High Courts09 Dec 2005
S. Veerasamy Vs The State of Tamil Nadu
Madras High Court · (2006) 1 LW 358 : (2006) 1 MLJ 391
Land Encroachment Act, 1905 — Section 6, 7
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 4 of 78
High Courts09 Dec 2005
Sivasamy Adilakshmi Educational Trust Vs Union of India (UOI) and Union Territory of Pondicherry
Madras High Court · (2005) 12 MAD CK 0054
High Courts09 Dec 2005Allowed
Rajasundari Vs Gowri @ Avaduai Ammal, Sankaravalli, Lakshmi Ammal and Ganapathy Chettiar
Madras High Court · AIR 2006 Mad 156 : (2006) 1 CTC 700 : (2006) 1 MLJ 164
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(2), Order 23 Rule 1(3)
High Courts09 Dec 2005Dismissed
The Government of Tamil Nadu Vs Registration Department SC/ST and M.B.C. Employees General Welfare Sangam and The Registrar, Tamil Nadu Administrative Tribunal The Government of Tamil Nadu Vs Registration Department SC/ST and M.B.C. Employees General Welfare Sangam and Others The State of Tamil Nadu Vs K. Subramanian and Others The Secretary to Government, Backward Classes and Most Backward Classes Welfare (BCC) Department, The Secretary to Government, Commercial Taxes Department and The Special Commissioner and Commissioner of Commercial Taxes Vs V. Adhimoolam and Others
Madras High Court · (2006) 1 CTC 161
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2, 114Constitution of India, 1950 — Article 16(4)Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 2(13), 2(14), 2(15)
High Courts09 Dec 2005Allowed
A.P. Dhas Vs The Director General of Police and Others
Madras High Court · (2006) 1 LW 361
Constitution of India, 1950 — Article 14, 15, 16, 17, 18
High Courts09 Dec 2005Allowed
Pastor I. Vinil Sathish President and Chief Bishop Full Gospel Pentecostal Church Vs State of Tamil Nadu and Others
Madras High Court · (2006) 1 CTC 22 : (2006) 1 MLJ 158
Constitution of India, 1950 — Article 14, 15, 16, 17, 18
High Courts08 Dec 2005
Sheshammal Vs State by Inspector of Police and Others
Madras High Court · (2006) 1 ALT(Cri) 453
Penal Code, 1860 (IPC) — Section 366, 376
High Courts08 Dec 2005Allowed
Balasubramanian @ Subramanian @ Subbudu @ Subbu Vs The Commissioner of Police and Another
Madras High Court · (2005) 12 MAD CK 0058
Penal Code, 1860 (IPC) — Section 397
High Courts08 Dec 2005
United India Insurance Co. Ltd. Vs P. Jaya and Others
Madras High Court · (2006) 2 ACC 730 : (2006) ACJ 1503 : (2006) 1 CTC 173 : (2006) 1 RCR(Civil) 712
Motor Vehicles Act, 1988 — Section 147(1), 95(1)
High Courts08 Dec 2005
M. Sekaran Vs The General Manager, Tamil Nadu State Transport Corporation
Madras High Court · (2006) 2 LLJ 258 : (2006) 1 MLJ 295
Industrial Disputes Act, 1947 — Section 12(3), 2, 25F, 25H, 25JTamil Nadu Industrial Disputes Rules, 1958 — Rule 62, 63, 63(2)
High Courts08 Dec 2005Dismissed
Jeeva Transport Corporation Vs K. Viswanathan and Others
Madras High Court · (2007) 1 ACC 76
High Courts08 Dec 2005Dismissed
Aban Loyd Chile Offshore Ltd. Vs Subash Projects and Marketing Ltd. and Mr. Justice K. Govindarajan (Retd.) The Food Corporation of India Vs Kevi Associates and Mr. Justice M.S. Janarthanam (Retd.)
Madras High Court · (2006) 2 ARBLR 79 : (2005) 5 CTC 781 : (2006) 1 MLJ 226
Arbitration and Conciliation Act, 1996 — Section 11(6), 16Constitution of India, 1950 — Article 226
High Courts08 Dec 2005Allowed
M.S. Luthufullah and New India Assurance Co. Ltd. Vs S. Balu
Madras High Court · (2006) 2 ACC 169 : (2006) 1 MLJ 160
High Courts07 Dec 2005Dismissed
Business Leader (India) Pvt. Ltd. Vs Southern Railway and Canara Bank
Madras High Court · (2005) 12 MAD CK 0050
Constitution of India, 1950 — Article 226
High Courts07 Dec 2005Dismissed
Union of India (UOI) and Others Vs V.S. Swaminathan, T. Ramanujam, S. Ramanan and The Registrar, Central Administrative Tribunal, Madras Bench
Madras High Court · (2005) 12 MAD CK 0026
Central Civil Services (Pension) Rules, 1972 — Rule 48A, 48B, 56
High Courts06 Dec 2005Dismissed
Y. Kidhermoidheen Vs The Secretary to Government, Revenue Department, The Collector and The Tahsildhar
Madras High Court · (2006) 1 MLJ 388
Constitution of India, 1950 — Article 21
High Courts06 Dec 2005Dismissed
M. Adaikann Vs The Registrar of Co.operative Societies, N.V.N. Maaligai, The Joint Registrar of Co.operative Societies and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2005) 12 MAD CK 0060
Industrial Disputes Act, 1947 — Section 12(3)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 14, 17, 8
High Courts06 Dec 2005Dismissed
A. Muthusamy Vs Muniammal and Others
Madras High Court · (2005) 12 MAD CK 0003
Limitation Act, 1963 — Section 5
High Courts06 Dec 2005
State of Tamil Nadu Vs C. Ilango and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2005) 12 MAD CK 0002
Arms Act, 1959 — Section 25, 27Explosives Act, 1884 — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 307