High Courts03 Aug 2004
The State of Tamil Nadu Vs K. Lakshminarayanan and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2004) 08 MAD CK 0068
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 37 of 85
High Courts03 Aug 2004
Mrs. Rameeja Vs The State
Madras High Court · (2004) 4 CTC 438 : (2004) 2 LW(Cri) 641
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 25
High Courts03 Aug 2004Allowed
Suresh @ Sureshkumar @ Thennarasu and Alagar (a) Alagarkumar Vs State, by Inspector of Police, G-2, Karimedu Police Station, Madurai District
Madras High Court · (2004) 08 MAD CK 0004
High Courts02 Aug 2004Allowed
State Vs Ratnagiri Building Products Ltd., Salem Real Estate, (Old-No. 28), New No. 1, Munusamy Salai, K.K. Nagar West, Madras - 78 and 9 others
Madras High Court · (2004) 08 MAD CK 0122
High Courts02 Aug 2004
Uma Shankar Narayanan Vs The State of Tamil Nadu and Union of India (UOI)
Madras High Court · (2005) 1 LW(Cri) 455
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 111, 113, 135, 2(39)
High Courts02 Aug 2004Dismissed
Micromeritics Engineers Pvt. Ltd. and Others Vs S. Munusamy Microparticle Engineers Pvt. Ltd. and Others Vs Mrs. Senthamarai Munusamy
Madras High Court · (2004) 122 CompCas 150 : (2005) 58 SCL 301
Companies Act, 1956 — Section 10F, 397, 398, 398(2), 402
High Courts02 Aug 2004
State Transport Employees Union Vs Metro Transport Corporation Chennai Ltd.
Madras High Court · (2005) 1 LLJ 704
Constitution of India, 1950 — Article 14, 16(1)Industrial Disputes Act, 1947 — Section 25G, 25H, 29B
High Courts30 Jul 2004Dismissed
M.U.A. Arumugaperumal and Sons Vs Additional Deputy Commercial Tax Officer (FAC)
Madras High Court · (2006) 144 STC 90
Constitution of India, 1950 — Article 226Direct Tax Laws (Amendment) Act, 1987 — Section 147
High Courts30 Jul 2004Dismissed
P.C. Abraham Vs The Union of India (UOI) and Others
Madras High Court · (2004) 07 MAD CK 0089
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11Central Industrial Security Force Rules, 1969 — Rule 18, 31, 34, 70
High Courts30 Jul 2004Allowed
K. Ramalingam Vs The Union of India (UOI), The State of Tamil Nadu and The Registrar, Central Administrative Tribunal
Madras High Court · (2004) WritLR 848
Administrative Service (Probation) Rules, 1954 — Rule 5(1)Administrative Service (Recruitment) Rules, 1954 — Rule 3(3), 4(1), 8(1), 8(2)All India Services Act, 1951 — Section 3(1)
High Courts30 Jul 2004Dismissed
All India Other Backward Community Association Vs The Government of Tamil Nadu, Corporation of Tiruchirappalli and The Chief Workshop Manager, Central Workshops, Southern Railways
Madras High Court · (2004) 3 MLJ 676
Madras Local Boards Act, 1920 — Section 5(1)
High Courts30 Jul 2004Allowed
Fenner India Limited Vs BSES Limited and Another
Madras High Court · (2005) 1 ARBLR 205 : (2005) 1 LW 22
Arbitration and Conciliation Act, 1996 — Section 17, 9
High Courts29 Jul 2004Dismissed
Commissioner of Income Tax Vs The Karur Vysya Bank Ltd.
Madras High Court · (2005) 273 ITR 510
Income Tax Act, 1961 — Section 145
High Courts28 Jul 2004Allowed
DCM Hyundai Ltd. Vs Sita World Travels (I) Ltd.
Madras High Court · (2005) 1 BC 35 : (2004) 4 CTC 204 : (2004) 3 MLJ 694
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts28 Jul 2004Dismissed
K.M. Krishnan and Another Vs K. Chockalingam
Madras High Court · (2004) 4 CTC 98 : (2004) 4 LW 404 : (2004) 3 MLJ 611
Stamp Act, 1899 — Section 2(15)
High Courts28 Jul 2004Dismissed
The Commissioner of Income Tax Vs G.R. Family Trust
Madras High Court · (2004) 07 MAD CK 0068
Income Tax Act, 1961 — Section 161, 161(1), 3
High Courts28 Jul 2004Dismissed
Bommi and Sonia Minor rep. by mother and natural guardian, Bommi Vs Munirathinam
Madras High Court · (2004) 3 CivCC 276 : (2004) 5 CTC 182 : (2005) 1 DMC 636 : (2005) 1 LW 713 : (2004) 3 MLJ 537 : (2004) 3 RCR(Civil) 788 : (2004) 4 RCR(Criminal) 40
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, 115, 125, 151Evidence Act, 1872 — Section 112
High Courts28 Jul 2004Dismissed
The Management of Best and Crompton Engg. Ltd. Vs The Presiding Officer, II Addl. Labour Court and R. Krishnaswamy
Madras High Court · (2005) 1 LLJ 168 : (2004) 3 MLJ 668
Industrial Disputes Act, 1947 — Section 11A
High Courts28 Jul 2004Allowed
Suguna Poultry Farm Limited, S.C.M. Creations and NEG Micon (India) Pvt. Ltd. Vs Arul Mariamman Textiles Limited
Madras High Court · AIR 2005 Mad 72 : (2004) 4 CTC 197 : (2004) 4 LW 571 : (2004) 4 MLJ 39
Civil Procedure Code, 1908 (CPC) — Section 16Constitution of India, 1950 — Article 227Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 27
High Courts26 Jul 2004Dismissed
Merit Scada Automation Pvt. Ltd. Vs Sanmar Industrial Systems Ltd. and R. Vinoth Kumar
Madras High Court · AIR 2005 Mad 19 : (2005) 2 BC 170 : (2004) 5 CTC 81 : (2005) 1 LW 183