High Courts19 Oct 2004Dismissed
Jayashankar Vs Union Territory of Pondicherry
Madras High Court · (2004) 10 MAD CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 18 of 85
High Courts19 Oct 2004Dismissed
Commissioner of Income Tax Vs S.N. Sons
Madras High Court · (2004) 10 MAD CK 0080
Income Tax Act, 1961 — Section 260A
High Courts19 Oct 2004Dismissed
Perumal Vs State
Madras High Court · (2004) 10 MAD CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts19 Oct 2004Dismissed
V. Valliappan Vs S.M. Ramanathan, Manager, Sri Ramachandra Finance and Investments
Madras High Court · (2004) 10 MAD CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Oct 2004Allowed
A.P. Balakrishnan and Others Vs The District Collector and The Special Tahsildar Land Acquisition No. 2
Madras High Court · (2004) 10 MAD CK 0059
Constitution of India, 1950 — Article 226
High Courts19 Oct 2004
R. Venkatesan and Others Vs The District Collector and Others
Madras High Court · (2004) 10 MAD CK 0034
Constitution of India, 1950 — Article 226
High Courts19 Oct 2004
United India Insurance Co. Ltd. Vs Alex, Ravi @ K.Ravichandran and R.D.J. Alex
Madras High Court · (2005) 3 ACC 595 : (2005) 1 LW 563
Motor Vehicles Act, 1988 — Section 173
High Courts19 Oct 2004
A. Samivel Vs The Competent Authority and Additional Commissioner (Cinema and Irrigation), Land Administration Department
Madras High Court · (2004) 4 MLJ 565
Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 11
High Courts18 Oct 2004Allowed
Romar Fashions Vs The Joint Director, Apparel Export Promotion Council, The Appellate Committee, The Second Appellate Committee, Ministry of Textiles, Exports HI Section and State Bank of India
Madras High Court · (2004) 10 MAD CK 0144
High Courts18 Oct 2004Dismissed
N.L.C. Labour and Staff Union (CITU) Vs Chief General Manager, P and A (K), P and A Department, N L C Ltd.
Madras High Court · (2004) 10 MAD CK 0126
Constitution of India, 1950 — Article 226
High Courts18 Oct 2004
M. Chinnappan Vs M. Ranganathan and B.M. Chennaiya Chetty
Madras High Court · AIR 2005 Mad 105 : (2004) 5 CTC 326 : (2004) 4 MLJ 510 : (2005) 1 RCR(Rent) 207
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts18 Oct 2004
S. Rajagopal Vs Chairman and Managing Director, Indian Bank, The Appellate Authority for Officers in Scale III, Indian Bank, C/o. Vigilance Department and The General Manager (Admn) cum Disciplinary Authority, Indian Bank, C/o. Personnel Department
Madras High Court · (2005) 2 LLJ 427
Constitution of India, 1950 — Article 226
High Courts18 Oct 2004
P.K. Ravichandran and R. Thulasidass Vs The Chairman, Tamil Nadu Electricity Board, The Superintending Engineer, Coimbatore Electricity Distribution Circle, The Superintending Engineer, Nilagiri Electricity Distribution Circle and O.P. Mohamed
Madras High Court · (2004) 10 MAD CK 0116
Constitution of India, 1950 — Article 226
High Courts18 Oct 2004
C. Duraisamy Vs The Collector and The Tahsildar, Madhavaram Range
Madras High Court · (2004) 10 MAD CK 0114
Constitution of India, 1950 — Article 226
High Courts18 Oct 2004Dismissed
The Union of India (UOI) Vs T. Varadaraju, S. Ruth Joice Roopavathi, S. Perumal QTS and Central Administrative Tribunal
Madras High Court · (2004) 10 MAD CK 0113
Constitution of India, 1950 — Article 16(4A), 309
High Courts18 Oct 2004Dismissed
A. Shanmugham Vs Government of Tamil Nadu
Madras High Court · (2004) 10 MAD CK 0012
Bonded Labour System Abolition Act, 1976 — Section 2
High Courts18 Oct 2004Dismissed
S. Thangavelu Vs S. Kannammal
Madras High Court · AIR 2005 Mad 106 : (2004) 5 CTC 352 : (2005) 1 DMC 204 : (2004) 4 MLJ 508 : (2005) 1 RCR(Civil) 155
Constitution of India, 1950 — Article 227
High Courts15 Oct 2004Dismissed
Yasuddin, Nettai Ibrahim @ Ibrahim and Kulai Ibrahim @ Ibrahim Vs Inspector of Police
Madras High Court · (2004) 10 MAD CK 0153
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts15 Oct 2004Dismissed
Dr. K. Subburamu, Associate Professor (Crop Physiology), Horticultural College and Research Institute and Dr. B. Rajamanickam, Associate Professors (Ag. Micro Biology), Tamil Nadu Agricultural University Vs The State of Tamilnadu and Others
Madras High Court · (2004) 10 MAD CK 0103
Constitution of India, 1950 — Article 226
High Courts15 Oct 2004Dismissed
Ramakrishna Naidu Vs Sethuraman, Mathrubootham and Sekar
Madras High Court · AIR 2005 Mad 108
Civil Procedure Code, 1908 (CPC) — Section 115