High Courts25 Jun 2004Dismissed
Dr. Jayaramakrishnan Vs Mookan Pattam Kettiyar
Madras High Court · (2004) 06 MAD CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 173, 200Penal Code, 1860 (IPC) — Section 145, 307, 34, 344, 347
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 44 of 85
High Courts25 Jun 2004Allowed
Senthil Kumar, represented by guardian Chockalinga Mudaliar and Saraswathi Vs Dhandapani, Senthilvel, represented by father and natural guardian and Vaidhiyalinga Mudalair
Madras High Court · AIR 2004 Mad 403 : (2005) 2 CivCC 392 : (2004) 3 MLJ 370 : (2005) 2 RCR(Civil) 165
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 95Evidence Act, 1872 — Section 68Hindu Adoptions and Maintenance Act, 1956 — Section 16
High Courts25 Jun 2004Allowed
Bala and Co. Vs The Joint Commissioner of Commercial Taxes, The Appellate Assistant Commissioner and The Commercial Tax Officer
Madras High Court · (2006) 146 STC 389
Constitution of India, 1950 — Article 226Sales Tax Act — Section 10A
High Courts25 Jun 2004
Special Tahsildar (LA), Adi Dravidar Welfare Vs Munirathinamma and Others
Madras High Court · (2004) 3 MLJ 574
Land Acquisition Act, 1894 — Section 4(1), 54
High Courts25 Jun 2004Dismissed
Vijaya Coal Sales Vs N. Krishnamoorthy Mudaliar Trust
Madras High Court · (2004) 06 MAD CK 0066
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 115, 151
High Courts25 Jun 2004Dismissed
Sri Srinivasmurthy Mandiram Vs Mrs. Gnanasoundari
Madras High Court · AIR 2004 Mad 518 : (2004) 5 CTC 644 : (2004) 3 MLJ 382
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts25 Jun 2004Allowed
Kotak Mahindra Finance Ltd. Vs T.N. Balasubramanian
Madras High Court · (2004) 3 ARBLR 164 : (2004) 5 CTC 699 : (2004) 4 LW 660 : (2004) 3 MLJ 442
Arbitration and Conciliation Act, 1996 — Section 8, 8(1), 8(2)Constitution of India, 1950 — Article 227
High Courts25 Jun 2004Dismissed
Padmini Sivasubramaniam Vs The State of Tamil Nadu and Tiruppur Sports Organisation
Madras High Court · (2004) 06 MAD CK 0041
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 48B
High Courts25 Jun 2004Allowed
Meenakshiammal and Others Vs Gopalakannan and Others
Madras High Court · AIR 2004 Mad 444 : (2004) 3 CTC 481 : (2004) 3 MLJ 396
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3
High Courts25 Jun 2004Dismissed
K. Thambi Durai Vs The Tahsildar, The Divisional Excise Officer, The Asst. ComissionerExcise Office and S. Shanmugam, President, Agricultural Co-operative Bank
Madras High Court · (2004) 06 MAD CK 0038
High Courts25 Jun 2004
V. Sundarrajan Vs The Director, National Institute of Technical Teachers Training and Research and K.S. Raju, Chairman, BOG, TTTI, Nagarjuna Fertilizers Chemicals Ltd.
Madras High Court · (2004) 06 MAD CK 0037
Constitution of India, 1950 — Article 226
High Courts25 Jun 2004
R. Janarthanan Vs The Institute of Company Secretaries of India and Southern India Regional Council/Office
Madras High Court · (2004) 06 MAD CK 0036
Company Secretaries Act, 1980 — Section 3, 39, 39(2)Constitution of India, 1950 — Article 226
High Courts25 Jun 2004
N. Neelakantan, Dr. N. Rajagopal and Mrs. Rajalakshmi Gopalakrishnan Vs Mrs. Nirmala Sethuraman and S. Ravichandran
Madras High Court · (2004) 06 MAD CK 0026
High Courts25 Jun 2004
Tamil Nadu Cooperative Oil Seeds Growers' Federation Employees Union Vs The State of Tamil Nadu and Others
Madras High Court · (2004) 4 CTC 177 : (2004) 3 MLJ 447 : (2004) WritLR 666
Industrial Disputes Act, 1947 — Section 25N, 25N(2), 25N(3)
High Courts25 Jun 2004
Bodinayakanur Tirumalapuram Nadargal Uravinmurai School Committee Vs The District Registrar and Others Thirumalapuram Nadargal Uravinmurai Sangam Vs The Director of Elementary Education, The District Elementary Educational Officer and R.S. Ravindarn
Madras High Court · (2004) 06 MAD CK 0018
Constitution of India, 1950 — Article 226Tamil Nadu Societies Registration Rules, 1978 — Rule 25(1)
High Courts25 Jun 2004Allowed
M. Seela Vs The District Elementary Educational Officer, The Additional Asst. Elementary Educational Officer and Sri Shanmuga Middle School
Madras High Court · (2004) 06 MAD CK 0007
High Courts24 Jun 2004Dismissed
Management of Coimbatore District Consumer Co-operative Wholesale Stores Ltd. Vs Inspector of Labour and Others
Madras High Court · (2005) 1 LLJ 461
High Courts24 Jun 2004Dismissed
Sri Ramanarayan Mills Ltd. Vs Presiding Officer, Labour Court and Another
Madras High Court · (2004) 3 LLJ 1102
High Courts24 Jun 2004
Anandababu, Chittibabu, Umesh Babu and Suseela Vs Selvaraj
Madras High Court · (2004) 4 MLJ 85
Civil Procedure Code, 1908 (CPC) — Section 115