High Courts15 Oct 2004Dismissed
S. Balan and T.S. Kothandan Vs Srinivasalu, Adhilakshmi, Padmavathi Ammal and Savithri Ammal
Madras High Court · AIR 2005 Mad 216 : (2004) 4 MLJ 617
Specific Relief Act, 1963 — Section 16
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 19 of 85
High Courts15 Oct 2004Dismissed
The Commissioner of Income Tax Vs Sundaram Fasteners Ltd.
Madras High Court · (2005) 194 CTR 339 : (2005) 272 ITR 652
Income Tax Act, 1961 — Section 260A
High Courts15 Oct 2004Allowed
K. Muthu Vs The Presiding Officer, Labour Court and The Management of Chola Textiles (P) Ltd.
Madras High Court · (2005) 104 FLR 751 : (2005) 2 LLJ 483 : (2005) 1 MLJ 143
Constitution of India, 1950 — Article 226
High Courts15 Oct 2004
G. Chandramohan Vs State by Inspector of Police, Prohibition Enforcement Wing
Madras High Court · (2005) 1 CTC 746 : (2005) 1 LW(Cri) 93
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts15 Oct 2004Dismissed
Nivaram Pharma Pvt. Ltd. Vs The Customs, Excise and Gold (Control) Appellate Tribunal, South Regional Bench, The Commissioner of Central Excise (Appeals) and The Assistant Commissioner of Central Excise
Madras High Court · (2006) 203 ELT 8
Constitution of India, 1950 — Article 226
High Courts15 Oct 2004Allowed
Mrs. Parvathy and Mr. Ocheeswaran Vs The Post Master General, The Senior Superintendent of Post Office, The Post Master and D. Baskar
Madras High Court · AIR 2005 Mad 102 : (2005) 2 LW 358 : (2004) 4 MLJ 657
High Courts15 Oct 2004Allowed
M. Saravanachelvam Vs The Commissioner, R.S. Mangalam Panchayat Union, Mr. Dorairaj Commissioner, R.S. Mangalam Panchayat Union, V.T. Natarajan and Ravichandran
Madras High Court · (2004) 4 MLJ 523
Constitution of India, 1950 — Article 226
High Courts15 Oct 2004Allowed
Mangalambal Vs Anjali Devi
Madras High Court · (2004) 5 CTC 338 : (2004) 4 MLJ 503
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)
High Courts14 Oct 2004Allowed
Egmore Benefit Society Employees Union Vs Govt. of Tamil Nadu and Others
Madras High Court · (2005) 2 LLJ 254
Industrial Disputes Act, 1947 — Section 12(3), 9A
High Courts14 Oct 2004Dismissed
M. Muthusamy Udayar (died) and Others Vs Special Commissioner and Commissioner for Land Administration, District Revenue Officer and Revenue Divisional Officer
Madras High Court · (2004) 10 MAD CK 0129
Constitution of India, 1950 — Article 226
High Courts14 Oct 2004Dismissed
EL Forge Limited Vs State Industries Promotion Corporation of Tamil Nadu Ltd.
Madras High Court · (2005) 64 SCL 529
Constitution of India, 1950 — Article 226
High Courts14 Oct 2004Dismissed
Commissioner of Income Tax-I Vs Bank of Madura Limited
Madras High Court · (2004) 10 MAD CK 0086
Interest Tax Act, 1974 — Section 26C
High Courts14 Oct 2004Allowed
Indira Devi Vs Inspector General of Registration and Others
Madras High Court · (2005) 1 CTC 733
Limitation Act, 1963 — Section 5Stamp Act, 1899 — Section 47A(1), 47A(10), 47A(5), 47A(6)
High Courts14 Oct 2004Dismissed
Velimalai Rubber Co. Ltd. Vs State of Tamilnadu
Madras High Court · (2004) 10 MAD CK 0074
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 54(1)
High Courts14 Oct 2004Dismissed
The Chennai Metropolitan Water Supply and Sewerage Board Vs Khrunichev State Research and Production Space Centre and State of Tamil Nadu Khrunichev State Research and Production Space Centre Vs State of Tamil Nadu and The Chennai Metropolitan Water Supply and Sewerage Board
Madras High Court · AIR 2005 Mad 149 : (2004) 4 MLJ 545 : (2005) WritLR 138
Constitution of India, 1950 — Article 226
High Courts14 Oct 2004Dismissed
Government of Tamil Nadu Vs P. Venkatachalam and Others Government of Tamil Nadu Vs S. Rajarathinam, The Registrar, Tamil Nadu Administrative Tribunal and The Principal Accountant General, (Accounts and Entitlement)
Madras High Court · (2004) 10 MAD CK 0008
Constitution of India, 1950 — Article 226
High Courts14 Oct 2004
Iyyankannu @ Kannan Vs State and Another
Madras High Court · (2004) 5 CTC 335 : (2004) 2 LW(Cri) 828
Criminal Procedure Code, 1973 (CrPC) — Section 154, 482
High Courts13 Oct 2004Dismissed
B. Kamsala Vs Bommi, The Inspector of Police and The Superintendent of Police
Madras High Court · AIR 2005 Mad 101 : (2005) 1 LW(Cri) 297
Guardians and Wards Act, 1890 — Section 7
High Courts13 Oct 2004
C. Ranganathan and Others Vs Government of Tamil Nadu and Others
Madras High Court · (2007) 1 ACC 888
High Courts13 Oct 2004Dismissed
The Secretary, Sridevi Girls Hr. Sec. School Vs S. Vijayalakshmi Amma and The Government of Tamil Nadu
Madras High Court · (2004) 4 MLJ 542