High Courts16 Jun 2004
Commissioner of Income Tax Vs Tamil Nadu Minerals Ltd.
Madras High Court · (2005) 274 ITR 482
Income Tax Act, 1961 — Section 263, 32A, 80HHC
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 48 of 85
High Courts16 Jun 2004
M. Shanmugam Vs Maheswaran and The Inspector of Police Kaveripattinam Police Station Krishnagiri District
Madras High Court · (2004) 06 MAD CK 0004
High Courts16 Jun 2004Allowed
Venugopal @ Alagarsamy (died) and Others Vs Bajanai Alagarsamy and Karuppiah @ Sambal
Madras High Court · (2004) 4 LW 665 : (2004) 3 MLJ 362
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts15 Jun 2004Allowed
Central Organisation of Tamil Nadu Electricity Employees Vs Tamil Nadu Electricity Board and Mettur Thermal Power Station Contractors Welfare Association
Madras High Court · (2004) 06 MAD CK 0084
Constitution of India, 1950 — Article 32Industrial Disputes Act, 1947 — Section 18(1)
High Courts15 Jun 2004Allowed
Syed Malik Batcha (Deceased) and Others Vs Syed Ahmed Batcha, Sardar Batcha, Batcha and Aathiappan
Madras High Court · (2004) 3 MLJ 480
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 100
High Courts15 Jun 2004Allowed
Mariadoss Vs Manohari Fernandal and S.V. Arulsee-li
Madras High Court · (2004) 06 MAD CK 0061
Easements Act, 1882 — Section 15
High Courts15 Jun 2004Dismissed
The Secretary to Government, Home (SC) Department and The Director General of Police Vs T.K. Damodharan, Deputy Superintendent of Police and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2005) WritLR 62
Constitution of India, 1950 — Article 226
High Courts15 Jun 2004
D. Shylaja Vs The Secretary to Government, Education Department, The Secretary, TNPCEE 2004, Anna University and The Secretary, Selection Committee for admission to MBBS Course
Madras High Court · (2004) 06 MAD CK 0050
Constitution of India, 1950 — Article 226
High Courts15 Jun 2004Dismissed
Perumal Naicker Vs Rathina Naicker and Jayarama Naicker
Madras High Court · AIR 2004 Mad 492 : (2004) 5 CTC 656 : (2004) 4 LW 670 : (2004) 3 MLJ 359
Civil Procedure Code, 1908 (CPC) — Section 91
High Courts15 Jun 2004Allowed
K.S. Ramu (died) and Others Vs Mrs. Rukmani Sundaram and Mrs. Selvi Chandrasekaran
Madras High Court · (2004) 3 CTC 784 : (2004) 3 MLJ 160
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1), 14(2), 16, 30
High Courts15 Jun 2004Dismissed
C. Muthumanickam Vs The Management of Kongarar Spinners Ltd. and The Presiding Officer, Labour Court
Madras High Court · (2004) 06 MAD CK 0034
Industrial Disputes Act, 1947 — Section 11A
High Courts15 Jun 2004Dismissed
The Accommodation Controller and The Secretary, Housing and Accommodation Vs Smt. Saraswathi
Madras High Court · (2004) 06 MAD CK 0032
Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 59, 60
High Courts15 Jun 2004Dismissed
Aventis Cropscience India Ltd. Vs Nilgiris Fertilizers Ltd.
Madras High Court · (2006) 1 BC 539 : (2005) 125 CompCas 139 : (2004) 55 SCL 411
Companies Act, 1956 — Section 433, 433(1)
High Courts15 Jun 2004Dismissed
D. Shylaja Vs The Secretary to Government, Education Department, The Secretary and The secretary, Selection Committee for admission to MBBS Course
Madras High Court · (2004) 06 MAD CK 0009
High Courts15 Jun 2004Dismissed
Ayyanar Raja and Velayuthan Raja Vs Periya Thalaimalaiyan
Madras High Court · AIR 2004 Mad 488
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3, 100
High Courts02 Jun 2004
G. Asokan Vs The Neyveli Lignite Corporation
Madras High Court · AIR 2004 Mad 517
Constitution of India, 1950 — Article 226
High Courts01 Jun 2004Dismissed
N. Balasubramaniam Vs State of Tamil Nadu
Madras High Court · (2004) 06 MAD CK 0085
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts25 May 2004Dismissed
Sakunthala and Others Vs V. Ganapathy
Madras High Court · (2004) 05 MAD CK 0023
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(1), 11(4), 25
High Courts25 May 2004Dismissed
M.S. Ummar Sahib Vs M.P. Stanes and S. Richards
Madras High Court · (2004) 3 MLJ 150
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 14, 16, 25