COURT ARCHIVE

Madras High Court judgments, 2004

1,695 judgments · page 5 of 85

High Courts15 Dec 2004

Sri Balaji Traders Vs United India Insurance Co. Ltd. and Another

Madras High Court · (2005) 1 CTC 267 : (2005) 1 LW 595 : (2005) 2 MLJ 26

Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 45Partnership Act, 1932 — Section 69(2)

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High Courts15 Dec 2004Dismissed

Management of Kattabomman Transport Corporation Ltd. Vs P. Sundaram and Another

Madras High Court · (2005) 104 FLR 942 : (2005) 1 LLJ 1065 : (2005) 1 MLJ 247

Industrial Disputes Act, 1947 — Section 31(1), 33, 33(2)

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High Courts15 Dec 2004Dismissed

Guru Dev Enterprises Vs The Chairman, Tamil Nadu Electricity Board, The Superintending Engineer, V.E.D.C., Tamil Nadu Electricity Board and Sri Vinayaga Metals

Madras High Court · (2004) 12 MAD CK 0024

Constitution of India, 1950 — Article 226

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High Courts14 Dec 2004Dismissed

K. Palanisami Vs R. Gomathi and Others

Madras High Court · (2005) 1 CTC 585 : (2005) 1 MLJ 565 : (2005) 2 RCR(Civil) 219

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 72, Order 21 Rule 90

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High Courts14 Dec 2004

D. Ganesa Gurukkal and Others Vs Sri Dharbaranyeswaraswamy Devasthanam Thirunallar

Madras High Court · (2005) 1 CTC 420 : (2005) 2 LW 232 : (2005) 1 MLJ 370

Evidence Act, 1872 — Section 13Pondicherry Hindu Religious Institutions Act, 1972 — Section 20, 30Specific Relief Act, 1963 — Section 34

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High Courts14 Dec 2004

Madura Sugars Staff Union Vs Madura Sugar Mills

Madras High Court · (2005) 2 LLJ 5 : (2005) WritLR 25

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25C, 25M

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High Courts14 Dec 2004Allowed

N.S. Spance Vs D.S. Kanagarajan and T.A. Dhayavathi

Madras High Court · (2005) 1 CTC 494 : (2005) 2 LW 470 : (2005) 1 MLJ 540

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts14 Dec 2004Allowed

Indian Additives Ltd. Vs Indian Additives Employees Union and Another

Madras High Court · (2005) 1 CTC 1 : (2005) 1 LLJ 900 : (2005) WritLR 22

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 9A

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High Courts13 Dec 2004Dismissed

Smt. R. Kasiammal Vs The District Collector cum Inspector of Panchayats, The Block Development Officer, Village Panchayats, Rajapalayam Panchayat Union and Tahsildar

Madras High Court · (2004) 12 MAD CK 0125

Constitution of India, 1950 — Article 136, 142, 226, 32Tamil Nadu Village Panchayat Act, 1994 — Section 205(10), 205(11), 205(3)

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High Courts13 Dec 2004

The Regional Director, Southern Regional Committee, National Council for Teacher Education, C.S.D. Building (1st floor), H.M.T. Complex, Jalahalli, Bangalore-506031 Vs Sri Krishnasamy Reddiar Educational Trust

Madras High Court · (2004) 12 MAD CK 0124

Constitution of India, 1950 — Article 14

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High Courts13 Dec 2004

K. Ramalingam Vs The Secretary to Government Food, Cooperation and Consumer Protection Department and The Registrar Tamil Nadu Administrative Tribunal

Madras High Court · (2004) 12 MAD CK 0108

Constitution of India, 1950 — Article 226

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High Courts13 Dec 2004

The Member Secretary, National Council for Teachers Education, I.P. Stadium, New Delhi and The Regional Director, National Council for Teacher Education, C.S.D. Building, H.M.T. Post, Jalahalli, Bangalore-506031 Vs Pauls Teacher Training Institute Pauls Nagar, Thuthipet, Pondicherry and Dr. Anbu Paul College of Education, Anbu Nagar, Thuthipet, Pondicherry

Madras High Court · (2004) 12 MAD CK 0016

Constitution of India, 1950 — Article 14, 19National Council for Teacher Education Act, 1993 — Section 14(1), 14(3)(b)

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High Courts10 Dec 2004Dismissed

J. Abdul Hakeem Vs The State of Tamilnadu and The Union of India

Madras High Court · (2004) 12 MAD CK 0128

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High Courts10 Dec 2004Dismissed

Punjab National Bank Ltd. Vs A.K. Jayaprakash and Another

Madras High Court · (2005) 1 CTC 283 : (2005) 106 FLR 278 : (2005) 2 LLJ 289

Tamil Nadu Shops and Establishments Act, 1947 — Section 41(2)

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High Courts10 Dec 2004Dismissed

S.P. Lakshmanan Vs The Secretary to Government, Highways Department, Government of Tamil Nadu and Others

Madras High Court · (2005) 1 CTC 324

Constitution of India, 1950 — Article 226

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High Courts10 Dec 2004Allowed

Kannammal Vs State

Madras High Court · (2004) 12 MAD CK 0039

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302

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High Courts10 Dec 2004Dismissed

T. Saravanan, Proprietor, Rathna Sanitary Consultancy Vs Chennai Metropolitan Water Supply and Sewerage Board

Madras High Court · (2004) 12 MAD CK 0031

Constitution of India, 1950 — Article 226

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High Courts10 Dec 2004

Jayaprakash, Vijaya Vs Kamala

Madras High Court · (2004) 12 MAD CK 0018

Limitation Act, 1963 — Section 5

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High Courts10 Dec 2004

M. Ganeshmoorthy and The Branch Manager, New India Assurance Company Limited, Karaikkal Vs S. Kaliaperumal

Madras High Court · (2004) 12 MAD CK 0014

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High Courts09 Dec 2004Dismissed

Videocon Power Limited Vs Tamil Nadu Electricity Board and Another

Madras High Court · (2005) 3 ARBLR 399 : (2004) 5 CTC 668

Arbitration and Conciliation Act, 1996 — Section 48, 49

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