High Courts16 Mar 2005Dismissed
D. Nandakumar, K. Mariappan and A. Subramaniam Vs The Deputy Registrar of Co-operative Societies, Salem District Central Co-operative Bank Employees Co-operative Stores
Madras High Court · (2005) 03 MAD CK 0117
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 59 of 78
High Courts16 Mar 2005
M.E.A. Mohamed Ali and Others Vs The District Revenue Officer, The Revenue Divisional Officer and S.N. Mohamed Abdullah rep. by Power Agent A. Mubarak Ali
Madras High Court · (2005) 4 CTC 9 : (2005) 2 LW 196
High Courts16 Mar 2005Allowed
Intelligence Officer, Narcotics Control Bureau Vs G. Sugumaran
Madras High Court · (2005) 03 MAD CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 378
High Courts15 Mar 2005Dismissed
S. Manoharan Vs The Deputy Chief Security Commissioner, Railway Protection Force, The Divisional Security Commissioner, Railway Protection Force and The Assistant Security Commissioner, Railway Protection Force
Madras High Court · (2005) 03 MAD CK 0102
Penal Code, 1860 (IPC) — Section 397
High Courts15 Mar 2005Allowed
Justice Y. Venkatachalam, Judge, High Court (Retd.) Vs Union of India (UOI) and Others
Madras High Court · (2005) 2 LW 184 : (2005) 2 MLJ 465
Constitution of India, 1950 — Article 226
High Courts14 Mar 2005Allowed
The Airport Officer, Salem Airport and Airport Authority of India Vs M. Kalaikovan and Others
Madras High Court · (2005) 2 LLJ 778 : (2005) WritLR 246
Constitution of India, 1950 — Article 14Contract Labour (Regulation and Abolition) Act, 1970 — Section 1(4), 10, 19, 19(1), 19(2)
High Courts14 Mar 2005
The Management of T.I. Diamond Chain Limited Vs P.L. Ramanathan and The Presiding Officer, I Addl. Labour Court P.L. Ramanathan Vs The Management of T.I. Diamond Chain Limited and The Presiding Officer, I Addl. Labour Court
Madras High Court · (2005) 107 FLR 714 : (2005) 2 LLJ 1081 : (2005) 3 MLJ 415
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts14 Mar 2005Dismissed
Mrs. Nazia Vs The State of Tamil Nadu and The Union of India (UOI) S. Sahul Hameed Vs The State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2005) CriLJ 2925
Constitution of India, 1950 — Article 226
High Courts14 Mar 2005Allowed
Indian Oil Corporation Ltd. Vs Indian Oil United Contract, Labour Union, The Union of India (UOI) and Polite Maintenance Services
Madras High Court · (2005) 3 LLJ 482 : (2005) 3 MLJ 30
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 15
High Courts14 Mar 2005Allowed
Mohamed Niaz Ahamed Vs The State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2006) 1 LW(Cri) 150
Constitution of India, 1950 — Article 226
High Courts14 Mar 2005Dismissed
Durai Manickam Vs The Commissioner, Sakkottai Panchayat Union
Madras High Court · (2005) 03 MAD CK 0047
Constitution of India, 1950 — Article 226
High Courts14 Mar 2005Dismissed
Tamilnadu State Transport Corporation (Madurai) Limited Vs The Presiding Officer, Industrial Tribunal and C. Vijayakumarraj
Madras High Court · (2005) 4 CTC 390 : (2006) 107 FLR 317 : (2005) 3 LLJ 276
Industrial Disputes Act, 1947 — Section 10, 11A, 33(2)
High Courts14 Mar 2005Dismissed
Hotel Ambassador Vs The Presiding Officer, II Additional Labour Court and M. Kanagasabesan
Madras High Court · (2005) 3 LLJ 826 : (2005) 3 MLJ 569
Industrial Disputes Act, 1947 — Section 10, 2A
High Courts14 Mar 2005Allowed
Swamikkannu and Others Vs State
Madras High Court · (2005) 03 MAD CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 302
High Courts14 Mar 2005Allowed
Mohammed Ibrahim Rowther, Mohamed Jabar Rowther, Shahul Hameed and Ayisha Beevi Vs Mohamed Sulthan by his Power of Attorney Duraisamy and Mohamed Ismail
Madras High Court · (2005) 03 MAD CK 0010
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts14 Mar 2005Allowed
Faritha Vs The Secretary to Government of India and Government of Tamil Nadu
Madras High Court · (2006) 1 LW(Cri) 147
High Courts11 Mar 2005Allowed
V. Appu (Deceased) and Others Vs St. Mary's Orthodox Syrian Church
Madras High Court · (2005) 2 CTC 343
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts11 Mar 2005Dismissed
A.S. Palanisamy Vs The Secretary to Government of India, Ministry for Youth Affairs and Sports and Others
Madras High Court · (2005) WritLR 111
Constitution of India, 1950 — Article 226
High Courts11 Mar 2005Dismissed
Union of India (UOI) and Another Vs Central Administrative Tribunal, Madras Bench and Another
Madras High Court · (2005) 2 CTC 169
High Courts11 Mar 2005
Appasamy Real Estates Ltd. Vs Neelayathatchi Ammal, Gunasekaran and S. Kalaivanan @ S. Babu
Madras High Court · (2005) 03 MAD CK 0101
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Limitation Act, 1963 — Section 17, 17(1)