COURT ARCHIVE

Madras High Court judgments, 2005

1,541 judgments · page 77 of 78

High Courts06 Jan 2005

R. Kaaruppan Vs Dhanapalraj Chairman, Bar Council of Tamil Nadu and The Bar Council of Tamilnadu

Madras High Court · (2005) 01 MAD CK 0071

Advocates Act, 1961 — Section 34Contempt of Courts Act, 1971 — Section 19, 19(2)Madras High Court Rules, 1967 — Rule 14

High Courts06 Jan 2005

G. Babu Vs The Director General, Railway Protection Force, The Chief Security Commissioner, Railway Protection Force, Southern Railway and The Divisional Security Commissioner, Railway Protection Force, Southern Railway

Madras High Court · (2005) 01 MAD CK 0067

Constitution of India, 1950 — Article 226

High Courts06 Jan 2005Dismissed

J.V. Gokal and Co. Vs The State of Tamilnadu and Chennai Metropolitan Water Supply and Sewage Board

Madras High Court · (2005) 2 CTLJ 29 : (2005) 1 MLJ 483

Constitution of India, 1950 — Article 226

High Courts06 Jan 2005

Service Bar Association Vs Union of India (UOI) and The State of Tamil Nadu

Madras High Court · (2005) 1 CTC 321 : (2005) 1 LW 279 : (2005) 1 MLJ 402 : (2005) WritLR 50

Constitution of India, 1950 — Article 226

High Courts05 Jan 2005Dismissed

The State of Tamil Nadu Vs Tvl. Shree Murugan Flour Mills (P) Ltd. and The Secretary The Tamil Nadu Sales Tax Appellate Tribunal (Additional Bench) The State of Tamil Nadu Vs Tvl. Metro Castings (P) Ltd. and The Secretary, The Tamil Nadu Sales Tax Appellate Tribunal (Additional Bench)

Madras High Court · (2005) 1 MLJ 525 : (2005) 142 STC 399

Constitution of India, 1950 — Article 226

High Courts05 Jan 2005

Richard Suares Vs Government of Tamilnadu and The Tamil Nadu Electricity Board

Madras High Court · (2005) 01 MAD CK 0080

Constitution of India, 1950 — Article 226

High Courts05 Jan 2005Allowed

N.A. Thangavelu Vs The State Transport Appellate Tribunal, The Regional Transport Authority, Smt. N. Revathi and M.K. Velu Mudaliar Smt. N. Revathi and M.K. Velu Mudaliar Vs The Regional Transport Authority and N.A. Thangavelu

Madras High Court · (2005) 1 MLJ 430 : (2005) WritLR 185

Constitution of India, 1950 — Article 226

High Courts05 Jan 2005

The Assistant General Manager SBI Region II and The Zonal Manager, State Bank of India Vs S. Jegannathan and The Central Government Industrial Tribunal - cum - Labour Court S. Jegannathan Vs S. Chandra Mouli, The Assistant General Manager, SBI, Region II and Muralidharan, The Zonal Manager

Madras High Court · (2005) 01 MAD CK 0055

Contempt of Courts Act, 1971 — Section 10, 12

High Courts05 Jan 2005Dismissed

D.S.M. Polymers (P) Limited Vs The Registrar, Tamil Nadu Taxation Special Tribunal and Others

Madras High Court · (2006) 144 STC 375

Central Sales Tax Act, 1956 — Section 6AConstitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 46(1)

High Courts05 Jan 2005Dismissed

Nagendramani Vs Inspector of Police

Madras High Court · (2005) 01 MAD CK 0018

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

High Courts05 Jan 2005

The Collector Vs N. Murugan

Madras High Court · (2005) 1 LW 436 : (2005) 1 MLJ 405

Tamil Nadu Liquor (Retail Vending) Rules, 1989 — Rule 13(1), 13(2), 13(4), 13(5)

High Courts04 Jan 2005Dismissed

Dr. M. Balasubramaniam and Others Vs The Controller of Examinations, The Tamil Nadu Dr. M.G.R. Medical University, The Director, Directorate of Medical Education and The Director, Regional Institute of Ophthalmology, Government Ophthalmic Hospital

Madras High Court · (2005) 01 MAD CK 0077

Constitution of India, 1950 — Article 226

High Courts04 Jan 2005Dismissed

Mahajana Educational Board Vs The State of Tamilnadu Chikkaiah Naicker Education Board Vs The State of Tamilnadu and Others

Madras High Court · (2005) 01 MAD CK 0058

Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 14A, 27, 49, 7, 7(1)Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 5Tamil Nadu Societies Registration Act, 1975 — Section 39, 41, 41(1), 41(2), 44

High Courts04 Jan 2005

Manoranjitham Manamyil Mandram Vs The State of Tamil Nadu and Others

Madras High Court · AIR 2005 Mad 261 : (2005) 2 LW 689 : (2005) 1 LW(Cri) 436 : (2005) WritLR 360

City Police Act — Section 4Constitution of India, 1950 — Article 19(1), 19(6), 21Tamil Nadu Gaming Act, 1930 — Section 5, 50A

High Courts03 Jan 2005

The Management of Tamil Nadu Civil Supplies Corporation Ltd. Vs M. Ramachandran, B.M. Shanmugaraj and L. Rajendran D. Pusparaj Vs The Regional Manager, Tamil Nadu Civil Supplies Corporation Limited, The Chairman-cum-Managing Director, Tamil Nadu Civil Supplies Corporation Ltd., M. Ramachandran and L. Rajendran

Madras High Court · (2005) 01 MAD CK 0083

Constitution of India, 1950 — Article 226

High Courts03 Jan 2005

Shanthal Vs L. Ganesan, The Regional Director, Municipal Administration and Devakottai Municipality

Madras High Court · (2005) 1 LW 435 : (2005) 1 MLJ 433

Tamil Nadu District Municipalities Act, 1920 — Section 40B

High Courts03 Jan 2005

B. Veerakumar Vs The Secretary Tamil Nadu Public Service Commission and The Under Secretary Tamil Nadu Public Service Commission

Madras High Court · (2005) 1 LW 433

Constitution of India, 1950 — Article 226

High Courts03 Jan 2005Dismissed

G. Rajendran Vs The Secretary to Government, H.R. and C.E. Department, Government of Tamilnadu and The Commissioner, Hindu Religious and Charitable Endowment Board

Madras High Court · (2005) WritLR 48

Constitution of India, 1950 — Article 226

High Courts03 Jan 2005Allowed

Tamilnadu State Transport Corporation (Villupuram Division II) Ltd. Vs C. Durai and The Secretary, Regional Transport Authority

Madras High Court · (2005) 1 MLJ 435 : (2005) WritLR 136

Civil Procedure Code, 1908 (CPC) — Section 96Motor Vehicles Act, 1988 — Section 89, 90

High Courts01 Jan 2005

T.P. Mani and another Vs Krishnan

Madras High Court · (2005) 01 MAD CK 0115