High Courts28 Apr 2004Dismissed
V. Ramasamy and V. Jayaraman Vs Kalyanam, Muthukumarasamy, Pushpavathy and Parvathy Muthukumaraswami Vs V. Ramaswamy and Others
Madras High Court · (2004) 04 MAD CK 0124
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 52 of 85
High Courts28 Apr 2004Dismissed
C.R.I. Limited Vs Murali Mani, Smt. Rama and Smt. Thara
Madras High Court · (2004) 04 MAD CK 0108
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 25
High Courts28 Apr 2004
Ravi and Co. and Rani and Co. Vs The Asst. Commissioner of Income Tax
Madras High Court · (2004) 271 ITR 286
Income Tax Act, 1961 — Section 143(2), 271, 271(1), 273A
High Courts28 Apr 2004Allowed
Rengammal Vs A. Raghavan
Madras High Court · (2004) 04 MAD CK 0085
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 25
High Courts28 Apr 2004Allowed
M. Mohamed Mohideen, M. Basheeruddin, M. Tajudeen and M. Jamaludeen Vs Asha Gold Covering Works
Madras High Court · (2004) 04 MAD CK 0046
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts28 Apr 2004Dismissed
P. Sundaram Vs The Deputy Registrar, Co-operative Society
Madras High Court · (2004) 04 MAD CK 0019
Constitution of India, 1950 — Article 226
High Courts27 Apr 2004Dismissed
Varadhan Vs Kannammal, Kullammal alias Santhammal, Boologammal, S. Babu Ammal and Kannan
Madras High Court · (2004) 3 MLJ 290
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3)
High Courts27 Apr 2004Allowed
Neelakanta Pillai, Muthukrishnan, Iyan Pillai, Kumaresan Pillai, Surendran and Kumarasami Pillai Vs Chellappan Pillai
Madras High Court · (2004) 04 MAD CK 0165
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 8(3), 151Limitation Act, 1963 — Article 137, 61, 5Transfer of Property Act, 1882 — Section 58
High Courts27 Apr 2004Allowed
Lalchand Menghraj and Chimandas Menghraj Vs S.V. Mathaprasad and Others
Madras High Court · (2004) 04 MAD CK 0164
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 22 Rule 10, 146, 47, 50Limitation Act, 1963 — Section 5Specific Relief Act, 1963 — Section 15
High Courts27 Apr 2004Allowed
L. Savithri Vs P. Selvaraj
Madras High Court · (2004) 04 MAD CK 0160
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts27 Apr 2004Dismissed
Ameerbai Vs A. Mohammed Saliah
Madras High Court · (2004) 04 MAD CK 0158
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts27 Apr 2004Dismissed
Rajagopal Reddiar Vs Ramasami Reddiar
Madras High Court · (2004) 04 MAD CK 0149
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts27 Apr 2004Allowed
P.N.S. Gopinath and Others Vs The District Collector and Others
Madras High Court · (2004) 3 MLJ 243
Constitution of India, 1950 — Article 226
High Courts27 Apr 2004Dismissed
Dr. D. Narmadha and Others Vs State of Tamilnadu and Medical Council of India
Madras High Court · (2004) WritLR 718
Constitution of India, 1950 — Article 226
High Courts27 Apr 2004
Retired Officials Association Vs State of Tamilnadu
Madras High Court · (2004) 04 MAD CK 0074
Constitution of India, 1950 — Article 226
High Courts27 Apr 2004
The Special Tahsildar, Adi Dravidar Welfare Vs Muthu Konar
Madras High Court · (2004) 5 CTC 56 : (2004) 2 LW 673
Land Acquisition Act, 1894 — Section 18, 23(1), 4(1)
High Courts27 Apr 2004Dismissed
Kadambur Primary Agricultural Co-operative Bank Limited Vs The Presiding Officer, Labour Court and K. Mohan
Madras High Court · (2004) 102 FLR 969 : (2004) 3 MLJ 241
High Courts26 Apr 2004
Ravikumar P. Vs Chief Manager (Credit) and Disciplinary Authority, Bank of India
Madras High Court · (2004) 3 LLJ 652
High Courts26 Apr 2004Dismissed
Dr. P. Venkatarama Reddy Vs R. Aswathnarayana Setty
Madras High Court · (2004) 2 MLJ 672
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts26 Apr 2004Allowed
Management of National Cooperative, Sugar Mills Ltd. Vs The Presiding Officer, Labour Court and P. Baskaran
Madras High Court · (2004) 04 MAD CK 0130
Constitution of India, 1950 — Article 226