures refractory products, specifically Dead Burnt Magnesite (DBM), which is exempted/nil-rated, and Refractory Motors/Ramming Mass (R.M.), which are dutiable.
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The appellant (T.R.L.) manufactures 'Dead Burnt Magnesite' (D.B.M.) at its Salem unit, which is an exempted/nil-rated product. D.B.M. is produced using furnace oil as fuel
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The petitioner, a political commentator and activist, filed a writ of mandamus under Article 226 of the Constitution of India seeking a CBI investigation into the conduct of the 4th Respondent, an IPS officer serving...
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The 1st Respondent (Plaintiff), a money lender, filed a suit for recovery of ₹10,72,050/- based on a promissory note (Ex.A.1) and voucher (Ex.A.2) dated 05.01.2016, allegedly executed by the Appellant (1st Defendant)...
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The petitioners (DBS Bank) advanced a home loan to Valli Sarguru, which was covered by insurance from Max Life Insurance (Respondent 4).
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The respondents (original writ petitioners) were appointed as Secondary Grade Teachers in 1996 and 1997. Following ten years of service, they were awarded Selection Grade and subsequently promoted to Primary School He...
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The Division Bench of the Madras High Court took suo motu cognizance of alleged irregularities in the recruitment process for the post of Personal Assistant (P.A.) to Hon'ble Judges following a circular dated 07.06.2023.
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