High Courts13 Apr 2005Dismissed
Ashrafunnissa @ Hasarathunissa Vs Ayisha Muthu and Others
Madras High Court · (2005) 04 MAD CK 0114
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 51 of 78
High Courts13 Apr 2005Allowed
The District Educational Officer and The Chief Educational Officer Vs N. Chakrapani and S.K.V. Selvaraj, Secretary, School Committee, S.K.V. Higher Secondary School
Madras High Court · (2005) 04 MAD CK 0111
High Courts13 Apr 2005Allowed
National Insurance Co. Ltd. Vs S. Vijayakumar and Another
Madras High Court · (2005) 3 ACC 447 : (2005) 3 CTC 36
High Courts13 Apr 2005
Tamil Nadu State Transport Corporation (Coimbatore Division I) Ltd. formerly known as Cheran Transport Corporation Vs Rathinasamy and Kandasamy
Madras High Court · (2005) 2 LLJ 1141 : (2005) 2 MLJ 537 : (2005) WritLR 310
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25F, 25G, 25N
High Courts13 Apr 2005Allowed
T. Soundararajan Vs The Director General of Police, The Deputy Inspector General of Police and The Superintendent of Police
Madras High Court · (2005) 3 MLJ 12
Constitution of India, 1950 — Article 226
High Courts13 Apr 2005Dismissed
United India Insurance Company Ltd. Vs R. Sathiyamurthy S. Abhinesh Vs R. Sathiyamurthy and United India Insurance Company Ltd.
Madras High Court · (2005) 3 ACC 218
Motor Vehicles Act, 1988 — Section 173
High Courts12 Apr 2005Allowed
Senior Manager (Services), Indian Bank Vs Hemavathy Rajan and Union of India (UOI)
Madras High Court · (2005) WritLR 703
Constitution of India, 1950 — Article 226
High Courts12 Apr 2005
Tamil Nadu State Transport Corporation (Salem Division I) Ltd. Vs Shayamalavathi and Others
Madras High Court · (2005) 4 ACC 305
High Courts12 Apr 2005Dismissed
Tamilnadu State Transport Corporation (Salem Division I) Ltd. Vs Shyamalavathi and Others
Madras High Court · (2005) 3 MLJ 240
High Courts12 Apr 2005Allowed
Union of India (UOI) and Others Vs N. Santharaman and Others
Madras High Court · (2005) 04 MAD CK 0129
Constitution of India, 1950 — Article 226
High Courts12 Apr 2005Dismissed
K. Pandi (deceased) and Others Vs The Secretary to Government of Tamil Nadu, Municipal Administration and Water Supply Department and Others
Madras High Court · (2005) 04 MAD CK 0123
Constitution of India, 1950 — Article 226
High Courts12 Apr 2005Dismissed
Mahavir Plantations Pvt. Ltd. Vs ICICI Bank Limited, Madras Petrochem Limited and The Presiding Officer, Debt Recovery Tribunal-I
Madras High Court · (2005) 04 MAD CK 0060
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 18
High Courts11 Apr 2005Dismissed
Singaravelu Balu Vs The State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2005) 04 MAD CK 0191
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts11 Apr 2005Allowed
The Management of Sri Ganapathy Mills Company Ltd. Vs The Presiding Officer, Labour Court and A. Asamathulla
Madras High Court · (2005) 3 CTC 212 : (2005) 106 FLR 822 : (2005) 2 MLJ 471
Companies Act, 1956 — Section 11A
High Courts11 Apr 2005Allowed
M.R. Shajathi Begum Vs State of Tamilnadu and Union of India (UOI)
Madras High Court · (2006) 1 LW(Cri) 164
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts11 Apr 2005
Thanthai Periyar Pokkuvarathu Kazhagha Oozhiyar Sangam Vs Management of Tamil Nadu State Transport Corporation
Madras High Court · (2005) 04 MAD CK 0167
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 18, 18(1), 19, 29
High Courts11 Apr 2005
B. Kumar Vs The Presiding Officer, Central Govt. Indl. Tribunal-Cum-Labour Court and Management Of National Institute of Port Management
Madras High Court · (2005) 3 LLJ 30
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 11A, 17B
High Courts11 Apr 2005Dismissed
Abu Hanifa and Jaleela Beevi Vs The Secretary to Government of Tamil Nadu, Public (SC) Department, The Secretary to Government of India, Ministry of Finance, Department of Revenue (COFEPOSA Unit) Central Economic Intelligence Bureau and The Superintendent, Central Prison
Madras High Court · (2005) 04 MAD CK 0104
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)
High Courts11 Apr 2005Dismissed
Dr. Amala Devi, Joint Director of Health Services Vs The Secretary to Government of Tamil Nadu, Health and Family Welfare (A2) Department and The Director of Medical and Rural Health Services
Madras High Court · (2005) 4 MLJ 149 : (2006) WritLR 28
Constitution of India, 1950 — Article 226
High Courts11 Apr 2005Dismissed
E.M.K. Rajammal, Revathy Selvakumar and Kaliammal Vs Oriental Insurance Company Limited and S. Ramesh
Madras High Court · (2005) 2 CTC 404 : (2005) 3 LW 342 : (2006) 3 MLJ 728
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4Motor Vehicles Act, 1988 — Section 102, 149(2), 149(6), 155, 156