COURT ARCHIVE

Madras High Court judgments, 2005

1,541 judgments · page 42 of 78

High Courts17 Jun 2005Dismissed

G. Krishnan, Kumutha, Pulliappan and Anjalam Vs Union of India (UOI), The Government of Tamil Nadu and Chinna Ponnu

Madras High Court · (2005) CriLJ 3811 : (2005) 3 LW 131 : (2005) 3 MLJ 299 : (2005) 3 RCR(Criminal) 899

Constitution of India, 1950 — Article 14, 15, 16, 17, 18Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 427

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High Courts16 Jun 2005Allowed

Annasami Naidu Vs Karunakaran

Madras High Court · (2006) 2 LW 476

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, Order 13 Rule 4, Order 13 Rule 6, 151Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 49

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High Courts16 Jun 2005Dismissed

Dasgupta Vs Inspector of Police

Madras High Court · (2005) 06 MAD CK 0068

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 302, 354, 376, 511

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High Courts16 Jun 2005Dismissed

Kandasamy and Venkatesh Vs M. Palanisamy, M. Sarojini and Soundappa Chetty

Madras High Court · (2005) 5 CTC 250 : (2005) 3 MLJ 306

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

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High Courts16 Jun 2005Dismissed

Jayesh Kumar S. Vakil, Sanjeev Kumar Vakil and Pritibala S. Vakil Vs Canara Bank, Thiruvottiyur Branch

Madras High Court · (2006) 2 LW 268

Civil Procedure Code, 1908 (CPC) — Section 47Evidence Act, 1872 — Section 41, 65, 74, 77

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High Courts16 Jun 2005Allowed

Kasiappa Gounder Vs Karuppan and Others

Madras High Court · (2005) 3 CTC 412 : (2006) 1 LW 812

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts15 Jun 2005

Kandasamy Gounder Vs Appavaoo, Sengottayan and Marayee

Madras High Court · (2005) 06 MAD CK 0141

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts15 Jun 2005Dismissed

Loganathan Vs Kaliappa Gounder, Ramani and Vijayalakshmi

Madras High Court · (2005) 3 MLJ 294

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts15 Jun 2005

Krishnamachari, Secretary Vs The Secretary, Department of Home Affairs and Others

Madras High Court · (2005) 06 MAD CK 0102

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High Courts15 Jun 2005Dismissed

M. Elutharinathan Vs The Director General of Police and The Director General of Police and the Chairman, Uniformed Services Recruitment Board

Madras High Court · (2005) 3 LW 98

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High Courts15 Jun 2005Dismissed

Dr. S. Jayakumar and P. Subbiah Gounder Vs K. Kandasamy Gounder

Madras High Court · (2006) 2 LW 259

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(4), Order 9 Rule 8, Order 9 Rule 9

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High Courts15 Jun 2005

K.A.G. Travels Vs The Regional Transport Authority, The Regional Transport Officer, The Managing Director, Tamil Nadu State Transport Corporation and Thangamalar Transports

Madras High Court · (2005) 06 MAD CK 0088

Central Motor Vehicles Rules, 1989 — Rule 248

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High Courts15 Jun 2005Dismissed

S. Panneerselvam, V. Srirangan, R. Muthiah and N. Venkataraman Vs Secretary to Government of Tamil Nadu, Highways Department, Chief Engineer, (Highways and Rural Works), S. Vishnurathan and Tamilnadu State Administrative Tribunal

Madras High Court · (2005) 06 MAD CK 0069

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High Courts15 Jun 2005

New India Assurance Company Ltd. Vs Chandra and Others

Madras High Court · (2006) ACJ 370 : (2005) 3 CivCC 541 : (2005) 3 CTC 403 : (2005) 3 RCR(Civil) 362

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High Courts15 Jun 2005Dismissed

Pappa and Others Vs K.R. Rangasamy Gounder and Others

Madras High Court · (2005) 06 MAD CK 0048

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 152

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High Courts15 Jun 2005

Plydham Vs The Registrar, Tamil Nadu Taxation Special Tribunal, The Appellate Assistant Commissioner-CT III and Deputy Commercial Tax Officer

Madras High Court · (2005) 141 STC 288

Tamil Nadu General Sales Tax Act, 1959 — Section 36, 38A

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High Courts15 Jun 2005

Sri Jaya Steels Vs United India Insurance Co. Ltd.

Madras High Court · (2005) 06 MAD CK 0033

Companies Act, 1956 — Section 46, 46(2), 616Marine Insurance Act, 1963 — Section 19, 20(1), 20(2), 20(3), 20(4)Penal Code, 1860 (IPC) — Section 120B, 420

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High Courts15 Jun 2005

Paramount Builders (Chennai) Ltd. and M.S. Hameed Vs Kamal Babbar and Shaw Wallace and Company Ltd.

Madras High Court · (2005) 06 MAD CK 0025

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts15 Jun 2005Allowed

Madammal Vs State

Madras High Court · (2005) CriLJ 4748

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts14 Jun 2005

P. Chidambaram Vs Suba Karuppiah and Others

Madras High Court · (2005) 06 MAD CK 0131

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 11, Order 6 Rule 16, Order 6 Rule 17, Order 6 Rule 2, Order 6 Rule 2(1)Constitution of India, 1950 — Article 84Evidence Act, 1872 — Section 78(2), 81

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