High Courts20 Apr 2005Dismissed
N. Palanisamy Vs The Government of Tamil Nadu
Madras High Court · (2005) 04 MAD CK 0062
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1)
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 49 of 78
High Courts20 Apr 2005Dismissed
The Managing Director, Tamil Nadu State Transport Corporation Division-I Vs Ayyammal and Muthuvel
Madras High Court · (2005) 4 ACC 322 : (2007) ACJ 66 : (2005) 4 CTC 423 : (2005) 3 MLJ 233 : (2005) 3 RCR(Civil) 523
High Courts19 Apr 2005Dismissed
Mukram Sherif Vs Moinudeen Sheriff and The Tamil Nadu Wakf Board
Madras High Court · (2005) 2 LW 615
Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 83
High Courts19 Apr 2005Allowed
Tamil Nadu Government (Converted) RWO Association Vs The State of Tamil Nadu and Others
Madras High Court · (2005) 2 MLJ 589
Constitution of India, 1950 — Article 226
High Courts19 Apr 2005Dismissed
Tamilaga Asiriyar Koottani Vs The Government of Tamil Nadu and Others
Madras High Court · (2005) 3 MLJ 252 : (2005) WritLR 389
Constitution of India, 1950 — Article 226
High Courts19 Apr 2005
The Commissioner, Corporation of Chennai Vs V. Sumathi and V. Suresh Babu
Madras High Court · (2005) 2 LW 619 : (2005) 3 MLJ 230 : (2005) WritLR 308
Evidence Act, 1872 — Section 108Tamil Nadu Pension Rules, 1978 — Rule 11, 11(1), 49(2A)
High Courts18 Apr 2005Allowed
Jolen Inc. Vs Jolen International Limited, Shoban Lal Jain, Managing Director of JOLEN International Limited, Vikas Jain, Director of Jolen International Limited and H.R. Personal Care (P) Ltd.
Madras High Court · (2006) 130 CompCas 462 : (2005) 3 MLJ 81 : (2006) 33 PTC 256
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 6Trade Marks Act, 1999 — Section 11
High Courts18 Apr 2005Allowed
S. Syed Ali Fathima Vs The Secretary to Government of India, Public (SC Department), The Secretary to Government of India, Ministry of Finance, Department of Revenue (COFESPOSA Unit), Central Economic Intelligence Bureau and The Superintendent of Central Prison
Madras High Court · (2005) 2 LW(Cri) 823
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 21, 22(5)Customs Act, 1962 — Section 111, 112, 123, 132, 135
High Courts18 Apr 2005Allowed
Mohammed Haneefa Vs State of Tamilnadu and Union of India (UOI)
Madras High Court · (2005) 2 LW(Cri) 891
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 21, 22(5)Customs Act, 1962 — Section 11, 111, 112, 123, 132
High Courts18 Apr 2005Dismissed
Mrs. N. Poongodi and Mr. V. Neelakantan Vs Tata Finance Limited
Madras High Court · AIR 2005 Mad 270 : (2005) 3 ARBLR 423 : (2005) 4 CTC 577 : (2005) 2 LW 383 : (2005) 3 MLJ 370
Arbitration Act, 1940 — Section 35, 36Arbitration and Conciliation Act, 1996 — Section 36Civil Procedure Code, 1908 (CPC) — Section 2(2), 36
High Courts18 Apr 2005Allowed
V. Srinivasan @ Sami @ Elumalai Vs The State of Tamilnadu and The Union of India (UOI)
Madras High Court · (2005) 04 MAD CK 0110
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts18 Apr 2005Dismissed
The Management of Aurofood Private Limited Vs S. Rajulu and The Presiding Officer, Labour Court
Madras High Court · (2005) 04 MAD CK 0108
Industrial Disputes Act, 1947 — Section 11A
High Courts18 Apr 2005Allowed
R. Soundararajan Vs R. Sivaprakasam and Others
Madras High Court · (2005) 2 LW 432 : (2005) 3 MLJ 142
High Courts18 Apr 2005Dismissed
Tamil Nadu Civil Supplies Corporation Limited Vs Food Fats Fertilizers Limited
Madras High Court · (2005) 2 CTC 516 : (2005) 4 LW 486 : (2005) 2 MLJ 581 : (2005) 3 RCR(Civil) 86
Limitation Act, 1963 — Article 55
High Courts18 Apr 2005Dismissed
The Managing Director, Tamilnadu State Transport Corporation Limited Vs Sivakumar
Madras High Court · (2006) 3 ACC 448
High Courts18 Apr 2005Allowed
S. Balraj @ Balu Vs The State of Tamilnadu, The Union of India (UOI) and The Superintendent of Central Prison
Madras High Court · (2005) 04 MAD CK 0092
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts18 Apr 2005Allowed
Mohamed Sathali Premnasir Vs The State of Tamilnadu and The Union of India (UOI)
Madras High Court · (2006) 1 LW(Cri) 155
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts18 Apr 2005
National Insurance Company Limited Vs Subramani @ Mani and Others
Madras High Court · (2005) 3 ACC 530 : (2005) 3 LW 393
Motor Vehicles Act, 1988 — Section 168
High Courts18 Apr 2005Allowed
G.K. Venkatesan Vs State
Madras High Court · (2006) 1 LW(Cri) 134
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Apr 2005Dismissed
National Insurance Company Ltd. Vs Kalidas, P. Shanmugham and G. Priya
Madras High Court · (2005) 4 ACC 263 : (2005) 3 MLJ 19