High Courts13 Jul 2004Dismissed
C. Manohar Vs B.R. Poornima
Madras High Court · (2005) 1 ALD(Cri) 56 : (2005) 3 BC 600 : (2004) CriLJ 4436 : (2005) 1 RCR(Criminal) 615
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 41 of 85
High Courts12 Jul 2004Allowed
Krishnasamy and Another Vs State
Madras High Court · (2005) CriLJ 1240
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120, 302
High Courts12 Jul 2004Dismissed
Packirisamy Vs State of Pondicherry
Madras High Court · (2005) CriLJ 467 : (2005) 2 RCR(Criminal) 943
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts12 Jul 2004
Commissioner of Income Tax Vs R. Ganesh
Madras High Court · (2004) 192 CTR 456 : (2005) 272 ITR 610 : (2005) 144 TAXMAN 918
High Courts12 Jul 2004Allowed
Subramaniam alias Ramasamy, Mahadevan and Pappathi Vs State
Madras High Court · (2004) 07 MAD CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 324, 326, 34
High Courts12 Jul 2004Dismissed
Commissioner of Income Tax-IV Vs Shri. K. Chiranjeevi
Madras High Court · (2004) 07 MAD CK 0085
High Courts12 Jul 2004
Union of India (UOI) Vs Dr. M.K. Santhosh, Senior Medical Officer (Retd.) and The Registrar, Central Administrative Tribunal
Madras High Court · (2004) 07 MAD CK 0027
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 31, 32, 33
High Courts12 Jul 2004Dismissed
Commissioner of Income Tax Vs Trichy Distilleries Chemicals Ltd.
Madras High Court · (2005) 272 ITR 227
Income Tax Act, 1961 — Section 263, 32AB, 32AB(3)
High Courts12 Jul 2004
Commissioner of Income Tax Vs Thiru Arooran Sugars Ltd.
Madras High Court · (2006) 152 TAXMAN 344
High Courts12 Jul 2004Dismissed
Albert Collins Vs State by Inspector of Police
Madras High Court · (2005) 1 LW(Cri) 465
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84
High Courts09 Jul 2004Allowed
Ketan Enterprises Vs Union of India (UOI)
Madras High Court · (2004) 07 MAD CK 0117
High Courts09 Jul 2004
A. Subramanian Vs Muthukrishna Reddiar
Madras High Court · AIR 2005 Mad 43 : (2004) 4 LW 679
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 20 Rule 12, 2(12)
High Courts09 Jul 2004
L.K.K. Kandasamy Vs S.P. Natesan
Madras High Court · AIR 2005 Mad 81 : (2004) 3 MLJ 586 : (2004) 4 RCR(Civil) 338
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 45
High Courts09 Jul 2004
Kannaiyan and Indirani Vs Chinnammal Pillai and Indirani
Madras High Court · (2004) 07 MAD CK 0039
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Jul 2004Dismissed
Narasimhan and Mahadevan Vs Jayakumari
Madras High Court · AIR 2005 Mad 24
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3, Order 18 Rule 3A, 151
High Courts09 Jul 2004Dismissed
Subbiah Chetty and Co. Vs Kanagavel Trading Co. and Others Kanagavel Trading Co. Vs Subbiah Chetty and Co.
Madras High Court · AIR 2005 Mad 167
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Jul 2004Dismissed
V. Natarajan Vs Saliyur Mahajana Sangam
Madras High Court · (2004) 4 CTC 171 : (2005) 3 LW 361 : (2004) 3 MLJ 682
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 30
High Courts09 Jul 2004Dismissed
T. Gunasundari Vs B. Chitra and Others
Madras High Court · (2004) 3 MLJ 567
High Courts08 Jul 2004
K.R. Kumar, A. Alagarsamy, K. Krishnamurthy, V. Ramaraj and J.A.E. Padmavathi Vs The State of Tamil Nadu and Others
Madras High Court · (2005) WritLR 54
High Courts08 Jul 2004
T.V. Gopalan and Others Vs The Government of Tamilnadu and Others S. Thavasilingam and S. Selvaraj Vs The Government of Tamilnadu and The Correspondent, A.V.D Higher Secondary School
Madras High Court · (2004) 07 MAD CK 0081