High Courts26 Apr 2004Dismissed
Ramaswamy Gounder Vs Nanjappa Gounder
Madras High Court · (2004) 04 MAD CK 0129
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 53 of 85
High Courts26 Apr 2004
S. Rajkumar Vs State
Madras High Court · (2004) 04 MAD CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41(1)
High Courts26 Apr 2004Dismissed
S. Swaminathan Vs The Director of Industries and Commerce and Others
Madras High Court · (2004) 04 MAD CK 0076
High Courts26 Apr 2004Dismissed
Kandasamy (deceased) and Others Vs Rangasamy, K. Muthu, Palanisamy and Natarajan
Madras High Court · (2004) 04 MAD CK 0039
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Apr 2004
Sellappa Gounder and Others Vs Nachimuthu Gounder and Papayee
Madras High Court · (2004) 2 LW 717
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Apr 2004
Workmen of GE Power Controls India (Pvt.) Ltd. Vs Management of GE Power Controls India (Pvt.) Ltd. and Others
Madras High Court · (2004) 102 FLR 960 : (2004) 3 MLJ 221
Constitution of India, 1950 — Article 226, 32Industrial Disputes Act, 1947 — Section 2, 25M, 25O, 25T
High Courts26 Apr 2004Dismissed
Tamil Nadu Mahajana Sangam and Another Vs Balaguru, Advocate Receiver, Mannar Thirumalai Naicker College and Others
Madras High Court · (2004) 3 CTC 189 : (2004) 2 LW 604
High Courts23 Apr 2004Dismissed
L. Muthusamy, State President, Nationalist Students Congress Vs The Election Commission of India, Nirvachan Sadan and The Chief Electoral Officer, State Election Commission
Madras High Court · (2004) 04 MAD CK 0198
Constitution of India, 1950 — Article 226
High Courts23 Apr 2004Allowed
Gem Granites Vs Government of Tamil Nadu and Another
Madras High Court · (2005) 1 LLJ 183
Industrial Disputes Act, 1947 — Section 10, 25, 25O, 25T, 34
High Courts23 Apr 2004Dismissed
Lalji Rao and Others Vs Jayarama Rao @ Jawaharlal Rao and Another
Madras High Court · (2004) 3 CTC 707 : (2004) 3 MLJ 421
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts23 Apr 2004Dismissed
Hariharaputhra Plantations Ltd. Vs The Kanyakumari Market Committee
Madras High Court · (2004) 4 LW 115
Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 — Section 2(18), 24(1), 24(2), 24(5), 8
High Courts23 Apr 2004Dismissed
P.V. Deenathayalan Vs Hanumantha Rao and Mrs. Anjana Rani
Madras High Court · (2004) 04 MAD CK 0151
Limitation Act, 1963 — Article 65
High Courts23 Apr 2004Dismissed
Mrs. Chandra Vs N. Reddappa Reddy, Mrs. Thulasi and K. Sargunan
Madras High Court · (2004) 2 LW 738
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 11
High Courts23 Apr 2004Allowed
Sundari Vs K.G. Sivasubramanian
Madras High Court · (2004) 04 MAD CK 0114
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts23 Apr 2004
M.K. Sirajudeen (alias) Mohammed Sirajuden Vs State
Madras High Court · (2004) 04 MAD CK 0066
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts23 Apr 2004
Arumugam @ Asirvatham Vs State by Inspector of Police, The Deputy Supdt. of Police, Alankulam Division and The Supdt. of Police
Madras High Court · (2004) 04 MAD CK 0062
High Courts23 Apr 2004Allowed
Kotti Vs A.M. Rangabhashyam
Madras High Court · (2004) 3 CTC 256 : (2004) 4 LW 725 : (2004) 2 MLJ 683
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)
High Courts23 Apr 2004Allowed
A.L.O. Gopal Sah, A.M. Surendar Sah and A.M. Sanjaykumar Sah Vs K.P.M. Musthaffa, K.P.M. Shagul Hameed and M.K.S. Siraj Unnissa
Madras High Court · (2004) 2 MLJ 702
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 10(5), 33(1A)
High Courts23 Apr 2004Allowed
V. Jaganathan Vs The District Collector, Collectorate, The Sub Collector and The Tahsildar
Madras High Court · (2004) 3 MLJ 272 : (2004) WritLR 540
High Courts22 Apr 2004Allowed
Mrs. Kasturi Gandhi and J. Gopala Krishnan Vs B. Shanmugaraja and S. Regupathy
Madras High Court · (2004) 2 LW 600 : (2004) 2 MLJ 677
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151, 153