High Courts28 Dec 2004Dismissed
Murugan Vs State by Inspector of Police
Madras High Court · (2004) 12 MAD CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 2 of 85
High Courts28 Dec 2004Dismissed
Dhandapani Vs State by The Inspector of Police
Madras High Court · (2005) CriLJ 2847
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts28 Dec 2004Dismissed
Vellai Thurai Vs State
Madras High Court · (2005) 2 LW(Cri) 838
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts28 Dec 2004Dismissed
K. Gopal Vs The District Collector, The Assistant Director of Rural Development (Audit), The Tahsildar and The Deputy Block Development Officer Pappireddypatti Panchayat Union
Madras High Court · (2005) 1 CTC 596 : (2005) 1 MLJ 317 : (2005) WritLR 497
Constitution of India, 1950 — Article 226
High Courts28 Dec 2004
Regional Director, E.S.I. Corporation and Another Vs Aruna Stores, Proprietrix J. Shantha and Another
Madras High Court · (2005) 2 LLJ 629 : (2005) 1 MLJ 354
Employees State Insurance Act, 1948 — Section 1(5), 82
High Courts28 Dec 2004Dismissed
R. Ganesan, Kanagaraj and Marimuthu Vs State
Madras High Court · (2004) 12 MAD CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 114A, 24, 25, 26Penal Code, 1860 (IPC) — Section 302, 34, 392
High Courts27 Dec 2004
Muthu Ganesh and Others Vs The Commissioner, Corporation of Chennai
Madras High Court · (2005) 3 LW 693 : (2005) 1 MLJ 235
Constitution of India, 1950 — Article 226
High Courts27 Dec 2004
E. Kader Batcha Vs R.M. Veeramani and Others
Madras High Court · (2005) 3 ACC 546 : (2005) 2 LW 373
High Courts23 Dec 2004Allowed
Dr. M. Sathiyapriya Vs The Secretary to Government, Health and Family Welfare Department, The Director of Medical Education, The Secretary, Selection Committee and Dr. B. Karthikeyan
Madras High Court · (2005) 1 MLJ 378
Constitution of India, 1950 — Article 14, 166, 309Government of India Act, 1935 — Section 241(2)Medical Service Special Rules — Rule 21
High Courts23 Dec 2004
T. Veeran Vs The Commissioner of Municipal Administration, The Regional Director of Municipal Administration, Madurai Region and The Commissioner, Melur Municipality
Madras High Court · (2004) 12 MAD CK 0107
Constitution of India, 1950 — Article 226
High Courts23 Dec 2004Dismissed
A.R. Sampath Raghavan Vs The Managing Director, Food Corporation of India, The Regional Director (Food), Southern Region, Ministry of Food and Civil Supplies (Department of Food) and The Zonal Manager (South), Food Corporation of India
Madras High Court · (2004) 12 MAD CK 0100
Constitution of India, 1950 — Article 226
High Courts23 Dec 2004Dismissed
Joseph Dominic Britto Vs Sampoorna Mary @ Philo
Madras High Court · (2005) 2 CivCC 182 : (2005) 1 CTC 164 : (2005) 2 LW 213 : (2005) 1 RCR(Civil) 745 : (2005) 1 RCR(Criminal) 888
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
High Courts23 Dec 2004Allowed
Trichy Prime Tannery and Others Vs Tamil Nadu Pollution Control Board and The Superintending Engineer, Tamil Nadu Electricity Board
Madras High Court · (2005) 1 MLJ 342 : (2005) WritLR 40
Constitution of India, 1950 — Article 226
High Courts23 Dec 2004Dismissed
The Regional Director, Southern Regional Committee, National Council for Teacher Education Vs Venkateswara Training Institute of Vetri College
Madras High Court · (2005) 1 CTC 594 : (2005) 1 MLJ 355 : (2005) WritLR 45
General Clauses Act, 1897 — Section 10, 10(1)National Council for Teachers Education (Recognition, Norms and Procedure) Regulations, 2002 — Regulation 7
High Courts23 Dec 2004Allowed
K. Lal Robert Vs The Tamil Nadu Electricity Board
Madras High Court · (2004) 12 MAD CK 0073
Constitution of India, 1950 — Article 226
High Courts23 Dec 2004
M/s. Integrated Finance Company Limited Vs SMT (India) Limited. (Formerly known as Tungabadra Machinery and Tools Limited) and T.G. Veera Prasad
Madras High Court · (2004) 12 MAD CK 0009
High Courts22 Dec 2004Dismissed
Shobana Kumari, Director, Thiruvancore Raja Vaidya Salai (P) Ltd. Vs T.T. Suresh
Madras High Court · (2004) 12 MAD CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts22 Dec 2004Allowed
Vengaivasal Village Panchayat Vs The State of Tamilnadu
Madras High Court · AIR 2005 Mad 226 : (2005) 3 LW 351
Constitution of India, 1950 — Article 243, 243A, 40Land Acquisition Act, 1894 — Section 16, 54, 54(A)Tamil Nadu Panchayats (Amendment) Act, 1994 — Section 125, 125(1), 125(2), 2(28)
High Courts22 Dec 2004Allowed
Mrs. Bindiya Hillary Mehra Vs Dipak R. Mehra and Mrs. M.R. Girija
Madras High Court · (2004) 12 MAD CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts22 Dec 2004Dismissed
The Secretary, Vallalar Gurukulam Higher Secondary School Vs District Educational Officer and G. Anbarasan
Madras High Court · (2005) 4 CTC 7 : (2005) 107 FLR 315 : (2005) 1 MLJ 488