Madras High Court Judgments 2005 — Page 5

High Courts05 Dec 2005Dismissed

The Regional Provident Fund Commissioner and The Additional Central Provident Fund Commissioner, South Zone Vs The Central Administrative Tribunal and G. Natarajan

Madras High Court · (2005) 12 MAD CK 0061

Employees Provident Fund Staff (Classification, Control and Appeal) Rules, 1971 — Rule 10

Read judgment

High Courts05 Dec 2005

G.V. Films Ltd. Vs S. Priyadarshan and Another

Madras High Court · (2006) 287 ITR 561

Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 299Constitution of India, 1950 — Article 226

Read judgment

High Courts03 Dec 2005

Joint Commissioner, Hindu Religious and Charitable Endowment Department Vs Ambasamudram Taluk, Am basamudram Vetta Thirukoil, Paniyalargal Sangam and Others

Madras High Court · (2006) 1 CTC 45 : (2006) 1 MLJ 285

Limitation Act, 1963 — Section 5Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 12(1), 55(1)

Read judgment

High Courts02 Dec 2005Allowed

A. Sreedevi Vs Vicharapu Ramakrishna Gowd

Madras High Court · (2005) 5 CTC 748 : (2006) 1 DMC 475 : (2006) 1 LW 398 : (2006) 1 MLJ 116 : (2006) 1 RCR(Civil) 378

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482

Read judgment

High Courts02 Dec 2005Dismissed

N.R. Anbumani Vs The Union of India (UOI)

Madras High Court · (2006) 1 CTC 319

Read judgment

High Courts02 Dec 2005Dismissed

S. Samsen Papli Vs Sridevi, Judicial Magistrate No. II

Madras High Court · (2006) 4 BC 590 : (2006) 1 CivCC 598 : (2006) CriLJ 1991 : (2005) 5 CTC 765 : (2006) 1 RCR(Criminal) 514

Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts01 Dec 2005

The Deputy Commercial Tax Officer, The Commercial Tax Officer-I and The Deputy Commercial Tax Officer-II Vs Cameo Exports and Others Gobichettipalayam Agricultural Producers' Co-operative Marketing Society Limited Vs The Deputy Commercial Tax Officer and The Appellate Assistant Commissioner (CT)

Madras High Court · (2006) 3 CTC 81 : (2006) 1 MLJ 370 : (2006) 147 STC 218 : (2006) WritLR 18

Central Provinces and Berar Sales Tax Act, 1947 — Section 10(3), 11(2), 11(4), 11A, 22(1)Court Fees Act, 1870 — Section 5Tamil Nadu General Sales Tax Act, 1959 — Section 12, 12(2), 16, 16(1), 16(2)

Read judgment

High Courts01 Dec 2005Allowed

Surya Service Station and Others Vs Union of India (UOI) and Others

Madras High Court · (2005) 12 MAD CK 0013

Pondicherry General Sales Tax Act, 1967 — Section 13, 31, 34, 34(3), 36Tamil Nadu General Sales Tax Act, 1959 — Section 31

Read judgment

High Courts01 Dec 2005Allowed

The State of Tamil Nadu Vs K. Loganathan and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2005) 12 MAD CK 0009

Penal Code, 1860 (IPC) — Section 147, 148, 302, 341, 364Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 15A(1), 3

Read judgment

High Courts30 Nov 2005

United India Insurance Co. Ltd. and Another Vs Selvam and Others

Madras High Court · (2006) 2 ACC 353

Read judgment

High Courts30 Nov 2005

United India Insurance Company Ltd. Vs Selvam and A. Govindarajan United India Insurance Company Ltd. Vs K. Elumalai, A. Govindarajan and M. Subramani

Madras High Court · (2007) ACJ 873 : (2006) 1 MLJ 154

Motor Vehicles Act, 1939 — Section 95(1)Motor Vehicles Act, 1988 — Section 147, 147(1)

Read judgment

High Courts30 Nov 2005Dismissed

K. Thangavel proprietor Murugan Arul Lorry Body Labour Works Vs The Assistant Commissioner of Central Excise, The Deputy Commissioner of Central Excise, Salem Division, The Commissioner of Customs and Central Excise (Appeals) and Customs, Excise and Gold Control Appellate Tribunal

Madras High Court · (2005) 11 MAD CK 0017

Central Excise Rules, 1944 — Rule 2(14), 233B, 233B(8)Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 3Constitution of India, 1950 — Article 141

Read judgment

High Courts30 Nov 2005Dismissed