High Courts20 Apr 2004
Indian Bank Employees' Association Vs General Manager (Administration), Indian Bank Central Office and Others
Madras High Court · (2004) 3 LLJ 304
Industrial Disputes Act, 1947 — Section 10
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 55 of 85
High Courts19 Apr 2004Dismissed
The Management of Metkam Silicon Ltd. Vs The Presiding Officer, Labour Court and A. Robert
Madras High Court · (2005) 1 LLJ 314
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts19 Apr 2004Allowed
J. Vijaya Bhaskar, J. Hema Bushnam and Smt. J. Lakshmi Vs J. Jayalakshmi and Others
Madras High Court · (2004) 3 CivCC 176 : (2004) 2 LW 614 : (2004) 2 MLJ 666 : (2004) 3 RCR(Civil) 462
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 22
High Courts19 Apr 2004Allowed
AR. Alagappa Chettiar Vs Income Tax Officer
Madras High Court · (2004) 04 MAD CK 0194
High Courts19 Apr 2004
Commissioner of Gift Tax Vs All India Anna Dravida Munnetra Kazhagam
Madras High Court · (2005) 197 CTR 485 : (2005) 275 ITR 638
Gift Tax Act, 1958 — Section 5(1)Income Tax Act, 1961 — Section 13(1), 80G, 80G(5)
High Courts19 Apr 2004Allowed
Arulmigu Adhisakthi, Siva Bala Subramanya Temple, Thirumanikuzhi by Hereditary Trustee Vs The Executive Officer, Arulmigu Vamanapureswarar Temple
Madras High Court · AIR 2004 Mad 402 : (2004) 2 LW 619 : (2004) 2 MLJ 660
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 7 Rule 11, 115
High Courts19 Apr 2004
M. Rathinasabapathi and Others Vs State of Tamil Nadu, Tamil Nadu Poultry Development Corporation Ltd., (TAPCI) and Chief Secretary, Government of Tamil Nadu
Madras High Court · (2004) 04 MAD CK 0090
High Courts19 Apr 2004Allowed
Devan Parameswaran Vs The Union of India (UOI) and Others
Madras High Court · (2004) WritLR 505
Citizenship Act, 1955 — Section 5, 5(1)Citizenship Rules, 2009 — Rule 8Constitution of India, 1950 — Article 226
High Courts19 Apr 2004Dismissed
Shanthi Vs District Magistrate and District Collector and The Secretary to Government of Tamil Nadu, Prohibition and Excise Department
Madras High Court · (2004) CriLJ 3274
Penal Code, 1860 (IPC) — Section 302, 307, 394, 397, 399
High Courts19 Apr 2004
C.S. Kuppuraj and Others Vs The State of Tamil Nadu and Others Ramaniyam Real Estates Ltd. Vs The Union of India (UOI) and Others Foundation for Fair Practices in Property Development (FAIRPRO) Vs The Union of India (UOI) and Others
Madras High Court · (2004) 2 LW 554
Constitution of India, 1950 — Article 50Environment (Protection) Rules, 1986 — Rule 5(3)
High Courts19 Apr 2004
K. Selvam @ Selavaperunthagai Vs State
Madras High Court · (2004) 04 MAD CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 164Penal Code, 1860 (IPC) — Section 304, 307, 34, 353
High Courts19 Apr 2004Dismissed
D. Dineshchand Vs Smt. Sarojini
Madras High Court · (2004) 04 MAD CK 0024
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)
High Courts19 Apr 2004Allowed
M. Asik Ali Vs The State of Tamil Nadu and Union of India (UOI)
Madras High Court · (2004) 04 MAD CK 0023
Constitution of India, 1950 — Article 22(5)
High Courts19 Apr 2004Dismissed
Manimalan Vs K. Subrayan
Madras High Court · AIR 2004 Mad 446 : (2004) 3 MLJ 80
Constitution of India, 1950 — Article 227
High Courts17 Apr 2004
In Re: R. Kaaruppan
Madras High Court · (2004) CriLJ 4284
Constitution of India, 1950 — Article 225Contempt of Courts Act, 1971 — Section 12, 14(1), 14(2), 15, 2Penal Code, 1860 (IPC) — Section 52
High Courts17 Apr 2004
ASM Shipping Ltd. Vs Lyubarets Viktor and Others
Madras High Court · (2005) 1 LLJ 235
Merchant Shipping Act, 1958 — Section 143
High Courts17 Apr 2004Allowed
Thambi Gounder alias Kandiannan Vs The District Collector and The Special Tahsildar, Adi Dravida Welfare
Madras High Court · (2004) 04 MAD CK 0168
Constitution of India, 1950 — Article 226
High Courts17 Apr 2004Allowed
Indian Oil Corporation Vs Iyappa Auto Centre and Gautamchand Lodha
Madras High Court · (2004) 04 MAD CK 0142
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2, 4
High Courts17 Apr 2004Allowed
P.M.S. Muhammad Suhail Vs Subramanyan
Madras High Court · (2004) 4 LW 615
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 7
High Courts17 Apr 2004Dismissed
R. Krishnaveni, R. Mahalingam and R. Ramasubramanian Vs A. Shanmughavelgani, R. Meenakshisundari and R. Shanmugapriya
Madras High Court · (2004) 04 MAD CK 0140