madras high court
Case BriefsHigh Courts

Madras High Court said that the grant of community certificate or cancellation of community certificate would have a larger repercussion and will affect the future generation of the family

fake community certificate
Case BriefsSupreme Court

In the case at hand, as the right to be heard was denied to the community certificate holder, the burden of proof to disprove the nature of the certificate, had not been discharged. Hence, the Supreme Court presumed the community certificate to be genuine.

Madras High Court
Case BriefsHigh Courts

    Madras High Court: In a case filed by the petitioner- candidate seeking the reason for his non-selection as well as

Madras High Court
Case BriefsHigh Courts

Madras High Court: In the suicide case inside the premises of the Madras High Court, S.M. /Subramaniam, J. has observed that the

Case BriefsHigh Courts

Madras High Court: A Bench of G.R. Swaminathan and T. Krishnavalli, JJ. refused to entertain a writ petition that challenged the decision of