HCMONTHLY CASE LAW ARCHIVE
Read 748 LawLens analyses of Madras High Court judgments published in September 2026, covering key rulings, legal principles and case law.
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The petitioner sought police protection to conduct a Kumbabishekam on 25 October 2026 at four temples in Sathanur Village, claiming that the Sri Madura Kaliyamman Public Charitable Trust had been managing and renovati...
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The petitioner sought a writ of mandamus directing Kotak Mahindra Bank to restore full operation of its current account.
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The petitioners participated in the 1994–95 Sub-Inspector of Police recruitment. Although provisionally selected, they were among 98 candidates who were not appointed against the notified vacancies.
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The petitioner, a Sri Lankan national, entered India on an e-Tourist Visa valid from 14 May to 13 June 2026.
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The landlord filed R.L.T.O.P. No. 2 of 2026 seeking eviction for arrears of rent and related reliefs.
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The petitioner sought police protection for himself and his family to conduct pooja during the annual Puratasi Pongal festival at Arulmigu Sri Kaliamman Temple from 6 to 10 October 2026, relying on a representation da...
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The suit properties were purchased by Vedhamuthu Udaiyar, who died intestate.
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The appellants challenged a preliminary judgment and decree dated 23 March 2026 in O.S. No. 157 of 2024, passed by the Subordinate Court, Bodinayakanur.
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The petitioner, a law graduate, sought compassionate appointment after his father, a Head Constable in the Railway Protection Force (RPF), was medically invalidated due to chronic kidney disease.
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The petitioner challenged the Commissioner of Land Administration’s order affirming cancellation of an assignment patta for land in S.No.120/60, Sullankudi Village.
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The appellant was appointed as a Panchayat Assistant in Evoor Panchayat in 2004.
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The petitioner was appointed as Road Inspector Grade-II after participating in a written examination and securing first rank. He held a Diploma in Civil Engineering, a Certificate Course in Civil Draftsmanship from Ta...
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The first respondent was appointed as a part-time teacher in 1972, underwent teacher training in September 1995, and had her services regularised as a full-time teacher with effect from 12 September 1995.
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The petitioners, A1 and A2, sought to quash Crime No. 434 of 2025, registered on the second respondent’s complaint for alleged offences under Sections 318(2), 316(2), 296(b) and 351(2) of the Bharatiya Nyaya Sanhita.
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The petitioner sought a computerized patta for property at No. 1, Reddy Street, Virugambakkam, which her husband had purchased by registered Sale Deed No. 2921/1967.
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The Revenue appealed under Section 260A of the Income Tax Act, 1961, against the Income Tax Appellate Tribunal’s order for AY 2007–08.
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The petitioner, a transferee from the Junior Assistant cadre, claimed that he was senior to respondents 4–10 and eligible for promotion from Assistant Commissioner (Commercial Taxes) to Deputy Commissioner.
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The petitioner sought probate of a registered Will dated 23 September 2022, allegedly executed by T.E. Radha, naming the petitioner as executor and sole beneficiary. The petitioner was the testatrix’s niece.
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The petitioner was convicted under Section 138 of the Negotiable Instruments Act, 1881, and sentenced by the Principal District Munsif-cum-Judicial Magistrate, Gudalur, to one year’s simple imprisonment, with compensa...
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The petitioner, a tenant and judgment-debtor, challenged the Executing Court’s refusal to entertain her application under Section 47 CPC, filed at the S.R. stage in execution proceedings.
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Rio Children’s Hospital Pvt Ltd filed O.S. No. 302 of 2022 before the Principal District Court, Madurai, seeking relief for infringement and passing off in relation to the mark “RIO”.
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The petitioner sought a succession certificate under Section 372 of the Indian Succession Act, 1925, for debts and securities worth Rs.59,02,778.45 belonging to S.N. Jayalakshmi, who died intestate, unmarried and with...
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The first petitioner sought permission to act for her husband, Bovas, who was unconscious and non-responsive following a hemorrhagic stroke and was undergoing continuous treatment for quadriparesis.
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The first respondent, the appellant’s wife, and their minor son sued for monthly maintenance, past arrears, a charge over the appellant’s property to secure those arrears, and an injunction against alienation.
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The petitioner, aged about 14 years and two months and studying in Class 10, was alleged to have joined other children in conflict with law in assaulting and killing the deceased with a weapon on 23 August 2026.
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The petitioner, a Training Officer at a Government Industrial Training Institute, was demoted to Assistant Training Officer by proceedings dated 29 June 2026.
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The petitioner claimed rights in lands at Megamalai Village under a 1993 partition deed. He alleged that a power of attorney had been obtained from him and his brother by coercion and used to transfer the properties t...
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The petitioner alleged that the 13th respondent had encroached on State Highways land in Survey No. 296 at Nadumandalam Village, obstructing a public pathway.
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The petitioner claimed title to land in R.S.No.1976B/2A through his mother’s registered Will and challenged a notice dated 30.11.2024 directing removal of an alleged encroachment under Section 26(2) of the Control of...
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The parties married on 18 June 2007 and had no children.
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The petitioner’s son, Muthumanikandan, accompanied his friend, the bull’s owner, to assist him and watch a Jallikattu event at Ayyampatti.
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The Tamil Nadu Government introduced Dynamic Assured Career Progression (DACP) for government doctors through G.O.Ms.No.354 dated 23.10.2009, prospectively. A Division Bench had upheld that prospective application and...
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The appellant, an Assistant Surgeon, challenged a revised transfer-counselling seniority list that gave the sixth respondent priority for posting at Ramanathapuram.
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The appellant sought permission to perform Velvi Kundam Nigalvugal using Tamil mandirams at the Kumbhabhishekam ceremony scheduled for 17 September 2026 at Arulmigu Meenakshi Sundareswarar Temple, Madurai.
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Sarojini petitioned for probate of a Will dated 26 April 1999, said to have been executed by M. Subramaniyan.
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The award holders had filed execution petitions seeking recovery from the judgment debtors, including by attachment of bank accounts and other assets.
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The appellants, tenants of the suit properties, entered into a sale agreement with the respondents on 10 May 1997 for a total consideration of ₹49 lakh and paid ₹13 lakh towards it.
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The petitioner sought a writ of habeas corpus for production and release of her 19-year-old daughter, who was a victim in a pending POCSO case against the fourth respondent; the fifth respondent was also implicated in...
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The petitioners sought to quash the charge sheet and proceedings in C.C. No. 50 of 2023, arising from a complaint that they had demanded repayment of alleged loans, abused and threatened the complainant and family mem...
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The appellant, a CISF Constable, was terminated in November 2012. The High Court of Andhra Pradesh later directed the respondents to reconsider the termination in light of Avtar Singh v. Union of India; the authoritie...
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The plaintiffs, in O.S. No. 74 of 2015, sought declarations concerning certain documents and their title, along with a permanent injunction and consequential reliefs
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The petitioner imported five consignments of fasteners and one filter cartridge for a 400 MLD desalination plant under a contract with the Chennai Metropolitan Water Supply and Sewerage Board. It sought assessment und...
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The appellants sought enhancement of compensation for land acquired under the National Highways Act, 1956.
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The election petitioner challenged Regupathy S.’s election from the Thirumayam Legislative Assembly Constituency, alleging irregularities in the counting of votes at specified polling stations and seeking inspection a...
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By a registered trust deed dated 9 September 1891, Vaithilingam Pillai created two trusts: Brahannayaki Anna Chathiram (“Chathiram”), for activities including feeding the public and providing accommodation, and Sri Sw...
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The National Highways Authority of India (NHAI) appealed under Section 37 of the Arbitration and Conciliation Act, 1996, against the dismissal of its Section 34 applications challenging arbitral awards concerning land...
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The respondent’s father worked as a daily wager at Canara Bank from 1993 to 2001, was appointed as a Peon in 2001, and later promoted as a Single Window Operator.
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The petitioners operated a restaurant and related wayside amenities under a licence granted by the outgoing concessionaire, TN (DK) Expressways Limited.
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The petitioner, a middle-school Headmaster, allegedly borrowed ₹8,00,000 from a private individual and issued a cheque that was dishonoured for insufficiency of funds.
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The petitioner, Jeba, sought 21 days’ ordinary leave for her father, convict prisoner Kanagaraj, so he could assist with redeeming pledged jewellery in connection with her arranged marriage.
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The petitioner sought a writ of habeas corpus to secure his father, Murugesan, whose whereabouts were unknown.
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The petitioner challenged an eviction notice dated 5 May 2025 issued by the second respondent.
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The petitioner sought a direction restraining the respondents from collecting current-consumption charges, demand charges, or arrears until they paid or adjusted ₹14,74,877, stated to be due for 2025–2026.
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The petitioners, solar-energy generators, challenged provisions in their respective Energy Wheeling Agreements that they said were inconsistent with paragraph 5.5.8 of the Tamil Nadu Electricity Regulatory Commission’...
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The petitioner sought a direction preventing the respondents from collecting current-consumption charges, demand charges, or arrears in respect of its HTSC No. 039094350323 until payment or adjustment of Rs. 81,529 al...
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The petitioner sought Scheduled Tribe community certificates for himself and his children, claiming they belong to the Hindu Kurumans community.
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The petitioner sought revision of the Energy Wheeling Agreement dated 30 March 2026 concerning its solar power generator, SPG No. 059514520012.
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The petitioners sought to condone a 189-day delay in representing their review application against the High Court’s judgment dated 1 August 2025 dismissing their second appeal.
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The first petitioner is the wife and the second petitioner the son of C.R. Jeyabal, who was stated to be in a comatose condition following post-surgical complications and unable to make or communicate decisions for hi...
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The petitioners were wind-energy generators claiming unpaid amounts for electricity supplied to the respondents: ₹7,84,983 for Lakshmivel Mills, ₹3,15,726 for Kumaraguru Hitec Rice Industries, and ₹25,86,904 for Shali...
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The respondents sought eviction under Section 21(2)(a) of the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017, claiming they had purchased the premises previously tenanted by th...
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The petitioner sought revision of the Energy Wheeling Agreement dated 27 April 2026 for its solar power generator, SPG No. 079514720120, to align its surplus-energy provision with paragraph 5.5.8 of the Tamil Nadu Ele...
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The petitioner filed a contempt petition under Section 11 of the Contempt of Courts Act, 1971, alleging non-compliance with the 9 March 2016 order in W.P. No. 8355 of 2014, which required the authorities to remove enc...
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The petitioners, legal heirs of the owners of a property comprising residential and non-residential portions, filed ten eviction petitions alleging wilful default and denial of title.
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The petitioner sought revision of Clause 19(d)(ii) of its Energy Wheeling Agreement dated 30 September 2025, contending that it was inconsistent with paragraph 5.5.8 of the Tamil Nadu Electricity Regulatory Commission...
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The petitioner challenged proceedings dated 13 July 2026, which summoned him to appear before the State Level Scrutiny Committee-II with original documents and an explanation concerning his community-status claim.
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The respondents were appointed in 2011 as Helper Trainees on a temporary basis under Regulation 106 of the Tamil Nadu Electricity Board Service Regulations, for two years and on consolidated wages of ₹3,250 per month.
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J. Babu Naidu, a senior citizen, sought cancellation under Section 23 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (“the Act”) of three settlement deeds executed in 2015 in favour of his dau...
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The appellant was convicted by the III Additional District and Sessions Judge, Coimbatore, under Sections 302 and 201 of the IPC for the death of his father, and sentenced to life imprisonment and seven years’ rigorou...
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The deceased, Vivekananthan, a Scheduled Caste member and political party office-bearer, was allegedly attacked with sickles by appellants A1–A5 near Sunbeam School on 31 January 2024.
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The appellant and the deceased were brothers, and the prosecution alleged a dispute between them over partition of their property.
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The prosecution alleged that the deceased and the appellant had married in July 2014. On 7 November 2014, she was travelling in the appellant’s auto when she fell and sustained serious injuries. PW10 and PW12 said the...
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Karthi sustained injuries in a road accident on 9 January 2016 involving a Tamil Nadu State Transport Corporation bus. He was 24 years old and worked as a goldsmith.
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The plaintiffs sought a declaration and permanent injunction concerning a cart track leading to their land.
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The second respondents had worked in the petitioner Sangh’s printing department at a factory in Khadi Gramam.
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Pushparaj died after a collision between his motorcycle and a Honda Activa near Mahalingapuram Arch Road on 6 August 2017.
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The appellant participated in recruitment for Forester, was provisionally selected under the GTWT category for the Tamil Nadu Forest Plantation Corporation Limited, accepted the appointment, and joined duty on 12 June...
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The prosecution alleged that on 18 October 2018, the appellant squeezed the right breast of the ten-year-old victim, who had a disability arising from a brain tumour.
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The respondent was appointed as a B.T. Teacher on consolidated pay on 8 September 2005.
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The appellants had worked as contract labourers at Tuticorin Thermal Power Station.
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The appellant, a Grade-I Police Constable, was dismissed from service in 2004 following disciplinary proceedings.
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The appellant, an Assistant Engineer, was alleged to have sanctioned cement bags and iron materials to a contractor before work commenced, causing a loss of ₹2,74,200 to the Union.
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The petitioner challenged the first respondent’s order dated 16 March 2023, which had closed Shree Badrakaliamman Temple at Palavanatham because of an internal dispute among worshippers.
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Fatima College, a Government-aided minority institution, appointed seven Office Assistants between 2018 and 2024 to fill vacancies in sanctioned non-teaching posts.
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The workmen sought permanent status under the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, and the competent authority allowed their applications.
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The second respondent, an employee of the appellant Co-operative Society, was dismissed on 24 February 2003.
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The respondents were appointed in 2011 as Helper (Trainees) on a temporary basis under Regulation 106 of the Tamil Nadu Electricity Board Service Regulations, for two years and on consolidated wages of ₹3,250 per mont...
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On 28 January 2018, Dinesh, then aged 32 and employed as a quality controller, was injured when a container lorry struck his motorcycle. He claimed that the lorry driver was negligent and sought compensation for his i...
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The plaintiff sought specific performance of an agreement of sale dated 25 February 1990.
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The petitioner, a Ukrainian citizen residing in Auroville, sought a visa for his daughter, Olha Bondar, to visit her 87-year-old grandfather in India, who was receiving medical care for cardiac illness and a fractured...
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The petitioner sought a direction to complete acquisition of land in Survey No. 97/1, Nemam village, to create a pathway to a burial ground in Survey No. 13, Karuvepilankurichi village.
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The husband sought divorce on the ground of cruelty, alleging that his wife abused and mistreated him and his parents, quarrelled with him, and failed to care for his ailing father.
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Respondent No. 1 claimed that the Tamil Nadu Housing Board allotted it land and a school building in 1984, where a school was initially run through Maruti Educational Trust.
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The appellants—the deceased’s wife, daughter and son—claimed compensation under Section 166 of the Motor Vehicles Act for his death following a road accident on 23 March 2019.
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The husband petitioned under Section 12(1)(c) of the Hindu Marriage Act, 1955, seeking to have the marriage solemnised on 31 August 2014 declared null and void.
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The appeals arose from two compensation claims for the deaths of Ranjitha and Deivanai in a 22 March 2017 collision involving a TATA 407 goods vehicle.
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The petitioner Trust administers Justice Basheer Ahamed Sayeed College for Women, an affiliated minority institution.
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The petitioner, a Transport Corporation driver, was injured in an accident on 23 February 2015 and remained on medical leave until rejoining duty on 2 July 2015.
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The prosecution alleged that petitioners 1 and 2 attempted to stop the second respondent’s vehicle and, later, abused and assaulted him with petitioners 3 and 4.
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The prosecution alleged that on 3 April 2013 the petitioner drove a lorry rashly and negligently, collided with a TVS XL from behind, and ran over two occupants, causing their deaths.
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The borrower had mortgaged the property to Indian Overseas Bank in 2007.
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The appellants applied for Work Inspector posts notified on 2 February 2024. At counselling and verification, the authorities found that they held Diplomas in Engineering (Electronics and Communication), whereas the n...
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The petitioner, a consumer-welfare association, filed a public interest writ petition seeking the discharge of persons notified as Legal Metrology Officers and fresh appointments under Section 14(2) of the Legal Metro...
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The minor daughter of the second respondent underwent ear surgery at Prasad ENT Hospital, developed complications, was referred to Sugam Hospital and then Rajiv Gandhi Government General Hospital, and died on 17 Febru...
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The claimants sought compensation for the death of Chinnasamy, who died in a collision between his motorcycle and a lorry on 1 October 2020.
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The petitioner purchased two acres of land from C. Dhanasekaran under a registered sale deed dated 10 December 2018.
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The petitioner, a Special Grade Driver, retired from the respondent Transport Corporation on 30 June 2025.
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The petitioner, a member of the Muniyan Vakaiyara, sought permission and police protection to conduct the Puratasi Palkudam festival at Arulmigu Sree Nanthi Perumal Swamy Temple from 17 to 27 September 2026.
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The petitioners challenged a 2026 settlement deed by which the third respondent reconveyed to the second respondent property that the second respondent had settled in the third respondent’s favour in 2013.
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The complainant alleged that she and her daughter invested a total of ₹8,00,000 in the petitioners’ online-trading business in three instalments between November 2018 and February 2020.
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The petitioner, a Health Inspector Grade I, applied for the M.Pharm course under the in-service candidates’ quota.
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The petitioner, a permanent employee of the respondent Transport Corporation, was appointed as a Driver on 19 September 1997 and retired as a Special Grade Driver on 31 May 2025.
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The Transport Corporation sought review of an order in a writ petition concerning the dismissal of its employee, S. Jegan, who was alleged to have been unauthorisedly absent from duty from 11 February 2019.
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The de facto complainant alleged that A1, a HDFC Life Insurance Branch Manager, collected money for insurance policies in 2018 and issued forged policy documents and receipts.
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The petitioner, a member of the Arundathiyar Pagidithili community, asserted that a temple at Uppukottai was common to members of 22 villages and had traditionally been administered collectively.
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The petitioner had purchased the property at a public auction conducted by Karur Vysya Bank on 19 March 2021, but did not pay the balance sale consideration.
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The petitioner alleged that her father had gifted land in S. No. 214/4B, Keela Ambasamudram Village, to Sree Agastheeswarar Temple for annadhanam.
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The petitioners were in occupation of land in Survey No. 9/2, described by them as punja land at Vandiyur 1st Bit, Melamadai Village, Madurai East Taluk.
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The petitioner sought removal of alleged encroachments on land belonging to Arulmigu Chokkanatha Swamy Temple near Melapalayam Signal, Tirunelveli.
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The petitioner was appointed as a double part-time Vocational Instructor (Insurance) on 15 July 1985, terminated in 1989, and reappointed in 2005 after earlier proceedings.
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The respondent Trust owns a marriage hall in Nagercoil. Its property-tax assessment was enhanced in 1988, leading to civil proceedings that ultimately resulted in a decision in the Trust’s favour in second appeal.
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The petitioner filed a public interest writ petition under Article 226 seeking a direction to the State, the Director of School Education and IIT Madras to strengthen and continue the “Anaivarukkum IITM” initiative, s...
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The petitioner filed a writ petition under Article 226 seeking certiorari to quash G.O.(Ms) No.313 dated 06.10.2025, which prescribed guidelines for identifying and renaming caste-based or objectionable names of resid...
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The plaintiff sought summary judgment for repayment of ₹52 crore, which it said had been advanced for a realty project and later converted into an interest-free loan.
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The plaintiff, a Christian, and the defendant, a Hindu, married according to Hindu customs and rites on 13 March 2020.
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The parties married on 6 June 2011 and had a daughter.
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The petitioner’s two daughters were born while she was still legally married to the fifth respondent, K. Dasarathan.
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The petitioner, the detenu’s wife, challenged the Commissioner of Police’s detention order dated 11 July 2026, which classified her husband as a “Goonda” under the Tamil Nadu Prevention of Dangerous Activities Act, 1982.
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On 17 August 2016, Karthikeyan was riding his motorcycle when it collided with a Transport Corporation bus. He died from his injuries five days later.
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The respondent was executing a Mumbai High Court decree in a summary suit before the Madras High Court.
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Shri S. Thangappalam filed five applications seeking amendments to his affidavit and prayers in C.A. No. 52 of 2025, concerning a request for the Official Liquidator to execute a sale deed for land at Karandapalli Vil...
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The petitioners, police personnel, challenged the State Human Rights Commission’s order directing the State to pay ₹1,00,000 to Angusamy’s son, Raja, and to recover portions of that amount from the petitioners.
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The Employees’ Provident Fund Organisation (EPFO) challenged two Central Administrative Tribunal orders concerning overpayments to employees of Madurai Coats (Private Limited).
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The petitioner claimed ownership of 23 cents on the eastern side of a 46-cent parcel in Survey No. 147/3A, Thachakudi Village, under a sale deed dated 7 September 2020.
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The petitioners challenged their exclusion from the NPCIL Employees’ Non-Contributory Provident Fund Rules, 1994.
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The petitioner occupied land in Survey No. 840/39, Kottanatham Village, which he claimed was classified as Adi Dravidar Natham.
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Edwin Samuel died in a road accident on 22 May 2005 when his two-wheeler collided with a Tamil Nadu State Transport Corporation bus.
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Aravindan, aged 21 and holding a Diploma in Mechanical Engineering, died when the two-wheeler on which he was a pillion rider collided with a T.N.S.T.C. bus.
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The claimants, the legal representatives and dependants of Pandi, sought compensation for his death in a collision involving a tractor-trailer and a bus insured by the appellant.
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The claimants sought compensation for the death of Dhammas, a Railway Department peon, in a collision between his two-wheeler and a lorry insured by the appellant; his wife, Savariyammal, was also injured.
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The claimants, dependants of Nagaraj, sought compensation after he died in a collision between his two-wheeler and a Transport Corporation bus on 15 September 2018.
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The respondents, dependants of Ravi Kumar, sought compensation for his death in a road accident on 23 June 2017, alleging that an insured lorry negligently collided with the two-wheeler he was riding.
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The petitioner applied for Tamil Nadu MBBS counselling for 2026–2027 but selected “no” for consideration under the religious-minority category because she had not yet obtained her Christian religious minority certific...
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Saravanan, a former Singapore-based welder and fitter, was riding his two-wheeler on 10 April 2021 when it collided with a Tamil Nadu State Transport Corporation bus.
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The claimants, dependants of Prabhu, alleged that on 23 December 2016 a two-wheeler insured by the appellant struck him while he was walking on the roadside, causing fatal injuries.
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The claimants, dependants of Abdul Kalam, alleged that on 9 March 2019 a State Express Transport Corporation bus, driven rashly and negligently, crossed onto the wrong side of the road and collided with the Tata Magic...
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The petitioner challenged the first respondent’s order dated 3 September 2026 rejecting her request for 21 days’ ordinary leave without escort for her maternal grandmother, Chellammal, a life convict (PID No. 75300).
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The petitioner, who was suffering from a kidney ailment, sought approval for a kidney transplant from Umarani, a proposed donor who was not his “near relative” and was stated to be his friend and employee.
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The petitioner sought 21 days’ ordinary leave without escort for her maternal grandfather, Chinnu, a life convict, stating that his house was dilapidated and required repairs.
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The petitions concerned land described as a “Nilaviyal Pathai” in Survey Nos. 8/4B2 and 8/5B, Kammapatti, South Elanthaikulam Village.
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The complainant alleged that the appellant sexually assaulted and injured her at a grocery shop on 5 August 2023, threatened her, and subjected her to caste-based abuse.
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The first petitioner and first respondent are spouses and have a minor son. The wife and child filed D.V.C. No. 3 of 2025 before the District Munsif-cum-Judicial Magistrate, Thiruvidaimaruthur.
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Sakthivel, who worked at a knitting company, died on 11 June 2018 from injuries sustained when his two-wheeler collided with a Tamil Nadu State Transport Corporation bus the previous day.
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On 17 January 2010, a van insured with the appellant collided with a Tamil Nadu State Transport Corporation bus while negotiating a curve. The van’s cleaner, K. Vinothkumar, died in the accident.
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The claimants, dependants of Ponnaiya, alleged that on 13 April 2018 a State Transport Corporation bus, driven rashly and negligently, collided with his two-wheeler, causing fatal injuries.
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On 4 June 2017, a bus belonging to the appellant Transport Corporation collided with a two-wheeler carrying four persons on the Palani–Dindigul Main Road; the accident resulted in deaths, including those of Sholamalai...
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The claimant was injured while travelling in an auto that collided with a tractor on 22 June 2020. He alleged that the tractor driver was driving rashly and negligently and sought compensation.
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The claimant, Kannan, alleged that on 10 September 2004 a car insured with the appellant struck his two-wheeler, causing injuries to his head, right leg and left hand.
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The claimant was injured when his two-wheeler was hit by another two-wheeler on 20 January 2014.
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The claimants, the deceased Karuppusamy’s legal representatives, sought compensation for his death after a bus owned by the appellant Transport Corporation struck him while he was walking along the Dindigul–Ottanchath...
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On 26 March 2011, a Transport Corporation bus collided with a Bajaj Mini Tempo carrying the claimant and others.
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On 10 January 2005, the claimant was injured when an unregistered Tata Sumo collided with his bullock cart.
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On 5 November 2003, the first respondent was injured when a Tata Sumo allegedly driven rashly and negligently collided with his motorcycle.
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On 6 September 2010, a Tata Sumo carrying the claimant and his minor son collided with a Tamil Nadu State Transport Corporation bus on the Thirunaraiyur–Kumbakonam Nachiyarkoil Main Road.
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The appellant, the fourth respondent in the writ petition, challenged an interim order dated 2 September 2026 granting a stay of the order impugned in W.P.(MD) No. 25452 of 2026.
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The appellant, who was the fourth respondent in the underlying writ petition, challenged the Single Judge’s order granting an interim stay of an order dated 05.08.2026.
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On 10 March 2022, Ajithkumar was riding a motorcycle when it collided with a Tamil Nadu State Transport Corporation bus near Umangalam small bridge.
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The petitioners, including retired and serving elementary-school teachers and the legal representative of a deceased teacher, sought benefits under G.O.Ms.No.234, School Education Department, dated 10 September 2009.
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The petitioner, an MSME textile manufacturer, had obtained a cash-credit facility and term loan totalling ₹14 crore from the first respondent bank. Following repayment defaults and account irregularities, the bank rej...
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The petitioner filed a public-interest writ petition challenging the District Collector’s order dated 22 August 2026 permitting the third respondent to excavate ordinary earth from 2.22 hectares of Pavoor Big Eri, to...
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The complainant alleged that the first petitioner company, through the second petitioner, purchased goods on credit and issued a cheque for ₹4,00,000, which was dishonoured for insufficient funds.
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The petitioners challenged their disqualification in Stage I—the 100-metre run—of the Physical Endurance Test for recruitment to Sub-Inspector of Police, alleging that the timing mechanism was unreliable and seeking a...
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The petitioner applied for Group IV posts in the Madras High Court Service under the recruitment notification dated 06.04.2025.
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The appellant, an Assistant Professor of Chemistry, proceeded on leave from 12 February 1993, citing the need to attend to his newborn child.
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The respondents, Secondary Grade Teachers, had undergone the relevant training while pursuing B.Ed. correspondence courses before the Government issued G.O.Ms.No.77, School Education Department, dated 24.04.2017. The...
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The appellant challenged the dismissal of his writ petition, which sought alteration of his date of birth in his service records.
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M. Murthy joined the Tamil Nadu Police as a Grade-II Police Constable on 1 May 1988. After approximately 17 years of service, he remained absent without prior permission for 21 days, from 24 June to 14 July 2006.
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The respondent, a retired Primary School Headmaster, was among the employees whose claims to benefits under G.O.Ms.No.207, School Education Department, dated 30 September 2008 were considered in a batch of writ petiti...
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The petitioner’s 1997 sale deed recorded her as “G. Punithavathi, W/o. R. Kannan,” while the settlement deed she later presented for registration identified her as “Punitha @ Punithavathi, W/o. Ganesan”.
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The plaintiff was allotted the suit property by the second defendant, Tamil Nadu Small Industries Development Corporation, in 1973. He sought a declaration that he was entitled to purchase it under G.O. (Ms.) No. 128...
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On 28 November 2011, a car insured by the appellant struck and fatally injured Subramanian as he was crossing the road.
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On 13 July 2012, an 18-year-old diploma student riding a two-wheeler was involved in a collision with a State Express Transport Corporation bus and died.
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T. Savadamuthu sought permanent status under the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981, claiming that he had worked as an overhead tank operator and completed 480 w...
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Rajesh claimed that he was employed as a cleaner/loadman in a vehicle owned by the first respondent, K. Pandi, and was injured in an accident while travelling in it.
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On 1 September 2008, the claimant was travelling in a minibus when it collided head-on with a lorry, causing him injuries and the deaths of two other persons.
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On 11 November 2016, Rajendran, a mason, died after a collision between his two-wheeler and the insured vehicle.
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These connected writ petitions challenged orders suspending Customs Broker licences under Regulation 16(1) of the Customs Brokers Licensing Regulations, 2018 (CBLR), and, in some cases, orders continuing suspension un...
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The Tirunelveli Diocesan Council’s term expired on 12 April 2024, but elections for the 2024–2027 triennium were not held.
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The petitioners obtained planning permission and building approval on 17 October 2025 to demolish and reconstruct their property.
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On 23 December 2020, the appellant allegedly attacked his stepfather, Balusamy, with a vegetable cutter, inflicting multiple chop injuries that proved fatal, and also injured his mother, Vellaiammal.
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The petitioner sought interim return of a gold neck chain weighing 14.900 grams, allegedly stolen from her and later seized following the accused’s arrest and confession.
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The petitioner sought a writ of mandamus to prevent the respondents from collecting current-consumption charges, demand charges, or arrears from its group-captive consumer, M/s. Sahana Textiles, until the respondents...
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The petitioner, a wind-energy generator, sought a mandamus restraining the respondents from collecting current-consumption charges, demand charges, or arrears from its group captive consumer, M/s. Manchester Textile P...
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The petitioner sought a mandamus restraining the respondents from collecting current-consumption charges, demand charges, or arrears until they paid or adjusted ₹9,30,410 allegedly due for electricity supplied during...
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The appellant stated that he had been appointed Pastorate Chairman of Keela Sadayamangulam Pastorate and, in that capacity, Correspondent of three TDTA schools for a three-year term; his appointment as Correspondent h...
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The petitioner, Accused No. 2, sought to quash the final report in S.C. No. 120 of 2025, which charged him under Sections 103(1), 238(a), 249(a) and 318(3) of the Bharatiya Nyaya Sanhita, 2023 (BNS), and Sections 3(1)...
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The petitioners challenged the Commissioner of Land Administration’s order dated 22 November 2023 rejecting their claims concerning land in Survey No. 54/2, Thanjavur.
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Survey No. 399/1A in Vasudevanallur Village was classified as “Kalam Poramboke.” A “2-C” patta had been granted to the petitioner in W.P.(MD) No. 24734 of 2024 in respect of 50 trees on the land.
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The petitioner, A4, sought to quash the charge sheet in S.C. No. 120 of 2025, which charged him under Sections 103(1) read with 61(2)(a), 238(a) and 249(a) of the Bharatiya Nyaya Sanhita, 2023 (BNS), and Sections 3(1)...
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The petitioner, A3, was charged in a murder case arising from the killing of a young Scheduled Caste man.
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Catherine Lemoria, the wife, petitioned the Family Court, Cuddalore, for dissolution of her marriage to John Peter on the ground of cruelty.
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The petitioner, mother of the deceased and de facto complainant, sought further investigation by another competent officer into the final report in S.C.No.120 of 2025.
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Krishna Rao executed a registered sale deed dated 19 March 2010 in favour of the appellants for stated consideration of ₹1,21,50,000. He later sued to have the deed declared null and void, alleging that it was sham an...
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The respondent sued to recover ₹1,45,93,508.31, including ₹59,87,400 advanced under an agreement dated 11 January 1996, with interest.
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The plaintiff, D. Murugan, claimed title to the suit property through a final partition decree allotting it to his grandfather, Ramasamy Gounder, and a later decree in a partition suit brought by Murugan and his mothe...
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The appellant supplied and commissioned a 500 KW Caterpillar gas genset for the respondent. The respondent alleged that the genset had inherent manufacturing defects and commenced arbitration, advancing nine claims.
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The petitioner sought condonation of a 961-day delay in representing its tax case appeal, which challenged an Income Tax Appellate Tribunal order dated 7 July 2023.
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The District Collector’s order dated 28 August 2026 fastened liability on the petitioner, another landowner and a representative of M/s APM Minerals for alleged unauthorised removal of quartz and feldspar from land in...
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The appellant and deceased were construction workers.
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During the rent control appeal, the tenants undertook to vacate and deliver possession by 31 July 2026 and to pay monthly rent of ₹19,000; the appellate authority recorded the compromise and disposed of the appeal on...
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The petitioner imported two consignments of second-hand digital multifunction print and copying machines, covered by Bills of Lading dated 4 May 2026 and 11 May 2026.
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The petitioner imported 88 units of second-hand digital multifunction printing and copying machines under a bill of lading dated 10 May 2026 and sought their provisional release under Section 110A of the Customs Act,...
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The claimant suffered serious injuries, including amputation of his right leg below the knee and left hand above the wrist, in a road accident involving a lorry.
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The decree in O.S. No. 154 of 2012, which attained finality following the High Court’s judgment in A.S. No. 380 of 2018, declared the plaintiff owner of 127.50 sq. ft. shown in the Advocate Commissioner’s plan, Ex. C....
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The petitioners claimed ownership of land at No. 87, Anna Salai, Guindy, Chennai, purchased through sale deeds registered in 1995.
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MRF United Workers Union challenged settlements entered into between MRF Limited and other unions, and the Industrial Tribunal’s refusal to dispose of the pending industrial dispute in accordance with those settlements.
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The second respondent, a manager at Suguna Foods (P) Ltd., complained that on 10 and 11 January 2026 the petitioners obstructed vehicles transporting chicks to farms. The complaint alleged that, on 11 January, the pet...
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The second respondent, a manager of Santhi Feeds (P) Ltd., alleged that on 11 January 2026 the petitioners obstructed company vehicles transporting chicks, intercepted a vehicle, pelted stones at it, damaged it, and t...
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The petitioners challenged TNPSC’s memorandum dated 7 May 2024 concerning selection under the Combined Civil Services Examination-II, notified on 23 February 2022.
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The second respondent, a manager at Santhi Feeds (P) Ltd., complained that on 11 January 2026 the petitioner and others obstructed vehicles transporting chicks, intercepted one vehicle, pelted it with stones, damaged...
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The second respondent, a manager of Suguna Foods Pvt. Ltd., alleged that on 12 January 2026 the petitioners obstructed his car and intercepted a vehicle carrying chicks.
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The claimant was injured when a lorry struck him on 16 March 2018.
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Gurusamy died after a KPN bus struck him while he was standing at a bus stop on 14 July 2023.
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The second respondent, a hatchery branch manager, alleged that on 10 January 2026 the petitioners obstructed poultry vehicles transporting chicks, intercepted one vehicle, pelted stones at it, damaged it, and threaten...
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S. Menaka, a directly recruited Revenue Assistant, served as Firka Revenue Inspector for a total of 1 year, 8 months and 17 days. After maternity leave, the District Collector transferred her to a Special Revenue Insp...
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The appellant, appointed as an Assistant Engineer in 2007 and promoted as an Assistant Executive Engineer in 2016, had her seniority revised pursuant to Supreme Court directions concerning the use of roster-based seni...
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The petitioners were selected as Typists and Steno-Typists pursuant to TNPSC Notification No.135 of 2007. Although selected in 2008, they were appointed in July and September 2009.
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The respondent alleged that she had lent the petitioner a total of Rs. 5 lakhs for her garment business and that the petitioner issued a cheque for repayment.
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The first plaintiff held title to the suit property, including an alternative site allotted to him after acquisition of his earlier property. In 2000, he executed a power of attorney in favour of the first defendant,...
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The appellant filed a complaint under Section 138 of the Negotiable Instruments Act, alleging that the respondent borrowed ₹5,00,000 in cash on 19 November 2018 and issued a cheque for that amount, which was dishonour...
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The plaintiff sued to recover ₹80,000 with interest under a promissory note dated 30 June 1995.
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The plaintiff, Annammal, sued for declaration of title, recovery of possession and damages, claiming that 2.27 acres in Survey No. 3 had been allotted to her in an oral partition and that the fourth defendant trespass...
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The claimants, the deceased Sivakumar’s wife, children and mother, sought compensation for his death in a road accident involving a tipper lorry on 11 September 2014.
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The first respondent in the election petition challenged the applicant’s election from No. 185, Tiruppattur Assembly Constituency, which was decided by a one-vote margin.
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Late S. Sankaran filed a complaint under Section 138 of the Negotiable Instruments Act, 1881, alleging that the respondent had issued a cheque for ₹5,00,000 towards repayment of a loan, which was dishonoured for insuf...
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The wife and minor child sought maintenance, alleging that the wife had been forced to leave the matrimonial home because of ill-treatment by her in-laws and that the husband, employed in an IT company, failed to main...
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The petitioners challenged notices dated 17 August 2026, issued under Section 7 of the Tamil Nadu Land Encroachment Act, 1905, concerning their occupation of portions of land in S.F. No. 10, Ward III, Old S. No. 520,...
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On 11 November 2023, Raguraman, a season-ticket holder travelling from Kancheepuram, alighted at Guindy Railway Station. While climbing the foot overbridge steps, he was pushed amid heavy crowding, fell, sustained a h...
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The petitioners filed writ petitions under Article 226 seeking a direction permitting them to file income-tax returns for assessment year 2018–19 without quoting an Aadhaar number or enrolment ID, and protection from...
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The petitioner sought reimbursement of medical expenses incurred for his wife’s treatment and surgery at GEM Hospital, Coimbatore, between 9 and 17 March 2022.
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The respondent filed a private complaint under Section 138 of the Negotiable Instruments Act, alleging that the petitioner had borrowed ₹15,00,000 and issued a cheque dated 7 October 2022, which was dishonoured for in...
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The plaintiffs sought partition of a two-acre portion of S.F. No. 127/3, claiming that it had remained joint after an earlier oral partition between the parties’ family branches.
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The petitioner retired from service on 30 November 2012. The crucial date for preparing the panel for promotion to Tahsildar was 1 July 2012, but the respondents deferred preparation of the panel until after his retir...
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The respondent-plaintiff brought a suit for recovery of money and interest, originally filed in 2001 and later transferred to the Principal Commercial Court as C.O.S. No. 1822 of 2022.
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The petitioners, plaintiffs in C.O.S.No.34 of 2022, sought recovery of money and related reliefs.
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The appellant, a minor travelling as a pillion rider, sustained injuries, including a fracture to her right leg, when the two-wheeler on which she was riding collided with the first respondent’s lorry.
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The Department issued show-cause notices and statements of demand for several periods, followed by orders-in-original dated 30 November 2021 and 20 January 2022. Greaves Cotton filed first appeals on 30 May 2022, rely...
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The petitioner sought a succession certificate under Section 372 of the Indian Succession Act, 1925, in respect of 1,350 equity shares of IndusInd Bank Limited standing in the name of his late mother, R. Rajammal, who...
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The plaintiff paid ₹1.5 crore to the first defendant under a construction agreement dated 10 November 2014.
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Five connected appeals arose from a common award in claims for injuries and fatalities sustained when a Mahindra Pick-Up van collided with a container lorry stopped on a National Highway.
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In A. No. 2826 of 2024, the Court had condoned a 140-day delay in applying to set aside the ex parte decree in C.S. No. 614 of 2013, subject to payment of costs of Rs. 50,000.
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A batch of 22 writ appeals—16 filed by State GST authorities and six by Central GST authorities—challenged a common order of the writ court dated 11 March 2024.
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The husband appealed the Family Court, Pondicherry’s dismissal of his petition seeking dissolution of the marriage on the ground of cruelty.
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Madhu was injured when his motorcycle collided with a Tamil Nadu State Transport Corporation bus on 18 January 2024.
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The deceased, Purushothaman, died in a motorcycle accident while travelling as a pillion passenger. His legal heirs claimed compensation, alleging that the motorcycle rider’s rash and negligent driving caused the acci...
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The claimant appealed under Section 173 of the Motor Vehicles Act, 1988, against the Tribunal’s award in M.A.C.T.O.P. No. 407 of 2018.
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The appellant and the second plaintiff, together with the first defendant, were children of Venkataramani. After his death intestate in 2007, the plaintiffs claimed shares in two properties and sought accounts concern...
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Defendants 1 and 2 allegedly agreed to sell two items of property to the plaintiff under an agreement dated 8 November 2001 for ₹83,920.
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The plaintiff sought a permanent injunction against interference with her possession of Temple-owned agricultural land.
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The plaintiff sought specific performance of an agreement dated 22 March 2007 to purchase the suit property for ₹4,00,000, alleging payment of ₹3,00,000 as advance and readiness to pay the balance. The defendants admi...
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The petitioner had been convicted in five cases arising from alleged conspiracies to create forged insurance documents and obtain compensation awards.
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The plaintiffs sought a declaration of title to 18 cents in S.No.26/6A and a permanent injunction.
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The petitioners, Accused Nos. 1 and 2, sought to quash Crime No. 50 of 2024, registered on the second respondent’s complaint for offences under Sections 294(b), 427, 379 and 506(ii) IPC.
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The plaintiff claimed title to and possession of a Natham house site and tiled-roof house under House Site Patta No. 99, issued in 1989.
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The Temple sued for possession of its property, arrears of rent and future mesne profits, alleging rent default and unauthorised subletting by its lessee, the first defendant.
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The second respondent alleged that her husband was attacked with an aruval and wooden log by known and unknown persons while returning home.
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The plaintiff claimed that the defendants had orally leased him the suit property from 1 April 2003 for annual rent of Rs.4,800, and that he was cultivating and residing there.
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The writ petitioner served in Cholan Roadways Corporation Limited from 27 April 1984 to 15 February 1989 and later in successor Transport Corporations until retiring on 31 July 2018.
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The petitioner sought permission and police protection to stage the Sree Magamayee @ Chinnakaruppu Periyakaruppu drama on 29 September 2026 at a permanent stage near Sree Thirumeni Ayyanar Temple in Kunapanenthal Village
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The petitioner, the detenu’s mother, challenged the District Collector and District Magistrate’s order dated 12 May 2026, which detained her son, Dhanasankar, as a “Goonda” under Section 2(f) of the Tamil Nadu Act 14...
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The second respondent detained P. Esakkimuthu as a “Goonda” under Section 2(f) of the Tamil Nadu Act 14 of 1982 by order dated 2 April 2026.
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The petitioner cooperative society challenged appellate orders rejecting its tax appeals on merits for different assessment years. In some matters, the Income Tax Appellate Tribunal had earlier remanded the cases to t...
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The petitioner, the plaintiff in the suit, supplied shuttering materials under work orders issued by the first defendant for a site belonging to the second defendant.
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The petitioner sought a writ directing respondents 2 to 7 to take action to close the eighth respondent’s pig farm on Plot Nos. 1675 and 1676 in a residential area, alleging that it operated without lawful permission...
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The petitioners sought a mandamus directing the Tamil Nadu Pollution Control Board to act against respondents 4–10, who operated quarrying, crushing and related units in Myvadi Village, alleging that the activities vi...
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In the underlying writ petition, the Madras High Court directed that labels on plastic/PET-bottled water state, “This water may contain Micro/Nano Plastics,” and that labels on plastic-packaged sugar and salt carry a...
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The claimants’ lands were acquired under the Tamil Nadu Highways Act, 2001, for grade-separator construction in Chennai. The Land Acquisition Officer awarded compensation at ₹3,400 per sq. ft.; the claimants sought en...
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The petitioner, who had been the third defendant in a suit decreed ex parte on 13 April 2009, sought to appeal the decree after a delay of 4,347 days. He said he had entrusted the suit to an advocate after receiving s...
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The petitioners, decree-holders under a specific-performance decree dated 6 December 2005, filed an execution petition on 12 December 2008. It was returned and subsequently re-presented; the petitioners sought condona...
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OJAS Finance obtained a specific-performance decree against respondents 2–4 on 14 September 1994.
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The petitioner, plaintiff in O.S. No. 60 of 2016, had obtained an interim injunction under Order XXXIX Rules 1 and 2 CPC.
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The petitioners, defendants 2 and 3 in a money-recovery suit, sought condonation under Section 5 of the Limitation Act of a 701-day delay in applying to set aside an ex parte decree for Rs.72,47,693, with future inter...
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The petitioner was provisionally selected for appointment as a Typist through the TNPSC recruitment for 2012–2013.
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The prosecution alleged that Accused Nos. 1 and 2 caused the deceased’s death by suffocation and, with the assistance of Accused Nos. 3 to 5, concealed her body.
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The prosecution alleged that the appellant and his sister collected the deceased’s pledged jewels on the representation that they would help redeem them, and re-pledged them with another finance company.
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The petitioner alleged that, following a sale agreement dated 17 June 2026, the third respondent executed a sale deed dated 27 August 2026 in his favour, which was presented for registration on 31 August 2026. The thi...
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The petitions concerned the eight Dikpalaka shrines at the Sri Brihadeeswarar (Thanjai Peruvudaiyar) Temple, a protected monument and living place of worship.
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The petitioner sought return of gold jewellery and other wedding articles, or their stated value, from the respondent.
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On 2 January 2008, a lorry driven by the claimant and a Mahindra van collided head-on. The claimant sustained multiple injuries and sought compensation of ₹6,00,000.
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On 15 November 2007, a tractor with an attached trailer struck and fatally injured Arunachalam while he was riding a bicycle.
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On 27 July 2011, Sornalingam died from injuries sustained when the Tata Sumo in which he was travelling collided with a lorry near Kanadukaththan Petrol Bunk.
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The minor claimant was injured when the van in which he was travelling collided head-on with a Transport Corporation bus on 24 September 2003. He sustained head and other injuries, and his hearing capacity was reduced.
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On 13 November 2002, the claimant was walking on a road when a tractor driven by the third respondent allegedly struck him, causing crush injuries, fractures and permanent disability.
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Krishnamurthy was engaged in garbage collection in connection with work undertaken by Thanjavur Municipality, using a vehicle insured with the appellant.
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The petitioners challenged the selection of respondents 4 to 13 as Computer Instructors under the Backward Classes priority quota, alleging that the selections exceeded the quota prescribed by Advertisement No. 7 of 2...
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The suit was brought by three plaintiffs to protect a registered trade mark belonging to a partnership firm. During the suit, disputes arose among the plaintiffs, and the first and third plaintiffs sought dissolution...
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The petitioner, the sister of William, a life convict confined at Central Prison, Cuddalore, sought emergency leave for him to assist their ailing mother.
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The petitioner, the mother of life convict Selvaganapathy, sought 21 days’ ordinary leave for him without police escort.
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The petitioner, the wife of life convict Mohanarajan, sought ordinary leave for him because she was suffering from invasive breast carcinoma and required his assistance with financial arrangements and travel for treat...
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Nagaraj was detained as a “Goonda” under Section 2(f) of the Tamil Nadu Act 14 of 1982 by an order dated 23 May 2026.
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The District Magistrate and Collector, Dindigul, detained Manikandan as a “Goonda” under Section 2(f) of the Tamil Nadu Act 14 of 1982 by order dated 23 May 2026.
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The petitioner, a Checking Inspector, sought annual increments, revised pay-review dates, promotion consideration, pay refixation, correction of provident-fund contributions, and consequential benefits.
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RPG Enterprises Limited sought rectification under Section 57 of the Trade Marks Act, 1999, of the registration of “RPG Marble Pvt. Ltd.” (Device), registered in Class 42 in the name of RPG Marble Pvt. Ltd.
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The plaintiff purchased three flats at auctions conducted by the defendant Bank under the SARFAESI Act.
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G. Ravikumar, an Aero Modelling Instructor-cum-Store Keeper with the NCC, was charged under Rule 17(b)(i) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules with five instances of misconduct, including col...
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The petitioner, A3, was a Supervisor/Cooperative Sub-Registrar at Neyveli Cooperative Housing Society from 26 March 1999 to 25 March 2002.
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The petitioner sought a direction requiring the Fit Person to conduct the temple’s forthcoming utsavams, rituals and processions according to Agama Sastras, established usage and customary practice until Kumbhabhishek...
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An arbitral award dated 11 August 2021, which had attained finality after challenges under Sections 34 and 37 of the Arbitration and Conciliation Act and a special leave petition were rejected, held that the parties’...
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The plaintiffs sought Letters of Administration with the registered Will dated 19 December 1983 of K. Neelakandan annexed.
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The petitioner applied on 17 July 2026 to participate in Tamil Nadu’s 2026–2027 MBBS/BDS counselling under the Linguistic Minority Category.
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The plaintiff filed a money suit on a promissory note on 7 December 2015, before the limitation period expired, paying only ₹1,001 in court fee.
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The petitioner, then an Inspector of Police, was charged in 2009 over his registration of cases and arrests made in 2004 under the Juvenile Justice (Care and Protection of Children) Act, 2000.
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The plaintiffs, three brothers, sought partition of two properties, claiming that the family had remained joint until 1990, that Item No. 2 was ancestral property, and that Item No. 1 had been purchased in Kariappan’s...
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The appellant-husband sued for a declaration that talaq notices issued on 19 June, 20 July and 20 August 2018 were valid, and for dissolution of his marriage to the respondent-wife.
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The appellants, representing the plaintiff’s estate, sought possession of a dwelling house identified as Door No. 8/5, relying on a sale deed, Ex.B6. The first respondent claimed rights under an unregistered sale agre...
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MRF used unprocessed nylon tyre-cord fabric, on which Additional Excise Duty (Goods of Special Importance) [AED (GSI)] had been paid, to manufacture tyre-cord wrap sheets (TCWS) and tyres. It claimed MODVAT credit for...
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The appeals arose from a common order allowing writ petitions by FL2 and FL3 licensees seeking proportionate refunds of privilege and licence fees for periods when they could not transact business during the COVID-19...
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The petitioner, an Assistant Executive Engineer with the Tamil Nadu Water Supply and Drainage Board (TWAD Board), was arrested in connection with a case alleging manipulation of public examination answer sheets.
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The petitioner, an Additional Superintendent of Police (Technical), challenged G.O.(Ms.) No. 128 dated 10 March 2026, promoting the seventh respondent to Superintendent of Police (Technical)/Deputy Commissioner of Pol...
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The first respondent, a Road Worker, challenged the seniority fixed for promotion to Road Inspector Grade-II.
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The appellant, a salesman employed at Fair Price Shops run by the second respondent-Society, faced five disciplinary charges alleging misappropriation at three shops between 1 November 2007 and 31 October 2010.
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The petitioners challenged the Tahsildar’s proceedings dated 22 July 2026 under Section 6 of the Tamil Nadu Land Encroachment Act, 1905, concerning alleged encroachment on 2.28 acres in Survey No. 230/4, Pattabiramapu...
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The petitioner was appointed as a Field Assistant on 19 February 2016 after a recruitment process advertised in newspapers.
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The petitioners applied for the post of Senior Entomologist under TNPSC Notification No. 8 of 2025, appeared for the written examination, and were not called for physical certificate verification or interview.
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The injured claimant sought compensation under Section 166(1) of the Motor Vehicles Act, 1988, alleging that a tipper lorry hit him while he was standing near a road junction on 29 October 2017. He died while the clai...
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The appellant had brought a complaint under Section 138 of the Negotiable Instruments Act, alleging dishonour of a cheque.
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The appellant, A2, was convicted under Section 302 IPC for the murder of the deceased and sentenced to life imprisonment.
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The petitioner, mother of Vishwa, challenged the detention order dated 24 July 2026, by which her son was detained as a “Drug Offender” under the Tamil Nadu Prevention of Dangerous Activities Act, 1982 (Tamil Nadu Act...
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The applicant sought interim protection pending arbitration, including an injunction against dealing with scheduled properties and an order requiring security of ₹151,61,44,565, failing which attachment before judgment.
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The plaintiff and the first defendant entered into a Lab Finance Agreement under which the first defendant agreed to lend ₹50 lakh for production of the film Sakunthalavin Kathalan.
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The applicant Society entered into an agreement of sale dated 20 August 2013 with the respondents and paid an advance of ₹20,00,000.
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The parties entered into a Memorandum of Understanding (MoU) concerning the purchase and development of land at Padappai.
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The appellant joined Indian Bank on 26 December 1977 and resigned on 19 February 1995, after 17 years, one month and 24 days of service.
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The appellant claimed to be the second wife of Rajendran, a First Grade Assistant Engineer with the Electricity Board.
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The petitioner claimed rights in properties at Kumarana Colony, Saligramam, which he alleged respondents 4 and 5 were attempting to obtain through documents attributed to a fictitious person.
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The petitioner’s name was included in the 2022–2023 panel for promotion to Assistant Registrar, but he was not promoted because no vacancy was available; the panel later lapsed.
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The petitioner applied for the post of Assistant Professor under TRB Notification No. 04/2025 and claimed experience as an Assistant Professor at Daulat Ram College, University of Delhi, from 1 January 2018 to 3 Augus...
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The petitioner, a Lab Assistant at an aided polytechnic college, retired on 31 May 2024.
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The petitioner, an SC-Arunthathiyar candidate who obtained 276.75 marks, participated in the TNPSC recruitment for Motor Vehicle Inspector Grade-II under Notification No. 03/2018.
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The petitioner, appointed as a copyist in 1998 and later promoted to Sheristadar, received excess pay of ₹1,01,946 between 1 October 2020 and 31 July 2026 due to an erroneous pay fixation.
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The petitioner, a Grade-II Warden at Central Prison, Madurai, was charged after a surprise inspection recovered 10 grams of ganja from a prisoner, who stated that the petitioner had supplied it.
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The Tamil Nadu Civil Supplies Corporation (TNCSC), a State-established company with more than 99% Government equity, engaged private contractors to construct scientific storage godowns (SS Godowns), primarily for stor...
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The petitioner, a registered transport employees’ union, sought implementation of Clause 32 of the 12(3) Settlement dated 6 February 2008, alleging that drivers’ and conductors’ duties were not allotted rotationally a...
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The appellant, arrayed as A5, faced charges under Sections 191(2), 191(3), 296(b), 115(2), 118(1) and 353(3) of the Bharatiya Nyaya Sanhita, 2023, read with Sections 3(1)(r), 3(1)(s) and 3(2)(va) of the SC/ST (Prevent...
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The petitioner, arrayed as A5, sought to quash the proceedings in C.C. No. 72 of 2025, in which he was charged under Sections 8(c), 20(b)(ii)(C), 29(1) and 25 of the NDPS Act.
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The Department appealed under Section 260A of the Income-tax Act, 1961, against the Income Tax Appellate Tribunal’s order for assessment year 2006–07.
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The petitioner, a P.G. Assistant approaching superannuation, had borrowed ₹5,00,000 from the fifth respondent, a co-operative society, in 2009. An arbitration award dated 30 January 2015 directed repayment with intere...
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The petitioner, a BT Assistant (Mathematics) at Government High School, Vadarangam, was named in an FIR registered under Section 7 of the POCSO Act and Section 351(2) of the Bharatiya Nyaya Sanhita, 2023, following an...
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The petitioner, an employee of United India Insurance Co. Ltd., challenged the order dated 23 April 2021 concerning the treatment of his service following his acquittal in criminal appeals.
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The petitioner applied under the Madras High Court recruitment notification dated 6 April 2025 for Group IV posts. He had completed Class 10 in 2022 and Higher Secondary (+2) in 2024, and stated that he was not pursui...
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The petitioner challenged the State Level Scrutiny Committee’s order dated 13 August 2021, which found that he did not belong to the Hindu Irular Scheduled Tribe and cancelled his community certificate.
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The petitioner applied for Group IV posts in the Madras High Court Service under the recruitment notification dated 6 April 2025.
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Rajammal sued for a declaration permitting her to install a separate electric motor to draw water from a common well and for an injunction against interference.
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The petitioners, serving as lecturers or instructors in Government Polytechnic Colleges for periods ranging from approximately 12 to 25 years, challenged orders dated 5 January 2024 rejecting their requests for regula...
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The petitioner retired on 31 May 2023.
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The petitioners challenged the Chief Educational Officer’s order dated 26 October 2021 rejecting approval of their appointments as teachers at Concordia High School, Perambut.
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The respondent, appointed as a DSC Khalasi in 1991, was proceeded against for unauthorised absence and compulsorily retired by order dated 11 June 2002.
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The petitioner, who retired in 2012, challenged a Rule 17(b) charge memo issued on 25 April 2022, alleging that disciplinary proceedings were initiated more than ten years after the underlying events and eleven years...
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The petitioner was appointed as a Writer in the third respondent cooperative society in 1990 and later served as Secretary-in-Charge of the fourth respondent society.
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The petitioner, a Grade II Police Constable, was on deputation with the Railway Police, Villupuram.
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The petitioners, serving or formerly serving as Joint Directors of Agriculture, sought to quash G.O.Ms. No. 257 dated 25 November 2021 and obtain revised pay fixation at Rs. 52,090, with consequential monetary and ret...
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The assessee appealed under Section 260A of the Income Tax Act, 1961, against a common ITAT order dated 31 July 2009 concerning assessment year 2006–07.
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The first respondent filed a suit seeking declaration of title and cancellation of a settlement deed dated 19 March 2010.
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The parties obtained a divorce by mutual consent on 18 April 2017, with an arrangement for shared custody and visitation concerning their minor son.
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By an order dated 15 December 2025 in C.R.P. No. 6264 of 2025, the Court permitted the revision petitioners to deposit ₹1,70,24,000; upon payment, the attachment was to be raised and the petitioners could obtain a sal...
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The petitioners acquired part of the respondents’ land under the Tamil Nadu Highways Act, 2001, for construction of a road overbridge.
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The petitioner sought a direction requiring the sole Arbitrator to furnish the arbitral award dated 18 April 2015 and the arbitration case papers, so that he could challenge the award under Section 34 of the Arbitrati...
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The decree-holder obtained an ex parte decree for specific performance against the judgment-debtor in O.S. No. 38 of 2006 on 28 February 2013.
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The petitioners acquired the respondent’s land under the Tamil Nadu Highways Act, 2001, for construction of a road overbridge.
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The petitioners, judgment-debtors under an arbitral award, challenged an executing court’s order directing the sale of attached properties under Order XXI Rule 66 CPC.
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The plaintiffs’ suit for declaration of title, invalidation of a settlement deed, and permanent injunction was dismissed for non-prosecution on 25 January 2021.
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The petitioner, a judgment debtor, challenged the dismissal of applications seeking dismissal of the respondent’s execution petitions as premature.
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The assessees appealed under Section 27A of the Wealth-tax Act, 1957, against the Tribunal’s orders concerning assessment year 2008–09.
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The revision petitioner, as plaintiff, obtained an ex parte decree in a suit for specific performance, declaration and injunction on 3 November 2018.
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For Assessment Year 2007–08, the assessee’s bank account received ₹10 crore.
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The deceased, aged 24, was struck and fatally injured by a lorry while crossing the Chennai–Bengaluru road on 11 December 2014.
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Ammasi, aged about 66, died in a road accident while travelling as a passenger in a Transport Corporation bus on 12 August 2016.
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The claimant was injured in a collision involving a Government bus in which he was travelling and an insured vehicle.
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The petitioner, proprietor of a parcel-transport business, challenged the police’s locking and sealing of his godown after registering a case under Section 9-B(1)(b) of the Explosives Act, 1884, following the discover...
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The respondent was engaged as a daily-wage driver from 28 September 2000. In an earlier writ petition, the High Court directed the appellants to consider his request for appointment to a permanent Driver post; it did...
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The respondent alleged that the petitioner borrowed ₹9,00,000 in cash in March 2015 and issued a cheque dated 28 October 2015 towards repayment.
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The appellant joined service as a Junior Assistant in 1993 and was promoted to Assistant in 1998.
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The State and its officials appealed against the order dated 13 September 2022 in W.P. No. 30695 of 2008.
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The petitioners, owners of flats in Balaji Apartment, Anna Nagar, sought joint pattas with the other flat owners for the land allotted by the Tamil Nadu Housing Board, corresponding to their respective undivided share...
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The petitioner owned 58.11 cents in Survey No. 29/3A2, Therekalputhoor Village; 22.11 cents were acquired by the National Highways authorities, and compensation was paid.
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The respondent, a Junior Assistant in the Crime Branch CID, was suspended after a criminal case was registered against him over allegations that he impersonated a police officer and demanded money.
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The petitioner claimed title to the property under a registered sale deed dated 14 February 1990.
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The petitioner sought a writ of mandamus directing removal of a water pipeline laid in his patta land in Survey Nos. 53/19 and 53/20, payment of compensation, and criminal and legal action against certain officials
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The appellants challenged their respective transfer orders by filing writ petitions, which the Writ Court dismissed on 26 March 2024, holding that transfer is incidental to service.
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The applications were filed under Section 151 of the Code of Civil Procedure seeking an extension of the deadline for filing Forms VI and VII following an Annual General Body Meeting (AGM) scheduled for 19 July 2026.
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The proceedings concerned 3.22 ares (8 cents) in Old Survey No. 39, New Town Survey No. 15, Kulithalai.
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The petitioner, a candidate with locomotor disability, possessed a valid UDID Card issued by the Department of Empowerment of Persons with Disabilities recording her disability at 40%. Relying on the UDID Card, she ap...
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The petitioner, who has a locomotor disability, possessed a UDID Card issued by the Department of Empowerment of Persons with Disabilities recording 60% disability, issued on 27 March 2024.
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The petitioner claimed membership of the Scheduled Caste (Adi-Dravidar) community, completed her schooling in Government schools in Puducherry, and secured 203 marks in NEET-UG 2026.
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The petitioner, claiming locomotor disability, possessed a UDID Card issued by the Department of Empowerment of Persons with Disabilities (DEPwD), recording her disability at 50%.
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The petitioner challenged a Form-4 property-tax demand notice dated 29 July 2026 and a consequential Form-7 attachment notice dated 7 September 2026 concerning his property bearing Assessment No.115/099/901665 at Thir...
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The petitioner had purchased the subject property under Document No. 9666 of 2007 dated 13 December 2007 from S. Tamilarasi, who acted as the power-of-attorney holder of Maniyan Navalankiyar.
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The petitioner sought permission to conduct a cock-fight event on 26.09.2026 at Athivakkam Village, Tiruvallur District.
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The petitioners, cultivating tenants, were parties to two proceedings: one concerning fixation of fair rent in FRP No. 29 of 1994 and another concerning eviction under Section 3(2)(b) of the Tamil Nadu Cultivating Ten...
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The petitioner, a Deputy Superintendent of Police, challenged the Government Order dated 18 July 2023 imposing the penalty of compulsory retirement.
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The petitioner, C. Mercy, was the daughter of C.P. Chakkuni, who served as a Naick in the Tamil Nadu Special Police, III Battalion, and retired on 31 May 1979.
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The petitioner entered into a registered lease of 8 acres 42 cents out of a larger extent of 19.5 acres in Kamaneri Village, Ramanathapuram District, and established a prawn farm under the Pradhan Mantri Matsya Sampad...
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The petitioner was appointed as a Graduate Typist in the Tamil Nadu Secretariat Service on 02.11.2017 and completed his probation on 03.12.2019, thereby becoming eligible for consideration for promotion to the post of...
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The petitioner owned lands in Survey Nos.15/2E and 15/4 at Achangulam Village, Kayathar Taluk, Thoothukudi District, which it had acquired for agro-farming and on which it had installed solar panels.
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The petitioner, M. Sankaran, claimed that his deceased father, Meenashi Sundaram Asari, who died on 25 December 2019, had executed an unregistered Will dated 3 November 2016 bequeathing 12 shops and four houses exclus...
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The petitioner, a consignor, transported goods in vehicle No. TN-57-BR-9751.
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The petitioner, P. Ganesan, filed a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking a direction to the police authorities to provide adequate protection to his life and the lives and limb...
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The appellant/plaintiff claimed ownership of the suit property through a chain of title commencing with Pethaiya’s registered purchase from A.R. Syed Ibramsha on 22.01.1978, followed by Pethaiya’s registered sale to h...
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The petitioner completed Class XII under the CBSE curriculum and had studied English, Biology, Mathematics, Physics and Chemistry as her regular subjects, with Tamil intended as an additional subject.
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The petitioners, Accused Nos.3 and 4 in C.C.No.454 of 2018 before the Judicial Magistrate, Tenkasi, were prosecuted for offences under Sections 448, 188, 352 and 506(2) of the Indian Penal Code arising from an allegat...
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The petitioner claimed to be the registered owner of a Mahindra Swaraj Tractor bearing Registration No. TN 55 BM 7285.
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The petitioner’s daughter, A.K. Midhuna, studied the Bio-Mathematics stream comprising English, Physics, Chemistry, Mathematics and Biology, with Physical Education as an additional subject.
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The petitioners, parents of 20 students who appeared for the CBSE Senior School Certificate Examination, 2026 through the third-respondent school, alleged that the school incorrectly placed Physical Education among th...
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The petitioner, a Block Development Officer working in the office of the Assistant Director of Rural Development (Panchayat/Audit), Thanjavur, was a cancer survivor and had been posted in the Assistant Director’s offi...
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The appellant, Yuvarani, a saleswoman in a cooperative society, was arrested on 4 September 2026 in Crime No. 422 of 2026 for offences under Sections 296(b), 115(2) and 133 of the Bharatiya Nyaya Sanhita, 2023, and Se...
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The petitioners claimed title over lands in S.F. Nos.447 and 483, Ariyalur, through an ancestral chain and a registered partition deed dated 16 July 1955. Their suits for declaration of title and consequential alterat...
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The plaintiff instituted O.S. No. 12 of 2013 before the Subordinate Court, Rasipuram, seeking specific performance of an agreement of sale concerning Plot Nos. 37 and 41 in the “KKS Nagar” layout.
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The petitioner, wife of the detenu Maina @ Ramesh Kumar, challenged the detention order dated 4 April 2026 passed by the District Magistrate and District Collector, Dindigul, under Section 2(f) of the Tamil Nadu Preve...
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The petitioner, mother of Esakkimuthu alias Kombaiah, challenged the detention order dated 29 April 2026 passed by the Commissioner of Police, Tirunelveli City, under Section 2(f) of the Tamil Nadu Prevention of Dange...
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The petitioner challenged the detention of Bernick, aged 24 years, under Section 2(f) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Off...
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The petitioner, formerly Secretary of the fourth-respondent Primary Agricultural Co-operative Credit Society, retired on 30 June 2025.
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The petitioner, father of Balamurugan, challenged the detention order dated 29 April 2026 issued by the Commissioner of Police, Tirunelveli City, under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers,...
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The disputes concerned temple property comprised in R.S. No. 22/8, Aloor B Village, Kalkulam Taluk, Kanyakumari District.
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The first respondent/claimant filed a motor accident claim alleging that, on 30 January 2019, he was travelling as a pillion rider on a motorcycle when a Maruti Alto car bearing Registration No. TN-37-CV-6673, coming...
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The parties married on 09.09.2015 and had a daughter born on 01.09.2016.
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The petitioner claimed occupation of a residential property situated in Natham Survey No.279/3, Magilthagam Village, Thiruvadanai Taluk, Ramanathapuram District, and sought grant of patta.
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The petitioners were electricity consumers and/or group captive consumers associated with wind-energy generation.
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The deceased, a 60-year-old woman residing alone in Coimbatore, was found dead inside her locked house on 12 August 2009, with a deep cut injury to her neck and certain gold ornaments missing.
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The respondents, Gunasundari and Selvaraj, were the parents of Santhanam, aged approximately 29 years, who died in a road accident on 1 July 2018 when a bus bearing registration No. TN-19-2427, owned by PSB Polytechni...
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The appellants participated in the 2017 recruitment process for Grade-II Police Constable conducted by the Tamil Nadu Uniformed Services Recruitment Board. They cleared the written examination, physical test and medic...
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The deceased was the husband of A2–Indhumathi. The prosecution alleged that A1–Sridhar and A2 had an illicit relationship, which was opposed by the deceased, and that they consequently conspired to murder him on 9 Jul...
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Mazhuarul Uloom College, a minority aided institution, sought permission to close admissions to its B.Sc. (Mathematics) and B.A. (Corporate Economics) courses.
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The appellant sought condonation of a delay of 1,649 days in filing a writ appeal against the order dated 22.12.2021 by which the learned Single Judge dismissed W.P.No.1236 of 2018 concerning salt manufacturers.
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The second respondent alleged that A1, in collusion with A2 to A7, fabricated Sale Deed Document No.3994 of 1975 dated 20.10.1975 by converting a mortgage deed into a sale deed in the records of the Sub-Registrar Offi...
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The Gudalur and Nelliyalam Municipalities sought condonation of a 734-day delay in filing intra-court appeals under Clause 15 of the Letters Patent against the orders dated 28 June 2023 in W.P. Nos.7660 and 7661 of 2023.
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The first respondent purchased, jointly with Harinishanth, 2.99½ acres in Survey Nos.120/1, 120/2 and 120/3 of Emmampoondi B Village under a registered sale deed dated 30.04.2024, Document No.1669 of 2024.
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The respondent-husband instituted FCOP No. 528 of 2022 before the Family Court, Erode, seeking dissolution of marriage.
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The appellant participated in the selection process conducted by the Medical Services Recruitment Board for the post of Assistant Surgeon (General).
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The petitioner, an octogenarian and father of the third respondent, executed a Settlement Deed and Family Arrangement in favour of his son, allegedly out of love and affection and on the understanding that the son wou...
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The appellant and respondents 4 to 16 were litigating over shares in properties in O.S.No.103 of 2012.
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The appellant-wife challenged the judgment of the Principal Family Court, Chennai, in O.P. No. 1659 of 2023, by which her marriage with the respondent-husband was dissolved on the ground of cruelty and desertion.
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On 9 March 2023, Venkatesan was travelling as a passenger in a Tamil Nadu State Transport Corporation bus bearing Registration No. TN 25 N 0281 on the Tindivanam–Tiruvannamalai Road. Near Sammanthanur Koot Road, the b...
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On 9 March 2023, Kanchana was travelling as a passenger in a Tamil Nadu State Transport Corporation bus bearing Registration No. TN 25 N 0281.
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On 21 December 2019, Selvam was travelling in a Tamil Nadu State Transport Corporation bus near Rayarpalayam Bus Stop, Palladam–Tiruppur Road, when the bus allegedly was driven rashly and negligently, causing him to s...
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On 9 March 2023, Bhuvana was travelling as a passenger in a Tamil Nadu State Transport Corporation bus bearing Registration No. TN 25 N 0281 near Sammanthanur Koot Road on the Tindivanam–Tiruvannamalai Road.
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The petitioner claimed ownership of Residential Apartment No.1086 in “Azure the Oceanic,” Chennai, purchased under a sale deed dated 19 January 2024 for valuable consideration.
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The appellant was conducting quarrying activities under a mining lease.
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The appellant, Vivek Sasidharan, maintained bank accounts with respondents 1 to 3—State Bank of India and Axis Bank.
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On 31 October 2015, Mohideen Basha and Habib Mohamed sustained fatal stab injuries near Aroma Bakery, Oppanakara Street, Coimbatore.
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The plaintiff claimed ownership and possession of a 4,500 sq. ft. property originally belonging to Mrs. Appalla Narasamma. The property had been leased to M/s. Car Care Clinic in 1982. Under a tripartite arrangement d...
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The petitions concerned the proposed election of the Executive Council, President and Vice-President of the Federation of Motor Sports Clubs of India (“FMSCI”), a recognised National Sports Federation for motor sports.
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The appellant claimed ownership of lands in Survey No.67 and Survey Nos.68/1 and 68/2, measuring approximately 1 acre and 41 cents at Alapakkam Village, Chengalpattu Taluk, where she operated a rice mill.
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The appellant became a lessee of a 25-metric-ton-capacity godown in the Virudhachalam Warehousing Complex under a lease deed dated 4 December 2014. The original lease was for 11 months, but it was subsequently extende...
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The petitioner, an Assistant Professor at Kanyakumari Government Medical College and Hospital and an in-service postgraduate medical doctor, secured 198/600 marks and All India Rank 5964 in NEET-SS 2025.
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The Directorate of Enforcement filed a complaint dated 11 March 2024, which was registered as Spl. C.C. No. 17 of 2024 before the XIII Additional Sessions Judge, Chennai.
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Canara Bank issued a public auction sale notice dated 29.07.2026 for secured assets, fixing the reserve price at ₹19,21,00,000 and the Earnest Money Deposit (“EMD”) at ₹1,92,10,000, being 10% of the reserve price.
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C.S. No. 51 of 2005 was instituted by the applicant-company and its directors seeking declaratory and other reliefs.
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The appellants, parents of the deceased Amarnath, filed a claim petition under the Motor Vehicles Act, 1988, alleging that on 5 November 2021 the deceased was riding the first respondent’s motorcycle, insured with the...
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On 25 October 2013, the minor claimant, aged approximately 13 years, was riding his bicycle on Raja Annamalai Road, Chennai, when a motorcycle bearing Registration No. TN 05 AT 8066, allegedly driven rashly and neglig...
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The petitioner, appearing in person, filed a public interest writ petition under Article 226 of the Constitution seeking a direction to the authorities to upload quasi-judicial enquiry reports prepared under Sections...
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The appellant-claimant was travelling as a pillion rider on a motorcycle on 23 November 2020 when a Maruti Suzuki car allegedly driven rashly and negligently collided with the motorcycle near Mandakapalayam Bus Stop.
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The petitioner/accused was facing trial in Spl.S.C.No.161 of 2025 for offences under Sections 9(m), 10, 11(1) and 12 of the Protection of Children from Sexual Offences Act, 2012, and Section 127(2) of the Bharatiya Ny...
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The petitioners claimed possession of land measuring 0.52.00 hectares in Survey No.275/2 at Edhumalai Village, allegedly forming part of the property of Arulmigu Kamba Perumal Temple.
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The petitioner, Accused No.1 in Crime No.331 of 2022, was prosecuted for offences under Sections 294(b), 323, 355 and 506(ii) of the IPC and Section 4 of the Tamil Nadu Prohibition of Harassment of Women Act, 2002.
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The petitioner claimed rights over 0.40.50 hectares of land in Survey No.382/2B, Velampatti Village, Palani Taluk, Dindigul District, covered by old Patta No.248 and New Patta No.133.
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The petitioners, users of a public street at Nerunjivilai, Sengalakurichi Village Panchayat, alleged that sewage, drainage and rainwater stagnated on the street, particularly during the monsoon, owing to obstruction o...
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The petitioners, proposed accused in proceedings arising from a complaint by the second respondent, challenged the order dated 1 November 2025 of the XVIII Metropolitan Magistrate, Saidapet, passed under Section 156(3...
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The petitioner imported goods declared as SS Mop Sticks under CTH 73239990 and Sponge under CTH 39262091, covered by Warehouse (Z-type) Bill of Entry No.9611201 dated 01.06.2026.
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K. Mariappan and V. Pechimuthu claimed to have worked from 5 February 2005 as a plumber and gate-valve opener, respectively, under the Seithur Selection Grade Town Panchayat.
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The Tamil Nadu Uniformed Services Recruitment Board issued a notification for recruitment to the posts of Grade-II Police Constable/Jail Warden for the 2022 recruitment year.
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The petitioner filed two writ petitions concerning the Vandiyur Park, K.K. Nagar, Madurai. In WP(MD) No. 16106 of 2026, he sought certiorari to quash the Madurai Municipal Corporation Commissioner’s proceedings dated...
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The second respondent, a retired Headmistress, alleged that the first petitioner and his family members were attempting to obtain control over a property at Mugalivakkam, Chennai, which was the subject of a family pro...
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The petitioner claimed that he was initially engaged as a Mazdoor in the Public Works Department on 1 May 2000 for a monthly remuneration of ₹1,400 and thereafter worked in various PWD divisions for approximately 24 y...
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The petitioner, the brother of Pitchandi, a life convict confined in Palayamkottai Central Prison, sought modification of the prison authority’s order dated 17 September 2026, which granted Pitchandi three days’ emerg...
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The 14 petitioners, residents and longstanding parishioners of St. Michael Athithuthar Church, Mela Asaripallam, alleged that the private respondents were preventing them from paying parish/membership tax, participati...
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The petitioner, son of A.M. Abdul Hakkim, a life convict detained at Central Prison, Trichy, sought ordinary leave for his father so that he could assist the family in making financial arrangements, as he was stated t...
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The respondent–plaintiff instituted O.S.No.8810 of 2019 before the First Assistant Judge, City Civil Court, Chennai, seeking recovery of money under a loan deed dated 16 November 2016.
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The petitioner/plaintiff instituted O.S.No.130 of 2022 before the Principal District Court, Villupuram, seeking specific performance of an agreement of sale dated 3 March 2014 allegedly executed between him and the se...
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The petitioner/plaintiff instituted a commercial suit seeking recovery of money and permanent injunction against the respondents.
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The petitioner filed a writ petition under Article 226 of the Constitution seeking a direction to respondents 1 to 3—the Tamil Nadu Water Supply and Drainage Board authorities—to compensate him to the extent of ₹7,20,...
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The appellant-plaintiff and the deceased P.A. Bansidhar were brothers. The plaintiff executed a registered power of attorney in favour of Bansidhar on 12 March 1998 to manage and alienate the plaintiff’s properties. B...
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The petitioner, a Deputy Manager of the Tamil Nadu Salt Corporation Limited, was posted at the Corporate Office, Chennai, pursuant to an order dated 24.03.2025. By order dated 11.05.2026, the first respondent transfer...
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The petitioner sought a writ of mandamus directing the District Collector and HR&CE authorities to appoint a Fit Person to administer four temples at Surakundu Village, Melur Taluk, and to conduct the Purattasi festiv...
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The petitioner, an Assistant Director of Agriculture and formerly a Seed Certification Officer, accompanied Vigilance and Anti-Corruption officials during a trap against a Tahsildar on 17 November 2014 and was cited a...
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The appellant was prosecuted for allegedly taking a 13-year-old girl, born on 17 August 2007, from near a temple on 25 January 2021 to his residence at Sathyamangalam, taking her thereafter to Mysore, and remaining wi...
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On 2 August 2015, allegedly due to prior enmity concerning coconut trees protruding onto the petitioner’s land, Raja @ Rasu entered the house of P.W.1, stabbed him in the stomach with a knife, and criminally intimidat...
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The petitioner, the registered owner of a Toyota Glanza car bearing Registration No. TN-69-BS-0705, was arrayed as Accused No.1 in Crime No.94 of 2026 registered by Thalamuthu Nagar Police Station, Thoothukudi District.
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The petitioner, Sylviya, wife of the detenu Irudhaya Jasfar, challenged the detention order dated 02.05.2026 passed by the District Collector and District Magistrate, Thoothukudi, under the Tamil Nadu Prevention of Da...
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The petitioner, mother of Saraboji, challenged his preventive-detention order dated 06.05.2026 in Cr.M.P.No.45/2026, passed by the District Collector and District Magistrate, Tiruchirappalli, under Section 2(f) of the...
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The petitioner challenged the conduct and result of the Under-19 Boys 75+ kg Silambam quarter-final bout held during the Chief Minister’s Trophy 2026, Madurai District, on 9 September 2026.
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The petitioner-husband and the first respondent-wife were married on 26 January 2011 according to Hindu rites and customs, and they have two minor children.
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The petitioner, Shanthi, mother of the detenu Mathiyalagan, challenged the detention order passed by the District Collector, Tiruchirappalli, in Cr.M.P.No.46/2026 dated 08.05.2026, whereby the detenu was classified as...
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The petitioner, Santhi, widow of Late Mani Vallatharasu and mother of five children, operated M/s. Sandhiveeran Crusher at Survey Nos. 32/3, 32/5, 32/6, 33/2 and 33/3, Themavur Village, Pudukkottai District.
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The appellant, Paramasivam, was prosecuted along with two other accused for allegedly attacking police personnel posted at the Thillaivilagam check post.
3 MIN READ→
The respondent applied for direct recruitment to the post of Combined Engineering Subordinate Services pursuant to the TNPSC notification dated 03.02.2023 and appeared for the examination.
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The petitioner, a customs broker, held a customs broker licence issued under the Customs Brokers Licensing Regulations, 2018 (“CBLR 2018”). The Directorate of Revenue Intelligence alleged that the petitioner had knowi...
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The petitioner, J. Surendran, sought Letters of Administration limited to Tamil Nadu in respect of an immovable property at Tiruchirappalli, originally purchased by Dr. M.G. Ramachandran under a sale deed dated 16 Mar...
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The applicants claimed succession to property allegedly left intestate by Dr. M.G. Ramachandran (“M.G.R.”), asserting that they were Class II heirs through his brother, M.G. Chakrapani.
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P. Ramamoorthy obtained probate on 26.11.2010 in respect of the Will dated 05.04.2006 executed by late P. Nayagam. The probate proceedings concerned, inter alia, lands measuring 37 cents in Survey No. 590 and 58 cents...
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The petitioner was allegedly apprehended on the basis of secret information and found in possession of 800 grams of ganja. The prosecution claimed that two 50-gram samples, marked S1 and S2, were drawn at the time of...
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The applicant, Lakshmi, sought revocation under Section 263 of the Indian Succession Act, 1925, of the Letters of Administration with Will annexed granted to the respondent on 20 December 2022 in respect of a register...
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The petitioner, an employee of Neyveli Lignite Corporation Ltd. (“NLC”), was transferred to National Thermal Power Ltd. (“NTPL”), a joint venture of NLC and TANGEDCO, where NLC’s leave rules continued to apply.
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The petitioner sought Letters of Administration with the Will annexed under Sections 232 and 276 of the Indian Succession Act, 1925, in respect of a registered Will dated 13.01.2011 executed by her maternal aunt, S. S...
3 MIN READ→
On 11 March 2017, the first respondent was travelling as a pillion-rider on a motorcycle when the vehicle struck a roadside stone due to the rash and negligent driving of the second respondent, the owner-cum-rider. Th...
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The petitioner sought Letters of Administration with the Will annexed in respect of an immovable property belonging to late P.S. Lakshmanan, who executed a registered Will dated 28 June 2007 and died on 24 July 2010.
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The appellant was recognised as a tenant of property belonging to the third-respondent temple and had been permitted to put up a superstructure on the premises.
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The petitioner completed her Class XII examination in 2020 and appeared for NEET-UG 2020 and 2021. She subsequently pursued and completed an MBBS course at Far Eastern Federal University, Vladivostok, Russia, in 2026.
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The petitioner was prosecuted in S.C. No. 94 of 2020 before the Mahila Court, Pudukkottai, for an offence under Section 376(2)(F) IPC.
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The petitioner appeared for NEET-UG 2021 conducted by the National Testing Agency (“NTA”) under Roll No. 4106003292 and Application No. 210410687732 and allegedly secured 145 marks.
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The respondents/landlords initiated R.L.T.O.P. No. 484 of 2024 under Section 21(2)(a) of the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017, seeking eviction of the petitioners...
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The petitioner alleged that Ponappa Gounder and his wife had executed an unregistered Will dated 02.03.1995 in favour of Samidurai concerning 72.75 cents of land in specified survey numbers at Venkatapuram Village.
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The petitioner/A1 and the other accused in C.C. No. 319 of 2024, pending before the II Additional Special Court for Trial of Cases under the NDPS Act, Chennai, had previously been released on bail and had complied wit...
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The appellant-husband filed H.M.O.P. No. 3053 of 2014 under Section 11 of the Hindu Marriage Act, 1955, seeking a declaration that his marriage with the respondent, solemnised on 14 June 2010, was null and void.
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The appellant, an Assistant Scientific Officer in the Drug Testing Laboratory of the Indian Medicine and Homeopathy Department, possessed M.Sc. (Microbiology) and M.Phil. (Biotechnology) qualifications.
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The appellants, Dr. S. Venkiteshwaran and Dr. G. Kolappan, were appointed as Assistant Surgeons in the Health Department and were serving under the Directorate of Medical and Rural Health Services.
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The petitioner, a facility-management company providing housekeeping services to Government Medical Colleges and Hospitals, employed respondents 3 to 26 as housekeeping workers during 2022–2025.
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The petitioner filed a writ petition in the nature of public interest litigation under Article 226 of the Constitution, seeking prevention of alleged illegal sand/silt mining in Naalairamudiyarkulam, Survey No. 853/1,...
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The petitioner was the registered owner of a Yamaha R15 two-wheeler bearing Registration No. TN-64-Z-3730, which was seized in Crime No.471 of 2024 registered by Koodalpudur Police Station for offences under Sections...
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The petitioner claimed to be the registered owner of a Yamaha-FZS two-wheeler bearing Registration No. TN-59-CH-8683, which had been seized by the respondent police in Crime No.183 of 2025 registered under Sections 8(...
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The disputed properties comprised portions of Survey Nos.628/2 and 628/4, classified as minor inam lands granted to the temple’s poojaris as service inam or Poojari Maaniyam for rendering priestly services.
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The petitioner claimed to be the registered owner of a Yamaha-Cygnus Ray ZR two-wheeler bearing Registration No. TN-72-CC-0019.
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The petitioner claimed to be the registered owner of a Yamaha Ray ZR two-wheeler bearing Registration No. TN-58-BR-5348, which was seized by the Nagamalai Pudukottai Police in Crime No.16 of 2026 in connection with th...
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The petitioner claimed to be the owner of a Tipper Lorry bearing Registration No. TN-19-U-2530, which had been seized by Navalpattu Police in Crime No.743 of 2025.
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Alaguvel, a retired Chief Store Supervisor of the Chennai Port Trust, retired on 31 May 2015 and claimed medical reimbursement under the Chennai Port Trust Employees’ (Medical Attendance in the Trust’s Hospital and Re...
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The petitioner, appointed as a Senior Bailiff on 14 June 1999, claimed selection grade from the date of his initial appointment.
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The de facto complainant alleged that Accused No. 1, her maternal uncle’s son, repeatedly had sexual intercourse with her on the promise of marriage, procured or compelled her to consume tablets resulting in abortions...
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The appellant filed an appeal under Section 96 of the Code of Civil Procedure, 1908, challenging the judgment and decree dated 29 March 2023 in O.S. No. 320 of 2019 passed by the II Additional District Court, Tiruchen...
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The appellant instituted W.P. Nos. 17175, 17179 and 17184 of 2020 seeking a writ of mandamus directing the Indian Maritime University (“IMU”) to forward his updated Service Book, leave records and Last Pay Certificate...
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The petitioner, a retired Village Administrative Officer, was placed under suspension on 17 September 2003 in connection with a prosecution under Section 7 of the Prevention of Corruption Act, 1988.
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The petitioner, the third accused in C.C.No.81 of 2026 before the Judicial Magistrate, Thirumayam, sought quashing of the final report arising from Crime No.208 of 2022 registered by K. Puduppatti Police Station.
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The appellant’s family lands were acquired by the Government of Tamil Nadu for establishing a thermal power plant, with the Tamil Nadu Electricity Board as the requisitioning body.
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J. Raja Sampath Kumar, a former Depot Manager (Grade-I) in the Tamil Nadu Agricultural Department, was charged with misconduct relating to alleged irregular issuance of agricultural inputs and consequent loss of ₹4,20...
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M. Anbalagan joined the Co-operative Department as a Junior Inspector in 1985 and was later promoted to the post of Co-operative Sub-Registrar.
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The appellant was appointed as a Driver by the second respondent-Corporation in 1993.
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The appellant, M. Selvam, challenged an order dated 11.06.2015 issued by the Regional Joint Director, Local Fund Audit Department, the consequential revised pay re-fixation order dated 25.01.2016 issued by Bharathidas...
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The second respondent/defacto complainant alleged longstanding business and financial dealings with the petitioner’s husband, A2, concerning investments, loans and property transactions from 2009 to 2023.
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The petitioner, an Assistant in the Madras High Court Registry, faced three disciplinary proceedings under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules concerning unauthorised absence.
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The petitioner challenged the proposed construction of a Community Hall/Kalyana Mandapam in Survey No.376/12 at Mela Sekkarakkudi Village, Srivaikundam Taluk, Thoothukudi District, on the ground that the site was adja...
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The petitioners challenged the proceedings of the second respondent, the Taluk Executive Magistrate and Tahsildar, Salem Taluk, in Na.Ka.No.1475/2026/A7 dated 24 July 2026, purportedly issued under Section 126 of the...
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The petitioner was appointed as a Junior Assistant in the Tamil Nadu Civil Supplies Corporation (TNCSC) on 2 January 1976 and was later promoted as Superintendent.
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The appellants, who had been co-opted as directors of R.939 Thachankurichi Primary Agricultural Co-operative Society, challenged individual auction sale notices dated 08.06.2026 issued by the Deputy Registrar under Ru...
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The appellant-wife challenged the dismissal of her petition in H.M.O.P. No. 622 of 2007, by which she had sought dissolution of marriage on the ground of cruelty.
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The petitioners were employees of the Police Transport Workshop-cum-Training School, Avadi, who had retired from service.
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The petitioners were Assistants in the Tamil Nadu Ministerial Service working in the Fisheries Department.
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The petitioner, a woman government servant, challenged the proviso to Rule 101(a) of the Tamil Nadu Fundamental Rules, which restricted maternity leave to a woman government servant having fewer than two surviving chi...
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The appellant and PW1, both adults, had been in a romantic relationship for approximately four years and had a continuing physical relationship.
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The appellants, who were Respondents 4 and 5 in W.P.(MD) No.29578 of 2025, challenged the order of the learned Single Judge directing the Tamil Nadu Electricity Board/Tamil Nadu Power Distribution Corporation Ltd. (“B...
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The petitioner claimed ownership of property comprised in Survey Nos. 35/15, 35/20, 35/17 and 36/1, Gonur West Village, Mettur Taluk, Salem District, measuring approximately 3 acres and 34 cents.
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The petitioners challenged a public notice dated 16 September 2026 issued by the Revenue Divisional Officer, Namakkal, proposing an enquiry concerning land originally comprised in Old Survey No. 243/1.
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The petitioner challenged the proceedings dated 12 June 2026 issued by the Principal Secretary to the Government, Housing and Urban Development Department, concerning recovery of the subject lands, through a writ peti...
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The petitioner joined the Doctorate of Medicine (D.M.) course in Medical Gastroenterology at Government Coimbatore Medical College on 21 February 2023 and completed it on 20 February 2026.
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The Directorate of Enforcement filed a complaint under Section 44(1)(b) of the Prevention of Money Laundering Act, 2002 (PMLA), dated 9 September 2024, against Jaffer Sadiq.
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M/s Prakruthi Traders imported a consignment declared as roasted areca-nut splits under Bill of Entry dated 21.01.2026 and classified under CTH 2008 19 91.
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The appellant sought condonation under Section 5 of the Limitation Act of a delay of 1,471 days in filing a writ appeal against the order dated 5 October 2021 in W.P. No. 42996 of 2016.
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On 18 December 2017, R. Sureshkumar was riding his motorcycle on Chinthamanipudur Bypass Road when a car, allegedly driven rashly and negligently by the first respondent, collided with his motorcycle, causing him to f...
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On 30 June 2015, Mathankumar was riding a motorcycle bearing Registration No. TN-48-AX-1081 on the Trichy–Salem Main Road, with Nagarajan and Muruganandam as pillion riders. Near Padhanithoppu, a lorry bearing Registr...
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The petitioner-plaintiff instituted O.S. No. 121 of 2013 before the Additional District Munsif Court, Chidambaram, seeking partition of seven scheduled properties, claiming that they originally belonged to Pazhani Pad...
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Nagarajan died on 12 January 2020 from injuries sustained in a motor accident on 31 December 2019, while travelling as a passenger in the appellant-Transport Corporation’s bus bearing Registration No. TN-01-N-7351.
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Respondents 1 and 2, the parents of Ibrahim, filed a claim petition under the Motor Vehicles Act, 1988, seeking ₹70 lakhs for his death in a road accident on 17 March 2018. The deceased, aged 24, was riding a two-whee...
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The petitioner/plaintiff instituted O.S. No. 448 of 2022 seeking declaration, permanent injunction, and mandatory injunction.
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The appellant, a non-service candidate admitted under the All India Quota to the M.S. (Orthopaedics) course at Madras Medical College, completed the course from 1 May 2016 to 30 April 2019.
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Respondents 14 and 15 instituted O.S. No. 649 of 2012 before the Principal District Munsif Court, Salem, seeking declaration and injunction concerning the suit property. Respondents 3 to 13 subsequently instituted O.S...
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The petitioners, who were the plaintiffs in O.S. No. 3009 of 2011 before the V Assistant City Civil Court, Chennai, sought declaration that certain documents were null and void, along with a permanent injunction.
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The petitioner’s husband, Saravanan, a life convict imprisoned in Tiruchirappalli Central Prison for an offence under the Protection of Children from Sexual Offences Act, 2012, sought 21 days’ ordinary leave.
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The prosecution alleged that, on 9 April 2006 at about 3:00 a.m., the accused—four brothers of the injured Tamilarasi and two of their wives—attacked her with sickles and sticks due to a dispute concerning cultivation...
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The appellant was prosecuted for allegedly sexually assaulting a 17-year-old girl on 10 November 2018.
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The petitioner, a practising advocate, filed a public interest writ petition under Article 226 seeking directions to the Election Commission of India and the Chief Electoral Officer, Tamil Nadu, to create an “Election...
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The deceased, Shanmugam, was returning home after closing his medical shop on 14.06.2009 at about 9.30 p.m. when two persons allegedly approached him on a motorcycle and threw sulphuric acid, causing fatal burn injuri...
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The first respondent/plaintiff instituted O.S. No. 672 of 2009 seeking declarations that certain sale deeds executed in favour of the petitioner and another defendant were null and void, along with a permanent injunct...
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The petitioner sought layout approval for land measuring 2 acres 12 cents, equivalent to 8,570 sq. m., in Iluppakudi Village, Madurai District.
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The assessee’s premises were searched under Section 132 of the Income-tax Act, 1961 on 05.07.2018, followed by notices under Section 153A for Assessment Years 2011–12 to 2019–20.
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On 16 January 2016, Nagu was travelling as a passenger in an auto-rickshaw bearing registration No. TN 73 B 5762, travelling from Arcot towards Kalavai. The auto collided head-on with a tanker lorry bearing registrati...
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The petitioner was initially appointed as a Tutor in the Kalakshetra Foundation on 1 October 1993, promoted as Lecturer on 1 August 2003, Assistant Professor on 19 April 2014, and Professor on 29 June 2022.
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The appellant challenged the order dated 10 July 2023 in W.P. No. 29268 of 2022 concerning appointment to the post of Village Assistant.
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The petitioner, the AIADMK Official Whip, challenged Resolution No.2/2026 of the Tamil Nadu Legislative Assembly concerning the proposed Mekedatu Dam.
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Thiruguna was recruited as an Assistant Engineer through the Tamil Nadu Public Service Commission (TNPSC) and joined the Highways Department on 26 January 1998.
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The petitioner joined the Life Insurance Corporation of India (LIC) as an Assistant on 04.07.1981 and was subsequently promoted as an Administrative Officer.
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The petitioner, an Assistant Engineer appointed on 13 January 1999, was transferred to the Krishna Water Supply Project Division in 2005.
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The appellant/complainant alleged that the respondent borrowed ₹3,50,000 as a hand loan on 13 October 2017 and issued Cheque No. Ex.P1 dated 12 March 2018 towards repayment.
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The applicant, appearing in person, filed a review application under Order XLVII Rules 1 and 2 read with Section 114 of the Code of Civil Procedure, seeking review of the order dated 10 June 2024 in W.P. No.24511 of 2...
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The respondents were landlords and the petitioner was their tenant. The landlords initiated eviction proceedings in RLTOP No. 97 of 2020 under the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and...
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R. Shanmugam, a Village Assistant, was entrusted with amounts collected towards land revenue, additional water cess and 2C tree tax during 2005–2008. The amount of ₹80,940 was allegedly not remitted into the Governmen...
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The petitioner challenged the order dated 27 October 2022 passed by the fourth respondent and the order dated 30 January 2025 passed by the second respondent, seeking quashing of the dismissal from service and consequ...
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The appellant filed a complaint under Section 138 of the Negotiable Instruments Act, 1881, alleging dishonour of a cheque issued by the respondent in connection with a settlement recorded through a Memorandum of Under...
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The plaintiff claimed to be a tenant in the suit property and to have operated a welding business, “Durai Engineering Works,” there for over ten years. He alleged that the first defendant and his men trespassed into t...
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On 1 December 2013 at approximately 4:45 a.m., the appellant was travelling on a motorcycle with his brother on Arcot Road, Vadapalani, Chennai, when an autorickshaw allegedly driven rashly and negligently collided wi...
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The first respondent, an aspirant for a medical course, applied for admission under the Eminent Sports Persons quota, which comprised 15 seats—13 for MBBS and 2 for BDS.
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The first respondent, a teacher employed by the appellant private matriculation school, challenged the management’s order dated 3 May 2021 relieving her from service.
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The respondent retired from Government service on 30 June 2010 while serving as an Assistant in the Revenue Divisional Office.
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N. Kalimuthu was appointed as a Salesman in Krishnapuram Primary Agricultural Cooperative Credit Society on 16 June 2014 and was promoted as Attender/Fertilizer Salesman on 1 September 2022.
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The plaintiff and defendants were members of the family of Pachamuthu Pillai. Properties inherited from their common ancestor were allotted to Pachamuthu under a registered partition deed dated 10 June 1970. The plain...
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The suit properties originally belonged to Perumal Naidu and thereafter devolved upon his sons, Gopal Naidu and Pottu alias Duraisamy Naidu, who held them as members of a joint Hindu family. Gopal Naidu died issueless...
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The petitioner, an officer of Indian Overseas Bank, was imposed the punishment of “discharge from service with superannuation benefits” under Clause 6(d) of the Bipartite Settlement dated 10.04.2002, by order dated 23...
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The petitioner participated in the 2010 recruitment process for Assistant Engineer and was appointed on 20 February 2012 after litigation delayed the appointment. Although the Service Rules were amended with effect fr...
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Pursuant to an advertisement dated 25 July 2010, the petitioner applied for the post of Associate Professor in Engineering at the National Institute of Technical Teachers Training and Research (“NITTTR”). The prescrib...
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The respondent, a Grade II Police Constable in the Armed Reserve, Greater Chennai Police, was proceeded against under Rule 3(b) of the Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules.
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The petitioner, a Grade-II Bench Clerk, faced departmental disciplinary proceedings concerning the alleged disappearance of 97 case bundles and five original promissory notes from the Court hall of the Subordinate Cou...
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The petitioner, appointed as an Office Assistant on 7 February 1995, claimed eligibility for appointment as Junior Assistant/Record Clerk under G.O.Ms.No.150, Municipal Administration and Water Supply Department, date...
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K. Eswari had obtained an order dated 23 October 2024 in W.P. No. 10583 of 2021 concerning fixation of pay and entitlement to incentive increment in the Education Department.
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The first respondent was employed as a Junior Assistant in the fourth respondent, a co-operative housing society. He resigned on 11 January 2019; the resignation was accepted and he was relieved from service, but his...
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The respondent, a Head Constable in the Tamil Nadu Police Department, was subjected to disciplinary proceedings under Rule 3(b) of the Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules on two charges.
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The petitioner, a medical officer, was denied promotion as Director and Professor, Institute of Otorhinolaryngology, Madras Medical College, in 2009.
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The petitioner invoked Article 226 of the Constitution seeking a writ of mandamus restraining the District Collector and the Madurai Corporation Commissioner from establishing a garbage transfer plant under the Swachh...
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The respondent was initially appointed under the Government of India and, upon the formation of the Food Corporation of India (FCI), opted for transfer to the FCI under Section 12-A of the Food Corporation of India Act.
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On 26 June 2018, Kumaraguru, aged approximately 52 years, was riding his Bajaj Pulsar motorcycle on Beach Road, Cuddalore, when a tipper lorry bearing registration No. TN 31 BB 0983 allegedly approached rashly and neg...
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The petitioner/plaintiff instituted O.S. No. 139 of 2025 before the Subordinate Court, Pappireddipatti, seeking declaration and permanent injunction, and also filed I.A. No. 1 of 2025 under Order XXXIX Rules 1 and 2 C...
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The petitioner purchased the subject property in 1988 and constructed a residential building in 1989 without obtaining planning permission.
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The petitioners claimed that their grandfathers, great-grandfather, fathers, or paternal uncle had served as Pujaris at Arulmigu Bhatrakaliamman Temple, Anthiyur, and that they themselves had performed Pujari duties f...
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The appellant, the sole accused, was convicted by the Magalir Neethimandram (Fast Track Mahila Court), Tiruppur, in Special S.C. No. 43 of 2019 for an offence under Section 9(m) read with Section 10 of the Protection...
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The respondents presented sale deeds for registration in respect of plots carved out of land situated in A. Jettihalli Village, Dharmapuri District. The plots measured approximately 1,744 sq. ft., 2,289 sq. ft. and 2,...
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The appellant, the sole accused, was convicted by the Sessions Judge, Magalir Neethimandram (Fast Track Mahila Court), Tiruppur, under Section 7 read with Section 8 of the Protection of Children from Sexual Offences A...
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G. Aravindhan was appointed as a Grade-II Police Constable on 18.02.2013. Disciplinary proceedings were initiated against him under Rule 3(b) of the Tamil Nadu Police Subordinate Services (Discipline and Appeal) Rules...
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The appellant, the sole accused, filed a criminal appeal under Section 374 of the Code of Criminal Procedure, 1973, challenging the judgment dated 12 March 2018 in S.C. No. 307 of 2015 passed by the Special Court for...
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The petitioner, defendant in O.S. No.231 of 2009, had instituted O.S. Nos.207 and 347 of 1997 concerning the same properties; those proceedings were pending in second appeal. During their pendency, and while an interi...
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On 3 November 2014 at approximately 7:00 a.m., the appellant was driving a private bus on the Durgabai Deshmukh Flyover, Chennai.
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The petitioner, initially appointed as an Assistant Engineer in the Public Works Department on 24 October 1984, was promoted as Assistant Executive Engineer with effect from 26 December 2005.
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The petitioner was appointed as a part-time writer in Vellamadi Panchayat Union on 1 September 1965 and was subsequently appointed as a Junior Assistant on 27 December 1990. She was promoted as an Assistant in 2000 an...
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The petitioner, a District Backward Class and Minority Welfare Officer, challenged the suspension order dated 26 May 2023 and the order dated 31 May 2023 by which he was not permitted to retire upon attaining superann...
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On 19 October 2016, P. Anilkumar was riding his motorcycle when a tractor bearing Registration No. TN 83 W 5427 allegedly driven rashly and negligently collided with him, causing fractures and other grievous injuries.
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The petitioner, a directly recruited Sub-Inspector in the CRPF, was appointed as an Assistant Commandant in 2007 and promoted as Deputy Commandant with effect from 27 December 2016.
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On 1 January 2014, the claimant, P. Sivakumar, was driving a Bolero vehicle bearing Trade Plate No. TN 06 TC 18 from Bengaluru towards Chennai. Near Abdullapuram, an unidentified Volvo bus allegedly came close to the...
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The petitioner faced a show-cause notice dated 09.12.2005 concerning alleged wrongful availment of CENVAT credit on outward transportation services for November 2004–September 2005. The demand was confirmed by the CES...
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On 18 November 2009, the appellant-claimant was riding a TVS 50 motorcycle on the Rasipuram–Tiruchengode Road when a Hero Honda Splendor Plus allegedly collided with his vehicle, causing multiple injuries to his right...
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The appellant, Managing Partner of Ashok Finance, challenged the order of the learned Single Judge in W.P.(MD) No.26553 of 2023.
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The 27 petitioners were appointed as Lab Technician Grade-III personnel pursuant to G.O.Ms.No.103, Health and Family Welfare Department, dated 15 April 2010, for Urban Primary Health Centres. Their appointments were m...
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The petitioner was appointed as Secretary of the second-respondent Primary Agricultural Co-operative Credit Society on 02 December 1992.
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The respondent, initially serving as a Radio Supervisor in the Tamil Nadu Local Administration Radio and Television Maintenance Organisation from 13 November 1997, was affected by the abolition of that organisation un...
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Late Mr. Sundaram, a Sanitary Worker in the Kotagiri Special Grade Town Panchayat, died in harness on 17 November 2017.
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The respondents, employees of the Airports Authority of India, sought continuation of their salary fixation dated 21 January 2011, including two additional increments calculated at 3% of basic pay.
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The petitioner was appointed as an Office Assistant on 10 December 2021.
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Land measuring 1,191 sq. m. belonging to the first respondent was acquired for the ECR–OMR radial/link road scheme pursuant to a notification dated 04.02.2006 under Section 15(2) of the Tamil Nadu Highways Act, 2001.
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The respondent-plaintiff instituted O.S. No. 339 of 2008 seeking declaration of ownership, consequential permanent injunction restraining the defendant from making further construction or interfering with possession,...
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The petitioner filed a Public Interest Litigation under Article 226 of the Constitution seeking to restrain the respondents from establishing a retail TASMAC outlet or granting an FL2 licence for retail vending of liq...
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The plaintiffs claimed that 4 acres 1 cent in Survey No.74/4 was purchased in 1944 in the name of Poongavana Gounder, the eldest son and kartha of the joint family, using joint-family funds.
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Rama Boyan originally purchased the suit properties as his self-acquired properties under a sale deed dated 30 December 1938. On 14 August 1968, he conveyed the suit properties in the name of his son Nagaraj under Ex....
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Patta for the subject property was issued in the name of the appellant’s husband, A. Ranganathan, on 19 November 1986.
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The petitioners, residents of villages in and around Alapiranthan Village, challenged the proposal of the Aranthangi Municipality to drill and exploit borewells in Survey Nos. 381 and 228 in the South Vellar River are...
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The appellants/plaintiffs, three daughters of Ponnusamy Thevar, filed O.S.No.42 of 2019 seeking partition and separate possession of a 3/4 share in the suit properties.
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The appellant was prosecuted for repeatedly taking PW1, a minor girl, away from her workplace on 10.11.2016, 10.02.2017 and 30.03.2017, allegedly on the pretext of marriage and by threatening suicide. He took her to T...
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The plaintiff instituted O.S. No. 91 of 2012 seeking specific performance of an agreement of sale dated 8 September 2005.
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The appellant was convicted by the Special Court for POCSO Cases, Cuddalore, under Section 5(l) read with Section 6 of the Protection of Children from Sexual Offences Act, 2012 (“POCSO Act”), and sentenced to ten year...
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The appellant was arrested on 14.11.2024 and remanded to custody on 15.11.2024 for offences under Sections 341, 294(b), 307, 120B, 143, 147, 148 and 302 read with Section 149 of the IPC, and Sections 15 read with 16,...
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The respondent, Packiyalakshmi, was the writ petitioner in W.P.(MD) No.9890 of 2017 and sought assignment of house-site patta in land comprised in Survey Nos.507/4A, 507/4B and 507/4C, Thonukal Village, measuring appr...
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The petitioner sought a writ of mandamus directing the District Collector/Monitoring Committee and the Tahsildar to remove an alleged encroachment by the third respondent, Kannappan, in Survey No.125/33, Thiruvudaiyar...
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Dr. K. Balasundaram, the plaintiff in O.S.No.581 of 2012 before the Third Additional District Court, Coimbatore, instituted a suit for partition and allotment of a one-third share, declaration that an earlier decree w...
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The petitioner, a Vocational Instructor, challenged the proceedings of the Joint Director of School Education dated 19 March 2021, by which her claim for regularisation from 23 September 1994 under G.O.Ms.No.834 was r...
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The petitioner was initially appointed as a Typist on a temporary basis on 24.11.1997 under Rule 16(a)(i) of the Tamil Nadu Judicial Ministerial Service Rules.
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The petitioner, a resident of Lakkumanaickenpatti Village, Tiruppur District, filed a writ petition styled as public interest litigation challenging the District Collector’s order dated 02.01.2026 in Na.Ka.No.25632/20...
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The petitioner filed a public interest writ petition under Article 226 of the Constitution seeking a writ of mandamus directing the respondents to frame a Standard Operating Procedure or comprehensive guidelines for t...
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The petitioner, a retired employee who had served in Group C/Group D judicial service, challenged the refixation of his pay in the Selection Grade and Special Grade by the judicial authorities.
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The respondent, an IPS officer, was admitted to the Master of Laws (M.L.) degree course through private study during the academic year 2018–2019 and appeared for the examination under Registration No. ML18009.
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The appellant was appointed in 2006 as a part-time worker in Ariyur Village Panchayat for maintaining street lights.
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The petitioner, a Head Clerk, was served with a charge memorandum under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules on 07.03.2025.
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The Tamil Nadu Public Service Commission issued Notification No.34 of 2019 for 11 posts of Assistant Director of Industries and Commerce, including one GT (PSTM) and one BC (PSTM) vacancy. The petitioner, belonging to...
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The appellant-defendant and the respondents-plaintiffs were siblings, being the children of Sundarathachi and Murugaiah Pillai.
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The appellant and the deceased were migrant workers residing in the same room at the premises of Bluemoon Industries. They frequently quarrelled, and P.W.1, their supervisor, had previously intervened to pacify them.
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The petitioner, a woman life convict, was convicted by the I Additional District and Sessions Judge, Cuddalore, under Section 302 IPC and sentenced to life imprisonment with fine; her conviction under Section 392 read...
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The petitioner, a P.G. Assistant in a Government Higher Secondary School, claimed that he was entitled to stepping up of pay on par with his junior, Rajavelu.
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K. Shanmugasundaram, the late husband of the first respondent, was employed as a Conductor with the appellant-Transport Corporation.
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The petitioner, a CISF employee, challenged disciplinary proceedings arising from two charges: intimidating or attempting to influence Yasoob, a departmental witness, and misconduct involving failure to properly pay c...
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The petitioner, a former Assistant Veterinary Surgeon, sought computation of the periods from 12.09.1980 to 15.09.1986 and 16.09.1986 to 14.07.1992 as qualifying service for pension.
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The appellants challenged a notice dated 07.05.2026 issued by the Executive Officer of Pillaiyan Arthasama Kattalai, informing them to vacate land in their occupation.
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The fourth respondent, a Drawing Teacher in the appellant-aided school, was initially suspended on 27.11.2017 following allegations of misconduct and an FIR under Sections 294(b), 341 and 506(i) IPC. He was dismissed...
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G. Ariyamala was appointed as a Physical Education Teacher in the appellant-school by appointment order dated 04.03.2019.
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The respondents were initially appointed as teachers on consolidated pay on a contractual basis.
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The appellant joined the Tamil Nadu Electricity Board as an Assistant Engineer on 20 October 1976 and was subsequently promoted as Executive Engineer. Disciplinary proceedings were initiated under Regulation 8(b) of t...
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Arunachala Chetty executed a Will dated 10 November 1953 bequeathing his self-acquired properties, including the suit property measuring 2 acres 50 cents in Survey No.368/7, to his wife Unnamalaiammal for her lifetime...
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The petitioner sought a writ of mandamus under Article 226 of the Constitution directing the Tamil Nadu State Transport Corporation to extend the existing bus services operating between Kariyapatti and Kundukulam up t...
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The respondent, a Village Administrative Officer, was due to retire on 31.05.2004.
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The petitioner, directly recruited as a Civil Judge (Junior Division) on 11.03.2009, served in various judicial posts and was posted as District Munsif, Katpadi. She was suspended on 09.08.2016 on allegations of corru...
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The petitioner sought a writ of mandamus directing the respondents to consider his application bearing Registration No. 32117999, submitted on 02 November 2024, for recruitment to the posts of “Packers” and “Salesman”...
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The petitioner’s father, a Foreman in the Electricity Board, died in service on 05.05.2008.
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The petitioners claimed ownership of lands in Survey Nos. 268/2F and 272/3 at Valaikulam Village, through which a west–east Nilaviyal Pathai (plan-marked pathway) ran.
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The petitioner filed a writ petition under Article 226 of the Constitution seeking a mandamus directing respondents 1 to 4—the District Collector, Tahsildar, Block Development Officer, and Village Panchayat President—...
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The petitioner filed a contempt petition under Section 11 of the Contempt of Courts Act, 1971, alleging wilful disobedience by the respondents of the Madurai Bench’s order dated 20.07.2021 in W.P. (MD) No. 6852 of 2021.
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Srivilliputhur Municipality invited tenders for engaging 50 dengue workers. An initial tender notification was issued on 04.06.2026, followed by a further notification/corrigendum prescribing minimum wages of ₹578.87...
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The petitioners filed a public interest writ petition under Article 226 seeking closure of TASMAC Shop No.10215 at Vellithirumutham Village, Trichy, and restraint against granting an FL-2 licence to T.V.L. Madurai Rec...
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M. Rajalakshmi purchased Plot Nos.40 and 40A in Survey No.197/1, Nallamani Nagar, Madurai, through a sale deed dated 9 April 2008 for ₹5,13,414, claiming that it was her self-acquired property purchased from her perso...
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M.M. Nagarajah Pillai and his wife owned several properties, including shops bearing Door Nos. 306 to 309 at Big Bazaar Street, Trichy.
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The appeals concerned land in Survey Nos.621/3 and 628/8 at Thiruvengadampalayam Hamlet, Erode District, recorded in the revenue records as “Government Poromboke—Cart Track.” Certain villagers claimed that the land ha...
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The petitioners—a former Head Constable, Inspector of Police and Sub-Inspector of Police—were proceeded against departmentally for allegedly receiving illegal gratification of ₹1 crore to refrain from arresting Feroz...
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M/s. Pioneer Engineering Syndicate presented an irrevocable general power of attorney dated 11.04.2025 for registration before the Sub-Registrar, Annur.
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The appellant-co-operative society initiated disciplinary proceedings against its employee, S. Sukumar, concerning alleged misappropriation and other irregularities committed during 1995–1997.
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On 8 April 2022, Mohan, aged approximately 71 years, was riding a bicycle when a motorcycle bearing registration no. TN 82 V 7839 allegedly hit him from behind near Medavakkam, Chennai. He sustained fatal injuries and...
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S. Thamizharasi claimed family pension with effect from 1 May 2020 on the death of her husband, R. Saman.
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The appellant was appointed as a Store Keeper in the Tamil Nadu Tourism and Development Corporation Limited in 1988.
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On 24 January 2010, N. Nataraj and three others were travelling in a Maruti 800 car bearing Registration No. TN 38 5505.
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The respondent’s father, R. Gunasekaran, an Assistant Section Officer in the Rural Development and Panchayat Raj Department, died in service on 03.11.1995.
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The plaintiff, Dr. P. Venkat, instituted O.S. No. 242 of 2024 seeking a permanent injunction restraining Defendants 2 and 3 from alienating or encumbering the suit properties, and declarations that settlement deeds da...
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The Tamil Nadu Water Supply and Drainage Board challenged an order of recovery issued against N. Bhagavathsingh, who had served as an Assistant Executive Engineer, for alleged financial loss caused by missing material...
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The appellant purchased 37.875 acres at Nallur-Manamai through an e-auction conducted under the SARFAESI Act on an “as is where is” basis.
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R. Thirunavukarasu, the first respondent, was appointed by the HVF English Medium Educational Society, which runs Vijayanta Senior Secondary School, a privately managed school.
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The Tamil Nadu Cooperative Societies State Recruitment Bureau issued a notification dated 02.11.2012 for 3,589 posts of Assistant in 17 categories of cooperative societies.
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The Tamil Nadu Uniformed Services Recruitment Board issued a notification dated 08 March 2022 for recruitment, inter alia, to the post of Sub-Inspector of Police.
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On 5 February 2018, Nijakith was riding a motorcycle with Shahul Hameed Jaman as pillion rider when a Tata Indigo Manza car allegedly driven rashly and negligently by the first respondent collided with the motorcycle...
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The appellant, a relative of P.W.1, accompanied P.W.1 and her husband, P.W.2, while they were searching for a bride for their son. After visiting P.W.5’s house, the appellant allegedly took P.W.1 on his motorcycle und...
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The respondent’s husband, an Assistant Technician in the Chennai Port Trust, died in harness on 5 January 2001. The respondent registered for compassionate appointment but was not appointed. In her first writ petition...
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The first respondents in both writ appeals were working as Vocational Instructors in aided higher secondary schools.
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The petitioner, S. Malar, was the mother of late S. Manikandan, an Office Assistant under the Principal Judge, Labour Court, Chennai, who died in harness on 12 January 2020.
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The petitioner was initially appointed as Junior Inspector of Cooperative Societies on 16 December 1985 under Rule 10(a)(i).
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The petitioner, a Driver in the Adi Dravidar Welfare Department, challenged orders dated 13 September 2023 and 18 October 2023 transferring him from the Vellore District office to Tiruvannamalai District.
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The petitioner, a Middle School Headmaster at Panchayat Union Middle School, Kadaganatham, participated in transfer counselling and sought transfer to the Headmaster vacancy at Panchayat Union Middle School, Anniyalam.
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The first respondent, Madurai Thennaga Vaniyar Sangam, was a tenant under the appellant, The Puttu Urchava Kattalai, in a Kalyana Mandapam situated at Puttu Thoppu Main Road, Madurai.
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The plaintiffs claimed a one-fourth share in 2 acres 28 cents comprised in old Survey No.292B, Nallur Village. Their grandfather had purchased the share in 1922, and their father subsequently settled it upon the plain...
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Bharat Technologies Auto Components Ltd. (“BTACL”) operated an automobile-components unit at Hosur. Following the takeover of the unit by another company without the employees, BTACL terminated 37 workmen and transfer...
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The petitioner occupied property bearing GLRS No.388/432 Part, Depot Lane, Pallavaram, Chennai, where he claimed that he and his family had resided since 1960 while paying property tax and electricity charges.
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Eleven employees of Henkel India Limited and/or Henkel Marketing India Limited, formerly employed at the Chennai corporate office, were terminated in the course of the transfer of management, takeover and subsequent a...
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The appellant was appointed as a Junior Assistant on 14 October 2022 in S.N.R. Ramasamy Raja Higher Secondary School, a Government-aided school, against the vacancy caused by the retirement of an employee on 30 June 2...
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The petitioners, the widow and children of Late K.J. Sivaraman, instituted O.S. No.137 of 2020 before the District Munsif Court, Kumarapalayam, seeking a declaration that the unilateral Deed of Revocation of Settlemen...
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The petitioner, a social activist, sought a writ of mandamus directing the respondents to admit eligible male students to Dr. Zakir Husain College of Arts and Science, Ilayangudi, during the academic year 2026–2027 an...
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The Tamil Nadu Dr. Ambedkar Law University and its Controller of Examinations filed a writ appeal under Clause 15 of the Letters Patent challenging the interim order dated 28 April 2026 passed by the learned Single Ju...
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M.K. Stalin contested the 2026 Tamil Nadu Legislative Assembly election from No.13, Kolathur Assembly Constituency as the Dravida Munnetra Kazhagam candidate.
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The respondent-landlord filed RCOP No.51 of 2012 before the Rent Controller-II, Puducherry, seeking eviction of the review applicants on the grounds of denial of title, wilful default and own use and occupation under...
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The first respondent/plaintiff instituted O.S. No. 5 of 2009 for partition. A preliminary decree was passed on 22 December 2011, followed by final-decree proceedings.
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Manikandan applied for appointment to the post of Grade-II Police Constable pursuant to TNUSRB Notification No.2 of 2025 dated 21.08.2025. After clearing the written examination held on 09.11.2025, he was required to...
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The insurer challenged, under Article 227 of the Constitution, an award dated 13 December 2025 passed by the Lok Adalat, Ranipet, in Lok Adalat Case No.260 of 2025.
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The petitioner challenged a notice dated 16.06.2026 issued under Rule 86A of the TNGST Rules, 2017, whereby debit of input tax credit (“ITC”) in its electronic credit ledger was blocked in relation to alleged supplies...
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The petitioner filed a writ petition under Article 226 of the Constitution seeking directions to prohibit private educational institutions and private employers in Tamil Nadu from mandatorily collecting caste or commu...
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The petitioner, a Police Constable, was charged with unauthorised absence from duty for 21 days commencing from 01.11.2018.
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The petitioner, a Grade-I Police Constable serving at Flower Bazaar Police Station, was involved in a criminal case concerning kidnapping and dacoity and was remanded to judicial custody.
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The suit property formed part of a larger property originally owned by Arumuga Gramani and devolved upon his grandsons, S. Vinayagamurthy and S. Rajamanickam. They executed three sale agreements in 1980, 1980 and 1982...
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The prosecution alleged that the appellant enticed a girl aged approximately 17 years, took her away, married her, and had sexual intercourse with her.
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The petitioner, an employee belonging to Group B service, had received pay fixation under the applicable Pay Rules and Government Orders.
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The petitioner was appointed as a Typist in 2009 and subsequently promoted to Assistant, Head Clerk, Grade II Bench Clerk, Translator, and finally Senior Sheristadar in 2022.
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The petitioner, V. Chellammal, was working as a Head Clerk under the second respondent and superannuated on 31 January 2026.
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The appellant’s family lands were acquired by the Government of Tamil Nadu for establishing a Thermal Power Plant, with the Tamil Nadu Electricity Board (“TNEB”) as the requisitioning body.
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The appellants, the widow and son of late Chandran, instituted O.S.No.70 of 2011 seeking declarations that two sale deeds dated 29.07.2005 and 09.04.2010, executed by the first defendant as their power agent in favour...
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The first respondent was serving as a Sanitary Inspector in Gudalur Municipality and possessed a B.Sc. degree.
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The petitioner applied for recruitment to the post of Grade-II Constable pursuant to a notification issued by the Tamil Nadu Uniformed Services Recruitment Board. He cleared the written examination and physical eligib...
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The petitioner instituted a writ petition challenging the constitutional validity of Explanation (1) to Rule 2(f) of the Special Rules for the Tamil Nadu Jail Subordinate Services.
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The petitioner, a judgment-debtor in O.S. No. 33 of 1999, challenged the dismissal of his application seeking cancellation of a court auction sale conducted in execution proceedings in REP No. 36 of 2004.
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The petitioners were the judgment-debtors/legal heirs of Ranganayaki, against whom a decree for recovery of possession had been passed in respect of the suit property.
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Departmental disciplinary proceedings were initiated against G. Manickam, a police officer, in connection with a criminal case registered pursuant to directions of the State Human Rights Commission. The criminal case...
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The appellant was appointed as a Grade II Police Constable on 15 December 2008, later promoted as Grade I Constable and subsequently serving as a Sub-Inspector of Police.
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The respondent, a Senior Inspector of Cooperative Societies who had been deputed as Special Officer of a cooperative society, faced three parallel proceedings arising from alleged financial loss to the society: a crim...
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The petitioner, G. Chitra, was the daughter of P. Govindasamy, a Head Cashier/Award Staff employee of United Bank of India, subsequently merged with Punjab National Bank.
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The petitioner, a directly recruited District Registrar appointed in 1989, subsequently retired as Additional Inspector General of Registration on 31 December 2013.
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The petitioner, initially appointed as an Assistant Engineer in the Public Works Department in 1979 and later promoted as Assistant Executive Engineer, claimed that he was medically unfit and was not permitted to rejo...
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The respondents/plaintiffs, legal heirs of B. Suresh, claimed refund of an advance paid under a registered agreement of sale dated 29.09.2004.
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On 8 June 2014, Periyannan, aged approximately 35 years, was riding a TVS-50 bearing Registration No. TN-48-A-4072 from Melur towards Jadamangalam. Near Karuppar Koil, Konapampatti, a tractor bearing Registration No....
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The petitioner, a Grade-I Police Constable in Salem City Police, was facing criminal proceedings in S.C. No. 188 of 2024 before the Additional District and Sessions Judge No. II, Salem, concerning the murder of Shankar.
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The petitioner, a former Special Deputy Collector and District Revenue Officer, claimed arrears of salary and consequential monetary benefits for the periods during which he was retrospectively promoted but did not ac...
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The petitioner, a government servant, claimed that his junior, Srinivasan, was promoted as Block Development Officer on 18 November 2005, but that he was not considered for promotion despite being otherwise eligible.
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The petitioner-company filed O.S. No.116 of 2025 before the District Munsif Court, Ponneri, seeking a permanent injunction restraining the respondents from interfering with its peaceful possession and enjoyment of an...
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In W.A. No. 3494 of 2023, N. Rajendran joined the Panchayat Union Office as a Part-Time Clerk on 1 August 1973 and was absorbed as a full-time Junior Assistant with effect from 31 December 1990. In W.A. No. 3435 of 20...
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The petitioner was appointed as a Lecturer in Annamalai University on 5 March 2004 after obtaining a B.E. degree in Mechanical Engineering. He subsequently obtained an M.Sc. in Computer Science and a Ph.D. in Computer...
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An assessment order dated 17 March 2023 was passed against the petitioner for the assessment period 2017–2020.
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The Government of Tamil Nadu, the Director General of Police and the Commissioner of Police, Chennai, filed an intra-court appeal under Clause 15 of the Letters Patent challenging the order dated 03.03.2021 passed by...
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