High Courts01 Jul 2005Dismissed
Thandayee, Vadivel, Karnan and Subramani Vs The State of Tamil Nadu
Madras High Court · (2005) 07 MAD CK 0083
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 37 of 78
High Courts01 Jul 2005Dismissed
Sornam, R. Gowthaman and R. Vennila Vs P.N. Thevachiammal
Madras High Court · (2005) 07 MAD CK 0074
Civil Procedure Code Amendment Act, 1999 — Order 7 Rule 14(3), Order 8 Rule 1A(3)Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 8 Rule 1, Order 8 Rule 1A(3), Order 8 Rule 2
High Courts01 Jul 2005
Arumugam Vs Seethalakshmi, Chandrodayam and Venkatesan
Madras High Court · (2005) 07 MAD CK 0073
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(1), 10(2)(7), 14(1)
High Courts01 Jul 2005Dismissed
M. Balachandran Vs P. Manthiri and Others
Madras High Court · (2005) 3 CTC 700
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts01 Jul 2005Allowed
Sri Lakshmi Narayanan Finance Vs P. Vasanthi
Madras High Court · (2006) 2 BC 112 : (2005) 3 CTC 671
Criminal Procedure Code, 1973 (CrPC) — Section 239, 252, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Jul 2005Dismissed
V. Kandasamy Vs C. Kandasamy and Others
Madras High Court · (2005) 07 MAD CK 0003
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227
High Courts30 Jun 2005Dismissed
Ponnusamy and Others Vs The State of Tamil Nadu and Others
Madras High Court · (2005) 4 MLJ 122
Tamil Nadu Irrigation Tanks (Improvement) Act, 1949 — Section 3, 3(1), 4
High Courts30 Jun 2005
The Inspector of Police Vs Ramakrishnan and Others P. Thiruppathy Ammal Vs N. Ramakrishnan and Others
Madras High Court · (2005) 3 CTC 626
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 120, 302, 34, 341
High Courts30 Jun 2005
The Royal Madras Yacht Club Vs The State of Tamil Nadu and Others
Madras High Court · (2005) 06 MAD CK 0117
Tamil Nadu Land Encroachment Act, 1905 — Section 3, 5Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1976 — Section 4, 5
High Courts30 Jun 2005Dismissed
G. Selvam Vs B. Rajyalakshmi
Madras High Court · (2005) 3 MLJ 385
Civil Procedure Code, 1908 (CPC) — Section 151Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(4)
High Courts30 Jun 2005Allowed
Union of India (UOI) and The Deputy Chief Personnel Officer (G), Integral Coach Factory Vs Central Administrative Tribunal and Z. Ajeesudeen
Madras High Court · (2005) 06 MAD CK 0104
High Courts30 Jun 2005Dismissed
Rajamani Vs State
Madras High Court · (2005) 06 MAD CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 300, 302
High Courts30 Jun 2005Dismissed
O.M.A. Thyagaraja Mudaliar (died) and Others Vs Tamilselvi (deceased), S. Kirubakaran, Monica(Both the minors rep. by father and natural guardian Sivakumar) and Mrs. Bagyalakshmi (deceased)
Madras High Court · (2005) 3 MLJ 427
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 8(5)
High Courts30 Jun 2005
M. Kalaiarasi Vs The Registrar General, High Court of Madras, Gunasekaran, M. Acting as District Munsif and Thiyagarajan, Acting as VI Asst. Judge, City Civil Court
Madras High Court · (2005) 06 MAD CK 0044
High Courts30 Jun 2005Dismissed
Sanjeevi Joseph Vs The Director Elementary Education Officer and Others
Madras High Court · (2005) 06 MAD CK 0034
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 9 Rule 9, 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts30 Jun 2005Dismissed
O. Fernandes, Co-convener, Coastal Action Network Vs Union of India (UOI) and Others
Madras High Court · (2005) 3 CTC 527 : (2005) 1 MLJ 184
National Environment Appellate Authority Act, 1997 — Section 11, 3, 5, 6
High Courts30 Jun 2005Dismissed
Natesan Vs Sri Balamurugan Finance and Others
Madras High Court · (2006) 3 BC 539 : (2007) 1 MLJ 873
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Evidence Act, 1872 — Section 91Stamp Act, 1899 — Section 35
High Courts30 Jun 2005Dismissed
Muthusamy Vs Thangaraj
Madras High Court · (2005) 4 MLJ 119 : (2005) 4 RCR(Civil) 569
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts30 Jun 2005Dismissed
K.A.M.A.K. Nataraja Nadar and Sons, Iron Paint and Pipe Merchants and Others Vs R. Kannan
Madras High Court · (2005) 4 MLJ 222
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 14, 14(1)
High Courts29 Jun 2005
Sahayamatha Salterns Pvt Ltd. Vs The Regional Director, ESI Corporation, Madras-600 034
Madras High Court · (2005) 06 MAD CK 0136
Employees State Insurance Act, 1948 — Section 2(14), 45A, 74, 75, 76