COURT ARCHIVE

Madras High Court judgments, 2004

1,695 judgments · page 13 of 85

High Courts09 Nov 2004Dismissed

URC Construction (P) Ltd. Vs The Indian Institute of Technology, The Superintending Engineer, Indian Institute of Technology and Larson and Toubro Limited

Madras High Court · (2005) 1 BC 573 : (2004) 5 CTC 631 : (2005) 2 CTLJ 264 : (2005) 1 MLJ 283 : (2005) WritLR 518

Constitution of India, 1950 — Article 136, 14, 226, 298, 299

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High Courts09 Nov 2004

Vivekananda Teacher Training Institute for Women run by Angammal Educational Trust Vs The Regional Director, National Council for Teacher Education, The Secretary to Government of Tamil Nadu and The Director, Director of Teacher Education Research and Training

Madras High Court · (2004) 11 MAD CK 0092

Constitution of India, 1950 — Article 226

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High Courts09 Nov 2004Dismissed

Jeyakumar Vs State

Madras High Court · (2004) 11 MAD CK 0086

Criminal Procedure Code, 1973 (CrPC) — Section 374

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High Courts09 Nov 2004Dismissed

The Commissioner of Income Tax Vs Nameel Leathers and Uppers

Madras High Court · (2005) 195 CTR 284 : (2005) 273 ITR 350

Income Tax Act, 1961 — Section 260A

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High Courts09 Nov 2004

The Commissioner of Income Tax Vs M. Chellappan and P.L. Gandhi

Madras High Court · (2005) 198 CTR 490 : (2006) 281 ITR 444

Income Tax Act, 1961 — Section 260A

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High Courts08 Nov 2004Allowed

Sellappa Gounder Vs The State of Tamil Nadu

Madras High Court · (2005) 1 CTC 348 : (2004) 4 MLJ 726 : (2005) 1 RCR(Civil) 848

Constitution of India, 1950 — Article 227

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High Courts08 Nov 2004Dismissed

BinjRajka Steel Tubes Ltd. Vs State by Inspector of Police and G. Kesavalu Naidu alias Kesavan

Madras High Court · (2004) 11 MAD CK 0104

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts08 Nov 2004Dismissed

R. Nagarajan and R. Loganathan Vs R.N. Nachimuthu

Madras High Court · (2004) 5 CTC 662 : (2005) 1 MLJ 66

Constitution of India, 1950 — Article 227

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High Courts08 Nov 2004Allowed

Masiammal Vs Narasakka, N. Markandan, N. Desingh, Smt. Unamma, B. Kumar and B. Ramesh

Madras High Court · (2004) 5 CTC 727 : (2005) 1 MLJ 62 : (2005) 2 RCR(Civil) 292

Constitution of India, 1950 — Article 227

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High Courts08 Nov 2004Allowed

B. Mari Vs State

Madras High Court · (2004) 11 MAD CK 0093

Constitution of India, 1950 — Article 226

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High Courts08 Nov 2004

K. Thinakaran and Others Vs The Presiding Officer, Labour Court, The Management, Tuticorin Stevedores Association and Tuticorin Port Trust

Madras High Court · (2004) 11 MAD CK 0049

Constitution of India, 1950 — Article 226

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High Courts05 Nov 2004

State of Tamil Nadu Vs P. Krishnamoorthy and Others P. Krishnamoorthy and K. Chittiravel Vs State of Tamil Nadu R. Sahadevan Vs State of Tamil Nadu V. Sankara Subbu and Others Vs State of Tamil Nadu and Others K. Shanmugam Vs State of Tamil Nadu M. Chithanathan Vs State of Tamil Nadu Ruby Nesamani Vs State of Tamil Nadu K. Shankar and Others Vs State of Tamil Nadu and Others B. Jayakumar, K. Balasubramanian and G. Dhanapal Vs State of Tamil Nadu S. Pachaikani Vs State of Tamil Nadu S. Govindarajan Vs State of Tamil Nadu C. Jayaraman Vs State of Tamil Nadu S. Subbu Vs State of Tamil Nadu P. Santhosham Vs State of Tamil Nadu Kallapalli Panchayat (Gr.I) Vs State of Tamil Nadu M. Velusamy Vs State of Tamil Nadu Vimal Kumar Vs State of Tamil Nadu R. Sekar and P.K. Sridhar Vs State of Tamil Nadu Patel KNR (JV) Patel Estate Vs The District Collector, Vellore District and The District Collector, Dharmapuri District Ayyadurai Vs State of Tamil Nadu S. Navaneethan Vs State of Tamil Nadu M. Vijaya Mohan, P. Udayakumar, S. Prema and M. Vijaya Mohan Vs State of Tamil Nadu R. Prabhakaran Vs State of Tamil Nadu S. Mohan Vs State of Tamil Nadu P. Radhakrishnan Vs State of Tamil Nadu A. George Roy Vs The Government of Tamil Nadu S. Kalpana Vs State of Tamil Nadu

Madras High Court · (2004) 4 MLJ 418

Constitution of India, 1950 — Article 226Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 17, 18

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High Courts05 Nov 2004

The Enforcement Officer, Enforcement Directorate Vs A. Muthusamy, Managing Director, P.V. Krishnamani, Vice-President and New Line Finance Ltd.

Madras High Court · (2005) 1 LW(Cri) 380

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482

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High Courts05 Nov 2004

The Management of Hotel Southern (P) Ltd. Vs The Presiding Officer, Labour Court and M. Thangavel

Madras High Court · (2004) 11 MAD CK 0136

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High Courts05 Nov 2004Allowed

P. Telsa Vs The Chairman Tamilnadu Electricity Board

Madras High Court · (2004) 11 MAD CK 0115

Constitution of India, 1950 — Article 226Electricity Rules, 1956 — Rule 91, 91(3)

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High Courts05 Nov 2004Allowed

K.R. Ramalingam, Branch Manager, Tamil Nadu Transport Corporation Vs The State of Tamil Nadu

Madras High Court · (2005) 1 MLJ 172

Constitution of India, 1950 — Article 226

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High Courts05 Nov 2004Dismissed

Union of India (UOI) Vs National Association of Pensioners and The Registrar, Central Administrative Tribunal, (Madras Bench)

Madras High Court · (2004) 11 MAD CK 0106

Constitution of India, 1950 — Article 226

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High Courts05 Nov 2004Allowed

D. Ulaganathan Vs The Chairman, Teachers Recruitment Board and The Director of School Education

Madras High Court · (2004) 11 MAD CK 0091

Constitution of India, 1950 — Article 226

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High Courts05 Nov 2004Dismissed

S. Kumaran Vs The Presiding Officer, Principal Labour Court and The Management K. Cone Products

Madras High Court · (2004) 11 MAD CK 0085

Constitution of India, 1950 — Article 226

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High Courts05 Nov 2004Dismissed

Commissioner of Income Tax Vs Amaravathi Co-operative Sugar Mills

Madras High Court · (2004) 11 MAD CK 0077

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