High Courts25 Jul 2005Allowed
Chandran and Ashokan Vs Gopalakrishnan
Madras High Court · (2005) 3 MLJ 680
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 31 of 78
High Courts25 Jul 2005Dismissed
Palanisamy Vs District Collector and District Magistrate and The Secretary to the Government of Tamil Nadu Prohibition and Excise Department
Madras High Court · (2005) 07 MAD CK 0140
High Courts25 Jul 2005
Smt. I. Veluthai Vs Administrative Commandant for Station Commander, Station Head Quarters and Station Commander, Station Head Quarters
Madras High Court · (2005) 4 CTC 525 : (2005) 4 LW 517 : (2005) 4 MLJ 516
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 2, 4, 4(1), 4(2)
High Courts25 Jul 2005
R. Ayyasamy Vs Ganesan and Others
Madras High Court · (2005) 4 LW 669 : (2005) 4 MLJ 190
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Limitation Act, 1963 — Section 5
High Courts25 Jul 2005Dismissed
Ammu Ammal and Others Vs K.R. Andu Gowder, R. Seeni Lakshmi and Drowpathi
Madras High Court · (2005) 07 MAD CK 0095
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 57
High Courts25 Jul 2005Allowed
E. Mohan Vs The Secretary to Government of Tamil Nadu, Prohibition and Excise Department, The District Magistrate and District Collector, The Inspector of Police and The Superintendent Central Special Prison for Women
Madras High Court · (2005) 07 MAD CK 0062
High Courts25 Jul 2005Allowed
A. Pethaperumal Vs Mrs. Vetri Selvi, Mrs. Abirami and Indira
Madras High Court · (2005) 07 MAD CK 0056
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Jul 2005Allowed
Sathish Vs State of Tamil Nadu
Madras High Court · (2005) 07 MAD CK 0023
High Courts25 Jul 2005Dismissed
Mrs. Ismail Beebi Vs State
Madras High Court · (2005) CriLJ 3570 : (2005) 2 LW(Cri) 594
Constitution of India, 1950 — Article 161Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts25 Jul 2005Dismissed
A. Pethaperumal Vs Vetriselvi and Another
Madras High Court · (2005) 07 MAD CK 0019
Hindu Succession Act, 1956 — Section 23
High Courts25 Jul 2005Dismissed
Subash Vs State
Madras High Court · (2005) 07 MAD CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324
High Courts25 Jul 2005
Union of India Vs M/s. Jayakrishna Flour Mills (P) Ltd.
Madras High Court · (2005) 07 MAD CK 0012
Railways Act, 1989 — Section 106, 106(1), 106(2), 192, 192(a)
High Courts22 Jul 2005Dismissed
New Karpagam Hotel Vs The Regional Director, ESI Corporation
Madras High Court · (2006) 108 FLR 23 : (2005) 3 LW 792 : (2005) 4 MLJ 169
Employees State Insurance (Amendment) Act, 1989 — Section 1(5), 2(12)Employees State Insurance Act, 1948 — Section 1(3), 1(4), 1(5), 2, 2(12)Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 2
High Courts22 Jul 2005Dismissed
Selvam Antony Marie (incorrectly mentioned in the E.P. Selvam Marie) and Others Vs Sowaridoss and Juline Franceuve and Others
Madras High Court · (2005) 4 MLJ 500 : (2006) 1 RCR(Civil) 102
Civil Procedure Code, 1908 (CPC) — Section 47Stamp Act, 1899 — Article 45
High Courts22 Jul 2005
V. Vallinayagam Vs The Government of Tamil Nadu and Others
Madras High Court · (2005) 07 MAD CK 0156
High Courts22 Jul 2005Dismissed
Iqbal Abdul Kareem, by his Power of Attorney, Salaiman Abdul Kareem Vs Chandrasekran
Madras High Court · (2005) 4 MLJ 569
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)
High Courts22 Jul 2005Allowed
Thangamalar Transports Vs K.A.G. Travels and The Managing Director, Tamil Nadu State Transport Corporation
Madras High Court · (2006) 3 ACC 375 : (2006) 1 ACC 403 : (2006) WritLR 12
Central Motor Vehicles Rules, 1989 — Rule 248Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 89, 90
High Courts22 Jul 2005Dismissed
Union of India (UOI) Vs N. Azhagupandian (Originally known as N. Soundarapandian) and Central Administrative Tribunal
Madras High Court · (2005) 07 MAD CK 0138
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16
High Courts22 Jul 2005Allowed
C. Ramamoorthy and C. Suganabai Vs T.M. Balakrishna Mudaliar, Sivasubramani and Sivakumar
Madras High Court · (2005) 4 CTC 252 : (2005) 4 MLJ 189
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 37
High Courts22 Jul 2005Allowed
Gupta Enterprises Vs The Principal Chief Conservator of Forests, The District Forest Officer, Tirupattur Division, Tirupattur, North Arcot Ambedkar District, The District Forest Officer, Satyamangalam Division, Sathyamangalam-638402 and The District Forest Officer, Salem Division, Salem
Madras High Court · (2006) 145 STC 453
Central Sales Tax Act, 1956 — Section 5, 5(3)