High Courts30 Apr 2004Dismissed
V.V. Kannan and Another Vs K. Sridhar
Madras High Court · (2004) 3 CTC 199 : (2004) 3 MLJ 29
Evidence Act, 1872 — Section 114, 3, 50
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 51 of 85
High Courts30 Apr 2004Allowed
P.R. Sampath Giri Vasan Vs The Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court and Bank of India
Madras High Court · (2004) 102 FLR 972 : (2004) 3 LLJ 505 : (2004) 3 MLJ 101
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 17, 17(A), 33(A)
High Courts29 Apr 2004Dismissed
Perumal Jeyaraman Vs The State of Tamilnadu and The Union of India (UOI)
Madras High Court · (2004) 04 MAD CK 0196
Constitution of India, 1950 — Article 22(5)
High Courts29 Apr 2004
P. Surya Rao Vs Oil and Natural Gas Corporation Ltd.
Madras High Court · (2004) 3 MLJ 401
Constitution of India, 1950 — Article 226Oil and Natural Gas Corporation (Conduct Discipline and Appeal) Rules, 1994 — Rule 14.3, 34, 35, 36, 37Penal Code, 1860 (IPC) — Section 302
High Courts29 Apr 2004
A. Murugesapandi Vs The Executive Engineer, Operation and Maintenance (O and M), The Superintending Engineer and The Chief Engineer, Distribution, Tamilnadu Electricity Board
Madras High Court · (2004) 04 MAD CK 0169
Constitution of India, 1950 — Article 226
High Courts29 Apr 2004Allowed
M. Rajan Issac Vs The Chairman and Managing Director, Hindustan Teleprinters Ltd.
Madras High Court · (2004) 04 MAD CK 0163
Constitution of India, 1950 — Article 226
High Courts29 Apr 2004
S. Je. Ramesh Babhu Vs The Executive Magistrate cum Revenue Divisional Officer and J. Dinesh Babu
Madras High Court · (2004) 04 MAD CK 0161
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 146
High Courts29 Apr 2004
The Commissioner of Gift-tax Vs Shree Shyam Sayee Corporation
Madras High Court · (2005) 194 CTR 343 : (2005) 272 ITR 327
Gift Tax Act, 1958 — Section 22, 23, 24, 25, 26Income Tax Act, 1961 — Section 27
High Courts29 Apr 2004Allowed
Murugan (a) Senthilvel (a) Kumar Vs The District Collector and District Magistrate and State of Tamilnadu
Madras High Court · (2004) 2 LW(Cri) 717
Arms Act, 1959 — Section 25(1)Penal Code, 1860 (IPC) — Section 302, 34, 342, 392, 395
High Courts29 Apr 2004
B. Dhanalakshmi Vs M. Shajahan and Others
Madras High Court · AIR 2004 Mad 512
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 181, 182, 226
High Courts29 Apr 2004Dismissed
The Government of Tamil Nadu Vs Eswari Educational Trust and University of Madras Sri Lakshmi Saraswathi Educational and Charitable Trust, Kanchi Kamatchi Amman Educational Development Trust and The Roman Catholic Diocese of Sivagangai Vs The Government of Tamil Nadu, The University of Madras and Madurai Kamaraj University
Madras High Court · (2004) 04 MAD CK 0134
Constitution of India, 1950 — Article 226
High Courts29 Apr 2004Allowed
A.G. Devadoss Vs S. Jayabal
Madras High Court · (2004) 3 CivCC 530 : (2004) 3 MLJ 171 : (2004) 4 RCR(Civil) 23 : (2004) 2 RCR(Rent) 220
Tamil Nadu Buildings (Lease and Rent Control) (Amendment) Act, 1973 — Section 25Transfer of Property Act, 1882 — Section 53A
High Courts29 Apr 2004Allowed
Anna University Vs S. Seshachari, Inbaraj and L. Muthuvel
Madras High Court · (2004) 3 MLJ 23
Constitution of India, 1950 — Article 226
High Courts29 Apr 2004Dismissed
D.R. Subramanian, Aruna Finance and Aruna Chits, S. Aravindan and S. Sravanan Vs V. Bangarusamy and V. Gopalakrishnan
Madras High Court · (2004) 04 MAD CK 0031
Tamil Nadu Buildings (Lease and Rent Control) (Amendment) Act, 1973 — Section 10(3), 14(1)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts29 Apr 2004Dismissed
Amalraj and Arumugam Vs V. Lakshmanan and V. Subramanian
Madras High Court · (2004) 04 MAD CK 0022
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 14(1), 25
High Courts29 Apr 2004
Janak C. Mehta, Jayesh R. Patel and L.K.P. Shares and Securities Ltd. Vs The State
Madras High Court · (2004) 04 MAD CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 245, 482Penal Code, 1860 (IPC) — Section 120B, 34, 406, 409, 420
High Courts29 Apr 2004Dismissed
G. Nagarajan and N. Karthikeyan Vs S. Rayappan
Madras High Court · (2004) 04 MAD CK 0005
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts28 Apr 2004
Novartis AG and Another Vs Adarsh Pharma and Another
Madras High Court · (2004) 3 CTC 95 : (2004) 29 PTC 108
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Drugs and Cosmetics Rules, 1945 — Rule 122A, 21, 24Evidence Act, 1872 — Section 114A
High Courts28 Apr 2004Dismissed
S.R.K. Engg. College Vs The All India Council for Technical Education and The State of Tamilnadu
Madras High Court · (2004) 04 MAD CK 0166
Constitution of India, 1950 — Article 226
High Courts28 Apr 2004Dismissed
Shree Sathyanarayana Co. Vs The Assistant Director and The Special Director
Madras High Court · (2005) 126 CompCas 225 : (2006) 66 SCL 373
Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1973 — Section 33(2)