High Courts11 Jul 2005Allowed
Selvam and Others Vs State
Madras High Court · (2005) 07 MAD CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 341
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 35 of 78
High Courts08 Jul 2005
Blue Dart Aviation Limited Vs Capt. Vikram Bains
Madras High Court · (2005) 07 MAD CK 0171
Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 27
High Courts08 Jul 2005Dismissed
Nangayarammal and Another Vs Lalitha Shenbagam
Madras High Court · (2005) 07 MAD CK 0152
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 8
High Courts08 Jul 2005
Santhosh Hospitals Private Limited Vs State Human Rights Commission and Others
Madras High Court · AIR 2005 Mad 348 : (2005) 3 MLJ 406 : (2005) WritLR 561
Companies Act, 1956 — Section 617Penal Code, 1860 (IPC) — Section 21Protection of Human Rights Act, 1993 — Section 12, 18, 18(1)
High Courts08 Jul 2005Allowed
Union of India (UOI) Vs S. Santhanam and The Central Administrative Tribunal, Madras Bench
Madras High Court · (2005) 07 MAD CK 0050
Railway Establishment Code — Rule 226
High Courts08 Jul 2005Dismissed
Tvl. Opera Arts Industries Vs The Registrar, The Tamil Nadu Taxation Special Tribunal and The Commercial Tax Officer
Madras High Court · (2005) 142 STC 113
Central Excises and Salt Act, 1944 — Section 2Central Sales Tax Act, 1956 — Section 14, 15Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)
High Courts07 Jul 2005Dismissed
Digivision Electronics Ltd. Vs Indian Bank
Madras High Court · (2005) 4 BC 502 : (2005) 126 CompCas 630 : (2005) 3 CTC 513 : (2005) 3 LW 269 : (2005) 3 MLJ 394 : (2005) 63 SCL 714
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(1), 2Securitisation and Reconstruction of Financial Assets And Enforcement of Security Interest (Removal of Difficulties) Order, 2004 — Rule 3
High Courts07 Jul 2005
Nallarasan Vs The State
Madras High Court · (2005) 07 MAD CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 309
High Courts06 Jul 2005Allowed
Padmanabhan Vs Krishnamurthy
Madras High Court · (2005) 3 CTC 619
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(3)
High Courts06 Jul 2005Allowed
G. Eva Mary Elezabath Vs Jayaraj, The Sub-Inspector of Police, Law and Order and The Sub-Inspector of Police
Madras High Court · AIR 2005 Mad 452
Guardians and Wards Act, 1890 — Section 19
High Courts06 Jul 2005Allowed
Kandamatha Chetty, Raju and Senna Vs State
Madras High Court · (2005) 07 MAD CK 0111
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts06 Jul 2005Dismissed
Chinnakkal Vs Marakkal, Arumugam, Sennimalai and Palanichamy
Madras High Court · (2005) 3 MLJ 577
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 6 Rule 17, 151Court Fees Act, 1870 — Section 27
High Courts06 Jul 2005Dismissed
The Union of India (UOI) Vs R.O. Rajendran and Others
Madras High Court · (2005) 07 MAD CK 0077
High Courts06 Jul 2005Dismissed
R. Swaminathan Vs The Union of India (UOI)
Madras High Court · (2006) 1 LLJ 467 : (2006) 2 LW 35 : (2005) 3 MLJ 573
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(21), 15(1A), 15(4)
High Courts06 Jul 2005
Ayyanar and Allimuthu Vs State of Tamilnadu State Vs Ayyanar and Allimuthu
Madras High Court · (2005) 4 CTC 174
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 302, 304, 34
High Courts06 Jul 2005Allowed
Commissioner of Income Tax Vs Micromax Systems P. Ltd.
Madras High Court · (2005) 198 CTR 578 : (2005) 277 ITR 409
Income Tax Act, 1961 — Section 155(6), 17(3), 260A, 28, 36
High Courts06 Jul 2005Dismissed
Dakshinamoorthy and Others Vs Parthasarathy Naicker and Ganapathy
Madras High Court · (2005) 07 MAD CK 0045
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts05 Jul 2005
P. Rama Srinivasa Rao Vs Dr. N. Ragavan
Madras High Court · (2006) 3 MLJ 625
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 173(5), 3, 62
High Courts05 Jul 2005
Doss @ Karthikeyan, Muniyandi Nadar, Selvam and Latha @ Pushpalatha Vs State
Madras High Court · (2005) 07 MAD CK 0109
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 34
High Courts05 Jul 2005
K. Gopal Vs The State of Tamil Nadu and Meenavar Grama Sabha
Madras High Court · (2005) 4 CTC 241 : (2005) 3 LW 298 : (2005) 3 MLJ 456
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 149, 342, 384, 385, 406