High Courts03 Oct 2005
V. Jagadeesan Vs M. Sobana Gopal and Others
Madras High Court · (2005) 10 MAD CK 0044
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 58
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 13 of 78
High Courts03 Oct 2005Dismissed
Venu Srinivasan Vs Krishnamachari, Secretary Divya Desa Paarambariya Paadhukaappu Peravai and Others
Madras High Court · (2006) 1 LW 42 : (2005) 4 MLJ 596
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8(3)Criminal Procedure Code, 1973 (CrPC) — Section 476BManagement and Preservation of Properties of Religious Institutions Rules — Rule 31
High Courts03 Oct 2005Dismissed
Radhabai Ammal Vs Krishnamoorthy
Madras High Court · (2005) 10 MAD CK 0039
Civil Procedure Code, 1908 (CPC) — Section 65Limitation Act, 1963 — Article 127Transfer of Property Act, 1882 — Section 52
High Courts03 Oct 2005Allowed
Radha H. Joshi, Sathish H. Joshi and Megna H. Joshi represented by mother and guardian Vs Pioneer Surgical Company
Madras High Court · (2005) 4 MLJ 482
Tamil Nadu General Sales Tax Act, 1959 — Section 10(3), 10(5), 33(1A)
High Courts03 Oct 2005Dismissed
M. Natarajan Vs State
Madras High Court · (2006) 197 ELT 476 : (2005) 2 LW(Cri) 861
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 170, 173, 190, 190(1)Customs Act, 1962 — Section 28
High Courts03 Oct 2005Allowed
Sukumar Vs The State of Tamil Nadu
Madras High Court · (2005) 10 MAD CK 0004
Penal Code, 1860 (IPC) — Section 336, 341, 392, 427, 502(2)
High Courts01 Oct 2005Dismissed
Narasimha Pillai, Sundaramurthy and Shankar Vs Shanmugam
Madras High Court · (2005) 10 MAD CK 0056
High Courts01 Oct 2005Dismissed
P.G. Narayanan, Member Rajya Sabha, Leader of the All India Anna Dravida Munnetra Kazhagam Parliamentary Party Vs Comptroller and Auditor General of India and Mr. T. Teethan, Accountant General (Audit)
Madras High Court · (2006) 1 MLJ 22
Constitution of India, 1950 — Article 148(5), 151, 226
High Courts01 Oct 2005Dismissed
R. Karthikeyan and V.C. Vijayan Vs The Director, Besthesda Hospital and The General Superintendent, Besthesda Hospital
Madras High Court · (2005) 10 MAD CK 0029
High Courts30 Sept 2005
B. Kumar Vs Management of National Institute of Port Management Management of National Institute of Port Management Vs The Presiding Officer, Central Govt. Industrial Tribunal-cum-Labour Court and B. Kumar
Madras High Court · (2006) 1 LLJ 862
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Constitution of India, 1950 — Article 226, 236Hindu Marriage Act, 1955 — Section 17, 7(1)
High Courts30 Sept 2005Allowed
Seven Star Vs The District Collector, Karur District, The Assistant Director of Geology and Mining, The District Collector, Dindigul District and The Assistant Director of Geology and Mining M. Palanisamy Vs The District Collector, Karur Districtand Others
Madras High Court · (2005) 09 MAD CK 0101
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15(1), 15(1A), 4, 4(1A)Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 36(5), 38A, 8
High Courts30 Sept 2005Dismissed
G. Rajamurthy Vs The Colonel, Commanding Officer and The Presiding Officer, Summary Court Marshal and Captain, Adjutant for Commanding Officer
Madras High Court · (2005) 09 MAD CK 0041
High Courts30 Sept 2005Allowed
The Management of Amalgamations REPCO Ltd. Vs The Presiding Officer, II Additional Labour Court and R. Selvaraj
Madras High Court · (2005) 09 MAD CK 0033
Industrial Disputes Act, 1947 — Section 17B
High Courts30 Sept 2005
S. Vijayashankar rep. by his Father and Natural Guardian K. Sandirakasu Vs The Director General of Health Services and Others K. Sandirakasu Vs The Director General of Health Services, The Director, Jawaharalal Institute of Post Graduate Medical Education and Research and The Government of Ponjdicherry
Madras High Court · (2006) WritLR 200
Constitution of India, 1950 — Article 341
High Courts29 Sept 2005
The President, Income Tax Appellate Tribunal Vs Mr. A. Kalyanasundaram, The Union of India (UOI) and The Deputy Registrar, Central Adminstrative Tribunal, Chennai Bench
Madras High Court · (2005) 279 ITR 305 : (2006) 1 LW 626 : (2005) 4 MLJ 372 : (2006) WritLR 120
Appellate Tribunal Rules, 1963 — Rule 3Income Tax Act, 1961 — Section 252(5), 255(1)
High Courts29 Sept 2005Allowed
Dr. Lalit Surajmal Kanodia Vs Office Tiger Database Systems India Pvt. Ltd. and Others
Madras High Court · (2006) 3 LW 688
High Courts28 Sept 2005Allowed
In Re: Santhanalakshmi Investments (P.) Ltd.
Madras High Court · (2006) 129 CompCas 789
Companies Act, 1956 — Section 17, 391, 392, 393, 394
High Courts28 Sept 2005Allowed
Sakthivel @ Sakthi and Raju Vs State of Tamilnadu by Inspector of Police
Madras High Court · (2005) 09 MAD CK 0118
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts28 Sept 2005Allowed
Dharmaraj, Baskaran and Chelladurai Vs State
Madras High Court · (2005) 09 MAD CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts28 Sept 2005
Tamilnad Mercantile Bank Shareholders Welfare Association Vs Mr. S. Radhakrishnan, Chairman and Chief Executive Officer Tamilnad Mercantile Bank Ltd.
Madras High Court · (2006) 2 LW 501
Civil Procedure Code, 1908 (CPC) — Section 20Companies Act, 1956 — Section 408Constitution of India, 1950 — Article 215