High Courts22 Jul 2005
Mohammed Nawaz G Vs State of Tamilnadu
Madras High Court · (2005) 3 MLJ 528
Constitution of India, 1950 — Article 14Tamil Nadu General Clauses Act, 1891 — Section 8
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 32 of 78
High Courts22 Jul 2005Allowed
Thiru Alankadu Immudi Ahora Dharma Sivachariar Aiyra Vaisya Madam Vs Udumalpet Samayapuram Ayira Vaisya Sangam
Madras High Court · (2005) 4 CTC 664 : (2006) 1 LW 502 : (2005) 4 MLJ 258
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts22 Jul 2005Dismissed
Shree Ganesh Steel Rolling Mills Ltd. Vs The Assistant Commissioner of Customs, (Sea Port - Appraising Group), The Additional Director-General, Directorate of Revenue Intelligence and The Commissioner of Customs, Port (Import)
Madras High Court · (2005) 4 MLJ 48
Customs Act, 1962 — Section 111, 112, 113, 114, 130EForeign Trade (Development and Regulation) Act, 1992 — Section 11
High Courts22 Jul 2005Dismissed
Shree Ganesh Steel Rolling Mills Ltd. Vs The Assistant Commissioner of Customs, (Sea Port - Appraising Group), The Additional Director-General, Directorate of Revenue Intelligence and The Commissioner of Customs
Madras High Court · (2005) 4 MLJ 48
Customs Act, 1962 — Section 111, 112, 113, 130, 130EForeign Trade (Development and Regulation) Act, 1992 — Section 11
High Courts22 Jul 2005Dismissed
M. Wilson Vs S. Ramachandran, Administrator, The Nanguneri Radhapuram Taluks Agricultural Producers Co-op. Marketing Society Ltd.
Madras High Court · (2005) 07 MAD CK 0063
High Courts22 Jul 2005Dismissed
Mottaiyan @ Chellappan Vs Kandasamy and Others
Madras High Court · (2005) 07 MAD CK 0027
Transfer of Property Act, 1882 — Section 52
High Courts21 Jul 2005Allowed
Babu and Devagi Vs State
Madras High Court · (2005) 07 MAD CK 0175
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 364
High Courts21 Jul 2005
C. Nallasivan Pillai Vs The Commissioner, Hindu Religious and Charitable Endowments Administration Department, Madras and S. Narayana Pillai S. Narayana Pillai Vs The Commissioner, Hindu Religious and Charitable Endowments Administration Department, Madras and C. Nalla Sivan Pillai
Madras High Court · (2005) 07 MAD CK 0155
High Courts21 Jul 2005
Umamaheswari Vs K. Babu
Madras High Court · (2005) 07 MAD CK 0137
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Hindu Marriage Act, 1955 — Section 13(1)
High Courts21 Jul 2005Allowed
R.R. Gopal @ Nakkheeran Gopal Vs The Secretary Home Department Government of Tamil Nadu and The Deputy Superintendent of Police
Madras High Court · (2005) 2 LW(Cri) 629 : (2005) WritLR 604
Arms Act, 1959 — Section 25(1B), 7Arms Rules, 1962 — Rule 3Constitution of India, 1950 — Article 16(4), 22(1), 226
High Courts21 Jul 2005
Royal Insulation (P) Ltd. Vs The Commercial Tax Officer
Madras High Court · (2005) 3 LW 582 : (2006) 147 STC 246
Tamil Nadu General Sales Tax Act, 1959 — Section 10(3), 12, 12A, 14, 15
High Courts21 Jul 2005Allowed
Chellakkal @ Chellammal Vs Ammaniammal and Others
Madras High Court · (2005) 07 MAD CK 0020
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts20 Jul 2005Allowed
Union of India (UOI) and Others Vs The Registrar, Central Administrative Tribunal and K. Yesudasan Union of India (UOI) and Others Vs S. Neelakandan and Others Union of India (UOI) and The Divisional Railway Manager, Chennai Division, Southern Railway Vs Manickam and Others
Madras High Court · (2005) 07 MAD CK 0178
High Courts20 Jul 2005Allowed
Aiyyanar, Sekhar and Chellappan Vs State, the Inspector of Police
Madras High Court · (2005) 07 MAD CK 0176
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 324, 326, 34
High Courts20 Jul 2005Allowed
The Revenue Divisional Officer and The Tahsildar Vs G. Karpagam and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2005) 07 MAD CK 0173
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409
High Courts19 Jul 2005Dismissed
Triveni Alloys Limited Vs Board for Industrial and Financial Reconstruction and Others
Madras High Court · (2006) 132 CompCas 190 : (2006) 5 CompLJ 79 : (2005) 3 LW 764
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 17, 41Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 25
High Courts19 Jul 2005Allowed
M. Mouttoucannou and Others Vs Union of India (UOI) and Others
Madras High Court · (2005) 07 MAD CK 0169
Constitution of India, 1950 — Article 14, 16
High Courts19 Jul 2005Allowed
Suresh Kumar and Others Vs State of Tamil Nadu
Madras High Court · (2006) CriLJ 1056
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 302, 307
High Courts19 Jul 2005
Tamil Nadu Electricity Board Vs K.S.V. Cotton Mills Private Ltd. and State of Tamil Nadu
Madras High Court · AIR 2005 Mad 400 : (2005) 3 LW 441 : (2005) 3 MLJ 648
Income Tax Act, 1961 — Section 2(11)Tamil Nadu Revision of Tariff rates on Supply of Electrical Energy Act. 1978 — Section 4, 5(1)