High Courts20 Sept 2004Dismissed
N. Vasu Chandra Babu Vs The Presiding Officer, The Labour Court and The Management, The Nagammal Mills Ltd.
Madras High Court · (2004) 09 MAD CK 0078
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 27 of 85
High Courts20 Sept 2004Dismissed
V. Murugesan Vs The Presiding Officer, Labour Court and The Special Officer, Mokkanar Primary Agricultural Co-operative Bank Ltd. No. 296
Madras High Court · (2004) 09 MAD CK 0050
Constitution of India, 1950 — Article 226
High Courts17 Sept 2004Allowed
Management of Salem Steel Plant Vs Presiding Officer, Labour Court and Another
Madras High Court · (2005) 2 LLJ 901
Industrial Disputes Act, 1947 — Section 11A
High Courts17 Sept 2004
M. Krishnaswamy Vs The Registrar, Tamil Nadu Taxation Special Tribunal, The Appellate Assistant Commissioner and The Deputy Commercial Tax Officer
Madras High Court · (2004) 09 MAD CK 0139
Constitution of India, 1950 — Article 226
High Courts17 Sept 2004Dismissed
Muthu Vs K.V. Padmavathi, K.V. Kesavan, K.V. Ramamoorthi and K.V. Damodaran
Madras High Court · (2004) 4 MLJ 484
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts17 Sept 2004
S. Dharani Prakash Vs The Ambedkar Law University
Madras High Court · (2004) 09 MAD CK 0082
Constitution of India, 1950 — Article 226
High Courts17 Sept 2004Dismissed
T. Manokaran Vs The Superintending Archaeologist, Archaeological Survey of India, Govt. of India and The Senior Conservation Assistant, Archaeological Survey of India
Madras High Court · (2004) 09 MAD CK 0062
Constitution of India, 1950 — Article 226
High Courts17 Sept 2004Dismissed
Mr. P. Meishak Vs The Management of MRF Limited
Madras High Court · (2004) 09 MAD CK 0056
Constitution of India, 1950 — Article 226
High Courts17 Sept 2004Dismissed
M. Sakthivel Vs Union of India (UOI)
Madras High Court · (2004) 09 MAD CK 0036
Constitution of India, 1950 — Article 226
High Courts17 Sept 2004Allowed
The Management, Palayamkottai Urban Cooperative Bank Ltd. Vs The Presiding Officer, Labour Court and Mr. V. Ganesan
Madras High Court · (2004) 09 MAD CK 0035
Constitution of India, 1950 — Article 226
High Courts17 Sept 2004
V. Elangovan Vs The Home Secretary, State of Tamil Nadu, The Chairman, The Tamil Nadu Pollution Control Board, The Commissioner of Police, A. Ganesh, V.D. Balaji and Kavingar Nandalala
Madras High Court · (2004) 09 MAD CK 0016
Constitution of India, 1950 — Article 226
High Courts16 Sept 2004Dismissed
Abraham Lincoln Vs The State
Madras High Court · (2004) 09 MAD CK 0172
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302
High Courts16 Sept 2004
Joint Commissioner of Income Tax, Special Range (VII) Vs Kalpana Agencies
Madras High Court · (2004) 09 MAD CK 0149
Income Tax Act, 1961 — Section 143(1), 260A, 80HHC
High Courts16 Sept 2004Allowed
N.M.S. Kamaraj Polytechnic College Vs Director of Technical Education and S. Rajeswaran
Madras High Court · (2004) 4 MLJ 493
Constitution of India, 1950 — Article 226
High Courts16 Sept 2004Dismissed
V.K.B. Hotels India (P) Ltd. Vs The Tamil Nadu Industrial Investment Corpn. Ltd.
Madras High Court · AIR 2005 Mad 190
Constitution of India, 1950 — Article 226
High Courts16 Sept 2004Dismissed
A. Jayakumar Vs The Chairman State Level Committee, Secretary to government Adi Dravida and Tribals Welfare Department and The Collector of Chennai
Madras High Court · (2004) 09 MAD CK 0127
Constitution of India, 1950 — Article 226
High Courts16 Sept 2004
Sellammal Vs Sellakumaraswami Gounder and Others
Madras High Court · (2004) 4 LW 394 : (2004) 4 MLJ 578
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts16 Sept 2004Allowed
Subash Vs The State of Tamilnadu
Madras High Court · (2004) 09 MAD CK 0097
Constitution of India, 1950 — Article 226
High Courts16 Sept 2004
Oriental Insurance Co. Ltd. Vs S. Ramesh and E.M. Kandasamy
Madras High Court · (2005) 1 ACC 120 : (2005) ACJ 687 : (2004) 5 CTC 161 : (2004) 4 MLJ 587
High Courts16 Sept 2004Dismissed
T. Stanes and Company Limited Vs The Tamil Nadu Taxation Special Tribunal and The State of Tamil Nadu
Madras High Court · (2005) 141 STC 221
Constitution of India, 1950 — Article 226