High Courts25 Jan 2005Allowed
Paraman @ Paramasami Thevar, Muthusamy, Palanisamy and Kathiresan Vs State
Madras High Court · (2005) 01 MAD CK 0112
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 302, 307, 34
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 73 of 78
High Courts25 Jan 2005Allowed
M. Adhimoolam Vs R. Janakibai
Madras High Court · (2005) 01 MAD CK 0090
High Courts25 Jan 2005Allowed
Murugan Vs The Collector, The Special Tahsildar and The Revenue Divisional Officer
Madras High Court · (2005) 01 MAD CK 0030
Constitution of India, 1950 — Article 226
High Courts25 Jan 2005Allowed
Kannaiyan Vs Mayavan and Ramalingam
Madras High Court · (2005) 01 MAD CK 0026
High Courts25 Jan 2005
TI Diamond Chain Ltd. Vs The Commissioner of Income Tax
Madras High Court · (2006) 202 CTR 272 : (2005) 274 ITR 59
Income Tax Act, 1961 — Section 256(1)
High Courts25 Jan 2005Dismissed
Sathyanarayana Vs Jayam Oil Mills
Madras High Court · (2005) 01 MAD CK 0010
High Courts24 Jan 2005Dismissed
The Management of MRF Limited Vs V. Paramasivam and The Presiding Officer, II Additional Labour Court
Madras High Court · (2005) 01 MAD CK 0131
Industrial Disputes Act, 1947 — Section 10(4), 11A, 17B, 2Penal Code, 1860 (IPC) — Section 419, 420
High Courts24 Jan 2005Allowed
Palani Municipal Council Vs C. Balasubramaniam
Madras High Court · (2005) 2 CTC 121
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts24 Jan 2005Allowed
Mannu @ Boopathy Vs The Secretary to Government, Prohibition and Excise Department and Another
Madras High Court · (2005) 2 CTC 47
Constitution of India, 1950 — Article 22(5), 226
High Courts24 Jan 2005Allowed
S.R. Krishna Iyer Vs K.V. Lalitha and G. Sekar
Madras High Court · (2005) 01 MAD CK 0100
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts24 Jan 2005Allowed
Hemanathan and Thangaraj Vs N. Kupuswamy, G. Kothandapani and Sanjeevi Kumar
Madras High Court · (2005) 1 MLJ 682
Civil Procedure Code, 1908 (CPC) — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 47
High Courts24 Jan 2005Allowed
The Commissioner of Customs (Appeals) Vs Dowell Co. Ltd. and Customs Excise and Gold (Control) Appellate Tribunal
Madras High Court · (2005) 123 ECR 336
Constitution of India, 1950 — Article 226
High Courts24 Jan 2005Allowed
Kothandapani Naidu Vs Abdul Wahab Sahib
Madras High Court · (2005) 01 MAD CK 0009
High Courts20 Jan 2005
The Commissioner, Tiruppur Municipality and The Chairman, Tiruppur Municipality Vs M. Subramani and The District Collector, Coimbatore District
Madras High Court · (2005) 01 MAD CK 0125
High Courts20 Jan 2005Dismissed
Commissioner of Central Excise Vs Customs, Excise, Gold Control Appellate Tribunal and SRF Limited
Madras High Court · (2006) 202 ELT 753
Central Excise Rules, 1944 — Rule 57A, 57A(1), 57CCentral Excises and Salt Act, 1944 — Section 35H(1)Customs Tariff Act, 1975 — Section 3
High Courts20 Jan 2005Dismissed
Varadhan (died) and Others Vs Manoranjithammal and Others
Madras High Court · (2005) 01 MAD CK 0109
High Courts20 Jan 2005Dismissed
United India Insurance Company Limited, National Insurance Co. Ltd., Oriental Insurance Co. Ltd. and New India Assurance Co. Ltd. Vs Secretary, Tamil Nadu Labour Welfare Board
Madras High Court · (2005) 3 LLJ 223 : (2005) 2 MLJ 348
Constitution of India, 1950 — Article 12General Insurance Business (Nationalisation) Act, 1972 — Section 16, 16(1), 17, 23, 40Limitation Act, 1908 — Article 149
High Courts20 Jan 2005Dismissed
G. Veera Raghavan Vs K. Devanathan and Others
Madras High Court · (2005) 1 CTC 558
Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 10(2), 25
High Courts20 Jan 2005Allowed
Vivek Hire Purchase and Leasing Limited Vs Paisapower.com Private Limited
Madras High Court · (2006) 129 CompCas 343 : (2005) 1 CTC 524 : (2005) 2 MLJ 8 : (2005) 62 SCL 245
Companies Act, 1956 — Section 433, 434
High Courts20 Jan 2005
I. Saraswathi Vs The State of Tamil Nadu and The Principal, Ragas Dental College and Hospital Ragas Dental College and Hospital Vs The Government of Tamil Nadu and Others
Madras High Court · (2005) WritLR 267
Tamil Nadu Educational Institutions (Prohibition of Capitation Fee) Act, 1992 — Section 7