High Courts08 Nov 2005
S. Jagadeesan Vs The Chief Education Officer, The Head Master, Government (Boys) Higher Secondary School and The Registrar, Tamil Nadu State Administrative Tribunal
Madras High Court · (2005) 11 MAD CK 0080
COURT ARCHIVE
Madras High Court judgments, 2005
1,541 judgments · page 9 of 78
High Courts08 Nov 2005Dismissed
Sri Shanmuga Bleaching Works Vs The Registrar, Customs Excise and Service Tax Appellate Tribunal, The Registrar, Customs Excise and Gold (Control) Appellate Tribunal, South Zonal Bench and Commissioner of Central Excise
Madras High Court · (2006) 194 ELT 151 : (2006) 1 MLJ 222
Central Excise Rules, 1944 — Rule 173Q, 226, 52A, 57F(4A), 57GCentral Excises and Salt Act, 1944 — Section 11A(1), 35C(2), 37Finance Act, 2002 — Section 140
High Courts08 Nov 2005
M. Devendran Vs The Director Tamil Nadu Fire and Rescue Services
Madras High Court · (2006) 1 MLJ 40
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17(1)
High Courts08 Nov 2005Allowed
Sankaralingam Bhuvaneswari College of Pharmacy Vs The Registrar, The Tamil Nadu Dr. M.G.R. Medical University Annai Velankanni's Pharmacy College Vs The Government of Tamil Nadu and The Tamil Nadu Dr. M.G.R. Medical University
Madras High Court · (2005) 11 MAD CK 0047
Indian Medical Council Act, 1956 — Section 10ATamil Nadu Medical University Act, 1987 — Section 4, 42, 5(5)
High Courts08 Nov 2005
Dr. Mrs. Suchitraraj Vedamuthu and Sudhir Andrew Vedamuthu rep. by their power of attorney agent J.S. Rajasingh Vs The Chennai Metropolitan Development Authority
Madras High Court · (2006) 1 MLJ 46
High Courts08 Nov 2005Dismissed
Commissioner of Income Tax Vs Binny Limited
Madras High Court · (2005) 11 MAD CK 0035
Income Tax Act, 1961 — Section 143(1), 16, 260A, 32(1), 34
High Courts08 Nov 2005Dismissed
A. Barnabas Vs Union of India (UOI) and Central Administrative Tribunal, Madras Bench
Madras High Court · (2005) 11 MAD CK 0026
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
High Courts07 Nov 2005Dismissed
Smt. Jayapradha Vs Chief Commissioner of Income Tax and Another
Madras High Court · (2006) 201 CTR 300 : (2006) 284 ITR 385 : (2006) 157 TAXMAN 120
Income Tax Act, 1961 — Section 88
High Courts07 Nov 2005
Palaniappan R.M. Vs Transport Commissioner and Others
Madras High Court · (2006) 2 LLJ 401
Constitution of India, 1950 — Article 226, 32Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts28 Oct 2005
Blue Dart Aviation Limited Vs Capt. Puneet Shankta No. 1, 17th Street, Church Road, Thillai Ganga Nagar, Nanganallur, Chennai 600 061
Madras High Court · (2005) 10 MAD CK 0069
Contract Act, 1872 — Section 23, 27
High Courts28 Oct 2005Dismissed
State Industries Promotion Corporation of Tamil Nadu Ltd. Vs Sivananda Pipe Fittings Ltd.
Madras High Court · (2005) 10 MAD CK 0059
High Courts28 Oct 2005
The Assistant Commissioner, Kendriya Vidyalaya Sangathan and The Administrative Officer, K.V.S. Region Vs T.K. Krishna Kumar and The Registrar, Central Administrative Tribunal
Madras High Court · (2005) 10 MAD CK 0038
High Courts28 Oct 2005Dismissed
Samrathmal Jain (deceased) represented by his legal representatives, Mrs. Lalitha Devi, Anil Kumar and Mrs. Anitha Vs Nainshukdas Baldeodas
Madras High Court · (2005) 10 MAD CK 0028
Contract Act, 1872 — Section 55, 7, 9Specific Relief Act, 1963 — Section 16, 20
High Courts28 Oct 2005Allowed
Chandrasekaran and Others Vs The Commissioner and Secretary to Government Agricultural Department and Others
Madras High Court · (2005) 10 MAD CK 0026
Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956 — Section 6, 7
High Courts28 Oct 2005Dismissed
Haribansh Singh Vs Union of India (UOI)
Madras High Court · (2005) 10 MAD CK 0019
High Courts28 Oct 2005Allowed
R. Balavadivel Vs Chief Educational Officer, District Educational Officer, Secretary, N.S.V.V. Higher Secondary School and S. Thangapandi
Madras High Court · (2005) 4 MLJ 679
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 41Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(4)
High Courts28 Oct 2005
S. Subramanian and 3 others Vs P.M. Sundaram and 4 others
Madras High Court · (2005) 10 MAD CK 0013
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
High Courts28 Oct 2005
E. Thangasamy Raja Vs Mr. A. Mani, The Executive Officer Ettayapuram Selection Grade Town Panchayat, S. Saravanavelu and A. Nagarathinam
Madras High Court · (2005) 10 MAD CK 0011
High Courts28 Oct 2005Allowed
The Joint Commissioner of Customs (Personnel and Vigilance) and The Deputy Commissioner of Customs (P and V) Vs Smt. T.E. Radha, Sundaraj Gugan, Examiner and The Registrar, Central Administrative Tribunal, Madras Bench
Madras High Court · (2005) 4 MLJ 653 : (2006) WritLR 260
High Courts27 Oct 2005Allowed
Sreenivas Charitable Trust Vs The Deputy Commissioner of Income Tax, Exemptions III
Madras High Court · (2006) 280 ITR 357
Income Tax Act, 1961 — Section 36(1)Limitation Act, 1963 — Section 11, 5