High Courts01 Nov 2004Dismissed
M. Muthusamy Naicker Vs The Land Acquisition Officer-cum-Revenue Divisional Officer
Madras High Court · (2004) 11 MAD CK 0100
Land Acquisition Act, 1894 — Section 11, 11A, 4(1), 6
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 15 of 85
High Courts01 Nov 2004
R. Vijayalakshmi Vs P.P.R. Hariharan and Others
Madras High Court · (2004) 11 MAD CK 0076
Tamil Nadu Land Encroachment Act, 1905 — Section 6
High Courts01 Nov 2004
K.S. Ganapathya Pillai, Managing Trustee Vs The Deputy Commissioner, Hindu Religious and Charitable Endowment Department
Madras High Court · (2004) 5 CTC 328
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 3, 53(1), 53(2)
High Courts01 Nov 2004
PVG Industries Vs Premier Industries Drives (P) Ltd.
Madras High Court · (2004) 5 CTC 332 : (2004) 4 MLJ 685
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts01 Nov 2004Dismissed
Velmurugan, Thirumavalavan and Kannan Vs State
Madras High Court · (2004) 11 MAD CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 109, 120(B), 147, 148, 302
High Courts01 Nov 2004
Mrs. V. Chandrakanth Vs State of Tamil Nadu and The Chairman, Tamilnadu Housing Board
Madras High Court · (2004) 5 CTC 663 : (2004) 4 MLJ 632 : (2005) WritLR 303
Land Acquisition Act, 1894 — Section 10, 4(1), 5A, 6, 9(3)
High Courts29 Oct 2004Allowed
M. Latchumanan Vs Union Territory of Pondicherry and Others
Madras High Court · (2005) CriLJ 1691 : (2005) 3 RCR(Criminal) 671
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Oct 2004Dismissed
The Superintending Engineer, Mechanical-II, Tamil Nadu Electricity Board and Another Vs Smt. Sankupathy
Madras High Court · (2005) 1 ACC 275 : (2005) ACJ 630 : (2004) 5 CTC 321 : (2005) 104 FLR 8 : (2005) 1 LLJ 763 : (2004) 4 MLJ 680
Workmens Compensation Act, 1923 — Section 3, 3(1)
High Courts29 Oct 2004
Masilamani and Poongavanam Vs The Deputy Commissioner of Labour-I and Annammal
Madras High Court · (2004) 10 MAD CK 0139
Constitution of India, 1950 — Article 226
High Courts29 Oct 2004Dismissed
S. Mathias Vs The State of Tamilnadu
Madras High Court · (2004) 10 MAD CK 0136
Constitution of India, 1950 — Article 226
High Courts29 Oct 2004Dismissed
Karuppan alias Karuppusamy Vs The State
Madras High Court · (2004) 10 MAD CK 0123
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 357, 376
High Courts29 Oct 2004Dismissed
J. Indira Vs The District Magistrate and District Collector and The Secretary to Government of Tamil Nadu Prohibition and Excise Department
Madras High Court · (2004) 10 MAD CK 0101
Constitution of India, 1950 — Article 226
High Courts29 Oct 2004Dismissed
M. Venkatesh and S.R. Duraisamy Vs The Presiding Officer, Labour Court and The Management, Machs Springs Pvt. Ltd.
Madras High Court · (2004) 10 MAD CK 0087
Constitution of India, 1950 — Article 226
High Courts29 Oct 2004
R. Venu Vs The State Level Scrutiny Committee and Secretary to Government, Adi-dravidar and Tribal Welfare Department, The Kanyakumari District Vigilance Committee and The Revenue Divisional Officer
Madras High Court · (2005) 3 CTC 658
Constitution of India, 1950 — Article 226
High Courts29 Oct 2004Allowed
Gundan @ Venkatachalam, Mottaiyan @ Muthusamy, Kadai Govindaraj and Madhu @ Tharagu Madhu Vs State: by Inspector of Police
Madras High Court · (2004) 10 MAD CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts29 Oct 2004Dismissed
Mr. C. Ramaraj Vs The Chairman and Managing Director, Vijaya Bank, Head Office, Chief Manager, Vijaya Bank, HO, Chief Manager, Vijaya Bank and Chief Manager, Vijaya Bank, Zonal Office
Madras High Court · (2004) 10 MAD CK 0051
Constitution of India, 1950 — Article 226
High Courts29 Oct 2004Allowed
Thanjai Tamil Palkalaikazhaga Aasiriyar Peravai Vs Tamil University and Others
Madras High Court · (2004) 4 MLJ 701
Constitution of India, 1950 — Article 226
High Courts29 Oct 2004Dismissed
Sri Sankara Bala Vidyalaya Matriculation School managed by Sree Saradha Educational Trust Vs The Commissioner and Secretary to the Govt. of Tamil Nadu, The Director, Directorate of Matriculation Schools, The Inspector of Matriculation School and Radha Subramanian
Madras High Court · (2004) WritLR 836
Easements Act, 1882 — Section 62Matriculation School Code — Section 11Tamil Nadu Public Building (Licensing) Act, 1965 — Section 5(1)
High Courts29 Oct 2004
R. Sridhar Vs R. Sukanya and Others
Madras High Court · (2005) 1 LW 381 : (2005) 1 MLJ 214 : (2005) 2 RCR(Civil) 196
Family Courts Act, 1984 — Section 11, 20, 3Hindu Marriage Act, 1955 — Section 22
High Courts29 Oct 2004Dismissed
M. Ekambaram Vs State of Tamil Nadu
Madras High Court · (2004) 10 MAD CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302