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The District Collectors of several Districts of Tamil Nadu were summoned by the Directorate of Enforcement for various offences under the IPC and the Prevention of Corruption Act, 1988, including some of them being scheduled offences.
ABOUT THE EVENT: The School of Excellence in Law, Chennai takes immense pleasure to announce TNDALU’s National Tamil Moot Court Competition is
Justice N. Anand Venkatesh of Madras High Court is known within the legal fraternity for his progressive, profound and to the point judgments.
Ruckus and unruly behavior inside the Court amounts to scandalizing and lowering the authority of the Madras High Court, as well as interfering and obstructing with the administration of justice.
On 8-3-2023, the Government of Tamil Nadu notified the Tamil Nadu Civil Services (Appointment on Compassionate Grounds) Rules, 2023. Key Points: Under
Madras High Court: A Division Bench of Munishwar Nath Bhandari, CJ and S. Ananthi, J. directed the State Government to
Madras High Court: A Division Bench of R Mahadevan and J Sathya Narayan Prasad, JJ. upheld the constitutional validity of Government Order
Madras High Court: A Division Bench of Munishwar Nath Bhandari and N Mala JJ. dismissed the plea seeking direction to
NHRC ensures payment of Rs. 13 lakh relief in the case of the death of a Tamil Nadu Government woman employee after
The percentage distribution of the indebted agricultural households depicted the poverty that envelops the class of small and marginal farmers.
“A legislature is deemed to be the main protagonist of the public interest at large. For, the legislature is the bulwark of a democratic polity.”
Madras High Court: A Division Bench of Sanjib Banerjee, CJ. and Senthilkumar Ramamoorthy, J., requested all political parties and candidates, who hold
A great nation is built on a character of its own citizens. It transforms into the character of the nation leading to
Madras High Court: N. Anand Venkatesh, J., passed directions regarding payment of fees to unaided private institutions. The present interim order will apply
As reported by media, the Supreme Court bench comprising of CJ Dipak Misra and Indu Malhotra, J., stated that the flood situation
Supreme Court: Deciding the Cauvery Water Dispute that reportedly travels beyond 100 years, the bench of Dipak Misra, CJ and Amitava Roy
Supreme Court: The Court directed the State of Karnataka to release 6000 cusecs of water from tomorrow i.e. 28.09.2016 till the next
Supreme Court: As an interim measure, regard being had to the subsequent developments and the problems that have been highlighted by Fali