High Courts23 Aug 2005Allowed
Union of India (UOI) Vs Mr. P. Gurunathan
Madras High Court · (2005) 4 MLJ 473 : (2006) WritLR 267
Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 22 of 78
High Courts22 Aug 2005Allowed
G.V. Films Ltd. Vs S. Priyadarshan and Another and Tax Recovery Officer S. Priyadarshan and Another Vs G.V. Films Ltd.
Madras High Court · (2006) 202 CTR 127
Civil Procedure Code, 1908 (CPC) — Section 144Income Tax (Certificate Proceedings) Rules, 1962 — Rule 11(6)Income Tax Act, 1961 — Section 293
High Courts22 Aug 2005
Sri Balamurugan Modern Rice Mill Vs Subbulakshmi Modern Rice Mill
Madras High Court · (2005) 4 LW 375 : (2005) 31 PTC 546
High Courts22 Aug 2005Allowed
Ratinam Vs The Secretary to Government, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2005) CriLJ 3873
Penal Code, 1860 (IPC) — Section 336, 341, 380, 392, 506(2)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2, 3(1)
High Courts22 Aug 2005Allowed
Mohamed Kasim @ Bahurudin Vs The Secretary to Government Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2005) 2 LW(Cri) 771
Constitution of India, 1950 — Article 22(5)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts22 Aug 2005Dismissed
Ennore Port Limited, (Successor of Chennai Port Trust with regard to the Ennore Port Project) Vs Hindustan Construction Company Limited and Others
Madras High Court · (2005) 4 LW 319 : (2005) 4 MLJ 86
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 73, 74
High Courts22 Aug 2005Dismissed
Ajay Kumar Aggarwal Trading as S.A. Engineers and Ajay Bansal Trading as Eco Gas Equipments Vs Officine Lovato S.p.A., Strada Comunakle Castle
Madras High Court · (2005) 4 LW 303
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Companies Act, 1956 — Section 592, 593, 594, 595, 596Copyright Act, 1957 — Section 51, 55, 62, 62(2)
High Courts22 Aug 2005Dismissed
K. Thangamani Vs The State of Tamil Nadu
Madras High Court · (2005) 08 MAD CK 0074
High Courts22 Aug 2005Allowed
Kamalakannan Vs The District Collector and The District Magistrate and The Secretary to Government, Prohibition and Excise Department
Madras High Court · (2005) 08 MAD CK 0044
Penal Code, 1860 (IPC) — Section 341, 392, 397, 506
High Courts20 Aug 2005
Union of India (UOI) Vs J. Hayath Basha and Others
Madras High Court · (2005) 08 MAD CK 0104
Industrial Disputes Act, 1947 — Section 25F, 25N
High Courts20 Aug 2005Dismissed
Islamaiya Teacher Training Institute (Men and Women) Vs State of Tamil Nadu and Others Saithani Bi Teacher Training Institute for 40 Men and 40 Women Vs The State of Tamil Nadu and The Director of Government Examination Teacher Education Training
Madras High Court · (2005) 08 MAD CK 0087
High Courts20 Aug 2005Dismissed
T. Palaniyammal Vs The Government of Tamil Nadu and Others N. Tamilarvan Vs The Government of Tamil Nadu
Madras High Court · (2005) 08 MAD CK 0079
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 14
High Courts20 Aug 2005Dismissed
R. Thaman Vs The Presiding Officer, I Addl. Labour Court, High Court and The Management of Easun Machine Tool Works
Madras High Court · (2005) 08 MAD CK 0026
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts19 Aug 2005
Y.P. Ganesan Vs The Tamil Nadu Civil Supplies Corporation Ltd.
Madras High Court · AIR 2006 Mad 4 : (2006) 1 CTC 277
High Courts19 Aug 2005Allowed
Dr. M.N. Sambhavi (rep. by her Power of Attorney Agent M.N. Ganapathy) and Others Vs A. Rajagopal and Others
Madras High Court · (2005) 08 MAD CK 0150
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13
High Courts19 Aug 2005Dismissed
Andavar Minerals and Industries Vs The District Collector
Madras High Court · (2005) 08 MAD CK 0017
Mineral Concession Rules, 1960 — Rule 24A, 24A(1), 24A(10), 24A(6)
High Courts19 Aug 2005
Sundaram Finance Services Ltd. Vs Shoba Garments (P) Ltd. and Others
Madras High Court · (2005) 4 MLJ 116
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 69
High Courts18 Aug 2005Dismissed
O. Rajendran Vs V.A.H. Sahul Hameed
Madras High Court · (2005) 08 MAD CK 0154
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 11, 11(1), 8Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974 — Rule 12(3)
High Courts18 Aug 2005Dismissed
D. Geetha and Swamidurai Vs D. Thulsasi Ammal
Madras High Court · (2005) 08 MAD CK 0125
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3
High Courts18 Aug 2005Allowed
Karunakaran Vs State
Madras High Court · (2005) 08 MAD CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307