High Courts18 Apr 2005
The New India Assurance Co. Ltd. Vs Sarasu, Sumathi, Ramasamy and M. Karuppannan
Madras High Court · (2006) 1 ACC 359 : (2007) ACJ 672 : (2005) 3 MLJ 146
Workmens Compensation Act, 1923 — Section 3, 3(1), 30
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 50 of 78
High Courts16 Apr 2005Allowed
R. Priyadharshini Vs LIC Housing Finance Ltd.
Madras High Court · (2005) 3 BC 481 : (2006) 130 CompCas 441 : (2006) 1 LW(Cri) 58
Constitution of India, 1950 — Article 14Negotiable Instruments Act, 1881 (NI) — Section 138, 140, 141, 7
High Courts16 Apr 2005Allowed
R. Ramachandra Raja Vs M. Nanda Govind
Madras High Court · (2005) 3 LW 609 : (2005) 3 MLJ 132
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Madras City Municipal Corporation Act, 1919 — Section 256Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)
High Courts16 Apr 2005
A. Rahul Vs The State of Tamil Nadu
Madras High Court · (2005) 04 MAD CK 0141
Constitution of India, 1950 — Article 226
High Courts16 Apr 2005Allowed
M. Anbazhagan and Others Vs Mahboob Basha, Rabiya Bi, Shakitha and Metaj Bi
Madras High Court · (2005) 2 MLJ 615 : (2005) 3 RCR(Civil) 153
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Apr 2005Allowed
M. Nagappan, M. Kaliaperumal, S. Valarmathi and T.M. Ramadoss Vs Director of Education, Government of Pondicherry and Others
Madras High Court · (2005) 3 MLJ 75
Constitution of India, 1950 — Article 226
High Courts16 Apr 2005Dismissed
Palanivel Chettiar, Dandapani Chettiar, Selvaraj Chettiar and Dandapani Chettiar Vs Chetty Pillayar Koil alias Varasithi Vinayagar Koil by Trustee Jayarama Chettiar, The Commissioner, Hindu Religious and Charitable Endowments Board, (Admn.) and The Assistant Commissioner, Hindu Religious and Charitable Endowments (Admn.)
Madras High Court · (2005) 3 CTC 19
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Apr 2005Dismissed
P. John Samuel Vs State of Tamil Nadu
Madras High Court · AIR 2005 Mad 442 : (2005) 3 MLJ 250
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 360Notaries Rules, 1956 — Rule 11(8), 12
High Courts16 Apr 2005
Jayaseelan Vs Arulrajan, The District Collector and C. Narayanan
Madras High Court · (2005) 3 LW 453
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 21, 151
High Courts16 Apr 2005Dismissed
V. Thiagarajan President, Hindu Baktha Jana Saba State Committee Vs The Secretary to Government HR and CE Department and Others
Madras High Court · (2005) 4 LW 535 : (2005) 2 MLJ 612
Constitution of India, 1950 — Article 25Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 45(1), 57
High Courts16 Apr 2005Dismissed
K. Elango and Others Vs Union of India (UOI) and Others
Madras High Court · (2005) 04 MAD CK 0027
Constitution of India, 1950 — Article 226
High Courts16 Apr 2005Dismissed
Pauvel Raj Vs Palaniammal
Madras High Court · (2005) 04 MAD CK 0010
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3
High Courts15 Apr 2005Allowed
Selvaraj, Wilson and Mercy Vs Sundararajan, Chinnathai and Gurusamy
Madras High Court · (2005) 04 MAD CK 0168
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts15 Apr 2005
Oriental Insurance Company Ltd. Vs Santhi and Others
Madras High Court · (2005) 3 ACC 489 : (2006) 106 FLR 982 : (2005) 3 LW 390
High Courts15 Apr 2005Dismissed
The Managing Director, Tamilnadu State Transport Corporation Ltd. Vs Smt. R. Shanthi, R. Ramachandran and Rathi Devi
Madras High Court · (2005) 4 ACC 260 : (2006) ACJ 2507 : (2006) 1 LW 131 : (2005) 3 MLJ 29
High Courts13 Apr 2005
National Insurance Co. Ltd. Vs S. Vijaya Kumar and Another
Madras High Court · (2006) 2 ACC 237 : (2005) 3 LW 387
High Courts13 Apr 2005
United India Insurance Company Ltd. Vs S. Abhinesh and Another
Madras High Court · (2005) 3 ACC 218
High Courts13 Apr 2005
U. Palanivel Vs District Educational Officer and Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2005) 04 MAD CK 0138
Constitution of India, 1950 — Article 226
High Courts13 Apr 2005
The Commissioner of Income Tax Vs N.S.S. Investments (P) Ltd.
Madras High Court · (2005) 277 ITR 149 : (2007) 158 TAXMAN 13
Income Tax Act, 1961 — Section 256(1)