High Courts22 Apr 2004Allowed
R. Nageswaran Vs S. Jayaraj and Others
Madras High Court · (2004) 4 LW 607 : (2004) 2 MLJ 680
Constitution of India, 1950 — Article 227Tamil Nadu Panchayats (Election) Rules, 1995 — Rule 134
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 54 of 85
High Courts22 Apr 2004Dismissed
Arjuna Pillai Vs Kandammal and Parvathi
Madras High Court · (2004) 04 MAD CK 0155
High Courts22 Apr 2004Dismissed
K.N. Ramesh Babu Vs Union of India (UOI)
Madras High Court · (2004) 04 MAD CK 0145
Pension Regulations, 1961 — Regulation 173
High Courts22 Apr 2004Allowed
All India Overseas Bank Employees' Union Vs Indian Overseas Bank
Madras High Court · (2004) 04 MAD CK 0143
Overseas Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 14
High Courts22 Apr 2004
S.N.S. College of Technology Vs The State of Tamil Nadu and All India Council for Technical Education (AICTE) All India Council for Technical Education (AICTE) Vs The State of Tamil Nadu, Jeppiaar Engineering College and St. Joseph's College of Engineering
Madras High Court · (2004) 04 MAD CK 0139
All India Council for Technical Education Act, 1987 — Section 10, 3All India Council for Technical Education Regulations — Regulation 8(4)
High Courts22 Apr 2004
Jeppiar Engineering College Vs The State of Tamil Nadu and All India Council for Technical Education (AICTE) All India Council for Technical Education (AICTE) Vs The State of Tamil Nadu and St. Joseph's College of Engineering
Madras High Court · (2004) 3 MLJ 45
All India Council for Technical Education Act, 1987 — Section 10, 3All India Council for Technical Education Regulations — Regulation 8(4)
High Courts22 Apr 2004
The Special Tahsildar, Adi Dravidar Welfare Vs Hyder Ali
Madras High Court · (2004) 04 MAD CK 0045
Land Acquisition Act, 1894 — Section 18(1), 23(1), 4(1)
High Courts22 Apr 2004Allowed
Ramasamy Pandithar Vs Ramalinga Kounder
Madras High Court · (2004) 3 MLJ 250
High Courts22 Apr 2004Allowed
K. Kannan Chettiar Vs The Commissioner, HR and CE Administration Department and Deputy Commissioner, HR and CE Admn.
Madras High Court · (2004) 04 MAD CK 0038
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 33Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 22, 22(1), 22(2), 22(4), 35A
High Courts22 Apr 2004Dismissed
The Secretary, Ministry of Railways and The General Manager, Southern Railway Vs Smt. S. Santhanamary and Others
Madras High Court · (2005) CriLJ 742 : (2005) 2 RCR(Criminal) 895
Constitution of India, 1950 — Article 21, 32, 9(5)Penal Code, 1860 (IPC) — Section 302
High Courts22 Apr 2004
The Special Tahsildar Adi Dravidar Welfare Vs Ayesa Beevi
Madras High Court · (2004) 04 MAD CK 0016
Land Acquisition Act, 1894 — Section 18(1), 4(1)
High Courts21 Apr 2004
Govindaraju (died), G. Saraswathi and V. Sumathi Vs Rathinammal and 6 others
Madras High Court · (2004) 04 MAD CK 0190
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 58, 59, 68
High Courts21 Apr 2004Dismissed
Management of Comerin Crepe Mill Vs G. Ayyappan and Another
Madras High Court · (2004) 3 LLJ 312
High Courts21 Apr 2004Allowed
V. Varadharasu Vs Union of India (UOI)
Madras High Court · (2004) WritLR 510
Land Acquisition Act, 1894 — Section 4(1), 45, 5A, 6Post Office Act, 1898 — Section 28, 29
High Courts21 Apr 2004Dismissed
The Chief Secretary to the Government of Tamil Nadu, The Secretary to the Government of Tamil Nadu, Home Department, The Secretary to the Government of Tamil Nadu, Education Department and The Secretary to the Government of Tamil Nadu, Health Department Vs Mrs. R. Selvam
Madras High Court · (2004) 3 MLJ 295 : (2004) 3 RCR(Civil) 632 : (2004) 3 RCR(Criminal) 891 : (2004) WritLR 611
Constitution of India, 1950 — Article 226
High Courts21 Apr 2004
Chandrasekar Vs State by Inspector of Police
Madras High Court · (2004) 04 MAD CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 303, 304
High Courts20 Apr 2004Dismissed
The Rajarathna Mills Ltd., A. Kalayamputhur Vs The Commercial Tax Officer-1, The Tamil Nadu Sales Tax Appellate Tribunal and The Tamil Nadu Taxation Special Tribunal Gangotri Textiles Ltd. Vs The Commercial Tax Officer and The Tamil Nadu Taxation Special Tribunal
Madras High Court · (2004) 3 MLJ 425
Tamil Nadu General Sales Tax Act, 1959 — Section 2, 55
High Courts20 Apr 2004Allowed
P. Pathima Mary Vs Union of India (UOI), The Labour Officer, Government of Pondicherry and The Tahsildar
Madras High Court · AIR 2004 Mad 456
High Courts20 Apr 2004
S. Sivalinga Vs The Chief Educational Officer and Others
Madras High Court · (2004) 04 MAD CK 0061
High Courts20 Apr 2004Dismissed
K.R. Srinath Vs The Assistant Commissioner of Income Tax
Madras High Court · (2004) 190 CTR 517 : (2004) 268 ITR 436
Income Tax Act, 1961 — Section 12B, 2, 2(14), 2(47), 45Income Tax Act, 1969 — Section 4