High Courts14 Feb 2005Dismissed
Thiruvengada Gounder (died), Varadammal, Kuppusamy and Rajalakshmi alias Parvathi Vs Elumalai Goundar
Madras High Court · (2005) 02 MAD CK 0179
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 67 of 78
High Courts14 Feb 2005Dismissed
A. Abdul Farook Vs The Municipal Council, Perambalur Municipality Grade III and Others
Madras High Court · (2005) 02 MAD CK 0109
Constitution of India, 1950 — Article 226
High Courts14 Feb 2005Dismissed
R. Parameswaran Vs State, by The Deputy Superintendent of Police, District Crime Branch
Madras High Court · (2005) 02 MAD CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 174, 436, 439(2), 473(5)Penal Code, 1860 (IPC) — Section 294, 302, 304(A), 324, 341
High Courts14 Feb 2005Dismissed
Sri Amman Associates Vs State of Tamil Nadu
Madras High Court · (2005) 4 BC 299 : (2005) 4 CTC 399 : (2006) 3 MLJ 630
Constitution of India, 1950 — Article 226
High Courts14 Feb 2005
Central Bank of India Vs Antony Hardware Mart Antony Hardware Mart Vs Alaiamman Kovil Street, and Teynampet, Chennai - 600018
Madras High Court · (2005) 02 MAD CK 0005
Contract Act, 1872 — Section 128Evidence Act, 1872 — Section 45, 47, 73Penal Code, 1860 (IPC) — Section 302
High Courts11 Feb 2005Dismissed
M. Mallika Vs M. Raju and Another
Madras High Court · (2005) 2 CTC 28 : (2005) 2 DMC 143
Hindu Marriage Act, 1955 — Section 13
High Courts11 Feb 2005Allowed
The Regional Director, ESI Corporation Vs K.V.B. Rajeswaran, Prop: Ezhil Achagam
Madras High Court · (2005) 02 MAD CK 0126
Employees Service Insurance Act — Section 45A, 82
High Courts11 Feb 2005
Muthuswamy Vs Siddhan, Thangarajan, Marimuthu and Chinnaponnu
Madras High Court · (2005) 2 LW 229 : (2005) 2 MLJ 433 : (2005) 3 RCR(Civil) 9
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts11 Feb 2005Allowed
Ford Credit Kotak Mahindra Limited Vs M. Swaminathan
Madras High Court · AIR 2005 Mad 218 : (2005) 2 ARBLR 468 : (2005) 2 CTC 487 : (2006) 1 LW 758 : (2005) 2 MLJ 137
Constitution of India, 1950 — Article 227
High Courts11 Feb 2005Allowed
Selvaraj and Kandammal Vs The State
Madras High Court · (2006) 2 LW(Cri) 532
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts11 Feb 2005
His Holiness Sri Kanchi Kamakoti PeetadhipathiJagadguru Sri Sankaracharya Swamigal Srimatam Samasthanam Vs The State of Tamil Nadu and Others
Madras High Court · (2005) 1 LW 534 : (2005) 1 LW(Cri) 104
Constitution of India, 1950 — Article 26Criminal Procedure Code, 1973 (CrPC) — Section 102Penal Code, 1860 (IPC) — Section 109, 120, 120B, 201, 213
High Courts11 Feb 2005
His Holiness Sri Kanchi Kamakoti Peetadhipathi Jagadguru Sri Sankaracharya Swamigal Srimatam Samasthanam Vs The State of Tamil Nadu and Others
Madras High Court · (2005) 1 CTC 657
Constitution of India, 1950 — Article 226, 26Criminal Procedure Code, 1973 (CrPC) — Section 102Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(13), 6(18), 62
High Courts11 Feb 2005Dismissed
Enercon (India) Ltd. Vs J.T. Micheal Anjalo and Others
Madras High Court · (2005) 2 CTC 365
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 41
High Courts10 Feb 2005
S. Jayapal Vs P. Rohini
Madras High Court · (2005) 02 MAD CK 0160
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 18(5), 8(5)
High Courts10 Feb 2005Dismissed
Industrial Relations Manager, Madurai Coats Limited and Others Vs Jayaraman and Another
Madras High Court · (2005) 2 CTC 211 : (2005) 2 LLJ 617 : (2005) 4 MLJ 284 : (2005) 4 RCR(Civil) 818
Industrial Disputes Act, 1947 — Section 10, 12, 2, 2A
High Courts10 Feb 2005Dismissed
Munisamy Reddy Vs Chinna Appaiah
Madras High Court · (2005) 02 MAD CK 0124
High Courts10 Feb 2005Dismissed
Arulraj, John Clement and Joseph Vs Jabesthial
Madras High Court · (2005) 1 CTC 753 : (2005) 2 LW 290
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts10 Feb 2005Dismissed
Gran Rock Tiles (P) Ltd. Vs The State of Tamil Nadu
Madras High Court · (2005) 2 MLJ 332
Constitution of India, 1950 — Article 226
High Courts10 Feb 2005Allowed
Gem Granites Vs State of Tamil Nadu
Madras High Court · (2005) 02 MAD CK 0099
Constitution of India, 1950 — Article 226
High Courts10 Feb 2005Allowed
Senior Divisional Personnel Officer, Southern Railway and Divisional Railway Manager, Southern Railway Vs R. Lakshmipathi and The Presiding Officer, The Central Government, Labour Court
Madras High Court · (2005) 02 MAD CK 0086
Constitution of India, 1950 — Article 226