High Courts01 Sept 2004Dismissed
The Director of School Education, The Collector and The Chief Educational Officer Vs G. Venkatesan
Madras High Court · (2004) 4 CTC 696 : (2004) 4 LW 426 : (2004) 4 MLJ 317
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 31 of 85
High Courts01 Sept 2004Dismissed
M.A. Perumal Raja, Manager (Purchase) Tamil Nadu Textile Corporation Ltd. Vs The Managing Director, Tamil Nadu Textile Corporation Ltd.
Madras High Court · (2004) 4 MLJ 331
Constitution of India, 1950 — Article 226
High Courts31 Aug 2004Allowed
Sri Pillappa, P. Srinivas and P. Muniraju Vs State of Tamil Nadu
Madras High Court · (2004) 4 MLJ 247
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4, 4(1), 4(2), 4(3)
High Courts31 Aug 2004Dismissed
R. Raji Vs The Government of Tamil Nadu
Madras High Court · (2004) 08 MAD CK 0103
Penal Code, 1860 (IPC) — Section 341, 397, 506
High Courts31 Aug 2004Dismissed
R. Jansi Rani Vs The State of Tamil Nadu
Madras High Court · (2004) 08 MAD CK 0084
Penal Code, 1860 (IPC) — Section 380, 457
High Courts31 Aug 2004
R. Jayabalan Vs The Chairman, Tamil Nadu Electricity Board, The Chief Engineer (Personnel), Tamil Nadu Electricity Board, Administrative Branch, The Divisional Engineer, Operation and Maintenance, Tamil Nadu Electricity Board and The Executive Engineer/Electrical (O and M)
Madras High Court · (2004) 08 MAD CK 0075
Constitution of India, 1950 — Article 226
High Courts31 Aug 2004Allowed
The Government of Tamil Nadu Vs G.A. Kannaiyan and Others
Madras High Court · (2004) 08 MAD CK 0026
Adhoc Rules, 1973 — Rule 3, 9Constitution of India, 1950 — Article 14, 141, 16
High Courts30 Aug 2004Dismissed
A. Varadharajan Vs A. Krishnankutty Nair and Others
Madras High Court · (2004) 4 CTC 327 : (2004) 4 MLJ 370
Constitution of India, 1950 — Article 14, 50Tamil Nadu Liquor (Retail Vending) Rules, 1989 — Rule 14
High Courts30 Aug 2004
D. Subramani Vs The Union of India (UOI) and The Registrar, Central Administrative Tribunal
Madras High Court · (2004) 08 MAD CK 0035
Constitution of India, 1950 — Article 226
High Courts27 Aug 2004Dismissed
Gajapathy Vs State of Tamil Nadu
Madras High Court · (2004) 08 MAD CK 0100
High Courts27 Aug 2004Dismissed
B and C Mills Staff Union and Madras Labour Union Vs Registrar of Co-operative Societies, Deputy Registrar of Co-operative Societies (Credit), B and C Mills Employees Co-operative Society Ltd. and General Manager, Pers. and HRD, Binny Ltd.
Madras High Court · (2004) 4 CTC 433 : (2004) 3 LLJ 964 : (2004) 4 MLJ 309
Industrial Disputes Act, 1947 — Section 12(3)
High Courts27 Aug 2004
The Union of India (UOI) Vs Chennai Metropolitan Development Authority
Madras High Court · (2004) 08 MAD CK 0052
High Courts27 Aug 2004Allowed
Muthamilselvan and Others Vs A. Manickam and Others
Madras High Court · (2004) 4 CTC 650 : (2004) 4 MLJ 131
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 227Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 108, 68
High Courts27 Aug 2004Dismissed
S. Sudalaimani Vs Managing Director, Tamil Nadu State Transport Corporation (Madurai Division II) Limited and The District Employment Officer
Madras High Court · (2004) 08 MAD CK 0033
High Courts27 Aug 2004Dismissed
Commissioner of Income Tax Vs Susai Kalyanamandapam Pvt. Ltd.
Madras High Court · (2004) 271 ITR 138
Income Tax Act, 1961 — Section 271(1)
High Courts26 Aug 2004Dismissed
Integral Coach Factory Vs Velu Veerasamy and Others
Madras High Court · (2004) 08 MAD CK 0102
High Courts26 Aug 2004Dismissed
T.T. Saravanan, rep. by his father and natural guardian, Dr. G.T. Thangarajan, T. Rajalakshmi, R. Lakshmi, Minor, rep. by his father and natural guardian, P. Ranganathareddy, S.S.R. Muthukumaraswamy and Harsha through his Guardian and Grandfather, K. Lakshmi Kanthan Bharathi Vs State of Tamilnadu
Madras High Court · (2004) 5 CTC 704 : (2004) 4 MLJ 283 : (2005) WritLR 69
Constitution of India, 1950 — Article 14, 15, 15(4), 16, 16(4)
High Courts26 Aug 2004Dismissed
M. Pramila Vs Chennai Port Trust and The Commandant, CISF Unit, Chennai Port Trust
Madras High Court · (2004) 08 MAD CK 0040
Constitution of India, 1950 — Article 226
High Courts26 Aug 2004
Union of India (UOI) Vs The Registrar, Central Administrative Tribunal, G. Ganesan, M. Sivakumar and Regional Director, Regional Directorate, Apprentices Training
Madras High Court · (2004) 2 MLJ 260
Apprentices Act, 1961 — Section 21, 4, 4(5)
High Courts26 Aug 2004
Metropolitan Transport Corporation Ltd. (Chennai Division No. I) Vs U. Duraikannau
Madras High Court · (2005) 1 CTC 757
Motor Vehicles Act, 1988 — Section 166