High Courts31 Dec 2004
United India Insurance Co. Ltd. Vs J. Senthil Kumar and Another
Madras High Court · (2005) 3 ACC 500
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 1 of 85
High Courts31 Dec 2004Allowed
V. Munusamy (deceased) and Others Vs M. Suguna
Madras High Court · (2005) 1 CTC 107
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Partition Act, 1893 — Section 4(1)
High Courts31 Dec 2004Dismissed
Balasubramanya Gupta Vs Saraswathi Ammal (died), Sethuraman and N. Radhakrishnan
Madras High Court · (2005) 2 LW 450
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts31 Dec 2004
V. Lingasamy Vs The Secretary to Government, Home Department and Others
Madras High Court · (2005) 1 CTC 639 : (2005) 2 RCR(Criminal) 904
Constitution of India, 1950 — Article 226
High Courts31 Dec 2004Dismissed
Smt. R. Nalini and Mr. B. Ranganathan Vs State
Madras High Court · (2004) 12 MAD CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 61
High Courts30 Dec 2004Dismissed
Dove Investments Private Ltd., Maxworth Investments Private Ltd. and P.N. Mohan Vs Gujarat Industrial Investment Corporation Ltd. and Sterling Holiday Resorts (India) Ltd. Sterling Holiday Resorts (India) Ltd. Vs Gujarat Industrial Investment Corporation Ltd., Dove Investments Private Ltd., Maxworth Investments Private Ltd. and P.N. Mohan
Madras High Court · (2005) 1 LW 315
Companies Act, 1956 — Section 10F
High Courts30 Dec 2004Dismissed
Pallavan Transport Corporation Ltd. Vs T. Mallika, Jaya and K. Raju
Madras High Court · (2005) 2 ACC 359 : (2006) ACJ 810 : (2005) 1 CTC 161 : (2005) 1 LW 557
Motor Vehicles Act, 1988 — Section 173
High Courts30 Dec 2004Dismissed
Dove Investments Private Ltd. and Others Vs Gujarat Industrial Investment Corporation Ltd. and Others
Madras High Court · (2005) 124 CompCas 399 : (2005) 6 CompLJ 490 : (2005) 1 CTC 249 : (2005) 1 MLJ 269 : (2005) 60 SCL 604
Companies Act, 1956 — Section 108(1A), 108(1B), 108(1C), 108(1D), 10F
High Courts30 Dec 2004
J. Ravi Chandran Vs Tamil Nadu State Transport Corporation
Madras High Court · (2006) ACJ 1365 : (2005) 2 CTC 341 : (2006) 2 LLJ 329 : (2005) 2 MLJ 15
Motor Vehicles Act, 1988 — Section 163A
High Courts29 Dec 2004Allowed
S. Louis Maran Vs State of Tamil Nadu
Madras High Court · (2004) 12 MAD CK 0135
High Courts29 Dec 2004Dismissed
Azhagiri Vs The Managing Director, Villupuram District Co-op. Spinning Mills Ltd., The Commissioner, Handloom and Spinning and The Director of Handloom, Dr. Radhakrishnan Salai
Madras High Court · (2004) 12 MAD CK 0116
Constitution of India, 1950 — Article 226
High Courts29 Dec 2004Dismissed
Signals and Systems (I) Pvt. Ltd. Vs M. Rajini
Madras High Court · (2005) 128 CompCas 587
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts29 Dec 2004Allowed
K.R. Sathyamoorthy Vs The Tamil Nadu, Dr. M.G.R. Medical University and The Dean, Madurai Medical College
Madras High Court · (2004) 12 MAD CK 0099
Constitution of India, 1950 — Article 226
High Courts29 Dec 2004Dismissed
N. Selvan Vs The Inspector General of Police, CRPF, The Deputy Inspector General of Police and The Principal, RIC - II, CRPF
Madras High Court · (2005) 1 MLJ 352 : (2005) WritLR 104
High Courts29 Dec 2004
United India Insurance Company Ltd., Branch Officer Vs Veluchamy and Another
Madras High Court · (2005) ACJ 1483 : (2005) 1 CTC 38
High Courts29 Dec 2004Dismissed
Nallathambi Vs The Superintendent of Police and Others
Madras High Court · AIR 2005 Mad 192 : (2005) 1 MLJ 470 : (2005) 2 RCR(Civil) 211
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 35Constitution of India, 1950 — Article 226
High Courts29 Dec 2004Allowed
Rev. Samuel D. Stephens and Pastor Paulraj Vs Pastor A. Samuel Ramasamy
Madras High Court · (2004) 12 MAD CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts29 Dec 2004Dismissed
R. Nanjappan Vs The District Collector and Others
Madras High Court · (2005) WritLR 47
Constitution of India, 1950 — Article 226
High Courts29 Dec 2004
United India Insurance Co. Ltd. Vs Veluchamy and Another
Madras High Court · (2006) 1 ACC 416
High Courts28 Dec 2004
V.R. Venkataraman Vs Chief Controlling Revenue Authority/The Inspector General of Registration and Others
Madras High Court · (2005) 2 CTC 465 : (2005) 2 RCR(Civil) 628
Stamp Act, 1899 — Section 47A(5)