High Courts12 Aug 2004Allowed
The Union of India (UOI) Vs Registrar, Central Administrative Tribunal and G. Ethiraj
Madras High Court · (2005) 2 LLJ 592
Constitution of India, 1950 — Article 226Post Office (Savings Bank) Manual Rules — Rule 23
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 34 of 85
High Courts12 Aug 2004Dismissed
A. Santhanaraj Vs Punjab and Sind Bank
Madras High Court · (2004) 08 MAD CK 0091
High Courts12 Aug 2004
D. Sundararaj Vs The Joint Director of School Education and Others
Madras High Court · (2004) 08 MAD CK 0080
Constitution of India, 1950 — Article 226
High Courts12 Aug 2004Dismissed
P. Devadoss, Tamil Pandit, Sree Sowdambika Middle School Vs The State of Tamilnadu and Others
Madras High Court · (2004) WritLR 858
Constitution of India, 1950 — Article 29, 30
High Courts12 Aug 2004
Union of India (UOI) Vs D. Ramadoss, The Registrar, Central Administrative Tribunal and The Executive Engineer, Buildings Construction Division
Madras High Court · (2004) 08 MAD CK 0062
Civil Services (Medical Attendance) Rules, 1944 — Rule 6, 6(2)
High Courts12 Aug 2004Allowed
C. Prabakara Rao Vs The Corporation of Chennai
Madras High Court · (2004) 08 MAD CK 0061
Constitution of India, 1950 — Article 226
High Courts12 Aug 2004Dismissed
M. Baladandapani Vs The Secretary, Ministry of Urban Affairs and Poverty Alleviation, 'C' Wing and Others
Madras High Court · (2004) 08 MAD CK 0050
High Courts12 Aug 2004Allowed
Geetha Ramani Vs The District Educational Officer and Others
Madras High Court · (2004) 4 MLJ 177
Hindu Marriage Act, 1955 — Section 11, 16, 5
High Courts12 Aug 2004Dismissed
The Deputy Inspector General of Police, Coimbatore Range Vs T.K. Vasudevan, Sub Inspector of Police and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2004) 08 MAD CK 0041
Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts12 Aug 2004
R. Raju Vs The Branch Manager, LIC of India (Main Branch), The Senior Divisional Manager, LIC of India, The Zonal Manager, LIC of India and Designated Person, Under Insurance Regulatory Development Authority LIC Agents, Regulations 2000, LIC of India, Thanjavur-cum-Marketing Manager, LIC of India
Madras High Court · (2004) 08 MAD CK 0030
High Courts12 Aug 2004Allowed
Mrs. Seematti Vs Secretary, Govt. of T.N., Home Deptt. and Others
Madras High Court · (2005) CriLJ 738
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22(5)
High Courts12 Aug 2004Dismissed
D. Ram and D. Shyam, rep. by father and natural Guardian, Dr. D. Balasubramanian Vs Jawaharlal Institute of Post Graduate Medical Education and Research K. Sandirakasu Vs The Director General of Health Services, The Director, Jawaharlal Institute of Post Graduate Medical Education and Research and The Government of Pondicherry S. Vijayashankar, rep. by father and natural guardian, K. Sandirakasu Vs The Director General of Health Services and Others B. Sahithya, rep. by her mother, Dr. N. Chitra Vs Dean, Jawaharlal Institute of Post Graduate Medical Education and Research and The Registrar (Academic), Jawaharlal Institute of Post Graduate Medical Education and Research P. Satheesh, rep. by his father and natural guardian, Ponnarmeni Vs The Director General of Health Services and Others
Madras High Court · (2004) 4 MLJ 472
Constitution of India, 1950 — Article 15, 15(4), 16(4), 239, 341
High Courts12 Aug 2004Allowed
V. Kaliyaperumal Vs The Chief Educational Officer and Chairman, South Arcot District Mobile Medical Inspection Van Committee and The Director of School Education
Madras High Court · (2004) 08 MAD CK 0006
High Courts11 Aug 2004Dismissed
S. Selvaraj Vs Assistant Director, Khadi and Village Industries, Regional Deputy Director, Khadi and Village Industries, Chief Executive Officer, Khadi and Village Industries and The Secretary to Government, Khadi and Village Industries
Madras High Court · (2004) 08 MAD CK 0087
High Courts11 Aug 2004Allowed
S. Mani, S. Rajendran, Settiya Gounder and Nachiyappa Gounder Vs The District Collector and The Special Tahsildar, (Adi-Dravidar Welfare)
Madras High Court · (2004) 5 CTC 58 : (2004) 4 MLJ 323
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(2)Tamil Nadu Land Acquisition Act, 1978 — Section 4(1)
High Courts11 Aug 2004Allowed
T. Ramachandran Vs The Registrar, Tamil Nadu Administrative Tribunal, The Government of Tamil Nadu and The Treasury Officer, Huzur Treasury
Madras High Court · (2004) 08 MAD CK 0038
High Courts11 Aug 2004
H. Omkarappa Vs Brigadier Chaitanya Prakash, Chairman-cum-Managing Director, Hindustan Photo Films Mfg. Co. Ltd. and Hindustan Photo Films Mfg. Co. Ltd.
Madras High Court · (2004) 08 MAD CK 0027
High Courts11 Aug 2004
C. Santhi Vs The Correspondent, C.M.S. Evangelica Suvi Memorial Hr. Sec. School, The Chief Educational Officer and The District Educational Officer
Madras High Court · (2004) 08 MAD CK 0024
High Courts11 Aug 2004Allowed
P.M. Anbu Mani Vs The Chairman and Managing Director, The State Trading Corporation of India Ltd. and The Branch Manager, The S.T.C. of India Ltd.
Madras High Court · (2004) 4 MLJ 168
High Courts10 Aug 2004Dismissed
R.P. Rajah Vs The Chairman, Tamil Nadu Mercantile Bank Ltd., The Governor, Reserve Bank of India and The Secretary, Ministry of Finance Government of India
Madras High Court · (2004) 4 MLJ 296
Constitution of India, 1950 — Article 14, 21, 226