High Courts01 Sept 2005Allowed
Karthik @ Karthikeyan Vs State
Madras High Court · (2005) 09 MAD CK 0002
Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 20 of 78
High Courts31 Aug 2005Dismissed
Mari, Puli Kutti @ Ponnusamy, Thanika @ Thanikachalam and Munusamy Vs The State
Madras High Court · (2005) 2 LW(Cri) 763
High Courts30 Aug 2005
Official Liquidator, R.P.S. Benefit Fund Ltd. Vs Mrs. K. Tamilselvi
Madras High Court · (2008) 82 SCL 414
Companies Act, 1956 — Section 446(2), 447, 448, 449, 450
High Courts30 Aug 2005Dismissed
Govindasamy, Chinnapaiyan @ Arjunan, Govindan @ Krishnan and Chinnapaiyan Vs State
Madras High Court · (2005) 08 MAD CK 0113
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 436, 449
High Courts30 Aug 2005Allowed
A. Sakunthala Vs The District Magistrate and District Collector and The State of Tamil Nadu
Madras High Court · (2005) 08 MAD CK 0103
High Courts30 Aug 2005Allowed
Amaravathi and Idumban Vs State
Madras High Court · (2005) 08 MAD CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts30 Aug 2005Dismissed
Sarda Precesion Products Pvt. Ltd. Vs Banking Ombudsman, Tamil Nadu and Union Territories of Pondicherry and Andhaman and Nicobar Islands, The Branch Manager, Lakshmi Vilas Bank Ltd., Tallakulam Branch and Theepa Pressed Components Pvt. Ltd.
Madras High Court · (2007) 2 BC 10 : (2005) 4 LW 117
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
High Courts30 Aug 2005Dismissed
Baliga Lighting Equipments Pvt. Ltd. Vs E. Ravikumar and Others
Madras High Court · (2005) 08 MAD CK 0032
High Courts30 Aug 2005
Pondicherry Linguistic and Religious Minority Medical and Dental College Welfare Assn., Pondicherry Institute of Medical Sciences and Sri Balaji Educational and Charitable Public Trust Vs Union of India (UOI) and Permanent Admission Committee
Madras High Court · (2006) WritLR 246
High Courts29 Aug 2005Dismissed
G. Chandrasekaran Vs Palaniappa Company and Others
Madras High Court · AIR 2006 Mad 104 : (2005) 4 MLJ 549 : (2006) 1 RCR(Civil) 329
Civil Procedure Code, 1908 (CPC) — Section 2(2)
High Courts29 Aug 2005Dismissed
Subramani Vs State
Madras High Court · (2005) 08 MAD CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302
High Courts29 Aug 2005Allowed
T.R. Baalu Vs S. Purushothaman and Others
Madras High Court · AIR 2006 Mad 17 : (2005) 4 LW 617 : (2005) 4 MLJ 310
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(4)Conduct of Elections Rules, 1961 — Rule 4Constitution of India, 1950 — Article 19(1)
High Courts29 Aug 2005
Raja and Sivakumar Vs Inspector of Police
Madras High Court · (2005) 08 MAD CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
High Courts29 Aug 2005Allowed
S. Rajasekar Vs The Commissioner of Police and The Secretary to Government of Tamil Nadu, Prohibition and Excise Department
Madras High Court · (2005) 4 CTC 669
Penal Code, 1860 (IPC) — Section 397Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts25 Aug 2005
Thamiraparani Investments Pvt. Ltd. Vs Meta Films Pvt. Ltd.
Madras High Court · (2005) 08 MAD CK 0153
High Courts25 Aug 2005Dismissed
Government of Tamil Nadu Vs Sri Nandha Educational Trust
Madras High Court · (2005) 4 LW 593
Constitution of India, 1950 — Article 14, 226
High Courts25 Aug 2005Dismissed
Murugan, Krishnaraj, Gnanaprakash and Sudha Vs Noorjan
Madras High Court · (2005) 08 MAD CK 0139
Evidence Act, 1872 — Section 68Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 10(3)
High Courts25 Aug 2005Allowed
2980, Kanagapuram Primary Agricultural Co-operative Bank Limited Vs The District Registrar and The Sub Registrar
Madras High Court · (2005) 4 LW 125
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 78AStamp Act, 1899 — Section 3
High Courts25 Aug 2005Dismissed
Dr. B. Syed Shah, M.D. Siddha (Maruthuvam) and M.D. Siddha (Pharmacology) Lecturer, Government Siddha Medical College Vs The Special Commissioner of Indian Medicine and Homeopathy, cum-Officer on Special Duty, National Institute of Siddha, Dr. V. Subramanian, Joint Director of Indian Medicine (Retd.) Selection Committee Member to the Post of Professor (Podhu Maruthuvam Dept.) National Institute of Siddha and Dr. Manickavasagam, Government Siddha Medical College
Madras High Court · (2005) 4 LW 112
High Courts25 Aug 2005
Surana Industries Ltd. Vs Good Earth Maritime Ltd., Owners of the Vessel Good Day, East Coast (I) Maritime Agencies Pvt. Ltd. and The Trustees of Port Trust of Madras
Madras High Court · AIR 2006 Mad 93 : (2005) 4 MLJ 375 : (2006) WritLR 1
Major Port Trusts Act, 1963 — Section 42(2), 60