High Courts17 Jan 2005Dismissed
Udayasingh, Director, Namdhari Seeds (P) Ltd. Vs The State of Tamilnadu
Madras High Court · (2005) 01 MAD CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 76 of 78
High Courts17 Jan 2005Dismissed
Mrs. Janaki Yerramalli @ R. Janaki Vs Shalini Mundra
Madras High Court · (2005) 01 MAD CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts17 Jan 2005
Parkside Explosives and Industries Ltd. (Now Known As Matheson Bosanquet Enterprises Ltd.) Vs Commissioner of Income Tax
Madras High Court · (2005) 278 ITR 561
High Courts10 Jan 2005
Indian Council of Medical Research and Others Vs K. Rajalakshmi and Another
Madras High Court · (2005) 1 CTC 488 : (2005) 2 ESC 1277 : (2005) 2 LLJ 647
Constitution of India, 1950 — Article 226
High Courts07 Jan 2005
Dr. P. Valsala Vs The Director (Personnel), Corporate Office, Neyveli Lignite Corporation Ltd., Neyveli and The Chief General Superintendent (Medical), General Hospital, Neyveli Lignite Corporation Ltd., Neyveli-607803
Madras High Court · (2005) 01 MAD CK 0118
High Courts07 Jan 2005Dismissed
Sri Ramachandra medical College and Research Institute and Hospital (Deemed University) Employees' Association Vs The Government of Tamilnadu and The Management of Sri Ramachandra Medical College and Research Institute and Hospital (Deemed University)
Madras High Court · (2005) 01 MAD CK 0076
Constitution of India, 1950 — Article 226
High Courts07 Jan 2005Dismissed
P. Veeraragavan Pillai Vs The State of Tamil Nadu and Dr. J. Jayalalithaa, General Secretary, All India Anna Dravida Munnettra Kazhagam
Madras High Court · (2005) 1 LW 425 : (2005) 1 MLJ 418
Constitution of India, 1950 — Article 226
High Courts07 Jan 2005
Sundaram Brake Linings Ltd., rep. by its Financial Controller and Secretary Vs Corporation of Chennai
Madras High Court · (2005) 01 MAD CK 0051
Constitution of India, 1950 — Article 226
High Courts07 Jan 2005
Sakthi Sugars Ltd. Vs The Commissioner of Income Tax
Madras High Court · (2006) 200 CTR 682 : (2005) 273 ITR 320
Income Tax Act, 1961 — Section 35C, 40A, 40A(2)
High Courts07 Jan 2005Dismissed
Apple FMCG Marketing (Pvt) Limited and Mr. R. Eric Vs The Union of India (UOI) and The State of Tamil Nadu
Madras High Court · (2005) WritLR 115
Constitution of India, 1950 — Article 226
High Courts07 Jan 2005
K.R. Sethuraman Vs The Bharathiar University
Madras High Court · (2005) 01 MAD CK 0037
Constitution of India, 1950 — Article 226
High Courts07 Jan 2005Dismissed
Tamil Nadu State Construction Corporation Limited Vs Gardner Landscape Pvt. Ltd. and Others
Madras High Court · AIR 2005 Mad 236 : (2005) 2 ARBLR 622 : (2005) 3 BC 247 : (2005) 1 CTC 401
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)Limitation Act, 1963 — Section 19
High Courts07 Jan 2005Allowed
M. Chinnasamy Vs Tenancy Record Officer-cum-Tahsildar and Others
Madras High Court · (2005) 1 MLJ 411
Constitution of India, 1950 — Article 226
High Courts07 Jan 2005Dismissed
Coimbatore District STD/ISD/Public Telephone (Private) Operators Welfare Association Vs Union of India (UOI), Bharat Sanchar Nigam Ltd., Chief General Managar, Bharat Sanchar Nigam Ltd. and General Manager, Bharat Sanchar Nigam Ltd.
Madras High Court · (2005) 01 MAD CK 0028
Constitution of India, 1950 — Article 226
High Courts07 Jan 2005
ICICI Bank Ltd., (formerly Bank of Madura Ltd.) Vs The Official Liquidator, Liquidator of Vibrant Investments and Properties Ltd. (in liquidation)
Madras High Court · (2005) 3 BC 286 : (2005) 124 CompCas 550 : (2005) 1 CTC 758 : (2005) 1 LW 424 : (2005) 1 MLJ 309 : (2005) 64 SCL 202
Constitution of India, 1950 — Article 227
High Courts07 Jan 2005Dismissed
R. Kumar and Others Vs The State of Tamil Nadu and Others
Madras High Court · AIR 2005 Mad 278 : (2005) 1 MLJ 601 : (2005) WritLR 208
Constitution of India, 1950 — Article 226
High Courts07 Jan 2005
Sakthi Sugars Ltd. Vs Commissioner of Income Tax
Madras High Court · (2005) 146 TAXMAN 25
High Courts06 Jan 2005Allowed
Manakadu Elainger Nala Sports Vs State of Tamil Nadu and Another
Madras High Court · AIR 2005 Mad 214 : (2005) 1 CTC 245 : (2005) 1 LW 439 : (2005) 1 RCR(Civil) 746 : (2005) 1 RCR(Criminal) 887
Constitution of India, 1950 — Article 226Public Gambling Act, 1867 — Section 12
High Courts06 Jan 2005Dismissed
Dhanalakshmi and Others Vs P. Mohan and Others
Madras High Court · (2005) 2 CTC 254
Transfer of Property Act, 1882 — Section 52
High Courts06 Jan 2005Allowed
V.P. Kamalamma Vs Union of India (UOI) and Others
Madras High Court · (2005) 01 MAD CK 0074
Constitution of India, 1950 — Article 226