High Courts04 Apr 2005Allowed
S. Suresh Vs Station House Officer
Madras High Court · (2005) 04 MAD CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Madras Prohibition Act, 1937 — Section 14(4), 4(1)A
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 54 of 78
High Courts04 Apr 2005Dismissed
Thangam Vs Jayavarma Textiles Private Limited
Madras High Court · (2005) 04 MAD CK 0008
Civil Procedure Code Amendment Act, 1976 — Section 86Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts01 Apr 2005Dismissed
N. Muthuraman Vs The State of Tamil Nadu and T. Shanmugam
Madras High Court · (2005) WritLR 546
Constitution of India, 1950 — Article 226
High Courts01 Apr 2005Dismissed
The State of Tamil Nadu Vs R. Karuppiah, Inspector of Police (Under Orders of Suspension) and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2005) 3 CTC 4 : (2005) 2 MLJ 555
Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts01 Apr 2005Dismissed
M. Mathiazhagan and V. Vijayakumaran Vs The Union of India (UOI) and Others Union of India (UOI) and The Commanding Officer Vs P. Munivelu and Others
Madras High Court · (2005) 2 MLJ 405
Constitution of India, 1950 — Article 226
High Courts01 Apr 2005Dismissed
S. Ramamirtham Vs The State of Tamil Nadu and The Managing Director, Chennai Metropolitan Water Supply and Sewerage Board
Madras High Court · (2005) 04 MAD CK 0179
Constitution of India, 1950 — Article 14, 21Evidence Act, 1872 — Section 123, 162Tamil Nadu Ground Water (Development And Management) Act, 2003 — Section 7
High Courts01 Apr 2005Dismissed
V. Ponnusamy Vs P. Thiruselvam
Madras High Court · (2005) 2 LW(Cri) 845
High Courts01 Apr 2005Dismissed
Sathyanarayana Gupta Vs Rajasubramania Gupta
Madras High Court · (2005) 3 LW 485
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25
High Courts01 Apr 2005
D. Sreevalsan Vs The Union of India (UOI) and Others
Madras High Court · (2005) 04 MAD CK 0089
High Courts01 Apr 2005Dismissed
M.K. Santhanam Vs The State of Tamil Nadu
Madras High Court · (2005) 04 MAD CK 0088
High Courts01 Apr 2005Dismissed
Naganathan and Ammani Ammal Vs State
Madras High Court · (2005) 2 DMC 6
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 147, 201, 302, 304, 304B
High Courts01 Apr 2005Dismissed
A. Abdul Sattar Vs State
Madras High Court · (2006) 2 LW(Cri) 556 : (2006) 1 LW(Cri) 136
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 3, 41, 41(1), 41(2)
High Courts31 Mar 2005Dismissed
Ramesh Ramanujam (for himself and representing: Subramanian and Others) Vs Varadammal and Others
Madras High Court · (2005) 2 CTC 432 : (2005) 3 LW 265 : (2005) 2 MLJ 382 : (2005) 2 RCR(Civil) 761
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts31 Mar 2005Allowed
K. Ramasamy Vs M. Swaminathan, S. Venkatesh and Nallur Town Panchayat
Madras High Court · (2005) 03 MAD CK 0089
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts31 Mar 2005Dismissed
Shanmugavelu, Durai and Velu @ Thadivelu Vs State by Sub Inspector of Police
Madras High Court · (2005) 03 MAD CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 334, 34, 404
High Courts31 Mar 2005Dismissed
Khyrunnissa and Others Vs Rose Nissa and Abibullah
Madras High Court · (2005) 2 CTC 377
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1), 217D, 217DD, 217F, 25
High Courts31 Mar 2005Allowed
The State of Tamil Nadu Vs C.M. Primary School and S. Roselin Rajakani
Madras High Court · (2005) WritLR 409
Tamil Nadu Education Rules, 1892 — Rule 17, 18
High Courts31 Mar 2005Dismissed
The State of Tamil Nadu Vs V. Mariappan
Madras High Court · (2005) 03 MAD CK 0036
High Courts31 Mar 2005Dismissed
Tulsyan Nec Limited Vs The Chairman Tamil Nadu Electricity Board, The Superintending Engineer, CEDC/West Tamil Nadu Electricity Board and The Additional Chief Engineer/Enquiry Officer, CEDC/West, Tamil Nadu Electricity Board
Madras High Court · (2005) 03 MAD CK 0018
High Courts31 Mar 2005Allowed
K.S. Suresh Vs Deputy Commissioner of Income Tax
Madras High Court · (2006) 200 CTR 392
Income Tax Act, 1961 — Section 132(5), 139, 142(1), 143(3), 147