High Courts11 Aug 2005
R. Muthukrishnan Vs State of Tamil Nadu
Madras High Court · (2005) 08 MAD CK 0164
Constitution of India, 1950 — Article 14, 162
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 24 of 78
High Courts11 Aug 2005
Vijayalakshmi Vs Kowdhiya Sangam
Madras High Court · (2005) 08 MAD CK 0162
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 29Transfer of Property Act, 1882 — Section 106
High Courts11 Aug 2005
City Bulk Carriers Vs The Commissioner, Civil Supplies Corporation, The Deputy Commissioner, Civil Supplies Corporation, North Zone, The Assistant Commissioner of Police, CSCID and Manager-Terminal, Indian Oil Corporation Ltd.
Madras High Court · (2005) 08 MAD CK 0161
Essential Commodities Act, 1955 — Section 6A, 6B, 6C
High Courts11 Aug 2005Dismissed
Mrs. Gnanavathy Vs The Superintendent Central Prison
Madras High Court · (2005) 08 MAD CK 0140
Arms Act, 1959 — Section 25(1)(A)City Police Act — Section 65Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Aug 2005Allowed
Union of India (UOI) and The Sr. General Manager, Heavy Vehicles Factory Vs The Central Administrative Tribunal and M. Annamalai
Madras High Court · (2005) 08 MAD CK 0109
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 3(1)
High Courts11 Aug 2005Dismissed
Ravi Vs State
Madras High Court · (2005) 08 MAD CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302
High Courts11 Aug 2005
R. Sundar Raju Vs V. Ramakrishnan and Others Union of India (UOI) Vs The Central Administrative Tribunal and R. Sundar Raju
Madras High Court · (2005) 08 MAD CK 0093
Constitution of India, 1950 — Article 309
High Courts11 Aug 2005Dismissed
Ramu and Seenu @ Govindan Vs State
Madras High Court · (2005) 08 MAD CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 34, 341
High Courts11 Aug 2005Dismissed
Rajan Kutty Vs The Registrar, High Court and The Chief Judicial Magistrate
Madras High Court · (2005) 08 MAD CK 0057
Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 14(2)Tamil Nadu Pension Rules, 1978 — Rule 16
High Courts11 Aug 2005
Nortan Intec Rubbers Pvt. Ltd. Vs State Industries Promotion Corporation of Tamilnadu Ltd., Government of Tamilnadu and Tamilnadu Industrial Investment Corporation
Madras High Court · (2005) 4 LW 204
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 21, 226, 32
High Courts11 Aug 2005Dismissed
The Asst. Commissioner, Kendriya Vidyalaya Sangathan and The Commissioner, Kendriya Vidyalaya Sangathan Vs S. Mohammed Ghouse and The Registrar, Central Administrative Tribunal
Madras High Court · (2005) 08 MAD CK 0037
High Courts11 Aug 2005
G. Rajendran Vs Union of India (UOI) and Others
Madras High Court · AIR 2006 Mad 100 : (2005) 4 LW 229
Constitution of India, 1950 — Article 217, 217(1), 217(2), 224, 226
High Courts11 Aug 2005
P. Ashoka Vs Nehru Edwin Raj, R. Kamala and R. Mangammu R. Kamala and R. Mangamma Vs Nehru Edwin Raj and P. Ashoka
Madras High Court · (2005) 08 MAD CK 0008
Constitution of India, 1950 — Article 227
High Courts10 Aug 2005
Superintending Engineer, PWD/WRO, Water Resources Organisation, Project Circle, Palayamkottai Vs M/s. Gammon India Limited, Gammon House, Veera Savarkar Road, Prabhadevi, Mumbai and Others
Madras High Court · (2005) 08 MAD CK 0163
High Courts10 Aug 2005
Sameer Kumar Sharma and Others Vs R. Mohan and Another
Madras High Court · (2006) 3 CivCC 338
High Courts10 Aug 2005Dismissed
Banu Construction Co. Pvt. Ltd. and B. Venkateswara Rao Vs Andhra Bank and Others
Madras High Court · (2007) 1 BC 465 : (2006) 131 CompCas 224 : (2006) 3 LW 967
Income Tax Rules, 1962 — Rule 19, 82
High Courts10 Aug 2005Allowed
The Chairman, Tamil Nadu Electricity Board, Chief Engineer/Personnel, Tamil Nadu Electricity Board, Chief Engineer (Distribution), Erode Region, Tamil Nadu Electricity Board and Superintending Engineer Vs Er. R. Manoharan
Madras High Court · (2006) 2 LLJ 185 : (2005) 4 MLJ 441
Tamil Nadu Electricity Board Employees (Discipline and Appeal) Regulations — Regulation 8Tamil Nadu Electricity Board Services Regulations — Regulation 98, 98(1)
High Courts10 Aug 2005
Rangasamy @ Gnanaprakasam Vs State
Madras High Court · (2005) 08 MAD CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 304, 313Penal Code, 1860 (IPC) — Section 302
High Courts10 Aug 2005Allowed
Uthandi Vs The District Magistrate and District Collector and Another
Madras High Court · (2005) 4 CTC 188
Constitution of India, 1950 — Article 22Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3