High Courts27 Sept 2004
B. Lakshmi Vs Tamil Nadu Electricity Board
Madras High Court · (2004) 09 MAD CK 0173
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 24 of 85
High Courts27 Sept 2004Allowed
B. Uma Vs The State Level Caste Scrutiny Committee and The Oil and Natural Gas Corpn. Ltd.
Madras High Court · (2004) 09 MAD CK 0113
Constitution of India, 1950 — Article 226
High Courts27 Sept 2004Dismissed
P. Paramasivam Vs State of Tamil Nadu and The Special Officer, Tirunelveli Corporation
Madras High Court · (2004) 09 MAD CK 0104
Constitution of India, 1950 — Article 226
High Courts27 Sept 2004Dismissed
E. Manoharan Vs The General Manager, Tamil Nadu State Transport Corporation Ltd.
Madras High Court · (2004) 09 MAD CK 0103
Constitution of India, 1950 — Article 226
High Courts27 Sept 2004Dismissed
P.S.A. Thamotharan Vs Dalmia Cements (B) Ltd.
Madras High Court · (2005) 1 ALT(Cri) 183 : (2005) 2 BC 306 : (2005) 1 CivCC 608 : (2004) 5 CTC 84 : (2005) 1 RCR(Criminal) 1002
Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 138, 20
High Courts27 Sept 2004Dismissed
P. Rayappan and Others Vs The Special Tahsildar (Land Acquisiton) Neighbourhood Scheme
Madras High Court · (2004) 09 MAD CK 0094
Constitution of India, 1950 — Article 226
High Courts27 Sept 2004
G. Chandrasekaran Vs C.R. Umapathy
Madras High Court · (2005) 1 ALD(Cri) 3 : (2005) 2 BC 204 : (2005) CriLJ 1820 : (2004) 5 CTC 50 : (2004) 2 LW(Cri) 859 : (2005) 3 RCR(Criminal) 663
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 190(1), 2, 200Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002 — Section 143Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Sept 2004Allowed
The Management of Vellore Co-operative Sugar Mills Ltd. Vs The Presiding Officer, Labour Court and B. Janardhanam
Madras High Court · (2005) 2 LLJ 632
Constitution of India, 1950 — Article 226
High Courts27 Sept 2004Dismissed
G. Krishna Mohan Rao Vs State of Tamil Nadu and Others
Madras High Court · (2004) 09 MAD CK 0055
Constitution of India, 1950 — Article 226
High Courts27 Sept 2004
The General Manager, Tamil Nadd Indian oil Corporation Ltd., The Chief Divisional Retail, Sales Manager, Indian Oil Corporation Ltd. and The Manager (Sales), Indian Oil Corporation Ltd. Vs S. Thanigaimani, COCO Job Contractor
Madras High Court · (2004) 4 LW 794
Constitution of India, 1950 — Article 227
High Courts27 Sept 2004
Jothibasu and Others Vs State
Madras High Court · (2004) 09 MAD CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts27 Sept 2004Dismissed
S. Pandian Vs Union of India (UOI) and Others
Madras High Court · AIR 2005 Mad 88 : (2005) WritLR 319
High Courts24 Sept 2004Dismissed
Commissioner of Income Tax Vs India Equipment Leasing Ltd.
Madras High Court · (2007) 293 ITR 350
High Courts24 Sept 2004Dismissed
Natarajan Vs Marappa Gounder
Madras High Court · AIR 2005 Mad 90 : (2005) 2 BC 155 : (2004) 4 CTC 729 : (2004) 4 LW 482 : (2004) 4 MLJ 304 : (2005) 1 RCR(Civil) 67 : (2005) 1 RCR(Criminal) 81
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts24 Sept 2004Allowed
The Revenue Divisional Officer Vs K. Subbanna Gounder and Others
Madras High Court · (2004) 5 CTC 595 : (2004) 4 LW 488
Land Acquisition Act, 1894 — Section 4(1)
High Courts24 Sept 2004Dismissed
Dr. R. Lourdraj John de Britto, Assistant Director (Medical), National Institute of Epidemiology Vs Central Administrative Tribunal, Indian Council of Medical Research and National Institute of Epidemiology
Madras High Court · (2004) 09 MAD CK 0136
Constitution of India, 1950 — Article 226
High Courts24 Sept 2004
Best and Crompton Engg. Limited Vs The Presiding Officer Ist Additional Labour Court and Ms. Latha Mukundan
Madras High Court · (2004) 09 MAD CK 0128
Constitution of India, 1950 — Article 226
High Courts24 Sept 2004Dismissed
S. Nithyanandam, Additional Superintendent of Police, P.E.W. Vs The Secretary to Govt., Home (SC) Dept.
Madras High Court · (2004) 09 MAD CK 0061
Constitution of India, 1950 — Article 226
High Courts24 Sept 2004Allowed
P. Muthiah Vs Khadi and Village Industries Board
Madras High Court · (2004) 09 MAD CK 0059
Constitution of India, 1950 — Article 226
High Courts24 Sept 2004Dismissed
R. Elangovan Vs Tamil Nadu Government, University of Madras and A.M. Jain College
Madras High Court · (2004) 09 MAD CK 0037
Constitution of India, 1950 — Article 226