High Courts03 Aug 2005Dismissed
P. Poondia Gounder Vs Ramasamy Udayar and Others
Madras High Court · (2006) 1 LW 819
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 27 of 78
High Courts03 Aug 2005
Albert Raj Vs The District Collector
Madras High Court · AIR 2005 Mad 444 : (2005) 4 CTC 171 : (2005) 4 LW 226
Constitution of India, 1950 — Article 14, 15, 16, 17, 18
High Courts03 Aug 2005Allowed
T. Kalyanasundaram Vs M.S. Arumuganayakar
Madras High Court · (2005) 4 CTC 451 : (2005) 4 LW 578
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts03 Aug 2005Dismissed
Aminjikarai Lorry Owner's Welfare Association and V.S. Yuvaraj Vs The State of Tamil Nadu and Others R. Panneerselvam Vs The State of Tamil Nadu and M. Palanisamy
Madras High Court · (2005) 4 MLJ 524 : (2005) WritLR 632
Constitution of India, 1950 — Article 136, 14, 226, 32Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 36, 38ATamil Nadu Transparency in Tenders Act, 1998 — Section 16, 9, 9(3)
High Courts03 Aug 2005
K. Kuppusamy Vs Sri Vembuli Amman Temple
Madras High Court · (2005) 08 MAD CK 0009
Transfer of Property Act, 1882 — Section 106
High Courts03 Aug 2005
M. Parthasarathy Vs Mrs. C. Kalaivani and 6 others
Madras High Court · (2005) 08 MAD CK 0007
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3Constitution of India, 1950 — Article 227
High Courts03 Aug 2005Dismissed
Rameeza Beevi and Others Vs S. Mohammed Ibrahim
Madras High Court · (2005) 08 MAD CK 0004
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 59Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25A
High Courts03 Aug 2005
Vivekananda English Academy and Others Vs Amoha Education Pvt. Ltd. and Another
Madras High Court · (2005) 5 CTC 393 : (2006) 66 SCL 309
Contract Act, 1872 — Section 27Specific Relief Act, 1963 — Section 41, 42
High Courts02 Aug 2005Allowed
S. Mohan Vs Cruz Mary and Anbu
Madras High Court · (2006) 1 CTC 191 : (2005) 4 LW 664
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1963 — Section 5
High Courts02 Aug 2005
N. Sivamani and N. Sudha Vs Thilagavathy and K. Dhanasekaran
Madras High Court · (2005) 4 LW 527
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 65
High Courts02 Aug 2005Dismissed
N. Rajagopalan Vs R. Danushkodi Adithan and Others M. Arumugam Vs K.G. Shanmuganathan and Others
Madras High Court · (2005) 08 MAD CK 0118
Conduct of Elections Rules, 1961 — Rule 15, 4AConstitution of India, 1950 — Article 324Government of Union Territories Act, 1963 — Section 14, 4
High Courts02 Aug 2005
Samy Fuel Service Vs Union of India (UOI)
Madras High Court · (2006) WritLR 242
Telecom Regulatory Authority of India Act, 1997 — Section 4Telegraph Act, 1885 — Section 7B
High Courts02 Aug 2005Dismissed
D. John Thiruthuvadoss Vs The State of Tamilnadu and Others
Madras High Court · (2005) 08 MAD CK 0091
High Courts02 Aug 2005
The Commissioner of Income Tax Vs Sumathi Process Industries (P) Ltd.
Madras High Court · (2006) 206 CTR 236 : (2006) 284 ITR 109
Income Tax Act, 1961 — Section 256(1)Taxation Laws (Amendment) Act, 1970 — Section 139(3), 139(4)
High Courts02 Aug 2005Dismissed
State Vs Velayutham, Dhanusu, Rajini @ Rajinikanth, Hari @ Harikrishnan and Sankar
Madras High Court · (2005) 08 MAD CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 34
High Courts02 Aug 2005Dismissed
Govindaraj Vs State by Inspector of Police
Madras High Court · (2005) CriLJ 4676 : (2006) 1 LW(Cri) 173
Penal Code, 1860 (IPC) — Section 302, 307, 84
High Courts02 Aug 2005Dismissed
Motherland Services Vs Madras Post Trust
Madras High Court · (2005) 4 LW 183
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Easements Act, 1882 — Section 60Madras Port Trust Act, 1905 — Section 48, 49
High Courts01 Aug 2005Allowed
The Tiruchengode Taluk Co-operative Housing Society Ltd. Vs M. Kulasekaran and The Tiruchengode Co-operative Housing Society Ltd.
Madras High Court · (2005) 4 LW 178
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 10(5)Limitation Act, 1963 — Section 21
High Courts01 Aug 2005Dismissed
K. Sahadeva Reddy Vs State by, Inspector of Police
Madras High Court · (2005) 08 MAD CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 302
High Courts01 Aug 2005Allowed
School Committee of Sri Ramakrishna Mission Sarada Vidyalaya Girls Higher Secondary School Vs G. Vijayalakshmi, Joint Director of School Education (Higher Secondary) and Chief Educational Officer G. Vijayalakshmi Vs School Committee of Sri Ramakrishna Mission Sarada Vidyalaya Girls Higher Secondary School
Madras High Court · (2005) 08 MAD CK 0116
Constitution of India, 1950 — Article 226