Madras High Court Judgments 2005 — Page 48

High Courts25 Apr 2005Dismissed

P. Sood and Co. Vs Peerchand Misrimalji Bhansali, Prop. Meena Metals

Madras High Court · (2005) 4 BC 247 : (2005) 3 CivCC 170 : (2005) 3 CTC 12 : (2005) 2 MLJ 603 : (2005) 3 RCR(Civil) 64

Evidence Act, 1872 — Section 34

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High Courts25 Apr 2005Allowed

Ashok Leyland Ltd. Vs The Asst. Commissioner of Income Tax

Madras High Court · (2005) 198 CTR 574 : (2005) 277 ITR 22

Income Tax Act, 1961 — Section 260A

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High Courts25 Apr 2005Allowed

Vasanthakumar @ Vasanthan and Lingam alias Linga Vs State of Tamil Nadu

Madras High Court · (2005) CriLJ 2622

Foreigners Act, 1946 — Section 3(2)

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High Courts25 Apr 2005Allowed

NEPC Agro Foods Ltd. Vs Nandagopal Prop. Nandagopal Traders

Madras High Court · (2006) 1 LW(Cri) 70

Companies Act, 1956 — Section 193, 193(1), 193(1B), 194, 195Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141, 142

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High Courts25 Apr 2005Dismissed

The Executive Officer, Selection Grade Panchayat Vs S. Selvam and The State of Tamil Nadu

Madras High Court · AIR 2005 Mad 302 : (2005) 2 LW 626

Constitution of India, 1950 — Article 14

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High Courts25 Apr 2005Allowed

The Commissioner of Income Tax Vs Sri Murugan Offset Printers

Madras High Court · (2005) 04 MAD CK 0014

Income Tax Act, 1961 — Section 256(1)

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High Courts21 Apr 2005Dismissed

C.R. Sivanandam, C.R. Sankar, C.R. Kannan and R. Devambal Vs V.R. Kushal Doss and Others

Madras High Court · (2006) 1 BC 335 : (2005) 3 CTC 687 : (2005) 3 MLJ 236 : (2005) 3 RCR(Civil) 524

Constitution of India, 1950 — Article 227

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High Courts21 Apr 2005

J. Ameer Humza Vs C. Srinivasan and The Inspector of Police (Law and Order)

Madras High Court · (2006) 1 LW(Cri) 160

Criminal Procedure Code, 1973 (CrPC) — Section 145Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)

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High Courts21 Apr 2005Dismissed

R. Raghunathan Vs The Executive Officer, Sri Marutheeswarar Temple, The Joint Commissioner, Hindu Religious and Charitable Endowments and The State of Tamil Nadu

Madras High Court · (2005) 2 LW 762

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High Courts21 Apr 2005Dismissed

The Chief Engineer/Distribution, Vellore Region, Tamil Nadu Electricity Board Vs The Presiding Officer, Labour Court and R. Amirthakatesan

Madras High Court · (2005) 04 MAD CK 0048

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts21 Apr 2005Allowed

The Tamil Evangelical Lutheran Church, The Tamil Evangelical Lutheran Church Educational Board and The ELM Fabricious Higher Secondary School Vs The Director of School Education (HSS), The District Educational Officer, Mr. J. Benjamin Premkumar and S. Inbaraj

Madras High Court · (2005) 3 MLJ 242

Constitution of India, 1950 — Article 226

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High Courts21 Apr 2005Dismissed

The New India Assurance Co. Ltd. Vs Thilliammal, Rosi, B. Rajaram, Gandhi and Rukmani

Madras High Court · (2005) 4 ACC 274 : (2005) 3 MLJ 17 : (2005) 4 RCR(Civil) 441

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High Courts20 Apr 2005Dismissed

The Commissioner, Hindu Religious and Charitable Endowments, The Secretary, Hindu Religious and Charitable Endowments Department and The Joint Commissioner/Executive Officer, Arulmighu Sri Ranganathar Temple Vs Jaigopal Garodia Foundations S. Sadagopa Ramanujam and Executive Officer, A/M Madhyapureeswara Temple Vs The Commissioner, H.R. and C.E. Admn. Department N. Sampath @ Muthukumar Vs The State of Tamil Nadu and The Executive Officer/Joint Commissioner, Tamil Nadu Hindu Religious and Charitable Endowment Department

Madras High Court · (2005) 04 MAD CK 0145

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High Courts20 Apr 2005Dismissed

Tamilnadu State Transport Corpn. Vs A. Periayasamy

Madras High Court · (2005) 04 MAD CK 0135

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47

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High Courts20 Apr 2005Dismissed

D. Meganathan Vs Annammal, Sekar, Santhakumar and Minnal Kodi

Madras High Court · (2005) 04 MAD CK 0101

Constitution of India, 1950 — Article 227

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High Courts20 Apr 2005

Mohammed Aslam and Others Vs C.N.A. Gowdhaman

Madras High Court · (2005) 2 CTC 766 : (2005) 2 LW 376 : (2005) 3 MLJ 357

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1, Order 49 Rule 3, 104Limitation Act, 1963 — Section 5

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High Courts20 Apr 2005

Dr. P. Shanmugharaj, Srikanth Sibiraja and Lakshmi Deeparaja Vs Subramaniam and Others Tamil Nadu State Transport Corporation Ltd. Vs Dr. P. Shanmugaraj and Others Tamil Nadu State Transport Corporation (Division-I) Limited Vs K. Govindaraj and P. Subramani Managing Director, Tamil Nadu State Transport Corporation (Division-I) Limited Vs K. Govindaraj, T.P. Mohana Sundaram and Branch Manager, United India Insurance Company Limited

Madras High Court · (2005) 4 ACC 334 : (2007) ACJ 545 : (2005) 3 LW 375

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 173

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High Courts20 Apr 2005Allowed

The University of Madras Vs Loordhu Ammal Educational Trust and The Director of Collegiate Education

Madras High Court · (2005) 3 MLJ 350 : (2005) WritLR 395

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High Courts20 Apr 2005Dismissed

Moulana Abdul Kalam Azad Memorial Institute of Paramedical Sciences Vs R. Indumathi and State of Tamil Nadu

Madras High Court · (2005) 04 MAD CK 0069

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High Courts20 Apr 2005Allowed

Chinnappan and C.K. Dhanapal Vs Chinnammal

Madras High Court · (2005) 3 CTC 286 : (2005) 3 LW 259 : (2005) 3 MLJ 268

Constitution of India, 1950 — Article 227

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Madras High Court judgments, 2005