High Courts29 Jan 2005Dismissed
Srinivasan Vs Marudambal and Others
Madras High Court · (2005) 01 MAD CK 0093
Evidence Act, 1872 — Section 92
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 72 of 78
High Courts28 Jan 2005
R. Karthik Vs Dean, Stanley Medical College, Vice-Principal, Stanley Medical College and The Tamil Nadu Dr. M.G.R. Medical University
Madras High Court · (2005) 01 MAD CK 0132
Constitution of India, 1950 — Article 226
High Courts28 Jan 2005
Radhakrishnan and Another Vs State by Inspector of Police
Madras High Court · (2005) 2 CTC 101 : (2005) 2 RCR(Criminal) 581
Criminal Procedure Code, 1973 (CrPC) — Section 438Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 24, 27A, 36A(4)
High Courts28 Jan 2005
The Tamil Nadu Electricity Board Vs Tamil Nadu Electricity Board Engineers' Association
Madras High Court · (2005) 01 MAD CK 0117
High Courts28 Jan 2005Dismissed
Sree Akilandeswari Mills Private Limited Vs The Deputy Commissioner, Income Tax, Special Range
Madras High Court · (2006) 200 CTR 315 : (2005) 274 ITR 1
Income Tax Act, 1961 — Section 40A(7)Payment of Gratuity Act, 1972 — Section 4(1)
High Courts28 Jan 2005Dismissed
M. Elangovan and Others Vs Madras Refineries Ltd., Industrial Catering Services (P) Ltd. and Mr. A. Ravindran, Canteen Contractor
Madras High Court · (2005) 2 LLJ 653 : (2005) 1 MLJ 686
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 12(1), 2(1)Factories Act, 1948 — Section 46
High Courts28 Jan 2005Dismissed
S. Ramu, Ex. Branch Post Master Vs The Union of India (UOI)
Madras High Court · (2005) 01 MAD CK 0048
Constitution of India, 1950 — Article 226
High Courts28 Jan 2005
Pugazhendran President, Brammapuram Village Panchayat, Katpadi Panchayat Union Vs B.G. Balu, The District Collector, (Inspector of Panchayats) and The Government of Tamil Nadu
Madras High Court · AIR 2005 Mad 370 : (2005) 1 CTC 545 : (2005) 1 LW 506 : (2005) 1 MLJ 549
Hindu Marriage Act, 1955 — Section 13Tamil Nadu Panchayats Act, 1994 — Section 188(3), 203, 205, 205(3), 206
High Courts28 Jan 2005Allowed
P. Virabhagu Vs The Union of India (UOI)
Madras High Court · (2005) 1 CTC 429 : (2005) 1 LW 699 : (2005) 1 MLJ 472
Constitution of India, 1950 — Article 226
High Courts28 Jan 2005Allowed
B. Mutlur Primary Agricultural Co-operative Bank Ltd. Vs P. Manivannan and The Deputy Registrar of Co-operative Societies
Madras High Court · (2005) 01 MAD CK 0041
High Courts28 Jan 2005Allowed
K. Ramaswamy Vs The Tamil Nadu Water Supply and Drainage Board
Madras High Court · (2005) 01 MAD CK 0015
Constitution of India, 1950 — Article 226
High Courts28 Jan 2005Allowed
M. Ganesan and Others Vs State of Tamil Nadu and Others
Madras High Court · (2005) 01 MAD CK 0007
Salem City Municipal Corporation Act, 1994 — Section 9, 9(6)Tamil Nadu Municipal Services (Discipline and Appeal) Rules, 1970 — Rule 25, 26, 28
High Courts28 Jan 2005Dismissed
Nadar Mahajana Sangam Vs Reserve Bank of India, Central Office Department of Banking Operation and Development Centre-I and Others
Madras High Court · (2005) 2 CTC 55
Constitution of India, 1950 — Article 12
High Courts27 Jan 2005Dismissed
S. Elamparithi Vs Tamil Nadu Electricity Board
Madras High Court · (2005) 01 MAD CK 0129
Constitution of India, 1950 — Article 226
High Courts27 Jan 2005
Dr. K. Nedunchezhian Vs Dy. Commissioner of Income Tax
Madras High Court · (2005) 148 TAXMAN 617
High Courts27 Jan 2005Dismissed
Transworld Trading Corporation Vs Employees Insurance Corporation
Madras High Court · (2005) 01 MAD CK 0098
Employees State Insurance Act, 1948 — Section 45, 45A, 75
High Courts27 Jan 2005Dismissed
Prof. M. Gopal Vs Government of Tamil Nadu and Others
Madras High Court · (2005) 01 MAD CK 0069
Constitution of India, 1950 — Article 226
High Courts27 Jan 2005Dismissed
Dr. K. Nedunchezhian Vs Deputy Commissioner of Income Tax
Madras High Court · (2005) 199 CTR 301 : (2005) 274 ITR 37 : (2005) 2 MLJ 243 : (2006) 153 TAXMAN 183
Constitution of India, 1950 — Article 226
High Courts27 Jan 2005Dismissed
DCW Limited Vs The State of Tamil Nadu
Madras High Court · AIR 2005 Mad 264 : (2005) WritLR 93
Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 62
High Courts25 Jan 2005Dismissed
G. Nallammal Vs Shanthi and Others
Madras High Court · (2005) 01 MAD CK 0116