COURT ARCHIVE

Madras High Court judgments, 2005

1,541 judgments · page 61 of 78

High Courts03 Mar 2005Allowed

Ramasamy Raja and Another Vs P. Subbayya Pillai

Madras High Court · (2005) 3 CTC 640 : (2005) 3 LW 186

Civil Procedure Code, 1908 (CPC) — Section 39Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 21ATransfer of Property Act, 1882 — Section 22, 40, 54, 55(4)

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High Courts03 Mar 2005Dismissed

Dr. K. Nedunchezhian Vs The Deputy Commissioner of Income Tax and The Commissioner of Income Tax

Madras High Court · (2005) 4 CTC 161 : (2005) 199 CTR 432 : (2005) 279 ITR 342

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 158BC, 246, 251

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High Courts03 Mar 2005Dismissed

Moulana Traders Vs The Official Liquidator of High Court, Madras as the Official Liquidator in South India Viscose Industries Ltd. (SIVIL) (In Liquidation)

Madras High Court · (2005) 2 CTC 520 : (2005) 3 LW 308 : (2005) 2 RCR(Civil) 708

Sales of Goods Act, 1930 — Section 19, 19(1), 19(2), 19(3), 20

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High Courts03 Mar 2005Dismissed

R. Pappannan, Shanti and G.P. Sivanesan Vs Inspector of Police, Central Crime Branch and Shobana

Madras High Court · (2006) 2 LW(Cri) 535

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

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High Courts03 Mar 2005Allowed

Mahalakshmi Enterprises Vs Registrar, Tamil Nadu Taxation Special Tribunal and Another

Madras High Court · (2006) 144 STC 47

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High Courts02 Mar 2005Dismissed

Commissioner of Central Excise Vs Customs, Excise and Gold (Control) Appellate Tribunal, South Regional Bench and Access Business Machines (P) Limited

Madras High Court · (2005) 2 CTC 466

Central Excises and Salt Act, 1944 — Section 35H

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High Courts02 Mar 2005Allowed

M. Bhagavathy Vs Thiruvalluvar Transport Corporation Limited

Madras High Court · (2006) 1 ACC 410 : (2006) ACJ 1408 : (2005) 5 CTC 745

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High Courts02 Mar 2005Allowed

The Special Officer, Vellore Co-operative Sugar Mills Vs The Presiding Officer, Labour Court, K. Shanmugam and D. Krishnan

Madras High Court · (2005) 105 FLR 681 : (2005) 3 LLJ 141 : (2005) 2 MLJ 132

Evidence Act, 1872 — Section 101, 102Factories Act, 1948 — Section 54Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts02 Mar 2005Dismissed

The Management of Sri Bharathi Motor Service Vs A.R. Annamalai, N.L. Velusamy, G. Radhakrishnan and The Presiding Officer, Labour Court

Madras High Court · (2005) 03 MAD CK 0055

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts02 Mar 2005Dismissed

Chairman and Managing Director, Hindustan Teleprinters Ltd. Vs M. Rajan Isaac

Madras High Court · (2005) 2 LLJ 610 : (2005) 2 MLJ 119

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(5)Trade Unions Act, 1926 — Section 2

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High Courts02 Mar 2005Dismissed

Nivaram Pharma Pvt. Ltd. Vs The customs, Excise and Gold (Control) Appellate Tribunal, South Regional Bench, The Commissioner of Central Excise (Appeals) and The Assistant Commissioner of Central Excise, Madras IV Division

Madras High Court · (2005) 2 MLJ 246 : (2008) 12 STR 98 : (2009) 19 STT 194

Central Excises and Salt Act, 1944 — Section 35G(1), 35G(3), 9Constitution of India, 1950 — Article 226

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High Courts01 Mar 2005Dismissed

The Management of Reckitt and Benckiser (India) Ltd. Vs United Labour Federation and Government of Tamil Nadu

Madras High Court · (2006) 2 LLJ 641

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High Courts01 Mar 2005

Madras Fertilizers Limited Vs The Customs, Excise and Gold (Control) Appellate Tribunal

Madras High Court · (2005) 2 CTC 15 : (2005) 101 ECC 194 : (2005) 191 ELT 114

Central Excise Rules, 1944 — Rule 230, 8Central Excises and Salt Act, 1944 — Section 11A, 35Constitution of India, 1950 — Article 131

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High Courts01 Mar 2005Allowed

P. Erajan, Inspector of Police, District Crime Branch Vs The Deputy Inspector General of Police and Others

Madras High Court · (2005) 4 CTC 202 : (2005) 107 FLR 535 : (2005) 2 MLJ 360

Constitution of India, 1950 — Article 226

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High Courts01 Mar 2005

Ponnan Vs State

Madras High Court · (2005) 2 LW(Cri) 829

Criminal Procedure Code, 1973 (CrPC) — Section 335, 335(1), 338Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 299, 302, 324, 326, 84

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High Courts01 Mar 2005Dismissed

Gurumani Vinayagar Temple and Kannanur Mariamman Temple Vs Somu and Selvaraj

Madras High Court · (2005) 03 MAD CK 0062

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts01 Mar 2005Allowed

Iqbal Mohammed Bijili Vs K. Arumugam and Others

Madras High Court · (2005) 3 CTC 420 : (2005) 2 MLJ 411

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Registration Act, 1908 — Section 77

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High Courts01 Mar 2005Allowed

S. Soundararajan Vs Director of Elementary Education and Others

Madras High Court · (2006) WritLR 41

Constitution of India, 1950 — Article 226

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High Courts01 Mar 2005Allowed

Rethinam alias Anna Samuthiram Ammal and Others Vs Syed Abdul Rahim

Madras High Court · (2005) 3 MLJ 94

Civil Procedure Code Amendment Act, 1999 — Section 16, 7Civil Procedure Code Amendment Act, 2002 — Order 6 Rule 15, Order 6 Rule 16, Order 6 Rule 17, Order 6 Rule 18, Order 6 Rule 5Constitution of India, 1950 — Article 227

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High Courts28 Feb 2005Dismissed

The Management of Dheeran Chinnamalai Transport Corporation Ltd. Vs The Presiding Officer, Industrial Tribunal and A. Thangaraju

Madras High Court · (2005) 02 MAD CK 0171

Constitution of India, 1950 — Article 226

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