HCMONTHLY CASE LAW ARCHIVE
Read 38 LawLens analyses of Madras High Court judgments published in May 2026, covering key rulings, legal principles and case law.
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The petitioner, a resident and activist from Coimbatore, filed a Public Interest Litigation (PIL) seeking a Writ of Mandamus to prevent the slaughter of cows and calves in public places and non-designated areas during...
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The petitioners, recruited as Grade II Police Constables between 1993 and 1997 through a common state-wide recruitment process, challenged Rule 3(b)(ii)(b) of the Special Rules for Tamil Nadu Police Subordinate Service.
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The petitioners, involved in handmade brickmaking, challenged notices dated 06.05.2026 issued by the Assistant Engineer, TANGEDCO, which sought to disconnect their electricity supply
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The Appellant (plaintiff) filed a suit for partition and permanent injunction (O.S.No.33/2015) claiming a one-third share in the suit property inherited from his mother, Saradhammal.
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The Plaintiff (Appellant), a Devasthanam, sought arrears of rent from the Defendant (Respondent) for a 25-cent vacant land.
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The Plaintiff-Devasthanam owned 25 cents of vacant land, which was leased to the Defendant’s father in 1961 for storing firewood under a Muchalika that prohibited sub-leasing and permanent structures
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The Plaintiff (Devasthanam) filed a suit for recovery of arrears of rent against the Defendant, whose father had been a long-term tenant
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The Appellant (husband) and Respondent (wife) were married in 1997 and have two children.
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The Appellant (husband), a Constable in the Central Reserve Police Force (CRPF), married the First Respondent (wife) on 24.01.2011
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The petitioner, a person with a disability (PwD), filed a writ of mandamus seeking directions to the Election Commission of India (ECI) to ensure that all designated polling stations contain "Assured Minimum Facilitie...
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The petitioner, wife of convict Muthumani (serving life imprisonment for a triple murder conviction affirmed on 26.02.2026), sought 21 days of ordinary leave for her husband to undergo fertility treatment
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The petitioners (six individuals residing in Kodambakkam, Chennai) filed a Writ Petition seeking to quash planning permission (No. PPA/WDCN10/02354/2025) and building permission (No. BA/WDCN10/03179/2025) issued by th...
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The petitioner challenged a notice (Ref No. Zone-X/Enc/Dn 129/1/2025 dated 25.07.2025) issued by the Regional Deputy Commissioner (Central), Greater Chennai Corporation, for the removal of encroachments at Door No. 7/...
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The Petitioner filed a Writ of Mandamus seeking a direction to the Respondents to evict illegal encroachments at Angappa Naicken Street, Chennai
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The Petitioner filed a writ of mandamus seeking directions against respondents 4 to 7 to remove encroachers allegedly damaging the Parambikulam Aliyar Project (PAP) water supply channel and Sluice No. 2 in Survey No....
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The Petitioner, a company formerly known as Bhatia Coke And Energy Ltd., challenged a notice dated 10.11.2025 issued by the Assistant Engineer, Water Resources Department (Respondent No. 3) for the removal of an encro...
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The petitioner challenged a final notice dated 14.10.2025 issued under Section 6 of the Tamil Nadu Land Encroachment Act, 1907, concerning Survey No. 12/20 in Thimmananthal Village.
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The Petitioner, V. Balaji, filed a writ petition under Article 226 of the Constitution of India seeking a writ of mandamus to compel the Commissioner of Ponneri Municipality (Respondent No. 3) to dispose of specific p...
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The petitioner, P. Murugan, filed a writ petition seeking a direction to the District Collector and revenue authorities (Respondents 1 to 4) to remove obstructions on "Sempayee Road"
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The Petitioner filed a writ petition under Article 226 of the Constitution of India seeking a writ of mandamus.
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The petitioner filed a contempt petition alleging wilful disobedience of the court's order dated 20.04.2024 in W.A.No.1021 of 2024. In the original writ appeal, the court set aside a prior punishment of treating a sus...
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The Regional Provident Fund Commissioner (RPFC) issued an order under Section 14B of the Employees’ Provident Funds and Miscellaneous Provisions Act against the respondent establishment on 31.05.2016
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The Petitioner, a resident of Thoothukudi, filed a writ petition seeking a Mandamus to direct the Coimbatore Corporation and Town Planning authorities to remove encroachments and obstructions on a public road
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The Appellant obtained an Award under the Payment of Gratuity Act, 1972, dated 31.07.2019, directing the settlement of gratuity with 10% interest
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The appellant, The Railway Employees Cooperative Credit Society Ltd., filed four intra-court writ appeals against a common interim order dated 25.02.2026 passed by a Single Judge in W.M.P. Nos. 52588, 52604, 52617 526...
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The Appellant, a government-undertaking company, filed a Writ Appeal to set aside the order passed by a Single Judge of the Madras High Court in W.P. No. 16569 of 2021 dated 24.09.2021
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The litigation involves a dispute between M/s. Tractors & Farm Equipment Limited (the Management) and T. Ramesh (the Employee) originating from I.D.No.139 of 2018 on the file of the II Additional Labour Court, Chennai...
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The Petitioner filed a Writ Petition seeking a Writ of Mandamus to direct the Water Resources and Highways Departments (Respondents 4 and 5) to remove alleged encroachments across several survey numbers (S.No.21/1, 21...
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The petitioner approached the Madras High Court seeking a Writ of Mandamus to compel respondent authorities to remove encroachments from the Araniyar river water supply channel located in Melakkaramanur and Avicheri V...
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The Petitioner filed a Writ of Mandamus seeking the removal of alleged illegal encroachments made by Private Respondents 6 and 7 on a cart-track public road located at S.F. No. 286/5, Dinnapatti Village, Mettur Taluk.
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The petitioner filed a Writ Petition under Article 226 of the Constitution of India seeking a Writ of Mandamus to compel respondents 1 to 4 to act upon his representation dated 12.12.2022
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The petitioner filed a Writ Petition under Article 226 of the Constitution of India seeking a Writ of Mandamus to compel respondents 1 to 4 (Revenue Authorities) to remove encroachments made by private respondents (re...
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The Appellant (Central Board of Trustees, EPF) filed a Writ Appeal challenging an order dated 25.02.2025 passed in W.P.No.34029 of 2019
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The appellants were engaged as Mazdoors by the 1st respondent (Management) through a registered contractor (2nd respondent) starting in 1978
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The Petitioner challenged an order dated 07.10.2024 issued by the National Highways Authority of India (NHAI) directing him to vacate a property in Varadarajapuram Village, Tiruvallur District
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The appellant, CS Jain Educational Trust, filed an intra-Court appeal against an order dated 01.04.2026 in W.P.No.36619 of 2024
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The Appellant, a sole proprietorship, preferred a statutory appeal before the Employees’ Provident Fund Appellate Tribunal, Chennai, challenging an order passed by the original authority.
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The Petitioner filed a Writ of Mandamus seeking a direction for the respondents to remove encroachments and restore Open Space Reserved (OSR) lands in a layout approved via DTP Plan No.LPI / DTP 2/71 at Kurichi Housin...
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