High Courts05 Jul 2005Dismissed
Ravi Vs The Commissioner of Police and The Govt. of Tamil Nadu
Madras High Court · (2005) 07 MAD CK 0082
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 36 of 78
High Courts05 Jul 2005Dismissed
Palanisamy Vs The General Manager, Tamil Nadu State Transport Corporation Limited, Division No. I
Madras High Court · (2005) 4 LW 604
High Courts05 Jul 2005Allowed
Ramu Vs The Commissioner of Police and The Govt. of Tamil Nadu
Madras High Court · (2005) 07 MAD CK 0051
High Courts05 Jul 2005
A.N. Srinivasan Vs C.N. Sivakolundu Chettiar and Others
Madras High Court · (2006) 2 CTC 190
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts05 Jul 2005Dismissed
Harikrishnan Vs The Govt. of Tamil Nadu
Madras High Court · (2005) 07 MAD CK 0037
High Courts05 Jul 2005
Rajendiran Vs State, Inspector of Police
Madras High Court · (2005) 07 MAD CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts04 Jul 2005Allowed
Venkatramani N. Vs Indian Bank and Another
Madras High Court · (2005) 3 LLJ 703 : (2005) 3 MLJ 614 : (2005) WritLR 820
Bank Voluntary Employees Pension Regulations, 1995 — Regulation 14, 18, 2, 28
High Courts04 Jul 2005
T. Kolanji Vs The District Collector, The Assistant Director Panchayat, The Tahsildar and Periapillai Sedakkudikadu Village
Madras High Court · (2005) 07 MAD CK 0118
Tamil Nadu Panchayats Unions Act, 1958 — Section 219
High Courts04 Jul 2005Dismissed
Smt. Pavayammal, G. Balan alias Raman and R. Chandrasekaran Vs V. Vidhya alias Divyalakshmi
Madras High Court · (2005) 07 MAD CK 0115
High Courts04 Jul 2005Dismissed
Senthilkumar Vs State by Inspector of Police
Madras High Court · (2005) 07 MAD CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313
High Courts04 Jul 2005
Tr. Mani Vs The Secretary to Government, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2005) 07 MAD CK 0089
High Courts04 Jul 2005Allowed
Palanisamy and Chinnakannan Vs State of Tamil Nadu
Madras High Court · (2005) 2 LW(Cri) 855
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201I, 302, 34, 392
High Courts04 Jul 2005
Yanaimal Thottam Trust Vs B. Lakshmanan and B. Jayaraman
Madras High Court · (2005) 3 CTC 638 : (2005) 3 MLJ 439
Limitation Act, 1963 — Section 5
High Courts04 Jul 2005Allowed
Palaniappa Gounder and Another Vs Nallusami and Others
Madras High Court · (2005) 3 CTC 635 : (2005) 3 MLJ 367
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151, 152
High Courts04 Jul 2005Dismissed
Maya Appliances Ltd. Vs A. Sulochana Reddy
Madras High Court · (2005) 07 MAD CK 0067
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4, 5
High Courts04 Jul 2005
Retired Official Association and Others Vs Sports Development Authority of Tamil Nadu and Others
Madras High Court · AIR 2005 Mad 365 : (2005) 3 LW 515 : (2005) 3 MLJ 556
Constitution of India, 1950 — Article 12, 226, 243(W), 40
High Courts01 Jul 2005Dismissed
Munusamy Udayar Vs S. Lakshmi and Others
Madras High Court · (2005) 07 MAD CK 0124
Evidence Act, 1872 — Section 67Transfer of Property Act, 1882 — Section 52, 53
High Courts01 Jul 2005Dismissed
Madar Kalvi Christava Sangam and The C.S.I. Trust Association Vs Government of Tamil Nadu and Saroja Mary
Madras High Court · AIR 2005 Mad 395 : (2005) 4 CTC 150 : (2005) 3 MLJ 582
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 143, 30(1)
High Courts01 Jul 2005Dismissed
J. Chithra Vs The District Magistrate and District Collector and The State of Tamil Nadu
Madras High Court · (2005) 07 MAD CK 0113
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2, 3(2)