COURT ARCHIVE

Madras High Court judgments, 2004

1,695 judgments · page 45 of 85

High Courts24 Jun 2004Dismissed

Kannage Vs The District Magistrate and District Collector and Secretary to Government, Public (Law and Order-F) Department, Government of Tamil Nadu and Secretary to Government of India, Ministry of Home Affairs, Department of Internal Security

Madras High Court · (2004) 06 MAD CK 0095

Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 10, 12(2), 3(2)

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High Courts24 Jun 2004Allowed

Arjunan Vs The District Collector and District Magistrate and The Secretary to Government Prohibition and Excise Department

Madras High Court · (2004) 06 MAD CK 0093

Constitution of India, 1950 — Article 226Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

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High Courts24 Jun 2004Dismissed

The Deputy Inspector General of Police, Chengai Range and The Superintendent of Police Vs K. Chandrasekaran and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2004) 06 MAD CK 0070

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High Courts24 Jun 2004Dismissed

S. James David Vs The Headmaster-cum-Correspondent, St. Mary's Hr. Sec. School, V. Rajagopalan, The Enquiry Officer, St. Mary's Higher Secondary School and The Chief Educational Officer

Madras High Court · (2004) 06 MAD CK 0031

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 305

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High Courts24 Jun 2004Dismissed

Thiru. N. Srinivasan Vs Smt. Uma Rani Thiru. S. Sarangapani Vs Thiru. S. Arumugam and Smt. Uma Rani

Madras High Court · (2004) 192 CTR 464 : (2004) 270 ITR 77

Income Tax Act, 1961 — Section 132, 132(4A), 132(5), 139(8), 273APenal Code, 1860 (IPC) — Section 136, 181, 193

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High Courts24 Jun 2004

S. Shanmuga Priya Vs K. Santhosh

Madras High Court · (2004) 06 MAD CK 0022

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts24 Jun 2004Allowed

Gnanam Santhanam and Others Vs Sathyalakshmi Enterprises and Others

Madras High Court · (2004) 3 ACC 459 : (2005) ACJ 323 : (2004) 4 LW 23

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High Courts24 Jun 2004Allowed

Tube Investments of India Ltd. Vs The Special Tahsildar (Land Acquisition)

Madras High Court · (2004) 4 CTC 359 : (2004) 3 MLJ 367

Land Acquisition Act, 1894 — Section 4(1)

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High Courts24 Jun 2004

United India Insurance Co. Ltd. Vs R. Madanagopal and Others

Madras High Court · (2005) 3 ACC 434

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High Courts23 Jun 2004Dismissed

Pandian Vs State

Madras High Court · (2005) 1 LW(Cri) 472

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304I, 324

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High Courts23 Jun 2004

Mayil alias Mayilvahanan and Shanmuganathan Vs State

Madras High Court · (2004) 06 MAD CK 0089

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 120, 201, 302, 34, 379

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High Courts23 Jun 2004Allowed

Nagarathinam and Others Vs State

Madras High Court · (2004) 06 MAD CK 0006

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High Courts22 Jun 2004Dismissed

E.N. Kandasamy, Proprietor,Jayanth Traders Vs The State of Tamil Nadu and Others

Madras High Court · (2005) WritLR 227

Mineral Concession Rules, 1960 — Rule 22, 22(3), 26, 26(1)

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High Courts22 Jun 2004Allowed

Magalakshmi Vs The State of Tamilnadu

Madras High Court · (2004) 06 MAD CK 0045

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 324Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

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High Courts22 Jun 2004