High Courts15 Jul 2005
A. Parvathy and 3 others Vs The Collector, Tiruvellore District, at Tiruvellore, The Tahsildar, Mr. K. Sathyanarayanan and K. Hariharan alias Harinarayanan
Madras High Court · (2005) 07 MAD CK 0009
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 34 of 78
High Courts15 Jul 2005Allowed
The Commissioner, Kancheepuram Municipality Vs M. Mahadevan
Madras High Court · (2005) 3 LW 579
Tamil Nadu District Municipalities Act, 1920 — Section 362
High Courts14 Jul 2005
Bhuvaneswari Vs Saraswathi Ammal
Madras High Court · AIR 2005 Mad 399 : (2005) 3 MLJ 626
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts14 Jul 2005Allowed
D. Kulasekaran Vs The Government of Tamil Nadu, The High Court and The Secretary, Law Department, Government of Tamil Nadu
Madras High Court · (2005) 3 MLJ 639 : (2005) WritLR 571
Constitution of India, 1950 — Article 166
High Courts14 Jul 2005
K. Krishnamoorthy Vs The Sub Registrar and Others
Madras High Court · (2005) 07 MAD CK 0102
Registration Act, 1908 — Section 34, 41, 43, 45, 69
High Courts14 Jul 2005
State Vs Duraisamy Sivakami Vs Duraisamy and Inspector of Police
Madras High Court · (2005) 07 MAD CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts14 Jul 2005Allowed
Mohamed Gani, Secretary Gani Beebi Darga Mosque Vs The Superintendent of Police and Others
Madras High Court · AIR 2005 Mad 359 : (2005) 3 LW 289
Constitution of India, 1950 — Article 14, 15, 16, 17, 18
High Courts14 Jul 2005
S. Jothi Vs The District Collector-cum-Inspector of Village Panchayats, Namakkal District and Others
Madras High Court · (2005) 07 MAD CK 0005
Constitution of India, 1950 — Article 226Tamil Nadu Panchayats Act, 1994 — Section 205, 205(1)(a), 205(10), 205(11), 205(12)
High Courts13 Jul 2005Dismissed
Superintendent of Police and The Deputy Superintendent of Police, Armed Reserve Vs S. Manickam and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2005) 07 MAD CK 0128
High Courts13 Jul 2005Dismissed
Arumugam @ Logesh and Another Vs State Bank of India and Others
Madras High Court · (2007) 1 BC 430 : (2005) 4 MLJ 239
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts12 Jul 2005
PNL Depositors' Welfare Association Vs Union of India (UOI) and Others
Madras High Court · (2005) 4 CTC 469 : (2005) 64 SCL 115
Constitution of India, 1950 — Article 21, 226Industrial Disputes Act, 1947 — Section 25FFPondicherry Protection of Interests of Depositors in Financial Establishment Act, 2004 — Section 3, 4(1), 5, 6
High Courts11 Jul 2005
Nuziveedu Seeds Limited Vs The Official Liquidator, High Court as the Liquidator of Standard Motor Products of India Limited (in Liquidation) and Others R. Krishnamoorthi Vs The Official Liquidator, High Court and Others
Madras High Court · (2006) 134 CompCas 396 : (2007) 75 SCL 280
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Jul 2005Dismissed
S. Loganathan Vs Manmal Surana
Madras High Court · (2005) 3 MLJ 466
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 8, 8(5)
High Courts11 Jul 2005
A. Maimoona and Dowlath Deevi Vs State of Tamilnadu and Union of India (UOI)
Madras High Court · (2005) 07 MAD CK 0119
Arms Act, 1959 — Section 25(1B), 27(1)National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 124(A), 147, 148, 153A(1), 294
High Courts11 Jul 2005Allowed
Jt. Sub Registrar-I Vs Prasanth Chandran
Madras High Court · AIR 2005 Mad 354 : (2005) 4 CTC 417 : (2005) 3 LW 414 : (2005) 3 MLJ 628 : (2005) 99 RD 685 : (2005) 2 RD 685
Stamp Act, 1899 — Section 2(9), 26, 31, 32, 33
High Courts11 Jul 2005Allowed
M. Ravi and Others Vs Mr. Elumalai Chettiar
Madras High Court · (2006) 2 ALD(Cri) 24 : (2007) 3 BC 170 : (2006) 3 CivCC 703 : (2006) CriLJ 1059 : (2006) 2 RCR(Criminal) 759
Criminal Procedure Code, 1973 (CrPC) — Section 195Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 109, 406, 463, 465, 468
High Courts11 Jul 2005Dismissed
S. Bhuvaneswari Vs S. Gowthaman Bhaskaran
Madras High Court · (2005) 4 CTC 156 : (2006) 1 LW 837 : (2005) 3 MLJ 441
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)
High Courts11 Jul 2005Dismissed
Narayanan Vs Chandrasekaran
Madras High Court · (2005) 3 CTC 693
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 30
High Courts11 Jul 2005Dismissed
Ayodhi and Others Vs State
Madras High Court · (2005) 07 MAD CK 0025
Penal Code, 1860 (IPC) — Section 147, 149, 302
High Courts11 Jul 2005Allowed
Narayanan Chettiar Industries Vs The Income Tax Officer
Madras High Court · (2005) 199 CTR 148 : (2005) 277 ITR 426
Income Tax Act, 1961 — Section 260A, 41(1)