High Courts11 Nov 2005Dismissed
M. Ganesan Vs The State of Tamil Nadu and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2005) 11 MAD CK 0011
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 8, 9
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 8 of 78
High Courts11 Nov 2005Dismissed
S. Ramadas Vs Intelligence Officer, Narcotics Control Bureau, South Zonal Unit
Madras High Court · (2006) 1 CTC 657 : (2006) 1 MLJ 100
Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 25A, 27, 27(1), 29
High Courts10 Nov 2005
Sree Nithyakalyani Textiles Ltd. Vs Dy Commissioner of Income Tax
Madras High Court · (2006) 282 ITR 154
High Courts10 Nov 2005Dismissed
Sree Nithyakalyani Textiles Ltd. Vs The Deputy Commissioner of Income Tax, Special Range I
Madras High Court · (2006) 282 ITR 154
Income Tax Act, 1961 — Section 271(1)
High Courts10 Nov 2005Dismissed
Commissioner of Income Tax-VI Vs P.V. Bhoopathy
Madras High Court · (2006) 205 CTR 495 : (2006) 283 ITR 365
Income Tax Act, 1961 — Section 139(1), 271(1), 68, 69
High Courts10 Nov 2005Dismissed
Tamilnadu State Transport Corporation Ltd. Vs N. Chitra and S. Munusamy (Driver)
Madras High Court · (2006) 1 ACC 383 : (2005) 5 CTC 546
High Courts10 Nov 2005Dismissed
G. Sethumadhavan Vs The Government of Tamil Nadu and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2005) 11 MAD CK 0034
High Courts10 Nov 2005Dismissed
R. Somasundaram and Others Vs The State of Tamil Nadu
Madras High Court · (2006) 1 MLJ 89 : (2006) WritLR 197
Land Acquisition Act, 1894 — Section 4(1), 6
High Courts10 Nov 2005Dismissed
The Director General of Police and Chairman, Tamilnadu Uniformed Services Recruitment Board Vs L. Balan Louis and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2005) 11 MAD CK 0027
High Courts10 Nov 2005Dismissed
Commissioner of Income Tax Vs Ratna Agencies
Madras High Court · (2006) 284 ITR 609
Income Tax Act, 1961 — Section 260A, 269SS, 269T, 271D, 271E
High Courts10 Nov 2005Dismissed
Commissioner of Income Tax Vs Sri Saradha Textile Processors P. Ltd.
Madras High Court · (2006) 286 ITR 499
Income Tax Act, 1961 — Section 271(1)
High Courts10 Nov 2005Dismissed
The Commissioner Vellore Municipality Vs The Registrar, Tamil Nadu Administrative Tribunal, E. Jambulingam and The Director of Municipal Administration
Madras High Court · (2005) 11 MAD CK 0013
Tamil Nadu Municipal Services (Discipline and Appeal) Rules, 1970 — Rule 8, 8(2)
High Courts10 Nov 2005Allowed
Bharat Guthikonda, Jacob Pavothi Kunnel Philip and P. Ashok Vs The Pondicherry University, The Medical Council of India and The Vinayaka Missions Medical College
Madras High Court · (2006) WritLR 185
High Courts09 Nov 2005Dismissed
Periakutty @ Kutty @ Kalyanasundaram and Gopi @ Gopinathan Vs Inspector of Police, P. 6, Kodungaiyur Police Station, Chennai
Madras High Court · (2005) 2 LW(Cri) 924
High Courts09 Nov 2005Allowed
Titanium Equipment and Anode Mfg. Co. Ltd. Vs The Deputy . Commissioner of Income Tax, Special Range VII, The Asst. Commissioner of Income Tax, Co. Circle II (1) and The Asst. Commissioner of Income Tax, Co. Circle V (1)
Madras High Court · (2006) 202 CTR 142
Income Tax Act, 1961 — Section 32, 32(1)
High Courts09 Nov 2005Allowed
K. Krishnaveni Vs The Secretary Government of Tamil Nadu Public (Law and Order) Department of Revenue and The Secretary Government of India Ministry of Finance Department of Revenue (COFEPOSA UNIT) Central Economic Intelligence Bureau
Madras High Court · (2006) CriLJ 757 : (2005) 5 CTC 518
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(3)Constitution of India, 1950 — Article 22, 22(5)Customs Act, 1962 — Section 111, 113
High Courts09 Nov 2005Allowed
Nazia Banu Vs The State of Tamilnadu and The Union of India (UOI)
Madras High Court · (2005) 11 MAD CK 0029
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3)Constitution of India, 1950 — Article 22(5), 22(6)
High Courts09 Nov 2005Dismissed
Periakutty @ Kutty @ Kalyanasundaram and Gopi @ Gopinathan Vs Inspector of Police
Madras High Court · (2005) 2 LW(Cri) 924
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324, 34, 506
High Courts09 Nov 2005Allowed
S. Sebastin Vs The State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2006) CriLJ 947
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226
High Courts09 Nov 2005Allowed
The Deputy Superintendent of Police, Sriperumbudur Sub-Division I/C Chengalpattu Sub-Division Vs W.D. Sekaran and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2005) 5 CTC 672 : (2006) 1 MLJ 129
Penal Code, 1860 (IPC) — Section 354, 506Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3