COURT ARCHIVE

Madras High Court judgments, 2005

1,541 judgments · page 44 of 78

High Courts08 Jun 2005

Y. Vijayalakshmi @ Rambha Vs Manickam Narayanan, Proprietor, Seventh Channel Communications rep. by its Power of Attorney Agent

Madras High Court · (2006) 1 ALD(Cri) 33 : (2005) 4 BC 482 : (2005) CriLJ 3572 : (2005) 3 CTC 480 : (2005) 2 LW(Cri) 532 : (2005) 3 RCR(Criminal) 693

Contract Act, 1872 — Section 183Criminal Procedure Code, 1973 (CrPC) — Section 190, 198, 199, 2, 200Negotiable Instruments Act, 1881 (NI) — Section 138, 142

High Courts05 Jun 2005Dismissed

Commissioner of Income Tax Vs A.K. Daga and Sons

Madras High Court · (2008) 296 ITR 623

High Courts05 Jun 2005

Commissioner of Income Tax, Chennai Vs A.K. Daga and Sons

Madras High Court · (2007) 163 TAXMAN 682

Income Tax Act, 1961 — Section 143(3), 260A, 68

High Courts01 Jun 2005

Harihar Davey Vs Kamlesh Steel Enterprises, Jaya D. Davey, Geetaben R. Davey and Bharathi A. Davey

Madras High Court · (2006) 1 BC 193 : (2005) 3 CTC 497

Negotiable Instruments Act, 1881 (NI) — Section 138, 141Partnership Act, 1932 — Section 19, 22, 25, 32(3), 45Tamil Nadu Partnership (Registration of Firms) Rules, 1951 — Rule 4

High Courts31 May 2005Allowed

N. Sundarsea Iyer and Others Vs The Additional Superintendent of Police, Special Investigating Team, Kanchipuram and District, Cr. No. 914 of 2004, The Additional Superintendent of Police, PEW, Kancheepuram and The Inspector of Police, Chingalpet Town Police Station, Chengalpet

Madras High Court · (2005) 05 MAD CK 0019

High Courts30 May 2005Dismissed

P.G. Narayanan Vs The Union of India (UOI) and Others

Madras High Court · (2005) 3 CTC 582 : (2005) 3 MLJ 210 : (2005) 62 SCL 586 : (2005) WritLR 761

Competition Act, 2002 — Section 3Constitution of India, 1950 — Article 14, 142, 21, 226, 32

High Courts24 May 2005Dismissed

Dipak Mehra Vs Bindiya Hillary Mehra

Madras High Court · (2006) 1 DMC 512 : (2005) 3 MLJ 256 : (2005) 3 RCR(Civil) 559

Hindu Marriage (Amendment) Act, 1956 — Section 13(1), 24

High Courts10 May 2005Allowed

Dr. R. Natarajan Vs Prof. Arun Nigavekar, Chairman, University Grants Commission, The Secretary to Government Ministry of Human Resources Development Department of Secondary and Higher Education Union of India (UOI) and The Secretary to Government Ministry of Law, Justice and Company Affairs, Union of India (UOI)

Madras High Court · (2005) 05 MAD CK 0017

Industrial Disputes Act, 1947 — Section 9University Grants Commission Act, 1956 — Section 5(1), 5(3), 6, 6(1)

High Courts10 May 2005

Dr. C. Gomathi Vs Government of Tamil Nadu and Others

Madras High Court · (2005) 3 CTC 97 : (2005) 3 MLJ 59

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 154

High Courts05 May 2005Dismissed

Natesan Vs Ganesan

Madras High Court · (2005) 3 MLJ 388

High Courts05 May 2005Allowed

Smt. Kausalya Vs The District Collector and District Magistrate and The Secretary to Government, Government of Tamil Nadu, Prohibition and Excise Department

Madras High Court · (2005) 05 MAD CK 0013

Constitution of India, 1950 — Article 226

High Courts05 May 2005Dismissed

P.T. Ummer Koya, Hon. Secretary, All India Chess Federation Vs Tamil Nadu Chess Association and Others V.R. Bobba, Hon. Treasurer, AICF Vs Tamil Nadu Chess Association and Others

Madras High Court · (2005) 3 CTC 86 : (2005) 3 LW 590

High Courts05 May 2005Dismissed

Veerakudi Vellala Charities Vs M. Krishnan

Madras High Court · (2005) 05 MAD CK 0008

Registration Act, 1908 — Section 17(1), 49Transfer of Property Act, 1882 — Section 105, 106, 107

High Courts04 May 2005

Sri Jai Ganesh Marine Unit Vs The Chennai Port Trust

Madras High Court · (2005) 05 MAD CK 0010

High Courts03 May 2005Dismissed

Vamptex Traders Vs The Regional Manager, Indian Overseas Bank, The Authorised Officer, Indian Overseas Bank and The Managing Director, Jawahar Mills Ltd.

Madras High Court · (2005) 05 MAD CK 0011

High Courts03 May 2005

Rishab Enterprises Vs The Appellate Assistant Commissioner (CT) II and The Commercial Tax Officer

Madras High Court · (2005) 05 MAD CK 0009

High Courts03 May 2005Dismissed

M.I. Ibrahim Kutty Vs Indian Overseas Bank

Madras High Court · AIR 2005 Mad 335 : (2005) 4 BC 82 : (2005) 3 CTC 274 : (2005) 3 LW 44

Constitution of India, 1950 — Article 226Legal Services Authorities Act, 1987 — Section 10, 10(2), 19, 19(1), 19(5)

High Courts03 May 2005Dismissed

P. Lakshmana Perumal Vs State by Inspector of Police, City General Crime Branch, Tirnnelveli City

Madras High Court · (2007) 1 LW(Cri) 446

High Courts02 May 2005

Board of Control for Cricket in India, (BCCI) Vs Zee Telefilms Limited and ESPN Star Sports

Madras High Court · (2005) 2 CTC 609 : (2006) 1 CTLJ 495 : (2005) 2 LW 567 : (2005) 2 MLJ 653

Constitution of India, 1950 — Article 12, 136, 14, 19(1), 21Contract Act, 1872 — Section 7

High Courts02 May 2005Dismissed

Venkadasan K., Secretary N.L.Commissioner of Income TaxI. Apprentice Welfare Association Vs Chairman-cum-Director, Neyveli Lignite Corporation and Others

Madras High Court · (2005) 2 MLJ 694

Industrial Disputes Act, 1947 — Section 12(3)