High Courts24 Jun 2005
C.S.I. Church Devanankuruchi Vs Swaminathan and The District Munsif
Madras High Court · (2006) 2 LW 151 : (2005) 3 MLJ 418
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 40 of 78
High Courts23 Jun 2005Allowed
Selvi and others Vs State by Inspector of Police
Madras High Court · (2005) 06 MAD CK 0132
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 202, 302
High Courts23 Jun 2005Allowed
K. Kaliya Perumal Vs The Secretary to Government, Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2005) 06 MAD CK 0060
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 9(1)Constitution of India, 1950 — Article 22(5)
High Courts23 Jun 2005Dismissed
Muthulakshmi Vs Union of India (UOI) and Others
Madras High Court · (2005) 5 CTC 650 : (2005) 3 MLJ 421 : (2006) 1 RCR(Civil) 553
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 2(2), 115Land Acquisition Act, 1894 — Section 30, 31(2)
High Courts23 Jun 2005Allowed
Abdul Sukhure Bhai Vs Durai Kuppuswamy
Madras High Court · AIR 2006 Mad 186 : (2007) 1 CivCC 396 : (2006) 2 CTC 211 : (2007) 5 RCR(Civil) 445
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts23 Jun 2005Dismissed
P. Dharamchand Vs The Home Secretary, Government of Tamil Nadu and Others
Madras High Court · (2005) 06 MAD CK 0037
Constitution of India, 1950 — Article 226
High Courts23 Jun 2005
Vijayalakshmi, Gunasundari and Parameswari Vs R. Pasupathy, Shenbagavalli, Baskaran and Durga Minor rep. by his mother and next friend Shenbagavalli
Madras High Court · (2006) 1 LW 297
High Courts23 Jun 2005Dismissed
The Tamil Nadu Uniformed Services Recruitment Board Vs G. Loganathan, K. Muniasamy and The Registrar, Tamilnadu Administrative Tribunal
Madras High Court · (2005) 06 MAD CK 0024
High Courts22 Jun 2005
Ellen Vs P.L. Chockalingam
Madras High Court · (2006) 1 LW 797
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 17, Order 14 Rule 5, Order 6 Rule 17, 151Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 12(2), 30
High Courts22 Jun 2005Allowed
Express News Papers Ltd. Vs The Deputy Commissioner of Income Tax, Special Range IX
Madras High Court · (2006) 202 CTR 246 : (2006) 280 ITR 452
Income Tax Act, 1961 — Section 254(2), 260A, 32(1), 43(3)
High Courts22 Jun 2005Dismissed
State of Tamilnadu and The Chairman, Tamilnadu Uniformed Services Recruitment Board Vs G. Sathish Kumar, G. Spencer and The Registrar, Tamilnadu Administrative Tribunal
Madras High Court · (2005) 3 MLJ 698
High Courts22 Jun 2005
K. Rangasamy Gounder Vs Muthusamy Gounder and Others
Madras High Court · (2005) 06 MAD CK 0006
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 148, 151, 51
High Courts21 Jun 2005Allowed
K. Padmavathi, P. Sivaraj and S. Shanmugam Vs The Corporation of Coimbatore and Others
Madras High Court · (2006) 1 CTLJ 7 : (2005) 4 MLJ 11 : (2005) WritLR 591
Constitution of India, 1950 — Article 14
High Courts21 Jun 2005Dismissed
Kozhi @ Kasi Murugan and Others Vs State
Madras High Court · (2005) 06 MAD CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 302, 449, 452
High Courts21 Jun 2005
Girija Vs The Secretary to Government, Prohibition and Excise Department and The District Magistrate and District Collector
Madras High Court · (2005) 06 MAD CK 0042
High Courts21 Jun 2005
R. Jeyachandran Vs Banu
Madras High Court · (2005) 06 MAD CK 0023
Hindu Marriage Act, 1955 — Section 13(1)
High Courts21 Jun 2005Allowed
Federation of Pammal and Nagalkeni Welfare Association Vs The District Collector, Executive Engineer, Agricultural Engineering Department and The Executive Officer, Pammal Town Panchayat K.S.V. Devanathan Vs The Secretary to Government, Rural Development and Local Administration Department, The Member Secretary, Tamil Nadu Pollution Control Board, The District Collector and The Executive Officer, Pammal Town Panchayat
Madras High Court · (2005) 3 LW 475 : (2005) 4 MLJ 1
High Courts21 Jun 2005Dismissed
New India Assurance Co. Ltd. Vs K. Ganesan and Another
Madras High Court · (2005) 4 ACC 279
High Courts21 Jun 2005
Clement Ravichandran and Sumathi Ravichandran Vs Om Sindhoori Capital Investment Limited
Madras High Court · (2005) 06 MAD CK 0005
High Courts20 Jun 2005Allowed
Karamchand Thapar and Brothers (CS) Ltd. Vs Commercial Tax Officer (FAC)
Madras High Court · (2006) 144 STC 405
Constitution of India, 1950 — Article 226