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Madras High Court judgments, 2005

1,541 judgments · page 58 of 78

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High Courts21 Mar 2005Dismissed

Mr. N.G. Karunakaran Vs The Chairman, National Highways Authority of India and Others Mr. A. Abdul Farook Vs The Municipal Council, Perambalur Municipality Grade III and Others

Madras High Court · AIR 2005 Mad 248 : (2005) 2 MLJ 446 : (2005) WritLR 333

Constitution of India, 1950 — Article 226
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High Courts21 Mar 2005Dismissed

Commissioner of Central Excise Vs ITC Ltd.

Madras High Court · (2005) 185 ELT 114 : (2005) 2 MLJ 158

Central Excises and Salt Act, 1944 — Section 35H(1)
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High Courts21 Mar 2005Dismissed

Rohini Vs R. Durairaj

Madras High Court · (2005) 3 CivCC 137 : (2005) 3 RCR(Civil) 81

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High Courts19 Mar 2005Dismissed

S.V. Janardhanam, Proprietor, Auto Care Vs Arulmighu Ratna Vinayagar and Durgai Amman Temple

Madras High Court · (2006) 1 LW 289

Civil Procedure Code, 1908 (CPC) — Section 151Madras City Tenants Protection Act, 1922 — Section 9Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 43
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High Courts19 Mar 2005Dismissed

Kasipalayam Town Panchayat Vs Arumugam, Kamala, Mohan and Erode Municipality

Madras High Court · (2005) 2 CTC 362 : (2005) 3 LW 449 : (2005) 2 MLJ 524

Civil Procedure Code, 1908 (CPC) — Section 115
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High Courts19 Mar 2005Allowed

Santha and Prabhavathy Vs K.V. Janardhana Rao and Others

Madras High Court · (2005) 3 MLJ 15

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 13, Order 26 Rule 14
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High Courts19 Mar 2005

M. Kattuva Rowther Vs The State and Others

Madras High Court · (2005) 2 CTC 253

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High Courts19 Mar 2005Allowed

The Indian Home Pipe Company Ltd. Vs Customs, Excise and Gold (Control) Appellate Tribunal, South Zonal Bench, The Commissioner of Central Excise (Appeals) and The Assistant Commissioner of Central Excise

Madras High Court · (2006) 203 ELT 197

Constitution of India, 1950 — Article 226
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High Courts19 Mar 2005Dismissed

Kitnammal Vs Nallaselvan and Others

Madras High Court · (2005) 2 CTC 356 : (2005) 3 LW 479 : (2005) 2 MLJ 227

Civil Procedure Code, 1908 (CPC) — Section 115
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High Courts19 Mar 2005Allowed

Mohammed Ilyas Sait, Yasmin and Nisar Ahamed Sait Vs Aneez Ahamed, The Cutchi Memon Jamath and The Secretary Haji Essa Abba Sait's Endowment

Madras High Court · (2005) 03 MAD CK 0012

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High Courts18 Mar 2005Dismissed

Mrs. Sudha Vijayakumar Vs The Member Secretary, Chennai Metropolitan Development Authority, The Commissioner, Corporation of Chennai, Rajendran and MGR Janaki Arts and Science College

Madras High Court · (2005) 03 MAD CK 0099

Tamil Nadu Town and Country Planning Act, 1971 — Section 79, 90
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High Courts18 Mar 2005Dismissed

The District Collector and The Assistant Commissioner (Excise) Vs T.A. Ranjan

Madras High Court · (2005) 03 MAD CK 0059

Constitution of India, 1950 — Article 226
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High Courts18 Mar 2005Dismissed

Rathinasamy Vs Jayalakshmi

Madras High Court · (2005) 03 MAD CK 0046

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
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High Courts18 Mar 2005Dismissed

The Chief Engineer/Personnel, Tamil Nadu Electricity Board and The Superintending Engineer, Tamil Nadu Electricity Board Vs K. Lakshmi

Madras High Court · (2005) WritLR 256

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High Courts18 Mar 2005

Mariyammal Vs The Superintendent of Police, Thanjavur District and Others

Madras High Court · (2005) 03 MAD CK 0004

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High Courts17 Mar 2005Allowed

Indian Overseas Bank Vs C. Rajan

Madras High Court · (2005) 03 MAD CK 0149

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High Courts17 Mar 2005Dismissed

Dr. P. Vijayakumar Vs Tata Finance Ltd.

Madras High Court · (2005) 3 BC 474 : (2005) 126 CompCas 912

Criminal Procedure Code, 1973 (CrPC) — Section 482
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High Courts17 Mar 2005Dismissed

United India Insurance Company Ltd. Vs N.V. Shanmuganathan and S. Jeyaprakash N.V. Subanmuganathan Vs United India Insurance Co. Ltd. and S. Jayaprakash

Madras High Court · (2005) 2 ACC 666 : (2006) ACJ 2276 : (2005) 2 CTC 269 : (2005) 2 LW 207

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High Courts16 Mar 2005

The Commissioner, Theni Allinagaram Municipality and Revenue Inspector, Theni Allinagaram Municipality Vs Mrs. Rajeswari

Madras High Court · (2005) 3 CivCC 240 : (2005) 3 CTC 683 : (2005) 2 LW 318 : (2005) 2 MLJ 443 : (2005) 3 RCR(Civil) 6 : (2005) 1 RCR(Rent) 636

Specific Relief Act, 1963 — Section 9Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 30
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High Courts16 Mar 2005Dismissed

Rajesh Kumar Bagmar, Parasmal Bagmar and Shantha Kawar Vs State by Inspector of Police and Nagina @ Swathi

Madras High Court · (2005) 2 DMC 61

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
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