High Courts18 Jan 2005Dismissed
Sakunthala, Aysha Ammal and T. Murugesan Vs Collector of Ramanathapuram and District Revenue Officer, Collector's Office
Madras High Court · (2005) 01 MAD CK 0094
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 75 of 78
High Courts18 Jan 2005Allowed
Uday Kotak, Vice-Chairman and Managing Director, Kotak Mahindra Bank Limited and S. Venkatesan, Zonal Controller South, Kotak Mahindra Bank Limited Vs State
Madras High Court · (2005) 2 LLJ 92
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Jan 2005
Louie III Films Vs The Regional Officer, Central Board of Certification
Madras High Court · (2005) 01 MAD CK 0079
Constitution of India, 1950 — Article 226
High Courts18 Jan 2005Allowed
Cancer Institute (WIA), Regional Cancer Centre Vs Government of Tamil Nadu and Others
Madras High Court · (2005) 01 MAD CK 0078
Constitution of India, 1950 — Article 226
High Courts18 Jan 2005Dismissed
Mohammed Ansari @ Ansari Vs The State
Madras High Court · (2005) 1 LW(Cri) 236
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts18 Jan 2005Dismissed
The Commissioner, Corporation of Chennai Vs Mrs. Lakshmi Bai (died) and The Government of Tamil Nadu The Secretary, Government of Tamil Nadu, Municipal Administration and Water Supply Department Vs Mrs. Lakshmi Bai (died) and The Commissioner, Corporation of Chennai Chennai Metropolitan Development Authority Vs P.R. Bashyam and The State of Tamil Nadu
Madras High Court · (2005) 2 LW 345 : (2005) 1 MLJ 717
Constitution of India, 1950 — Article 14Land Acquisition Act, 1996 — Section 16, 16(1), 18, 23(2), 48(B)
High Courts18 Jan 2005Allowed
Velumurugan @ Velu Vs The Commissioner of Police and Another
Madras High Court · (2005) 1 CTC 577
High Courts18 Jan 2005Dismissed
Muthulakshmi Vs State
Madras High Court · (2005) 01 MAD CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Jan 2005Allowed
M. Seethalakshmi Vs Suresh Bafna, Proprietor, Mansi Mercantile Co. rep. by his Power of Attorney G. Narasimhalu Chetty
Madras High Court · (2007) 2 BC 30 : (2006) 131 CompCas 205
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Jan 2005
Ayyammal Vs The Secretary to Govt., Prohibition and Excise Dept., The District Magistrate and District Collector and The Superintendent, Central Prison
Madras High Court · (2005) 01 MAD CK 0003
High Courts17 Jan 2005
Parkside Explosives and Industries Ltd. (Now known as Matheson Bosanquet Enterprises Ltd.) Vs Commissioner of Income Tax
Madras High Court · (2006) 200 CTR 324
Income Tax Act, 1961 — Section 143(3), 256(1), 263, 32
High Courts17 Jan 2005
S. Pangajam Vs The Inspector of Police, District Crime Branch
Madras High Court · (2005) 3 CTC 537
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3)Penal Code, 1860 (IPC) — Section 34, 465, 471
High Courts17 Jan 2005Allowed
Uma Nursing Home and Dr. Neelambal Vs V. Jansirani, Varadarajulu and Dr. Ravichandran
Madras High Court · (2005) 3 LW 510 : (2005) 1 MLJ 426
Constitution of India, 1950 — Article 227
High Courts17 Jan 2005Dismissed
A. Abdul Samath Vs The Chief Enforcement Officer, Directorate of Enforcement
Madras High Court · (2005) CriLJ 1659
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts17 Jan 2005Allowed
C.M. Santhanam @ Annamalai Vs Under Secretary to the Government of India, Ministry of Home Affairs and The Collector of Madras
Madras High Court · (2005) 01 MAD CK 0075
Constitution of India, 1950 — Article 226
High Courts17 Jan 2005Dismissed
The Oriental Insurance Co. Ltd. Vs V. Sathyanarayana Babu and Dr. L. Pari
Madras High Court · (2005) 01 MAD CK 0063
Motor Vehicles Act, 1988 — Section 173
High Courts17 Jan 2005Dismissed
Veeraraghava Nayagar Vs Alagiya Manavala Perumal Temple
Madras High Court · (2005) 1 CTC 695
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts17 Jan 2005Dismissed
V.K.K. Nair Vs Mrs. Kanchan Kawar
Madras High Court · AIR 2005 Mad 186 : (2005) 3 BC 192 : (2005) 1 CTC 748 : (2005) 1 LW 695 : (2005) 1 MLJ 444
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Jan 2005Allowed
R. Sivagnanam Vs The District Educational Officer and The Director, The Directorate of School Education
Madras High Court · (2005) 01 MAD CK 0046
Constitution of India, 1950 — Article 226
High Courts17 Jan 2005
Zhovtan Dmytro, Boris Ahmed Mabilat and Hadju Krisztan Vs Government of India
Madras High Court · (2005) 01 MAD CK 0036
Constitution of India, 1950 — Article 226