AIADMK Archives | SCC Times

EXPLAINED| Why Supreme Court allowed AIADMK leader E. Palaniswami to continue as the interim general secretary

Courts should not interfere in the internal issue of a party and leave it open to the party and its members to take a particular decision for better administration, stated Supreme Court

Case Briefs High Courts

Sufficient material for framing charges against Senthil Balaji in cash-for-job scam; Madras High Court upholds trial court’s order

Madras High Court: In a criminal revision petition filed by Tamil Nadu electricity minister V. Senthil Balaji to set aside

Case Briefs High Courts

Madras High Court directs DRO to receive gold armour from the Bank for Thevar Jayanthi celebrations; restricts AIADMK from interfering in the process

Madras High Court: In a petition filed by All India Anna Dravida Munnetra Kazhagam (‘AIADMK party’) praying to pass an

Case Briefs Supreme Court

AIADMK symbol row: SC asks Election Commission to dispose of the matter by November 10

Supreme Court: In the controversy relating to right to the symbol allocated by the Election Commission of India to the AIADMK, the