High Courts05 Apr 2004Dismissed
Venkatesh @ Venkatesan Vs State
Madras High Court · (2004) 04 MAD CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 374
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 59 of 85
High Courts05 Apr 2004Allowed
The Union of India (UOI) Vs The Central Administrative, Tribunal Madras Bench and Mrs. Mazharunissa
Madras High Court · (2004) 04 MAD CK 0008
Constitution of India, 1950 — Article 226
High Courts02 Apr 2004
Sakkimangalam Ellampallam Vaaikkal Paasana Vivasayigal Sangam Vs The District Collector, The Executive Engineer Public Works Department (RCD), Periyar Main Canal Division and M. Tamilselvi
Madras High Court · (2004) 3 CTC 459 : (2004) 3 MLJ 62 : (2005) WritLR 65
Constitution of India, 1950 — Article 226
High Courts02 Apr 2004Allowed
Union of India (UOI), Union Territory of Pondicherry and The Editor of Debates, Legislative Assembly Department Vs Ilango N. Manoharan Vs Union of India (UOI) and The Central Administrative Tribunal, Madras Bench
Madras High Court · (2005) 1 LLJ 343 : (2004) 2 MLJ 482 : (2004) WritLR 434
Constitution of India, 1950 — Article 14, 16, 309, 311, 311(1)
High Courts02 Apr 2004Dismissed
Western India Cashew Co. Vs The Tamil Nadu Taxation Special Tribunal, Chennai
Madras High Court · (2004) 2 MLJ 595 : (2008) 11 VST 450
Constitution of India, 1950 — Article 226
High Courts02 Apr 2004Dismissed
S.S. Ummul Habiba, Proprietor, Alim Auto Supplies Vs B. Rajendran
Madras High Court · (2005) 1 ALD(Cri) 33 : (2004) 4 BC 1 : (2004) 3 CTC 573 : (2005) 1 RCR(Criminal) 352
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts02 Apr 2004Dismissed
P. Dhanapakkiam Vs The Secretary, Holy Angel High School, The Joint Director of School Education (Secondary Education) and The Chief Educational Officer
Madras High Court · (2004) 04 MAD CK 0105
Constitution of India, 1950 — Article 19, 19(1), 30, 30(1)Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 19(3), 20, 21, 22Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 11(1), 12(1), 14, 15, 16
High Courts02 Apr 2004Dismissed
Smt. Mohana Sundari and Others Vs The State of Tamilnadu
Madras High Court · (2004) 04 MAD CK 0103
Constitution of India, 1950 — Article 226
High Courts02 Apr 2004
C.P. Devasia Vs The Chairman and Managing Director, Central Office, Union Bank of India and The General Manager (Persnl.,) Competent Authority, Central Office, Union Bank of India
Madras High Court · (2004) 04 MAD CK 0100
Constitution of India, 1950 — Article 226
High Courts02 Apr 2004
The Commissioner of Income Tax Vs Vijay Granites P. Ltd.
Madras High Court · (2004) 172 ELT 149 : (2004) 267 ITR 606 : (2006) 146 STC 688
Central Excises and Salt Act, 1944 — Section 2, 3Income Tax Act, 1961 — Section 256(1), 32A, 32AB, 80HH, 80I
High Courts02 Apr 2004Dismissed
Mehrunnissa Vs Annammal and Another
Madras High Court · (2004) 4 CTC 693
High Courts02 Apr 2004Dismissed
P. Subramanian Vs Oriental Insurance Co. Ltd.
Madras High Court · AIR 2004 Mad 494 : (2004) 5 CTC 718 : (2004) 2 MLJ 588
Constitution of India, 1950 — Article 227
High Courts02 Apr 2004
K.K. Senthilkumaran and Mrs. K. Jayashree Vijaya chitra Vs The Secretary, Tamil Nadu Public Service Commission
Madras High Court · (2004) WritLR 372
Administrative Tribunals Act, 1985 — Section 15, 28
High Courts02 Apr 2004Allowed
S. Sunderraj Vs The Union Territory of Pondicherry
Madras High Court · (2004) 04 MAD CK 0052
Constitution of India, 1950 — Article 226
High Courts02 Apr 2004Dismissed
R. Varadarajan, D. Vevarajan, G. Gangadevi and R. Balasubramani Vs The Director of Town and Country Planning and Others
Madras High Court · AIR 2005 Mad 173 : (2004) WritLR 514
Constitution of India, 1950 — Article 227
High Courts02 Apr 2004
The State of Tamil Nadu and Others Vs Pallivasal Primary School
Madras High Court · (2004) 2 LW 591
Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(6)(3)
High Courts02 Apr 2004Dismissed
Rathna Bai and Others Vs K.S. Mani
Madras High Court · (2004) 04 MAD CK 0011
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts02 Apr 2004Dismissed
Smt. Poorna Thayammal and A.N.R.M. Chello Nadar Vs Y. Anwar
Madras High Court · (2004) 04 MAD CK 0001
High Courts01 Apr 2004Allowed
The District Collector Vs Nallamuthu and Others
Madras High Court · (2004) 04 MAD CK 0221
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Apr 2004Allowed
I. Jairaj Vs Praful Kumar Pukhraj, Firenze Shoes Pvt. Ltd., Lords Shoemakers Pvt. Ltd., S.B.P. Madan Mohan and Radhika Mohan
Madras High Court · AIR 2004 Mad 448
Civil Procedure Code, 1908 (CPC) — Section 115