COURT ARCHIVE

Madras High Court judgments, 2005

1,541 judgments · page 47 of 78

High Courts27 Apr 2005Dismissed

Alliraj Gounder Vs The Inspector of Police and The Superintendent of Police, Special Crime Branch, Central Bureau of Investigation

Madras High Court · (2005) 3 CTC 673 : (2005) 3 LW 86

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)

High Courts27 Apr 2005Dismissed

Gomathi Ammal, K. Varadarajan and K. Sankar Vs G. Kuthalakrishnan, T.P. Gnanasubramanian and G. Ponnusamy

Madras High Court · (2005) 04 MAD CK 0009

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Section 3

High Courts26 Apr 2005Dismissed

Shanmugam Vs State

Madras High Court · (2005) 04 MAD CK 0171

High Courts26 Apr 2005

Ramaraju Vs The State of Tamil Nadu and Others

Madras High Court · (2005) 2 CTC 741

Constitution of India, 1950 — Article 21Madurai City Municipal Corporation Act, 1971 — Section 471National Highways Act, 1956 — Section 2, 2(2), 4, 5

High Courts26 Apr 2005Allowed

S. Shanmugham Vs S. Sundaram, S. Vasudevan, Valliammal, Saraswathy and Leelavathy

Madras High Court · (2005) 3 LW 366 : (2005) 2 MLJ 552

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 41 Rule 23, Order 41 Rule 29, Order 41 Rule 31

High Courts26 Apr 2005

Pullicar Mills Ltd. Vs Employees' State Insurance Corporation

Madras High Court · (2005) 3 LLJ 388 : (2005) WritLR 490

Employees State Insurance Act, 1948 — Section 45(B), 75

High Courts26 Apr 2005

Adhirai M.M. Ibrahim Vs The Commissioner of Police J. Hassain Vs The Inspector of Police

Madras High Court · (2005) 3 CTC 260 : (2005) WritLR 859

High Courts26 Apr 2005Dismissed

GEA Energy System (India) Ltd. Vs LITOSTROJ E.I., Canara Bank and Tamil Nadu Electricity Board

Madras High Court · (2005) 2 CTC 761 : (2005) 3 LW 538

High Courts26 Apr 2005Dismissed

The Tuticorin Thermal Power Station Industrial Co-operative Society Ltd. Vs The Deputy Regional Director, Sub-Regional Office, E.S.I. Corporation and Others

Madras High Court · (2005) 2 LLJ 1143 : (2005) WritLR 332

Employees State Insurance Act, 1948 — Section 45B, 75

High Courts26 Apr 2005

K. Chandrasekara Rao, through their Power of Attorney Agent Mrs. Lily Arputham and Others Vs G. Masilamani and Others G. Masilamani, T. Srinivasan and Narasimhan Vs K.Chandrasekara Rao, through their Power of Attorney Agent Mrs. Lily Arputham and Others

Madras High Court · (2005) 04 MAD CK 0039

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2Court Fees Act, 1870 — Section 30Evidence Act, 1872 — Section 41, 68

High Courts26 Apr 2005Dismissed

Dindigul Spinners Association Vs Secretary to Government of Tamil Nadu, Environment and Forests Department and The Chairman, Tamil Nadu Pollution Control Board

Madras High Court · (2005) 04 MAD CK 0024

High Courts26 Apr 2005Dismissed

C.D. Sampath and Others Vs State Bank of India and Others

Madras High Court · (2005) 3 MLJ 562 : (2006) 2 SLJ 257

Constitution of India, 1950 — Article 14, 226

High Courts25 Apr 2005Dismissed

An Mokamad Jinna (formerly A. Mohamed Ali Jinna) Vs General Manager (Regional Services) (formerly Executive Director) Indian Oil Corporation Limited

Madras High Court · (2005) WritLR 492

Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 3

High Courts25 Apr 2005

Chennai Metropolitan Water Supply and Sewerage Board and Others Vs P. Palanivelan

Madras High Court · (2005) 3 CTC 656 : (2006) 109 FLR 807

High Courts25 Apr 2005

P. Palanivel Vs The Sub-Registrar, Registration Department, The District Registrar, Registration Department and The Special Deputy Collector for Stamps

Madras High Court · (2005) 3 LW 587

Stamp Act, 1899 — Section 47A

High Courts25 Apr 2005

Tamil Nadu Government All Department Watchman and Basic Servants Association, The Administrative Tribunals Bar Association and The Tamizhaga Village Administrative Officer's Association Vs Union of India (UOI), The Government of Tamil Nadu and The Secretary to Government, P and AR Department S. Selvathirumurugan, Advocate Vs The Union of India (UOI) and Others

Madras High Court · (2005) 4 LW 347 : (2005) 2 MLJ 570

Administrative Tribunals (Amendment) Act, 1985 — Section 27A, 4(2)Constitution of India, 1950 — Article 226, 227, 323AGeneral Clauses Act, 1897 — Section 21

High Courts25 Apr 2005

Mrs. Sharmila Vs State of Tamil Nadu and Union of India (UOI)

Madras High Court · (2005) 04 MAD CK 0136

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

High Courts25 Apr 2005Dismissed

Thiru Venkata Saravanan @ S.A.R. Prasanna Venkatachariar Vs State and Commissioner of Police

Madras High Court · (2005) CriLJ 2460 : (2005) 2 LW(Cri) 936

Penal Code, 1860 (IPC) — Section 120B, 147, 148, 294, 307Tamil Nadu Prohibition of (Harassment of Woman) Act, 1998 — Section 4

High Courts25 Apr 2005Dismissed

T.S. Khadeeroon Vs The State of Tamilnadu and The Union of India (UOI)

Madras High Court · (2005) 04 MAD CK 0102

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)

High Courts25 Apr 2005Dismissed

Ramalingam and Others Vs The State of Tamil Nadu and Others

Madras High Court · (2005) 3 CTC 1 : (2005) 2 LW 693

Land Acquisition Act, 1894 — Section 11