G. Adhiparasakthi Vs State Of Tamil Nadu & Others

Madras High Court 15 Mar 2019 Writ Petition No. 18221 Of 2018 (2019) 03 MAD CK 0133
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition No. 18221 Of 2018

Hon'ble Bench

S.M. Subramaniam, J

Advocates

A. Rajesh Kanna, A. Raja Perumal

Final Decision

Dismissed

Acts Referred
  • Constitution Of India, 1950 - Article 14, 16, 16(1), 16(2)

Judgement Text

Translate:
Orissa HC
Kanchan Ram Vs State Of Odisha & Ors
29 Oct 2025
Orissa HC
Urmila Pradhan Vs State Of Odisha & Ors
29 Oct 2025
From The Blog
Supreme Court Clarifies: Magistrates Can Order FIR Registration Under Section 156(3) CrPC
Nov
06
2025

Court News

Supreme Court Clarifies: Magistrates Can Order FIR Registration Under Section 156(3) CrPC
Read More
Supreme Court to Decide If NCLAT Can Refer Split Verdicts to Third Member or Must Rehear Cases with Larger Bench
Nov
06
2025

Court News

Supreme Court to Decide If NCLAT Can Refer Split Verdicts to Third Member or Must Rehear Cases with Larger Bench
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2019) 03 MAD CK 0133
  • Coram: S.M. Subramaniam, J
  • Bench: Single Bench
  • Advocates: A. Rajesh Kanna, A. Raja Perumal
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 14, 16, 16(1), 16(2)
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.