High Courts22 Sept 2004Dismissed
Mangaiyarkarasi, Angayarkanni and Vedambal Vs The State of Tamilnadu
Madras High Court · (2004) 09 MAD CK 0029
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 26 of 85
High Courts21 Sept 2004Dismissed
Md. Muzam @ Thambi Vs The Intelligence Officer, N.C.B.
Madras High Court · (2004) 5 CTC 568
Criminal Procedure Code, 1973 (CrPC) — Section 482, 91
High Courts21 Sept 2004Allowed
S. Betrai Gowder Vs The State of Tamilnadu and Others
Madras High Court · (2004) 09 MAD CK 0158
Constitution of India, 1950 — Article 226
High Courts21 Sept 2004Dismissed
P. John Samuel Vs State of Tamilnadu
Madras High Court · AIR 2005 Mad 39 : (2004) 4 CTC 755
Constitution of India, 1950 — Article 226
High Courts21 Sept 2004Allowed
Smt. S. Ayinulmarliya Vs The Commissioner, Ramanathapuram Municipality and The District Social Welfare Officer
Madras High Court · AIR 2005 Mad 166 : (2004) WritLR 833
Constitution of India, 1950 — Article 226
High Courts21 Sept 2004
Unnamalai Vs Bharat Sanchar Nigam Ltd.
Madras High Court · (2005) WritLR 713
Constitution of India, 1950 — Article 226
High Courts21 Sept 2004Dismissed
S. Thanapackiyam Vs The Government of Tamil Nadu
Madras High Court · (2004) 09 MAD CK 0105
Constitution of India, 1950 — Article 226
High Courts21 Sept 2004Allowed
M. Gunaseelan Vs The Presiding Officer, Principal Labour Court and The Management, Lucas TVS Limited
Madras High Court · (2004) 09 MAD CK 0075
Constitution of India, 1950 — Article 226
High Courts21 Sept 2004
Tamil Nadu Electricity Board Vs S. Thanickachalam
Madras High Court · (2004) 4 MLJ 403
Tamil Nadu Electricity Board Services Regulations — Regulation 5, 56, 57(7), 57(7)(2), 57(7)(4)
High Courts21 Sept 2004
Daku Devi Choudhary Vs State of Tamilnadu and Union of India (UOI)
Madras High Court · (2004) 09 MAD CK 0054
Constitution of India, 1950 — Article 226
High Courts21 Sept 2004Dismissed
New Woodlands Hotel Private Ltd. Vs The Presiding Officer, First Additional Labour Court and Angamuthu Chandran
Madras High Court · (2004) 09 MAD CK 0053
Constitution of India, 1950 — Article 226
High Courts21 Sept 2004Dismissed
P. Meenakshiammal Vs G. Muralidharan
Madras High Court · (2004) 4 MLJ 325
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts21 Sept 2004Dismissed
The Commissioner of Income Tax, Tamilnadu-I, Madras Vs Wheels India Limited The Commissioner of Income Tax, Chennai Vs India Pistons Ltd.
Madras High Court · (2005) 197 CTR 284 : (2005) 275 ITR 319
Income Tax Act, 1961 — Section 260A
High Courts21 Sept 2004Dismissed
P. John Samuel Vs State of Tamil Nadu and Another
Madras High Court · AIR 2005 Mad 39 : (2004) 4 CTC 755
Constitution of India, 1950 — Article 226Notaries Act, 1952 — Section 10Notaries Rules, 1956 — Rule 11(8), 13(4A)
High Courts21 Sept 2004Dismissed
SPIC Jel Engineering Construction Ltd. Vs Gayatri Sugar Complex Ltd. and Another
Madras High Court · (2006) 132 CompCas 167
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 22
High Courts21 Sept 2004Dismissed
The Kothur Primary Agricultural Cooperative Bank Ltd. Vs G. Sriramulu, The Deputy Registrar of Cooperative Societies and The Cooperative Tribunal (Principal District Judge)
Madras High Court · AIR 2005 Mad 85 : (2005) 2 LLJ 627
Constitution of India, 1950 — Article 226
High Courts20 Sept 2004
National Insurance Co. Ltd. Vs P. Subhashini Perumal and Others
Madras High Court · (2005) 2 ACC 9 : (2005) ACJ 61
High Courts20 Sept 2004Dismissed
National Small Industries Corporation Vs The Presiding Officer, I Addl. Labour Court and V. Lakshminarayanan
Madras High Court · (2004) 09 MAD CK 0151
Constitution of India, 1950 — Article 226
High Courts20 Sept 2004Allowed
G.V.H. Prasad alias Jothi Prasad Vs K.R. Rajaram
Madras High Court · (2004) 4 MLJ 669
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts20 Sept 2004Allowed
A. Antony Vs The State of Tamil Nadu and Others
Madras High Court · (2004) 09 MAD CK 0079