High Courts31 Mar 2004
N. Suriyamuthu Vs Management of T.I. Diamond Chain Ltd. and Others
Madras High Court · (2006) ACJ 1205
Workmens Compensation Act, 1923 — Section 2(1), 3, 4, 4(1)
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 62 of 85
High Courts30 Mar 2004Dismissed
T.S. Bellieraj Vs Vinodhini Krishnakumar and Others
Madras High Court · AIR 2004 Mad 319 : (2004) 2 CTC 510 : (2005) 4 LW 606 : (2004) 4 MLJ 191
Contract Act, 1872 — Section 2Hindu Minority and Guardianship Act, 1956 — Section 8Limitation Act, 1963 — Article 60, 65
High Courts30 Mar 2004Allowed
Kesari Jabamani Vs V. Radhakrishnan and Others
Madras High Court · (2004) 4 LW 592
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 151Transfer of Property Act, 1882 — Section 52
High Courts30 Mar 2004Dismissed
M. Natarajan and Others Vs The Government of Tamil Nadu and Nagapattinam Municipality
Madras High Court · AIR 2004 Mad 433 : (2002) 2 MLJ 352
Constitution of India, 1950 — Article 226
High Courts30 Mar 2004Dismissed
Kannu Gounder Vs Natesa Gounder
Madras High Court · AIR 2005 Mad 31 : (2004) 3 MLJ 300
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts30 Mar 2004
Thiru. R. Gandhi President, Madras Bar Association Vs Union of India (UOI)
Madras High Court · (2004) 120 CompCas 510 : (2004) 2 CompLJ 274 : (2004) 2 CTC 561 : (2004) 2 LW 162 : (2004) 52 SCL 79
Companies Act, 1956 — Article 10FB, 10FD(2), 10FD(3), 10FE, 10FFConstitution of India, 1950 — Article 14, 19(1), 226, 323, 50
High Courts30 Mar 2004Allowed
Ravichandran Vs Deputy Superintendent of Police
Madras High Court · (2004) 03 MAD CK 0033
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304(B)
High Courts30 Mar 2004Dismissed
Gouri Vs Kamalakshi
Madras High Court · AIR 2004 Mad 463
Easements Act, 1882 — Section 7Specific Relief Act, 1963 — Section 38
High Courts30 Mar 2004
Venus Chit Fund and Finance Corporation Vs The Pondichery Co-operative Housing Society Limited and Others
Madras High Court · (2004) 3 CivCC 234 : (2004) 3 CTC 696 : (2004) 3 MLJ 138 : (2004) 3 RCR(Civil) 836
Civil Procedure Code, 1908 (CPC) — Section 47, 73
High Courts30 Mar 2004Allowed
Subramaniyan S. Vs Presiding Officer, Labour Court and Another
Madras High Court · (2004) 3 LLJ 352
Constitution of India, 1950 — Article 226
High Courts30 Mar 2004Allowed
Ravichandran G. Vs Presiding Officer, Labour Court and Another
Madras High Court · (2004) 3 LLJ 447
Industrial Disputes Act, 1947 — Section 11A
High Courts29 Mar 2004
Mohan Vs State
Madras High Court · (2004) 03 MAD CK 0202
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 306
High Courts29 Mar 2004
Abdul Hameed (died) and Others Vs Arulmighu Somanathaswamy Devasthanam
Madras High Court · AIR 2005 Mad 184
High Courts29 Mar 2004
Ramakrishna Raja Vs Registrar of Companies
Madras High Court · (2005) 123 CompCas 319
Companies Act, 1956 — Section 62, 628, 63, 63(1), 68Criminal Procedure Code, 1973 (CrPC) — Section 468
High Courts29 Mar 2004Dismissed
Mariammal and Others Vs Mymoon Bibi and Others
Madras High Court · (2004) 4 CTC 764
Civil Procedure Code, 1908 (CPC) — Section 9Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 30Transfer of Property Act, 1882 — Section 106
High Courts29 Mar 2004
Trilux Technologies Singapore Pvt. Ltd. and Others Vs Boon Technologies
Madras High Court · (2004) 4 BC 280 : (2005) 123 CompCas 551 : (2004) 4 CTC 12
Negotiable Instruments Act, 1881 (NI) — Section 135, 136, 137, 138
High Courts29 Mar 2004Dismissed
Thangasamy Vs Madasami and Anthonysamy @ Hariharan
Madras High Court · AIR 2004 Mad 482 : (2004) 2 LW 313
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts29 Mar 2004Dismissed
T. Subramanian Vs V. Kaliappan alias Kalirajan
Madras High Court · (2004) 4 LW 730
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1), 2, 9(3)
High Courts29 Mar 2004
Official Trustee of Tamil Nadu, Trust Estate of C. Kandasamy Naidu Vs The Assistant Commissioner of Urban Land Tax and The Special Tahsildar, (ULT)
Madras High Court · (2004) 03 MAD CK 0039
Constitution of India, 1950 — Article 226
High Courts29 Mar 2004Dismissed
Parry and Co. Ltd. Vs The Deputy Commissioner of Income Tax, Special Range-VI and The Asst. Commissioner of Income Tax
Madras High Court · (2004) 191 CTR 408 : (2004) 269 ITR 177 : (2004) 3 MLJ 417