COURT ARCHIVE

Madras High Court judgments, 2005

1,541 judgments · page 25 of 78

High Courts10 Aug 2005Dismissed

R. Venkatasaravanan @ S.A.R. Prasanna Venkatachariar Chaturvedi Vs The Inspector of Police, Director of Central Bureau of Investigation and Assistant Director of Central Bureau of Investigation

Madras High Court · (2005) 08 MAD CK 0030

High Courts10 Aug 2005Dismissed

United India Insurance Co. Limited Vs Nedunchelian and Others

Madras High Court · (2006) 1 ACC 267 : (2006) ACJ 1675 : (2006) 2 CivCC 467 : (2006) 1 RCR(Civil) 408 : (2006) 1 RCR(Criminal) 504

High Courts09 Aug 2005Dismissed

Shahjahan Vs Janath Ashraf Uduman

Madras High Court · (2005) 08 MAD CK 0165

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 11(4)

High Courts09 Aug 2005Dismissed

Subramaniapuram Recreation Club Vs M. Devarayan

Madras High Court · (2005) 08 MAD CK 0152

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 2(2)

High Courts09 Aug 2005Dismissed

Ramachandran Vs State

Madras High Court · (2005) 08 MAD CK 0126

Criminal Procedure Code, 1973 (CrPC) — Section 313

High Courts09 Aug 2005Dismissed

K. Appadurai Vs The Superintending Engineer, Tamil Nadu Electricity Board, Vellore Electricity Distribution Circle, The Superintending Engineer, Tamil Nadu Electricity Board, Tiruvannamalai Electricity Distribution Circle and The Presiding Officer, Labour Court

Madras High Court · (2005) 4 MLJ 207

High Courts09 Aug 2005Dismissed

Commissioner of Central Excise Vs Customs, Excise and Gold (Control) Appellate Tribunal, South Zonal Bench and Addison and Co.

Madras High Court · (2005) 08 MAD CK 0096

Central Excises and Salt Act, 1944 — Section 35C, 35G, 35G(3), 35H, 35H(1)Income Tax Act, 1961 — Section 256, 260(1)

High Courts09 Aug 2005

Chetiammal Vs The State of Tamil Nadu and Others

Madras High Court · (2005) 08 MAD CK 0088

Constitution of India, 1950 — Article 226

High Courts09 Aug 2005

Union of India (UOI) and The Principal, Bharathidasan Govt. College for Women Vs The Central Administrative Tribunal and M. Jaisankar

Madras High Court · (2005) 08 MAD CK 0080

Cinematograph Act, 1918 — Section 6(1)Constitution of India, 1950 — Article 371D(5)

High Courts09 Aug 2005Allowed

ICICI Venture Funds Management Limited Vs Neptune Inflatables Limited V.G.P. Finances Limited Vs Official Liquidator

Madras High Court · (2005) 127 CompCas 1 : (2005) 6 CompLJ 420 : (2005) 4 LW 134

Companies Act, 1913 — Section 227(2), 230Companies Act, 1956 — Section 536(2)Constitution of India, 1950 — Article 141

High Courts09 Aug 2005Allowed

P. Vijayarajan Vs The Management of the Coimbatore District Consumers Co-op. Wholesale Stores Limited and The Appellate Authority under the Tamil Nadu Shops and Establishments Act, (Deputy Commissioner of Labour)

Madras High Court · (2005) 08 MAD CK 0035

Constitution of India, 1950 — Article 226Tamil Nadu Shops and Establishments Act, 1947 — Section 41

High Courts09 Aug 2005

The Workmen, Hackbridge and Hewittic Easun Group Vs The Management, Hackbridge and Hewettic Easun Ltd. and The Presiding Officer, Industrial Tribunal

Madras High Court · (2005) 08 MAD CK 0031

Industrial Disputes Act, 1947 — Section 25F, 25FF, 25FFF, 25FFF(1), 25G

High Courts08 Aug 2005Dismissed

Meenakshi Vs Murugan

Madras High Court · (2005) 08 MAD CK 0173

Civil Procedure Code, 1908 (CPC) — Section 47Hindu Succession Act, 1956 — Section 23

High Courts08 Aug 2005Dismissed

Chennimalai Yarns Pvt. Limited and Another Vs S. Chandrasekar and Others

Madras High Court · (2006) 1 CivCC 411 : (2007) 138 CompCas 99 : (2005) 4 LW 431 : (2005) 4 MLJ 22 : (2005) 4 RCR(Civil) 709 : (2006) 66 SCL 320

Civil Procedure Code, 1908 (CPC) — Section 20

High Courts08 Aug 2005Allowed

S.V. Arjunaraja Vs P. Vasantha

Madras High Court · (2006) 1 RCR(Civil) 295

Civil Procedure Code, 1908 (CPC) — Section 54Court Fees Act, 1870 — Section 4

High Courts08 Aug 2005

T.S. Krishnamurthy Vs The Authorised Officer and Special Collector, (Revenue Court), Kumbakonam and Others Swaminathan Vs The Authorised Officer and Special Collector, (Revenue Court), Kumbakonam and Others

Madras High Court · (2005) 08 MAD CK 0144

Constitution of India, 1950 — Article 13, 13(2), 14, 19, 19(1)(f)

High Courts08 Aug 2005Dismissed

Kaveri Vs The State of Tamilnadu

Madras High Court · (2005) 08 MAD CK 0132

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304(2), 307

High Courts08 Aug 2005

Krishna Singh Vs State of Tamil Nadu

Madras High Court · (2005) 08 MAD CK 0128

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

High Courts08 Aug 2005

Periyadurai and Others Vs State by Inspector of Police

Madras High Court · (2005) 08 MAD CK 0127

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

High Courts08 Aug 2005Dismissed

P. Moorthy Vs The Registrar, Tamil Nadu Administrative Tribunal and Others

Madras High Court · (2005) WritLR 717

Constitution of India, 1950 — Article 14Tamil Nadu Special Police Subordinate Service Rules, 1978 — Rule 5, 7Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 21, 48