High Courts24 Mar 2005Dismissed
R. Radha Vs B. Saraswathy
Madras High Court · (2005) 2 CTC 272 : (2005) 3 LW 546 : (2005) 3 MLJ 78
Civil Procedure Code, 1908 (CPC) — Section 151, 47, 94(3)
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 56 of 78
High Courts24 Mar 2005Dismissed
Commissioner of Central Excise Vs Chemplast Sanmar Ltd.
Madras High Court · (2009) 239 ELT 398 : (2005) 2 MLJ 253
Central Excises and Salt Act, 1944 — Section 35H(1)
High Courts24 Mar 2005Dismissed
The State of Tamil Nadu and Tamil Nadu Board of Indian Medicine Vs Mr. C. George
Madras High Court · (2005) 2 LW 202 : (2005) 2 MLJ 374
Indian Medicine Central Council Act, 1970 — Section 17(2), 17(3), 28
High Courts24 Mar 2005Dismissed
Dr. T. Azizuddin Vs The Government of Tamil Nadu
Madras High Court · (2005) 4 LW 648
Constitution of India, 1950 — Article 226
High Courts24 Mar 2005Dismissed
The Institute of Chartered Accountants of India Vs K. Bhagvatheeswaran and Union of India (UOI)
Madras High Court · AIR 2005 Mad 287 : (2005) 2 MLJ 369
Banking Laws (Amendment) Act, 1983 — Section 45S(1)Chartered Accountants Act, 1949 — Section 15, 22, 3, 4, 9Constitution of India, 1950 — Article 19(1), 19(6)
High Courts24 Mar 2005Dismissed
Devanathan Vs Veeramani
Madras High Court · (2005) 03 MAD CK 0115
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts24 Mar 2005Allowed
R. Rajendran Naidu Vs Secretary to Government, Environment and Forest (FR. 2) Department, The Principal Chief Conservator of Forest, The Conservator of Forests and District Forest Officer
Madras High Court · (2006) WritLR 298
Constitution of India, 1950 — Article 226
High Courts24 Mar 2005Dismissed
A. Swaminathan Vs State of Tamilnadu
Madras High Court · (2005) 03 MAD CK 0104
Tamil Nadu Liquor (Retail Vending) Rules, 1989 — Rule 13, 13(1), 13(4), 13(5), 13(6)
High Courts24 Mar 2005Dismissed
G. Selladurai Vs The Registrar, Tamil Nadu Dr. Ambedkar Law University and The Co-ordinator (III Year Law Entrance Examinations)
Madras High Court · (2005) 03 MAD CK 0092
High Courts24 Mar 2005Dismissed
Mrs. D. Dhanalakshmi Vs The Chairman and Managing Director, Tamil Nadu Small Industries Development Corporation Ltd.
Madras High Court · (2005) 03 MAD CK 0091
High Courts24 Mar 2005
Cholan Roadways Corporation Ltd. Vs P. Mathiyalagan and The Presiding Officer, Industrial Tribunal
Madras High Court · (2005) 03 MAD CK 0090
Industrial Disputes Act, 1947 — Section 33(2)
High Courts24 Mar 2005Dismissed
G. Bernatsan Vs The District Collector and The Commissioner, Panchayat Union
Madras High Court · (2005) 2 MLJ 327
Constitution of India, 1950 — Article 16General Clauses Act, 1897 — Section 16Tamil Nadu Panchayats Act, 1994 — Section 102, 96
High Courts24 Mar 2005
Tamil Nadu Electricity Board Vs Central Organisation of Tamil Nadu Electricity Employees (CITU) Central Organisation of Tamil Nadu Electricity Employees (CITU) Vs Tamil Nadu Electricity Board Tamil Nadu Electricity Board Workers Progressive Union Vs Tamil Nadu Electricity Board
Madras High Court · (2005) 03 MAD CK 0058
Constitution of India, 1950 — Article 226
High Courts24 Mar 2005Dismissed
A. Joseph Louis Vs The District Welfare Fund Committee and State of Tamil Nadu
Madras High Court · (2005) 2 CTC 321 : (2006) 1 LW 24 : (2005) 2 MLJ 506
Constitution of India, 1950 — Article 12, 226, 32Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 8(1)
High Courts24 Mar 2005
Managing Director, Cholan Roadways Corporation Ltd. Vs C. Peter Raphel and The Presiding Officer, Industrial Tribunal
Madras High Court · (2005) 03 MAD CK 0051
Industrial Disputes Act, 1947 — Section 33(2)
High Courts24 Mar 2005
G. Duraikannu, K. Venkatesan and M. Mathivanan Vs The Tamil Nadu Administrative Tribunal and Others
Madras High Court · (2005) 03 MAD CK 0050
Succession Act, 1925 — Section 2
High Courts24 Mar 2005
C.M.S. Evangelical Suvi David Memorial Higher Secondary School Committee Karisal Vs The District Registrar and Others J. David Vs The District Registrar, Registration Department and Jebamani Gandhipuram Sarvodhaya Sangam Vs The District Registrar and K. Balathandapani Gandhipuram Sarvodhaya Sangam Vs The District Registrar and K. Balathandapani The District Registrar Vs K. Balathandapani and Gandhipuram Sarvodhaya Sangam
Madras High Court · (2005) 2 CTC 161 : (2005) 2 LW 550 : (2005) 2 MLJ 335
Constitution of India, 1950 — Article 372Tamil Nadu Societies Registration Act, 1975 — Section 10(1), 10(2), 11, 15, 15(2)Tamil Nadu Societies Registration Rules, 1978 — Rule 15, 16, 17, 17(1), 17(2)
High Courts24 Mar 2005Dismissed
S. Vincent Vs The State of Tamilnadu, The Directorate of Collegiate Education, Govt. of Tamil Nadu and The Correspondent, Nessamani Memorial Christian College
Madras High Court · (2005) 03 MAD CK 0033
High Courts24 Mar 2005
S.N. Vijayakumar Vs S.R. Velusamy
Madras High Court · (2005) 2 CTC 445 : (2005) 2 LW 694 : (2005) 3 RCR(Criminal) 601
Evidence Act, 1872 — Section 73