High Courts28 Jun 2005Dismissed
Alumalai and 5 others Vs State State Vs Ramasamy and 6 Others
Madras High Court · (2005) 06 MAD CK 0008
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 39 of 78
High Courts27 Jun 2005Dismissed
Maadhaiyan Vs State
Madras High Court · (2005) 06 MAD CK 0142
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 324
High Courts27 Jun 2005Allowed
Secretary @ Mara Naicker and Others Vs State by Sub Inspector of Police
Madras High Court · (2005) 2 LW(Cri) 779
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 323
High Courts27 Jun 2005Dismissed
The Deputy Inspector General of Police, Madurai Range Vs A. Jeyapaul and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2005) 06 MAD CK 0083
High Courts27 Jun 2005Allowed
Azhagiri Vs State of Tamil Nadu
Madras High Court · (2005) 06 MAD CK 0080
High Courts27 Jun 2005Allowed
Vaithi @ Vaithilingam, Karuppiah, Thirisangu and Sankar Vs The District Collector and District Magistrate, Secretary to Government, Government of Tamil Nadu, Public (Law and Order) Department and Secretary to Government, Government of India, Ministry of Home Affairs, Department of Internal Security
Madras High Court · (2005) 06 MAD CK 0078
High Courts27 Jun 2005Allowed
N. Priyadarshini Vs The Secretary to Government, Education Department and The Secretary, Selection Committee (M.B.B.S)
Madras High Court · AIR 2005 Mad 315 : (2005) 3 CTC 449 : (2005) 3 LW 101 : (2005) 3 MLJ 97
All India Council for Technical Education Regulations — Regulation 7Constitution of India, 1950 — Article 14, 254, 254(1), 254(2), 372Graduate Medical Education Regulations, 1997 — Regulation 5, 8(4)
High Courts27 Jun 2005
Raj Video Vision Vs S.A. Rajkannu, Proprietor, Sree Amman Creations and SUN TV
Madras High Court · (2005) 3 LW 249
Copyright Act, 1957 — Section 2
High Courts27 Jun 2005Allowed
Pradeep @ Pradeep Raj Vs The Commissioner of Police and Government of Tamil Nadu
Madras High Court · (2005) 06 MAD CK 0065
High Courts27 Jun 2005
L. Krishnan Vs State of Tamil Nadu and Others
Madras High Court · AIR 2005 Mad 311 : (2005) 4 CTC 1 : (2005) 3 LW 313
Constitution of India, 1950 — Article 21, 37, 47, 48A, 51A
High Courts27 Jun 2005Dismissed
R. Paramasivam Vs Union of India (UOI)
Madras High Court · (2005) 4 LW 592
High Courts26 Jun 2005
Ambal Traders and Others Vs S.K. Krishnan and Others
Madras High Court · (2006) 1 LW 429
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2), Order 26 Rule 10(3), 151
High Courts24 Jun 2005
Venu Srinivasan Vs Krishnamachari, Secy., Divya Desaparambariya Paadhukaappu Peravai, 214, East Uthara Street, Srirangam, Trichy - 6 and 9 Others
Madras High Court · (2005) 06 MAD CK 0140
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 156(3), 190(1)(a)
High Courts24 Jun 2005Dismissed
S. Suresh Kumar Vs The Deputy Inspector General, Central Industrial Security Force Unit, BCCL, The Commandant, Central Industrial Security Service Unit, BCCL and The Commandant, Central Industrial Security Force, Service Unit
Madras High Court · (2005) 06 MAD CK 0137
High Courts24 Jun 2005Dismissed
Ravi Chandran Vs Subramanian
Madras High Court · (2006) 4 BC 54 : (2006) 2 CivCC 78
Negotiable Instruments Act, 1881 (NI) — Section 135, 138
High Courts24 Jun 2005
Revathy Vasudevan and Natheera Banu Vs State of Tamilnadu and Others
Madras High Court · (2005) 06 MAD CK 0095
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 109, 201, 213, 450, 506(2)
High Courts24 Jun 2005Dismissed
Periasamy, Perumayee and Selvi rep. by Mother and Guardian Ramayee Vs Allimuthu, Nallammal and Gurumoorthy
Madras High Court · (2005) 3 MLJ 425
Limitation Act, 1963 — Section 5
High Courts24 Jun 2005Dismissed
M. Appadurai Vs P. Radhakrishnan, Assistant Inspector of Labour-I and The Deputy Commissioner of Labour
Madras High Court · (2005) 3 LLJ 658 : (2005) WritLR 590
Minimum Wages Act, 1948 — Section 20(2)
High Courts24 Jun 2005Allowed
Mukesh Jain Vs Balachandar
Madras High Court · (2006) 2 BC 131 : (2005) CriLJ 3881 : (2005) 3 CTC 531 : (2005) 2 LW(Cri) 558
Criminal Procedure Code, 1973 (CrPC) — Section 173, 200, 202, 203, 204Negotiable Instruments Act, 1881 (NI) — Section 138