High Courts14 Jun 2005
Pyarijan Vs Puttappa and Govindappa
Madras High Court · (2005) 06 MAD CK 0130
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17, 49
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 43 of 78
High Courts14 Jun 2005Allowed
Perumal and Others Vs State
Madras High Court · (2005) 4 CTC 141
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 341
High Courts14 Jun 2005
Chellakannu Vs Kolanji
Madras High Court · AIR 2005 Mad 405 : (2005) 5 CTC 190 : (2006) 4 MLJ 285
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Court Fees Act, 1870 — Article 17A, 7Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25, 40
High Courts14 Jun 2005
Rajaji Vs R. Krishnaji
Madras High Court · (2006) 1 LW 790 : (2005) 3 MLJ 379
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 1, Order 9 Rule 13, Order 9 Rule 7, Order 9 Rule 9Limitation Act, 1963 — Article 122, 123, 127, 137, 5
High Courts14 Jun 2005Dismissed
V. Thankappan Vs President and Others
Madras High Court · (2005) 06 MAD CK 0100
High Courts14 Jun 2005Dismissed
Swaminathan Vs The State of Tamil Nadu
Madras High Court · (2005) 06 MAD CK 0070
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts14 Jun 2005Dismissed
Savithri Vs The State of Tamil Nadu
Madras High Court · (2005) 06 MAD CK 0056
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(2)
High Courts13 Jun 2005
Shivashankar Textiles Vs Union of India (UOI) and Another
Madras High Court · (2005) 3 ACC 831
High Courts13 Jun 2005Dismissed
The Commissioner, Corporation of Chennai and The Educational Officer, Education Department, Corporation of Chennai Vs M. Ganapathy, The Secretary to Government, Education Department, The Director of School Education and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2005) 06 MAD CK 0099
High Courts13 Jun 2005Dismissed
National Union of Seafarers of India (MDS) INTUC Vs The Union of India (UOI)
Madras High Court · (2005) 06 MAD CK 0098
Merchant Shipping (Continuous Discharge Certificates) Rules, 1993 — Rule 4(9)
High Courts13 Jun 2005
S. Vijayalakshmi Vs Tamil Nadu Water Supply and Drainage Board
Madras High Court · (2005) 3 MLJ 322 : (2006) WritLR 91
Constitution of India, 1950 — Article 21Industrial Disputes Act, 1947 — Section 12(3)Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 3, 3(1)
High Courts13 Jun 2005Allowed
Jesintha Pandian Vs State of Tamilnadu
Madras High Court · (2005) 06 MAD CK 0096
High Courts13 Jun 2005
S.K. Balasubramanian Vs K.M. Mohammed Ali and K.P. Jamal Mohiuddin, Factory Manager, Sree Preethi Spinners The Management of Khader Spinners Limited, M.M. Kovilur Vs The Presiding Officer, Labour Court, Thiru S.K. Balasubramaniam and Sree Preethi Spinners
Madras High Court · (2005) 06 MAD CK 0087
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B, 2A(2)
High Courts13 Jun 2005Dismissed
The Commissioner, Corporation of Chennai and The Educational Officer, Education Department Corporation of Chennai Vs T. Sundarraj, The Secretary to Government, Education Department, The Director of School Education and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2005) 06 MAD CK 0085
High Courts13 Jun 2005Allowed
Paul Sudhindran Vs The State of Tamiil Nadu and Others
Madras High Court · (2005) 3 MLJ 651
Land Acquisition Act, 1894 — Section 4(1), 5A, 6
High Courts13 Jun 2005
N.M.S. Rice Mill Vs The Government of Tamil Nadu, The Tamil Nadu Industrial Investment Corporation Ltd. and The Branch Manager, Tamil Nadu Industrial Investment Corporation Ltd.
Madras High Court · (2005) 06 MAD CK 0072
Constitution of India, 1950 — Article 226
High Courts13 Jun 2005Dismissed
Murugaiyan Vs State
Madras High Court · (2005) 06 MAD CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts13 Jun 2005Dismissed
Shivashankar Textiles Vs The Union of India (UOI)
Madras High Court · (2005) 3 ACC 831 : (2005) 3 CTC 534 : (2006) 1 LW 447
Railways (Extent of Monetary Liability and Prescription of Percentage Charge) Rules, 1990 — Rule 3(1)Railways Act, 1989 — Section 103, 103(1), 103(2), 106, 64
High Courts13 Jun 2005Dismissed
Marine Container Services (South) Private Limited Vs Deputy Commissioner of Customs, (Manifest Clearance Department) and Union of India (UOI)
Madras High Court · (2005) 06 MAD CK 0016
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 116
High Courts13 Jun 2005Allowed
Thavasimuthu Gounder Vs Ramasamy Gounder, Selvaraj Gounder and Pachiammal Gounder
Madras High Court · (2006) 1 LW 823
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17