High Courts03 Feb 2005Dismissed
Smt. R. Gajalakshmi and Others Vs G.T. Venkatasamy Reddy and Others
Madras High Court · (2005) 2 ACC 692 : (2005) 1 MLJ 670 : (2005) WritLR 167
Motor Vehicles Act, 1988 — Section 100, 100(3), 104, 88, 88(1)
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 70 of 78
High Courts03 Feb 2005Allowed
The Manager, Silver Cloud Estate Vs Plantation Labour Association (AITUC)
Madras High Court · (2005) 2 MLJ 40
High Courts03 Feb 2005Dismissed
The Management of The Coimbatore District Consumers Co-op. Wholesale Stores Ltd. Vs The Appellate Authority under the Tamil Nadu Shops and Establishments Act (Dy. Commissioner of Labour) and P. Vijayarajan
Madras High Court · (2005) 02 MAD CK 0028
Constitution of India, 1950 — Article 226
High Courts03 Feb 2005Allowed
Union of India (UOI) and Another Vs Ravindra Kumar and Another
Madras High Court · (2005) 2 CTC 84 : (2005) 2 MLJ 1
High Courts03 Feb 2005Allowed
The President, Unjalur Thodakka Velanmai Kooturavu Vivasaya Vanki Vs The Presiding Officer, Labour Court and R. Anantharaman
Madras High Court · (2005) 02 MAD CK 0016
Constitution of India, 1950 — Article 226
High Courts03 Feb 2005Allowed
I.N. Sardar Vs S.V.S. Veeraragavan and S. Chandra
Madras High Court · (2005) 02 MAD CK 0010
High Courts02 Feb 2005Allowed
Chairman and Managing Director, Tamil Nadu Co-op. Oilseeds Growers' Federation Vs Tamil Nadu Co-operative Oilseeds Growers' Federation Employees Union and Others
Madras High Court · (2005) 1 CTC 396 : (2005) 2 LLJ 280 : (2005) 1 MLJ 729
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25N(6)
High Courts02 Feb 2005Allowed
Ganapathy Lunghi Company and Others Vs Tamil Nadu Handloom Development Board
Madras High Court · (2005) 2 LW 215
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts02 Feb 2005
The Madurai Maanagar Old Motor Spare Parts Dealers' Association Vs Madurai City Municipal Corporation
Madras High Court · (2005) 2 CTC 249 : (2005) 2 MLJ 642 : (2005) WritLR 174
Constitution of India, 1950 — Article 19(1), 19(6), 21
High Courts02 Feb 2005Allowed
The Commissioner, Coimbatore Corporation Vs A. Thangavelu and Others
Madras High Court · (2005) 1 CTC 481 : (2005) 105 FLR 139 : (2005) 2 LLJ 126 : (2005) 1 MLJ 622 : (2005) WritLR 363
High Courts02 Feb 2005Dismissed
M.S. Sivakumar Vs The State of Tamil Nadu and Others
Madras High Court · AIR 2005 Mad 202 : (2005) 2 MLJ 71 : (2006) WritLR 79
Constitution of India, 1950 — Article 226
High Courts02 Feb 2005Dismissed
Pentafour Products Limited and Another Vs LIC Mutual Fund Limited
Madras High Court · (2005) 3 BC 339 : (2006) 131 CompCas 187 : (2005) 1 CTC 486 : (2005) WritLR 172
Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Feb 2005Allowed
Devanbu Vs Sundara Raj, Susai Raj, Ramanujam and Gnanarathnam
Madras High Court · (2005) 1 CTC 563 : (2006) 2 LW 22 : (2005) 2 MLJ 41
Constitution of India, 1950 — Article 227
High Courts02 Feb 2005
S.H.O., Odiyansalai Vs Subramani @ Jeeva @ Kullajeeva and Others
Madras High Court · (2005) 02 MAD CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts02 Feb 2005Dismissed
Pentafour Products Limited and Pentafour Soler Technology Ltd. Vs LIC Mutual Fund Limited
Madras High Court · (2005) 3 BC 339 : (2006) 131 CompCas 187 : (2005) 1 CTC 486 : (2005) WritLR 172
Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Feb 2005Dismissed
Krishnaveni and Others Vs Jeyaraman
Madras High Court · (2005) 2 CTC 472 : (2006) 3 MLJ 735
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 97
High Courts01 Feb 2005Dismissed
The Tamil Nadu Cements Corporation Ltd. Vs N. Pandurangan, G. Manoharan, G. Balasubramanian and S. Veerapandian
Madras High Court · (2005) 2 LLJ 620
Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 12(3), 19(2)(6), 9A
High Courts01 Feb 2005Dismissed
Abdul Khader alias Kalan, Ramesh Kumar alias Ramesh and Durai @ Irumban Vs The State
Madras High Court · (2005) 02 MAD CK 0181
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 103, 134Penal Code, 1860 (IPC) — Section 134, 201, 302, 333, 34
High Courts01 Feb 2005
Commissioner of Income Tax Vs Harita Finance Ltd.
Madras High Court · (2006) 283 ITR 370
Income Tax Act, 1961 — Section 256(1)Interest Tax Act, 1974 — Section 2(7)
High Courts01 Feb 2005
The President, Kandipedu Panchayat Katpadi Panchayat Union Vs M. Kothanda Reddy, The District Collector, (Inspector of Panchayat) and The Government of Tamil Nadu M. Govindan, The President, Vandranthangal Village Panchayat, Katpadi Panchayat Union Vs M. Pankajam, The District Collector, (Inspector of Panchayat) and The Government of Tamil Nadu S. Senthilkumar, President, Siraghizhandanallur Panchayat, Kumaratchi Panchayat Union Vs The Block Development Officer Commissioner, Panchayat Union, T. Kumaravelu, The Chief Executive Officer, Collector, The Assistant Director of Panchayat and R. Kumar The Block Development Officer Commissioner, Panchayat Union Vs S. Senthilkumar, President, Siraghizhandanallur Panchayat, Kumaratchi Panchayat Union, T. Kumaravelu, The Chief Executive Officer, Collector, The Assistant Director of Panchayat and R. Kumar
Madras High Court · (2005) 1 MLJ 520 : (2006) WritLR 511
Hindu Marriage Act, 1955 — Section 13Tamil Nadu Panchayats Act, 1994 — Section 188(3), 205(10), 205(11), 205(12), 205(13)