High Courts17 Dec 2004Allowed
Ravi Kumar and Mrs. Muthusugunadevi Vs R. Ramalingam rep. by his Power of Attorney. P. Subramani
Madras High Court · (2005) 1 LW(Cri) 369
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 4 of 85
High Courts17 Dec 2004
K. Venkadasan, Secretary, NLC I.T.I. Apprentice Welfare Assn. Vs The Chairman-cum-Director, Neyveli Lignite Corporation and Others
Madras High Court · (2005) 2 CTC 441 : (2005) 106 FLR 28 : (2005) 2 LLJ 1132
Apprentices Act, 1961 — Section 22Industrial Disputes Act, 1947 — Section 12(3)
High Courts17 Dec 2004Dismissed
The Tuticorin Thermal Station Industrial Cooperative Society Limited Vs The Deputy Regional Director, Sub Regional Office, E.S.I. Corporation, The Joint Regional Director, E.S.I. Corporation, The Regional Director, E.S.I. Corporation and Insurance Inspector Revenue Recovery
Madras High Court · (2005) 104 FLR 1207 : (2005) 2 LLJ 398
Constitution of India, 1950 — Article 226
High Courts17 Dec 2004
K. Raman and Others Vs The State of Tamil Nadu
Madras High Court · (2005) 1 CTC 759
Constitution of India, 1950 — Article 226
High Courts17 Dec 2004Allowed
Rathinamani Vs Home Secretary, Tamil Nadu Government, Director General of Police, Tamil Nadu Government and Director of Elementary Education, Tamil Nadu Government
Madras High Court · (2004) 12 MAD CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts17 Dec 2004Dismissed
Swathi Creations Vs Sivanandham Agencies
Madras High Court · (2004) 12 MAD CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts17 Dec 2004Allowed
Muslim Middle School Vs Vedavalli Ammal Trust
Madras High Court · (2005) 1 CTC 105 : (2005) 1 MLJ 577 : (2005) 1 RCR(Civil) 471
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10(3)
High Courts17 Dec 2004Allowed
Management of GE Power Controls Private Ltd. and Another Vs Workmen of GE Power Controls Pvt. Ltd. and Others
Madras High Court · (2005) 104 FLR 758 : (2005) 2 LLJ 34 : (2005) 1 LW 126 : (2005) 1 MLJ 165
Constitution of India, 1950 — Article 12, 226, 226(1), 32Industrial Disputes Act, 1947 — Section 25M
High Courts17 Dec 2004
O. Fernandes, Co-Convener, Coastal Action Network, No. 10, Thomas Nagar, Little Mount, Saidapet, Chennai-600015 Vs Tamil Nadu Pollution Control Board and Others
Madras High Court · (2004) 12 MAD CK 0058
Constitution of India, 1950 — Article 38, 41, 48A, 51A(g)Environment (Protection) Act, 1986 — Section 3, 3(1), 3(2)(v)
High Courts17 Dec 2004Dismissed
Tamil Nadu Newsprint and Paper Ltd. Vs Rama Damodaran and Another
Madras High Court · (2005) 1 LLJ 1109 : (2005) 1 MLJ 625
Contract Labour (Regulation and Abolition) Act, 1970 — Section 21, 29Industrial Disputes Act, 1947 — Section 17B, 2A(2)
High Courts17 Dec 2004
Perumal Vs Boyot Selvacarassou
Madras High Court · (2004) 12 MAD CK 0010
Civil Procedure Code, 1908 (CPC) — Section 21(2)
High Courts16 Dec 2004Allowed
K.K. Sankarappan Vs The Managing Director, Tamilnadu Agro Engineering and Service Co-operative Federation Ltd.
Madras High Court · (2004) 12 MAD CK 0112
Constitution of India, 1950 — Article 226
High Courts16 Dec 2004Dismissed
The Secretary to Government, Commercial Taxes Department Vs S. Thangaraj, District Registrar (Admn.) and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2004) 12 MAD CK 0074
Constitution of India, 1950 — Article 226
High Courts16 Dec 2004Allowed
The Secretary, Saliar Mahajana Higher Secondary Schools Vs G. Subburaj and Others
Madras High Court · (2005) 1 CTC 8 : (2005) 1 LW 48 : (2005) 1 MLJ 233 : (2005) 2 RCR(Civil) 293
Constitution of India, 1950 — Article 141Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(4)
High Courts16 Dec 2004
S. Palani Samy Vs The Chief Executive Officer, Tamil Nadu Khadi and Village Industries Board
Madras High Court · (2005) 2 CTC 286 : (2005) 105 FLR 872
Constitution of India, 1950 — Article 226
High Courts16 Dec 2004
D. Maheswara Raju and 11 others Vs The Commissioner, Corporation of Chennai, Rippon Buildings, Chennai - 600003 and The Assistant Commissioner, Corporation of Chennai, Rippon Buildings, Chennai - 600003 The Commissioner, Corporation of Chennai, Rippon Buildings, Chennai - 600003 and The Assistant Commissioner (GAP), Corporation of Chennai, Rippon Buildings, Chennai - 600003 Vs D. Maheswara Raju and 10 others
Madras High Court · (2004) 12 MAD CK 0017
Constitution of India, 1950 — Article 309Madras City Municipal Corporation Act, 1919 — Section 352, 352(1)
High Courts16 Dec 2004
K.N. Palaniswamy Gounder Vs P. Subramanian
Madras High Court · (2005) 2 RCR(Civil) 224
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5
High Courts16 Dec 2004
D. Kumar Vs V. Gayathri Devi and Others
Madras High Court · (2005) 3 ACC 599 : (2005) 105 FLR 678
High Courts15 Dec 2004Allowed
Madura Coats Vs The Deputy Commissioner of Income Tax and The Central Board of Direct-Taxes
Madras High Court · (2005) 195 CTR 138 : (2005) 273 ITR 32 : (2005) 145 TAXMAN 226
Constitution of India, 1950 — Article 226