High Courts16 Sept 2005Allowed
Elumalai and Others Vs State by Inspector of Police
Madras High Court · (2005) 09 MAD CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 302
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 17 of 78
High Courts15 Sept 2005Dismissed
P. Ramalingam Padayatchi Vs Muthiah Pillai
Madras High Court · (2005) 09 MAD CK 0065
Specific Relief Act, 1963 — Section 16, 20
High Courts15 Sept 2005Allowed
Chellamuthu Vs State
Madras High Court · (2005) 09 MAD CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313, 464Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 109, 302, 304B, 306, 34
High Courts15 Sept 2005Dismissed
Nagarajan Vs The State
Madras High Court · (2005) 09 MAD CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts15 Sept 2005Dismissed
Radhabai Ammal and Another Vs N. Loganathan and Others
Madras High Court · AIR 2006 Mad 70 : (2005) 4 MLJ 625
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9Constitution of India, 1950 — Article 227
High Courts14 Sept 2005Dismissed
Tvl. N.V.S. Agro Derivatives Vs The Commercial Tax Officer
Madras High Court · (2006) 1 MLJ 192
Tamil Nadu General Sales Tax Act, 1959 — Section 21, 21(1), 21(3)
High Courts14 Sept 2005Dismissed
C.M.S. Evangelical Suvi David Memorial Hr. Sec. School Committee and J. David Vs The District Registrar and Others
Madras High Court · (2005) 4 LW 605
High Courts14 Sept 2005Dismissed
Viswapriya Financial Services and Securities Limited Vs The Executive Director, Reserve Bank of India, Department of Non-Banking Supervision and Deputy General Manager, Reserve Bank of India, Department of Non-Banking Supervision
Madras High Court · (2006) 129 CompCas 670
Reserve Bank of India (Amendment) Act, 1997 — Section 45, 45IA, 45N(2)
High Courts14 Sept 2005Dismissed
N.V.S. Agro Derivatives Vs Commercial Tax Officer
Madras High Court · (2006) 144 STC 106
Tamil Nadu General Sales Tax Act, 1959 — Section 21, 21(3)
High Courts14 Sept 2005Dismissed
P. Periyaswamy Vs The Registrar, Central Administrative Tribunal and Union of India (UOI)
Madras High Court · (2005) 09 MAD CK 0089
Constitution of India, 1950 — Article 226
High Courts14 Sept 2005
S. Thiruvariamuthu Pillai and Others Vs Southern Railways and Others
Madras High Court · (2005) 09 MAD CK 0026
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5
High Courts14 Sept 2005Dismissed
L.P. Narayanan Chettiyar, Hereditary Trustee of Arulmighu Suyamprakasa Eswarar Temple Vs The Commissioner, HR and CE Admn. Department, The Joint Commissioner, HR and CE Admn. Department and L.V. Natarajan
Madras High Court · (2005) 4 LW 373 : (2005) 4 MLJ 252
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 114
High Courts13 Sept 2005Allowed
K. Shankar Naicker Vs The Oriental Insurance Company Ltd.
Madras High Court · (2006) 2 ACC 406 : (2006) ACJ 902 : (2005) 5 CTC 433 : (2006) 1 LW 663
Motor Vehicles Act, 1939 — Section 95, 95(1), 95(2)Motor Vehicles Act, 1988 — Section 147, 147(1), 147(2), 217(1), 217(2)
High Courts13 Sept 2005
N.S. Rajan, R. Meenakshi, L. Ramanathan, G. Ramachandran and K. Balasubramanian Vs The Management of Indian Bank
Madras High Court · (2006) 2 LLJ 178 : (2005) 4 MLJ 449
Bank Employees Pension Regulations, 1995 — Regulation 17, 18, 21, 28, 39Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12(2), 19Central Civil Services (Pension) Rules, 1972 — Rule 13, 21, 28
High Courts13 Sept 2005
Metco Polymers Pvt. Limited and Pradeep Ranganathan Vs Madhu Inflatables Pvt. Limited and Madhu Communications Pvt. Limited
Madras High Court · (2005) 4 MLJ 294
Civil Procedure Code, 1908 (CPC) — Section 115Designs Act, 2000 — Section 19, 2, 22, 22(2), 22(3)
High Courts13 Sept 2005Dismissed
N. Seetha Devi Vs Janaki Ramachandran Educational and Charitable Trust and N. Ramachandran
Madras High Court · (2005) 4 MLJ 360
Trusts Act, 1882 — Section 73
High Courts13 Sept 2005Allowed
South India Corporation Limited Vs Ennore Port Limited Government of India Undertaking
Madras High Court · (2005) 09 MAD CK 0044
Constitution of India, 1950 — Article 14
High Courts13 Sept 2005
J. Vinoth Raj and P. Jayakumar Vs State of Tamil Nadu and The Secretary, Selection Committee, Directorate of Medical Education R. Uma Vs The Secretary, Selection Committee for MBBS, The Govt. of Tamil Nadu and The Secretary, T.N.P.C.E.E., Anna University
Madras High Court · (2005) 09 MAD CK 0034
Constitution of India, 1950 — Article 14, 19, 21Tamil Nadu General Clauses Act, 1891 — Section 8
High Courts12 Sept 2005Dismissed
Tamil Nadu State Transport Corporation (Villupuram) Ltd. Formerly known as Thanthai Periyar Transport Corporation Vs The Presiding Officer, Labour Court and M. Dhinakaran
Madras High Court · (2006) 1 LLJ 313 : (2005) 4 MLJ 253 : (2005) WritLR 736
Industrial Disputes Act, 1947 — Section 11A
High Courts12 Sept 2005Dismissed
P. Parameswaran Vs The Chairman, The Tamil Nadu Electricity Board, The Chief Engineer (Personnel), The Tamil Nadu Electricity Board and The Superintending Engineer, Thiruvannamalai Electricity Distribution Circle
Madras High Court · (2005) 09 MAD CK 0092