High Courts30 Mar 2005Allowed
Umesh Bhargava Vs The Union of India (UOI)
Madras High Court · (2005) WritLR 282
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 55 of 78
High Courts30 Mar 2005Allowed
Dalmia Cement (Bharat) Limited Vs Uthandi alias Peria Uthandi
Madras High Court · AIR 2005 Mad 457 : (2005) 3 LW 319 : (2005) 2 MLJ 584 : (2005) 3 RCR(Civil) 82
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(4)
High Courts30 Mar 2005Allowed
Alagammal (died), Gurusamy Padayachi, Pachamuthu and Rengasamy Vs Irusayi Ammal
Madras High Court · (2005) 03 MAD CK 0041
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts30 Mar 2005
The Commissioner of Wealth Tax Vs Travancore Textiles (P) Ltd.
Madras High Court · (2005) 03 MAD CK 0014
Finance Act, 1983 — Section 40, 40(3)Wealth Tax Act, 1957 — Section 27(1)
High Courts29 Mar 2005
Southern Railways Vs S. Palaniappan and Others
Madras High Court · (2005) 2 CTC 721 : (2005) 2 LW 325 : (2005) 2 MLJ 475
Constitution of India, 1950 — Article 226
High Courts29 Mar 2005Dismissed
Prasad Film Laboratories Vs G.V. Films Limited and Others
Madras High Court · (2005) 2 CTC 372 : (2005) 2 LW 506
Civil Procedure Code, 1908 (CPC) — Section 94Contract Act, 1872 — Section 170, 64, 65Specific Relief Act, 1963 — Section 15, 16
High Courts29 Mar 2005Dismissed
The State of Tamil Nadu Vs Kaypee Industrial Chemicals (P) Ltd. and Others
Madras High Court · AIR 2005 Mad 304 : (2005) WritLR 440
Wild Life (Protection) Act, 1972 — Section 11, 12, 2(1), 2(2), 2(31)
High Courts29 Mar 2005Dismissed
Navodaya Mass Entertainments Ltd. Vs M. Vaidyanathan, Arbitrator (Arbitral Tribunal) and J.M. Combines
Madras High Court · (2006) 129 CompCas 697 : (2005) 3 MLJ 131
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)
High Courts29 Mar 2005Dismissed
Subbayan Vs Saraswathi and Others
Madras High Court · (2005) 03 MAD CK 0032
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95Limitation Act, 1963 — Article 134, 144
High Courts29 Mar 2005
Bharat Petroleum Corporation Ltd. Vs R. Jayakumar
Madras High Court · (2005) 3 LW 534
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts29 Mar 2005Dismissed
Velvette International Pharma Products Ltd. Vs The Deputy Commissioner of Central Excise, Prosecution Unit
Madras High Court · (2006) 196 ELT 143
Drugs and Cosmetics Act, 1940 — Section 3
High Courts28 Mar 2005
Fathima Rihana Vs State of Tamil Nadu and Union of India (UOI)
Madras High Court · (2005) 03 MAD CK 0127
Constitution of India, 1950 — Article 226
High Courts28 Mar 2005
State of Tamil Nadu Vs M. Veerappan, C. Rengasamy and T. Sethuraman
Madras High Court · (2005) 3 LLJ 407 : (2005) 2 MLJ 490
Constitution of India, 1950 — Article 14
High Courts28 Mar 2005Allowed
Arunagiri Vs Mr. Kala @ Lakshmi
Madras High Court · (2005) 03 MAD CK 0116
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 4
High Courts28 Mar 2005Dismissed
National Small Industries Corporation Ltd. Vs The Presiding Officer, I Additional Labour Court and V. Lakshminarayanan
Madras High Court · (2005) 3 LLJ 284 : (2005) 3 MLJ 126
Apprentices Act, 1961 — Section 2Industrial Disputes Act, 1947 — Section 25F
High Courts28 Mar 2005Allowed
Stalin Vs The State of Tamil Nadu
Madras High Court · (2005) 03 MAD CK 0088
High Courts28 Mar 2005Allowed
K. Rahima Vs The State of Tamilnadu and The Union of India (UOI)
Madras High Court · (2005) 03 MAD CK 0057
Constitution of India, 1950 — Article 226
High Courts28 Mar 2005Dismissed
Selvakumar Vs The District Magistrate and District Collector and The Secretary to Government of Tamil Nadu, Prohibition and Excise Department
Madras High Court · (2006) 1 LW(Cri) 158
Constitution of India, 1950 — Article 226
High Courts28 Mar 2005Allowed
Mohan Vs The Secretary to the Government Prohibition and Excise Department and The Commissioner of Police
Madras High Court · (2005) 03 MAD CK 0019
High Courts28 Mar 2005
The Management of Poogavanam Silk Factory Vs The Labour Court and C. Ramdoss C. Ramdoss Vs The Labour Court and The Management of Poogavanam Silk Factory
Madras High Court · (2005) 03 MAD CK 0013
Constitution of India, 1950 — Article 226