High Courts24 Oct 2005Dismissed
Commissioner of Income Tax-II Vs L.G. Balakrishnan and Bros.
Madras High Court · (2006) 205 CTR 173 : (2006) 281 ITR 37
Income Tax Act, 1961 — Section 143(3), 260A
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 11 of 78
High Courts24 Oct 2005Dismissed
Pushparaj Vs Somalingam Asari and Another
Madras High Court · (2006) 1 MLJ 354 : (2006) 1 RCR(Civil) 556
Succession Act, 1925 — Section 213, 57
High Courts24 Oct 2005Dismissed
The Commissioner of Income Tax Vs Indian Overseas Bank, Funds and Accounts Department
Madras High Court · (2005) 10 MAD CK 0014
High Courts24 Oct 2005Dismissed
The Commissioner of Income Tax Vs D. Kaveri Ammal and Others and C. Doraisamy
Madras High Court · (2005) 10 MAD CK 0001
Income Tax Act, 1961 — Section 61
High Courts21 Oct 2005Allowed
Inspector of Police, District Crime Branch Vs Kuppusamy and Another
Madras High Court · (2005) 10 MAD CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 239Penal Code, 1860 (IPC) — Section 109, 420, 468, 471
High Courts21 Oct 2005
G. Babu Vs The Director General, Railway Protection Force, The Chief Security Commissioner, Railway Protection Force, Southern Railway and The Divisional Security Commissioner, Railway Protection Force, Southern Railway
Madras High Court · (2006) 1 MLJ 41
Constitution of India, 1950 — Article 226Railway Protection Force Act, 1957 — Section 9(1)
High Courts21 Oct 2005Dismissed
Union of India (UOI) Vs The Registrar, Central Administrative Tribunal and J.K. Viswanathan J.K. Viswanathan Vs Union of India (UOI) and The Registrar, Central Administrative Tribunal, Additional Bench
Madras High Court · (2005) 10 MAD CK 0041
Constitution of India, 1950 — Article 226Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 10Railway Services (Conduct) Rules, 1966 — Rule 15(1), 15(5)
High Courts21 Oct 2005Allowed
Sree Visalam Chit Fund Ltd. Vs A. Hussain and Another
Madras High Court · (2006) 1 RCR(Civil) 710
Chit Funds Act, 1982 — Section 64(3), 85, 90(2)Civil Procedure Code, 1908 (CPC) — Section 20
High Courts20 Oct 2005Dismissed
Gulf Air Company Vs V.M. Rajalingam, Sole Proprietor `Bharathi Knitting Company'
Madras High Court · (2006) 2 CivCC 103 : (2005) 5 CTC 662 : (2005) 4 MLJ 676
High Courts20 Oct 2005
Ramalingam Vs State by Inspector of Police
Madras High Court · (2005) 10 MAD CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts19 Oct 2005
Union of India (UOI) Vs A. Periasamy and The Central Administrative Tribunal, Madras Bench
Madras High Court · (2005) 10 MAD CK 0080
High Courts19 Oct 2005Dismissed
Union of India (UOI) and The Senior Administration Officer, Liquid Propulsion Systems Center ISRO Vs B. Annadurai and The Registrar, Central Administrative Tribunal, Madras Bench
Madras High Court · (2005) 10 MAD CK 0070
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(2), 29(3)
High Courts19 Oct 2005
The Director of School Education, The Chief Educational Officer, O/o. Chief Educational Officer, Thiruvarur and The District Educational Officer, O/o. District Educational Officer, Thiruvarur Vs V. Arulmozhi and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2005) 5 CTC 670
High Courts19 Oct 2005
Mrs. Rabiyathul Basharia Vs The Secretary to Government of Tamil Nadu, Public (S.C) Department, The Secretary to Government of India, Ministry of Finance, Department of Revenue (COFEPOSA Unit), Central Economic Intelligence Bureau and The Superintendent of Central Prison
Madras High Court · (2005) 5 CTC 581 : (2005) 2 LW(Cri) 826
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 21, 22(5)Customs Act, 1962 — Section 111, 111(l), 123
High Courts19 Oct 2005Dismissed
Commissioner of Income Tax Vs P. Krishnamurthy
Madras High Court · (2005) 10 MAD CK 0052
Income Tax Act, 1961 — Section 10(10C), 17, 89, 89(1)
High Courts19 Oct 2005Dismissed
S. Selvi Vs State of Tamil Nadu and Tamil Nadu Administrative Tribunal
Madras High Court · (2005) 10 MAD CK 0051
High Courts19 Oct 2005Dismissed
A.M. Christy Vs Union of India (UOI)
Madras High Court · (2005) 10 MAD CK 0034
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11
High Courts19 Oct 2005Allowed
Hameed Vs State of Tamilnadu and Union of India (UOI)
Madras High Court · (2006) CriLJ 517
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts18 Oct 2005Dismissed
The Managing Director Metropolitan Transport Corporation Ltd. Vs Janaki and Others
Madras High Court · (2005) 10 MAD CK 0055
High Courts18 Oct 2005Dismissed
The Managing Director, Tamilnadu State Transport Corporation Ltd. Vs Muniammal and Others
Madras High Court · (2005) 10 MAD CK 0032