HCMONTHLY CASE LAW ARCHIVE
Read 102 LawLens analyses of Madras High Court judgments published in June 2026, covering key rulings, legal principles and case law.
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The Plaintiff (Respondent 1) filed a suit for declaration of title and permanent injunction regarding a suit property measuring 5.38 acres, claiming title through his grandfather Natesan and a subsequent oral partition.
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The petitioner’s husband died on 14.10.2015 while serving in the Department of Atomic Energy, Kalpakkam.
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The respondent/accused was a neighbor to three minor victims: x (6), y (8), and z (7). He was alleged to have systematically lured the children into the house of PW6 (x’s grandmother) every Saturday for nearly a year...
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The litigation involves a dispute among siblings over the estate of their deceased mother, Siriya Pushpam.
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The petitioner originally filed a writ petition challenging his non-selection for the post of Junior Engineer in the Tamil Nadu State Transport Corporation (Kumbakonam) Ltd.
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The Appellants (State educational authorities) challenged a Writ Court order dated 07.09.2023, which directed the approval of the first Respondent's appointment as a teacher at RCM High School (a minority institution)
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The petitioners were provisionally selected for various Group-I civil service posts (Deputy Collector, DSP, Assistant Commissioner) under the 20% "Persons Studied in Tamil Medium" (PSTM) reservation quota
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The respondents (1-9) were engaged as Overhead Tank Operators, Motor Operators, and Computer Operators on a consolidated pay basis by various Village Panchayats and a Municipality that were later merged into the Erode...
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The appellants, candidates in a medical recruitment examination, filed a writ petition (W.P. No.12491 of 2026) seeking relief regarding the appointment process.
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The petitioner was appointed as a Professor of Tamil Literature at Tamil University on June 3, 2017
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In August 2016, a driver operating a three-wheeled goods vehicle was killed when a milk van allegedly struck his vehicle from behind on the Tindivanam–Pondicherry highway
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The deceased, D. Jayamaran, aged 38, died in a road accident on 24.03.2021 involving a vehicle owned by the 5th Respondent.
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The appellant’s father, an Assistant at TAHDCO, died in service on 11.09.2005
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The Petitioner (plaintiff) filed a suit (O.S. No. 370 of 2005) for permanent injunction to prevent eviction except by due process of law.
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The Petitioner, an Electrical Operator in the Chennai Metropolitan Water Supply and Sewerage Board (CMWSSB), was subjected to disciplinary proceedings for allegedly running a water supply business through lorries regi...
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The Appellant/Plaintiff, Murugammal, daughter of Venkatesa Naicker by his first wife, filed a suit for partition claiming a 1/5th share in the suit properties against the respondents (the second wife and children of t...
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On January 9, 2022, a Bolero Pick-Up (TN 57 BZ 5627) driven by the first respondent struck and killed Jeyachandran while he was standing near Vanjipalayam Privu
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The Petitioner, a Superintendent in Southern Railways, was subjected to disciplinary proceedings following the misappropriation of over Rs.1 Crore by another employee, Anil Kumar Meena.
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The plaintiffs (appellants) filed a suit for declaration and permanent injunction regarding 'B' Schedule properties. Items 1-4 were the absolute property of Perummal Ammal via a 1947 sale deed, while Items 5-9 were an...
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The Petitioners (Union of India and Southern Railway) challenged the common orders dated 22.02.2024 passed by the Central Administrative Tribunal (CAT), Chennai Bench, in O.A.Nos.310/1471/2014 and 310/1472/2014
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The respondent, an Agricultural Officer, was issued a charge memorandum on 18.09.2006 for ten counts of alleged misconduct
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The petitioners (Union of India/Ministry of Railways) filed a review application against a High Court order dated January 3, 2018, passed in W.P. No. 27272 of 2011.
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The appellant, formerly a Village Administrative Officer (VAO), was issued a charge memorandum on 12.09.2013 under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955, alleging financial ir...
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The first respondent, R. Ponnuvelu, joined the appellant Cooperative Bank as an Assistant in 1978.
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The deceased, R.S. Pugazhenthi, a Scientist at ISRO, was riding a two-wheeler on the Minjur–Vandalur Outer Ring Road on December 31, 2019. He collided with the rear of a TATA Ace vehicle (insured by the Appellant) whi...
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The petitioner was appointed as a Masalchi in 2013, promoted to Record Clerk in 2016, and subsequently to Reader on January 10, 2019.
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The petitioner, a Joint Commissioner of Labour in Dindigul, challenged a preliminary enquiry notice dated January 8, 2025, issued by the Directorate of Vigilance and Anti-Corruption (DVAC).
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The petitioner (A1) was convicted by the Special Court for NDPS Act Cases, Madurai, under Section 8(c) r/w 20(b)(ii)(C) of the NDPS Act and sentenced to 14 years rigorous imprisonment for possession of 42kg of Ganja.
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The Appellants (State educational authorities) challenged a Writ Court order dated 14.12.2023, which had approved the appointment of the first respondent as a B.T. Assistant (Tamil) at CSI Northwick Girls Higher Secon...
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The appellant, a Secondary Grade Teacher, was eligible for promotion to Primary School Headmaster. Her name was included in the 2018 promotion panel (crucial date 01.01.2018)
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The claimants, respondents 1 and 2, filed for compensation following a fatal motor accident on April 19, 2013, involving a TVS Scooty and an offending vehicle (Registration No. TN-47-X-4973).
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The appellant, the brother of the deceased’s husband, was engaged for household chores in Dindigul. On January 23, 2019, while the deceased was alone, the appellant allegedly trespassed into her home, stabbed her to d...
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Two software engineers, Raghavi and Divyadharshini, died in a road accident at 2:30 a.m. when a Tipper Lorry (TN 19 AJ 4818) rammed their car from behind near Kancheepuram
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On August 18, 2017, the deceased, S. Rajkannan, was killed when a lorry (TN 22 CD 5080) hit his motorcycle from behind near Attipattu.
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Two police officers (an Assistant Commissioner and a Sub-Inspector) filed a review application seeking to review a judgment dated 21.11.2025 passed in Writ Petition No. 11248 of 2021.
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The appellants, who were already functioning as temporary Anganwadi workers and helpers in the Union Territory of Puducherry, filed a writ appeal challenging the order dated 01-12-2025 in W.P. No. 46298 of 2025
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The Petitioner, Coimbatore Municipal Corporation, filed three review applications seeking to review common orders passed by the Madras High Court in Writ Petition Nos. 19731 of 2021, 18506 of 2022, and 20574 of 2021 d...
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On 19.04.2017, one Mariappan was driving a Mahindra Scorpio belonging to the first respondent (Gumaran), with his mother as a passenger.
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The Plaintiff (Respondent 1) filed a suit for recovery of money claiming she entered into a sale agreement [Ex.A.1] with the 1st Defendant (Appellant) on 20.10.2007 for a total consideration of Rs. 12 Lakhs
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The respondent (plaintiff) filed O.S. No. 64 of 2013 seeking a declaration of ownership of 'B' schedule property, a permanent injunction, and a mandatory injunction to remove the appellant's (defendant's) construction...
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The TNCSC invited short e-tenders on 23.08.2024 for the procurement of 60,000 MT of Dal, requiring an Earnest Money Deposit (EMD) of ₹5,11,50,000/-.
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The applicant filed a Review Application seeking to review an earlier order passed by the Madras High Court in W.P. No. 23030 of 2022, dated August 30, 2022.
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The applicant filed a Review Application seeking to review the order dated 21.07.2022 passed in W.P.No.18594 of 2022
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The petitioner, a successful auction purchaser under the SARFAESI Act, 2002, sought a writ of mandamus to compel the respondent bank to deliver vacant possession of a purchased property
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The appellant/writ petitioner challenged a charge memo dated 25.06.2021 issued by the Director of Municipal Administration
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The petitioner, S.T. Sunitha Rai, participated in the selection process for the post of Civil Judge in the Tamil Nadu State Judicial Service under Notification No. 12/2023, scoring 256.360 marks
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The petitioner, currently a Head Clerk, was promoted to the post of Translator in the Judicial Department, Perambalur, on March 28, 2017
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The respondent, a retired Deputy Collector currently aged 80, sought retrospective promotion and inclusion in the Deputy Collector panel for the year 1997–1998.
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The respondent, G. Jothimani, filed a complaint (C.No.195 of 2021) against the appellants before the Tamil Nadu Real Estate Regulatory Authority (TNRERA), which was adjudicated on merits and resulted in an order dated...
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The Appellant, Tamil Nadu State Transport Corporation (Salem) Ltd., preferred a Writ Appeal against the order passed in W.P. No. 8664 of 2014 dated 19.09.2023
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The respondent’s husband, V. Kumar, a Head Constable, died in harness on 05.05.2005.
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The Appellants (LRs of the original plaintiff, Mahalakshmi) filed a suit for declaration to nullify a settlement deed dated 16.07.2007 and for mandatory injunction.
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The Plaintiff (Appellant) entered into a registered sale agreement (Ex.A1) on 13.01.2011 with Defendant No. 2 (Respondent No. 2) to purchase the suit property for ₹2,60,000/-, paying an advance of ₹75,000/-.
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The plaintiff (Appellant) filed a suit for permanent injunction regarding property in Old Survey No. 2521. He claimed a 3/4th interest (1/2 jenmom right and 1/4th mortgage right) based on a 1975 partition deed (Ex. A....
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On 26.10.2021, the deceased, Murugan, was traveling as a loadman in an Eicher Lorry owned by Respondent No. 1 and insured by Respondent No. 2.
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On July 28, 2017, the deceased, Vincent Raj, was a passenger in a Maruti Alto car that collided with a lorry owned by the 4th respondent and insured by the appellant. The accident resulted in the fatal injury of Vince...
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The Appellant was convicted by the Fast Track Mahila Court, Theni, for committing penetrative sexual assault on a 13-year-old victim on multiple occasions in 2020, resulting in her pregnancy
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The second respondent firm, with respondents 3 and 4 (the petitioner’s parents) as partners, mortgaged a property to the Central Bank of India. Upon loan default, the bank initiated SARFAESI proceedings.
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On April 16, 2013, Kannan died following a collision between his two-wheeler and a vehicle driven by the 5th Respondent.
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The respondents were originally appointed as Plot Watchers on a daily wage basis and were subsequently regularized in sanctioned/supernumerary posts following various court directions.
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The plaintiff-temple sought recovery of possession and a permanent injunction regarding a vacant site in Kancheepuram. The temple claimed the land was a ‘minor Inam’ granted to it
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The Government of Tamil Nadu initiated land acquisition proceedings in 1987 to establish a Veterinary College and Research Institute in Namakkal, acquiring 155.09 acres in Lathuvadi Village.
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The 1st respondent, P. Edison, served as the Secretary of the appellant Co-operative Society and retired on 30.06.2024
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The appellant originally filed W.P.No.20896 of 2008 seeking appointment as a P.G. Assistant in Botany/Biology, which was allowed.
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The Appellant, G. Kandan, filed a Writ Petition (W.P. No. 42026 of 2025) challenging the appointment of the 4th Respondent, T.A. Premakumari, on the grounds that she had secured public employment by producing a false...
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The appellant, an Assistant in the office of the Inspector General of Registration, was subjected to disciplinary proceedings under Rule 17(a) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules via a charg...
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The appellant entered Government Service on 22.01.2010.
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The appellant was appointed as a Teacher on 01.07.2004. In 2008, he sought to alter his recorded date of birth from 14.03.1965 to 14.03.1966.
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The appellant (assessee), successor to Command Petroleum (India) Pvt. Ltd., is a partner in a Production Sharing Contract (PSC) with the Union of India for petroleum exploitation in the Ravva field.
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The assessee, Cairn Energy India Pvt. Limited (now Vedanta Limited), is a non-resident company engaged in the prospecting and production of mineral oil and gas in India under a joint venture agreement with the Governm...
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The petitioner challenged an assessment order dated 19.09.2025 by lodging an appeal before the Appellate Authority on 17.01.2026
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The petitioner challenged an original ex-parte order dated 22.02.2025 and a subsequent appeal order dated 30.01.2026.
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The petitioner challenged an Original Order (Form DRC-07) dated 25.02.2025 and an Appeal Order (Form GST APL-02) dated 27.01.2026
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The Petitioner, a proprietary concern, challenged an assessment order dated 22.12.2025 issued by the Respondent under the GST regime for the period 2021-2022.
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The Appellant, a non-resident company engaged in the prospecting and production of mineral oil and gas in India, entered into a Production Sharing Contract (PSC) with the Government of India
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The Government of Tamil Nadu (Appellant) filed an intra-court appeal challenging a Writ Court order dated 01.11.2025 in W.P.No.41210 of 2025
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The appellants, originally appointed as Gangmen in the Municipalities of Puducherry, sought a direction to the official respondents to consider them for promotion to the post of Work Inspector
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The petitioner, a proprietary concern, challenged an assessment order (Form GST DRC-07) dated 19.11.2025 passed by the respondent under Section 73 of the GST Act.
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The Appellant was allotted a retail petroleum outlet by the Respondent Corporation, leading to a Dealership Agreement dated 31.03.2018.
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The petitioner was charged under Sections 494 and 498A of the IPC in C.C.No.1170/2025 following a complaint by his wife (R2).
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Proceedings were initiated against Late Gurumoorthy Iyer (petitioner's grandfather) under the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961, based on landholdings as of 15.02.1970
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The petitioner, an Assistant Engineer in the Agricultural Engineering Department, was placed under suspension on 12.07.2022 following his arrest by the CB-CID in connection with Crime No. 2 of 2021
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The petitioner, a dismissed employee of the Tamil Nadu State Transport Corporation and a trade union member, filed a writ petition seeking a Mandamus against respondents 1 to 4
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On April 1, 2016, a minor, Suryaprakash, was traveling in a load auto (TN 74 U 7373) driven by his father. Near Ahilandapuram Vilakku, the door opened, and the minor fell, sustaining fatal injuries.
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The petitioner’s father (the convict) was convicted on 20.10.2004 for offences under Sections 148, 341, 302 (5 counts) of the IPC and Section 3 of the Explosive Substances Act, 1908.
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The petitioner, an ex-serviceman, availed a financial facility of ₹25,00,000 and allegedly repaid ₹38,02,609.
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The 1st respondent filed a money suit (CS.No.874/2001) against the petitioner, resulting in an ex-parte decree dated 23.06.2009 for Rs.29,79,848.86
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The Petitioner (Defendant) challenged an order by the District Munsif Court, Sholinghur, which dismissed his application (I.A. No. 2 of 2024) to condone a 70-day delay in filing a petition to set aside an ex-parte dec...
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The deceased, Rajini, a Scheduled Caste political functionary, was allegedly murdered on 09.07.2021 by Seven accused persons belonging to a non-Scheduled Caste community
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The appellants (plaintiffs) entered into a sale agreement with the deceased first respondent (defendant) on 23.10.1996 to purchase the suit property for ₹2,10,000/-
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The plaintiff filed a suit for specific performance of a Memorandum of Understanding (MOU) dated 15.08.2010, which envisaged a settlement regarding the management and shareholding of Kumudam Publications Private Limit...
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The petitioners, operators of shrimp hatcheries, challenged an order passed by the National Green Tribunal (NGT), Southern Zone, dated 29.09.2022
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The petitioners challenged SARFAESI proceedings initiated by the respondent bank before the Debts Recovery Tribunal-III (DRT), Chennai
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The Appellant was accused of luring a 17-year-old girl into a friendship via mobile communication, subsequently taking her to a secluded spot near Sivakasi where he committed penetrative sexual assault under the prete...
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The claimant (son) was initially injured in a motor accident involving a Chevrolet car and an Eicher van on 05.12.2014 ("first accident")
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The parties were married on August 30, 1977
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On 06.02.2013, the deceased (Nagaraj) succumbed to injuries following a collision between his two-wheeler and an allegedly rashly driven tractor
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The petitioner filed an application under Section 156(3) of the Cr.P.C. before the V Metropolitan Magistrate (M.M.), Egmore, seeking a direction for the police to take action based on his information.
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The Petitioner, an NRI residing in the USA, filed a criminal revision against an order by the Judicial Magistrate-I, Poonamallee, which dismissed his application under Section 173 of the Bharatiya Nagarik Suraksha San...
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The petitioners, owners of a Mercedes Benz S350 and a Land Rover Defender, sought interim custody of their vehicles which were seized by the respondent police in connection with Cr.No.82 of 2025.
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The prosecution alleged that on 18.05.2012, due to prior enmity involving a family dispute and customary divorce, A1-A4 (appellants) and A5-A7 (acquitted) intercepted the deceased Kannan (D1) and Periyasamy (D2) near...
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Various insurance companies filed statutory appeals under Section 173 of the Motor Vehicles Act, 1988, challenging awards passed by Motor Accident Claims Tribunals (MACT).
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