HCMONTHLY CASE LAW ARCHIVE
Read 1096 LawLens analyses of Madras High Court judgments published in October 2026, covering key rulings, legal principles and case law.
← BACK TO MADRAS COURT REPORTPERMANENT MONTHLY EDITIONS
The appellant, arrayed as A4, appealed under Section 415 of the BNSS read with Section 14-A(2) of the SC/ST (Prevention of Atrocities) Act against the Special Court’s order refusing bail.
2 MIN READ→
The appellant, arrayed as A3, was charged with participating in the murder of Dinesh and had been in custody since 13 March 2026.
2 MIN READ→
The appellant and the victim, who were closely related, had a romantic and continuous physical relationship from 2011.
2 MIN READ→
The appellants, Accused 1 and 6, sought bail in a murder prosecution concerning the death of Dinesh.
2 MIN READ→
Police seized a Mahindra Bolero Pickup, registration No. TN 48 K 1345, in connection with Crime No. 12 of 2025, registered under Sections 303(1) of the Bharatiya Nyaya Sanhita, 2023 and 21(1) of the Mines and Minerals...
3 MIN READ→
The police seized the petitioner’s Apple iPhone 13 (128 GB) in connection with a case registered under Section 8(c) read with Section 20(b)(ii)(B) of the NDPS Act and Section 25(1-B) of the Arms Act.
2 MIN READ→
The revision petitioner sought interim custody of a Honda Venue, registration no. TN 38 CV 8507, seized in connection with a Tamil Nadu Prohibition Act case. The petitioner claimed ownership and submitted that leaving...
2 MIN READ→
The petitioner sought permission for his community to conduct the Purattasi festival at Sri Pattatharasi Amman, Ayyanar and Sri Vinayagar Temples in Thoppulakarai Village from 12 to 15 October 2026.
2 MIN READ→
The petitioner alleged that respondents 5–7 circulated defamatory statements and an obscene video on social media, falsely identifying the person shown as the petitioner.
2 MIN READ→
The petitioner sought police protection to open and run “Angala Eswari Textiles Shop,” relying on a registered sale deed dated 3 June 2024, a patta and his asserted possession of the property
2 MIN READ→
The petitioner and the fifth respondent were nominated by different Muslim jamaaths as representatives of Melakatchi to Keezhatheru Naina Mohammed Jumma Pallivasal.
2 MIN READ→
The petitioner, an Inspector in the Local Fund Audit Department, faced four disciplinary charges concerning unauthorised photocopying of an office register, audit objections and correspondence, delay in submitting an...
3 MIN READ→
The petitioner, arrayed as the third accused, sought interim custody of a JCB bearing registration No. TN 55 CU 3038, seized in Crime No. 28 of 2026 registered under Section 303(2) of the Bharatiya Nyaya Sanhita, 2023...
2 MIN READ→
Police seized a Kia Carens Clavis and two mobile phones—an iPhone 16 Plus and a OnePlus Nord 2T 5G—in connection with Crime No. 168 of 2026, registered under Section 420 IPC.
2 MIN READ→
The petitioner, A8 in Crime No. 83 of 2024, challenged the Judicial Magistrate’s order refusing to defreeze her Tamil Nadu Grama Bank account, while directing defreezing of her separate Tamil Nadu Mercantile Bank acco...
2 MIN READ→
The petitioner, a widow and owner of property under a registered sale deed dated 15 September 2005, entrusted the original deed to the second respondent, who had offered to find a buyer.
2 MIN READ→
The petitioner, the first accused in Crime No. 28 of 2026, sought interim custody of his Ashok Leyland tipper lorry, registration No. TN 31 BY 8949, seized in a case registered under Section 303(2) of the Bharatiya Ny...
2 MIN READ→
The petitioner sought interim custody under Section 497 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), of three vehicles, two mobile phones and ₹7,500 seized in Crime No. 819 of 2026, registered under Section...
3 MIN READ→
The parties married in 2019 and later began living separately. The wife, a MCA graduate, sought maintenance in M.C. No. 7 of 2022; the husband, an MSW graduate, opposed the claim.
2 MIN READ→
A criminal case was registered against the petitioner, arrayed as A9, for offences under Sections 395, 457, 458, 414 and 120(B) IPC.
2 MIN READ→
The petitioner, arrayed as A12 in Crime No. 83 of 2024, challenged the freezing of her bank account (No. 10056876024) at Pandiyan Grama Bank, Cholapuram Branch, in connection with a case registered for offences under...
2 MIN READ→
The appeal challenged the Special Court’s refusal to grant bail in Crime No. 589 of 2026, registered after a clash between two groups during a Vinayakar Chathurthi procession in Komanapatti on 18 September 2026.
2 MIN READ→
The petitioners, who said they were construction workers without residential property of their own, claimed that their Association had acquired nine acres in Survey No. 109, Karanai Village, under an unregistered sale...
1 MIN READ→
The petitioner, a Professor at Pondicherry University, challenged the University’s order dated 10 May 2023 imposing penalties following a sexual-harassment complaint by his research scholar.
2 MIN READ→
The petitioners, legal heirs of Jeevanandham, sought action on his online application dated 21 August 2025 for survey and demarcation of land in Survey No. 336/2A22, Velampalayam village.
2 MIN READ→
The prosecution alleged that the appellant had sexual intercourse with the victim on multiple occasions between May 2014 and October 2015, having promised to marry her and concealed that he was already married.
2 MIN READ→
The appellant was convicted under Section 8(c) read with Section 20(b)(ii)(C) of the NDPS Act and sentenced to 14 years’ rigorous imprisonment and a fine for allegedly possessing 21 kg of ganja.
3 MIN READ→
The petitioner was appointed as a Thalaiyari/Village Assistant on 26 September 1983.
2 MIN READ→
The petitioner sought a writ of habeas corpus directing her husband, the third respondent, to produce their four-year-old child and hand over custody to her.
2 MIN READ→
The petitioner claimed ownership of 2,204 sq. ft. in Old Survey No. 838 and New Survey No. 90/1 at Thirumullaivoyal Village, acquired by sale deed dated 30 March 2012. He alleged that the fifth respondent was attempti...
2 MIN READ→
The petitioner’s deceased husband, S. Bagavathi Perumal, was appointed as a Grama Paniyalar on 3 December 1985 and served until his retirement on 31 March 2009.
2 MIN READ→
The petitioners, residents and flat owners in Tamil Nadu Housing Board Block M-92, Besant Nagar, stated that the building was over 53 years old and dilapidated, and that the owners had decided to redevelop it.
2 MIN READ→
The applicant, arrayed as Respondent No. 13 in the Official Liquidator’s application, sought to vacate an interim injunction dated 9 August 2024 insofar as it applied to him.
2 MIN READ→
PRG Shipping held leases of spaces at the Nagapattinam Passenger Terminal.
2 MIN READ→
The petitioners challenged ex parte GST orders dated 15 November 2024 and 17 December 2024, together with bank attachment notices dated 25 September 2026.
2 MIN READ→
The petitioner, the claimant-decree holder in execution proceedings arising from L.A.O.P. No. 1 of 2004, challenged the District Judge, Karaikal’s interim order directing payment of Rs. 33,64,42,333.47 with interest a...
2 MIN READ→
The applicants claimed that they had paid or advanced money to the respondent in connection with cargo space, loans, vessel release costs and a charter agreement, but that the respondent had failed to repay the amount...
2 MIN READ→
The petitioner, a Lecturer at the Government Unani Medical College, challenged his transfer from Chennai to Ramanathapuram and the consequential relieving order.
2 MIN READ→
The petitioners, who were working as salesmen and a supervisor at TASMAC Shop No. 7928 in Thiruvaiyaru, challenged the District Manager’s order dated 9 January 2025 transferring them to other places.
2 MIN READ→
Both petitions under Article 226 concerned the locking of Arasalwar Pillaiyar Temple, Theppakulatheru, Tiruchendur.
1 MIN READ→
The claimants sought compensation for the death of Ramachandran in an accident involving a bus owned by the appellant Transport Corporation.
2 MIN READ→
The petitioner, an ex-serviceman, joined the LIC as a Development Officer in 2007.
3 MIN READ→
The petitioner, a Physical Education Teacher, had received a first incentive increment for an M.Phil. in Physical Education under G.O.Ms.No.324 dated 25 April 1995.
2 MIN READ→
Sun TV claimed rights over properties under a guarantee and undertaking executed in 2018, followed by a Joint Memorandum of Compromise recorded in proceedings under Section 9 of the Arbitration and Conciliation Act, 1...
2 MIN READ→
The applicants sought a direction requiring the Official Assignee to execute sale deeds for Plots 25–29, relying on an agreement of sale said to have been made by their predecessors-in-interest with the insolvents and...
2 MIN READ→
The claim arose from a motor accident on 21 July 2015, in which a lorry struck and fatally injured Karuppayee while she was walking along Avinashi Road.
2 MIN READ→
The claimants sought compensation for the death of Muthulakshmi, who was travelling as a pillion rider when the motorcycle she was on was struck from behind by another motorcycle on 10 October 2018.
2 MIN READ→
Aventose Energy Private Limited applied for a patent for a system and method to operate automobiles with an electric drivetrain, including activation of a safe mode upon detection of vehicle faults.
2 MIN READ→
The petitioner, an association representing Kalingarayan Canal ayacut farmers, sought a direction to release water into the canal for the first crop of the 2026–2027 water year.
1 MIN READ→
On 6 February 2025, the plaintiff and 30 other members requisitioned an Extraordinary General Meeting (EGM) of the Madras Medical Mission.
3 MIN READ→
The appellant had separate GST registrations for its Tirunelveli factory and Coimbatore registered office.
2 MIN READ→
The petitioner was born and educated in Puducherry, completed her MBBS there, and applied for a residence certificate to support her application for postgraduate medical admission through CENTAC.
3 MIN READ→
The North Face Apparel Corp. applied for an Indian patent for “Systems and Methods for End-to-End Article Management.”
2 MIN READ→
The parties had entered into a Memorandum of Understanding dated 9 May 2013 and a Supplemental Agreement dated 27 June 2014 concerning the sale of land.
2 MIN READ→
Bharani Pictures Pvt. Ltd. obtained an order sanctioning a demerger scheme in 2015, under which three resulting entities were formed.
2 MIN READ→
The applicant, an Association member and elected Regional Secretary, was removed from that office and from primary membership following misconduct proceedings under the Association’s bye-laws.
2 MIN READ→
The applicants claimed that, under a Director Agreement with the respondent, they were owed an unpaid balance of ₹8.39 crore from agreed remuneration of ₹15 crore.
2 MIN READ→
The applicant and respondent entered into an agreement dated 21 July 2023 under which the applicant supplied film-projection equipment to the respondent’s theatre, with a five-year lock-in period; the applicant also a...
2 MIN READ→
63 Moons Technologies Limited sued, among others, the applicant, a statutory auditor of Dewan Housing Finance Corporation Limited (DHFL), seeking approximately ₹231.6 crore in compensation, alleging that fraudulent co...
3 MIN READ→
The applicant and the first respondent were partners in a reconstituted firm whose partnership deed contained an arbitration clause.
2 MIN READ→
The petitioner, who held M.Sc. and B.Ed. qualifications, was appointed as a Secondary Grade Teacher in an aided minority school on 3 September 1998 against a vacancy arising on 1 June 1998.
3 MIN READ→
The petitioner was appointed as a ‘Vetti’ in Kanyakumari District in November 1975. His appointment was described as temporary and provided for pay in the scale fixed for ‘Vetti’ under the Tamil Nadu pattern.
3 MIN READ→
The petitioner, who had passed the written examination for Constable (GD) recruitment, was disqualified in the physical test.
2 MIN READ→
The petitioner, a Backward Class graduate, was appointed as a Secondary Grade Teacher in an aided school in 1996.
3 MIN READ→
The respondent sought interim maintenance under Section 24 of the Hindu Marriage Act, 1955, in O.P. No. 377 of 2023. The Sub Court, Alandur, allowed the application and directed the petitioner to pay Rs. 10,000 per mo...
2 MIN READ→
The plaintiff sued for a declaration that a settlement deed, release deed and related documents executed in Dubai were non-est, void and unenforceable.
3 MIN READ→
The petitioner school challenged a communication dated 8 September 2026 from the Assistant Engineer, Water Resources Department (WRD), concerning a culvert constructed by the school across the Thaiyur surplus course.
2 MIN READ→
The petitioner claimed ownership of 99.5 cents in Survey Nos. 77/6D, 77/7C and 77/E, Chitheri Village, through a partition deed registered in 1989, and stated that she had obtained patta.
2 MIN READ→
The petitioner sought 60 days’ furlough for her son, Karuppu @ Karuppusamy, a life convict confined at Central Prison, Coimbatore.
2 MIN READ→
The deceased, Palanisamy, died after his motorcycle collided with a crane on 8 September 2018.
2 MIN READ→
The petitioner claimed ownership of 25.87 cents in S.F. Nos. 968/6B, 968/8B and 968/9, Kalapatti East Village, purchased in 2006.
2 MIN READ→
The second respondent complained that A1 approached him at a bus stop, said women were available for prostitution, and invited him to a premises. He entered, saw the accused, and alleged that they tried to seduce him,...
2 MIN READ→
The petitioner invoked Article 226 seeking a direction to reconstruct Arulmighu Gopala Pillaiyar Temple in accordance with the Joint Commissioner’s proceedings dated 20 March 2015.
2 MIN READ→
The petitioner, an ex-serviceman, applied for appointment as a Grade-II Police Constable and proceeded through the selection process to provisional selection.
2 MIN READ→
The petitioners, teachers appointed to secondary-grade vacancies in a minority aided school between 1998 and 1999, sought approval of their appointments as Middle Grade Graduate Teachers under G.O. Ms. No. 79 dated 14...
2 MIN READ→
The plaintiff sought recovery of ₹1,40,75,000, alleging that he advanced ₹82,00,000 to the defendant and obtained nine promissory notes.
3 MIN READ→
The petitioners were directly recruited as Scientific Assistants through TNPSC selections initiated in 1996 and 1999.
2 MIN READ→
The petitioner brought a representative civil suit concerning Survey No. 1468/1, alleging that it was a cart track and seeking an injunction and restraint against granting patta to private parties.
2 MIN READ→
The petitioners, whose lands were proposed for acquisition, challenged notifications and consequential proceedings under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettle...
2 MIN READ→
The Sangam filed two writ appeals under Clause 15 of the Letters Patent challenging orders dated 14 October 2025 in W.P.Crl.(MD) Nos. 28887 and 26086 of 2024.
1 MIN READ→
The claimant alleged that on 11 October 2012, a bus insured with the appellant collided with his two-wheeler because of the bus driver’s rash and negligent driving. He sustained multiple injuries, underwent treatment...
2 MIN READ→
The petitioner, facing charges under Sections 294(b) and 506(i) IPC and Sections 3(1)(r) and 3(1)(s) of the SC/ST (Prevention of Atrocities) Act, 1989, had been released on regular bail.
3 MIN READ→
The petitioner, Accused No. 6 in a pending sessions trial, had been granted regular bail on 7 July 2022; that order had not been cancelled or set aside.
2 MIN READ→
The appellant challenged the Special Court’s order refusing bail in Crime No. 49 of 2026.
2 MIN READ→
The petitioner was convicted under Sections 138 and 142 of the Negotiable Instruments Act, 1881, and sentenced to one year’s simple imprisonment and to pay ₹5,00,000 as compensation in respect of a ₹3,00,000 cheque.
2 MIN READ→
The petitioner challenged the third respondent’s order dated 11 October 2026 refusing permission for a Vel Yatra proposed for 18 October 2026.
2 MIN READ→
The Motor Accidents Claims Tribunal, Sivakasi, awarded the claimants Rs.30,40,630 for the death of Mathiyaraja following an accident involving a lorry insured by the appellant.
2 MIN READ→
The petitioner, the detenu’s wife, challenged the order dated 4 July 2026 detaining Babu @ Mittai Babu as a “Drug Offender” under Section 2(e) of the Tamil Nadu Prevention of Dangerous Activities Act, 1982 (Act 14 of...
2 MIN READ→
The petitioner challenged a refusal check slip dated 1 November 2025, by which the Sub-Registrar declined to register a sale certificate dated 16 October 2025.
2 MIN READ→
The applicant claimed to have advanced ₹9 crore under a production agreement dated 1 February 2025 and a further ₹6,91,60,000 under a supplementary production agreement dated 28 March 2025 for a film’s production
2 MIN READ→
The petitioner sought a direction for an independent inquiry into her sexual-harassment complaint dated 20 September 2021 against the seventh respondent.
2 MIN READ→
The petitioner, a Grade-I Police Constable, was charged with intercepting a vehicle carrying banned tobacco products and negotiating for and receiving a bribe of ₹2 lakhs instead of reporting the offence.
2 MIN READ→
The petitioner, a NEET-UG-qualified candidate, obtained a BDS seat at the sixth respondent college during counselling.
2 MIN READ→
The petitioner, a retired Additional Superintendent of Police, challenged a Government Order imposing a deduction of ₹1,000 per month from his pension for six months, following disciplinary proceedings arising from a...
2 MIN READ→
The petitioner filed three writ petitions concerning the fifth respondent’s promotion to Regional Manager, the petitioner’s own promotion to that post, and regularisation of his service as Forest Ranger from 6 October...
1 MIN READ→
The petitioner sought to quash FIR No. 997 of 2025, registered at H-5 New Washermenpet Police Station, alleging offences under Sections 296(b), 115(2) and 351(2) of the IPC and Section 4 of the Prohibition of Harassme...
2 MIN READ→
The appellant, the deceased Manikandan’s mother, sought compensation under Section 166 of the Motor Vehicles Act, 1988, following his death from injuries sustained in a motorcycle collision on 8 April 2022.
2 MIN READ→
The claimants sought compensation for the death of Nawshath Ali in a motor accident involving a vehicle insured by the appellant.
2 MIN READ→
The petitioner association and individual residents challenged the Commissioner’s lock-and-seal order dated 25 January 2023, as well as earlier municipal and Government proceedings, concerning a community hall constru...
2 MIN READ→
Sheeba married the appellant in 2009 and died after sustaining burn injuries on 31 December 2011; the prosecution case was that she had set herself on fire following marital discord and harassment
2 MIN READ→
The FIR in Crime No. 749 of 2019 alleged that the petitioner received ₹4,50,000 from the defacto complainant on the promise of securing employment in Singapore, but neither obtained the job nor repaid the money.
2 MIN READ→
The petitioner filed a suit in a representative capacity seeking, among other reliefs, to challenge a resolution appointing office-bearers and to obtain directions for an election and accounts
2 MIN READ→
The FIR in Crime No. 7 of 2026 alleged that the petitioner and other accused borrowed 40 sovereigns of gold, 2,500 units of silver articles, and ₹3,45,000 from the second respondent for business purposes, but failed t...
2 MIN READ→
The appellants, the parents of Sarath Kumar, sought compensation under Section 163A of the Motor Vehicles Act, 1988, after their son died in a motorcycle accident on 4 August 2017.
2 MIN READ→
The petitioner sought to quash Crime No. 606 of 2025, registered at P5 MKB Nagar Police Station following a complaint by the deceased’s father.
2 MIN READ→
The appellants, plaintiffs in a partition suit, challenged the dismissal of their application seeking subpoenas to Indian Overseas Bank officials to produce records concerning a locker, the deceased Hemachandran’s sal...
2 MIN READ→
The petitioner was a tenant of premises owned by the respondents. In 2002, the landlord sued for possession and damages for use and occupation; a decree for possession was upheld on appeal and in second appeal, and th...
2 MIN READ→
The petitioners, Accused Nos. 2, 3, 4, 5 and 7 in C.C. No. 78 of 2024, sought to quash proceedings against them for alleged offences under Sections 294(b), 417 and 498-A of the IPC
2 MIN READ→
The petitioner, whose pregnancy had progressed beyond 24 weeks, sought termination after scans and fetal MRI indicated agenesis of the corpus callosum and bilateral moderate ventriculomegaly. The medical board decline...
2 MIN READ→
The Airports Authority of India (AAI) challenged orders dated 13 August 2025 of the Subordinate Court, Alandur, attaching AAI’s primary bank account in execution of land-acquisition compensation awards.
2 MIN READ→
The petitioner, a Grade-II Police Constable, was charged departmentally with abetting the suicide of Durga, whose marriage to him had been arranged.
2 MIN READ→
The first respondent/plaintiff brought a partition suit seeking a one-third share in the suit property and a declaration that a Will dated 25 January 1995, relied on by the defendants, was forged and not binding on him.
2 MIN READ→
The petitioner claimed ownership of a blue TVS Radeon motorcycle seized by the respondent police on 9 May 2026 in Crime No. 40 of 2026, registered under Sections 4(1)(c) and 4(1-A) of the Tamil Nadu Prohibition (Amend...
2 MIN READ→
The petitioner claimed to be the registered owner of an Activa 125 scooter seized in connection with Crime No. 381 of 2025 under Section 4(1)(c) of the Tamil Nadu Prohibition (Amendment) Act, 2024. He was not an accus...
2 MIN READ→
The petitioner was arrayed as Accused No. 19 in a case concerning alleged misuse and alienation of a society’s properties.
2 MIN READ→
The petitioner claimed to be the registered owner of a Maruti Suzuki Swift Dzire seized by police on 30 June 2026 in Crime No. 122 of 2026, registered under Sections 8(c), 20(b)(ii)(B), 25 and 29(1) of the NDPS Act.
2 MIN READ→
The appellant sought condonation of a 2,937-day delay in filing an appeal against the judgment and preliminary decree in a partition suit, dated 30 October 2014.
1 MIN READ→
The petitioner, Senthurvelan @ Susimaran, was detained as a “Sexual Offender” under Section 2(ggg) of the Tamil Nadu Act 14 of 1982 by an order dated 23 February 2026.
2 MIN READ→
The petitioner and the fourth respondent disputed rights over land in Survey No. 237/1A, including an alleged pathway at Thethupatti village.
2 MIN READ→
The petitioner sought a survey and demarcation of approximately 33.21 acres of punja land in specified survey fields at Neivasal Village, based on her application dated 9 January 2026.
2 MIN READ→
The petitioner was a partner in Krishna Bankers, which defaulted on repayments to depositors. Following a depositor’s complaint, criminal proceedings were initiated under Section 420 of the IPC and Section 5 of the Ta...
3 MIN READ→
Exponent Energy Private Limited applied to register the word mark “EXPONENT” in Class 42, claiming use from 8 April 2021, for scientific and technological services, research and design, industrial analysis and researc...
3 MIN READ→
The appellant applied on 26 November 2009 to register the word mark “FEDEXO” in Class 1 for foundry-related chemical products, claiming use from 5 September 2007.
3 MIN READ→
The petitioner applied to the Tahsildar for a Legal Heirship (Relationship) Certificate concerning her deceased brother, G. Palani, stating that his wife and parents had predeceased him, that he died without children,...
2 MIN READ→
The petitioner sought temporary disconnection of an electricity service connection at premises containing shop portions that he said required major repairs.
2 MIN READ→
The petitioner sought permission to sit supplementary examinations after the university portal rejected his registration as showing an “invalid register number or password.”
2 MIN READ→
The petitioner challenged the respondent’s assessment order dated 9 May 2023, issued after notices and communications were uploaded to the GST portal.
2 MIN READ→
The petitioner challenged the respondent’s assessment order dated 28 August 2024, issued after notices were uploaded to the GST portal.
2 MIN READ→
The petitioner challenged the assessment order dated 12 September 2025, contending that notices uploaded to the GST portal had not come to its attention and that no personal hearing was provided before the order was m...
2 MIN READ→
The prosecution alleged that on 2 February 2017, the appellant sexually assaulted the victim, who was a child, after taking her to a garden.
2 MIN READ→
The appellant, the de facto complainant, alleged that respondents 2–5 attacked him and his brothers following a land dispute and humiliated them on account of their caste.
2 MIN READ→
The petitioner challenged the respondent’s order dated 4 April 2024 and its accompanying GST DRC-07 summary.
3 MIN READ→
On 31 July 2026, police seized the petitioner’s KTM 200 motorcycle, registration No. AP 03 BX 7256, after allegedly finding 20 grams of ganja on it. A case was registered in Crime No. 114 of 2026 under Sections 8(c) a...
2 MIN READ→
The petitioner was convicted under Section 138 of the Negotiable Instruments Act, 1881, for dishonour of a cheque for ₹6,30,000 and sentenced to six months’ simple imprisonment and a fine of ₹6,50,000, of which ₹6,30,...
2 MIN READ→
On 18 August 2026, the respondent inspected the petitioner’s business premises, seized accounting records and electronic devices, and sealed the premises by affixture of notice.
2 MIN READ→
The petitioner sought a writ of mandamus directing the police to protect survey stones and permit fencing of land in Survey Nos. 100/23 and 100/26B, relying on a survey certificate and her representation dated 14 Dece...
2 MIN READ→
The petitioner purchased 5.50 cents in Survey No.139/1, Keela Natham Village, on 30 September 2002, after acquisition proceedings had commenced under the Land Acquisition Act, 1894: a Section 4(1) notification was iss...
3 MIN READ→
The respondents, the petitioner’s wife and adult son, sought maintenance under Section 125 Cr.P.C. The son had kidney failure, required continuous dialysis and had been advised to undergo a transplant.
2 MIN READ→
The wife filed HMOP No. 124 of 2025 before the Subordinate Court, Nagapattinam, seeking restitution of conjugal rights.
2 MIN READ→
The petitioner claimed ownership of a Yamaha MT-15 seized by the police on 21 November 2025 in connection with Crime No. 338 of 2025, registered under Sections 8(c) and 20(b)(ii)(A) of the Narcotic Drugs and Psychotro...
2 MIN READ→
The petitioner sought return of a Vivo T5 Pro 5G mobile phone seized in Crime No. 199 of 2026, registered for offences under Sections 8(c), 20(b)(ii)(B) and 29(1) of the NDPS Act.
2 MIN READ→
Police searched the petitioner’s house on 15 June 2026, seized 19.916 kg of banned tobacco products and Rs.98,610 in cash, and registered Crime No. 232 of 2026 for alleged offences under Sections 275, 123 and 59 of th...
2 MIN READ→
The petitioners claimed ownership and possession of agricultural lands in Survey Nos. 16/6, 16/7 and 16/17B, supported by registered deeds and revenue records.
3 MIN READ→
The petitioner, a Sub-Inspector of Police, was prosecuted for alleged bribery under Sections 7 and 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act and was acquitted by the Special Court for Vigila...
2 MIN READ→
The petitioners were convicted under Section 138 of the Negotiable Instruments Act, 1881, and sentenced to two years’ simple imprisonment, with compensation of ₹2,27,56,380 and a default sentence.
2 MIN READ→
The petitioner sought a direction to survey and demarcate her patta lands and to restrain further proceedings under Forms II and III until that survey was completed.
2 MIN READ→
The petitioner-company filed a complaint under Section 138 of the Negotiable Instruments Act, 1881, alleging that the respondent’s cheque for ₹5,67,338, issued towards amounts due for supplied goods, was dishonoured a...
2 MIN READ→
The petitioners sought a mandamus directing the Executive Engineer, Zone-V, Greater Chennai Corporation, to consider their joint representation dated 20 August 2026 for temporary removal of the lock and seal placed on...
2 MIN READ→
The plaintiffs, the wife and daughter of Kunjupillai Nadar, claimed rights in the suit properties principally under a registered Will dated 19 December 1995 (Ex.A3).
2 MIN READ→
The petitioner, A14 in the pending PMLA prosecution in C.C. No. 12 of 2021, sought to prevent the Special Court from pronouncing judgment until the predicate-offence case, C.C. No. 89 of 2023, was decided.
2 MIN READ→
The petitioner was appointed as a Demonstrator on 6 December 1976 and reclassified as an Assistant Professor/Lecturer on 7 January 1979.
2 MIN READ→
The petitioner, a Conductor who retired as a Special Grade Conductor on 28 February 2025, was in service on 1 September 2023.
2 MIN READ→
The petitioner was appointed as a Driver with the first respondent Transport Corporation on 11 July 1987 and retired as a Special Grade Driver on 30 September 2018.
2 MIN READ→
The petitioner, a Senior Tradesman, retired from the respondent Transport Corporation on 31 July 2024. His terminal benefits were disbursed on 11 March 2026. After his representation dated 18 March 2026 seeking intere...
2 MIN READ→
The petitioner, appointed as a Driver in 1992, was in service on 1 September 2023 and retired as a Special Grade Driver on 28 February 2025.
2 MIN READ→
The petitioner sought interest on terminal benefits payable following her husband’s death while employed by the respondent Transport Corporation on 21 October 2024.
2 MIN READ→
The petitioner, a Driver who retired from the respondent Transport Corporation on 31 May 2024, received his retirement benefits on 2 December 2025. He sought interest for the delay, relying on the Court’s earlier deci...
2 MIN READ→
The petitioner was appointed as a Conductor on 8 August 1992 and retired as a Senior Conductor on 31 October 2024.
2 MIN READ→
The petitioner, a conductor employed by the respondent Transport Corporation from 31 March 1994, retired as a Special Grade Conductor on 30 June 2024.
2 MIN READ→
The petitioner’s husband, S. Saraboji, served as a Conductor and later as a Checking Inspector in the respondent Transport Corporation.
2 MIN READ→
The petitioner, a Special Grade Driver employed by the respondent Transport Corporation from 25 May 1995, retired on 30 June 2025.
2 MIN READ→
The appellants, arrayed as A3 and A1, respectively, challenged the III Additional District and Sessions Court (PCR), Madurai’s orders refusing bail in Crime No. 220 of 2026.
2 MIN READ→
The appellants had filed an appeal under Section 96 of the Code of Civil Procedure challenging the decree dated 29 July 2021 in O.S. No. 140 of 2016.
1 MIN READ→
The claimant, a rental-bike/call-taxi-bike driver, sustained multiple fractures, including an open segmental fracture of the right tibia and a comminuted fracture of the right femur, in a road accident on 28 February...
2 MIN READ→
The second respondent lodged a complaint alleging that, on 9 March 2023, the petitioner negligently drove his vehicle into her and caused injuries.
2 MIN READ→
The petitioner claimed ownership and possession of 0.58.0 hectares in Survey No. 727/1, Kuppatti Village, acquired by her husband and later settled on her; the revenue records had been mutated in her name.
2 MIN READ→
The petitioner challenged a show-cause notice dated 3 September 2026 issued by the Commissioner, Valparai Municipality, concerning alleged unauthorised construction or use of buildings.
2 MIN READ→
The petitioner’s father, a Tamil Nadu Electricity Board employee, died in service on 2 September 1992. The petitioner’s brother had earlier sought compassionate appointment but was rejected for lacking the required qu...
2 MIN READ→
The petitioner, a Forest Department employee whose superannuation date was 30 April 2014, sought interest on delayed pensionary and retirement benefits and payment of an alleged GPF balance of Rs.82,114.
2 MIN READ→
The petitioner, a Municipal Engineer at Virudhunagar Municipality, faced a 2011 charge memorandum containing seven charges concerning illegal sewer connections.
2 MIN READ→
The suit property was purchased by C.K. Duraisamy at a court auction and was dealt with under his probated Will. A compromise decree in C.S. No. 3 of 1940 granted C.K. Krishnasamy and his wife, Logambal, life estates,...
3 MIN READ→
The petitioner had issued a cheque for ₹5,71,000 in connection with a land transaction; it was dishonoured when presented for payment.
2 MIN READ→
The petitioner sought release of her two-wheeler, seized in connection with a case registered under Sections 8(c) and 20(b)(ii)(A) of the Narcotic Drugs and Psychotropic Substances Act, 1985.
2 MIN READ→
The Directorate of Enforcement filed a complaint under Sections 43 and 44 of the Prevention of Money Laundering Act, 2002 (PMLA), which was taken on file as Spl. C.C. No. 12 of 2023.
2 MIN READ→
Vishesh Pictures Pvt Ltd brought a John Doe copyright action concerning the film Awarapan 2, seeking injunctions against internet service providers and other defendants.
1 MIN READ→
The plaintiff brought a John Doe copyright action concerning the cinematographic film Batwara 1947, seeking injunctions against defendants and other persons from infringing the film, including through websites and oth...
1 MIN READ→
The petitioner sought a writ of mandamus to restrain the authorities from demolishing a Perumal Temple situated in T.S. No. 18, Block-1, Ward-B, Anbu Nagar, Namakkal, alleging that they were acting without proceedings...
2 MIN READ→
KVN Thespian Films LLP filed a commercial suit seeking injunctions against alleged infringement of its copyright in the cinematographic film HAIWAAN , including website-blocking relief against certain defendants and i...
1 MIN READ→
The claimant sought compensation under Section 166 of the Motor Vehicles Act, 1988, for injuries sustained when a motorcycle struck her while she was walking on 17 September 2015.
2 MIN READ→
The respondent initiated proceedings against the petitioner under Section 138 of the Negotiable Instruments Act, 1881.
2 MIN READ→
The private respondents had borrowed from D.K.80 Begirai Primary Agricultural Co-operative Credit Society and claimed entitlement to loan-settlement benefits under G.O.Ms.No.164 dated 13 December 2023 and G.O.Ms.No.59...
2 MIN READ→
The petitioners, retired driving instructors of the Metropolitan Transport Corporation, retired on 28 February 2015 and 31 March 2015, respectively.
2 MIN READ→
The plaintiffs sought partition and separate possession of shares allegedly inherited from their mother, Ammukutty Ammal, in properties jointly allotted to her and the first defendant under a partition deed dated 7 Au...
2 MIN READ→
The plaintiff claimed the suit property through two sale deeds dated 30 June and 7 July 2008, executed by Durairaj and Sridharan.
2 MIN READ→
The plaintiff sought a permanent injunction concerning agricultural properties, claiming title under registered sale deeds and possession supported by patta and payment of kist.
2 MIN READ→
The parties married on 12 June 1978 and have two adult children.
2 MIN READ→
The plaintiffs claimed that an extent of 11.965 cents in Survey No. 456/3B had been allotted to the heirs of Gnanamuthu Nadar and later given to them.
2 MIN READ→
The plaintiffs claimed rights in the suit property under a registered Settlement Deed dated 6 February 1998, executed by Ilayaperumal in favour of his minor grandchildren.
2 MIN READ→
The petitioners’ father, R. Baburajan, retired from the respondent Transport Corporation on 31 December 2023 and died on 29 April 2024.
1 MIN READ→
The petitioners filed consolidated writ petitions challenging departmental orders dated 30 September 2019 and consequential recovery orders, alleging that the orders were made without a hearing and in breach of natura...
1 MIN READ→
The petitioner sought a further 15 days’ leave for her husband, a life convict, whose 28-day ordinary leave had been granted by the High Court in an earlier proceeding.
1 MIN READ→
The petitioners, claiming through V.R. Senthilnathan Chettiyar, challenged three revenue proceedings dated 12 June 2025, 10 December 2025 and 9 January 2026 concerning mutation of patta, and sought patta in the names...
2 MIN READ→
The petitioner challenged a Form GST DRC-07 order dated 15 November 2025 concerning the 2021–22 financial year.
2 MIN READ→
The petitioner challenged a Form GST DRC-07 order dated 20 February 2025, concerning financial year 2020–21, which confirmed proposals alleging incorrect tax liability in its GSTR-3B returns.
2 MIN READ→
The defendant in O.S. No. 279 of 2022, pending before the Subordinate Court, Mettur Dam, filed a civil revision petition under Article 227 seeking to strike off the plaint. He alleged that the plaintiff ran an unregis...
2 MIN READ→
The appellants— the deceased’s wife, two minor sons, and parents—claimed compensation under Section 166 of the Motor Vehicles Act, 1988, after Magesh Kumar @ Mamootian died in a road accident on 8 August 2019.
2 MIN READ→
The petitioner sought consideration of his representations and a survey to identify and remove alleged encroachments on Dharmaraja Kulam and temple property in Korattur, including lands in Old Survey Nos. 889–891
2 MIN READ→
The petitioner sought a writ of mandamus directing the respondents to consider his representation dated 2 November 2025 and to cancel G.O. (Ms.) No. 879, Public Works (N) Department, dated 7 June 1993, alleging persis...
2 MIN READ→
The petitioner’s private complaint alleged that the respondent had forged his signature on a diary entry acknowledging receipt of a ₹23.5 lakh loan and had relied on the document to lodge a complaint against him.
2 MIN READ→
The petitioner challenged a GST assessment order dated 29 November 2025 and a consequential notice dated 21 August 2026.
2 MIN READ→
The respondent filed a complaint alleging contraventions of Sections 18(c) and 18A of the Drugs and Cosmetics Act, 1940, punishable under Sections 27(b)(ii), 28 and 27(d), arising from physician samples found at a med...
2 MIN READ→
The plaintiffs filed O.S. No. 245 of 2009 seeking a permanent injunction.
2 MIN READ→
The claimants, the deceased Arayi @ Arayee’s two daughters and son, sought compensation under Section 166 of the Motor Vehicles Act for her death in a road accident on 7 April 2022.
1 MIN READ→
The complainant filed a prosecution under Section 138 of the Negotiable Instruments Act, alleging that the respondent had borrowed ₹20 lakh and issued a cheque towards repayment.
2 MIN READ→
The petitioner challenged an ex parte GST order dated 8 December 2025, contending that the show-cause notice and personal-hearing notice had only been uploaded to the GST portal and that no physical copies were served...
2 MIN READ→
The petitioners challenged two orders dated 13 April 2026 made by the Commissioner in R.P.No.561 of 2025: one allowing D. Murugan to be impleaded as a respondent, and the other not extending an interim stay against th...
2 MIN READ→
The petitioner and the third respondent entered into a sale agreement dated 11 November 2013 concerning several properties for a stated consideration of ₹7 crore.
3 MIN READ→
The appellant, a 47-year-old Track Maintainer with Indian Railways, sustained serious leg injuries in a road accident on 20 January 2021 involving a bus owned by the first respondent.
2 MIN READ→
The appeals under Clause 15 of the Letters Patent challenged interim orders made in two writ petitions.
2 MIN READ→
The Revenue appealed under Section 260A of the Income-tax Act, 1961, against the Tribunal’s order dated 30 December 2013 in ITA No. 949/Mds/2013.
2 MIN READ→
The petitioner challenged the assessment order in Form GST DRC-07 dated 30 October 2025 for FY 2021–22.
2 MIN READ→
The petitioner challenged an ex parte order in Form GST DRC-07, dated 17 December 2025, made under Section 73 of the GST Act.
2 MIN READ→
The petitioner challenged the respondent’s assessment order dated 17 March 2026 and consequential demand in Form GST DRC-07.
2 MIN READ→
The petitioner challenged an assessment order dated 29 April 2026 and a consequential bank attachment notice dated 28 August 2026.
2 MIN READ→
The petitioner challenged an assessment order dated 23 April 2024, contending that notices uploaded to the GST portal were not brought to her attention and that no personal hearing was provided before the order was made.
2 MIN READ→
The petitioner challenged the respondent’s assessment order dated 19 November 2025 for FY 2021–22.
2 MIN READ→
The petitioner served as an assessor with the Tamil Nadu Electricity Board from 26 November 1995 to 16 September 2000.
2 MIN READ→
The deceased married the second respondent on 14 September 2008.
2 MIN READ→
The petitioner served in the Indian Army from 15 November 1977 to 23 July 1983 and was voluntarily discharged.
2 MIN READ→
The petitioner challenged an assessment order dated 24 December 2025 for FY 2021–22.
2 MIN READ→
The petitioner challenged an assessment order dated 17 November 2025 under Section 73 of the GST Act for FY 2021–22.
2 MIN READ→
Iswariyam Traders challenged assessment orders dated 22 August 2024 and 18 November 2025 for FY 2019–2020 and FY 2021–2022.
2 MIN READ→
The petitioner challenged assessment orders dated 27 December 2023 and 20 August 2024, concerning GST assessment years 2017–18 and 2019–20, together with consequential DRC-07 and DRC-08 summaries.
2 MIN READ→
The first petitioner filed O.S. No. 87 of 2011 seeking declaration of title and permanent injunction over approximately five acres.
2 MIN READ→
The petitioner challenged an assessment order dated 7 February 2025, passed under Section 74 of the GST Act for FY 2019–2020.
2 MIN READ→
The petitioners filed civil revision petitions under Article 227 of the Constitution challenging docket orders dated 1 December 2022 in various E.A. SR applications in E.P. No. 451 of 2022, arising from R.C.O.P. No. 6...
1 MIN READ→
The petitioner challenged an assessment order dated 1 July 2024, contending that notices had been uploaded to the GST portal without his knowledge and that the order was passed without a personal hearing.
2 MIN READ→
The petitioner’s complaint led to registration of an FIR in 2019.
2 MIN READ→
The appellants challenged the District Revenue Officer’s order dated 17 July 2025, which, after an enquiry and finding a dispute over ownership of the land, directed the parties to approach a competent Civil Court.
2 MIN READ→
Gimpex Private Limited, a mineral exporter, had purchased Grade A and Grade B Baryte from the Andhra Pradesh Mineral Development Corporation Limited under export-only arrangements.
3 MIN READ→
Land measuring 0.94 acre in Survey No. 102/2 was included in a 1978 acquisition for a Tamil Nadu Housing Board scheme. The writ petitioner claimed a share in the land, but twelve sale deeds were executed in 1981 in fa...
4 MIN READ→
In the underlying writ petition, the petitioners sought police protection to fence property in Nanjikottai Village.
2 MIN READ→
The prosecution alleged that, on 2 August 2016, the first appellant abused PW2, the complainant’s wife, and that both appellants assaulted the complainant after he intervened.
2 MIN READ→
The appellant association challenged municipal tax demands for the period from the first half of assessment year 2022–23 to the second half of 2025–26, seeking their quashing and a refund of ₹2,00,000.
2 MIN READ→
On 11 February 2018, a bus owned by the appellant Transport Corporation collided with a two-wheeler, killing its rider, Ashok Kumar.
1 MIN READ→
The parties married in 2019 and have two children, born in 2020 and 2023.
2 MIN READ→
The appellant, N.V. Subramanian, was sued by his son, the first respondent, for partition and separate possession. The suit concerned property divided between the appellant and his father: one half was allotted to the...
2 MIN READ→
S. Boopalan, an employee of the petitioner Society who had served as Assistant Secretary and in-charge Secretary, was dismissed in 2007 following disciplinary proceedings.
2 MIN READ→
The petitioner, claiming to be a founder-trustee of the Educational Agency that established Sambaviga Higher Secondary School and Sambaviga Nursery and Primary School, sought a mandamus directing the authorities to ap...
1 MIN READ→
The petitioner, mother of a 15-year-old girl, sought a habeas corpus direction for her daughter’s production and return to her custody.
1 MIN READ→
The petitioner, a Professor (Tamil), challenged his transfer from Madurai to Kumulur and subsequent deputation orders.
1 MIN READ→
The petitioners sought a declaration that the promotions of respondents 2–15 and appointments of respondents 16–32 were invalid under the Manonmaniam Sundaranar University Act and Statutes. They also sought a directio...
2 MIN READ→
The petitioner sought a writ of habeas corpus, alleging that her mother, Chinnaponnu, aged about 40, had gone to work on 17 May 2026 and had not returned, and that the third respondent was illegally detaining her.
1 MIN READ→
The petitioner, a Conductor employed by the respondent Corporation from 28 February 1994, retired on 31 March 2025.
2 MIN READ→
The petitioner sought a writ directing the Superintendent of Madurai Central Prison to grant her husband, S. Raja, an undertrial prisoner in S.C. No. 709 of 2025, thirty days’ emergency leave to attend his deceased fa...
2 MIN READ→
The petitioner challenged an order under Section 7A of the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952, determining its provident-fund liability.
2 MIN READ→
The parties married on 15 May 2011 and had a son in 2012.
2 MIN READ→
On 4 July 2014, Ramesh was driving a car owned by the sixth respondent and insured by the appellant when he was murdered by three persons, who also took his mobile phone and ₹3,000.
2 MIN READ→
On 12 August 2017, Shankar, aged 22 and a B.E. graduate, died after a car collided with the motorcycle he was riding
2 MIN READ→
The claimants, the deceased Raghupathi’s wife and daughter, sought compensation under Section 166 of the Motor Vehicles Act, 1988, following his death in a collision between the two-wheeler on which he was travelling...
2 MIN READ→
The petitioner challenged a Look Out Circular (LOC) issued in connection with criminal cases initiated by the CBI, SFIO and Enforcement Directorate.
2 MIN READ→
The appellants filed two second appeals under Section 100 of the Code of Civil Procedure, 1908, challenging the Subordinate Judge, Chidambaram’s judgments dated 31 August 2007, which had affirmed the Principal Distric...
1 MIN READ→
Thirumalaisamy died in a road accident on 14 April 2018 while travelling as a pillion rider; the Tribunal found the driver of the insured van negligent.
2 MIN READ→
S.T. Ravanan sued for specific performance of an unregistered agreement of sale dated 05.01.2012, seeking conveyance of a house property and cancellation of a later sale deed dated 26.07.2018 in favour of other respon...
2 MIN READ→
The petitioner’s father was appointed as a packer by a Special Officer’s resolution dated 11 September 1992.
2 MIN READ→
The petitioner sought a direction permitting the conduct of the annual festival’s initial puja (Mudhal Poojai) at Arulmigu Periya Muthaalamman Temple in accordance with previous practice.
2 MIN READ→
The parties married on 6 June 2025 and have no children.
2 MIN READ→
The petitioner, appointed as a Junior Assistant in 1991 and transferred by mutual transfer to the Madurai region in 1996, was promoted as an Assistant in 2005, against the panel for 2003.
2 MIN READ→
The plaintiff sought probate of his mother S. Ponnammal’s registered Will dated 2 February 1987, which bequeathed her interest in the suit property to him and named him executor.
3 MIN READ→
G. Venkatesan brought an industrial dispute under Section 2A of the Industrial Disputes Act, 1947, seeking regularisation, continuity of service, back wages and other attendant benefits
1 MIN READ→
The petitioner challenged the second respondent’s order dated 6 October 2026 rejecting permission to conduct a Kabaddi tournament at Amman Kovil Thidal, Pitchanarthoppu, Srivaikuntam, from 16 to 18 October 2026, and s...
2 MIN READ→
The petitioner studied at the third respondent school from Class VI and passed the SSLC and Class XI examinations.
2 MIN READ→
The petitioner sought a writ of mandamus directing the respondents to grant permission and provide police protection for a bullock-cart and horse-cart race (Ellai Panthayam), scheduled for 24 October 2026 as part of a...
2 MIN READ→
The claimant, aged 35, was injured when an auto-rickshaw struck his two-wheeler on 26 November 2011.
2 MIN READ→
The claimant was injured on 9 July 2018 when a bus allegedly driven negligently struck him while he was attending to a punctured tyre.
2 MIN READ→
A recruitment notification dated 26 March 2018 invited applications for the post of Village Panchayat Secretary in Ammapatti. The petitioner, who claimed to reside within Ammapatti Village Panchayat, applied and atten...
2 MIN READ→
The petitioner challenged an assessment order dated 2 December 2025 under Section 73 of the CGST/TNGST Act, 2017, and the consequential Form GST DRC-07 summary for FY 2021–22.
2 MIN READ→
The school management sought a direction to sanction a pre-vocational instructor post in Tailoring at TNDTA Middle School, Mullakkadu, from 11 March 2008, and initially also sought approval of Tmt. P. Sudha’s appointm...
2 MIN READ→
Sarah Tucker Higher Secondary School for Girls and St. Peter’s Higher Secondary School challenged G.O.Ms.No.238 dated 13 November 2018 and consequential staff-fixation orders declaring specified teaching and non-teach...
2 MIN READ→
The claimants, the parents and sister of the deceased Karthick, sought compensation after he died in a collision between the vehicle he was driving and a lorry on 28 December 2019.
2 MIN READ→
The claimants— the deceased’s wife, two minor daughters and mother—sought compensation following his death in a motorcycle accident on 1 September 2019.
2 MIN READ→
The five writ petitions concerned disputes over Civil Medical List (CML) seniority and its effect on promotion and transfer counselling for medical posts.
1 MIN READ→
The petitioner worked as a Laboratory Assistant from 7 July 1981 until his retirement on 31 May 2017, having received Selection Grade, Special Grade and a stagnation increment during his service.
2 MIN READ→
The original petitioner was engaged as a Vettian before being brought into the time scale and cadre of Village Assistant with effect from 1 June 1995. On his retirement in 2015, the Accountant General calculated his q...
2 MIN READ→
The claimants, the deceased’s husband and sons, sought enhancement of compensation awarded for her death following a road accident on 14 December 2015.
2 MIN READ→
The petitioner was appointed under a scheme in 1989 and served until 1997, but his services were not regularised.
2 MIN READ→
The petitioner, who received treatment for COVID-19 at a private hospital, claimed to have incurred expenses of ₹4,89,438.
2 MIN READ→
The claimants, parents of the deceased, sought compensation after their son died in a car accident while travelling in a Bolero owned by the third respondent and insured by Bajaj Allianz.
2 MIN READ→
The petitioner, M/s. Jeevitha Traders, sought interim custody of its Ashok Leyland tipper lorry, seized on 9 June 2026 in Crime No. 146 of 2026 in connection with alleged offences under Section 303(2) of the Bharatiya...
2 MIN READ→
The second respondent alleged that, after her daughter’s death, she paid ₹33,50,000 towards a house purchased by the first petitioner, her son-in-law, and later gave him 30 sovereigns of gold and ₹5,00,000 in connecti...
2 MIN READ→
The petitioner sought release of his motorcycle, registration No. TN-88-M-0320, seized in Crime No. 154 of 2026 for an alleged offence under Section 4(1)(A) of the Tamil Nadu Prohibition (Amendment) Act, 2024.
2 MIN READ→
Police seized the petitioner’s mobile phone and Lenovo laptop in connection with Crime No. 14 of 2026, registered for offences under Sections 5 and 7(1) of the Lottery Act and Section 318(4) of the Bharatiya Nyaya San...
2 MIN READ→
The claimants—the deceased’s wife, two minor sons and parents—sought compensation for his death in a collision between his motorcycle and a State Transport Corporation bus on 14 August 2024.
2 MIN READ→
The appellants, the deceased’s wife and three daughters, sought enhancement of the compensation awarded by the Motor Accident Claims Tribunal for his death in a road accident on 22 January 2019.
2 MIN READ→
The petitioner challenged the Subordinate Judge, Chengam’s dismissal of LAOP No. 21 of 2020.
2 MIN READ→
The appellants, the deceased’s wife and minor daughter, sought compensation under Section 166 of the Motor Vehicles Act, 1988, for his death in a road accident on 21 April 2022.
2 MIN READ→
The 105 petitioners sought a mandamus directing the respondents, particularly the District Forest Officer and Forest Range Officer, to pass orders on their representations in accordance with directions in earlier writ...
1 MIN READ→
The petitioners sought a direction restraining the authorities from evicting them from specified lands in Ajjoor Village, Nilgiris District, without notice and due process under Section 68-A of the Tamil Nadu Forest A...
2 MIN READ→
The claimants— the deceased Vinoth’s wife, minor son, parents and sisters—sought compensation for his death following a collision between the auto-rickshaw he was driving and a Bolero van on 22 May 2023
2 MIN READ→
The claimants—the deceased’s wife, son and daughter—sought compensation under Section 166 of the Motor Vehicles Act, 1988, for his death in a road accident on 16 October 2020.
2 MIN READ→
The deceased, Shanmugam, was injured and later died after falling while alighting from a Transport Corporation bus at Samuthuvapuram bus stand on 28 December 2018.
2 MIN READ→
The petitioner, the mother of Ezhil @ Ezhilan, challenged his preventive detention as a “Dangerous Person” under Section 3(1) of the Puducherry Prevention of Anti-Social Activities Act, 2008.
2 MIN READ→
The petitioner challenged the Government’s order under Section 80-A of the Tamil Nadu Town and Country Planning Act, 1971, concerning alleged unauthorised and deviated construction at Plot Nos. 1A and 1B, LIC Nagar, P...
2 MIN READ→
The appellant presented a settlement deed for registration on the basis of an unregistered Will dated 8 August 1993. The Sub-Registrar issued a refusal check slip.
2 MIN READ→
The petitioners challenged the Government’s letter dated 6 May 2026, issued under Section 80-A of the Tamil Nadu Town and Country Planning Act.
2 MIN READ→
The first respondent obtained a decree for declaration and permanent injunction in O.S. No. 85 of 2020 against the appellants and another defendant; the judgment records the decree date as 22 December 2023.
2 MIN READ→
The petitioner retired as Assistant Manager of the respondent Transport Corporation on 30 April 2025, after 35 years of service.
2 MIN READ→
The petitioner, a B.T. Assistant (Science) at the sixth respondent school, obtained permission to pursue an M.Phil. in Zoology through part-time mode and completed the degree on 11 October 2017.
3 MIN READ→
The petitioner, an Assistant Professor in the second respondent college, submitted a resignation on 15 April 2023, stating that he could not continue because of family circumstances and seeking immediate relief.
3 MIN READ→
The first respondent held a licence to collect fees at the Manapparai Municipality Weekly Cattle Market for 2024–2025.
1 MIN READ→
The Municipality conducted an auction for a licence to collect fees at its Weekly Cattle Market/Shandy. The petitioner was declared the highest bidder, at Rs.3,16,50,000/-, in an auction in which five persons particip...
2 MIN READ→
The dispute concerns land classified in the revenue records as Natham land at M. Veerampatti, Madurai District.
2 MIN READ→
The petitioner, the Chief Executive Officer and General Power of Attorney of the 46th Jeer of Sri Ahobila Mutt, sought permission to conduct a procession through Arulmigu Nachiyar (Andal) Thirukovil, Srivilliputhur, o...
2 MIN READ→
The petitioner initiated contempt proceedings alleging wilful disobedience of the High Court’s order dated 21 June 2024 in W.P.(MD) No. 13330 of 2024.
2 MIN READ→
The petitioner, a retired Special Grade Tradesman of the Tamil Nadu State Transport Corporation, retired on 31 August 2024.
2 MIN READ→
The petitioner, a retired Special Grade Conductor of the Tamil Nadu State Transport Corporation, retired on 30 November 2024.
2 MIN READ→
The petitioner, a retired Special Grade Driver of the Tamil Nadu State Transport Corporation, retired on 30 April 2025. His retirement benefits were disbursed on 11 March 2026.
2 MIN READ→
The petitioner, a retired Selection Grade Conductor, served the Tamil Nadu State Transport Corporation from 17 November 1995 until his retirement on 30 November 2024.
2 MIN READ→
The petitioner, a retired Special Grade Conductor of the Tamil Nadu State Transport Corporation, retired on 30 June 2025.
2 MIN READ→
The petitioner, a retired Checking Inspector of the Tamil Nadu State Transport Corporation, retired on 30 April 2025. His retirement benefits were paid on 11 March 2026.
2 MIN READ→
The petitioner, a retired Driving Instructor of the Tamil Nadu State Transport Corporation, retired on 31 May 2025. His retirement benefits were disbursed on 11 March 2026. After his representation seeking interest fo...
2 MIN READ→
The petitioner, a retired Driving Instructor of the Tamil Nadu State Transport Corporation, retired on 31 January 2025.
2 MIN READ→
The petitioner, a retired Driving Instructor with the Tamil Nadu State Transport Corporation, retired on 30 April 2025. His retirement benefits were paid on 11 March 2026.
2 MIN READ→
The petitioner was convicted under Section 326 IPC for causing grievous injuries to a co-worker with a rod and sentenced to three years’ imprisonment and a fine. He was acquitted of the charges under Sections 341, 294...
2 MIN READ→
Selvaraj filed O.S. No. 610 of 2020 seeking partition of the suit properties.
2 MIN READ→
The petitioner challenged an assessment order dated 24 April 2026 under Section 73 of the Tamil Nadu Goods and Services Tax Act, 2017.
2 MIN READ→
The petitioner challenged an assessment order dated 4 December 2025 and the accompanying DRC-07 order under Section 73, contending that the show-cause notice and personal-hearing notice had only been uploaded to the G...
2 MIN READ→
The petitioner challenged the assessment order dated 9 December 2025, contending that the show-cause notice dated 23 June 2025, the personal-hearing notice and the impugned order had been uploaded to the GST portal bu...
2 MIN READ→
The petitioner challenged the respondent’s assessment order dated 18 March 2024, made in proceedings for 2018–19 and communicated in Form GST DRC-07.
2 MIN READ→
The petitioner challenged an assessment order dated 24 December 2025.
2 MIN READ→
The petitioner, proprietor of TPR Agro Traders, challenged a GST DRC-07 summary order dated 18 December 2025 and a rectification order dated 29 April 2026 for the assessment year 2021–2022.
2 MIN READ→
The petitioner challenged assessment orders dated 29 October 2025 and 27 January 2026 for the assessment periods 2021–22 and 2022–23. He contended that the show-cause notices and hearing notices had only been uploaded...
2 MIN READ→
The petitioner, proprietor of M/s. Sree Hari Enterprises, challenged three assessment orders dated 20 May 2026 and 4 June 2026.
2 MIN READ→
The petitioner challenged assessment orders dated 23 December 2025 and 28 October 2025, and the consequential summaries in Form GST DRC-07.
2 MIN READ→
The petitioner challenged the first respondent’s order dated 21 November 2025 under Section 73 of the Tamil Nadu Goods and Services Tax Act, 2017/Central Goods and Services Tax Act, 2017, including the Form GST DRC-07...
3 MIN READ→
The petitioner challenged an assessment order dated 26 June 2023 for FY 2021–22.
2 MIN READ→
The petitioner challenged an assessment order dated 20 December 2025 under Section 73 of the CGST/TNGST Act, 2017, and the consequential Form GST DRC-07.
2 MIN READ→
The petitioner challenged an assessment order dated 3 February 2025.
2 MIN READ→
Tata Capital Limited applied under Section 9 of the Arbitration and Conciliation Act, 1996, seeking appointment of its employee as Party Receiver to repossess a Ford Figo Aspire hypothecated by borrower Noushad Areekan.
2 MIN READ→
The petitioner challenged an assessment order dated 17 March 2026 under the Tamil Nadu Goods and Services Tax Act for 2020–21.
2 MIN READ→
The claimant sustained multiple fractures and other injuries when a container lorry struck his motorcycle on 31 July 2010. He sought compensation under Section 166 of the Motor Vehicles Act, 1988. The Tribunal found t...
2 MIN READ→
The prosecution alleged that on 2 June 2018 the appellant lured the eight-year-old victim to a house where he was working and committed penetrative sexual assault.
2 MIN READ→
The parties married on 2 February 2006 and had a son, born on 1 February 2007. They later began living separately.
2 MIN READ→
The petitioners, defendants 1 and 2 in a partition suit filed in 2012, sought return of the plaint under Order VII Rule 10 CPC, contending that the suit property’s value exceeded the trial court’s pecuniary limit of R...
2 MIN READ→
The prosecution alleged that on 28 August 2020 the appellant took the victim from Krishnagiri to Bengaluru, married her by tying a thaali, and subjected her to repeated sexual assault.
2 MIN READ→
The election petitioner challenged the returned candidate’s election from the Mailam Assembly Constituency, alleging corrupt practice under Section 123(1) of the Representation of the People Act, 1951 (“the Act”).
2 MIN READ→
The petitioner sought consideration for NEET-UG 2026 admission under the PwBD/PwD category.
2 MIN READ→
The petitioner, a worshipper at Shri Arulmigu Ennaiyaalum Kanna Perumal Kovil, sought police protection to fence temple land in Survey No. 62/3, alleging that nearby residents were consuming liquor, littering, and eng...
2 MIN READ→
Respondents 1–4 filed O.S. No. 404 of 2023 seeking specific performance of a sale agreement dated 29 August 2023 concerning property described by boundaries.
2 MIN READ→
The petitioner, a lawyer practising in Sathyamangalam, alleged that Sub-Inspectors in the District Crime Branch, Erode, treated him in a hostile manner and refused to accept his representations when he visited in conn...
2 MIN READ→
The first respondent, a Special Grade Conductor, retired from the Transport Corporation on 31 May 2022.
2 MIN READ→
The petitioner, a practising advocate and de facto complainant in Crime No. 219 of 2021, sought a mandamus directing the Bar Council of Tamil Nadu and Puducherry to take legal action against the fifth respondent, a fo...
2 MIN READ→
The petitioner was a guarantor for a loan and had deposited title and mortgage documents relating to his property with the Bank.
2 MIN READ→
The complainant alleged that the respondent borrowed ₹6,00,000 on 10 January 2016 and later issued a cheque for that amount, which was dishonoured for insufficient funds.
2 MIN READ→
The prosecution alleged that the appellant sexually assaulted the victim repeatedly over approximately six months, beginning when she was under 18 years of age.
2 MIN READ→
The appellant, arrayed as A-4 in S.C. No. 120 of 2025, was charged under provisions of the Bharatiya Nyaya Sanhita, 2023, and the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, in connecti...
2 MIN READ→
The appellant was convicted by the Principal Special Court (POCSO Act), Sivagangai, under Sections 342 and 323 of the IPC and Section 9(m) read with Section 10 of the POCSO Act, and sentenced to imprisonment for each...
2 MIN READ→
The appellant was arrested on 14.04.2026 in a double-murder case and remanded to custody for offences under Sections 103, 109, 126(2), 191(2), 191(3) and 296(b) of the Bharatiya Nyaya Sanhita, 2023, and Sections 3(1)(...
3 MIN READ→
On 10 May 2021, Sankar was fatally injured when a container lorry allegedly struck his car, which was stopped on the extreme left-side mud road. His dependants sought compensation, and the Motor Accidents Claims Tribu...
2 MIN READ→
The petitioner, the de facto complainant, challenged the dismissal of her application under Section 391 Cr.P.C. to adduce additional evidence in her appeal against the acquittal of her husband and in-laws in a prosecu...
2 MIN READ→
The petitioner, arrayed as accused No. 1, sought to quash an FIR registered under Section 303(2) of the Bharatiya Nyaya Sanhita, 2023 (BNS) and Section 21(1) of the Mines and Minerals (Development and Regulation) Act,...
2 MIN READ→
The appellant was granted bail on 26 March 2024 in Crime No. 62 of 2024, registered under Sections 147, 148, 294(b), 323, 324 and 379 IPC and Sections 3(1)(s) and 3(2)(va) of the SC/ST (Prevention of Atrocities) Act,...
2 MIN READ→
The petitioner, claiming ownership of approximately four cents of patta land in Ooty classified as a primary residential zone under the notified Master Plan, applied on 27 August 2025 for permission to construct a res...
3 MIN READ→
The petitioner, a registered GST dealer, challenged an order dated 30 May 2023 under Section 73 of the TNGST/CGST Act for FY 2018–19, which reversed or denied input tax credit (ITC) and directed payment of tax, penalt...
2 MIN READ→
The petitioner challenged the assessment order dated 25 May 2024 for assessment year 2021–2022.
2 MIN READ→
The petitioner challenged an Order-in-Original dated 19 May 2026, contending that notices uploaded to the GST portal had not come to its attention and that it had received no personal hearing before the order was passed.
2 MIN READ→
Annamalai and Co, a registered partnership firm, challenged the respondent’s Order-in-Original dated 29 August 2024 for FY 2019–20, which reversed or denied its input tax credit (ITC) claim and directed payment of tax...
2 MIN READ→
The petitioner challenged the respondent’s order in Form GST DRC-07 dated 27 December 2025.
2 MIN READ→
The petitioner challenged a GST demand order dated 31 October 2025 for FY 2022–23, contending that it had not become aware of notices uploaded to the GST portal and had therefore not filed a reply.
2 MIN READ→
The petitioner challenged GST DRC-07 orders dated 22 December 2025 and 26 September 2025 for assessment years 2021–22 and 2022–23.
2 MIN READ→
The petitioner challenged four assessment orders dated 28 March 2024, 30 October 2025, 27 March 2024 and 3 August 2024.
2 MIN READ→
The petitioners challenged the rejection of their application under Order VII Rule 11 CPC in O.S. No. 5945 of 2023 and separately sought to strike off the plaint.
2 MIN READ→
On 15 September 2015, a car driven by the claimant, Kannan, collided head-on with a Bolero truck. Kannan alleged that the truck driver had overtaken another vehicle, crossed onto the wrong side of the road and caused...
2 MIN READ→
Chinnaraj, who owned a marriage hall and other properties, died leaving his wife, daughter and son as legal heirs.
2 MIN READ→
The petitioner challenged an assessment order dated 28 July 2023 and a consequential recovery notice dated 30 July 2026.
2 MIN READ→
The petitioner challenged the second respondent’s adjudication order dated 7 March 2025, issued in Form GST DRC-07 for FY 2021–22.
2 MIN READ→
The petitioner challenged an adjudication order dated 6 March 2025 for FY 2020–21, contending that notices uploaded to the GST portal were not brought to its attention and that no personal hearing was provided before...
2 MIN READ→
The petitioner challenged an adjudication order dated 17 December 2024, issued in Form GST DRC-07 for FY 2023–24.
2 MIN READ→
The petitioner challenged an adjudication order dated 26 December 2025, issued in Form GST DRC-07 for FY 2021–22.
2 MIN READ→
The petitioner was appointed as a Village Assistant on 5 October 1988. His service was brought into the regular time scale of pay under G.O. (Ms.) No. 625, Revenue Department, dated 6 July 1995. He later served as a V...
3 MIN READ→
The petitioner challenged four orders in Form GST DRC-07, all dated 27 March 2026, concerning assessment years 2020–21 to 2023–24.
2 MIN READ→
The petitioner challenged the assessment order dated 2 April 2026, along with the consequential GST DRC-07, for the tax period April 2022 to March 2023.
2 MIN READ→
The petitioner’s GST registration was cancelled on 31 December 2024.
2 MIN READ→
The petitioner was appointed as a Village Assistant on 15 October 1992. His service was brought into the regular time scale of pay under G.O. (Ms.) No. 625 dated 6 July 1995; he served as a Village Assistant until his...
2 MIN READ→
On 1 September 2017, K. Janova was riding pillion on a motorcycle when she fell and sustained fatal injuries.
2 MIN READ→
On 12 April 2017, a tipper lorry struck the claimant’s motorcycle from behind while he was waiting at a traffic signal in Chennai.
2 MIN READ→
The claimants, sons of Saraswathi, sought compensation under Section 166 of the Motor Vehicles Act, 1988, for her death in an accident involving a goods vehicle insured by the appellant.
2 MIN READ→
The petitioner challenged two orders dated 30 December 2025 and 21 April 2026.
2 MIN READ→
The petitioner, a minor born in Salem on 23 January 2016, sought renewal of his passport, which was due to expire on 4 October 2026. His father, acting for him, stated that he acquired United Kingdom citizenship on 7...
3 MIN READ→
The petitioner, the sole accused in C.C. No. 154 of 2025, faced charges under Sections 331(3) and 305 of the Bharatiya Nyaya Sanhita.
2 MIN READ→
The appellants were accused in Crime No. 442 of 2026, arising from a clash during a Kabaddi match between residents of Ilanthaikulam and Lekkampatti.
3 MIN READ→
The appellants were charged in connection with a clash following a Kabaddi match on 13 September 2026.
3 MIN READ→
The petitioner and the fourth respondent are brothers whose family had traditionally performed rituals at Arulmigu Periya Muthalamman Temple during its annual festival.
2 MIN READ→
The appellant, arrayed as A.8, appealed under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, against the Sessions Court’s order refusing bail.
2 MIN READ→
The petitioner held a licence from the Thoothukudi District Cooperative Milk Producers Union Ltd. (TDCMPU) to operate an Aavin booth at the old bus stand.
2 MIN READ→
The petitioner claimed rights over land in Survey Nos. 980/2 and 980/4A, Sendhamangalam Village, and was already pursuing a civil suit concerning title to the property.
2 MIN READ→
The petitioner’s husband died by electrocution on 16 February 2026 at the fourth respondent’s farmland.
2 MIN READ→
The respondents’ predecessor obtained an ex parte specific-performance decree against Nagarajan, predecessor of the petitioners, on 10 March 1994.
2 MIN READ→
The appellant, son of testator Aravamudha Iyengar, sought Letters of Administration with the Will annexed in respect of the ‘C’ schedule property, which the Will dated 7 March 1981 bequeathed to him subject to a life...
2 MIN READ→
The respondent filed a complaint under Section 138 of the Negotiable Instruments Act, 1881 (NI Act), alleging that the petitioner had borrowed money for his business and issued a cheque.
2 MIN READ→
The petitioner challenged a Family Court, Erode order directing him to pay maintenance of ₹5,000 per month to each respondent and ₹10,000 towards litigation expenses.
2 MIN READ→
GRM Constructions sought condonation of a 488-day delay in filing eight tax case appeals challenging the Income Tax Appellate Tribunal’s order dated 18 October 2024 for assessment years 2013–14 to 2020–21.
2 MIN READ→
On 27 October 2017, Jayaraman was travelling as a pillion rider on a motorcycle when it collided with a lorry insured by the appellant; he died at the scene.
2 MIN READ→
The petitioner, a tenant of the deceased V. Chandran, sought Letters of Administration with a Will annexed, relying on a Will dated 30 June 2012 that allegedly bequeathed Chandran’s property to him.
2 MIN READ→
The decree-holders obtained money decrees against N. Sonai Muthu and filed execution petitions in 2016.
2 MIN READ→
The petitioner’s husband, E. Chandran, retired from service with the Life Insurance Corporation of India (LIC) in 2016 and died in 2019 while receiving pension.
2 MIN READ→
The parties married on 24 November 2008 and had a son.
2 MIN READ→
The second respondent alleged that, following her 2013 marriage to A1, she was subjected to harassment by her husband and the petitioners, his parents.
2 MIN READ→
The first respondent filed O.S. No. 124 of 2019 before the Additional District Judge, Hosur, against the petitioner and official defendants, seeking declaration, permanent injunction and consequential reliefs.
2 MIN READ→
The petitioners, plaintiffs in O.S. No. 84 of 2011 seeking declaration and mandatory injunction, applied at the final-hearing stage for leave to pay a court-fee deficit of ₹95,711.50.
2 MIN READ→
The petitioner claimed ownership of agricultural lands in Kandikattuvalasu Village, Erode District, and stated that an irrigation channel had long passed through his patta land in Survey No. 1191/6.
2 MIN READ→
The plaintiff filed O.S. No. 154 of 2019 seeking a declaration of absolute ownership over the suit property, a permanent injunction, and consequential reliefs.
2 MIN READ→
The petitioner sought a direction requiring the authorities to take action against allegedly unauthorised construction at Plot Nos. 8, 9 and 10 in Puzhal village.
1 MIN READ→
The second respondent detained Muthumani as a “Goonda” under Section 2(f) of the Tamil Nadu Act 14 of 1982 by an order dated 22 June 2026.
2 MIN READ→
Rev. Fr. Deivakumar Arulanantham joined the appellant religious society and was ordained a priest in 1989.
3 MIN READ→
The District Collector and District Magistrate detained Veerabose as a “Sexual Offender” under Section 2(ggg) of the Tamil Nadu Act 14 of 1982 by an order dated 17 June 2026.
2 MIN READ→
The petitioner, the de facto complainant in Crime No. 17 of 2026, sought transfer of the investigation from the Madurai City Central Crime Branch to the CBI or another competent agency, alleging irregularities and mal...
2 MIN READ→
The petitioner sought to challenge the rejection of an application to condone a one-day delay in filing a SARFAESI application under Section 17 before the Debts Recovery Tribunal (DRT), Madurai.
2 MIN READ→
The Commissioner of Police detained Shanmugapandi as a “Goonda” under Section 2(f) of the Tamil Nadu Act 14 of 1982 by order dated 26 June 2026.
2 MIN READ→
The petitioner was detained as a “sexual offender” under the District Collector’s order dated 11 May 2026 in Cr.M.P. No. 09 of 2026. He challenged the order by habeas corpus petition.
2 MIN READ→
The petitioner challenged the DRT, Madurai’s order dated 5 February 2021 rejecting, as time-barred, its application under Section 17(1) of the SARFAESI Act challenging a sale certificate issued to respondents 2–5.
2 MIN READ→
The petitioner challenged the Inspector of Police’s order dated 3 October 2026 refusing permission to conduct a “Nadagam” on 20 and 21 October 2026 as part of the Purattasi Pongal festival at Sree Santhana Mariamman T...
2 MIN READ→
Raj, aged 26, was detained as a “Goonda” under Section 2(f) of the Tamil Nadu Act 14 of 1982 by an order dated 22 June 2026.
2 MIN READ→
The petitioner challenged an assessment order dated 10 April 2026, passed under Section 74 of the Tamil Nadu Goods and Services Tax Act, and its summary order.
2 MIN READ→
The petitioner challenged an assessment order dated 22 December 2025, contending that the notices had been uploaded only to the GST portal and that its accountant had not viewed them.
2 MIN READ→
The petitioner challenged an assessment order dated 1 December 2025 and a consequential order dated 20 July 2026.
2 MIN READ→
The petitioner challenged adverse GST orders concerning financial years 2017–2018 and 2019–2020.
2 MIN READ→
The petitioner challenged a Form GST DRC-07 order dated 20 March 2026 and sought, consequentially, de-freezing of its bank account.
2 MIN READ→
The petitioner challenged an assessment order dated 13 November 2025 and the appellate authority’s order dated 11 June 2026 rejecting its appeal as time-barred.
2 MIN READ→
The petitioner, a government transport bus driver, was involved in a road accident on 29 July 2026. A case was registered against him in Crime No.221 of 2026 under Sections 281 and 106(1) of the Bharatiya Nyaya Sanhit...
2 MIN READ→
The petitioner, proprietor of Tvl. Shilpa Textiles, challenged an order dated 30 September 2025 under Section 73 of the TNGST Act, 2017, and the related summary in Form GST DRC-07.
2 MIN READ→
The petitioner challenged an assessment order dated 29 August 2024 for the financial year 2019–2020.
2 MIN READ→
The respondent Charity filed O.S. Nos. 631 and 640 of 2020 seeking recovery of possession, rent arrears and damages.
2 MIN READ→
The petitioner challenged an assessment order dated 16 February 2026 and a consequential rectification order dated 29 July 2026 concerning the 2019–20 financial year.
2 MIN READ→
The Municipality identified Palamalai as an encroacher of a park/street poramboke area measuring 520 sq. ft. and issued a show-cause notice under Section 128(1)(b) of the Tamil Nadu Urban Local Bodies Act, 1998.
2 MIN READ→
An approved housing layout earmarked roads, parks, public-purpose areas and open-space reservation (OSR) land. The original promoter did not execute a gift deed conveying the OSR land to the local body.
2 MIN READ→
The petitioner’s husband, an Army sepoy, died of pulmonary tuberculosis on 17 April 2014 while travelling home during annual leave.
2 MIN READ→
The petitioner operated a lathe workshop and residence at the disputed property, using electricity service connection No. 027-001-1048.
2 MIN READ→
The petitioner sought to quash Crime No. 2115 of 2020, registered against him under Sections 143 and 269 of the IPC.
1 MIN READ→
The petitioner sought a writ of mandamus directing the official respondents to demolish alleged unauthorised construction by respondents 8 and 9 at specified sites in Yanam, relying on proceedings of the Yanam Plannin...
1 MIN READ→
The petitioner, proprietor of Om Gajapathy Infra Projects, challenged assessment orders dated 21 and 28 January 2026 for GST years 2020–21 and 2021–22.
2 MIN READ→
The petitioner sought to quash FIR Crime No. 109 of 2023, registered for offences under Sections 143 and 341 of the IPC. The prosecution alleged that the petitioner and 20 others, belonging to a political party, gathe...
2 MIN READ→
The appellant was tried for wrongful restraint and voluntarily causing hurt under Sections 341 and 323 IPC, and for an offence under Section 3(1)(x) of the SC/ST (Prevention of Atrocities) Act, 1989, arising from an a...
2 MIN READ→
The petitioner, a Special Grade Conductor, retired from the respondent Transport Corporation on 31 December 2018 after 27 years of service.
2 MIN READ→
The petitioner sought removal of his name from History Sheet No. 1 of 2015 maintained by the police.
2 MIN READ→
The petitioner, a Special Grade Conductor, retired on 30 June 2025 after approximately 30 years of service.
2 MIN READ→
The petitioner, a Special Grade Conductor, voluntarily retired from the respondent Transport Corporation on 31 December 2024. His retirement benefits were disbursed on 11 March 2026.
2 MIN READ→
The petitioner, a Special Grade Driver, retired from the respondent Transport Corporation on 31 March 2024 after 31 years of service.
2 MIN READ→
The petitioner was convicted under Section 138 of the Negotiable Instruments Act, 1881, by the Fast Track Court–IV, George Town, Chennai. His appeal was dismissed by the III Additional Sessions Court, Chennai, and he...
2 MIN READ→
The petitioner, as plaintiff in O.S. No. 60 of 2013, initially sought a declaration of his right to use a cart track and a permanent injunction.
2 MIN READ→
The deceased, who was married to A1, lived with him and members of his family.
2 MIN READ→
The plaintiff claimed that her mother, Sebasthiammal, had occupied PWD land and that the plaintiff acquired the property under a 2009 settlement deed.
2 MIN READ→
The appellant, a Professor in the University of Madras, was awarded a UGC BSR Faculty Fellowship by letter dated 7 November 2019.
2 MIN READ→
The respondent-plaintiff filed O.S. No. 139 of 2025 seeking a permanent injunction against eviction except by due process of law.
2 MIN READ→
The petitioner, the registered owner of a two-wheeler bearing registration No. TN-18-BQ-9632, sought its release after police seized it in Crime No. 443 of 2026 under the Tamil Nadu Prohibition (Amendment) Act, 2024.
2 MIN READ→
The first respondent filed a writ petition alleging that shopkeepers were carrying on commercial activities in an area of Kani Market, Erode, earmarked as open-space reserve area.
2 MIN READ→
The petitioner, who had obtained a decree for specific performance against Mani in O.S. No. 5 of 2010, challenged a later suit brought by Mani’s children.
2 MIN READ→
The State challenged orders in several writ petitions concerning compensation for lands acquired for the SIPCOT Oragadam Expansion Scheme.
2 MIN READ→
The petitioner sought return of her Tata Tiago, which she claimed to own and which police had seized in connection with an alleged offence under Sections 4(1)(A) and 14(A) of the Tamil Nadu Prohibition (Amendment) Act...
2 MIN READ→
The petitioner’s scooter was seized by the respondent police in Crime No. 350 of 2026 for alleged offences under Sections 4(1)(A) and 14(A) of the Tamil Nadu Prohibition (Amendment) Act, 2024.
2 MIN READ→
The petitioner, a Secondary Grade Teacher at the fourth respondent school, had received an incentive increment for obtaining a B.A. degree in Economics. The Block Educational Officer cancelled the increment, relying o...
2 MIN READ→
The petitioner challenged an assessment order dated 29 December 2023 for assessment year 2017–18.
2 MIN READ→
The claimant sustained multiple injuries in a road accident on 11 September 2016 involving a lorry owned by the first respondent and insured by the second respondent.
2 MIN READ→
The petitioner challenged an assessment order dated 7 August 2024 and the consequential Form DRC-07 for FY 2019–20.
2 MIN READ→
The first respondent sustained injuries in a road accident on 7 October 2020 when, while riding his motorcycle, he was struck by a car that allegedly made a sudden U-turn.
2 MIN READ→
The claimant sought compensation under Section 166(1) of the Motor Vehicles Act, 1988, for injuries sustained when a State Transport Corporation bus allegedly struck his motorcycle from behind on 21 November 2014.
2 MIN READ→
Rajamma alleged that she married the second respondent in 1988, that he married the third respondent while their marriage subsisted, and that the respondents subjected her to cruelty, abuse and threats.
2 MIN READ→
The petitioner, Accused No. 6 in Crime No. 276 of 2019, sought to quash the FIR alleging offences under Sections 399 and 402 of the Indian Penal Code (IPC).
2 MIN READ→
The petitioner sought police protection to perform customary worship at Sri Pappathi Amman, Sri Perumal and Sri Veerakaran Temples in S.F. No. 73, Agaraharam Thazhaiyur Village, claiming that he belonged to the third...
2 MIN READ→
The petitioners challenged orders rejecting their requests for reclassification of land and grant of patta in Survey No. 12, No. 28, Old Needamangalam Revenue Village.
2 MIN READ→
The prosecution alleged that the appellant and a co-accused abducted P.W.2, who is deaf and mute, and attempted to rape her; P.W.1, her father, was said to have intervened.
2 MIN READ→
The plaintiffs obtained a preliminary decree for partition and allotment of a 1/6 share in 2010. The decree was affirmed in appeals by the Madras High Court in 2022 and by the Supreme Court in 2023.
2 MIN READ→
The petitioner sought removal of alleged encroachments in Survey No. 346, Vengampur Village, Kodumudi Taluk, and protection of the land as road poramboke for transport use
1 MIN READ→
The claimant was injured in a collision on 8 May 2014 while travelling in a Tamil Nadu State Transport Corporation bus.
2 MIN READ→
Arun Kumar, a Channel Sales Manager employed by Tata AIG, was terminated on 6 November 2019 following allegations of misconduct, including failing to remit customer payments.
2 MIN READ→
The petitioner, Chitra, sought 60 days’ furlough for her son, Prabakaran, a life convict confined at Palayamkottai Central Prison, to enable him to be with his ailing mother.
2 MIN READ→
The petitioner, a life-convict serving sentences for offences under Sections 302, 364 and 201 IPC, sought 60 days’ furlough to arrange partition of property belonging to his late mother.
2 MIN READ→
The petitioner, the second defendant in O.S. No. 429 of 2019, filed this petition under Article 227 seeking to strike off the plaint. The plaintiff had brought the suit seeking a declaration that a sale deed dated 18...
2 MIN READ→
The petitioner claimed ownership of properties in Natham Survey Nos. 306/2 and 306/3 at Karuppur Village under Patta No. 815, purchased by registered sale deed dated 20 October 2014. She applied to the first responden...
2 MIN READ→
The petitioner challenged a GST assessment order dated 10 December 2025 and the rejection of its appeal dated 16 April 2026 as time-barred.
2 MIN READ→
The petitioner challenged the assessment order dated 9 April 2026 and the corresponding Form GST DRC-07 summary.
2 MIN READ→
The petitioner challenged the respondent’s assessment order dated 15 December 2025 for FY 2021–22.
2 MIN READ→
The petitioner challenged the respondent’s assessment order dated 29 March 2023 for FY 2018–19.
2 MIN READ→
The petitioner, Accused No. 15, was initially charged in a case investigated by the K-1 Sembiyum Police and committed to the Sessions Court.
2 MIN READ→
The first respondent, as plaintiff, brought a suit seeking a permanent injunction restraining the private defendants from interfering with its possession and enjoyment of the suit property and the administration of th...
2 MIN READ→
Following the 13 May 2026 confidence vote, 25 AIADMK MLAs allegedly voted contrary to the party whip, prompting disqualification proceedings under the Tenth Schedule.
3 MIN READ→
The respondents’ suit, O.S. No. 241 of 2010, was decreed in their favour on 15 November 2016.
2 MIN READ→
The underlying rent petitions, brought under Section 21(2)(a) of the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017, had been allowed on 17 June 2026.
2 MIN READ→
The petitioner challenged an assessment order dated 27 June 2024 for FY 2019–20.
2 MIN READ→
The petitioner sought a direction requiring the authorities to inspect and remove alleged encroachments from fourteen water bodies and temple properties in Thiruthuraipoondi, relying on his representation dated 06.01....
1 MIN READ→
On 12 February 2016, a two-wheeler carrying Sathish and Ananthan @ Anand collided with a Maruti Omni van insured by Cholamandalam MS General Insurance Company.
2 MIN READ→
The petitioners stated that they had received manual free house-site pattas on 18 November 2009 for plots in Natham Survey Nos. 172/6 and 181/45 to 181/54 at Arakandanallur Village.
2 MIN READ→
The petitioner, a Headmistress, acquired a B.Ed. qualification in May 2018 after obtaining departmental permission and applied for an incentive increment on 5 August 2019.
2 MIN READ→
The prosecution alleged that the first appellant repeatedly pressured the minor victim to love and marry him and threatened to kidnap her; it further alleged that, after the victim’s father approached the first appell...
3 MIN READ→
The petitioner, the sole accused in Spl.S.C.No.209 of 2025, sought to quash the final report charging him under Sections 11(1) and 11(2) read with Section 12 of the Protection of Children from Sexual Offences Act, 201...
2 MIN READ→
The petitioner, an Oor Nala Committee, sought a direction requiring the respondents to return the key to a tsunami rehabilitation centre at Kootapuli, relying on its representation dated 19 August 2026.
2 MIN READ→
The minor was born to the petitioner’s daughter and son-in-law, both of whom died in an accident on 13 November 2024.
2 MIN READ→
The petitioner, plaintiff in O.S. No. 337 of 2009, sought redemption of a mortgage, declarations that certain documents were null and void, and a permanent injunction.
2 MIN READ→
R. Baskar, an Executive Engineer who retired on 30 November 2016, was charged with accepting a bribe in connection with the selection of a Technical Assistant.
2 MIN READ→
Lakshmi owned the suit property. After her son Karthick died, she executed a registered sale deed dated 9 November 2010 conveying a portion of the property to his minor children.
3 MIN READ→
The second respondent, a Secretary of the petitioner Society, was suspended on 1 February 2015.
2 MIN READ→
Aggrieved persons obtained orders from the Adjudicating Authority under the Real Estate (Regulation and Development) Act, 2016 (“RERA”) on various dates between 13 December 2019 and 10 November 2022.
2 MIN READ→
The respondent, daughter of Duraisamy and sister of Selvavel, sought compensation for their deaths in a 13 February 2014 collision between their car and a bus owned by the appellant Corporation.
2 MIN READ→
The petitioner claimed possession of specified lands in Sozhatharam village, asserting that his parents had purchased them and that he continued in possession as a cultivating tenant, paying lease rent to the fifth re...
2 MIN READ→
The first respondent and another employee had sought regularisation of their services as overhead tank operators.
2 MIN READ→
The petitioner challenged assessments for 2009–10 to 2011–12 concerning the classification of dupattas. The Assessing Authority rejected the petitioner’s claim that the goods were exempt under Part A of the Fourth Sch...
2 MIN READ→
Senthilkumar claimed compensation for injuries sustained when a Xylo car insured by National Insurance Company collided with his motorcycle on 26 September 2015.
2 MIN READ→
On 13 June 2020, Aravint, aged 33, died from injuries sustained when an Eicher goods vehicle allegedly entered the wrong lane and collided with the Ford car in which he was travelling.
2 MIN READ→
The parties married on 24 March 2008 and had two daughters.
2 MIN READ→
The petitioner sought punishment of the respondents under Section 11 of the Contempt of Courts Act, alleging wilful disobedience of an order dated 8 March 2019 directing regularisation of her services, with consequent...
2 MIN READ→
The petitioner challenged an Air India disciplinary order dated 31 May 2013/1 July 2013 and, in a connected petition, sought disposal of a grievance petition dated 22 May 2015 and payment of ₹1,54,67,262, with interest
2 MIN READ→
The appellant was convicted by the Special Court under the POCSO Act, Nagapattinam, for sexual assault under Section 10 read with Section 9(m) of the POCSO Act, and sentenced to seven years’ rigorous imprisonment and...
2 MIN READ→
The petitioner, a 65-year-old convict confined at Puzhal Central Prison, sought 14 days’ ordinary leave without escort.
3 MIN READ→
The assessee, which developed and maintained an IT park, availed CENVAT credit without separately allocating it among its services.
3 MIN READ→
The plaintiff and the first defendant, who had married in 2008, were named jointly as purchasers of the suit house site.
2 MIN READ→
The petitioner, a Tradesman who retired from the respondent Transport Corporation on 31 March 2025, alleged that his retirement benefits were paid belatedly on 11 March 2026.
2 MIN READ→
The petitioner, a Deputy Manager, faced two charge memos issued by the third respondent on 5 March 2026.
2 MIN READ→
The petitioner sought review of the order dated 28 November 2016 in W.P.(MD) No. 8777 of 2014, which directed disbursement of the compensation amount already determined to the victims’ legal heirs and provided for dis...
2 MIN READ→
The claimant, a doctor residing in Thrissur, alleged that Sharekhan had sold his shares without his consent.
2 MIN READ→
The plaintiff filed O.S. No. 510 of 2019 seeking specific performance and related interim reliefs, including security and injunctions concerning the suit properties.
2 MIN READ→
Silver Cloud Estate claimed ryotwari patta under Section 8 of the Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Act, 1969, for 1,766.83 acres, asserting that its Form No. 4 application had been submi...
3 MIN READ→
The appellants and the respondent entered into a loan agreement dated 14 April 2001 under which the respondent advanced ₹15 lakh interest-free to fund construction of an office complex of approximately 13,000 sq. ft.,...
2 MIN READ→
The Drug Inspector drew samples of “Theruptor Hand Rub” on 26 May 2020 and sent them for analysis. The samples were reported to be of standard quality, but the prosecution alleged misbranding and manufacture without a...
2 MIN READ→
The petitioners, operators or proprietors of homestays in Valparai, challenged show-cause notices issued by the Valparai Municipality under Section 145 concerning alleged unauthorised construction of non-residential b...
2 MIN READ→
The petitioner challenged an assessment order and consequential DRC-07 order, both dated 30 December 2025, concerning FY 2021–2022.
2 MIN READ→
The petitioner sought a refund of ₹6,63,669 paid by her father-in-law, N. Raju, to the Tamil Nadu Housing Board (TNHB). In earlier proceedings, a Division Bench allowed TNHB’s appeal and dismissed Raju’s writ petition...
2 MIN READ→
The petitioner, a Senior Deputy Manager (HRD) at the Metropolitan Transport Corporation, sought to quash an FIR registered as Crime No. 676 of 2025 under Section 108 of the Bharatiya Nyaya Sanhita (BNS), alleging abet...
2 MIN READ→
The respondent sued to recover ₹37,45,109 for services rendered under the parties’ contractual arrangement.
2 MIN READ→
The petitioner-husband sought revision of the IV Additional Principal Family Court, Chennai’s order dated 12 September 2024 in M.C.No.79 of 2018, directing him to pay maintenance of ₹10,000 per month to his wife.
2 MIN READ→
The petitioner challenged an assessment order in Form GST DRC-07 dated 2 December 2025 and a consequential recovery notice in Form GST DRC-13 dated 8 May 2026.
2 MIN READ→
Tregum Remedies Private Limited applied to register the composite word mark “THE SKIN COMPANY” in Class 3.
2 MIN READ→
The petitioners, who had served as Primary School Headmasters and retired from service, challenged the fourth respondent’s order dated 24 June 2015 rejecting their claim for pay fixation under G.O.Ms.No.210 dated 14 A...
2 MIN READ→
S. Balusamy filed a writ petition seeking a peace committee meeting and postponement of a temple-festival Mulaipari event scheduled for 28–29 July 2026, alleging that it was proposed without including him and 26 other...
2 MIN READ→
The petitioner was sponsored by the District Employment Exchange for appointment as a Secondary Grade Teacher. His sponsorship was cancelled in 1997 because the nativity certificate he produced had been issued by a De...
2 MIN READ→
The petitioner claimed ownership of 0.53 acres in Survey No. 42/9B, Thallihalli 2 Village, and sought a survey of the property.
2 MIN READ→
The plaintiffs brought a commercial suit alleging, among other matters, trademark infringement, passing off and copyright infringement arising from the defendants’ use of marks and material said to be associated with...
1 MIN READ→
The petitioner, a third party to the partition suit in O.S. No. 473 of 1994, claimed title to the decree property through a settlement deed from his father.
3 MIN READ→
The petitioner sought action on his representation dated 17 December 2025, alleging encroachments on approximately 69 acres of Government land classified as Lake and Tharisu in specified survey numbers at Nangilikonda...
1 MIN READ→
The petitioner sought a direction requiring the revenue and Public Works Department authorities to consider his representation dated 16 March 2026 for removal of an alleged encroachment by the fourth respondent in a s...
2 MIN READ→
The complainant alleged that, in the course of business transactions concerning fish cultivation and sale, Ravichandran issued a cheque for ₹14,00,000, which was dishonoured when presented.
3 MIN READ→
The respondent, a magazine publisher, alleged that the petitioner arranged an advertisement for M/s. Bedrock Detective (P) Ltd. by issuing a release order dated 22 April 2024. The respondent published the advertisemen...
2 MIN READ→
The petitioners, members of the fifth respondent fishermen’s cooperative society, sought adjustment of an alleged royalty overpayment of ₹15,93,472 for 2013–2018 against royalty payable for 2020–2025, and refund of th...
2 MIN READ→
The plaintiff sued for a permanent injunction over six cents in Re-Survey No. 3/12, claiming ownership and possession.
2 MIN READ→
The plaintiffs sued for declaration of title to the suit property, recovery of possession, and damages.
2 MIN READ→
The plaintiff sought a declaration of title and permanent injunction over land in Survey No. 708, claiming title through sale deeds dated 23 May 2008 and 18 August 2008 (Exs. A2 and A3), tracing ownership to Chinnasan...
2 MIN READ→
The plaintiff claimed rights over the ‘A’ Schedule property, measuring 20 cents in Re-survey No. 71/9, relying on documents tracing title from Vedakkan Nadar and a patta.
2 MIN READ→
The petitioner alleged that respondents 5 to 30 had encroached on TBN Road in Survey No. 50, Palanichettypatti, and sought removal of the alleged encroachments based on his representation dated 19 April 2025.
1 MIN READ→
The petitioners sought a writ of mandamus to restrain the authorities from granting residential pattas to respondents 10–59 over land in T.S. Nos. 3522/1 and 5091, which they alleged was earmarked as Vagampuli Road.
1 MIN READ→
The claimants, the legal representatives and dependants of Boothalingam, sought compensation for his death following a collision on 8 July 2017 between his motorcycle and a Tata Super Ace insured by the appellant.
2 MIN READ→
On 26 May 2010, claimant R. Rajangam was injured while riding pillion on a two-wheeler that was struck by a Mahindra Scorpio insured by the appellant.
2 MIN READ→
The claimants, the deceased Balasubramanian’s dependants, sought compensation after he died in a collision between his two-wheeler and a lorry on 28 June 2016.
2 MIN READ→
The petitioners claimed to be members of the committee managing an ancient temple dedicated to Arulmigu Sri Mariyamman and Arulmigu Sri Maha Muniyappan at Sellipalayam.
2 MIN READ→
The claimant, a practising advocate, sought compensation for injuries sustained when his car swerved to avoid a child crossing the road, struck a small bridge and overturned.
1 MIN READ→
The claimant, a mason, sustained injuries to his right leg in a 2013 road accident involving an auto-rickshaw.
2 MIN READ→
The claimants, dependants of the deceased, alleged that on 8 February 2017 a Transport Corporation bus struck and fatally injured him while he was walking near Kumbakonam Bus Stand.
2 MIN READ→
The petitioner challenged an order dated 22 December 2025 under Section 73 of the CGST/TNGST Act, 2017, disallowing an exemption claimed for FY 2021–2022.
2 MIN READ→
The appellant, correspondent of Shantiniketan Matriculation School, was accused of taking a ten-year-old girl (P.W.2) from her handwriting class to a nearby room, locking the door, touching and pressing her breast, ki...
3 MIN READ→
The petitioner challenged the first respondent’s order dated 10 December 2025 under Section 73 of the Tamil Nadu Goods and Services Tax Act, 2017/Central Goods and Services Tax Act, 2017, including the summary in Form...
2 MIN READ→
The petitioner challenged a Section 73 GST assessment order dated 13 August 2024, a suo motu rectification order dated 10 December 2024, and the appellate authority’s order dated 31 December 2025 rejecting his appeal...
2 MIN READ→
The petitioner challenged the rejection of its GST appeal as time-barred, along with the underlying assessment and related orders and recovery notice.
2 MIN READ→
The petitioner sought permission for her husband, Gabriel, a life convict detained at Central Prison, Vellore, to receive follow-up dental implant treatment at the private clinic where he had previously undergone impl...
2 MIN READ→
The petitioners sought renewal of cracker-manufacturing licences or issuance of cracker-retail licences.
2 MIN READ→
The second respondent, a retired DGP who had been the subject of a DVAC detailed enquiry, applied under Section 6(1) of the Right to Information Act, 2005, for the enquiry reports, government queries, recorded stateme...
3 MIN READ→
The claimant sought compensation for injuries sustained in a two-wheeler accident on 24 April 2002.
2 MIN READ→
The deceased, Ghana Mary, died when the car in which she and the claimant were travelling was struck by a train at an unmanned railway crossing.
2 MIN READ→
The claimant sustained a crush injury and fractures to his right foot when his two-wheeler collided with the insured vehicle on 16 November 2017.
2 MIN READ→
The petitioner sought a mandamus directing the authorities to ensure that the annual chariot procession of Punitha Jebamalai Matha passed along its claimed traditional route through Aranmanaikkarai, including specifie...
2 MIN READ→
The petitioner and the fourth respondent applied for the post of Hostel Superintendent-cum-Physical Training Officer under Notification No. 24/2023. Both claimed Persons Studied in Tamil Medium (PSTM) status.
3 MIN READ→
The petitions concerned the Malai Mel Kumarar festival at Thiruparankundram, scheduled for 9 October 2026.
2 MIN READ→
A case was registered against the appellant and others in Crime No. 560 of 2025 under Sections 191(2), 191(3), 296(b), 118(2), 109(1) and 351(3) of the Bharatiya Nyaya Sanhita, 2023, and Sections 3(1)(r), 3(1)(s) and...
2 MIN READ→
The appellant claimed title to the suit property under a Will dated 5 December 2003 allegedly executed by Deivanayagam Naidu.
2 MIN READ→
Devaraj, then aged 29, sustained multiple serious fractures and other injuries when his motorcycle collided with a bus insured by United India Insurance Co. Ltd. on 5 January 2015.
2 MIN READ→
The petitioner challenged the respondent’s assessment order dated 11 December 2025, issued in Form GST DRC-07.
2 MIN READ→
The petitioner challenged two orders dated 20 April 2026, issued under Section 74 of the CGST/TNGST Acts, 2017, for financial years 2023–24 and 2022–23.
2 MIN READ→
The petitioner challenged the assessment order in Form GST DRC-07 dated 5 December 2025 and the subsequent order rejecting its rectification application dated 5 February 2026.
2 MIN READ→
The petitioner challenged the respondent’s order dated 5 August 2026 under Section 74A of the Tamil Nadu Goods and Services Tax Act, contending that notices uploaded to the GST portal had not come to its authorised re...
2 MIN READ→
The petitioner challenged an order dated 6 April 2026 in Form GST DRC-07.
2 MIN READ→
The petitioner challenged an assessment order dated 19 December 2025 and consequential recovery proceedings, contending that notices had been uploaded only to the GST common portal and that it had not become aware of...
2 MIN READ→
The petitioner challenged the respondent’s assessment order dated 9 December 2025 and consequential FORM GST DRC-07 order for FY 2021–22.
2 MIN READ→
The petitioner challenged assessment orders dated 20 August 2024 and the corresponding DRC-07 orders, alleging, among other things, duplication of demand.
2 MIN READ→
The petitioner challenged an assessment order dated 15 February 2025 for the assessment year 2020–2021. Notices had been uploaded to the GST common portal, but the petitioner said it was unaware of them and had not fi...
2 MIN READ→
The petitioner challenged two assessment orders in Form GST DRC-07, dated 9 and 24 December 2025, for assessment year 2021–2022.
2 MIN READ→
The petitioner challenged an assessment order dated 15 April 2024, submitting that notices uploaded to the GST portal were not brought to his attention and that he had no opportunity to respond or attend a personal he...
2 MIN READ→
The petitioner, proprietor of Tvl. Jayashree Steels, challenged three GST assessment orders: two dated 15 July 2021 and one dated 31 August 2023.
2 MIN READ→
The petitioner challenged the assessment order dated 18 February 2025 and its summary order in Form GST DRC-07, contending that notices uploaded to the GST portal had not come to his attention and that the assessment...
2 MIN READ→
The petitioner challenged the respondent’s assessment order dated 7 April 2026, contending that notices had been uploaded only on the GST portal and that it had not become aware of them in time to respond.
2 MIN READ→
The petitioner challenged the respondent’s assessment order dated 8 September 2025 for the 2021–2022 assessment year.
2 MIN READ→
The claimant sought compensation for injuries allegedly sustained when his motorcycle struck the rear of a car after its driver applied the brakes.
2 MIN READ→
The parties married on 23 January 1998 and had a son.
2 MIN READ→
The petitioner claimed ownership of a Vivo V60E mobile phone seized by the respondent police on 26 June 2026 in Crime No. 247 of 2026, registered under Sections 123 and 125 of the Bharatiya Nyaya Sanhita, 2023.
2 MIN READ→
The petitioner challenged the respondent’s assessment order dated 23 December 2025 for FY 2021–22.
2 MIN READ→
The appellants, the deceased’s wife, three minor children and mother, sought enhancement of compensation awarded for his death in a motorcycle accident on 27 January 2021.
2 MIN READ→
The petitioner challenged the respondent’s assessment order dated 13 May 2024 concerning GSTIN 33DILPS1969AIZ5 for 2021–22 and 2022–23.
2 MIN READ→
The petitioners filed contempt petitions under Section 11 of the Contempt of Courts Act, alleging non-compliance with directions in writ proceedings concerning them
1 MIN READ→
The Revenue appealed against the Income Tax Appellate Tribunal’s order for AY 2008–09.
2 MIN READ→
The petitioner, who operated a private gas agency, sought to quash Crime No. 64 of 2026, registered under Clause 4(1)(b) of the Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 2000 (“the Order”)...
2 MIN READ→
The petitioners, Accused Nos. 1 and 2, sought to quash Crime No. 45 of 2025, registered for offences under Sections 316(1), 316(4), 316(5), 318(3) and 351(2) of the Bharatiya Nyaya Sanhita, 2023 (BNS).
3 MIN READ→
The petitioner sought leave for her husband, a life convict serving a sentence that excluded release under statutory remission or commutation schemes before completion of 25 years’ actual imprisonment.
2 MIN READ→
The petitioner, appointed as a Helper in 1999, was suspended in 2000 over an alleged false educational certificate and reinstated in 2004.
2 MIN READ→
The petitioners, school teachers, had been granted incentive increments for B.Ed. qualifications in 2010 or 2014 under G.O.Ms.No.42, Education Department, dated 10 January 1969.
2 MIN READ→
The petitioners filed four writ petitions challenging IIT Madras promotion decisions and notices concerning promotion to Superintendent and Junior Superintendent posts. They sought, among other reliefs, consideration...
1 MIN READ→
The deceased, aged 37, died from injuries sustained when a goods carrier collided with his motorcycle on 12 October 2021.
2 MIN READ→
The petitioners, employed in non-teaching administrative roles at the respondent unaided private school, challenged orders dated 9 January 2016 terminating their services.
2 MIN READ→
The petitioner was initially appointed as a Nominal Muster Roll employee in the Highways Department on 1 September 1985.
2 MIN READ→
The petitioner was initially appointed as a Nominal Muster Roll employee in the Highways Department on 1 September 1985.
3 MIN READ→
The plaintiffs sought Letters of Administration with the Will annexed, relying on an unregistered Will dated 2 July 1988 by S. Saroja, who died four days later while undergoing hospital treatment.
3 MIN READ→
The plaintiff sought probate of his mother’s Will dated 28 August 2019, naming him as executor.
3 MIN READ→
The plaintiff sought Letters of Administration with the Will annexed in respect of her mother Ramathilagam’s registered Will dated 12 March 2001.
3 MIN READ→
The plaintiff claimed rights in the registered mark ANNAPOORNA, derived from its predecessor’s use of “Sree Annapoorna” for food products from about 1980.
3 MIN READ→
Asian Beverage Pvt. Ltd. sued Kaira District Co-operative Milk Producers Union Ltd., alleging that its use of “AMUL TRU” for beverages infringed the plaintiff’s registered composite mark “TRUE VALLEY” and amounted to...
3 MIN READ→
The petitioner sought a writ of mandamus directing the authorities to remove alleged encroachments from a public cart track in Survey No. 440/6, Madahalli Village, Thalavadi Taluk, Erode District.
1 MIN READ→
The petitioner, a retired District Revenue Officer, stated that he was appointed as an Assistant in 1974 and that his name was included in the panel for promotion to Deputy Tahsildar only in 1985, although some of his...
2 MIN READ→
The petitioner sought a writ of mandamus directing the relevant government committees to remove the alleged encroachment by the tenth respondent, C.S.I. St. Stephen Church, on land said to form part of a water body in...
1 MIN READ→
The petitioner, who managed the affairs of the Sri Sivakaaliamman Temple at Survey No. 348, Chinnamanur Village, sought restoration of the temple’s electricity service connection, which was disconnected on 3 January 2...
2 MIN READ→
The respondent, a driver employed by the appellant Corporation, was dismissed following a fatal bus accident and a domestic enquiry that found charges of negligence proved.
2 MIN READ→
The appellant, arrayed as A2, challenged the Sessions Court’s dismissal of his bail application in a case alleging that he attacked the victim with a knife and humiliated the de facto complainant on account of caste
2 MIN READ→
The appellant was arrested on 17 September 2026 in Crime No. 464 of 2026, registered under Section 296(b) of the Bharatiya Nyaya Sanhita (BNS), Section 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention...
2 MIN READ→
The petitioner sought a direction under Article 226 of the Constitution of India requiring respondents 1–4 to remove alleged encroachments by respondents 5–7 in specified survey numbers at Athanancheri Village and to...
1 MIN READ→
The deceased, Kailash Kumar, died when his car collided with a tanker lorry insured by the appellant.
2 MIN READ→
C. Padmanaban, President of Itchiputhur Village Panchayat, faced a complaint by a ward member alleging irregularities. Following an enquiry, the District Collector initiated proceedings under Section 205 of the Tamil...
2 MIN READ→
The respondent investigated allegations that the petitioner’s father-in-law, a former Minister, had acquired assets disproportionate to his known sources of income.
2 MIN READ→
The petitioner claimed ownership of land in Paiyanoor Village under registered sale deeds executed in 2005, with revenue records and patta issued in his name.
2 MIN READ→
The appellant and his relatives’ family had jointly owned land containing a borewell.
2 MIN READ→
The appellant challenged Income Tax Appellate Tribunal orders concerning assessment years 2006–07 to 2011–12.
2 MIN READ→
The petitioner, whose ownership of a Toyota Innova was undisputed, sought interim custody of the vehicle seized by police in Crime No. 31 of 2026 for alleged offences under Sections 4(1)(B) and 14(A) of the TNP (Amend...
2 MIN READ→
The petitioner-borrower challenged the Chief Metropolitan Magistrate, Egmore’s order dated 18 February 2026 under Section 14 of the SARFAESI Act, seeking to quash that order and consequential proceedings under Section...
2 MIN READ→
The petitioner sought a mandamus directing the revenue authorities to remove alleged encroachments by private respondents from land in Old Survey No. 345/24 and New Survey No. 466/24, measuring 0.64.5 ares (1 acre and...
1 MIN READ→
The petitioner alleged that respondents 7 and 8 had taken ₹9,39,000 on the promise of arranging a Singapore visa, but did not procure one. He further alleged that respondent 7 refused to repay the money, abused him by...
2 MIN READ→
The petitioners sought review of the common order dated 20 August 2026 in W.A. Nos. 1990–1994 of 2026; Review Application Nos. 248 and 250 of 2026 concerned W.A. Nos. 1990 and 1994, respectively
2 MIN READ→
The petitioner challenged the first respondent’s order dated 27 March 2026, which raised a tax demand of ₹5,50,25,100 based on projected revenue, along with ₹2,40,19,438 towards other liabilities.
2 MIN READ→
The petitioner challenged orders dated 25 September 2025 and 18 November 2025 removing the petitioner from the positions of Member and Honorary Joint Secretary of the Coimbatore District Christian Women Aid Society.
2 MIN READ→
The Revenue appealed under Section 260A of the Income-tax Act, 1961 against ITAT orders concerning Indian Overseas Bank’s assessments for AY 2004–05 and AY 2005–06. The appeals raised questions concerning deductions f...
3 MIN READ→
On 1 February 2023, a tractor insured by the appellant collided with the first respondent’s motorcycle, causing grievous injuries, including loss of his right leg.
2 MIN READ→
On 17 November 2018, the first respondent was injured while riding as a pillion passenger on a motorcycle that collided with a road median.
2 MIN READ→
The appellants, the deceased’s wife, daughters and mother, sought enhancement of compensation for his death in a 2010 road accident.
2 MIN READ→
The petitioner, widow of P. Ayyappan, stated that she was nominated in his HDFC Mutual Fund folio and that, after submitting the required documents, the investments were transmitted to her and held under Folio No. 170...
2 MIN READ→
The petitioners applied for Special Teacher (Drawing) posts under the Teachers Recruitment Board’s Notification No. 05/2017, claiming vertical reservation based on community and horizontal reservation for Persons Stud...
2 MIN READ→
The prosecution alleged that, during a quarrel, the appellant slapped the deceased, who fell and sustained a fatal head injury.
2 MIN READ→
Respondents 1 and 2, who had been set ex parte in a partition suit, applied to set aside the ex parte order against them. The trial court allowed that application on 10 February 2023, relying on the plaintiff’s “no ob...
2 MIN READ→
The appellant Association represents employees of cooperative Sugar Mills in Tamil Nadu, whose service conditions are governed by the Tamil Nadu Co-operative Societies Act, 1983, the Rules and approved special bye-laws.
2 MIN READ→
The petitioner sought a writ of mandamus under Article 226 directing the second respondent to act in accordance with the first respondent’s proceedings dated 26 December 2013.
1 MIN READ→
The petitioner challenged Annamalai University’s order dated 29 June 2022 appointing the second respondent as Head of the Department of Chemistry for a three-year term.
1 MIN READ→
The petitioner sought directions to inspect and stop alleged illegal sand, murram and soil quarrying in Ramanathapuram District, seize vehicles and machinery, initiate proceedings against those involved, and consider...
2 MIN READ→
The petitioner sought permission to conduct a double bullock-cart (Rekla) race on 14 October 2026 on Cumbum Mettu Road, in connection with the Arulmigu Sri Mandhaiyamman Temple festival.
2 MIN READ→
The Family Court, Vellore, granted a divorce and directed the appellant husband to return 20 sovereigns of gold to the respondent wife.
2 MIN READ→
The petitioners challenged a common order dated 23 September 2024 cancelling their pattas for lands in Survey Field Nos. 124/A8–A14, on the ground that the lands had originally been assigned to Scheduled Caste benefic...
2 MIN READ→
The petitioners, employed as Technical Assistants from 2008 and 2010, sought absorption as Work Inspectors under G.O.(Ms). No. 54 dated 23.05.2017.
2 MIN READ→
The petitioner filed a civil revision petition under Article 227 of the Constitution seeking a direction for time-bound disposal of O.S. No. 108 of 2022, pending before the District Munsif Court, Sriperumbudur.
1 MIN READ→
The petitioner sought a mandamus directing the respondents to consider his representation dated 3 May 2021 for pay refixation under an additional fitment table, payment of pay and surrender-leave-salary arrears, and s...
2 MIN READ→
The petitioner acquired a B.Ed. qualification in 2009 and claimed an incentive increment under G.O.Ms.No.42, Education Department, dated 10 January 1969.
2 MIN READ→
The petitioner sought permission to hold first-death-anniversary and customary funeral observances for her late husband, P. Nagendran, who had been an accused in a sensational murder case; her son was also an accused
2 MIN READ→
The petitioners, police constables attached to SIPCOT Police Station, were charged with demanding and receiving a bribe in connection with the release of a mini-lorry allegedly carrying banned gutkha products.
3 MIN READ→
The suit property had been settled on Visalatchi Ammal by her husband under a 1949 settlement deed, which gave her a life interest and provided for the property to pass to her children after her death.
3 MIN READ→
The petitioners were employees of VIT University, a deemed university.
2 MIN READ→
Shantha claimed compensation under Section 166 of the Motor Vehicles Act, 1988, for injuries sustained when a SETC bus allegedly collided with cars and capsized on 14 January 2017.
2 MIN READ→
The appellants, parents of the deceased, challenged the Tribunal’s award arising from a fatal motor accident on 29 December 2017.
2 MIN READ→
The petitioner retired as Deputy Manager on 31 May 2025. On 22 September 2025, the respondent Corporation issued him a charge memo alleging that he had secured promotion to that post by misrepresentation on 23 October...
2 MIN READ→
The petitioners had borrowed from the respondent, and their loan account was classified as a non-performing asset. The respondent initiated proceedings under the SARFAESI Act and obtained an order under Section 14 fro...
2 MIN READ→
The petitioner sought permission to hold one-day fasts at two locations, and challenged in a single writ petition separate rejection orders issued by the Inspectors of Police at Kovilpatti and Sattur.
2 MIN READ→
Dhakshinamoorthy sued for declaration of title, recovery of possession and removal of sheds, relying on his Government assignment patta.
2 MIN READ→
The petitioners, originally arrayed as accused in Crime No. 86 of 2025, were omitted from the police final report on the ground that they were not involved in the occurrence.
2 MIN READ→
The parties married on 11 September 2002 and have three children.
2 MIN READ→
The plaintiff sought mandatory and permanent injunctions requiring the defendants, police officials, to remove a structure allegedly built across a pathway and to refrain from further construction.
2 MIN READ→
The parties married on 23 October 2005 and had two children.
2 MIN READ→
The petitioner challenged the assessment order and DRC-07 dated 24 December 2024, passed under Section 73 of the GST Act.
2 MIN READ→
The petitioner was appointed as a Community Organiser in 2005 on consolidated pay under the SJSRY scheme and was later regularised in the time scale of ₹3,200–4,900.
2 MIN READ→
The petitioner challenged an assessment order dated 11 December 2023 and a consequential DRC-07 order dated 13 December 2023.
2 MIN READ→
The petitioner challenged an assessment order dated 3 April 2023 and a consequential DRC-07 order dated 5 April 2023, contending that notices uploaded to the GST portal had not come to its attention and that no person...
2 MIN READ→
The Revenue appealed under Section 260-A of the Income Tax Act, 1961, against the ITAT’s order for assessment year 2003–04.
3 MIN READ→
Urmila Anand, mother and guardian of 15-year-old Saijayani Anand, petitioned under Section 8(2)(a) of the Hindu Minority and Guardianship Act, 1956, read with Section 3 of the Guardians and Wards Act, 1980, and the Or...
2 MIN READ→
The petitioner, the mother and natural guardian of minor P. Yogeshwari, sought permission to sell the minor’s 1/10th share in jointly held property.
2 MIN READ→
The parties entered into a contract for the Balance of Plant package for the North Chennai Supercritical Thermal Power Project, Stage III.
3 MIN READ→
The applicant sought to be impleaded in Axis Bank’s writ petition challenging proceedings under the Tamil Nadu Protection of Interests of Depositors (in Financial Establishments) Act, 1997 (TNPID Act) insofar as they...
2 MIN READ→
The petitioner, appointed as a police constable in 1993, was charged with entering a TASMAC bar, demanding liquor without payment, assaulting cashier Poobalan after he refused, and taking ₹500 from his pocket.
2 MIN READ→
The petitioner sought a writ of mandamus directing the respondents to grant permission and provide adequate police protection for a Rekla (bullock-cart) race scheduled for 11 October 2026, from V. Ayyarputhur Village...
2 MIN READ→
The petitioner, the mother of Aathirai (born 22 August 2018), sought appointment as the child’s sole guardian, permanent custody, and permission to take the child to Canada.
2 MIN READ→
Larsen & Toubro engaged Radhe Krishna Infrastructure under a sub-contract and work order dated 21.12.2019, followed by subsequent amendments, for infrastructure works in Rajkot.
2 MIN READ→
The petitioner and respondents entered into separate partnership deeds dated 23 September 2016 and 30 December 2016 for Annam Metal Industries and Star Craft, each providing for arbitration.
2 MIN READ→
The plaintiffs alleged that they executed a registered sale deed dated 5 March 2015 in favour of the defendant as security for a loan, and that the parties simultaneously entered into an unregistered resale agreement...
3 MIN READ→
The petitions challenged proceedings dated 13 August 2026 issued by the Tahsildar under Section 6 of the Tamil Nadu Land Encroachment Act, 1905.
1 MIN READ→
The Official Trustee had leased a 1.24-acre property at No. 59, EVK Sampath Road, Vepery, Chennai, to SPR Construction Pvt. Ltd., the highest bidder at a public auction, for a monthly rent of ₹62,10,000.
2 MIN READ→
Gnanasekar, a cashier with the Bank, was suspended over alleged misappropriation of ₹1,16,317 and dismissed after a domestic enquiry.
2 MIN READ→
The Revenue filed two appeals concerning assessment year 2007–08: TCA No. 1 of 2014 challenged the Tribunal’s order on the merits, and TCA No. 908 of 2015 challenged its order concerning penalty under Section 271(1)(c...
2 MIN READ→
Sakthivel, a bachelor, died when his motorcycle collided with the rear of a lorry parked on the road.
2 MIN READ→
The petitioner challenged proceedings dated 23 September 2009 issued by the fourth respondent, which operated Vijayanta Senior Secondary School, and sought protection from retirement before the end of the 2011–2012 ac...
2 MIN READ→
The petitioner sought a direction to treat her service at Vijayanta Senior Secondary School as regular from April 2011 to May 2013 and to grant consequential benefits.
2 MIN READ→
The petitioner sought contempt action under Section 11 of the Contempt of Courts Act, alleging wilful non-compliance with the order dated 23 August 2022 in W.P. No. 34552 of 2018.
2 MIN READ→
The petitioner challenged proceedings dated 23 September 2009 issued by the fourth respondent, the society running Vijayanta Senior Secondary School, and sought to prevent his retirement before the end of the 2011–201...
2 MIN READ→
The second respondent married A1 on 4 September 2017. The prosecution alleged that A1 had previously registered a marriage with L.W.8 in 2015, concealed it from the second respondent, and later obtained money from him...
3 MIN READ→
The petitioner worked as a contract labourer from 1990 and was absorbed into the Electricity Board’s regular service with effect from 10 September 2007.
2 MIN READ→
The petitioner sought patta for Natham Survey No. 464/18, measuring 0.00.5 Ares, claiming that the property had been in his family’s possession and enjoyment for several years. His father, Karuthan, had earlier obtain...
2 MIN READ→
The petitioner, a retired Administrative Officer, challenged a pension-cut penalty of ₹500 per month for two years, imposed after a disciplinary inquiry found him guilty of removing and selling office furniture withou...
2 MIN READ→
The petitioner and her sister obtained a preliminary decree in a partition suit concerning several properties, including the 48-cent property at issue.
2 MIN READ→
The petitioner sought a direction to the Directorate of Vigilance and Anti-Corruption (DVAC) to register an FIR against respondents 6 and 7 under Section 13(1)(b) read with Section 13(2) of the Prevention of Corruptio...
2 MIN READ→
The petitioner and the fourth respondent entered into an agreement for sale dated 7 January 2025, under which the petitioner agreed to sell property for ₹7.21 crore.
2 MIN READ→
The appellants, the deceased Siva’s parents and sisters, sought compensation under Section 166 of the Motor Vehicles Act, 1988, for his death in a road accident on 22 March 2021.
2 MIN READ→
The first respondent filed a partition suit seeking allotment of a half share in the suit properties.
2 MIN READ→
Respondents 1 and 2, plaintiffs in a suit for declaration and permanent injunction, applied under Order I Rule 10 CPC to implead MGP Builders and others, alleging that MGP Builders owned adjacent property and was atte...
2 MIN READ→
Kaliyaperumal died after falling from a goods vehicle while it was carrying seedlings.
2 MIN READ→
The plaintiffs brought O.S. No. 49 of 2017 seeking partition and allotment of a 115/140 share in the suit property, among other reliefs.
2 MIN READ→
The appellant’s father, a Village Assistant, died in service on 2 February 2003.
1 MIN READ→
The petitioner claimed ownership of a Samsung Z Fold 7 mobile phone seized by the respondent police in Crime No. 164 of 2026, registered for offences under Sections 189(2) and 292 of the Bharatiya Nyaya Sanhita, 2023,...
2 MIN READ→
The petitioners joined the Department of Sericulture as daily-wage workers on 6 July 1990 and 21 July 1986, respectively.
2 MIN READ→
The respondent was appointed as a Part-Time Sweeper on 5 February 1991 and retired in that capacity on 31 July 2008. He sought regularisation, relying on his years of part-time service.
2 MIN READ→
The petitioner sought a writ of mandamus directing the respondents to repaint and mark speed breakers, provide reflective markers and warning signs, and maintain them periodically on roads within Chennai, particularly...
1 MIN READ→
The petitioner sought compassionate appointment following his father’s medical invalidation from service as a Secondary Grade Teacher, effective 26 December 2013. He submitted his application on 15 December 2014, but...
2 MIN READ→
The petitioners operated shops at Aaderly Street, Dolphin Nose, Burliar Village Panchayat.
2 MIN READ→
The petitioners had served as teachers in private aided schools and, after responding to public recruitment notifications and being selected, resigned from those posts and joined Government schools without a break in...
3 MIN READ→
The petitioner, President of the Rajakula Agamudayar Community, sought directions concerning arrangements for the Purattasi festival at Arulmigu Pattalamman Muthiahswamy Temple, scheduled for 12–14 October 2026.
2 MIN READ→
The petitioner’s bid for road-strengthening and maintenance work was accepted, and a Letter of Acceptance was issued on 2 March 2026.
2 MIN READ→
The claimants sought compensation for the death of Thirunavukkarasu in a 2017 motor accident involving a vehicle insured by the appellant.
2 MIN READ→
The petitioner challenged the Temple Executive Officer’s orders dated 24 August 2026, including an order affecting him and a consequential order freezing his joint bank account.
2 MIN READ→
The petitioner, appointed as an Examiner on 5 July 1993, was due to retire on 30 June 2026. Following an internal audit objection, the respondents revised his pay fixation and, by order dated 17 April 2026, sought to...
2 MIN READ→
The petitioner, initially appointed as a Record Clerk, challenged an order directing recovery of ₹46,883 in 23 instalments.
2 MIN READ→
Two employees challenged their alleged termination before the appellate authority under the Tamil Nadu Shops and Establishments Act, 1947, seeking reinstatement and related relief.
2 MIN READ→
The petitioner challenged the respondent’s order in Form GST DRC-07 dated 18 December 2025 for the tax period 2021–22.
2 MIN READ→
The petitioner challenged an assessment order dated 24 November 2025, arguing that it had not seen notices uploaded to the GST portal and had consequently failed to respond.
2 MIN READ→
The petitioner challenged the respondent’s Form GST DRC-07 order dated 12 March 2026 for the tax period 2019–2020.
2 MIN READ→
The petitioner challenged two orders in Form DRC-07, dated 29 April 2026 and 14 May 2026, concerning financial years 2022–23 and 2023–24.
2 MIN READ→
In the underlying revision, the Court had set aside an order of the Principal Sub Court, Puducherry, and directed the first respondent’s evidence to be recorded in person, declining his request to testify virtually on...
2 MIN READ→
The petitioner challenged an assessment order dated 4 December 2025.
2 MIN READ→
The petitioner challenged an assessment order dated 24 August 2026 for FY 2022–23.
2 MIN READ→
The petitioner challenged an assessment order dated 10 July 2023, issued in Form GST DRC-07, which confirmed proposals in a show-cause notice uploaded to the GST portal.
2 MIN READ→
The petitioner challenged an assessment order dated 9 May 2023, issued in Form GST DRC-07, contending that notices had been uploaded to the GST portal but were not seen, and that no personal hearing was provided befor...
2 MIN READ→
The petitioner challenged an assessment order dated 26 September 2024 and consequential demand order dated 27 September 2024 for FY 2017–18.
2 MIN READ→
The appellants, the deceased Petchiammal’s claimants, appealed the Tribunal’s award of ₹76,24,493 for her death in a motor accident on 10 March 2021.
2 MIN READ→
The petitioner, claiming to be the registered owner of a Hero Pleasure two-wheeler, sought its interim custody after police seized it in Crime No.37 of 2025, alleging that it had been used to possess 84 liquor bottles.
2 MIN READ→
The petitioner, a Commercial Tax Officer, retired on superannuation on 31 December 2018.
2 MIN READ→
The petitioner, the registered owner of a Kia Sonet bearing Registration No. AP-39-HB-5959, sought interim custody of the vehicle seized in Crime No. 92 of 2026.
3 MIN READ→
The plaintiff claimed title to 5½ cents in Survey No. 119/8 under a sale deed dated 6 March 1985 and sought declaration and recovery of possession.
2 MIN READ→
Petitioners 1 and 4, serving as Headmasters, acquired B.Ed. qualifications in 2010 and 2012 respectively and sought incentive increments under G.O.Ms.No.42, Education Department, dated 10 January 1969.
2 MIN READ→
The petitioner was a tenant operating a scrap-material and waste-paper recycling business at premises owned by the fifth respondent.
2 MIN READ→
The petitioner was an accused in Crime No. 213 of 2022, in which a charge sheet had been filed and taken on file as P.R.C. No. 22 of 2023 before the Judicial Magistrate No. II, Dharmapuri.
2 MIN READ→
The respondent-plaintiff brought a summary suit to recover money on a promissory note dated 8 April 2023, which the petitioner-defendant admitted executing. The plaintiff claimed that Rs. 4 lakh of the Rs. 7 lakh prin...
2 MIN READ→
The petitioner, a Middle School BT Headmaster, was granted incentive increments for acquiring a B.Ed. qualification in 2014, with effect from 14 December 2013.
1 MIN READ→
The appellant was accused of causing his wife’s death by attacking her with an electric motor, allegedly due to prior enmity and suspicion about her fidelity.
2 MIN READ→
The petitioner, the registered owner of a Royal Enfield motorcycle, sought its interim custody after it was seized in Crime No. 246 of 2026.
3 MIN READ→
The prosecution alleged that the accused conspired to sell counterfeit gold biscuits to the appellant/defacto complainant, first supplying one biscuit represented as genuine and later taking money for a larger quantity.
2 MIN READ→
1 MIN READ→
The petitioner, a Driver who was in service on 1 September 2023, retired as a Special Grade Driver on 31 January 2025.
2 MIN READ→
The petitioners, former apprentices of the Tamil Nadu Generation and Distribution Corporation (TANGEDCO), challenged TANGEDCO proceedings and recruitment notifications requiring them to sit written examinations for re...
2 MIN READ→
The petitioner, a Special Grade Driver appointed on 24 July 1994, retired on 31 March 2024.
2 MIN READ→
The petitioner, a Senior Grade Driver with the respondent Transport Corporation, retired on 30 April 2025.
2 MIN READ→
The petitioner’s husband, a Conductor employed by the respondent Transport Corporation from 20 December 1988, died in service on 4 January 2021.
2 MIN READ→
The prosecution alleged that, during a temple festival on 9 December 2012, A1 struck Paulraj on the head with a cricket bat and A2–A4 attacked him with cricket stumps. Paulraj later died from his injuries.
2 MIN READ→
The appellant, appearing in person, sought directions for registration of his complaint alleging offences under the Prevention of Corruption Act and Section 120B IPC.
2 MIN READ→
The petitioners challenged notifications issued by the fourth respondent on 14 February 2018, seeking their continuation as project managers or placement in equivalent posts in other government livelihood and developm...
1 MIN READ→
The petitioners challenged acquisition proceedings under Section 15 of the Tamil Nadu Highways Act, 2001, for a proposed road connecting Madurai Ring Road to Old Thondi Road.
3 MIN READ→
The petitioners, claiming through predecessors who asserted kudiwaram rights, challenged the cancellation of a joint UDR patta issued to their predecessors and sought restoration of that patta and cancellation of a pa...
2 MIN READ→
The petitioner sought to have her service as a P.G. Assistant at the fifth respondent’s recognised minority school, from 4 July 1994 to 2 January 2002, counted for pay refixation and pensionary benefits.
2 MIN READ→
The petitioners, arrayed as accused Nos. 14 and 17, sought to quash an FIR registered under Sections 420 and 120-B IPC concerning dealings with property at Door No. 74, Azhagarkovil Road, Madurai.
2 MIN READ→
First Energy Private Limited, owner of materials for a wind-power project, engaged Everrenew Energy Private Limited as EPC contractor. Everrenew subcontracted transportation to V.K.S. Transports.
2 MIN READ→
The second respondents in the batch were employed as salesmen in TASMAC shops and sought permanent status before the Assistant Commissioner of Labour (Enforcement).
1 MIN READ→
The TASMAC administration challenged orders dated 14 May 2026 by which the Assistant Commissioner of Labour (Enforcement) directed TASMAC to confer permanent status on five employees engaged as salesmen in TASMAC shops.
2 MIN READ→
The second respondents in the five petitions were employed as salesmen in TASMAC shops and sought permanent status before the Assistant Commissioner of Labour (Enforcement).
2 MIN READ→
The Department filed appeals under Section 260A of the Income-tax Act, 1961, challenging an ITAT order dated 7 July 2023.
2 MIN READ→
Eleven petitioners filed a writ petition under Article 226 seeking a declaration that specified provisions of the Tamil Nadu Acquisition of Lands for Industrial Purposes Act, 1997, were unconstitutional, and consequen...
1 MIN READ→
Chennai Metro Rail Limited invited bids for the Automatic Fare Collection System under its Phase II project. EXEO Global Pte. Ltd. submitted a bid, but on 10 July 2026 CMRL declared it non-responsive without stating r...
2 MIN READ→
The plaintiffs claimed exclusive ownership of the “B” Schedule property, which they had acquired through several sale deeds to provide access to their “A” Schedule property. The deeds contained covenants permitting th...
2 MIN READ→
The plaintiff claimed that the suit property, originally belonging to his brother-in-law, Mathar Moideen, came into his possession as vacant land in October 1967; he alleged that he built a house in 1968 and obtained...
2 MIN READ→
The petitioners, described as partners of M/s Arulmurugan Promoters, entered into an MOU dated 17 December 2021 with the second respondent concerning development and sale of plots at Ramamurthy Nagar Phase I and II.
2 MIN READ→
The plaintiff and the first defendant were brothers whose family properties were partitioned by a registered deed dated 26 August 1996. The plaintiff received the ‘E’ Schedule property, the first defendant received th...
3 MIN READ→
The claimant, aged 22, sustained injuries—including a below-knee amputation of his right leg—in a road accident on 7 February 2018 involving a lorry and the tractor in which he was travelling.
2 MIN READ→
The teacher was appointed as a Physical Education Teacher at the appellant school in 1981.
2 MIN READ→
The claimant, then a minor, was injured after falling from the mudguard of a tractor while travelling as a passenger.
1 MIN READ→
The claimant alleged that on 24 May 2018, while riding his motorcycle, he was struck by the first respondent’s car, causing grievous injuries.
2 MIN READ→
The respondent was appointed as a Fitter Grade-II in 1991.
2 MIN READ→
The claimant appealed under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of compensation for injuries sustained when an auto-rickshaw collided with his motorcycle on 14 May 2020.
2 MIN READ→
The petitioners invoked Article 226 to challenge Corporation of Chennai Resolution No. 814/2013 and G.O. (P) No. 177 dated 16 March 2015, insofar as they treated respondents 3–21’s consolidated-pay service during 1993...
1 MIN READ→
The petitioner, a Grade III Bench Clerk, was appointed as an Examiner on 11 September 2013 and later promoted.
2 MIN READ→
The respondent was temporarily engaged by the appellant Transport Corporation.
3 MIN READ→
The petitioner, a Sheristadar who had entered service as a Junior Assistant in 2000 and was later promoted to Grade I Bench Clerk, received excess pay of ₹4,02,755 due to an incorrect pay fixation.
2 MIN READ→
The respondent was temporarily engaged by the appellant Transport Corporation.
3 MIN READ→
The respondent, a temporarily engaged employee of the Transport Corporation, obtained an order from the competent authority under the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Ac...
2 MIN READ→
The respondent, a temporarily engaged employee, obtained an order from the competent authority under the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981, on 31 May 2005.
2 MIN READ→
The respondent obtained an order from the competent authority under the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981, on 31 May 2005. On 31 August 2005, the Corporation an...
3 MIN READ→
The respondent, a temporarily engaged employee of the Transport Corporation, obtained an order from the competent authority under the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Ac...
3 MIN READ→
The respondent, a temporarily engaged worker, obtained an order from the competent authority under the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981, on 31 May 2005.
2 MIN READ→
The respondent was temporarily engaged by the Transport Corporation.
2 MIN READ→
The respondent, a temporarily engaged employee of the Transport Corporation, obtained an order from the competent authority under the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Ac...
2 MIN READ→
The victim, the appellants’ niece, lived in the appellants’ house after the deaths of her grandmother and father.
2 MIN READ→
The respondent obtained an ex parte decree in a summary suit under Order XXXVII CPC on 17 December 2019.
2 MIN READ→
The petitioner’s husband was terminated from service in 2001; the Labour Court later modified the punishment to “discharge” by award dated 17 January 2005. He died on 11 October 2005.
2 MIN READ→
The appellant and deceased lived in the same rented portion of a house.
2 MIN READ→
The petitioner sought 28 days’ ordinary leave for her husband, Muthurasa, a convict imprisoned for an offence under the NDPS Act.
2 MIN READ→
The plaintiff and defendants 1 to 3 entered into a registered agreement on 22 November 2000 for the sale of the suit property for Rs. 40,000, with a six-month period for completion.
2 MIN READ→
The respondent, a cooperative society employee who served as Managing Director during May 2000, was charged under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules over alleged irregularities i...
2 MIN READ→
The dispute concerned property originally purchased by Kullammal. The plaintiff claimed title under a 2 June 1986 sale deed from Kuppammal and Govindaraj, said to be Kullammal’s heirs. The defendants claimed through t...
2 MIN READ→
The plaintiff claimed that the first defendant agreed to sell him the suit property for ₹1,50,000 under an agreement dated 21 August 1995, received the full consideration, and delivered possession.
2 MIN READ→
The plaintiff claimed to have purchased the suit properties from the first defendant through the first defendant’s power agent, Thamaraiveni, under a registered sale deed dated 24 July 2002, and sought a permanent inj...
3 MIN READ→
R. Jayakumar, an Executive Officer posted at Arulmigu Thiyagaraja Swamy Temple, faced disciplinary proceedings concerning alleged failures to protect temple and Kattalai properties, unauthorised construction and encro...
2 MIN READ→
The petitioners, employees of the Judicial Department, challenged orders directing recovery of excess salary and refixation of pay after an additional increment had been inadvertently granted on promotion.
2 MIN READ→
The petitioner was engaged to deepen and strengthen minor irrigation tanks and lakes in Pennagaram Taluk under the Tamil Nadu Village Habitations Improvement Scheme-II.
2 MIN READ→
The first respondent sought interest for the delayed settlement of his gratuity, relying on the Payment of Gratuity Act.
1 MIN READ→
The appellant participated in the 2012–2013 recruitment for PG Assistant and passed the written examination.
2 MIN READ→
The petitioner, a court employee, was imposed the penalty of stoppage of increment for three years without cumulative effect by the second respondent, the Disciplinary Authority.
2 MIN READ→
The petitioner sought transfer of H.M.O.P. No. 563 of 2024 from the Family Court, Tiruppur, and D.V.C. No. 51 of 2023 from the Judicial Magistrate, Additional Mahila Court, Tiruppur, to Pudukottai or a competent court...
2 MIN READ→
The Block Educational Officer found an error in the respondent’s pay fixation, re-fixed her pay by proceedings dated 11 October 2021, and ordered recovery of ₹2,75,359 in excess payments.
2 MIN READ→
The plaintiff claimed that Veeraiya Thevar mortgaged 66 cents of land to her mother, Kunjarathammal, under a registered mortgage deed dated 8 May 1959 (Ex.A1), and that her mother took possession and cultivated the la...
3 MIN READ→
The plaintiff claimed ownership and possession of land in Survey Nos. 38/2 and 38/3, covered by Patta No. 512.
2 MIN READ→
The plaintiff, a member of the defendant Co-operative Society, borrowed ₹30,000 in 1997, of which ₹5,000 was retained towards his share amount.
2 MIN READ→
The appellants are the maternal grandparents of the minor, whose mother died on 21 May 2021. The child remained in their care after her death. The respondent, the child’s biological father, sought custody before the F...
2 MIN READ→
The petitioner, a member of the Devendrakula Velalar community, sought permission for himself and 13 other families to celebrate the Sri Arulmigu Singakkudi Amman Temple festival separately, alleging that they had bee...
2 MIN READ→
The plaintiff claimed title to the suit properties under two sale deeds dated 24 August 2007 and sought a permanent injunction and declarations that a settlement deed dated 13 March 1951 and sale deeds dated 21 May 19...
2 MIN READ→
The plaintiffs claimed title to two adjoining portions of land, purchased by separate sale deeds dated 29 October 1993, and sought declaration, damages, permanent injunction, and removal of construction.
2 MIN READ→
The plaintiff claimed that her father executed a settlement deed in her favour on 19 April 2005 and put her in possession of the suit property.
3 MIN READ→
Under a registered lease dated 28 March 2014, Tata Communications Data Centres Private Limited leased office space stated to measure 65,965.7 sq. ft. for 20 years and paid the applicable stamp duty and registration fee.
2 MIN READ→
The plaintiff-wife filed O.S. No. 36 of 2024 seeking maintenance of ₹10,000 per month from her husband and a charge over the suit properties.
2 MIN READ→
The first respondent, a promoter-director and guarantor of M/s. GVR Infra Projects, had obtained an order in a writ petition concerning a Look Out Circular (LOC) issued at the Bank of Baroda’s request.
2 MIN READ→
The plaintiff sued to recover money allegedly due under a promissory confession bond executed by the defendant in connection with a bogyam transaction involving land at Tirukovilur.
2 MIN READ→
The petitioner, appointed as a Junior Clerk in the Railway Protection Force in 1990, relied on a 1989 certificate identifying her as belonging to the Kattunaicken Scheduled Tribe. Following a complaint, the District C...
2 MIN READ→
The petitioners filed a civil revision petition under Article 227 challenging the Senior Bailiff/Amin’s report dated 7 October 2025, which recorded delivery of the property to the court-auction purchaser.
2 MIN READ→
The petitioner sought a direction requiring the authorities to consider his representation dated 9 January 2026, conduct a field survey of land classified as a Kuttai in T.S. No. 172, Thiruvanmiyur Village, and remove...
1 MIN READ→
The petitioner sought a writ of mandamus directing the Tahsildar to survey and demarcate land measuring 3.12½ acres in Survey No. 427/1 at Mallikuttai Village, Karimangalam Taluk, based on her online application dated...
2 MIN READ→
The appellant sought condonation under Section 5 of the Limitation Act of an 811-day delay in filing a writ appeal against the order dated 25 April 2024 in W.P. No. 22065 of 2021.
2 MIN READ→
The petitioner challenged an assessment order and consequential demand order dated 8 December 2025 for FY 2021–22.
2 MIN READ→
The petitioners, power-generating companies, draw electricity from TNPDCL intermittently to start their generating units.
2 MIN READ→
The petitioner held two limestone mining leases, granted in 1994 and 1995 for 20 years, and had applied for renewal before their respective expiry dates.
3 MIN READ→
The petitioner challenged ex parte assessment orders dated 10 February 2026 and 4 March 2026, with consequential DRC-07 orders, for the 2024–25 tax period.
2 MIN READ→
The respondent passed an assessment order in Form GST DRC-07 for FY 2021–22, confirming the proposals in a show-cause notice uploaded to the GST portal.
2 MIN READ→
The petitioner applied for NEET-UG 2026 as a General Category candidate. After the results were declared on 16 July 2026 and counselling had commenced, she applied for and received an OBC-NCL certificate dated 12 Sept...
2 MIN READ→
The petitioner challenged the respondent’s assessment order dated 10 October 2025 for FY 2018–19.
2 MIN READ→
The petitioner challenged an assessment order dated 29 December 2025 and a summary order dated 30 December 2025 for the 2021–22 assessment year.
2 MIN READ→
The Puducherry Transport Department invited tenders to select an agency to provide vehicles for government use.
3 MIN READ→
The petitioner challenged a DRC-07 assessment order dated 30 April 2024 for the 2018–19 assessment year.
2 MIN READ→
The petitioner sought revision of its Energy Wheeling Agreement dated 28 August 2023 to conform with paragraph 5.5.8 of the Tamil Nadu Electricity Regulatory Commission’s Solar Tariff Order No. 9 of 2020.
2 MIN READ→
The petitioner, a solar power generator, challenged paragraph 6 on page 10 of its Energy Wheeling Agreement dated 30 March 2026, concerning SPG No. 029534170006.
2 MIN READ→
The petitioner sought revision of page 6 of its Energy Wheeling Agreement dated 30 March 2026, concerning SPG No. 029534170012, to align it with paragraph 5.5.8 of the Tamil Nadu Electricity Regulatory Commission’s So...
2 MIN READ→
The petitioner, a solar power generator, challenged a clause in its Energy Wheeling Agreement dated 29 August 2025 under which surplus energy remaining at the end of the billing period would lapse.
2 MIN READ→
The petitioners applied online for a survey and separate patta concerning land in Survey Nos. 155/8 and 155/9, Arur Village, Mohanur Taluk.
2 MIN READ→
The petitioner challenged Clause 5(e) of its Energy Wheeling Agreement dated 1 March 2022, seeking its revision to conform with paragraph 5.5.8 of the Tamil Nadu Electricity Regulatory Commission’s Solar Tariff Order...
2 MIN READ→
The petitioners sought to prevent the respondents from collecting current-consumption charges, demand charges, or arrears until outstanding amounts allegedly payable to them were paid or adjusted against their electri...
2 MIN READ→
The petitioner sought a direction requiring the respondents to consider her representation for patta over land in Kovilambakkam, stated to be classified as “Meikkal Poramboke,” and also sought compensation for the all...
2 MIN READ→
The appellant trust, founded in 2021 and registered under Sections 12AB and 80G of the Income Tax Act, applied for FCRA registration.
3 MIN READ→
The petitioner, a 71-year-old person with 78% hearing impairment, sought permission to establish an Aavin milk booth in a 10 ft. × 10 ft. space at the Erode District Collectorate, relying on G.O. (Ms.) No. 20 dated 14...
3 MIN READ→
The plaintiff sued for specific performance of an agreement dated 7 December 2009, alleging that the defendants agreed to sell the property for ₹5,00,000, received ₹1,00,000 as advance on the agreement date and a furt...
2 MIN READ→
The plaintiffs sought partition, claiming that the suit properties, purchased in Karuppanna Gounder’s name, were acquired with joint-family funds to which family members contributed.
2 MIN READ→
The petitioner held a UDID card recording 50% locomotor disability, issued on 10 June 2025, and applied for NEET-UG 2026 under the PwBD category.
2 MIN READ→
The plaintiff, which imports raw cashew nuts, sued the defendant, a cashew processor and supplier, for recovery of money and creation of a charge over immovable property.
3 MIN READ→
The appellant was convicted by the Principal Special Court for Exclusive Trial of Cases under the POCSO Act, Madurai District, for offences under Sections 5(1) read with 6 and 5(m) read with 6 of the POCSO Act, 2012,...
2 MIN READ→
Divya, sister of life convict Vijay @ Muniyandi, sought six days’ emergency leave without police escort so her brother could assist with arrangements for her cancer treatment.
2 MIN READ→
The petitioner-wife sought transfer of the respondent-husband’s petition for restitution of conjugal rights, H.M.O.P. No. 127 of 2026, and guardianship and custody petition, G.W.O.P. No. 168 of 2026, from courts in Co...
2 MIN READ→
The petitioner challenged the second respondent’s order dated 3 October 2026 rejecting his request to conduct an Adal Padal programme during the Arulmighu Shri Ayyanar Swamy and Shri Alagunachi Amman Temple Festival a...
1 MIN READ→
The landlord sought eviction of the tenant under Sections 10(2)(i), 10(3)(a)(iii) and 14(b) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960. The Rent Controller dismissed the petition, but the Rent Cont...
3 MIN READ→
The petitioners, electrical Junior Engineers and Assistant Engineers employed by the Greater Chennai Corporation, sought inclusion in the inter-se seniority list for promotion to Assistant Executive Engineer.
2 MIN READ→
The petitioners challenged the continuation of the Church of South India (CSI) Synod’s office-bearers after the ordinary Synod meeting held on 15 January 2023.
3 MIN READ→
PW1 and PW9 alleged that the petitioner induced them to donate their kidneys by promising Rs.1,50,000 and Rs.60,000 respectively, but that they received only Rs.30,000 each after the transplants.
1 MIN READ→
The second respondent alleged that the petitioner and others threatened him and his wife at a hotel on 12 May 2025, then locked the hotel shutter from outside the following morning while people remained inside.
3 MIN READ→
The prosecution alleged that A1, the deceased’s son, and the petitioner (A2) conspired to murder the deceased following a property dispute.
2 MIN READ→
The petitioners, who were arrayed as accused in a prosecution under the Wildlife (Protection) Act, 1972, were convicted under Section 51 for offences involving the alleged killing of an elephant and removal and sale o...
2 MIN READ→
The petitioner, born on 25 June 2006, was found guilty by the Juvenile Justice Board of murder under Section 302 IPC for killing the deceased with a billhook on 17 February 2024.
2 MIN READ→
The appellants were charged in Crime No. 381 of 2025 with offences under Sections 61(2), 296(b) and 103(1) of the Bharatiya Nyaya Sanhita, 2023, and Sections 3(1)(r) and 3(2)(v) of the SC/ST (Prevention of Atrocities)...
2 MIN READ→
The petitioner had operated a petroleum retail outlet under the Physically Handicapped Woman category.
2 MIN READ→
The petitioners, solar power generators, challenged clauses in their Energy Wheeling Agreements that they said were inconsistent with paragraph 5.5.8 of the Tamil Nadu Electricity Regulatory Commission’s Solar Tariff...
2 MIN READ→
The petitioner filed three writ petitions challenging ex parte reassessment orders concerning assessment years 2015–16, 2017–18 and 2018–19, along with related notices and penalty-recovery proceedings.
2 MIN READ→
The petitioner, the detenu’s father, challenged the Commissioner of Police’s detention order dated 2 June 2026, which classified his son, Koodalingam alias Vijay, as a “Goonda” under Section 2(f) of the Tamil Nadu Act...
2 MIN READ→
The petitioner sought a mandamus directing the official respondents to remove alleged encroachments by respondents 9–25 from specified survey fields in Sirulapakkam Revenue Village and restore the lands
2 MIN READ→
The petitioner, mother of Azhagusundaram, challenged his preventive-detention order dated 1 June 2026, by which the District Collector and District Magistrate, Sivagangai, classified him as a “Goonda” under Section 2(...
2 MIN READ→
The petitioner, the detenu Arunkumar’s mother, challenged the District Magistrate’s detention order dated 11 June 2026, which classified him as a “Goonda” under Section 2(f) of the Tamil Nadu Act 14 of 1982.
2 MIN READ→
The petitioner, the detenu’s mother, challenged the Commissioner of Police’s detention order dated 3 June 2026, which classified her son, Baskar, as a “Goonda” under Section 2(f) of the Tamil Nadu Act 14 of 1982.
2 MIN READ→
The petitioner, the mother of Chandru, challenged his preventive detention as a “Goonda” under Section 2(f) of the Tamil Nadu Act 14 of 1982.
2 MIN READ→
The petitioner, the mother of Balasivi, challenged his preventive detention as a “Goonda” under Section 2(f) of the Tamil Nadu Act 14 of 1982.
2 MIN READ→
The petitioners sought revision of clauses in their Energy Wheeling Agreements which, they contended, were inconsistent with paragraph 5.5.8 of the Tamil Nadu Electricity Regulatory Commission’s Solar Tariff Order No....
2 MIN READ→
The District Collector and District Magistrate, Tirunelveli, ordered the petitioner’s preventive detention as a “Drug Offender” under Section 2(e) of the Tamil Nadu Act 14 of 1982.
2 MIN READ→
The petitioner, mother of Alagesan, challenged the District Magistrate’s detention order dated 1 June 2026, which classified him as a “Goonda” under Section 2(f) of the Tamil Nadu Act 14 of 1982.
2 MIN READ→
The second respondent, Commissioner of Police, detained Mohammed Thoufic Dolu as a “Goonda” under Section 2(f) of the Tamil Nadu Act 14 of 1982 by order dated 21 June 2026.
2 MIN READ→
The petitioner, wife of Malikbhadsha, challenged his detention as a “Goonda” under Section 2(f) of the Tamil Nadu Act 14 of 1982.
2 MIN READ→
The Commissioner of Police, Tiruchirappalli City, ordered the detention of Mohammed Saleem as a “Goonda” under Section 2(f) of the Tamil Nadu Act 14 of 1982 on 10 June 2026.
2 MIN READ→
The petitioner sought condonation of a 961-day delay in representing its tax case appeal, arising from an order of the Income Tax Appellate Tribunal dated 7 July 2023.
2 MIN READ→
The petitioner, a Graduate Teacher, challenged the District Elementary Educational Officer’s order concerning pay fixation and recovery, seeking stepping-up of his pay on par with the second respondent
2 MIN READ→
The claimants, the widow and six children of Thirthamalai, sought compensation under Section 166 of the Motor Vehicles Act, 1988, after he died from injuries sustained when a lorry struck him on 17 August 2016
2 MIN READ→
The petitioner, a convict prisoner at Trichy Central Prison, sought 28 days’ ordinary leave. He was serving a sentence imposed in S.C. No. 107 of 2010, affirmed by the High Court in Crl.A. (MD) No. 310 of 2014, and ha...
2 MIN READ→
The complainant alleged that the accused borrowed ₹3.33 crore in cash on 4 November 2011, agreeing to pay 18% interest, and later issued a cheque for ₹4,02,93,000 towards repayment.
3 MIN READ→
The petitioner, the mother of Vasanthabalan, challenged his preventive-detention order dated 1 June 2026, by which the District Collector and District Magistrate, Sivagangai, classified him as a “Goonda” under Section...
2 MIN READ→
The petitioners, employed as Special Officers or Liaison Officers in Annamalai University’s Study Centres, challenged G.O.(Ms.) No.108 dated 28.04.2017, which identified non-teaching staff as surplus and provided for...
2 MIN READ→
The claimants, dependants of Vedamanikam, alleged that on 17 June 2019 a Transport Corporation bus hit the deceased’s two-wheeler, causing his death.
2 MIN READ→
The suit, filed by the deceased plaintiff for declaration, recovery of possession and permanent injunction, remained pending after his death on 3 August 2016.
2 MIN READ→
The petitioner claimed rights over Survey Nos. 410/1A, 410/1D and 382/1, measuring in total 6 acres and 17 cents.
3 MIN READ→
The petitioner sought a direction under Article 226 for the authorities to consider his representation and convene a peace committee meeting concerning the customary selection of a poosari for Arulmigu Nallathangal Ko...
2 MIN READ→
The petitioner’s candidature for recruitment under Notification No. 72/2025 was rejected under the category “Possessing Higher Educational Qualification.”
2 MIN READ→
The prosecution alleged that the appellant repeatedly had sexual intercourse with PW1 after promising to marry her, and that she became pregnant and later gave birth to a child.
2 MIN READ→
The petitioner sought a mandamus directing respondents 1 to 4 to consider his representation dated 10 September 2026 concerning the proposed erection of high-tension transmission poles and wires over his patta land in...
2 MIN READ→
The claimant alleged that, on 15 April 2019, his motorcycle struck a lorry parked on the Namakkal–Salem road, causing multiple injuries.
2 MIN READ→
The claimant, a pillion rider injured in a road accident on 29 January 2018, sought compensation under the Motor Vehicles Act.
2 MIN READ→
The petitioner, M/s. Aadhini Renewables, sought a mandamus preventing the respondents from collecting current-consumption charges, demand charges, or arrears from its group-captive consumer, M/s. Yazhini Yarn Mills, u...
2 MIN READ→
The petitioner, an electricity consumer holding HTSC No. 049094370466, sought to prevent the respondents from collecting current consumption charges, demand charges, or arrears until they paid or adjusted ₹4,75,330 al...
2 MIN READ→
The petitioner sought a writ of mandamus to restrain the respondents from collecting current-consumption charges, demand charges, and arrears until they paid or adjusted ₹6,42,360 allegedly due to it for 2025–2026.
2 MIN READ→
The petitioner sought a writ of mandamus restraining the respondents from collecting current-consumption charges, demand charges, or arrears until they paid or adjusted an alleged outstanding sum of ₹27,58,049, stated...
2 MIN READ→
The petitioner sought to restrain the respondents from collecting current-consumption charges, demand charges, or arrears from its group-captive consumer, M/s. Manchester Textile Pvt. Ltd. (HTSC No. 039094380746), unt...
2 MIN READ→
The petitioner sought a writ of mandamus preventing the respondents from collecting current-consumption charges, demand charges, or arrears for its HTSC No. 039094380746 until the respondents paid or adjusted ₹1,03,69...
1 MIN READ→
The petitioner sought a mandamus restraining the respondents from collecting current-consumption charges, demand charges, or arrears for its two HT service connections until the respondents paid or adjusted ₹7,81,343...
2 MIN READ→
The petitioner sought a mandamus restraining the respondents from collecting current-consumption charges, demand charges, or arrears until they paid or adjusted ₹13,31,700 allegedly due for electricity supplied during...
2 MIN READ→
The third respondent alleged that he belonged to the Adi Dravidar community and that land originally held by his family was conditional-assignment land.
2 MIN READ→
The respondent filed a private complaint against the petitioner under Section 138 of the Negotiable Instruments Act.
2 MIN READ→
The appellants, the husband and children of the deceased, sought enhancement of the compensation awarded for her death in a motor-vehicle accident.
2 MIN READ→
The petitioner’s late father executed a settlement deed dated 23 August 2010 in the petitioner’s favour.
2 MIN READ→
The petitioner, a former Administrative Office Assistant at Yadava College, complained to the Directorate of Vigilance and Anti-Corruption (DVAC) on 24 November 2025 about alleged financial irregularities, including t...
3 MIN READ→
The appellants, A5 and A18 in the case, were among 25 persons found by Palladam police at a house in Tiruppur on 19 June 2025.
3 MIN READ→
On 19 June 2025, police found 25 persons staying at a house in Tiruppur and, following questioning with the assistance of a Hindi translator, alleged that they were Bangladeshi nationals without valid entry documents.
3 MIN READ→
The appellants were among 25 persons found at a house in Tiruppur on 19 June 2025.
2 MIN READ→
On 19 June 2025, police found 25 persons, including the appellant, staying at a house in Tiruppur. The prosecution case was that they were Bangladeshi nationals who had entered India without valid travel documents; Ba...
3 MIN READ→
The respondent school, located at Pulivalam, sought upgradation from a middle school to a high school.
2 MIN READ→
PERI College, which already offered B.Pharm courses, applied to the University to introduce M.Pharm courses in Pharmaceutical Analysis and Pharmaceutics for the 2026–27 academic year.
2 MIN READ→
The writ petitioner sought a direction requiring the State to deposit Rs. 11,25,292, with 15% interest until deposit, and to pay 15% interest on Rs. 50,09,724 for the specified period, to the credit of LAOP No. 1429 o...
2 MIN READ→
The appellant, proprietor of Sri Amman Traders, challenged a notice dated 21 May 2026 initiating surcharge proceedings against him under Section 87 of the Tamil Nadu Co-operative Societies Act, 1983.
2 MIN READ→
The dispute arose from a partition suit in which a preliminary decree was passed in 2010.
2 MIN READ→
The petitioner sought to quash C.C. No. 3807 of 2010, arising from Crime No. 614 of 2010, in which he and others were alleged to have obstructed police officers attempting to arrest Seeman, used force and abusive lang...
2 MIN READ→
The petitioner claimed ownership of a 1,280 sq. ft. property at Plot No. 11, Sri Perumal Nagar, Periyakurichi, and challenged a notice issued by the Block Development Officer (BDO) alleging encroachment on a public pa...
2 MIN READ→
The petitioner/plaintiff filed a suit seeking declaration, mandatory injunction to remove an alleged encroachment, and permanent injunction, together with an application for interim injunction under Order XXXIX Rules...
2 MIN READ→
The petitioners filed a Civil Revision Petition under Article 227 of the Constitution challenging the order dated 7 March 2026 in E.P. No. 141 of 2026 in R.L.T.O.P. No. 386 of 2025, before the Xth Court of Small Cause...
1 MIN READ→
The petitioner, Madhya Pradesh State Cooperative Bank Ltd., sought a declaration that Section 4(L) of the Banking Regulation (Amendment) Act, 2020, insofar as it omitted Section 56(y) of the Banking Regulation Act, 19...
2 MIN READ→
On 25 February 2001, the first respondent was travelling in an auto-rickshaw when it collided with a tempo allegedly driven rashly and negligently; he sustained injuries and claimed compensation.
2 MIN READ→
The petitioner sought certiorari and consequential relief under Article 226 to quash the Tahsildar’s proceedings dated 6 December 2024 and prevent removal of an asbestos-sheet shed from Government poramboke land state...
2 MIN READ→
The petitioner claimed that Survey No. 100/42 in Mukkudi Village was a pathway leading to his ancestral properties and had been encroached upon by the fifth respondent.
2 MIN READ→
Rihana underwent tubectomy at Arcot Government Hospital in 2018 but conceived and gave birth in 2022.
2 MIN READ→
The petitioner occupied a Panchayat Union building and operated a hotel there.
2 MIN READ→
The petitioner, a partner in two aquaculture businesses, had permission—first granted to his predecessors and later renewed in his name—to lay underground pipelines through Government poramboke lands in Survey Nos.203...
2 MIN READ→
The petitioner challenged an order dated 2 October 2026 of the Revenue Divisional Officer (RDO), Tiruchendur, concerning the Arasalvar Temple near Tiruchendur.
2 MIN READ→
The petitioner challenged the second respondent’s assessment order dated 30 December 2025, which confirmed proposals in a Show Cause Notice in Form DRC-01 dated 26 May 2025
2 MIN READ→
The petitioner sought police protection for the Arulmigu Selliyamman Temple festival at Palakkapatti, scheduled for 6–8 October 2026, citing a risk of confrontation between two groups over worship arrangements.
2 MIN READ→
Following his arrest in Crime No. 27 of 2025, the petitioner was granted bail on 20 February 2025. After the case was taken on file as Spl.S.C.No.10 of 2025, he failed to appear, and the Special Court issued a Non-Bai...
3 MIN READ→
The petitioner challenged the District Collector’s order dated 5 September 2019 proposing to convert land in Survey No. 1693/1, classified in the revenue records as “Sarkar Poramboke – Vandipathai,” into Natham.
2 MIN READ→
The petitioner, a Head Clerk in the Judicial Department and a Group ‘C’ employee, challenged an order directing recovery of ₹73,875 said to have been paid in excess because of erroneous pay fixation.
2 MIN READ→
The plaintiff claimed a half share in the suit properties, which she purchased from Jayaraman. The properties had originally been allotted to Gunasekaran and the first defendant under a partition deed dated 25 January...
2 MIN READ→
The petitioner, a Grade III Bench Clerk in the Judicial Department and a Group ‘C’ employee, had received pay fixed by the competent authority.
2 MIN READ→
The plaintiff claimed that the suit properties belonged to Kakkottidathil Tharawad and that, as its Karanavan, he was entitled to manage them.
2 MIN READ→
The suit property originally belonged to Kanchamalai Achari, who died intestate leaving his wife, son Kannamani alias Kaliyaperumal, and daughter Rani Ammal, the plaintiff.
2 MIN READ→
The second respondent alleged that the petitioners purchased approximately 1.50 kg of gold ornaments from him, fabricated invoices in his name, uploaded them to the GST portal, and failed to pay ₹1,65,00,000.
2 MIN READ→
The plaintiffs claimed that their predecessor, Sarvar, was entitled to a share in common Samudayam properties and sought a declaration of their 31/136 share and an account of proceeds from property sales.
2 MIN READ→
On 15 November 2022, the appellant, a tailor riding a motorcycle, was injured when it collided with an MTC bus.
2 MIN READ→
Murugesan challenged an order refusing permission to conduct a bullock-cart race on 4 October 2026, from Puliyangulam to Karungulam via the Tirunelveli–Tiruchendur Main Road, and sought a direction to grant permission...
2 MIN READ→
The petitioner challenged the third respondent police officer’s order dated 24 September 2026 rejecting permission for a music competition near Alamara Pandi Temple, Usilampatti, proposed for 3 and 4 October 2026 from...
2 MIN READ→
Manimekalai sought review of the High Court’s judgment dated 29 August 2025 in S.A. (MD) No. 36 of 2019, which allowed Ganesan’s second appeal and rejected the plaint in O.S. No. 302 of 2013.
2 MIN READ→
The applicants, legal heirs of the deceased, sought enhancement of a Motor Accidents Claims Tribunal award of ₹4,10,000.
2 MIN READ→
Sri Krishna Textiles challenged clause 21(e) of its Energy Wheeling Agreement dated 28 August 2025, alleging that it was inconsistent with paragraph 5.5.8 of the Tamil Nadu Electricity Regulatory Commission’s Solar Ta...
2 MIN READ→
The appellant was convicted under Section 302 IPC for the murder of a man with whom he had allegedly quarrelled over kerosene, and sentenced to life imprisonment.
2 MIN READ→
The petitioners, former casual employees of Salem Co-operative Sugar Mill, had obtained orders from the authority under the Tamil Nadu Industrial Establishments (Conferment of Permanent Status) Act, 1981, directing th...
2 MIN READ→
The petitioner’s trade mark THOTHA (Hindi label), applied for in 2007, was registered on 7 February 2023 after opposition proceedings.
3 MIN READ→
Deakin University’s Indian national-phase patent application for “Firefighter Training Unit” received a First Examination Report (FER) dated 25 November 2020.
3 MIN READ→
The petitioners sought a succession certificate under Section 372 of the Indian Succession Act, 1925, for the service and terminal benefits of R. Sundar Singh, who died intestate in 2017.
3 MIN READ→
The petitioners sought a succession certificate for service and terminal benefits of late R. Sundar Singh, who died intestate on 21 November 2017.
3 MIN READ→
The petitioner, which carries on business in the hospitality sector, filed Rectification Proceeding No. MAS-279782 before the Registrar of Trade Marks on 17 July 2023, seeking removal of Trade Mark Registration No. 24...
2 MIN READ→
The petitioners had initially worked as Non-Muster Roll (NMR) employees and were later regularised as permanent Mazdoors. After 36 to 41 years of service, they retired; their gratuity had been calculated at seven days...
2 MIN READ→
The petitioner, a Lecturer in the Department of Zoology at Annamalai University, was asked to appear before the University’s Complaints Committee following a notice dated 1 April 2022 concerning sexual harassment.
2 MIN READ→
During a police patrol in Tiruppur on 5 December 2023, the appellants were apprehended and allegedly admitted, with the assistance of a Bengali-speaking contractor, that they were Bangladeshi nationals who had entered...
3 MIN READ→
The respondent-plaintiff filed O.S. No. 22 of 2025 seeking a permanent injunction against the petitioners-defendants from interfering with its possession and enjoyment of the suit properties.
2 MIN READ→
The prosecution alleged that the appellant killed Ramya, who was pregnant, at her residence on 1 June 2013.
2 MIN READ→
The petitioner was appointed as a Copyist in 2007 and was later promoted as Head Clerk.
2 MIN READ→
The appellant was appointed as a Village Administrative Officer on 14 March 2001 and applied in 2005 to alter his date of birth in the service record.
1 MIN READ→
The first respondent sought interest at 18% per annum on delayed payment of DCRG, commuted pension, PF, GPF and other retirement benefits for the period from 1 September 2007 to 4 June 2012, relying on Rule 45-A(1-A)(...
2 MIN READ→
The petitioners challenged the sixth proviso to Annexure III of the Tamil Nadu Revenue Subordinate Service Rules, which required directly recruited Assistants to complete five years of service to be eligible for inclu...
2 MIN READ→
The petitioner, the registered owner of a Kia car, sought interim custody of the vehicle seized in Crime No.218 of 2026.
2 MIN READ→
The petitioners were initially engaged as Non-Muster Roll (NMR) employees and later regularised as permanent Mazdoors.
2 MIN READ→
The petitioners challenged the Regional Provident Fund Commissioner-II’s order dated 17 February 2025 rejecting their joint option for higher pension under the pre-amended Paragraphs 11(3) and 11(4) of the Employees’...
2 MIN READ→
The petitioner claimed to be a tenant of the fifth respondent and to have conducted business in a shop since 2013.
2 MIN READ→
The appellants, two men and one woman, were apprehended in Tiruppur with two children.
3 MIN READ→
Sri Krishna Textiles sought revision of clause 21(e) of its Energy Wheeling Agreement dated 28 August 2025, contending that it conflicted with paragraph 5.5.8 of the Tamil Nadu Electricity Regulatory Commission’s Sola...
2 MIN READ→
Sri Krishna Textiles sought revision of Clause 21(e) of its Energy Wheeling Agreement dated 1 September 2025, contending that it conflicted with paragraph 5.5.8 of the Tamil Nadu Electricity Regulatory Commission’s So...
2 MIN READ→
TANGEDCO invited online bids for disposal of scrap materials.
2 MIN READ→
The petitioner was appointed as a Rig Helper on 14 March 1989 in the pay scale of Rs.505–945.
2 MIN READ→
The petitioner sought revision of Clause 9 of its Energy Wheeling Agreement dated 2 May 2026, contending that it was inconsistent with Clause 5.5.8 of the Tamil Nadu Electricity Regulatory Commission’s Solar Tariff Or...
2 MIN READ→
The respondents were appointed as Rig Helper and Helper in 1987.
2 MIN READ→
The petitioners sought a writ of mandamus directing respondents 2 to 4 to decide the second petitioner’s representation dated 6 April 2026.
2 MIN READ→
The second respondent, a Deputy Manager at Panasonic Electrical Company, alleged that the petitioner owed him money for electrical products supplied on credit and that, after a dispute involving further unpaid supplie...
2 MIN READ→
The prosecution alleged that on 10 January 2022 the petitioners and others assembled in front of Annur Kaikati Traveller’s Bungalow, blocked the road in protest against the arrest of one Odhisamy, and did not disperse...
2 MIN READ→
The petitioners challenged notices dated 11 June 2024 issued under Section 28 of the Tamil Nadu Highways Act, 2001, requiring them to remove alleged encroachments along Kalavai Koot Road, Mulluvadi Village, for a prop...
2 MIN READ→
The petitioner sought a writ of mandamus directing the first and second respondents to pay her 100% of the family pension, with arrears from 12 February 2013, when payment was stopped following the marriage of the dec...
1 MIN READ→
The plaintiffs, heirs of K.R. Arumugam, sought declaration of title, recovery of possession and mesne profits in respect of property their father had purchased in 1986.
2 MIN READ→
On 12 April 2015, M. Jaya was injured when a Tata City Rider in which she was travelling capsized.
2 MIN READ→
The FIR in Crime No. 57 of 2026 alleged that the petitioner had promised to reimburse the complainant’s late father for approximately ₹41.46 lakh spent rebuilding her property in 2009.
2 MIN READ→
The appellants, sons of Chittibabu and Jayammal, claimed that the suit property was Chittibabu’s self-acquired property.
2 MIN READ→
The petitioners challenged the Debts Recovery Tribunal, Chennai’s dismissal of their S.A. challenging a sale certificate.
2 MIN READ→
The petitioner was accused in Crime No. 192 of 2026 under Sections 8(c) read with 20(b)(ii)(B), 25 and 29(1) of the Narcotic Drugs and Psychotropic Substances Act, 1985, concerning 7.770 kg of ganja allegedly found in...
2 MIN READ→
The first respondent initiated proceedings under the Protection of Women from Domestic Violence Act against the petitioners, who are her in-laws, her husband (the second respondent), and another party, seeking various...
2 MIN READ→
The plaintiffs in three suits sought permanent injunction against municipal authorities and Ayub Khan. Khan, impleaded as the third defendant, applied under Order VII Rule 11 CPC to reject the plaints, arguing that th...
2 MIN READ→
The first respondent filed a suit seeking a declaration of ownership over the B-schedule property, recovery of vacant possession from the second respondent after removal of a superstructure, and an injunction concerni...
2 MIN READ→
The appellants, the deceased’s wife, two minor children and parents, sought enhancement of compensation for his death in a road accident on 1 May 2024.
2 MIN READ→
The petitioner purchased 1,159 sq. ft. in Survey No. 154/2B under a registered sale deed dated 3 May 2021.
2 MIN READ→
The petitioner sought patta for land in Survey No. 448/40, classified as “Sarkar Natham,” at A. Punavasal Village.
2 MIN READ→
The petitioner sought to quash the District Collector’s order dated 11 July 2023, which closed proceedings concerning alleged encroachment on T.S. Nos. 1041 and 1004, and sought removal of the construction.
2 MIN READ→
The petitioner sought a direction under Article 226 requiring the authorities to remove the seventh respondent’s alleged encroachments on a public street in Survey No. 297/6B, Poovani Village, which the petitioner sai...
2 MIN READ→
The claimants, legal representatives of the deceased Anandaraj, sought compensation for his death in a collision involving his two-wheeler and a State Transport Corporation bus on 10 June 2017.
2 MIN READ→
The petitioner occupied land classified as “Grama Natham.”
2 MIN READ→
Customs authorities confiscated gold allegedly connected to a smuggling operation, Indian currency found in the petitioner’s car, and the car itself; they also imposed a penalty on the petitioner under Section 112(b)...
2 MIN READ→
The petitioner sought a mandamus directing the authorities to permit Polakkapatti villagers to hold the traditional Mandhai Amman Temple festival at Survey No. 56/2, relying on a representation dated 10 September 2026.
2 MIN READ→
The appellant, a Government school teacher and subscriber to the New Health Insurance Scheme, incurred ₹2,31,112 in medical expenses for his father’s treatment and sought reimbursement under the Scheme.
2 MIN READ→
Three second appeals arose from O.S. No. 552 of 1995 and connected appeals concerning the judgments and decrees of the Additional District Munsif Court, Eraniel, and the Sub-Court (Camp), Padmanabhapuram.
1 MIN READ→
The first respondent, an employee of Arulmigu Ramanathaswami Temple, obtained an order from the Deputy Commissioner of Labour, Madurai, in P.G. No. 114 of 2019 directing payment of gratuity at the rate of 10%.
1 MIN READ→
The petitioners claimed to occupy parcels in Survey No. 67, originally classified as “Arasu Poramboke” and later reclassified as “Assessed Waste.”
2 MIN READ→
The petitioner claimed ownership of a 736-square-foot ancestral property, in respect of which a partition suit was pending before the Sub-Court, Madurai.
2 MIN READ→
The petitioner alleged that respondents 5 and 6 were constructing on land in Survey No. 114/7, measuring 0.02.55 hectares (6.29 cents), at Kidarakulam Village, without the requisite planning permission or approval.
2 MIN READ→
Sri Balamurugan Match Works sued for a permanent injunction alleging infringement of its registered “Acha Dholak” trade mark and related artistic work.
2 MIN READ→
The petitioner’s suit for permanent injunction, based on a claim of ownership, was dismissed.
3 MIN READ→
The petitioner challenged notice No. 2/2024/JE1, dated 13 August 2024, alleging unauthorised construction contrary to the sanctioned building plan at two properties in Tirunelveli.
1 MIN READ→
The petitioner sought a writ of mandamus to prevent the fifth respondent, the Executive Officer of Alwarthirunagari Town Panchayat, from evicting him from land in Survey No. 981/2, alleging that eviction was being pur...
2 MIN READ→
The petitioner claimed title to lands in Survey Nos. 95/2A and 33/1 through a registered Will executed in 1965 by Rathinammal, who had purchased the lands under sale deeds registered in 1944 and 1948.
2 MIN READ→
The petitioners challenged an order dated 19 September 2024 passed by the sixth respondent concerning an alleged encroachment on a road margin near their apartment at Melaponnagaram 5th Street, Housing Board Colony, M...
2 MIN READ→
The petitioners, a widow and her minor son, sought compensation for the loss of the widow’s husband and minor daughter in a road accident.
2 MIN READ→
The petitioner occupied land classified as Grama Natham in S.F. No. 225/28, Naduvappatti Village.
2 MIN READ→
The petitioner occupied lands in Survey Nos. 842–846 at Porulur Village, Dindigul District.
2 MIN READ→
The petitioner challenged a notice dated 4 September 2024 issued by the third respondent concerning alleged unauthorised construction and encroachment on odai poramboke land, and sought consideration of her representa...
2 MIN READ→
The plaintiff claimed title to the first floor of the suit building and a 50% undivided share in the land under a sale certificate issued by Indian Overseas Bank on 31 January 2008, following an auction sale.
3 MIN READ→
The petitioner sought to quash the Revenue Divisional Officer’s proceedings dated 3 September 2026 and obtain permission to hold the 35th Sri Krishna Jayanthi festival, including a procession, at Arulmigu Sri Prasanna...
2 MIN READ→
Late T. Pullana Gupta died on 25 February 2005. The plaintiffs sought Letters of Administration with his Will dated 27 December 2004 annexed; the Will named V. Sethuraman as executor, but he died before giving evidence.
2 MIN READ→
The petitioner sought interim custody of a Honda Dio seized in Crime No.791 of 2026, registered under Section 4(1)(A) of the Tamil Nadu Prohibition (Amendment) Act, 2024 and Section 4(1)(i) of the Tamil Nadu Prohibiti...
2 MIN READ→
The petitioner’s children obtained an allotment of 1,800 sq. ft. in a partition suit, under a compromise decree passed in appeal on 2 August 2024.
2 MIN READ→
O.S. No. 205 of 2022 was instituted to challenge a notice convening a Society general-body meeting on 4 May 2022 and to restrain the meeting and election.
3 MIN READ→
In 1912, the Government assigned 31.10 acres at Tallakulam, Madurai, to the American Board of Commissioners for Foreign Missions for an industrial home for needy women.
3 MIN READ→
The petitioner claimed 50 cents in S.No. 282/3 under a registered sale deed dated 17.06.2004.
3 MIN READ→
The four petitioners were government servants suspended following arrests in Vigilance Department trap cases registered under the Prevention of Corruption Act, 1988.
3 MIN READ→
The batch comprised petitions by retired employees and family members of deceased employees seeking retirement benefits, family pension, revisions and arrears.
2 MIN READ→
Accused Nos. 1 and 2—a Sub-Registrar and his wife—were convicted in Special Case No. 91 of 2011 for possessing assets disproportionate to the officer’s known sources of income.
2 MIN READ→
The petitioner claimed that his family had operated a hotel in Kumbakonam since 1914 and challenged the second respondent’s Class 43 trade mark registration.
3 MIN READ→
The petitioner is A3 in C.C.No.3449 of 2018 before the Additional Chief Metropolitan Magistrate, Egmore, charged under Sections 420, 465 and 471 read with Section 120-B IPC.
2 MIN READ→
The petitioner applied for MBBS management-quota counselling for 2026–2027 but selected “No” for the Linguistic Minority category because she did not then have a Telugu Linguistic Minority certificate. She obtained th...
2 MIN READ→
The petitioners sought revision of their monthly pensions, with arrears from their respective retirement dates, relying on the Supreme Court’s decision in EPFO v. Sunil Kumar, 2022 SCC OnLine SC 1521.
1 MIN READ→
The nine-year-old daughter of PW1 and PW2 went missing on 2 March 2024. Her body was found in a canal on 5 March, and post-mortem evidence established homicidal death involving asphyxia and genital injuries; semen was...
3 MIN READ→
The petitioner, a Technical Officer at the University of Madras’s National Centre for Nanoscience and Nanotechnology, was appointed on a time-scale basis on 19 June 2015 to a sanctioned post and placed on two years’ p...
2 MIN READ→
The first respondent, RMC Traders, obtained a Single Judge’s order permitting it to submit a representation with a copy of the land-acquisition award and directing the authorities to consider and disburse compensation
2 MIN READ→
The applicants sought review of an order dated 18 August 2026 permitting P.W.2 to tender evidence by video conference.
2 MIN READ→
The petitioner sought review of the order dated 24 July 2026 in C.R.P. No. 707 of 2026, which had directed him to tender demand drafts totalling Rs.7,50,000 and required the respondents to remove machinery from the te...
2 MIN READ→
Tata AIG challenged orders of the Motor Accidents Claims Tribunal, Additional Sub Court, Hosur, dismissing its applications to recall Lok Adalat awards in five claim petitions.
2 MIN READ→
Smt. Rosalin Nathan’s sons claimed shares in immovable property under her Will dated 22 May 1995. After an ineffective Memorandum of Understanding, a partition suit resulted in a preliminary decree.
2 MIN READ→
The petitioner, describing the proceedings as a public interest litigation, sought a direction to the Election Commission of India to act on his representation dated 30 June 2026.
2 MIN READ→
The first respondent obtained a writ-court direction for the authorities to survey and demarcate the boundaries of his property after giving notice to neighbouring landowners and considering objections.
2 MIN READ→
The petitioner, the children’s biological father, sought permanent custody of his two minor sons and appointment as their guardian after his wife died in a road accident on 20 March 2025.
2 MIN READ→
The Tamil Nadu Slum Clearance Board (now the Tamil Nadu Urban Habitat Development Board) allotted Plot No. 150 in its approved “Chelliamman Nagar” layout to A.R. Farida under a lease-cum-sale agreement. Farida paid th...
3 MIN READ→
The petitioner enrolled in the B.H.M.S. course at the third respondent college for 2025–2030 and deposited fees.
2 MIN READ→
The petitioner finance company had lodged a complaint alleging that its staff, in collusion with an appraiser, misappropriated jewels and cash.
2 MIN READ→
The dispute concerned lands in Survey Nos. 485/1, 490, 492 and 118 at Kanadukathan, part of an estate taken over by the Government under the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948, on 7...
3 MIN READ→
The plaintiffs sued for specific performance, alleging that the defendants had agreed to sell property and received ₹5,000 as advance.
2 MIN READ→
The Management appealed against the order dated 15 December 2021 in W.P.(MD) No. 16583 of 2013.
2 MIN READ→
The dispute concerned the fourth-schedule property in O.S. No. 204 of 2006.
3 MIN READ→
The petitioner obtained permission from the village panchayat in 2014 to construct a community hall on land in Survey No. 264/1, Nattarpatti Village.
2 MIN READ→
The appellants, accused Nos. 1 to 4, appealed under Section 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, against the refusal of bail by the First Additional District and Se...
2 MIN READ→
Muniyammal B, a former Temple employee, obtained an order from the Deputy Commissioner of Labour directing payment of gratuity interest at 10%.
1 MIN READ→
The employee, a TASMAC Supervisor, was charged with misconduct following an inspection and audit that disclosed irregularities and an alleged shortage of ₹1,80,684.
2 MIN READ→
The petitioner applied for recruitment as a Grade II Police Constable on 2 April 2019 and completed the selection process. In his verification roll, submitted on 10 September 2019, he stated that he had no criminal an...
3 MIN READ→
On 22 February 2021, Kuldeep Kamalesh was riding a two-wheeler with two pillion riders when it collided with a car. The two pillion riders, Tonika and Poongodi, died; Kuldeep sustained injuries.
2 MIN READ→
Aircel Limited and Aircel Cellular Limited filed six writ petitions concerning their income-tax returns for Assessment Year 2008–09.
2 MIN READ→
The appellants, the deceased’s parents, sought compensation under Section 166 of the Motor Vehicles Act, 1988, alleging that on 7 March 2006 a bus’s disk ring broke while the deceased was repairing or checking its tyr...
2 MIN READ→
On 29 December 2013, during a sudden quarrel, the appellant struck Narayanan on the head once with an iron rod.
2 MIN READ→
The petitioners sought pay and post parity with K.R. Balasubramanian, whom they claimed was their junior and had been allotted to the Finance Unit following a common recruitment.
2 MIN READ→
The petitioner applied for Tamil Nadu MBBS/BDS Management Quota counselling for 2026–2027, stating Telugu as her mother tongue, but selected “No” for the linguistic-minority category because she had not obtained the p...
2 MIN READ→
The petitioner, a transport corporation driver, was initially punished on 23 July 2019 by withholding one increment for one year with cumulative effect over an accident alleged to have occurred on 14 May 2018.
2 MIN READ→
The respondents were retired employees of Tamil Nadu State Transport Corporations, which are companies registered under the Companies Act.
3 MIN READ→
The appellant challenged the Sub-Registrar’s refusal to register a settlement deed in favour of his wife. The refusal was based on a 2018 communication from the temple’s Executive Officer asserting that the property b...
3 MIN READ→
The Enforcement Directorate filed a complaint under Section 44(1)(b) of the Prevention of Money Laundering Act, 2002 (PMLA) on 27 March 2025.
2 MIN READ→
The first respondent’s six containers, carrying 4,050 bags of raw watermelon seeds for onward transhipment to Nepal, arrived at Chennai Port.
2 MIN READ→
The petitioners filed writ petitions under Article 226 challenging orders of the Intellectual Property Appellate Board concerning revocation of their patents and seeking restoration of the patents to the Register
2 MIN READ→
The appellant was arrested on 4 June 2026 in Crime No. 60 of 2026, initially registered as a suspicious death case and later altered to include murder under Section 103(1) of the Bharatiya Nyaya Sanhita (BNS).
2 MIN READ→
The petitioner, the registered owner of a TVS Raneon motorcycle, sought its interim return after police seized it in Crime No.273 of 2026.
2 MIN READ→
The dispute concerned Letters of Administration granted to G. Sumathy in respect of a Will dated 13 September 2006 allegedly executed by M. Marimuthu alias Mariappan.
2 MIN READ→
The appellant applied for MBBS/BDS admission for 2025–2026 under both the Government and Management Quotas.
2 MIN READ→
The petitioner was prosecuted under Section 276CC of the Income Tax Act, 1961, for not filing her return for Assessment Year 2014–15 by the due date.
2 MIN READ→
R. Subramanian, an employee of the Puducherry Housing Board, was dismissed on 10 May 2010 and reinstated by an order dated 13 December 2012.
2 MIN READ→
The petitioner was appointed as an NMR/Helper in the Public Works Department on 26 December 1977 through the Employment Exchange.
2 MIN READ→
The respondent’s father, a Village Assistant, died in harness on 13 November 1997, when the respondent was about seven years old.
2 MIN READ→
Pappayammal instituted C.S. No. 1132 of 2009 seeking, among other reliefs, a declaration and vacant possession of the suit property.
2 MIN READ→
Respondents 1–9 presented I.P. No. 4 of 2016 seeking to have the appellant and respondents 10–14 adjudged insolvent.
3 MIN READ→
Ramani J. and P. Judith Kalaiselvi filed writ petitions challenging an order dated 24 March 2025 concerning their land and buildings in Survey No. 200, and sought protection against demolition, dispossession, or inter...
2 MIN READ→
The petitioners presented a second appeal on 24 January 2020, which the Registry returned on 29 January 2020 for curing defects.
3 MIN READ→
The writ petitioners challenged resolutions under Agenda No. 2 of the National Council for Teacher Education’s 54th meeting, dated 27 April 2022, and a public notice dated 3 May 2022.
1 MIN READ→
The petitioners, including government employees and teachers, challenged G.O.Ms.No.37 dated 10 March 2020, which discontinued the scheme of advance increments for acquiring higher qualifications, and G.O.Ms.No.95 date...
3 MIN READ→
The petitioners, who were accused in C.C. No. 481 of 2024 before the Additional Mahila Court, Madurai, sought to quash the charge sheet alleging offences under Sections 498A, 406 and 506(1) of the IPC.
2 MIN READ→
The respondent filed a specific-performance suit, in which the petitioner-defendant was set ex parte and an ex parte decree was passed on 11 January 2018.
2 MIN READ→
The prosecution alleged that, following a dispute over the management of a family temple, the petitioner waylaid P.W.1 and attacked him with a sickle, causing injuries.
2 MIN READ→
The petitioners, along with approximately 40 others, were accused in Crime No. 105 of 2017 of offences under Sections 341, 143 and 188 of the IPC, arising from a protest by local agriculturists against the State Gover...
2 MIN READ→
The plaintiffs and defendants 1–8, 10 and 11 were the children of V.K. Kesavaram. The dispute concerned several properties claimed to be available for partition.
3 MIN READ→
The plaintiff, S. Selvi, claimed to have purchased the suit property on 29 December 2006.
3 MIN READ→
The petitioners challenged an email dated 13 February 2025 and subsequent EPFO portal rejection messages concerning their applications for higher pension under EPS-95.
2 MIN READ→
The petitioner’s criminal revision had been disposed of on 11 September 2026.
2 MIN READ→
The respondents filed O.S. No. 107 of 2024 seeking partition and allotment of a 2/6th share, including in the ‘C’ Schedule property.
2 MIN READ→
The petitioner submitted a representation on 16 September 2026 asking the first respondent to examine the legality and provenance of the transfer of five juvenile elephants from Assam to Tamil Nadu, including their ca...
2 MIN READ→
The petitioner sought a direction to include his son in the provisional rank list for MBBS admissions for 2026–2027 as an NRI candidate under the Management Quota.
2 MIN READ→
The petitioner-borrower challenged the Bank’s third sale notice dated 16.06.2017 and the auction of his secured residential property on 05.07.2017. Earlier sale attempts had failed for want of bidders. The sale notice...
2 MIN READ→
The petitioners, women police constables appointed in 1981 and later promoted as Women Sub-Inspectors, sought promotion as Inspectors from the dates their alleged juniors were promoted.
2 MIN READ→
The petitioner claimed title to 1.40 acres in Survey No. 308/1, acquired by his great-grandmother in 1924 and later settled on his grandfather in 1947.
2 MIN READ→
The second respondent alleged that she pledged jewellery with the first accused’s pawn brokerage in 2018, paid interest, and went to redeem the jewellery on 5 September 2023 by offering ₹8,00,000 towards principal and...
2 MIN READ→
The respondent/plaintiff filed a suit for partition and permanent injunction.
2 MIN READ→
The petitioner sought a direction under Article 226 requiring the 13th respondent, the Inspector of Police, CCPS, Madurai City, to act on her representations concerning the alleged unauthorised acquisition, disclosure...
1 MIN READ→
The petitioner, claiming to represent one branch of the descendants of Arumuga Konar, sought police protection to conduct a temple festival scheduled for 17–19 August 2026.
1 MIN READ→
The petitioner claimed a customary right to carry a ritual box to certain temples.
2 MIN READ→
The petitioner, an advocate and member of a national political party, sought Y-category or other appropriate police protection for himself, his family, and his college premises.
2 MIN READ→
The petitioner, an Australian citizen and Overseas Citizen of India cardholder, held a voter ID for the Erode Constituency.
2 MIN READ→
The petitioner claimed title to agricultural lands in Kukuttamaruthahalli Village, including 12 cents in S.No. 632/2 and land in S.No. 632/2B, under registered conveyances and settlement deeds
1 MIN READ→
The landlord sought recovery of possession under Section 21(2)(a) of the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017.
2 MIN READ→
The appeals arose from the conviction of A1–A6 for offences including conspiracy and murder following the death of Adhilakshmi, mother of P.W.1.
2 MIN READ→
The petitioner, the brother of Somasundaram, challenged a legal heirship certificate issued by the Tahsildar identifying the eighth respondent, Suba, as Somasundaram’s wife.
2 MIN READ→
Umed Mehta sought condonation of a 739-day delay in filing a writ appeal against the Single Judge’s order dated 20 March 2024 in W.P. No. 7212 of 2024.
2 MIN READ→
The State of Tamil Nadu and its officials sought to appeal an order dated 1 March 2023 in W.P. No. 3294 of 2023.
1 MIN READ→
G2K Trust appealed against orders of the Income Tax Appellate Tribunal, Chennai, which had affirmed the Commissioner of Income Tax (Appeals)’ rejection of its appeals as time-barred.
2 MIN READ→
The applicant, the returned candidate for the Ambasamudram Assembly Constituency, sought rejection under Order VII Rule 11 CPC of the election petition filed by Kanthimathinathan.
2 MIN READ→
The respondents were appointed as Rig Helpers on 7 October 1987, under appointment orders specifying a pay scale of Rs. 505–845.
2 MIN READ→
Dr. Ram Rathan Rai executed an unregistered Will dated 5 September 2024 appointing the petitioner, G. Sughita, as executor and disposing of his estate. He died on 12 December 2024.
2 MIN READ→
The respondents were initially engaged as daily-wage Nominal Muster Roll (NMR) employees.
2 MIN READ→
The applicant, the returned candidate in the 23 April 2026 Ambasamudram Assembly election, was elected with 65,589 votes.
3 MIN READ→
The petitioners sought a succession certificate under Section 372 of the Indian Succession Act, 1925, concerning securities and accumulated dividends held in the name of Mrs. R. Janaki, who died intestate on 19 Septem...
2 MIN READ→
The petitioner, the child’s mother, sought permanent custody of her son, born on 10 July 2020, under Section 25 of the Guardians and Wards Act, 1890.
1 MIN READ→
The prosecution alleged that the appellant entered PW1’s home, attempted to molest her, struck her on the head with a cement stone, and took her gold chain.
3 MIN READ→
The petitioner, a salesman at a fair-price shop operated by the fifth respondent co-operative society, was suspended and faced an initial charge memo concerning absence from duty and a stock shortage, followed by a se...
2 MIN READ→
The petitioners had entered into an OTS with IDBI Bank on 18 November 2025 and paid ₹11,28,76,029, but did not pay the balance within the stipulated time.
2 MIN READ→
The petitioner sought a direction under Article 226 of the Constitution to refund a conditional deposit of ₹80,00,000 made in S.A. No. 294 of 2011, with interest.
2 MIN READ→
The appellant claimed possession of land belonging to the second respondent.
3 MIN READ→
The petitioners challenged a Refusal Check Slip dated 8 September 2026, by which the second respondent refused to register a settlement deed in favour of Isral Inbaraj, the first petitioner’s son and the second petiti...
2 MIN READ→
The petitioner, an educational institution, challenged a show-cause notice dated 27 August 2026 proposing recovery of tax under Section 74 of the applicable GST enactment.
2 MIN READ→