High Courts01 Feb 2005Dismissed
Krishna Reddiar Vs Raghava Gounder
Madras High Court · (2005) 02 MAD CK 0066
Negotiable Instruments Act, 1881 (NI) — Section 118
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 71 of 78
High Courts01 Feb 2005Allowed
C. Suresh, A.A. Lakshmanan and The Nilgiri Dairy Farm Private Limited Vs The State
Madras High Court · (2005) 1 CTC 645
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Feb 2005Dismissed
T. Jayakumar Vs A. Gopu, The Union of India (UOI) and The Registrar, Central Administrative Tribunal
Madras High Court · (2005) 02 MAD CK 0059
Constitution of India, 1950 — Article 226
High Courts01 Feb 2005Allowed
The President, Ammanambakkam Panchayat, Thirukazhukundram Union Vs D. Vedachalam, The District Collector and The Branch Manager, State Bank of India
Madras High Court · AIR 2005 Mad 189
Tamil Nadu Panchayats Act, 1994 — Section 188(3), 203, 205(10), 205(11), 205(12)
High Courts01 Feb 2005Allowed
T.M. Rajaganapathi Traders Vs The Commercial Tax Officer
Madras High Court · (2005) 142 STC 130
Constitution of India, 1950 — Article 226
High Courts01 Feb 2005Dismissed
Rajalakshmi Textile Processors Limited Vs The Deputy Chief Inspector of Factories and Kovai Periyar Mavatta Dravida Panchali Thozhilalar Munetra Sangam
Madras High Court · (2005) 02 MAD CK 0047
Constitution of India, 1950 — Article 226
High Courts01 Feb 2005Allowed
S.B. Andal Vs The Chief Educational Officer, The District Educational Officer, The Assistant Director and Sri. Sarada Vidyalaya Higher Secondary School for Girls
Madras High Court · (2005) 02 MAD CK 0043
Constitution of India, 1950 — Article 226
High Courts01 Feb 2005Dismissed
A.R.V. Venkatasamy Naicker and Sons and Others Vs V.S. Krishnamoorthy and Others
Madras High Court · (2005) 02 MAD CK 0011
Evidence Act, 1872 — Section 116Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)
High Courts01 Feb 2005
M/s. Sridhara Electrotek Vs The Joint Director, Director of Industries and Commerce (Electrical and Electronics), Madras-5, District Revenue Officer (Stamps), Office of the District Collector, Singaravelar Maligai, 32 Rajaji Salai, Chennai-1. and The Sub-Registrar, Neelangarai, Chennai
Madras High Court · (2005) 02 MAD CK 0004
High Courts31 Jan 2005Allowed
A. Singarvel Vs The District Registrar and Another
Madras High Court · (2005) 01 MAD CK 0126
Tamil Nadu Document Writers Licence Rules, 1982 — Rule 16, 16(1), 17, 5
High Courts31 Jan 2005Dismissed
The Management, Dharmapuri District Co-operative Spinning Mills Limited Vs The President Officer, Labour Court and Another
Madras High Court · (2005) 1 CTC 485 : (2005) 105 FLR 138 : (2005) 2 LLJ 98 : (2005) WritLR 164
High Courts31 Jan 2005Dismissed
K.S. Varadarajan Vs Deputy Commissioner of Labour (Appeal), Madras (Appellate Authority under Section 41(2) of the Tamil Nadu Shops and Establishments Act, 1947) and The Management, Mandavelipakkam Women's Consumer Co-operative Stores Ltd.
Madras High Court · (2005) 1 CTC 538 : (2005) 2 LLJ 6
Constitution of India, 1950 — Article 226
High Courts31 Jan 2005Dismissed
Kuppusamy Naicker (deceased), Senthamarai Naicker and Dellit alias Devaraj Vs Chandra, Baby and Venkatesan
Madras High Court · (2005) 01 MAD CK 0091
High Courts31 Jan 2005
I. Salam Khan Vs The Tamil Nadu Wakf Board and Others M. Sheik Hyder Vs The Government of Tamil Nadu and Others
Madras High Court · AIR 2005 Mad 241 : (2005) 1 LW 676 : (2005) 1 MLJ 646
Constitution of India, 1950 — Article 226
High Courts31 Jan 2005Dismissed
C. Shanmugam Vs Tamil Nadu Housing Board
Madras High Court · (2005) 1 CTC 555 : (2005) 2 LLJ 625 : (2005) 2 LW 307 : (2005) 2 MLJ 109
Constitution of India, 1950 — Article 226
High Courts31 Jan 2005Dismissed
Salahudeen Babu Vs P.T. Prabhakar, Mrs. Nalini Prabhakar, Member Secretary, CMDA and Commissioner, Corporation of Chennai
Madras High Court · AIR 2005 Mad 243 : (2005) 1 CTC 385 : (2005) 1 LW 643 : (2006) 4 MLJ 22
Constitution of India, 1950 — Article 226Madras City Municipal Corporation Act, 1919 — Section 236, 256Tamil Nadu Town and Country Planning (Amendment) Act, 1998 — Section 113A
High Courts31 Jan 2005Allowed
Thulukanam Vs Collector, Deputy Registrar (Public Distribution Scheme) and President, Vadamanipakkam Primary Agricultural Co-operative Bank
Madras High Court · (2005) 01 MAD CK 0061
Constitution of India, 1950 — Article 226
High Courts31 Jan 2005Allowed
S. Thamil Arasan, President of Chennai Vyasarpadi Nadar Progressive Association Vs R. Narayanan and The District Registrar of Societies
Madras High Court · (2005) 1 CTC 399 : (2005) 1 LW 793 : (2005) 2 MLJ 102 : (2005) WritLR 171
Constitution of India, 1950 — Article 226
High Courts31 Jan 2005Dismissed
State Vs Masilamani and Malarkodi
Madras High Court · (2005) 01 MAD CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B, 34, 341, 498A
High Courts29 Jan 2005
Murugan V. Vs M.D.A.H.S.G-57, Vedasandur Circle Co-operative Housing Ltd. and Another
Madras High Court · (2005) 2 LLJ 490
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2