COURT ARCHIVE

Madras High Court judgments, 2004

1,695 judgments · page 50 of 85

High Courts05 May 2004

P. Pitchumani Vs The Management of Sri Chakra Tyres Ltd. B. Anikumar Vs The Management of TVS Suzuki Ltd. (now TVS Motor Co. Ltd.) R. Ganesan Vs Lakshmi Auto Components Ltd. and The Management of TVS Suzuki Ltd., (now TVS Motor Co. Ltd.) S. Venu Vs The Management of Axles India Ltd. and State of Tamil Nadu C.M. Sakappa, T. Parasuraman, G.S. Sekar, G. Jambulingam and M. Venkatesh Vs The Management of GE Power Controls India P. Ltd. and G.L. Rangnekar, Director (Operations), GE Power Controls India P. Ltd. ICICI Bank Employees Union, Formerly known as Bank of Madura Employees Union Vs The Management of ICICI Bank Ltd. and Others ICICI Bank Employees Union Formerly known as Bank of Madura Employees Union Vs The Management of ICICI Bank Ltd. and Reserve Bank of India

Madras High Court · (2004) 121 CompCas 127 : (2004) 102 FLR 384 : (2004) 2 LLJ 994

Constitution of India, 1950 — Article 226

High Courts30 Apr 2004Dismissed

Kilburn Electricals Ltd. and Another Vs Macneill and Magor Kilburn Group Companies Employees' Union and Others

Madras High Court · (2004) 3 LLJ 674

Industrial Disputes Act, 1947 — Section 32

High Courts30 Apr 2004

The Special Tahsildar (L.A.), DAE Project Vs P. Chinnakannu Naickar and Union of India (UOI)

Madras High Court · (2004) 4 CTC 355 : (2005) 1 LW 35 : (2004) 4 MLJ 291

Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978 — Section 6

High Courts30 Apr 2004

Shankaran Krishnaswamy rep. by Power Agent Krishnaswamy Vs Nandita

Madras High Court · (2004) 04 MAD CK 0174

High Courts30 Apr 2004Dismissed

Dr. V. Srinivasan Vs Commissioner of Gift-tax

Madras High Court · (2004) 192 CTR 371 : (2004) 270 ITR 97 : (2004) 3 MLJ 499

Gift Tax Act, 1958 — Section 2, 3, 4, 4(1)Income Tax Act, 1961 — Section 27Registration Act, 1908 — Section 47, 61

High Courts30 Apr 2004

V. Thayumanavan Vs The District Revenue Officer, The Tahsildar, The Executive Officer, The Executive Officer and E. Mohan

Madras High Court · (2004) 04 MAD CK 0162

Constitution of India, 1950 — Article 226

High Courts30 Apr 2004

Jolen Inc. Vs Mr. Shobanlal Jain, Hindustan Rimmer, Jolen International Private Limited and Mr. Vikas Jain

Madras High Court · (2004) 3 MLJ 176 : (2005) 30 PTC 385

Copyright Act, 1957 — Section 40Trade Marks Act, 1999 — Section 11

High Courts30 Apr 2004Dismissed

The Director of Public Libraries and The District Library Officer Vs T. Arivarasu Pandian and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2004) 04 MAD CK 0157

Constitution of India, 1950 — Article 226Madras Public Library Rules, 1950 — Rule 42

High Courts30 Apr 2004

M.S. Kumanan and M.S. Mathivanan Vs S.S. Mari Chettiar Trust and P. Elango

Madras High Court · (2004) 3 CTC 168

Arbitration and Conciliation Act, 1996 — Section 36Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2), 92Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts30 Apr 2004Allowed

Raju Naicker and Others Vs Ekanathan and J. Thiruvengadam (person of unsound mind, rep. by court guardian Mr. P. Nagasundarajan, Advocate)

Madras High Court · AIR 2004 Mad 465

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Limitation Act, 1908 — Article 142, 144Limitation Act, 1963 — Article 65

High Courts30 Apr 2004Dismissed

Pandiyan Roadways Corporation Ltd., Now known as Tamil Nadu State Transport Corporation, (Madurai Division-1) Vs The Commercial Tax Officer and The Registrar, Tamil Nadu Taxation Special

Madras High Court · (2004) 137 STC 590

Constitution of India, 1950 — Article 226

High Courts30 Apr 2004

A. Koman Vs T.S. Balasubramaniyan

Madras High Court · AIR 2005 Mad 61 : (2004) 3 CTC 489 : (2004) 3 MLJ 56

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts30 Apr 2004Allowed

G. Thayumunasamy Vs V. Govindaswamy and Others

Madras High Court · (2004) 04 MAD CK 0055

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts30 Apr 2004

K.S. Subramaniam Vs The State of Tamil Nadu and The Chairman, Tamil Nadu Slum Clearance Board

Madras High Court · (2004) 04 MAD CK 0051

Constitution of India, 1950 — Article 226

High Courts30 Apr 2004Allowed

The Assistant Estate officer/Manager, Government of India Vs Mr. Manuneedhi Chozhan

Madras High Court · (2004) 3 MLJ 66 : (2004) 3 RCR(Civil) 460 : (2004) 2 RCR(Rent) 81

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts30 Apr 2004Dismissed

The Executive Officer, Kadathur Town Panchayat Vs V. Swaminathan, The State of Tamil Nadu, The District Collector and The Revenue Divisional Officer

Madras High Court · (2004) 3 CTC 270 : (2004) 2 MLJ 708

Local Boards Act, 1884 — Section 49Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 18, 3Tamil Nadu Land Encroachment Act, 1905 — Section 2

High Courts30 Apr 2004Dismissed

S. Purushothaman Vs K.M. Gopalakrishnan, V. Subramanian, K. Parthasarathy and S. Krishnan

Madras High Court · (2004) 04 MAD CK 0044

Evidence Act, 1872 — Section 73Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 43

High Courts30 Apr 2004Allowed

Arun Kumar Vs District Collector, Special Commissioner and Commissioner of Town and Country Planning and Deputy Secretary to Govt. Home/Cinema Department

Madras High Court · AIR 2004 Mad 411

Constitution of India, 1950 — Article 226

High Courts30 Apr 2004Allowed

Neyveli Lignite Corpn. Ltd. Vs Eswari Enterprises

Madras High Court · (2004) 04 MAD CK 0041

High Courts30 Apr 2004Allowed

The Airport Director, Airport Authority of India Chennai Airport Vs Mr. Gnanasekaran

Madras High Court · (2004) 04 MAD CK 0040

Civil Procedure Code, 1908 (CPC) — Section 15