COURT ARCHIVE

Madras High Court judgments, 2005

1,541 judgments · page 2 of 78

High Courts22 Dec 2005Allowed

I.P. Rings Limited Vs The Tamil Nadu Taxation Special Tribunal and The State of Tamil Nadu

Madras High Court · (2005) 12 MAD CK 0038

Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 226, 286(3)Tamil Nadu General Sales Tax Act, 1959 — Section 3, 3(2), 3A, 4

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High Courts21 Dec 2005Allowed

Ex. Rect (MP) A. Madurai Veeran No. 7779447K Vs Union of India (UOI)

Madras High Court · (2006) 2 MLJ 61

Constitution of India, 1950 — Article 226

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High Courts21 Dec 2005Allowed

K. Packirisamy Vs The Deputy Commercial Tax Officer (Enforcement I), Tiruvarur, The Deputy Commercial Tax Officer (Enforcement I), Kumbakonam and The Deputy Commercial Tax Officer, C.T. Buildings, Nagapattinam

Madras High Court · (2006) 1 MLJ 186 : (2006) 147 STC 368

Tamil Nadu General Sales Tax Act, 1959 — Section 41(3)

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High Courts21 Dec 2005Dismissed

Thamiraparani Investments Pvt. Ltd. Vs Meta Films Pvt. Ltd.

Madras High Court · (2006) 1 MLJ 357

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High Courts21 Dec 2005Dismissed

State Vs Venkatasamy, Pasupathy and Balaraman

Madras High Court · (2006) 2 CTC 556

Criminal Procedure Code, 1973 (CrPC) — Section 313(1)Evidence Act, 1872 — Section 25Railway Property (Unlawful Possession) Act, 1966 — Section 3, 8(1)

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High Courts21 Dec 2005Dismissed

Gurusamy Vs The Secretary to Government of Tamil Nadu, Prohibition and Excise Department and Another

Madras High Court · (2005) 12 MAD CK 0055

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2, 2(1), 3, 3(2)

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High Courts21 Dec 2005Dismissed

K. Manoharan Vs M. Gunasekaran Principal Government College of Architecture and Sculpture, Government of Tamil Nadu and The Tamil Nadu Administrative Tribunal

Madras High Court · (2005) 12 MAD CK 0032

Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10, 4

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High Courts21 Dec 2005Allowed

Union of India (UOI) and The Senior General Manager, Heavy Vehicles Factory Vs Central Administrative Tribunal and Others

Madras High Court · (2005) 12 MAD CK 0022

Fundamental Rules — Rule 22, 22C

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High Courts21 Dec 2005Dismissed

All India Anna Dravida Munnetra Kazhagam Vs The Chief Election Commissioner Election Commission of India and The Chief Electoral Officer Public (Elections) Department

Madras High Court · AIR 2006 Mad 125 : (2006) 1 LW 274

Companies Act, 1956 — Section 630Constitution of India, 1950 — Article 20Customs Act, 1962 — Section 135

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High Courts20 Dec 2005Dismissed

Commissioner of Income Tax Vs R. Lakshmi Narayanan

Madras High Court · (2006) 202 CTR 125

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High Courts20 Dec 2005Allowed

K. Nithiyanantham Vs State of Tamil Nadu and Aringnar Anna Silk Handlooms Weavers Co-operative Production and Sales Society Limited

Madras High Court · (2006) 1 CTC 1 : (2007) 1 JCR 423 : (2006) 1 LW 363 : (2006) 1 MLJ 1

Constitution of India, 1950 — Article 19(1)

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High Courts20 Dec 2005

The DMK Party Vs The State of Tamil Nadu

Madras High Court · (2005) 12 MAD CK 0029

Constitution of India, 1950 — Article 14, 14(2), 19(1), 19(2)Tamil Nadu Entertainments Tax Act, 1939 — Section 14(1)Video Cassette Recorder (Regulation) Act, 1984 — Section 19(1), 3, 5B

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High Courts20 Dec 2005Allowed