High Courts18 Nov 2004Dismissed
P. Anand Narsimha Raj and Others Vs The Director, National Institute of Technology, Formerly known as Regional Engineering College and Others
Madras High Court · (2005) 1 CTC 761 : (2005) 1 MLJ 182
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 11 of 85
High Courts18 Nov 2004Dismissed
The Commissioner of Income Tax Vs M. Chellappan
Madras High Court · (2004) 11 MAD CK 0118
Income Tax Act, 1961 — Section 260A
High Courts18 Nov 2004Dismissed
Member, Appropriate Authority, Income Tax Department and Union of India (UOI) Vs M. Ravindranath, B.S. Purushotham and D. John Alfred
Madras High Court · (2005) 1 MLJ 157
Constitution of India, 1950 — Article 226
High Courts18 Nov 2004Allowed
Auro Food Ltd. Vs The Commissioner of Income tax and The Deputy Commissioner of Income tax
Madras High Court · (2005) 198 CTR 585 : (2005) 276 ITR 658 : (2005) 1 MLJ 79
Income Tax Act, 1961 — Section 220(2), 220(2A)
High Courts18 Nov 2004Dismissed
The Management of Tamil Nadu Cements Corporation Ltd. Vs The Presiding Officer, Principal Labour Court and S. Susai
Madras High Court · (2005) 104 FLR 935 : (2005) 1 LLJ 1159
Constitution of India, 1950 — Article 226
High Courts18 Nov 2004Dismissed
N. Durai Vs Ramamurthy, Nagu @ Nagammal and State by Inspector of Police
Madras High Court · (2004) 11 MAD CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 174Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 109, 302, 304B, 498A
High Courts18 Nov 2004
The Zonal Manager Life Insurance Corporation of India and The Divisional Manager Life Insurance Corporation of India Divisional Office Vs A. Nafizur Rahiman
Madras High Court · (2004) 11 MAD CK 0094
Constitution of India, 1950 — Article 226
High Courts18 Nov 2004Dismissed
Jayakumari Babu Vs B. Amilnathan-now-B. Amalanathan, S. Kalaivani, R. Thulsi and S. Narayani
Madras High Court · (2004) 4 MLJ 708
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 20(2)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(1)
High Courts18 Nov 2004Dismissed
Edwin Vs Ashok Kumar
Madras High Court · (2004) 11 MAD CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts18 Nov 2004Dismissed
M. Ameetha Begam Vs The Commissioner, Marungapuri Panchayat Union and Others
Madras High Court · (2005) 2 CTC 284 : (2005) 105 FLR 869
High Courts18 Nov 2004Allowed
R.P. Sharma Vs State
Madras High Court · (2004) 11 MAD CK 0079
Penal Code, 1860 (IPC) — Section 270Prevention of Food Adulteration Act, 1954 — Section 16(1), 7Tamil Nadu Prohibition of Smoking and Spitting Act, 2002 — Section 12, 7, 9
High Courts18 Nov 2004Dismissed
R. Henry Manoharan Vs The Tahsildar
Madras High Court · (2004) 11 MAD CK 0063
Constitution of India, 1950 — Article 226
High Courts18 Nov 2004Allowed
K.P. Kalatharamenan Vs P. Ravi
Madras High Court · (2004) 11 MAD CK 0061
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Nov 2004Allowed
L. Kathiresan Vs State by Sub Inspector of Police, Central Crime Branch
Madras High Court · (2004) 11 MAD CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 420, 467, 468, 471, 511
High Courts18 Nov 2004Dismissed
Rajiv Sharma Vs India Textile Company
Madras High Court · (2004) 11 MAD CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Nov 2004Dismissed
P. Palanisamy, Lalitha Palanisamy and K. Chilambuchelvan Vs State
Madras High Court · (2004) 11 MAD CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts18 Nov 2004Allowed
C. Soundarajan and Others Vs The Hindustan Steel Works Construction Ltd. and Another
Madras High Court · (2005) 1 CTC 654
High Courts18 Nov 2004
Auro Food Ltd. Vs Commissioner of Income Tax and Another
Madras High Court · (2005) 197 CTR 658
High Courts18 Nov 2004Allowed
C. Vaiyapuri Gounder and Others Vs Commissioner, H.R. and C.E (Administration Department), Chennai and Others
Madras High Court · (2005) 2 CivCC 429 : (2005) 2 RCR(Civil) 521
High Courts18 Nov 2004Allowed
Durai Kannu Naicker Vs State
Madras High Court · (2004) 11 MAD CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401