High Courts24 Sept 2004Allowed
C. Edward George Vs The Nagergoil Municipality
Madras High Court · (2004) WritLR 835
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 25 of 85
High Courts24 Sept 2004Dismissed
Pandurangan Vs Sakkubai, Kokilambal, Kannan, Mahalakshmi, Subbarayan, Palani and Sekar
Madras High Court · (2004) 4 LW 495 : (2004) 4 MLJ 497
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts23 Sept 2004Dismissed
New Ambadi Estates Private Limited Vs State of Tamil Nadu
Madras High Court · (2004) 09 MAD CK 0159
Constitution of India, 1950 — Article 226
High Courts23 Sept 2004
IWL India Limited Vs Assistant Commissioner (CT), Zone IV and Others
Madras High Court · (2008) 11 VST 493
Tamil Nadu General Sales Tax Act, 1959 — Section 17, 17A(1), 24(3)
High Courts23 Sept 2004Allowed
Dhandapani Vs The Commissioner of Police and The Secretary to Government, Prohibition and Excise Department
Madras High Court · (2004) 09 MAD CK 0109
Constitution of India, 1950 — Article 226
High Courts23 Sept 2004Allowed
M. Sivakumar Vs The Government of Tamil Nadu
Madras High Court · (2005) WritLR 515
Constitution of India, 1950 — Article 226
High Courts23 Sept 2004
Solai Ammal (since deceased), E. Singaram and Jayaraman Vs Chellammal, Pushpa, Jagada and Srinivasan
Madras High Court · (2004) 09 MAD CK 0052
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts23 Sept 2004Dismissed
The Management of The Lakshmi Vilas Bank Limited, Administrative Office Vs The Deputy Commissioner of Labour and G. Krishnamurthy
Madras High Court · (2005) 104 FLR 509 : (2005) 2 LLJ 283 : (2005) 1 LW 40 : (2004) 4 MLJ 607
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 17B, 33(1), 33(3)Tamil Nadu Shops and Establishments Act, 1947 — Section 41(2), 45
High Courts23 Sept 2004
Indian Coffee Workers Co-Operative Society Limited Vs Deputy Commercial Tax Officer and Others
Madras High Court · (2008) 11 VST 357
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 12(5), 16(2), 16B, 16B(1)
High Courts22 Sept 2004Allowed
V.L.B. Trust Vs The Regional Transport Officer and The Accountant General
Madras High Court · (2005) WritLR 715
Constitution of India, 1950 — Article 226
High Courts22 Sept 2004Allowed
Vijayan Vs The Commissioner of Police and The Secretary to Government of Tamil Nadu, Prohibition and Excise Department
Madras High Court · (2004) 09 MAD CK 0148
High Courts22 Sept 2004
The Commissioner of Wealth Tax Vs Fagun Estates Pvt. Ltd.
Madras High Court · (2005) 195 CTR 280 : (2005) 272 ITR 472
Wealth Tax Act, 1957 — Section 27(3)
High Courts22 Sept 2004Allowed
R. Venkataramanan Vs The New India Assurance Co. Ltd. and Others
Madras High Court · (2004) 4 MLJ 320
Constitution of India, 1950 — Article 226
High Courts22 Sept 2004Dismissed
D. Settu Vs The Presiding Officer, Labour Court and The Regional Manager, The Tamil Nadu Civil Supplies Corporation
Madras High Court · (2004) 09 MAD CK 0099
Constitution of India, 1950 — Article 226
High Courts22 Sept 2004Dismissed
The Scheduled Castes Uplift Union Vs The General Manager (Personnel), Bharath Heavy Electricals Ltd., The General Manager, Personnel and Administration Bharath Heavy Electricals Ltd., The Liaison Officer for SC/ST, Bharath Heavy Electricals Ltd. and The Union of India (UOI)
Madras High Court · (2004) 09 MAD CK 0098
Constitution of India, 1950 — Article 226
High Courts22 Sept 2004Dismissed
M. Radheshyamlal Vs Shailesh
Madras High Court · AIR 2005 Mad 93 : (2004) 5 CTC 401 : (2004) 4 LW 800 : (2004) 4 MLJ 535 : (2005) 1 RCR(Civil) 184
Arbitration Act, 1940 — Section 35ACivil Procedure Code, 1908 (CPC) — Section 104Government of India Act, 1915 — Section 107
High Courts22 Sept 2004Dismissed
The Management, Tuticorin Port Trust Vs The Presiding Officer, Industrial Tribunal and Others
Madras High Court · (2004) 09 MAD CK 0066
Constitution of India, 1950 — Article 226
High Courts22 Sept 2004Dismissed
C. Rathinam Vs The Assistant Director of Employment and Training
Madras High Court · (2004) 09 MAD CK 0065
Constitution of India, 1950 — Article 226
High Courts22 Sept 2004
L. Poomayil Vs The District Collector, Ramanathapuram District, The Tahsildar, The Commissioner, Ramanathapuram Panchayat Union and Smt. Padampriyal
Madras High Court · (2005) WritLR 429
Constitution of India, 1950 — Article 226
High Courts22 Sept 2004Allowed
The Management of Cheran Transport Corporation Ltd. Vs The Presiding Officer, Labour Court and A. Rajamani
Madras High Court · (2005) 104 FLR 428 : (2004) 4 MLJ 613
Industrial Disputes Act, 1947 — Section 33, 3C(2)