Madras High Court Judgments 2005

Land Acquisition Act, 1894 — Section 16, 16B, 17A, 48BTamil Nadu Land Acquisition (Amendment) Act, 1997 — Section 16B, 48BTamil Nadu State Housing Board Act, 1961 — Section 72

Read judgment

High Courts23 Dec 2005Dismissed

Ammasi Kutty Vs The State of Tamil Nadu, The Tamil Nadu Housing Board and The Special Tahsildar (Land Acquisition)

Madras High Court · (2005) 12 MAD CK 0051

Land Acquisition Act, 1894 — Section 16, 16B, 17A, 48BTamil Nadu Land Acquisition (Amendment) Act, 1997 — Section 16B, 48BTamil Nadu State Housing Board Act, 1961 — Section 72

Read judgment

High Courts23 Dec 2005Allowed

Balaprasanna Vs Inspector of Police

Madras High Court · (2005) 12 MAD CK 0048

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 21, 27Penal Code, 1860 (IPC) — Section 302, 392, 397

Read judgment

High Courts23 Dec 2005Dismissed

Sellappa Gounder and G. Karunanidhi Vs The State of Tamil Nadu and The Tamil Nadu Housing Board

Madras High Court · (2005) 12 MAD CK 0047

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 16, 16B, 17A, 48BTamil Nadu State Housing Board Act, 1961 — Section 72

Read judgment

High Courts23 Dec 2005

The Assistant Commissioner of Central Excise and The Commissioner of Central Excise Vs Diamond Engineering (Chennai) Private Limited The Additional Director General, Directorate General of Central Excise Intelligence Vs Kiran Machines and Others Union of India (UOI) Vs Diamond Engineering (Chennai) Pvt. Ltd.

Madras High Court · (2006) 203 ELT 193 : (2006) 3 LW 229

Central Excises and Salt Act, 1944 — Section 40Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 227

Read judgment

High Courts23 Dec 2005Dismissed

Aided Elementary School T. Puthur Vs State of Tamil Nadu

Madras High Court · (2005) 12 MAD CK 0040

Constitution of India, 1950 — Article 226

Read judgment

High Courts23 Dec 2005Allowed

Thangammal, Santhana Mary and Arokiasamy Vs Papathi and Others

Madras High Court · (2006) 1 MLJ 517

Constitution of India, 1950 — Article 136, 311

Read judgment

High Courts23 Dec 2005Dismissed

Deputy Inspector General of Prisons, Madurai Range and The Superintendent of Prisons Central Prison Vs C. Manikandan, J.J.J. Milton and The Registrar Tamil Nadu Administrative Tribunal

Madras High Court · (2005) 12 MAD CK 0034

Criminal Procedure Code, 1973 (CrPC) — Section 102Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20

Read judgment

High Courts23 Dec 2005Allowed

N.D. Ramanujam, N.D. Rangan and N.D. Raghavan Vs The State of Tamil Nadu and Others

Madras High Court · (2006) 1 CTC 51 : (2006) 1 MLJ 244 : (2006) WritLR 128

Land Acquisition Act, 1894 — Section 10, 11(1), 4(1), 6, 9

Read judgment

High Courts23 Dec 2005Dismissed

P. Dharamchand Vs The Commissioner of Police and The Inspector of Police

Madras High Court · (2005) 12 MAD CK 0012

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Explosive Substances Act, 1908 — Section 3, 3(1), 4, 6

Read judgment

High Courts23 Dec 2005Dismissed

M. Duraisamy and M. Mani Vs The State of Tamil Nadu

Madras High Court · AIR 2006 Mad 131

Land Acquisition Act, 1894 — Section 16, 16B, 17A, 48B

Read judgment

High Courts22 Dec 2005Dismissed

The Commissioner, Bhavani Municipality Vs P.S. Nagarajan

Madras High Court · (2005) 12 MAD CK 0076

Read judgment

High Courts22 Dec 2005

Dr. K. Krishnasamy and Another Vs The Superintendent of Police and Others

Madras High Court · (2005) 12 MAD CK 0057

Constitution of India, 1950 — Article 14, 19, 19(1), 19(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 144Madras City Police Act, 1888 — Section 3, 41, 41(4)

Read judgment

Madras High Court judgments, 2005