High Courts28 Feb 2005Allowed
R. Rajabather Vs The Presiding Officer, Labour Court and The Management of Ambur Co-operative Sugar Mills Ltd.
Madras High Court · (2005) 02 MAD CK 0136
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 62 of 78
High Courts28 Feb 2005Dismissed
Registration Department S.C./S.T. and M.B.C. Employees General Welfare Sangam Vs S. Chandrasekar, The Government of Tamilnadu, Backward Classes and Most Backward Classes Welfare (BCC) Department, The Inspector General of Registration and The Registrar, Tamil Nadu Administrative Tribunal Registration Department S.C./S.T. And M.B.C. Employees General Welfare Sangam Vs The Registration Department Backward Class Association and Others K. Subramanian Vs The State of Tamil Nadu and Others V. Adhimoolam, S. Ganesan, E. Sarasakumari and V. Anbu Mohan Vs N. Jayaraman and Others
Madras High Court · (2005) 2 CTC 36 : (2005) 2 MLJ 188
Constitution of India, 1950 — Article 226
High Courts28 Feb 2005Allowed
S. Rajendra Babu Vs Presiding Officer, First Additional Labour Court and Management, The Hindu, (Proprietor - Kasturi and Sons Ltd.)
Madras High Court · (2005) 02 MAD CK 0134
Constitution of India, 1950 — Article 226
High Courts28 Feb 2005Dismissed
Tamilselvan Vs Metropolitan Transport Corporation and M. Muthamilselvam S. Mutharasu and Nagappan Vs Metropolitan Transport Corporation S. Murugesan and Others Vs Metro Transport Corporation (Chennai) Ltd.
Madras High Court · (2005) WritLR 194
Constitution of India, 1950 — Article 226
High Courts28 Feb 2005Allowed
Mr. S. Jayaraman, Chairman-cum-Managing Director, Neyveli Lignite Corporation Ltd., Dr. R. Narasimhan, Director (Personnel and Administration), Neyveli Lignite Corporation Ltd. and Mr. Benjamin Rayappan, Deputy General Manager (Personnel and Administration), Neyveli Lignite Corporation Ltd. Vs Mr. K. Venkatesan, Secretary, NLC ITI Apprentice Welfare Association
Madras High Court · (2006) 1 CTC 259
High Courts28 Feb 2005Dismissed
Pentafour Products Limited and Pentafour Solec Technology Limited Vs The Union of India (UOI) and Others
Madras High Court · (2005) 2 ALD(Cri) 18 : (2006) 3 BC 106 : (2005) CriLJ 2071 : (2005) 1 LW(Cri) 222 : (2005) 2 MLJ 117 : (2005) 4 RCR(Criminal) 221
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204Negotiable Instruments Act, 1881 (NI) — Section 138, 16, 17, 22, 22(1)
High Courts28 Feb 2005Dismissed
V.N. Subbian and Others Vs The State of Tamil Nadu
Madras High Court · (2005) 02 MAD CK 0097
Land Acquisition Act, 1894 — Section 48B, 5A, 6
High Courts28 Feb 2005Dismissed
Jayanandan Vs The State of Tamilnadu
Madras High Court · (2005) 4 LW 555 : (2005) 2 MLJ 111
Constitution of India, 1950 — Article 226
High Courts28 Feb 2005
M. Venkatachalapathy Vs United India Insurance-Company Limited and Others
Madras High Court · (2005) 3 ACC 640 : (2007) ACJ 94 : (2005) 2 LW 335
Constitution of India, 1950 — Article 226
High Courts28 Feb 2005Allowed
Amuthavalli Vs The Tamil Nadu Electricity Board
Madras High Court · (2005) 02 MAD CK 0076
Constitution of India, 1950 — Article 226
High Courts28 Feb 2005Dismissed
The Management of United India Shoe Corporation Pvt. Ltd. Vs The Presiding Officer, Labour Court and C. Ramalingam
Madras High Court · (2006) 1 LLJ 958
Industrial Disputes Act, 1947 — Section 11A
High Courts28 Feb 2005Dismissed
O.N.G.C. Madras Port Contract Employees' Union Vs The Management of Oil and Natural Gas Corporation Ltd. and Others
Madras High Court · (2005) 2 CTC 1 : (2005) 107 FLR 539 : (2005) 2 LLJ 170 : (2005) 2 MLJ 90
Agricultural Marketing Act, 1958 — Section 19(3)Constitution of India, 1950 — Article 161, 226, 72Industrial Disputes Act, 1947 — Section 10, 10(1), 10(2A), 12(5), 18(1)
High Courts25 Feb 2005
Bothra Traders Vs Bharat Petroleum Corporation Ltd.
Madras High Court · (2005) WritLR 659
Constitution of India, 1950 — Article 226
High Courts25 Feb 2005Dismissed
Nalkovai Vs Soundaram and Vijayakumar
Madras High Court · (2005) 2 MLJ 435
High Courts25 Feb 2005Dismissed
Balasubramaniam Guhan Vs T. Hemapriya
Madras High Court · (2005) 3 LW 459
Constitution of India, 1950 — Article 227
High Courts25 Feb 2005Dismissed
S. Shanmugasundaram Vs The District Collector and Others
Madras High Court · (2005) 02 MAD CK 0170
Tamil Nadu Transparency in Tenders Act, 1998 — Section 10, 16, 9
High Courts25 Feb 2005
M/s. Ferdous Finance (P) Ltd. Vs R. Thyagarajan, A.V.K. Umapathy, V. Sowrlrajan and M/s. Jeez Impex (P) Ltd. R. Thyagarajan, No. 47, Third Street, East Ahiramapuram, Chennai - 600 004 Vs M/s. Ferdous Finance (P) Ltd.
Madras High Court · (2005) 02 MAD CK 0167
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(a)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 Feb 2005
P.R.P. Granites Vs The District Collector and Others
Madras High Court · (2005) 02 MAD CK 0164
Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 18, 2, 2(1), 38Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 12, 19A, 2, 30, 31
High Courts25 Feb 2005Allowed
A.T. Periasamy Vs The State of Tamil Nadu and Others
Madras High Court · (2005) 1 LW 809
High Courts25 Feb 2005Allowed
M. Parasuraman, Head Clerk Vs Union of India (UOI) and Others Union of India (UOI) and The Director, Regional Station for Forage Production and Demonstration, Ministry of Agriculture Vs K. Rangarajan, UDC-cum-Storekeeper, Regional Station for Forage Production and Demonstration, Ministry of Agriculture, M. Parasuraman, Head Clerk and The Registrar, Central Administrative Tribunal, Chennai Bench
Madras High Court · (2005) 02 MAD CK 0128
Constitution of India, 1950 — Article 226