High Courts20 Jan 2005Dismissed
Kannatti @ Ramasamy Gounder and Gopal Vs Anai Gounder and Others
Madras High Court · AIR 2005 Mad 461 : (2005) 1 CTC 540 : (2005) 2 LW 303 : (2005) 1 MLJ 465
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 74 of 78
High Courts20 Jan 2005Dismissed
A. Thayal Nayagi Vs Union of India (UOI)
Madras High Court · (2005) 1 MLJ 453 : (2005) WritLR 112
Easements Act, 1882 — Section 60
High Courts20 Jan 2005Dismissed
K. Narayana Perumal Vs State of Tamil Nadu
Madras High Court · (2005) 01 MAD CK 0057
Constitution of India, 1950 — Article 226
High Courts20 Jan 2005
The Commissioner of Income Tax Vs Chennai Properties and Investments Ltd.
Madras High Court · (2005) 274 ITR 117
Income Tax Act, 1961 — Section 256(1)
High Courts20 Jan 2005Allowed
Mohammed Hanifa Vs The Presiding Officer, Labour Court and Pandalur Indco Tea Factory, Pandalur
Madras High Court · (2005) 01 MAD CK 0032
Constitution of India, 1950 — Article 226
High Courts20 Jan 2005Dismissed
A. Saravanan Vs The Chief Engineer/Personnel, Administrative Branch, Tamilnadu Electricity Board and The Superintending Engineer, K.E.B.C. Electricity Department
Madras High Court · (2005) WritLR 818 : (2000) WritLR 132
Constitution of India, 1950 — Article 226
High Courts20 Jan 2005Allowed
Mrs. Sashi Balasubramanian Vs State V. Rajpriyan Vs The State Rajesh Bhansali Vs The Union of India (UOI)
Madras High Court · (2005) 01 MAD CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Jan 2005Allowed
A. Balasubramanian Vs The Executive Engineer (Operation and Maintenance), Tamil Nadu Electricity Board, The Superintending Engineer, Tamil Nadu Electricity Board and The Chief Engineer, Distribution Tamil Nadu Electricity Board, Salem Region
Madras High Court · (2005) 01 MAD CK 0012
Constitution of India, 1950 — Article 226
High Courts20 Jan 2005Allowed
Munusamy Gounder and Another Vs Sadasivam
Madras High Court · (2005) 1 CTC 506 : (2005) 1 MLJ 584
Evidence Act, 1872 — Section 101, 102, 103, 104Specific Relief Act, 1963 — Section 38
High Courts20 Jan 2005Allowed
Ammani alias Rizwan Vs State and Another
Madras High Court · (2005) CriLJ 1923
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Explosive Substances Act, 1908 — Section 4, 4, 4B, 5, 5
High Courts19 Jan 2005Allowed
Smt. Geeva Peeriz Vs The State of Tamil Nadu
Madras High Court · (2005) 01 MAD CK 0121
Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 109, 147, 148, 302, 307Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts19 Jan 2005Allowed
Raja Bose and Smt. Buela Morais Vs The State of Tamil Nadu
Madras High Court · (2005) 01 MAD CK 0120
Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 109, 147, 148, 302, 307Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts19 Jan 2005Allowed
Regi Vs The State of Tamil Nadu
Madras High Court · (2005) 01 MAD CK 0119
Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 109, 147, 148, 302, 307Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts19 Jan 2005Allowed
Clara Vs The State of Tamil Nadu and Another
Madras High Court · (2005) 2 CTC 48
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts19 Jan 2005Allowed
Selvamani and Vallimuthu Vs The Government of Tamilnadu, Chennai Metropolitan Development Authority and Tamilnadu Housing Board
Madras High Court · (2005) 1 MLJ 724
Constitution of India, 1950 — Article 226
High Courts19 Jan 2005Dismissed
Dharamchand Vs State and Others
Madras High Court · (2005) 1 LW(Cri) 225
Criminal Procedure Code, 1973 (CrPC) — Section 407
High Courts18 Jan 2005Dismissed
B.H.E.L. Mazdoor Sangam, Bharat Heavy Electricals Limited Vs Bharat Heavy Electricals Limited
Madras High Court · (2005) 01 MAD CK 0133
High Courts18 Jan 2005Allowed
V. Lakshmikanthan Vs The Commissioner of Police and The Secretary to Government, Government of Tamil Nadu Prohibition and Excise Department
Madras High Court · (2005) 01 MAD CK 0122
Constitution of India, 1950 — Article 22Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts18 Jan 2005Dismissed
Union of India (UOI) and Another Vs Central Administrative Tribunal and Another
Madras High Court · (2005) 106 FLR 273 : (2005) 2 LLJ 307