COURT ARCHIVE

Madras High Court judgments, 2005

1,541 judgments · page 64 of 78

High Courts23 Feb 2005Allowed

State Bank of Hyderabad, Industrial Finance Branch Vs S.P. Savithri, Recovery Officer, Debts Recovery Tribunal I and Presiding Officer, Debts Recovery Tribunal I S.P. Savithri Vs Recovery Officer, Debts Recovery Tribunal I, The Presiding Officer, Debts Recovery Tribunal I, State Bank of Hyderabad, Industrial Finance Branch and The Registrar, The Debt Recovery Appellate Tribunal

Madras High Court · AIR 2005 Mad 275 : (2006) 130 CompCas 191

Constitution of India, 1950 — Article 226

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High Courts23 Feb 2005Dismissed

T.S. Sridharan and R. Suresh Kumar Vs M.F. Simon and Fedrick Simon

Madras High Court · AIR 2005 Mad 291 : (2005) 2 CTC 92 : (2005) 3 LW 496 : (2005) 2 MLJ 81

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts23 Feb 2005

A.K. Somasundaram Vs The District Collector and Others

Madras High Court · AIR 2005 Mad 213

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High Courts23 Feb 2005Dismissed

Smt. Mangayarkarasi, C. Muralidaran, C. Rajakumar and C. Vinodhan Vs The State of Tamil Nadu and Others

Madras High Court · (2005) WritLR 797

Constitution of India, 1950 — Article 226

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High Courts23 Feb 2005Dismissed

Veeraswamy Vs Thopputhurai Melathiruvasal Sri Vara Perumal Trust by Managing Trustee Singaravel Chettiar (died) in his place Annamalai Chettiar (Substituted)

Madras High Court · (2005) 02 MAD CK 0002

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High Courts22 Feb 2005

K. Subramanian Vs The Joint Director, Higher Secondary Education and Others S.M.R.V. Higher Secondary School Vs The Chief Educational Officer and Others

Madras High Court · (2005) 02 MAD CK 0190

Constitution of India, 1950 — Article 226

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High Courts22 Feb 2005Dismissed

Tamilnadu State Transport Corporation (Madurai Dn.III) Vs The Presiding Officer, Labour Courta and Devaraj

Madras High Court · (2005) 3 CTC 580 : (2005) 3 LLJ 423 : (2005) 3 MLJ 11

Constitution of India, 1950 — Article 226

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High Courts22 Feb 2005Dismissed

The Secretary to Government of Tamil Nadu, Housing and Urban Development and The Special Deputy Collector, Land Acquisition Cell, C.M.D.A. Vs J. Sivaprakasam and Others

Madras High Court · (2005) 1 LW 799 : (2005) 2 MLJ 106

Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 6(1)

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High Courts22 Feb 2005Allowed

National Insurance Company Limited Vs Smt. M. Santhanam and Others

Madras High Court · (2005) 02 MAD CK 0159

Motor Vehicles Act, 1988 — Section 168(3), 174

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High Courts22 Feb 2005Dismissed

G. Lavanya Vs Bindu @ R. Sakthivel

Madras High Court · (2005) 2 CTC 456

Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 24

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High Courts22 Feb 2005Allowed

Salammal and Ellammal Vs State of Tamilnadu and Parasuraman

Madras High Court · (2005) 02 MAD CK 0131

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts22 Feb 2005Dismissed

Tamil Nadu State Transport Corpn. (Kumbakonam Division-I) Limited formerly Cholan Roadways Corpn. Ltd. Vs Lalitha

Madras High Court · (2005) 2 CTC 246 : (2005) 105 FLR 870 : (2005) 2 LW 189

Industrial Disputes Act, 1947 — Section 18(1)

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High Courts22 Feb 2005Dismissed

S. Subramanian @ Senthil, S. Sambandam, S. Bakialakshmi and S. Rajaram Vs State

Madras High Court · (2005) CriLJ 2811

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts22 Feb 2005Dismissed

K. Subramaniam Vs S. Balashanmugam

Madras High Court · (2005) 2 CTC 112 : (2005) 3 LW 549 : (2005) 2 MLJ 147 : (2005) 2 RCR(Civil) 615

Constitution of India, 1950 — Article 227

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High Courts22 Feb 2005Dismissed

Rosi Vs Shri Pillaiyar Mariamman Temple

Madras High Court · (2005) 2 LW 467 : (2005) 2 MLJ 238

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts22 Feb 2005Dismissed

S. Sachithanantham Vs The General Manager (Operation) The Tamil Nadu Government Transport Corporation, Villupuram Division-I and The Selection Grade Assistant Manager (Recruitment) Tamilnadu Government Transport Corporation, Transport Corporation Villupuram Div. I

Madras High Court · (2005) 2 CTC 244

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High Courts22 Feb 2005Dismissed

KNS Saw Mill, Proprietor, K. Naveenatha Kannan Vs The Authorised Officer, Bank of India

Madras High Court · (2005) 3 BC 236 : (2005) 126 CompCas 159 : (2005) 2 CTC 245

Constitution of India, 1950 — Article 226

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High Courts22 Feb 2005Allowed

Kamalambal and A. Jayapal Vs Arulmigu Renuka Devi Amman Temple

Madras High Court · (2005) 2 CTC 118 : (2005) 2 LW 220 : (2005) 2 RCR(Civil) 577 : (2005) 1 RCR(Rent) 464

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts22 Feb 2005Dismissed

Krishnamoorthy, N. Vs Abhijit Datta and Others

Madras High Court · (2005) 02 MAD CK 0012

Contempt of Courts Act, 1971 — Section 10, 12Industrial Disputes Act, 1947 — Section 25H

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High Courts21 Feb 2005

Felshia Vasanthi Vs 1. R. Sekar @ Gunasekar and 2. Selvakumar

Madras High Court · (2005) 02 MAD CK 0166

Civil Procedure Code, 1908 (CPC) — Section 24, 24(1)(b)(ii), 25Divorce Act, 1869 — Section 8Family Courts Act, 1984 — Section 11, 19, 7, 7(1), 8

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