High Courts05 Nov 2004Dismissed
Srivari Paper Syndicate Vs Andhra Printers Ltd.
Madras High Court · (2005) 1 MLJ 65
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 14 of 85
High Courts05 Nov 2004Allowed
C. Rajendran Vs The Joint Registrar of Co-op. Societies, The Deputy Registrar of Co.op. Societies and Thirumangalam Co-op Primary Agriculture and Rural Development Bank Ltd.
Madras High Court · (2004) 11 MAD CK 0062
Constitution of India, 1950 — Article 226
High Courts05 Nov 2004
Vetrivel Vs The State
Madras High Court · (2004) 11 MAD CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts05 Nov 2004
Smt. Grace Subanandam Vs The Revenue Divisional Officer, Thirumangalam Co-operative Building Society Limited and The State of Tamil Nadu
Madras High Court · (2004) 11 MAD CK 0043
High Courts05 Nov 2004Dismissed
Deputy Commissioner of Income Tax, Special Range-I Vs The United Nilgiris Tea Estate Company Ltd.
Madras High Court · (2006) 203 CTR 336 : (2005) 273 ITR 470
Income Tax Act, 1961 — Section 32(1), 32(3), 32AB, 32AB(1), 32AB(3)
High Courts05 Nov 2004Dismissed
I. Nisar Ahmed Khan Vs The Loss of Ecology Authority and Dindugul Tanners Association
Madras High Court · (2004) 11 MAD CK 0014
Constitution of India, 1950 — Article 226
High Courts04 Nov 2004
Raja Murali Advertising Consultancy Vs The State of Tamil Nadu and Another
Madras High Court · AIR 2005 Mad 112 : (2004) 5 CTC 679 : (2004) 4 MLJ 672 : (2005) WritLR 534
Madras City Municipal Corporation Act, 1919 — Section 326J
High Courts04 Nov 2004Allowed
Muthiah Konar and Others Vs State
Madras High Court · (2004) 11 MAD CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts04 Nov 2004
The Commissioner, Municipal Council and The Town Planning Officer Vs S. Rajagopalan and Others V. Veeriah and Others Vs State of Tamil Nadu and Others
Madras High Court · (2004) 11 MAD CK 0089
Constitution of India, 1950 — Article 226
High Courts04 Nov 2004
The Government of Tamil Nadu Vs Manohara Bauxite Mines and The Government of India
Madras High Court · AIR 2005 Mad 215 : (2004) 4 MLJ 699 : (2004) WritLR 826
Tamil Nadu Town and Country Planning Act, 1971 — Section 10
High Courts04 Nov 2004Dismissed
M.R. Palanisamy Vs Thanthai Periyar Transport Corporation Limited, State Transport Appellate Tribunal and M. Lakshmikanthan, presently owned by R. Selvaraj
Madras High Court · (2004) 11 MAD CK 0071
Motor Vehicles Act, 1988 — Section 100(3), 104
High Courts04 Nov 2004
Tamil Nadu Pollution Control Board Vs The State Human Rights Commission and S.P. Muthuraman President, Tamil Manila Congress Youth Wing
Madras High Court · (2004) 11 MAD CK 0068
Constitution of India, 1950 — Article 226
High Courts04 Nov 2004Dismissed
Sriram Educational Trust Vs State of Tamil Nadu and C. Sekar
Madras High Court · (2004) 4 MLJ 716 : (2005) WritLR 178
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 105
High Courts04 Nov 2004
The Superintending Engineer (Civil) Hydro Project, T.N.E.B., The Superintending Engineer, Salem Electricity Distribution and The Assistant Executive Engineer, Material Management Salem Vs S. Sivamani
Madras High Court · (2005) 104 FLR 945 : (2005) 2 LLJ 1127 : (2005) 1 MLJ 67 : (2005) WritLR 494
High Courts03 Nov 2004
The Management of Coimbatore District Central Co-operative Bank Vs The Presiding Officer, Labour Court, The Secretary, Coimbatore District Cooperative Bank Employees' Association, The Secretary, Erode District Central Cooperative Bank, Retired Employees Welfare Association and P.E.1 Erode District Central Cooperative Bank
Madras High Court · (2005) 105 FLR 443 : (2005) 2 LLJ 312 : (2005) 1 MLJ 656
Industrial Disputes Act, 1947 — Section 22(1), 23
High Courts03 Nov 2004Allowed
B. Kamaraj Vs Elumalai and Others
Madras High Court · (2004) 11 MAD CK 0070
Constitution of India, 1950 — Article 227
High Courts03 Nov 2004Dismissed
The District Forest Officer, Sathyamangalam Division Vs M. Irulappan
Madras High Court · (2004) 5 CTC 714 : (2004) 4 MLJ 638 : (2004) WritLR 854
Tamil Nadu Forest Act, 1882 — Section 39(1), 50(4), 51(2), 52, 54
High Courts03 Nov 2004Dismissed
Ashok Kumar Jain, Alagappa Nagar Residents Welfare Association Vs The Commissioner, Corporation of Chennai and Others
Madras High Court · (2004) 11 MAD CK 0052
Constitution of India, 1950 — Article 226
High Courts02 Nov 2004
Shasun Drugs and Chemicals Vs Customs, Excise and Service Tax Appellate Tribunal, SZB, The Commissioner of Customs and The Deputy Commissioner of Customs
Madras High Court · (2006) 198 ELT 179 : (2004) 4 MLJ 688
Constitution of India, 1950 — Article 226
High Courts01 Nov 2004Dismissed
G.V. Srinivasan Chettiar Trust Vs The Inspector General of Registration and Joint Registrar of Registration
Madras High Court · (2004) 5 CTC 624 : (2005) 98 RD 126 : (2005) 1 RD 126
Stamp Act, 1899 — Section 56(1), 57, 59(2)