High Courts11 Mar 2005Dismissed
Babu and Others Vs Sub-Inspector of Police
Madras High Court · (2005) 2 CTC 436
Criminal Procedure Code, 1973 (CrPC) — Section 110, 110(8), 111, 112Penal Code, 1860 (IPC) — Section 302, 307, 324, 34, 380
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 60 of 78
High Courts11 Mar 2005
S.M. Radhakrishnan Vs A. Jayaraman, The Divisional Engineer, SE/DEC Electricity Board and The Assistant Engineer, Town Section Tamil Nadu Electricity Board A. Jayaraman Vs The Divisional Engineer, SE/DEC Electricity Board, The Assistant Engineer, Town Section Tamil Nadu Electricity Board and S.M. Radhakrishnan
Madras High Court · (2005) 03 MAD CK 0067
Constitution of India, 1950 — Article 226
High Courts11 Mar 2005Allowed
The Management of Hindustan Teleprinters Employees Co-operative Thrift and Credit Society Ltd. Vs The Presiding Officer, Principal Labour Court and N.N. Nachiappan
Madras High Court · (2005) 3 LLJ 138 : (2005) 3 MLJ 375
Industrial Disputes Act, 1947 — Section 11A
High Courts10 Mar 2005Dismissed
Union of India (UOI) Vs The Registrar, Central Administrative Tribunal and K. Sree Rama Rao
Madras High Court · (2005) 03 MAD CK 0151
Constitution of India, 1950 — Article 226
High Courts10 Mar 2005Dismissed
Swetha Engineering Limited Vs The Customs Excise and Gold Control Appellate Tribunal
Madras High Court · (2005) 03 MAD CK 0144
Central Excises and Salt Act, 1944 — Section 35FSick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts10 Mar 2005Dismissed
Palaniappan, Gopal and Muthusamy Vs Govindaraj and Others
Madras High Court · (2005) 2 CTC 282 : (2005) 3 LW 326 : (2005) 2 MLJ 541 : (2005) 3 RCR(Civil) 61
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts10 Mar 2005Dismissed
Ganapathysubramanian, P. Sethuraman and K. Narayanaswamy Vs Secretary, Dept. of Municipal Administration, Govt. of Tamil Nadu and Others
Madras High Court · (2005) WritLR 356
Constitution of India, 1950 — Article 226
High Courts09 Mar 2005Allowed
T. Pathmavathi Vs The Commissioner of Police, Madurai City, Madurai and The Secretary to Government, Government of Tamilnadu, Prohibition and Excise Department, Fort St. George, Chennai - 600 009
Madras High Court · (2005) 2 LW(Cri) 618
High Courts09 Mar 2005Allowed
D. Meenakshi Vs The Commissioner of Police, Madurai City, Madurai and The Secretary to Government, Government of Tamilnadu, Prohibition and Excise Department, Fort St. George, Chennai - 600 009
Madras High Court · (2005) 2 LW(Cri) 627
High Courts09 Mar 2005Allowed
M. Padmavathi Vs C. Senthilvelan
Madras High Court · (2005) 2 CTC 275 : (2006) 1 LW 130
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts08 Mar 2005Allowed
Chandramohan and Others Vs State
Madras High Court · (2005) 03 MAD CK 0143
Arms Act, 1959 — Section 25(1B), 4Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 74
High Courts08 Mar 2005Dismissed
M. Vallavaraj, "D" Company C.I.S.F. Unit, Madras Port Trust Vs The Deputy Inspector General, Central Industrial Security Force Unit, The Commandent, C.I.S.F. Unit, Madras Port Trust and The Asst. Commandent, C.I.S.F. Unit, Madras Port Trust
Madras High Court · (2005) 105 FLR 686 : (2005) 2 MLJ 152
Constitution of India, 1950 — Article 226
High Courts08 Mar 2005Dismissed
K.R. Prabhakaran Vs The Commissioner of Police, Commissioner's Office, Egmore, Chennai-8 and The Inspector of Police Law and Order, P. 2 Otteri Police Station, Otteri, Chennai-12
Madras High Court · (2005) 2 LW(Cri) 549
High Courts08 Mar 2005
Commissioner of Income Tax Vs Sree Malathi Chit Funds (P.) Ltd.
Madras High Court · (2005) 278 ITR 258 : (2006) 156 TAXMAN 401
Income Tax Act, 1961 — Section 260A, 271(2), 271A, 271B, 275
High Courts07 Mar 2005
Veerasamy Udayar Vs The District Collector and The Special Tasildhar, (Adidravidar Welfare)
Madras High Court · (2005) 2 CTC 350 : (2005) 3 MLJ 383
High Courts07 Mar 2005Dismissed
State of Tamil Nadu and Commissioner of Municipal Administration Vs M. Jayapal, The Registrar, Tamil Nadu Administrative Tribunal and Commissioner, Virudhunagar Municipality
Madras High Court · (2005) 2 LLJ 1138 : (2005) 2 MLJ 486 : (2005) WritLR 314
Prevention of Corruption Act, 1988 — Section 13, 5(2), 7
High Courts04 Mar 2005Dismissed
M. George Vs M. Albert and Others
Madras High Court · (2005) 2 CTC 205 : (2005) 3 LW 530 : (2005) 3 MLJ 327
Constitution of India, 1950 — Article 227
High Courts04 Mar 2005Allowed
S. Saideeshwara Rao, Sub-Inspector of Police and P. Seshagiri Rao, Circle Inspector of Police Vs K. Pattabhiram and R. Kulkarni
Madras High Court · (2005) 3 CTC 248
Contempt of Courts Act, 1971 — Section 19
High Courts04 Mar 2005Dismissed
D. Ganesh Vs A. Natarajan
Madras High Court · (2005) 3 CTC 405 : (2006) 67 SCL 310
Companies Act, 1956 — Section 314(2), 41, 621, 629(A), 82Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200Penal Code, 1860 (IPC) — Section 409
High Courts04 Mar 2005
G. Kailasam and Another Vs Tamil Nadu Industrial Investment Corpn. Ltd. and Others
Madras High Court · AIR 2005 Mad 297 : (2006) 1 LW 298 : (2005) 2 MLJ 218 : (2005) 2 RCR(Civil) 516
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 128State Financial Corporations Act, 1951 — Section 29, 32