High Courts29 Jul 2005Dismissed
P.S. Jothi Selvaraj Vs The State of Tamil Nadu and Others
Madras High Court · (2005) 3 LW 573
Madras Prohibition Act, 1937 — Section 54Tamil Nadu Toddy and Arrack Shops (Disposal in Auction) Rules, 1981 — Rule 20
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 29 of 78
High Courts29 Jul 2005
A.I.D. Rozario Vs S. Joseph Premkumar, S. Santharaj, S. Antony Vijaikumar and The Branch Manager, Tamil Nadu Industrial Investment Corporation Ltd.
Madras High Court · (2005) 4 LW 46
State Financial Corporations Act, 1951 — Section 29
High Courts29 Jul 2005
The Government of Tamil Nadu Vs Nilakantan and Brothers Construction Pvt. Ltd. and Mr. Justice S. Padmanabhan, (Arbitrator), Retired Judge, High Court
Madras High Court · (2005) 4 CTC 368 : (2005) 3 LW 650
Arbitration Act, 1940 — Section 16, 16(1), 19, 30, 33
High Courts29 Jul 2005Allowed
T.N. Anantha Rao and K. Kandasamy Vs N. Bhanumoorthy
Madras High Court · (2006) 1 CTC 314 : (2005) 4 LW 659 : (2005) 3 MLJ 675
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151, 47Constitution of India, 1950 — Article 227
High Courts28 Jul 2005
The Member Concern Department of Post, Government of India, Ministry of Communication Vs Ms. Annapoorni and Others
Madras High Court · (2005) 07 MAD CK 0168
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 151Constitution of India, 1950 — Article 227
High Courts28 Jul 2005Dismissed
Ramaswamy and Others Vs The Ezhudesom Town Panchayat
Madras High Court · (2005) 07 MAD CK 0165
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts28 Jul 2005
KLN Sowrashtra College of Engineering Council Vs The Government of Tamilnadu
Madras High Court · (2005) 4 CTC 207 : (2005) 3 LW 763 : (2005) 3 MLJ 683
High Courts28 Jul 2005Dismissed
P.R. Kannaiyan (died) and Others Vs Ramasamy Mandiri and Others
Madras High Court · (2005) 4 CTC 457 : (2005) 3 LW 627
High Courts28 Jul 2005Dismissed
Sarala Srinath rep. by her Power of Attorney Agent, M.R. Bhaskaran and M.R. Bhaskaran Vs M. Muthusamy, Additional Administrator, R.P.S. Benefit Fund Ltd. (In Liquidation) Madras Bar Association and The Official Liquidator High Court, As Liquidator of RPS Benefit Fund Ltd., (In Liquidation)
Madras High Court · (2005) 5 CTC 176 : (2006) 66 SCL 107
Companies Act, 1956 — Section 434, 531A, 536(2)Provincial Insolvency Act, 1920 — Section 28, 55
High Courts28 Jul 2005
Sudha Moulee, Teacher Training Institution Vs National Council for Teachers' Education and The NCTE, Southern Regional Committee
Madras High Court · (2005) 4 CTC 671 : (2005) 3 LW 548 : (2005) 3 MLJ 650
High Courts28 Jul 2005Dismissed
M. Nalluchamy Vs State of Tamil Nadu and The Registrar General, High Court
Madras High Court · (2005) 07 MAD CK 0044
High Courts28 Jul 2005Dismissed
P.N. Deenadayalan Vs Ramagiri Narasimhulu Chetty, Aruna and Vishak Kumar Aruna Vs P.N. Deenadayalan, Ramagiri Narasimhulu Chetty and Vishak Kumar
Madras High Court · (2005) 4 LW 411
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts28 Jul 2005
Pavanar Thamilvazhi Kalvi Arakkattalai Vs The Home Secretary, Government of Tamil Nadu and Others
Madras High Court · (2005) 07 MAD CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 154(3)
High Courts28 Jul 2005
The Tamil Nadu, Electricity Board Vs A.R. Juhurunisha, A.R. Mehrunissa, I.B. Sabburamma and A.R. Zunaitha Begum, rep. by their Power Agent, Y. Zaheeruddin Ahmed
Madras High Court · (2005) 3 LW 586 : (2005) 3 MLJ 601
High Courts28 Jul 2005Allowed
D. Ravi Chettiar and Others Vs Raghunath Chettiar (died), Uma Maheswari and R. Pradeepa rep. by her mother and next friend Uma Maheswari
Madras High Court · (2005) 3 LW 803
Contract Act, 1872 — Section 56Pondicherry Court Fees and Suits Valuation Act, 1972 — Section 42Registration Act, 1908 — Section 71(1), 72, 72(2), 73, 74
High Courts28 Jul 2005
M/s. Om Sindhoori Capital Investments Ltd., (now merged with M/s. Apollo Sindhoori Capital Investments Limited), 22, Greams Road, Chennai - 6 Vs The Assistant Commissioner of Income Tax, Company Circle IV(3), Chennai -34
Madras High Court · (2005) 07 MAD CK 0010
Income Tax Act, 1961 — Section 260ATransfer of Property Act, 1882 — Section 105
High Courts27 Jul 2005
Titanium Equipment and Anode Manufacturing Co. Ltd. Vs Dy. Commissioner of Income Tax
Madras High Court · (2005) 278 ITR 565 : (2005) 150 TAXMAN 188
High Courts27 Jul 2005Allowed
Titanium Equipment and Anode Manufacturing Co. Ltd. Vs Deputy Commissioner of Income Tax
Madras High Court · (2005) 278 ITR 565 : (2005) 150 TAXMAN 188
Income Tax Act, 1961 — Section 260A, 32A(7), 75, 76, 77
High Courts27 Jul 2005Allowed
A. Dhanasekaran Vs V.K.O. Ramanathan Chettiyar and R. Vijayalakshmi
Madras High Court · (2005) 07 MAD CK 0145
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts27 Jul 2005Allowed
Union of India (UOI), Union Territory of Pondicherry and The Superintending Engineer-I, Electricity Department Vs Central Administrative Tribunal, Madras Bench, Electricity Department, Store Assistant Association and K. Pugazhendi, Store Assistant, Electricity Department
Madras High Court · (2005) 07 MAD CK 0097