High Courts07 Feb 2005
XL Visions Vs The National Highways and Another
Madras High Court · AIR 2005 Mad 211 : (2005) 1 MLJ 650 : (2005) WritLR 165
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 69 of 78
High Courts07 Feb 2005
Babu and Thangappan Vs State
Madras High Court · (2005) 1 LW(Cri) 291
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 341
High Courts07 Feb 2005Dismissed
Poppys Spinning Mills (P) Ltd. Vs C. Visalakshi, Proprietrix, Sri Karpaga Vinayagar Textiles and State
Madras High Court · (2005) 3 BC 231 : (2005) 128 CompCas 769 : (2005) 1 CTC 677 : (2005) 2 LW(Cri) 603
Criminal Procedure Code, 1973 (CrPC) — Section 378
High Courts07 Feb 2005Dismissed
The Managing Director, Tamil Nadu State Transport Corporation (Madurai Division IV) Ltd. Vs P. Ellappan
Madras High Court · (2005) 2 LLJ 300 : (2005) 1 MLJ 639
Constitution of India, 1950 — Article 226, 32
High Courts07 Feb 2005Dismissed
Karnataka Soaps and Detergents Ltd. Vs The District Forest Officer, Sathyamangalam Division and Others
Madras High Court · (2005) 1 MLJ 593 : (2005) 140 STC 112
Central Sales Tax Act, 1956 — Section 3, 8, 8(1)Income Tax Act, 1961 — Section 206(1)Tamil Nadu Forest Act, 1882 — Section 35, 36
High Courts07 Feb 2005
K. Jayasree Vs State by Inspector of Police and Others
Madras High Court · (2005) 2 CTC 31
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 406, 489A
High Courts04 Feb 2005Dismissed
V. Thanaiya Vs M. Balasamy Nadar
Madras High Court · (2005) 2 ALD(Cri) 23 : (2005) 3 BC 380 : (2005) 2 CTC 288 : (2005) 2 KLT 643 : (2005) 2 RCR(Civil) 475 : (2005) 3 RCR(Criminal) 88
Negotiable Instruments Act, 1881 (NI) — Section 145, 145(1), 145(2)
High Courts04 Feb 2005Allowed
Kone Elevators India Limited Vs The Assistant Commissioner of Labour II, Controlling Authority under the Payment of Gratuity Act, The Deputy Commissioner of Labour (Appeal) and M.S. Rajaraman
Madras High Court · (2005) 2 LLJ 652
Constitution of India, 1950 — Article 226
High Courts04 Feb 2005Dismissed
Chemplast Sanmar Limited (previously known as Chemicals and Plastics India Ltd.) Vs The Presiding Officer, Labour Court and Others
Madras High Court · (2005) 2 LLJ 451 : (2005) 1 MLJ 702
Constitution of India, 1950 — Article 226
High Courts04 Feb 2005Dismissed
C. Jambunathan Vs The Management of Dheeran Chinnamalai Transport Corporation Ltd., (now known as the Tamil Nadu Transport Corporation) Division-II Ltd. and The Presiding Officer, Labour Court
Madras High Court · (2005) 2 LLJ 1144 : (2005) 1 MLJ 621
High Courts04 Feb 2005
The Management, Alankar Theatre Vs The Presiding Officer, Labour Court and C. Arumugam
Madras High Court · (2005) 02 MAD CK 0093
Constitution of India, 1950 — Article 226
High Courts04 Feb 2005Dismissed
V. Rajarathinamani Vs The Presiding Officer, Labour Court and The Management of Shandlow India Ltd.
Madras High Court · (2005) 02 MAD CK 0083
Constitution of India, 1950 — Article 226
High Courts04 Feb 2005Dismissed
Superintending Engineer, Tiruvannamalai Distribution System, Tamil Nadu Electricity Board and Asst. Executive Engineer, O and M (North) Panchal, G. Ganesan, Tiruvannamalai Distribution System, Tamil Nadu Electricity Board Vs Ramathai Udayar (deceased), Soundararajan, Munuswamy and Renu
Madras High Court · (2005) 1 CTC 680 : (2006) 3 MLJ 975
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts04 Feb 2005Allowed
Mohan Rajes, Smt. Gowri Pandianathan and Smt. Soundara Rajes Vs The Assistant Engineer (O and M), Tamil Nadu Electricity Board, The Executive Engineer (O and M), East Tamil Nadu Electricity Board, The Tamil Nadu Electricity Board and The Revenue Divisional Officer
Madras High Court · (2005) 02 MAD CK 0037
Constitution of India, 1950 — Article 226
High Courts04 Feb 2005Allowed
The Member Secretary, Sports and Development Authority of Tamil Nadu Vs R. Radhakrishnan and The District Sports Officer, Race Course Stadium R. Radhakrishnan Vs The Member Secretary, Sports and Development Authority of Tamil Nadu and The District Sports Officer, Race Course Stadium
Madras High Court · (2005) 1 MLJ 713
Constitution of India, 1950 — Article 226
High Courts03 Feb 2005Dismissed
Bose Vs State
Madras High Court · (2005) 02 MAD CK 0172
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324, 352, 449
High Courts03 Feb 2005Dismissed
Bass @ Jayabaskaran Vs The State of Tamilnadu
Madras High Court · (2005) 2 CTC 277
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 341
High Courts03 Feb 2005Allowed
Muthulakshmi Vs The Secretary to Government, Prohibition and Excise Department and The District Magistrate and District Collector of Cuddalore District
Madras High Court · (2005) 02 MAD CK 0121
Constitution of India, 1950 — Article 226
High Courts03 Feb 2005Dismissed
The Assistant Executive Engineer, TWAD Board, Urban Sub-Division now entrusted to The Assistant Executive Engineer, TWAD Board, Maintenance Sub-Division Vs U. Esakki and Others
Madras High Court · (2005) 02 MAD CK 0100
Constitution of India, 1950 — Article 226
High Courts03 Feb 2005Dismissed
Parvathi Vs Valliyammal and Canara Bank
Madras High Court · (2005) 3 BC 210 : (2005) 1 CTC 684 : (2005) 2 LW 265 : (2005) 1 MLJ 672
Civil Procedure Code, 1908 (CPC) — Section 100