COURT ARCHIVE

Madras High Court judgments, 2004

1,695 judgments · page 47 of 85

High Courts17 Jun 2004Dismissed

Perumal Vs The Superintendent of Police, The Inspector of Police, Sorajammal and Elangovan

Madras High Court · (2004) 06 MAD CK 0099

Criminal Procedure Code, 1973 (CrPC) — Section 100Hindu Marriage Act, 1955 — Section 9

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High Courts17 Jun 2004

Subashini Vs K. Sekar

Madras High Court · (2004) 2 DMC 802

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High Courts17 Jun 2004Dismissed

The Asst. Commissioner of Central Excises (Then Asst. Collector of Central Excise) Vs Beauty Dyers

Madras High Court · (2004) 4 CTC 19 : (2004) 172 ELT 154

Central Excise Rules, 1944 — Rule 173G, 174, 207, 226, 52ACentral Excises and Salt Act, 1944 — Section 2, 37A, 9(1)Criminal Procedure Code, 1973 (CrPC) — Section 190, 4, 4(2)

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High Courts17 Jun 2004

G.T. Parthasarthy Vs The Secretary to Government, Finance Department, The Commissioner, Corporation of Chennai and The Assistant Commissioner (GA and P) Corporation of Chennai

Madras High Court · (2004) 06 MAD CK 0081

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High Courts17 Jun 2004

Sathiyamoorthy and Others Vs The State

Madras High Court · (2004) 06 MAD CK 0078

Evidence Act, 1872 — Section 103, 17

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High Courts17 Jun 2004Dismissed

V.R. Raghavan Vs Telecom District Engineer and Accounts Officer, T.R.A. Unit

Madras High Court · (2004) 06 MAD CK 0064

Telegraph Act, 1885 — Section 7

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High Courts17 Jun 2004Dismissed

P. Rajendran Vs The District Collector, The Divisional Development Officer, The Commissioner cum Block Development Officer and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2004) 06 MAD CK 0051

Constitution of India, 1950 — Article 226

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High Courts17 Jun 2004Allowed

Tuticorin Port Trust Democratic Staff Union, affiliated to CITU Vs Tuticorin Port Trust

Madras High Court · (2004) 06 MAD CK 0048

Constitution of India, 1950 — Article 226Factories Act, 1968 — Section 46Industrial Disputes Act, 1947 — Section 12(3)

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High Courts17 Jun 2004Dismissed

State of Tamil Nadu Vs Dr. A. Rajaraman, Assistant Commissioner (CT)/Senior Lecturer, Commercial Taxes Staff Training Institute and The Registrar,Tamil Nadu Administrative Tribunal

Madras High Court · (2004) 06 MAD CK 0005

Constitution of India, 1950 — Article 226Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 20(1)

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High Courts17 Jun 2004