High Courts16 Apr 2004Allowed
P.A.K. Habib and Others Vs The State of Tamil Nadu
Madras High Court · (2004) WritLR 449
Land Acquisition Act, 1894 — Section 4, 5A, 6
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 57 of 85
High Courts16 Apr 2004Allowed
Masilamani Vs Murugesan
Madras High Court · (2004) 4 CTC 727
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(4)
High Courts15 Apr 2004Dismissed
Gajalakshmi Vs R. Saravanan
Madras High Court · (2004) 04 MAD CK 0199
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)
High Courts15 Apr 2004Dismissed
P.S. Balasubramaniam Vs The Government of Tamil Nadu
Madras High Court · (2004) 04 MAD CK 0127
Constitution of India, 1950 — Article 226
High Courts08 Apr 2004Allowed
G. Srinivasa Pillai Vs G. Meganathan
Madras High Court · (2004) 4 LW 537
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Apr 2004Allowed
B. Jeevanandam Vs The District Collector and Others
Madras High Court · (2004) WritLR 764
High Courts08 Apr 2004Dismissed
The Managing Director, Tamil Nadu State Transport Corporation (Coimbatore Division I) Vs Lakshmi, P. Mani and Elangovan
Madras High Court · (2004) 04 MAD CK 0205
High Courts08 Apr 2004Dismissed
U. Upasena Amarasuriya Vs The Government of Tamil Nadu and Union of India
Madras High Court · (2004) 04 MAD CK 0193
High Courts08 Apr 2004Allowed
Joint Regional Director, Sub-Regional Office E.S.I. Corporation Ltd. Vs Fenner (India) Ltd.
Madras High Court · (2004) 3 LLJ 300
Employees State Insurance (General) Regulations, 1950 — Regulation 50Employees State Insurance Act, 1948 — Section 38, 39(5), 40(2)
High Courts08 Apr 2004Dismissed
Dr. S. Rajagopal Vs State
Madras High Court · (2004) CriLJ 3831
Criminal Procedure Code, 1973 (CrPC) — Section 436, 438Penal Code, 1860 (IPC) — Section 147, 376, 506
High Courts08 Apr 2004Dismissed
Sri Krishna Smelters Ltd. Vs The Tamil Nadu Electricity Board
Madras High Court · (2004) WritLR 307
High Courts08 Apr 2004
K. Chockalingam Vs K.R. Ramasamy Iyer and Jenbagam
Madras High Court · (2004) 4 LW 586
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Apr 2004Allowed
Rangasamy Gounder Vs Rathinambal
Madras High Court · (2004) 04 MAD CK 0110
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts08 Apr 2004Dismissed
G. Selvam Vs Rajarathinam, Rubina Rani, Jameela Rani, Franklin Len and Swamidoss
Madras High Court · (2004) 04 MAD CK 0104
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts08 Apr 2004Allowed
V.S.M. Syed Ali and Others Vs Smt. Muthammal
Madras High Court · (2004) 04 MAD CK 0098
High Courts08 Apr 2004Dismissed
U. Upasena Amarasuriya Vs The Government of Tamil Nadu and Union of India (UOI)
Madras High Court · (2004) 04 MAD CK 0097
Constitution of India, 1950 — Article 226
High Courts08 Apr 2004
Rajendran and Others Vs The State
Madras High Court · (2004) 04 MAD CK 0095
Penal Code, 1860 (IPC) — Section 342, 384, 385, 389
High Courts08 Apr 2004Allowed
S. Ponnuthai Vs P. Muthusamy
Madras High Court · AIR 2004 Mad 450
Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 38, 41Transfer of Property Act, 1882 — Section 53A
High Courts08 Apr 2004Allowed
Bond Food Products Private Ltd. and The Oriental Insurance Co. Ltd., (now changed and hitherto known as the Oriental Fire and General Insurance Co.) Vs Planters Airways Ltd.
Madras High Court · (2004) 3 ACC 882 : AIR 2004 Mad 538 : (2004) 4 CTC 103 : (2004) 2 LW 663 : (2004) 3 MLJ 306
Carriers Act, 1865 — Section 9Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 20Evidence Act, 1872 — Section 23
High Courts08 Apr 2004
Management of Secales Limited Vs Presiding Officer, Labour Court and Others
Madras High Court · (2004) 102 FLR 482 : (2004) 3 LLJ 160 : (2004) 2 MLJ 631