High Courts30 Sept 2004
Tamil Nadu Higher Secondary Vocational (Part-Time) Teachers' Association Vs State of Tamil Nadu
Madras High Court · (2004) 09 MAD CK 0048
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 23 of 85
High Courts29 Sept 2004Dismissed
Yamaha Kannan @ Kannan Appellant in Crl. A. No. 1233 of 2001/Accused No. 1 and Parthiban @ Nadar Medu Parthiban Appellant in Crl. A. No. 507 of 2002/Accused No. 2 Vs State, by the Inspector of Police, Erode Town Police Station, Erode. (Crime No. 213/2001)
Madras High Court · (2005) 2 LW(Cri) 751
High Courts29 Sept 2004Dismissed
The Tamil Nadu Civil Supplies Corporation Ltd. Vs The Presiding Officer, Labour Court and Thiru. A. Veeraswamy
Madras High Court · (2004) 09 MAD CK 0131
Constitution of India, 1950 — Article 226
High Courts29 Sept 2004Dismissed
Commissioner of Income Tax Vs South India Sugars Ltd.
Madras High Court · (2005) 275 ITR 491
Income Tax Act, 1961 — Section 37
High Courts29 Sept 2004Dismissed
The Management of Devala Tea Division Tamil Nadu Tea Plantation Corporation Limited Vs The Presiding Officer Labour Court, Thiru Ganesan, Thiru Ramachandran and Thiru Muniswamy
Madras High Court · (2004) 09 MAD CK 0111
Constitution of India, 1950 — Article 226
High Courts29 Sept 2004Allowed
Veerasamy @ Sulaiman @ Theeviravadhi Vs State of Tamil Nadu
Madras High Court · (2005) 1 CTC 4
Penal Code, 1860 (IPC) — Section 302
High Courts29 Sept 2004
Axles India Workers' Union (Regd. No. CPT/952) Vs The Government of Tamil Nadu and The Management of Axles India Limited
Madras High Court · (2004) 09 MAD CK 0083
Constitution of India, 1950 — Article 226
High Courts29 Sept 2004Dismissed
M. Rajarathinam Vs The General Manager (Administration), Tamil Nadu State Express Transport Corp. Ltd., The Branch Manager, Tamil Nadu State Express Transport Corp. Ltd. and The Managing Director, Tamil Nadu State Express Transport Corp. Ltd.
Madras High Court · (2004) 09 MAD CK 0068
Constitution of India, 1950 — Article 226
High Courts29 Sept 2004Dismissed
The Management of Devala Tea Division Tamil Nadu, Tea Plantation Corporation Limited Vs The Presiding Officer, Labour Court, Thiru Ganesan, Thiru Ramachandran and Thiru Muniswamy
Madras High Court · (2004) 09 MAD CK 0049
Constitution of India, 1950 — Article 226
High Courts29 Sept 2004Allowed
S. Shanmugam Vs The Director of School Education, The District Educational Officer and The Correspondent, Danish Mission Higher Secondary School
Madras High Court · (2004) 09 MAD CK 0019
Constitution of India, 1950 — Article 226
High Courts29 Sept 2004Dismissed
The Tamil Nadu Dr. M.G.R. Medical University Vs Arulmighu Kalasalingam College of Pharmacy and Others
Madras High Court · AIR 2005 Mad 182
All India Council for Technical Education Act, 1987 — Section 10
High Courts28 Sept 2004Allowed
Spic Employees Union Vs State of Tamil Nadu and Another
Madras High Court · (2005) 2 LLJ 279
High Courts28 Sept 2004Allowed
A. Kaliaperumal Vs Union Bank of India
Madras High Court · (2004) 09 MAD CK 0138
Constitution of India, 1950 — Article 226
High Courts28 Sept 2004Allowed
N. Ramalingam Vs Union of India (UOI) and Others
Madras High Court · (2004) 4 MLJ 412
Constitution of India, 1950 — Article 226
High Courts28 Sept 2004
The General Manager, Swadeshi Cotton Mills Vs The Presiding Officer, Labour Court and S. Dhandapani
Madras High Court · (2005) 1 LLJ 652 : (2004) 4 MLJ 409 : (2005) 1 RCR(Criminal) 85
Constitution of India, 1950 — Article 226
High Courts28 Sept 2004Allowed
V. Devendran Vs General Superintendent, I/C. TANSI Structural and Galvanizing Works
Madras High Court · (2004) 09 MAD CK 0077
Constitution of India, 1950 — Article 226
High Courts28 Sept 2004Allowed
S. Tamilmani Vs The Inspector General of Registration Dept. of Registrations, Govt. of Tamil Nadu, District Revenue Officer (Stamps) and The Sub-Registrar (District Registrar Cadre)
Madras High Court · (2004) 09 MAD CK 0024
Constitution of India, 1950 — Article 226
High Courts28 Sept 2004Allowed
Magi @ Mahendran @ Ravi Vs The Commissioner of Police, The Secretary, Government of Tamil Nadu, Prohibition and Excise Department and The Superintendent, Central Prison
Madras High Court · (2004) 09 MAD CK 0022
Constitution of India, 1950 — Article 226
High Courts28 Sept 2004
Premier Proteins Ltd. Vs Commissioner of Income Tax
Madras High Court · (2005) 142 TAXMAN 441
High Courts28 Sept 2004Allowed
C.J. Santhosh Reddy Vs Corporation of Madras
Madras High Court · (2005) WritLR 206
Constitution of India, 1950 — Article 226