High Courts19 Jul 2005Dismissed
Murugesan Vs The District Collector and District Magistrate and The Secretary to Govt. of Tamil Nadu, Prohibition and Excise Dept.
Madras High Court · (2005) 07 MAD CK 0135
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 33 of 78
High Courts19 Jul 2005Dismissed
Aajara Vs The State of Tamil Nadu
Madras High Court · (2005) 07 MAD CK 0134
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts19 Jul 2005Allowed
Ravi @ Ravirajan Vs State of Tamil Nadu
Madras High Court · (2005) 07 MAD CK 0133
Constitution of India, 1950 — Article 226
High Courts19 Jul 2005Allowed
Ammu Vs State of Tamil Nadu
Madras High Court · (2005) 07 MAD CK 0132
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts19 Jul 2005Dismissed
Viswaas Films Private Ltd. Vs Global Film Distributors Inc. and Vazhakala Agencies
Madras High Court · (2005) 4 CTC 148 : (2006) 2 LW 25
High Courts19 Jul 2005Allowed
Tarachand (Deceased) and Others Vs Kathija
Madras High Court · (2005) 4 CTC 255 : (2005) 3 MLJ 607
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts19 Jul 2005Allowed
Kala Vs The District Magistrate and District Collector and The Secretary to Government of Tamil Nadu, Prohibition and Excise Department
Madras High Court · (2005) 07 MAD CK 0066
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 Courts19 Jul 2005
Sivaraman @ Harikrishnan and Another Vs Rajeswari @ Shanthi and Others
Madras High Court · (2005) 3 CTC 733 : (2005) 2 DMC 581
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 16
High Courts18 Jul 2005Dismissed
Union of India (UOI), Railway Board and Chairman, Railway Claims Tribunal Vs The Registrar, Central Administrative Tribunal, Madras Bench and Sr. T. Somasundaram
Madras High Court · (2005) 3 CTC 703
Constitution of India, 1950 — Article 217, 229, 235, 236, 237High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 2(1)Railway Claims Tribunal (Salaries and Allowances and Conditions of Services of Chairman, Vice Chairman and Members) Rules, 1989 — Rule 10, 11, 12, 13, 14
High Courts18 Jul 2005Allowed
Valarmathi Vs The District Magistrate and District Collector and The Secretary to Government, Prohibition and Excise Department
Madras High Court · (2005) 07 MAD CK 0053
High Courts18 Jul 2005Dismissed
Latha Sriram and D. Christopher Chelladurai Vs Controller General of Defence Accounts, Union of India (UOI), Controller of Defence Accounts and Central Administrative Tribunal
Madras High Court · (2005) 07 MAD CK 0040
High Courts18 Jul 2005
Rt. Ref. T. Aruldoss, Bishop, Tamil Evangelical Lutheran Church Vs D. Ravindran
Madras High Court · (2005) 4 CTC 362
High Courts18 Jul 2005Dismissed
M. Abu Tahir Vs M. Rahamathulla
Madras High Court · (2005) 4 MLJ 628
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 12, 13, 14
High Courts18 Jul 2005Dismissed
Subatra and Others Vs C. Pavalamani
Madras High Court · (2005) 4 MLJ 178 : (2005) 4 RCR(Civil) 729
Civil Procedure Code Amendment Act, 2002 — Section 115(3)Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 141
High Courts15 Jul 2005Dismissed
Savithiri Ammal Vs Hayaperumal and Another
Madras High Court · (2005) 07 MAD CK 0162
High Courts15 Jul 2005
M. Saravanakumar and Others Vs The Secretary to Govt. Education Department, The Director of College Education, The Principal, Government Arts College and J. Manikandan K. Periasamy and Others Vs The Secretary to Govt. Education Department and Others J. Jaikumar, P. Nallathambi and L. Stephen Kennedy Vs The Director of College Education, The Principal, Government Arts College and The Principal, Chikkanna Government Arts College S. Sumithra and J. Subban Vs The Director of College Education and The Principal, Government Arts College
Madras High Court · (2005) 3 LW 329 : (2005) 3 MLJ 538
Constitution of India, 1950 — Article 14, 142, 16
High Courts15 Jul 2005Allowed
Venkata Subba Reddiar Vs T. Kannan alias Devarassu and Another
Madras High Court · (2005) 3 CTC 718
Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 8, 8(2), 8(3), 8(4), 8(5)
High Courts15 Jul 2005Allowed
The Commissioner, Thiru. Vi. Ka. Nagar Benefit Fund Ltd. Vs N.S. Rajammal, The Special Officer, Thiru. Vi. Ka. Nagar Benefit Fund Ltd. and Amo Gurunarayana Rao, Director, Thiru. Vi. Ka. Nagar Benefit Fund Ltd.
Madras High Court · (2005) 07 MAD CK 0022
Consumer Protection Act, 1986 — Section 11, 3
High Courts15 Jul 2005
Balasubhramaniam Vs Vijaya, Velmurugan, Renganathan (Minors 2 and 3 rep. by mother and next friend 1st respondent) and B.A. Manickam
Madras High Court · (2005) 07 MAD CK 0011
Transfer of Property Act, 1882 — Section 3