High Courts09 Aug 2004Dismissed
Pushpavalli Vs The District Collector and Others
Madras High Court · (2004) 08 MAD CK 0057
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 36 of 85
High Courts09 Aug 2004Allowed
Chikkanan Vs A.R. Perumal, Ramalingam and Neelavannan
Madras High Court · (2004) 5 CTC 414 : (2004) 4 LW 477 : (2004) 3 MLJ 662
Evidence Act, 1872 — Section 45, 47, 68, 72, 73Transfer of Property Act, 1882 — Section 3
High Courts09 Aug 2004Dismissed
K.S. Ananthanarayanan Vs S. Vaidy and Others
Madras High Court · (2004) 4 CTC 424 : (2004) 3 MLJ 646
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 32(3)
High Courts09 Aug 2004Allowed
The Integral Coach Factory Vs V. Prabhakaran and The Central Administrative Tribunal
Madras High Court · (2005) 104 FLR 12 : (2005) 1 LLJ 422 : (2004) 4 MLJ 161
Constitution of India, 1950 — Article 311Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 10, 9
High Courts09 Aug 2004Dismissed
G. Boopalan Vs The Executive Engineer and Administrative Officer, Tamil Nadu Housing Board, Housing Unit and The Presiding Officer of Labour Court
Madras High Court · (2004) 08 MAD CK 0012
High Courts09 Aug 2004
K. Raju, LNK No. 834270035, CISF Unit, Chennai Port Trust Vs The Commandant, CISF Unit, Chennai Port Trust
Madras High Court · (2004) 4 MLJ 150
High Courts09 Aug 2004Dismissed
G. Rathinakumar, Director of Physical Education (Selection Grade), T.U. Karanthai Arts College Vs The Director of Collegiate Education, The Regional Joint Director of Collegiate Education and The Secretary, Thamizhvel Umamaheswaranar Karanthai Arts College
Madras High Court · (2004) 08 MAD CK 0005
Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 11
High Courts06 Aug 2004Dismissed
M.D.R. Kaniyan rep. by his Father and Guardian, Dr. M.D. Raju Kumar Vs The Secretary to Government School Education Department and Others
Madras High Court · (2004) WritLR 744
Constitution of India, 1950 — Article 14
High Courts06 Aug 2004
C. Parthiban and Selvi D. Akila Vs Dr. K. Meena, Convener, Vice-Chancellor Committee, Bharathidasan University and Others
Madras High Court · (2004) 08 MAD CK 0082
High Courts06 Aug 2004Allowed
Tamil Nadu Medical Council Vs The Chairman, Central Board of Film Certification, The Central Board of Film Certification and The Gemini Film Circuit The Producer ''Vasool Raja, M.B.B.S."
Madras High Court · (2004) 08 MAD CK 0079
Constitution of India, 1950 — Article 226
High Courts06 Aug 2004
Kailasam Vs HTL Ltd., (Formerly Hindustan Teleprinters Ltd.)
Madras High Court · (2004) 08 MAD CK 0020
Constitution of India, 1950 — Article 12, 226
High Courts05 Aug 2004Allowed
Tamilnadu Uniformed Services Recruitment Board Vs K. Maheswari and The Registrar, Tamilnadu Administrative Tribunal The Secretary to Government, Home Department, The Chairman, Tamilnadu Uniformed Services Recruitment Board and The Director General of Police Vs S. Devasena and Others
Madras High Court · (2004) 4 MLJ 152 : (2004) WritLR 673
Constitution of India, 1950 — Article 14, 142
High Courts05 Aug 2004Allowed
K. Sidhicka Banu Vs The District Collector and The Special Tahsildar, Harijan Welfare
Madras High Court · (2004) 08 MAD CK 0083
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 10, 11, 12, 14, 4Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979 — Rule 3
High Courts04 Aug 2004Dismissed
G. Velumani Vs Director of Medical Education and The Coimbatore Medical College
Madras High Court · (2004) 08 MAD CK 0096
Constitution of India, 1950 — Article 226
High Courts04 Aug 2004
Hindustan Construction Co. Limited Vs Tamil Nadu Electricity Board Tamil Nadu Electricity Board Vs Sri A. Mohanakrishnan, B.E., Joint Arbitrator and Hindustan Construction Company Ltd.
Madras High Court · (2005) 1 ARBLR 41 : (2004) 4 CTC 401 : (2004) 4 MLJ 260
Arbitration Act, 1940 — Section 14(2), 30Civil Procedure Code, 1908 (CPC) — Section 11
High Courts04 Aug 2004
V. Thangavelu Vs State of Tamil Nadu and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2004) 08 MAD CK 0073
Constitution of India, 1950 — Article 226, 323A
High Courts04 Aug 2004Dismissed
State Agricultural Marketing Board Vs S. Jaganathan, The Registrar, Central Administrative Tribunal and State of Tamilnadu
Madras High Court · (2004) 08 MAD CK 0071
Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 — Section 35
High Courts04 Aug 2004Dismissed
The Secretary to Government, Home Department and The Director General of Police Vs V.H. Mohammed Haneefa, Superintendent of Police, State Human Rights Commission and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2004) 08 MAD CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 306
High Courts04 Aug 2004Allowed
United Solvent Extractions Private Limited Vs The Tamilnadu Civil Supplies Corporation Ltd.
Madras High Court · (2004) 4 LW 780 : (2004) 4 MLJ 65
High Courts03 Aug 2004Dismissed
Ragu Vs State of Tamil Nadu
Madras High Court · (2004) 08 MAD CK 0077
Penal Code, 1860 (IPC) — Section 302, 341, 384