High Courts17 Apr 2004
Namath Watch Co. Vs G. Vijayakumar and G. Ashok Kumar G. Vijayakumar and G. Ashok Kumar Vs Namath Watch Co.
Madras High Court · (2004) 4 LW 712 : (2004) 3 MLJ 1
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 56 of 85
High Courts17 Apr 2004Dismissed
Sridevan Nair Vs State of Tamil Nadu
Madras High Court · (2004) 04 MAD CK 0122
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 26 Rule 9, 115, 80Limitation Act, 1963 — Section 5
High Courts17 Apr 2004Dismissed
P. Nachimuthu (died), Vanitha, Karthikeyan, Veeramani, Kannan, Manjula and Senthil Vs Mathuraivelan
Madras High Court · (2004) 04 MAD CK 0121
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 14(1), 25
High Courts17 Apr 2004Dismissed
Govindasamy Vs Kaliayaperumal Padayachi
Madras High Court · (2004) 04 MAD CK 0118
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Apr 2004
Karuppiah Vs State of Tamil Nadu
Madras High Court · (2004) 04 MAD CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts17 Apr 2004Dismissed
R. Kaaruppan Vs Baljit Singh Sethi, Secretary General, The National Rifle Association of India and Sivanthi Adithyan, Vice President of the National Rifle Association
Madras High Court · (2004) 2 MLJ 518
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 12, 226
High Courts17 Apr 2004Allowed
S.C. Natarajan Vs The State of Tamil Nadu and V. Murugan
Madras High Court · (2004) 04 MAD CK 0080
Constitution of India, 1950 — Article 226Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979 — Rule 3
High Courts17 Apr 2004Dismissed
A. Irudayanathan (deceased) and Others Vs The Commissioner and Secretary to the Government, Social Welfare Department and Others
Madras High Court · (2004) 04 MAD CK 0072
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11A, 4(1), 6
High Courts17 Apr 2004Allowed
V. Murugesan Vs The Secretary to Government of Tamil Nadu Prohibition and Excise Department and Commissioner of Police
Madras High Court · (2004) 04 MAD CK 0071
Constitution of India, 1950 — Article 226
High Courts17 Apr 2004Allowed
Koppaiyan Vs K. Ramaraj
Madras High Court · (2004) 3 MLJ 267
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts17 Apr 2004Allowed
National Elementary School Vs R.M. Sundaram
Madras High Court · (2004) 3 CTC 712 : (2004) 2 MLJ 523
High Courts17 Apr 2004Allowed
Vijayalakshmi and Others Vs State
Madras High Court · (2004) 04 MAD CK 0058
Child Marriage Restraint Act, 1929 — Section 10, 4, 5, 6, 7Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 200, 202, 203
High Courts17 Apr 2004
Krishna Builders Vs The Secretary to Government of Tamil Nadu, Housing and Urban Development Department, The Member Secretary, The Madras Metropolitan Development Authority and The Corporation of Madras
Madras High Court · (2004) 04 MAD CK 0050
Tamil Nadu Town and Country Planning Act, 1971 — Section 79
High Courts17 Apr 2004Dismissed
Syed Mnueer Ahmed Vs Directorate of Revenue Intelligence, Senior Intelligence Officer
Madras High Court · (2004) 3 CTC 209 : (2004) 95 ECC 420
Criminal Procedure Code, 1973 (CrPC) — Section 300, 482Customs Act, 1962 — Section 108, 111, 112, 113, 114
High Courts17 Apr 2004Allowed
G. Chandra Vs Marimuthu
Madras High Court · (2004) 3 CTC 508 : (2004) 2 LW 685 : (2004) 3 MLJ 7
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts16 Apr 2004Dismissed
V. Shanmuga Konar Vs P. Subramanian
Madras High Court · (2004) 04 MAD CK 0183
High Courts16 Apr 2004Dismissed
Khivraj Motors Limited Vs Assistant Commissioner (CT) and Another
Madras High Court · (2004) 4 CTC 85 : (2005) 139 STC 233
Tamil Nadu General Sales Tax Act, 1959 — Section 55Tamil Nadu Tax on Entry of Motor Vehicles into Local Areas Act, 1990 — Section 11, 4
High Courts16 Apr 2004Allowed
Yashoda, K. Raja and K. Jawahar Vs Perumal, Kannammal and Parimala
Madras High Court · (2004) 04 MAD CK 0172
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7, 151
High Courts16 Apr 2004
R. Karthik Vs The Dean, Stanley Medical College, The College Council, Stanley Medical College and The Chairman, Enquiry Committee, Stanley Medical College
Madras High Court · (2004) WritLR 423
High Courts16 Apr 2004Dismissed
S. Ramachandran Reddy Vs G. Subbaraj Reddiar and Others
Madras High Court · AIR 2004 Mad 510 : (2004) 2 LW 647 : (2004) 3 MLJ 53
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1