High Courts05 Oct 2004
Rafeeq Vs State by Inspector of Police
Madras High Court · (2004) 10 MAD CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 374
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 22 of 85
High Courts04 Oct 2004
Union of India (UOI) Vs G. Ramachandra Reddy and Co. and Justice MA Sattar Sayeed (Retd) Arbirator
Madras High Court · (2007) 1 ARBLR 41 : (2005) 1 LW 297
Arbitration Act, 1940 — Section 39
High Courts04 Oct 2004
Veeraiyan Vs State by Inspector of Police
Madras High Court · (2005) CriLJ 563
Penal Code, 1860 (IPC) — Section 302, 307, 341, 448, 449
High Courts01 Oct 2004Dismissed
C. Venkatasubbu Vs K.N. Solairajan
Madras High Court · (2004) 5 CTC 87
Contempt of Courts Act, 1971 — Section 10, 12, 2
High Courts01 Oct 2004Dismissed
Valliammal Society Vs The State of Tamil Nadu
Madras High Court · (2005) WritLR 511
Constitution of India, 1950 — Article 226
High Courts01 Oct 2004
The Chairman, Karur Vysya Bank Limited Vs The Presiding Officer, Industrial Tribunal and The Workman rep. by the President, Tamil Nadu Bank Deposit Collectors Union
Madras High Court · (2004) 10 MAD CK 0106
Constitution of India, 1950 — Article 226
High Courts01 Oct 2004Dismissed
The Chief Engineer, Chennai Port Trust Vs Amudha Engineer Co. Ltd., Engineering Contractors and Others
Madras High Court · (2005) 1 ARBLR 19 : (2004) 4 CTC 721 : (2004) 4 MLJ 429
Arbitration and Conciliation Act, 1996 — Section 34
High Courts01 Oct 2004
State Vs K.V. Rajendran and Others
Madras High Court · (2004) 5 CTC 598
Criminal Procedure Code, 1973 (CrPC) — Section 156, 157
High Courts01 Oct 2004
Usha Ranganathan and Others Vs Arulmighu Anjaneyaswamy Thirukoil, Rangarao and Krishnamoorthy
Madras High Court · (2004) 10 MAD CK 0066
Constitution of India, 1950 — Article 227
High Courts01 Oct 2004
Sri Raghavendra Swami Mutt Vs Panchapakesa Iyer
Madras High Court · AIR 2005 Mad 129 : (2004) 4 LW 545 : (2004) 4 MLJ 727
Limitation Act, 1908 — Article 134BLimitation Act, 1963 — Article 96, 9(1)Madras Hindu Religious Endowments Act, 1926 — Section 76
High Courts01 Oct 2004Allowed
K. Ramakrishnan and Others Vs The Presiding Officer, Industrial Tribunal and The Management of W.S. Industries (India) Ltd.
Madras High Court · (2004) 10 MAD CK 0064
Constitution of India, 1950 — Article 226
High Courts01 Oct 2004Allowed
Karuppanna Gounder Dharmakartha Vs The Special Commissioner and Commissioner of Land Administration and Others
Madras High Court · (2004) 10 MAD CK 0062
Constitution of India, 1950 — Article 226
High Courts01 Oct 2004
The Chairman, Karur Vysya Bank Limited Vs The Presiding Officer, Industrial Tribunal and The Workman, Tamil Nadu Bank Deposit, Collectors Union
Madras High Court · (2004) 10 MAD CK 0057
Constitution of India, 1950 — Article 226
High Courts01 Oct 2004
A. Shanthi Vs The General Manager, Indian Oil Corporation Ltd. (Marketing Division), The Dealer Selection Committee, Indian Oil Corporation Ltd. (Marketing Division), The Senior Area Manager, Indian Oil Corporation and G. Nallammal M. Vijaya Vs Indian Oil Corporation Limited and Others
Madras High Court · (2004) 4 MLJ 568
Constitution of India, 1950 — Article 226
High Courts01 Oct 2004Dismissed
Union of India (UOI) and Another Vs V. Sekar and Another
Madras High Court · (2005) 1 CTC 566 : (2005) 2 LLJ 775
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 29
High Courts30 Sept 2004
Tarajyot Polymers Limited Vs Deputy Commercial Tax Officer and Another
Madras High Court · (2005) 140 STC 239
Central Sales Tax Act, 1956 — Section 2, 5(2)Constitution of India, 1950 — Article 14, 286Customs Act, 1962 — Section 2(12), 2(13), 47, 68, 7
High Courts30 Sept 2004
T. Maruthamuthu Vs Government of Tamilnadu and Others
Madras High Court · (2004) 4 LW 635 : (2004) WritLR 798
Constitution of India, 1950 — Article 226
High Courts30 Sept 2004Dismissed
K. Packrisamy and C. Nedumaran Vs Union Bank of India
Madras High Court · (2004) 09 MAD CK 0129
Constitution of India, 1950 — Article 14
High Courts30 Sept 2004Allowed
The Mahalakshmi Trading House Vs The Tamil Nadu Taxation Special Tirubnal and Others
Madras High Court · (2005) 1 CTC 101 : (2005) 1 MLJ 485
Tamil Nadu General Sales Tax Act, 1959 — Section 36, 41A, 42, 42(3), 42(8)
High Courts30 Sept 2004Dismissed
N. Duraikannu Vs Union of India (UOI)
Madras High Court · (2004) 4 MLJ 489
Criminal Procedure Code, 1973 (CrPC) — Section 320(8)Pondicherry Excise Act, 1970 — Section 28(1), 35A, 44, 44(1), 44(2)