High Courts07 Apr 2005Dismissed
Formation of Indian Network Marketing Association Vs Apple FMCG Marketing Pvt. Ltd. and Others
Madras High Court · (2005) 2 MLJ 526 : (2005) WritLR 321
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 53 of 78
High Courts07 Apr 2005
The General Manager, Tamil Nadu State Transport Corporation (Kumbakonam Div. III) Ltd. Vs A. John Peter
Madras High Court · (2005) 04 MAD CK 0121
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts07 Apr 2005Allowed
Rukmani Ammal, rep. by her Power Agent P.R. Subramaniam Vs N. Pandurangam
Madras High Court · (2005) 2 CTC 413 : (2005) 3 LW 59 : (2005) 2 MLJ 378
Advocates Act, 1961 — Section 2(10)
High Courts07 Apr 2005Dismissed
Metropolitan Transport Corporation Ltd. Vs K. Ravichandran
Madras High Court · (2005) 4 ACC 267 : (2005) 2 LLJ 926 : (2005) 2 LW 656 : (2005) 2 MLJ 539
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 47(1)Workmens Compensation Act, 1923 — Section 3, 3(1)
High Courts07 Apr 2005Dismissed
S. Swigaradoss Vs The Chairman, Food Corporation of India, The Managing Director, Food Corportion of India and The Zonal Manager (South), Food Corporation of India
Madras High Court · (2005) 04 MAD CK 0067
Constitution of India, 1950 — Article 311
High Courts07 Apr 2005Dismissed
Meena R. Sampath, Managing Director, Sri Venkatesa Paper and Boards Ltd. Vs The State and Another
Madras High Court · (2006) 3 BC 44 : (2006) 134 CompCas 74
Companies Act, 1956 — Section 22, 22A, 58A, 58AA, 58AAAPenal Code, 1860 (IPC) — Section 406, 420
High Courts06 Apr 2005Allowed
Management of Wavin India Limited Vs Presiding Officer, Principal Labour Court and Another
Madras High Court · (2006) 106 FLR 557
Industrial Disputes Act, 1947 — Section 2, 25, 25F, 25FF, 25FFFTamil Nadu Industrial Disputes Rules, 1958 — Rule 63
High Courts06 Apr 2005Dismissed
Abdul Saleem and Others Vs Ramasamy Padayachi
Madras High Court · (2005) 04 MAD CK 0133
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts06 Apr 2005Dismissed
Hindustan Petroleum Corporation Ltd. Vs Devaraj Chordia, Navaratnamal Chordia, Bhawari Kavur and Navarathan Kavur Deora
Madras High Court · AIR 2005 Mad 274 : (2005) 2 CTC 401 : (2005) 2 LW 355 : (2005) 2 MLJ 385
ESSO (Acquisition of Undertakings in India) Act, 1974 — Section 5, 5(2)
High Courts06 Apr 2005Dismissed
Metro Polymers Pvt. Ltd. and Pradeep Ranganathan Vs Madhu Inflatables Pvt. Ltd. and Madhu Communications Pvt. Ltd.
Madras High Court · (2005) 3 LW 598
Designs Act, 2000 — Section 19, 19(1), 2, 22, 22(3)
High Courts05 Apr 2005Dismissed
V. Mohanan and V. Ramesh Vs K. Thanickachalam, K. Gajendran and E. Narayanan
Madras High Court · (2005) 2 MLJ 530
High Courts05 Apr 2005Dismissed
Mazdoor Welfare Trust and N.V. Devi, Managing Trustee Mazdoor Welfare Trust Vs The Southern Railway Mazdoor Union and Others
Madras High Court · AIR 2005 Mad 392 : (2005) 2 CTC 368 : (2005) 2 LW 495 : (2005) 2 MLJ 502
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts05 Apr 2005
American Baptist Foreign Mission Society Vs D. Jayaraju and Others
Madras High Court · (2005) 3 CTC 243
Civil Procedure Code, 1908 (CPC) — Section 92Companies Act, 1956 — Section 25, 394
High Courts05 Apr 2005Dismissed
V.S. Jagadeesan Vs Madar Saheb, Sankar and Paramathma, Secretary, Tamil Nadu Primary Agricultural Bank Staffs Society Ltd. Madar Saheb and Paramathma, Secretary, Tamil Nadu Primary Agricultural Bank Staffs Society Ltd. Vs Sankar and V.S. Jagadeesan
Madras High Court · (2005) 2 MLJ 467
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 151Court Fees Act, 1870 — Section 25Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25, 40
High Courts04 Apr 2005Allowed
Valiani Mohd Shafi Vs The State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2005) 04 MAD CK 0189
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 8
High Courts04 Apr 2005Allowed
A. Kannan Vs The State of Tamil Nadu, The Union of India (UOI) and The Superintendent of Central Prison
Madras High Court · (2005) 04 MAD CK 0118
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts04 Apr 2005Dismissed
The Tamil Nadu Electricity Board Vs G. Sethuraman
Madras High Court · (2005) 3 MLJ 604
Income Tax Act, 1961 — Section 43(3)
High Courts04 Apr 2005
Mumtazz Vs The State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2005) 04 MAD CK 0109
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 107
High Courts04 Apr 2005
Bepari Saleem Vs The State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2005) 2 CTC 469 : (2005) 101 ECC 128 : (2006) 1 LW(Cri) 152
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3)Constitution of India, 1950 — Article 22(5)
High Courts04 Apr 2005Allowed
Union of India (UOI) Vs R. Arunan, Meenakshi Venkataraman, G. Sumathi and The Registrar, Central Administrative Tribunal, Madras Bench
Madras High Court · (2005) 04 MAD CK 0066
Constitution of India, 1950 — Article 226