High Courts18 Aug 2005Dismissed
Bhaskar Vs State
Madras High Court · (2005) 08 MAD CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 23 of 78
High Courts18 Aug 2005
Jai Bharath Charitable Trust Vs A. Jayamohan, Managing Trustee, Jai Bharath Charitable Trust
Madras High Court · (2005) 08 MAD CK 0024
Civil Procedure Code, 1908 (CPC) — Section 92Contempt of Courts Act, 1971 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts18 Aug 2005Dismissed
Rahmankhan @ Abdul Rahman, Periya Chakku @ Elumalai and Chinna Chakku @ Ponnusamy Vs State
Madras High Court · (2005) 08 MAD CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts17 Aug 2005Dismissed
G. Jayakrishnan Vs Tamil Nadu State Marketing Corporation Ltd. and Others
Madras High Court · AIR 2006 Mad 81 : (2006) 1 CTLJ 430 : (2005) 4 LW 289
Constitution of India, 1950 — Article 226Tamil Nadu Transparency in Tenders Rules, 2000 — Rule 20(1)
High Courts17 Aug 2005Dismissed
S. Chattanatha Karayalar College of Arts and Sciences Vs The Controller of Examinations Manonmaniam Sundaranar University
Madras High Court · (2005) 08 MAD CK 0100
High Courts17 Aug 2005
P. Duraisamy Vs The Secretary, State Government of Tamil Nadu, Home (Transport) Department and Others
Madras High Court · (2006) 1 ACC 493
Motor Vehicles Act, 1988 — Section 89, 90
High Courts17 Aug 2005Allowed
Arumugham and Others Vs State
Madras High Court · (2005) 08 MAD CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 323
High Courts17 Aug 2005
Kullayam Pastorate rep. by its Secretary J. Yovel and Others Vs R. Bharanidharan, Advocate, Election Officer
Madras High Court · (2005) 08 MAD CK 0042
High Courts16 Aug 2005Allowed
Rajan N.S. Vs Indian Bank and Another
Madras High Court · (2006) 1 LLJ 942 : (2005) 3 LW 785
Constitution of India, 1950 — Article 136, 226Consumer Protection Act, 1986 — Section 14, 2(1)
High Courts16 Aug 2005Dismissed
State by Public Prosecutor Vs Varghese @ Varghese Anthony
Madras High Court · (2005) 08 MAD CK 0124
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 341
High Courts16 Aug 2005Dismissed
State by Public Prosecutor, High Court Vs Subramaniam, Sasikumar and Periyasamy @ Ravi
Madras High Court · (2005) 08 MAD CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts16 Aug 2005
K. Rajangam Vs The Superintendent of Police and Others
Madras High Court · (2005) 4 LW 200
Constitution of India, 1950 — Article 14, 15, 16, 19, 21
High Courts16 Aug 2005Allowed
Subramaniam @ Palanisamy, Sivasamy, Fitter Mani @ Marisamy and Marammal Vs State
Madras High Court · (2005) 08 MAD CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts16 Aug 2005Dismissed
M. Dhanalakshmi Vs The Govt. of Tamilnadu and Others
Madras High Court · (2005) 4 MLJ 391
Constitution of India, 1950 — Article 233, 234
High Courts12 Aug 2005Dismissed
S. Murugan Vs Joint Commissioner of Commercial Taxes and Another
Madras High Court · (2009) 20 VST 706
Motor Vehicles into Local Areas Act, 1990 — Section 15(1), 15(2), 3, 4Tamil Nadu Additional Sales Tax Act, 1970 — Section 4(1), 4(2)
High Courts12 Aug 2005Allowed
P. Sivachandran and Another Vs M.P. Purushotham
Madras High Court · (2006) 4 LW 218
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1), 18, 18A, 4
High Courts12 Aug 2005Dismissed
Jayantilal Vs Chandrakant N. Pandya
Madras High Court · (2005) 08 MAD CK 0097
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts12 Aug 2005Dismissed
Khaja Hussain, Abdul Khader, Shahul Hameed and Basheer Vs The Inspector of Police
Madras High Court · (2006) CriLJ 3975
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts12 Aug 2005
Samayanallur Power Investment Pvt. Ltd. Vs Covanta Energy India (Balaji) Ltd. and Another
Madras High Court · (2005) 08 MAD CK 0013
Arbitration Act, 1940 — Section 9
High Courts11 Aug 2005
S. Rathinaswamy Pillai and Others Vs S. Bhanumathi and Others
Madras High Court · AIR 2006 Mad 221 : (2006) 2 CTC 491 : (2006) 3 MLJ 593
Civil Procedure Code Amendment Act, 2002 — Section 16(2)Civil Procedure Code, 1908 (CPC) — Section 151