High Courts22 Dec 2004Allowed
Walajah Co-operative Primary Agricultural and Rural Development Bank Limited Vs Presiding Officer, Labour Court and Another
Madras High Court · (2005) 1 CTC 571
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 3 of 85
High Courts21 Dec 2004
G. Vidya Vs S. Manivarma
Madras High Court · (2005) 1 LW(Cri) 232
Criminal Procedure Code, 1973 (CrPC) — Section 401
High Courts21 Dec 2004Allowed
The Secretary, Tamil Nadu Housing Board Vs The State of Tamil Nadu and Others
Madras High Court · (2005) 3 CTC 666
Land Acquisition Act, 1894 — Section 10, 11, 4(1), 5A, 6Tamil Nadu State Housing Board Act, 1961 — Section 70
High Courts21 Dec 2004Allowed
Smt. G. Bagyalakshmi Vs The State by the Inspector of Police, City Crime Branch
Madras High Court · (2004) 12 MAD CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Dec 2004
S. Selvarani Vs The Commissioner, Karaikudi Municipality and Another
Madras High Court · (2005) 1 CTC 81 : (2005) 2 CTLJ 11 : (2005) 1 MLJ 394 : (2005) WritLR 30
Constitution of India, 1950 — Article 14, 226Tamil Nadu Transparency in Tenders Act, 1998 — Section 10(3)
High Courts21 Dec 2004Dismissed
Dunlop Factory Employees Union Vs Dunlop India Ltd. and Others
Madras High Court · (2006) 2 BC 146 : (2005) 125 CompCas 820 : (2006) 69 SCL 42
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(3)Sick Industrial Companies (Special Provisions) Repeal (Amendment) Act, 2004 — Section 5
High Courts21 Dec 2004Allowed
R. Rajendra Narasimhan Vs The Superintendent of Police, CBCID, The Inspector of Police and The Central Bureau of Investigation
Madras High Court · (2005) 1 LW(Cri) 90
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Dec 2004Dismissed
State by Inspector of Police, CBI/ACB Vs S. Sankaran and K.V. Raviprasad
Madras High Court · (2005) CriLJ 1474
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts21 Dec 2004
L. Niranjan Kumar, R. Shanmugam, G. Subash and B. Ravi Vs University of Madras
Madras High Court · (2005) WritLR 128
Constitution of India, 1950 — Article 226
High Courts21 Dec 2004Allowed
Ravi, Jeeva, Mohan, Jagadeesan and Kanthammal Vs State
Madras High Court · (2004) 12 MAD CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts21 Dec 2004Dismissed
Pandian Roadways Corporation Ltd. Vs Presiding Officer, Industrial Tribunal and Others
Madras High Court · (2005) 2 LLJ 38 : (2005) 1 MLJ 346
Industrial Disputes Act, 1947 — Section 31(1), 33, 33(1), 33(2)
High Courts21 Dec 2004Dismissed
Mrs. Suma Vs Inspector of Police, Kothandaram Mugalippoo and Mugalippoo Hemadri
Madras High Court · (2004) 12 MAD CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Dec 2004Dismissed
Alagaupuram R. Mohan Raj Vs The Secretary to Government of Tamil Nadu, Municipal Administration and Water Supply Department and Others
Madras High Court · (2004) 12 MAD CK 0126
High Courts20 Dec 2004Dismissed
The Perundurai Citizens Welfare Society Vs The Tamil Nadu Pollution Control Board, The Perundurai Leather Industries Eco Security Private Limited and The SIPCOT Industrial Growth Centre
Madras High Court · (2005) 1 CTC 721 : (2005) 1 MLJ 252 : (2005) WritLR 1
Constitution of India, 1950 — Article 226
High Courts20 Dec 2004Allowed
Tamil Nadu Industrial Investment Corporation Ltd. Vs Millenium Business Solutions Pvt. Limited and Another
Madras High Court · AIR 2005 Mad 232 : (2005) 2 BC 79 : (2004) 5 CTC 689 : (2005) 1 LW 58 : (2005) 1 MLJ 263 : (2005) 2 RCR(Civil) 229
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 62State Financial Corporations Act, 1951 — Section 29
High Courts20 Dec 2004Allowed
Thandayuthapani Vs The District Registrar, Administration, Registration Department
Madras High Court · (2004) 12 MAD CK 0093
Tamil Nadu Stamp Rules — Rule 25
High Courts20 Dec 2004
Alagaapuram R. Mohan Raj Vs The Secretary to Government of Tamil Nadu, Municipal Administration and Water Supply Department, Fort St. George, Chennai-600009 and Others
Madras High Court · (2004) 12 MAD CK 0081
High Courts20 Dec 2004
M/s. Bharat Heavy Electricals Ltd. Vs M/s. Dowel Erectors
Madras High Court · (2004) 12 MAD CK 0080
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6, Order 8 Rule 6, Order 8 Rule 6(2)Limitation Act, 1963 — Section 18, 18(1), 19
High Courts20 Dec 2004
Belmaks Metal Works Vs The Member Secretary, Pondichery Pollution Control Committee, Government of Pondichery, Department of Science, Technology and Environment
Madras High Court · (2005) 1 LW 429 : (2005) 1 MLJ 441
Constitution of India, 1950 — Article 226
High Courts20 Dec 2004
Intas Laboratories Pvt. Ltd. and Another Vs Novaritis A.G., Schwarzwaldallee, rep. by its Power of Attorney, Retushka Negi and Others
Madras High Court · (2005) 1 CTC 27
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1