High Courts01 Aug 2005Allowed
Kannan and Others Vs State
Madras High Court · (2005) 08 MAD CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 28 of 78
High Courts01 Aug 2005Dismissed
N. Kandasamy and R. Senthamarai Vs The Authorised Officer State Bank of India SSI Branch and K.K. Rangasamy
Madras High Court · AIR 2006 Mad 14 : (2005) 3 LW 778 : (2005) 3 MLJ 684
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(1), 13(2), 13(4), 17(2), 2(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 2, 4, 4(1), 6, 8Tamil Nadu Transparency in Tenders Act, 1998 — Section 8
High Courts01 Aug 2005Allowed
Jayalakshmi Trading Co. Vs Krishnamurthy and Others
Madras High Court · AIR 2006 Mad 179 : (2005) 4 LW 418
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17
High Courts01 Aug 2005
B. Alamelu Vs State of Tamil Nadu
Madras High Court · (2005) 08 MAD CK 0083
Madras Prohibition Act, 1937 — Section 4(1), 4(1A)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts01 Aug 2005Allowed
K. Saraswathi Vs State of Tamil Nadu
Madras High Court · (2005) 08 MAD CK 0071
Madras Prohibition Act, 1937 — Section 4(1), 4(1A)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts01 Aug 2005Dismissed
Tamil Nadu State Transport Corporation (Madurai) Ltd. Vs Regional Transport Authority and V. Chellappan Pillai
Madras High Court · (2005) 3 MLJ 602 : (2005) WritLR 670
Motor Vehicles Act, 1988 — Section 89, 90
High Courts01 Aug 2005Dismissed
K.A. Chandrasekar Vs The Authorised Officer, State Bank of India, SSI Branch and K.K. Rangasamy
Madras High Court · (2005) 3 LW 768 : (2005) 3 MLJ 280
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 6(2)
High Courts01 Aug 2005
P.M. Neelamegam Vs The Commissioner, Hindu Religious and Charitable Endowment Department and Others
Madras High Court · (2006) 1 LLJ 983 : (2005) 3 LW 755 : (2005) 4 MLJ 256
High Courts01 Aug 2005Allowed
Mani Enterprises and S.V. Construction Vs The Airports Authority of India
Madras High Court · AIR 2005 Mad 449 : (2005) 2 CLT 513 : (2005) 4 MLJ 457 : (2005) WritLR 707
Constitution of India, 1950 — Article 226
High Courts01 Aug 2005Dismissed
Wellworth Electronics Vs The Union of India (UOI), The Debts Recovery Tribunal and Indian Overseas Bank
Madras High Court · (2006) 130 CompCas 610 : (2006) 5 CompLJ 65 : (2005) 3 LW 771 : (2005) 4 MLJ 98
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 17(1), 38(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8
High Courts01 Aug 2005
Chinna Pillai Udayar Vs Natesa Udayar and Murugesan
Madras High Court · (2005) 08 MAD CK 0010
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts01 Aug 2005Dismissed
Kiran P. Shah Vs Urmila C. Shah
Madras High Court · (2005) 08 MAD CK 0001
Constitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 138(1)
High Courts29 Jul 2005Allowed
Velusamy and Sekar Vs M. Ponnusamy
Madras High Court · (2005) 4 CTC 191
High Courts29 Jul 2005Dismissed
P.M. Venkatachalapathy and V.S. Senthil Kumar Vs Syed Anwar and Others
Madras High Court · (2006) 1 LW 803
Waqf (Amendment) Act, 1995 — Section 83, 83(1), 85
High Courts29 Jul 2005Allowed
Mannariah and Sons (P) Ltd., M.M. Subramaniam and M.S. Prakash Vs M.M. Sankaranarayanan
Madras High Court · (2007) 138 CompCas 95 : (2006) 2 LW 99
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1963 — Section 5
High Courts29 Jul 2005Dismissed
R. Sulochana Vs C.S. Chinnasamakkal and Others
Madras High Court · (2005) 07 MAD CK 0126
High Courts29 Jul 2005Dismissed
J. Selvam Vs I.B.P. Co. Ltd. and Others
Madras High Court · (2005) 07 MAD CK 0088
Rice Milling Industry (Regulation) Act, 1958 — Section 8(3)
High Courts29 Jul 2005Dismissed
K.M. Mohan Vs The District Collector and Others
Madras High Court · AIR 2006 Mad 65 : (2005) 3 LW 750 : (2005) 3 MLJ 689 : (2005) 4 RCR(Civil) 329 : (2005) 2 RCR(Rent) 391
High Courts29 Jul 2005Allowed
Chandra, Chinnadurai and Poongavanam Vs Ranganathan
Madras High Court · (2005) 4 LW 482
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts29 Jul 2005Allowed
V. Amsam Vs The District Collector and The Special Tahsildar (Land Acquisition), Adi-Dravidar Welfare Schemes Parthiban Vs The Deputy Collector and The Special Tahsildar (LA), Adi Dravidar Welfare
Madras High Court · (2005) WritLR 685
Tamil Nadu Land Acquisition for Harijan Welfare Schemes Act, 1978 — Section 4(1), 4(2), 4(3)Tamil Nadu Land Acquisition for Harijan Welfare Schemes Rules, 1979 — Rule 3(1)