High Courts26 Aug 2004
Metropolitan Transport Corporation Ltd. Vs U. Duraikannau
Madras High Court · (2005) 2 ACC 716
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 32 of 85
High Courts25 Aug 2004Allowed
The Managing Director, Pallavan Transport Corporation Vs Y. Ganesan and Another
Madras High Court · (2006) ACJ 2134 : (2005) 1 CTC 762
Motor Vehicles Act, 1988 — Section 166
High Courts25 Aug 2004
Oriental Insurance Co. Ltd. Vs T.S. Swamikannu and Another
Madras High Court · (2005) ACJ 147
High Courts25 Aug 2004Allowed
K. Suresh Kumar Vs The Chairman and Managing Director, The Deputy General Manager and The Senior Manager, UCO Bank
Madras High Court · (2004) 08 MAD CK 0097
High Courts25 Aug 2004
The Managing Director, Metropolitan Transport Corporation Limited, (MTC) Division - II Vs V. Balamurugan
Madras High Court · (2005) ACJ 1239 : (2005) 1 CTC 560 : (2005) 2 RCR(Civil) 503
Motor Vehicles Act, 1988 — Section 166
High Courts25 Aug 2004
All India Medical and Engineering Colleges Association (Reg. No. 128/2004) Vs Permanent Committee for the conduct of Common Entrance Test, The Government of Tamil Nadu and Anna University Permanent Committee for the conduct of Common Entrance Test and The State of Tamil Nadu Vs Consortium of Professional Arts and Science Colleges in Tamil Nadu and Anna University
Madras High Court · (2004) 4 LW 70 : (2004) 4 MLJ 1
Constitution of India, 1950 — Article 142, 15(1), 15(4), 19, 19(1)Tamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational Institutions and of Appointments or Posts in the Services Under the State) Act, 1993 — Section 3, 4
High Courts23 Aug 2004
M. Kumarasamy College of Engineering Vs The Government of Tamil Nadu and All India Council for Technical Education
Madras High Court · (2004) 4 CTC 668 : (2004) 4 MLJ 390 : (2004) WritLR 591
All India Council for Technical Education Act, 1987 — Section 10, 3
High Courts23 Aug 2004Allowed
National Insurance Co. Ltd. Vs V. Prabhu Das and Another
Madras High Court · (2005) ACJ 409
High Courts22 Aug 2004Allowed
S. Ahamed Meeran and Others Vs S. Kumaraswamy Thevar
Madras High Court · (2006) 1 CTC 55
Civil Procedure Code Amendment Act, 1999 — Section 16(2)Civil Procedure Code Amendment Act, 2002 — Section 16(2)Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25
High Courts20 Aug 2004Dismissed
Ranganatha Gounder Vs Sahadeva Gounder, Selvaraj, Anandaraj, Arokiasamy (respondents 2 and 3 represented by guardian Arokiasamy) Renganatha Kounder and Others Vs Selvaraj, Anandha Raj and Sahadevan (respondents 1 and 2, represented by grandfather Arokiasamy)
Madras High Court · (2004) 08 MAD CK 0093
Specific Relief Act, 1963 — Section 10, 16, 16(c), 19, 20Transfer of Property Act, 1882 — Section 53 A
High Courts20 Aug 2004Dismissed
Patel Roadways Ltd., (formerly Patel Roadways Private Ltd.) Vs Seshasayee Industries Ltd. and The Oriental Insurance Co. Ltd.
Madras High Court · (2005) 2 ACC 174 : (2006) ACJ 2802 : (2005) 1 LW 162
Carriers Act, 1865 — Section 10, 2, 6, 9
High Courts20 Aug 2004Allowed
P. Lakshmi Vs The Joint Registrar of Cooperative Societies, Thiruvalluvar Region and The President, Kathabur Primary Agricultural Cooperative Bank Ltd.
Madras High Court · (2004) 08 MAD CK 0059
High Courts20 Aug 2004Allowed
State of Tamil Nadu and The Chairman, Tamilnadu Uniformed Services Recruitment Board Vs A. Elangovan and The Registrar, Tamilnadu Administrative Tribunal
Madras High Court · (2004) 08 MAD CK 0016
Constitution of India, 1950 — Article 226
High Courts19 Aug 2004Allowed
Kanagambaram Ammal Vs Kakammal, Govindasamy, Pachammal, Subramaniam, Vasantha and Munuswamy
Madras High Court · AIR 2005 Mad 142 : (2004) 4 CTC 596 : (2004) 4 LW 408 : (2004) 4 MLJ 96
Evidence Act, 1872 — Section 101, 102, 114, 120, 68
High Courts18 Aug 2004Dismissed
Green India Enterprises Vs Check-Post Officer
Madras High Court · (2006) 144 STC 93
Tamil Nadu General Sales Tax Act, 1959 — Section 42
High Courts18 Aug 2004Allowed
R. Priyadarshini Vs State by the Inspector of Police, Central Crime Branch
Madras High Court · (2004) 4 CTC 321
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts18 Aug 2004
The State of Tamil Nadu Vs M. Noor Mohamed and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2004) 4 MLJ 123
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts18 Aug 2004
M. Thangamani Vs Deputy Inspector General, Central Industrial Security Force, The Commandant, Central Industrial Security Force Unit and The Assistant Commandant, Central Industrial Security Force Unit
Madras High Court · (2004) 08 MAD CK 0107
Central Industrial Security Force (Amendment and Validation) Act, 1999 — Section 9(1), 9(2A)Constitution of India, 1950 — Article 226
High Courts18 Aug 2004Dismissed
Maya Appliances Private Limited Vs Pigeon Appliances Private Limited and Others
Madras High Court · (2004) 4 CTC 334
Civil Procedure Code, 1908 (CPC) — Section 148ACopyright Act, 1957 — Section 62Limitation Act, 1963 — Section 4
High Courts16 Aug 2004Dismissed
G.M. Gopalan Nambiar, R.P. Rukhiya and V. Suganthi Vs The Joint Secretary to Government of India, Ministry of Finance (COFEPOSA Section), Department of Revenue and Union of India (UOI)
Madras High Court · (2004) 08 MAD CK 0125
Constitution of India, 1950 — Article 226