High Courts16 Aug 2004
L. Narayanan and Another Vs Nil
Madras High Court · AIR 2005 Mad 17 : (2004) 4 LW 422
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 34Trusts Act, 1882 — Section 1
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 33 of 85
High Courts16 Aug 2004Allowed
P. Jeya Vs Union of India (UOI) and Asokan, Tahsildar
Madras High Court · AIR 2005 Mad 116 : (2004) WritLR 805
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 10, 12
High Courts16 Aug 2004Allowed
Chokhani International Ltd. Vs Pachiappan Enterprises
Madras High Court · AIR 2005 Mad 82 : (2004) 5 CTC 169 : (2004) 4 MLJ 518
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 3
High Courts16 Aug 2004
P.L. Ramanathan and P.L. Vivekanandan Vs K. Geetha rep. by Power of Attorney M. Sahanawaz
Madras High Court · (2005) 128 CompCas 1021 : (2004) 4 LW 491 : (2006) 72 SCL 394
Constitution of India, 1950 — Article 227
High Courts16 Aug 2004Dismissed
P. Sundari Nadachi (died), Selvamony, Nesamony, Baby and Ponnesam Vs Appiamma Nadachi, A. Erayumman Nadar, A. Palayyan Nadar, A. Nakshatram Nadathi, M. Yohannan Nadar, A. Silus and Johnrose
Madras High Court · AIR 2005 Mad 10
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Aug 2004Dismissed
Karuna @ Manoharan and Others Vs Inspector of Police
Madras High Court · (2004) 08 MAD CK 0108
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts16 Aug 2004
Mr. Baghawandas Mangal, Proprietor, Nathulal Mangal Vs Mr. S. Mohamed Iqbal
Madras High Court · AIR 2005 Mad 33 : (2004) 4 LW 419 : (2004) 4 MLJ 144
Constitution of India, 1950 — Article 227
High Courts16 Aug 2004Dismissed
M. Kayethey Ajam Vs Ananthi @ Ameena Bivi and Others
Madras High Court · AIR 2005 Mad 70 : (2004) 5 CTC 96 : (2004) 4 MLJ 328 : (2004) 4 RCR(Civil) 839
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts16 Aug 2004Dismissed
S.R. Surendiraraj Vs Komalavalli, Sujatha and Manikandan
Madras High Court · (2004) 5 CTC 174 : (2004) 4 LW 796 : (2004) 4 MLJ 415 : (2005) 1 RCR(Civil) 469 : (2005) 1 RCR(Rent) 140
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts13 Aug 2004
S. Visvalingam Vs State of Tamil Nadu and Others
Madras High Court · (2004) 08 MAD CK 0126
Constitution of India, 1950 — Article 226
High Courts13 Aug 2004
P. Neelakandan Vs The Chief Engineer, North Chennai thermal Power Station, The Superintending Engineer, Civil maintenance, North Chennai Thermal Power Station, The Executive Engineer, Civil maintenance, North Chennai Thermal Power Station and The Revenue Divisional Officer
Madras High Court · (2004) 08 MAD CK 0112
High Courts13 Aug 2004Allowed
M. Ramaraju Vs The Joint Registrar of Co-operative Societies AND The Special Officer, M. Karuppampatti Primary Agricultural Co-operative Bank
Madras High Court · (2004) 08 MAD CK 0106
High Courts13 Aug 2004
Surya Estate Finance Vs The State of Tamilnadu and Others
Madras High Court · (2004) 08 MAD CK 0105
High Courts13 Aug 2004Allowed
M.P. Anandam Pillai (Deceased) and A. Dhatchinamoorthy Vs The State and Others
Madras High Court · (2004) 4 CTC 368 : (2004) 4 MLJ 377
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 45(1), 54
High Courts13 Aug 2004Dismissed
Lords Insullations India Private Limited Vs The Regional Director, Department of Company Affairs and Lloyd Insulations (India) Limited
Madras High Court · (2004) 122 CompCas 892 : (2005) 1 CTC 34 : (2004) 4 LW 119 : (2006) 65 SCL 15
Companies Act, 1956 — Section 22
High Courts13 Aug 2004Dismissed
Chenni, Krishnan, Kathirvel, Guruvayee, Rukmani and Valli Vs Chellammal, Saroja, Paramasivam and Ramasamy Gounder
Madras High Court · (2004) 4 MLJ 172
Hindu Succession Act, 1956 — Section 23
High Courts13 Aug 2004Dismissed
M. Velmurugan Vs P. Srinivasan and P. Ravi
Madras High Court · (2004) 4 MLJ 109
Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 12, 13, 14(1), 25
High Courts13 Aug 2004Allowed
The Management of Kancheepuram Murugan Silk Weavers Cooperative Production and Sales Society Limited Vs The Presiding Officer, Industrial Tribunal and The Secretary, Kancheepuram Murugan Silk Cooperative Society Weavers Union
Madras High Court · (2004) 08 MAD CK 0065
Constitution of India, 1950 — Article 226
High Courts13 Aug 2004
North Arcot District Civil Court Public Servants Co-operative Society Vs The Joint Registrar of Co-operative Societies, R. Kumaravel and M. Gnanasekaran
Madras High Court · (2004) 08 MAD CK 0046
High Courts13 Aug 2004Allowed
Karuppalagu Vs The State of Tamil Nadu
Madras High Court · (2004) 08 MAD CK 0043
Constitution of India, 1950 — Article 226