COURT ARCHIVE

Madras High Court judgments, 2005

1,541 judgments · page 26 of 78

High Courts08 Aug 2005Allowed

Mahalingam Vs Commissioner of Police and State

Madras High Court · (2005) 08 MAD CK 0016

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

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High Courts08 Aug 2005Dismissed

Vairam and Others Vs M.S.R. Nageswaran

Madras High Court · (2005) 08 MAD CK 0015

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 14(1), 25

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High Courts08 Aug 2005

P. Kaliappa Gounder Vs M. Loganathan Gounder, T.K. Ramani Gounder and Vijayalakshmi

Madras High Court · (2005) 08 MAD CK 0011

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 2, Order 26 Rule 3, Order 26 Rule 4A, 115, 151

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High Courts05 Aug 2005Dismissed

D.V. Athisayaraj Vs Tirunelveli Diocese Trust Association

Madras High Court · (2006) 1 LW 650 : (2005) 4 MLJ 404

Civil Procedure Code, 1908 (CPC) — Section 51

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High Courts05 Aug 2005Dismissed

The Managing Director, Tamil Nadu State Transport Corporation Vs Mary, Inikko and Maria Kensy

Madras High Court · (2006) 1 ACC 394 : (2005) 5 CTC 515

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High Courts05 Aug 2005Allowed

Ms. A. Arulmozhi Vs The Govt. of India and Others

Madras High Court · AIR 2006 Mad 49 : (2005) 3 MLJ 497

Cinematograph Act, 1952 — Section 5A, 5B, 5B(1), 5B(2), 6Constitution of India, 1950 — Article 19(1), 19(2)Penal Code, 1860 (IPC) — Section 292, 336, 353, 354

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High Courts05 Aug 2005Allowed

Dharman Vs Chinnathambi

Madras High Court · (2005) 4 CTC 194 : (2006) 3 MLJ 777

Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)

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High Courts05 Aug 2005Allowed

A. Ananthan Vs The Managing Director, Tamil Nadu State Transport Corporation Ltd., The President, Annai Sathiya Transport Corporation Employee's Provident Fund Trust, The Administrator, Tamil Nadu State Transport Corporation Employee's Pension Fund Trust and The State of Tamil Nadu

Madras High Court · (2005) 08 MAD CK 0065

Constitution of India, 1950 — Article 14Indian Medical Council Act, 1956 — Section 33Industrial Disputes Act, 1947 — Section 18(1)

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High Courts05 Aug 2005Allowed

Tamil Nadu State Transport Corporation (Villupuram Division I) Ltd. formerly known as Thanthai Periyar Transport Corporation Vs Nagarajan rep. by father and natural guardian Rajagopal

Madras High Court · (2005) 4 ACC 652 : (2005) 5 CTC 184

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High Courts05 Aug 2005Dismissed

D.E. Hussain Ansar Vs S. Elumalai S. Elumalai Vs D.E. Hussain Ansar

Madras High Court · (2005) 08 MAD CK 0003

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High Courts04 Aug 2005

A. Balaguruswamy and A. Rajamanickam Vs R. Padmavathy and R. Varadaraj

Madras High Court · (2005) 08 MAD CK 0145

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i), 10(3)(a)(ii), 10(3)(a)(iii), 10(3)(c)

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High Courts04 Aug 2005

Sickander Vs The Secretary to Govt. of Tamilnadu, Public (S.C.) Department, The Secretary to Govt. of India, Ministry of Finance, Department of Revenue (COFEPOSA Unit), Central Economic Intelligence Bureau and The Superintendent of Central Prison

Madras High Court · (2005) 08 MAD CK 0112

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High Courts04 Aug 2005Allowed

Shanthi, Pandian @ Thilpandian, Sathish and P. Arumugam Vs The State of Tamil Nadu

Madras High Court · (2005) 08 MAD CK 0086

Penal Code, 1860 (IPC) — Section 302, 34Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

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High Courts04 Aug 2005Allowed