COURT ARCHIVE

Madras High Court judgments, 2005

1,541 judgments · page 46 of 78

High Courts29 Apr 2005

The Controller of Examinations, Pondicherry University, The Registrar, Pondicherry University and The Chairman, Board of Studies of Medicine, Pondicherry University Vs K. Sudhakar S. Ramya Vs Pondicherry University and Others

Madras High Court · (2005) 3 CTC 2 : (2006) 2 LW 690

High Courts29 Apr 2005Allowed

S.M.S.A.A. Farooq Ali Vs The Sub-Registrar, The District Revenue Officer (Stamps) and The Inspector General of Registrations The Vikas Academy Vs The State of Tamil Nadu

Madras High Court · (2005) 4 CTC 513 : (2005) 3 LW 684 : (2005) 3 MLJ 445

Stamp Act, 1899 — Section 47A(1), 47A(3), 47A(3)

High Courts29 Apr 2005Dismissed

The E.S.I. Corporation Vs R.S. Pathy and Co.

Madras High Court · (2005) 04 MAD CK 0011

Employees State Insurance (General) Regulations, 1950 — Regulation 31, 31AEmployees State Insurance Act, 1948 — Section 78(1), 82

High Courts29 Apr 2005Dismissed

Manager (P and A), Oil and Natural Gas Corporation Ltd. Vs G. Radhakrishnan

Madras High Court · (2005) 2 MLJ 697

Industrial Disputes Act, 1947 — Section 2, 25FOil and Natural Gas Commission Service Rules, 1995 — Rule 26

High Courts28 Apr 2005

The Managing Director, Tamilnadu State Transport Corporation, (Madurai Division V) Ltd., Virudhunagar Vs Govindaraj represented by his Father and next frind Mariappan

Madras High Court · (2005) 04 MAD CK 0172

High Courts28 Apr 2005

A. Boopathi Vs Srilatha

Madras High Court · (2005) 04 MAD CK 0169

Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)Hindu Marriage Act, 1955 — Section 24, 26

High Courts28 Apr 2005Dismissed

Smt. Sarojini (recorded as legal representative of the Deceased Smt. Sarojini) Vs Kumari Bhagyavathi, Smt. Rajalakshmi Ammal and Smt. S. Gajalakshmi

Madras High Court · (2005) 3 CivCC 327 : (2005) 3 CTC 308 : (2005) 4 LW 315 : (2005) 2 MLJ 543 : (2005) 3 RCR(Civil) 71

Partnership Act, 1932 — Section 16, 37, 50

High Courts28 Apr 2005Dismissed

Metropolitan Transport Corporation Ltd. (Formerly known as Dr. Ambedkar Transport Corporation Ltd.) Vs R. Tulasi, Saradha Rajasekaran and Deiviya

Madras High Court · (2005) 4 ACC 310 : (2006) 1 LW 133 : (2005) 3 MLJ 90

High Courts28 Apr 2005Dismissed

The ICICI Bank Ltd. Vs The Estate Staff Union of South India and Others

Madras High Court · (2005) 3 CTC 82 : (2005) 3 LW 622

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 23 Rule 3ASpecific Relief Act, 1963 — Section 41

High Courts28 Apr 2005Dismissed

Palani @ Manickam Vs The State

Madras High Court · (2006) 1 LW(Cri) 41

Arms Act, 1959 — Section 25(1B)Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 120B, 148, 149, 307, 333

High Courts28 Apr 2005

Shreyas Enterprises Private Ltd. Vs The Commercial Tax Officer

Madras High Court · (2005) 3 CTC 81 : (2008) 11 VST 38

Tamil Nadu General Sales Tax Act, 1959 — Section 26, 31, 55

High Courts28 Apr 2005Dismissed

M. Theophilus Rajendra Kumar Vs The Director of Matriculation Schools, The Inspector of Matriculation Schools, Coimbatore Region and The Managing Trustee, M. James Rames Raj, Elsie Educational Trust

Madras High Court · (2005) 3 CTC 385

High Courts28 Apr 2005

R. Selvaraj Vs The State of Tamil Nadu and The Union of India (UOI) Zeenath Vs The State of Tamil Nadu

Madras High Court · (1999) 3 LW 735 : (2006) 1 LW(Cri) 131

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)

High Courts28 Apr 2005Allowed

L. Boomiraja Vs The District Collector

Madras High Court · (2005) 3 LW 91

Indian Medical Council Act, 1956 — Section 10AIndustrial Disputes Act, 1947 — Section 33(2)Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 8

High Courts28 Apr 2005Dismissed

K. Venkatesan and Others Vs State Bank of India

Madras High Court · (2006) 1 LLJ 1048

Constitution of India, 1950 — Article 14

High Courts27 Apr 2005Dismissed

Venkatesan Vs The Archeological Survey of India and Others

Madras High Court · (2005) 04 MAD CK 0180

Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 2Ancient Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 35, 36, 37

High Courts27 Apr 2005Dismissed

T. Siva Raman Vs P. Renganayaki

Madras High Court · (2006) 1 LW 482 : (2005) 3 MLJ 1 : (2005) 4 RCR(Civil) 590

Civil Procedure Code, 1908 (CPC) — Section 115, 13Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 70

High Courts27 Apr 2005Allowed

Vinayaka Mission's Kirupananda Variyar Medical College Vs The Tamil Nadu Dr. MGR Medical University and Another

Madras High Court · (2005) 2 CTC 772

Constitution of India, 1950 — Article 14, 254, 29(2), 30Tamil Nadu Medical University Act, 1987 — Section 22, 22(7), 35, 35(1), 35A

High Courts27 Apr 2005Allowed

Nirmala Rajasabapathy and Others Vs Food Inspector, Coimbatore City Municipal Corporation

Madras High Court · (2006) 1 LW(Cri) 65

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(5), 2Tamil Nadu General Sales Tax Act, 1959 — Section 17

High Courts27 Apr 2005Dismissed

N. Veerasamy Vs Union of India (UOI) and Others

Madras High Court · (2005) 2 MLJ 564 : (2005) WritLR 802

All India Services (Conduct) Rules, 1968 — Rule 3, 7, 9Constitution of India, 1950 — Article 131, 226