COURT ARCHIVE

Madras High Court judgments, 2004

1,695 judgments · page 63 of 85

High Courts29 Mar 2004

Mr. Perumal Mandadi and Mr. Janaki Mandadi Vs The Special Tahsildar, (Adi Dravidar Welfare) and The Collector of North Arcot

Madras High Court · (2004) 03 MAD CK 0035

Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1), 4(2)

High Courts26 Mar 2004Allowed

S.G.S. Soundarapandian Vs P.M.R. Muthukaruppan Servai (Deceased) and Others

Madras High Court · (2004) 4 LW 751

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25

High Courts26 Mar 2004Dismissed

K. Natesan Vs K. Ramasamy

Madras High Court · (2004) 03 MAD CK 0196

High Courts26 Mar 2004

North Coimbatore Food Corporation of India Workers Labour Contract Co-operative Society Ltd. and Another Vs Union of India (UOI) and Another

Madras High Court · (2005) 1 LLJ 178

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)

High Courts26 Mar 2004Dismissed

Abdul Raheem Vs U.P.K. Mohammed Haneefa

Madras High Court · (2005) 1 ALD(Cri) 18 : (2005) 2 BC 324 : (2004) CriLJ 2812 : (2004) 4 RCR(Criminal) 77

Criminal Procedure Code, 1973 (CrPC) — Section 378Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts26 Mar 2004

N. Boraiah Vs N. Eswaran

Madras High Court · (2004) 03 MAD CK 0170

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(2)(1), 10(3)(a)(i), 11(4), 25

High Courts26 Mar 2004

Principal Sessions Judge Vs Marimuthu Marimuthu Vs State

Madras High Court · (2004) 2 CTC 608 : (2004) 2 LW(Cri) 510

Criminal Procedure Code, 1973 (CrPC) — Section 235(2)Penal Code, 1860 (IPC) — Section 302

High Courts26 Mar 2004Dismissed

The Deputy General Manager, Bharat Overseas Bank Ltd. Vs The Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court and Another

Madras High Court · (2004) 2 CTC 632 : (2004) 3 LLJ 1058 : (2004) 3 MLJ 303

Constitution of India, 1950 — Article 226

High Courts26 Mar 2004Dismissed

Kaliammal @ Papathy and Others Vs T.G. Varadharajan and Others

Madras High Court · (2004) 3 CTC 266

Civil Procedure Code, 1908 (CPC) — Section 47Hindu Minority and Guardianship Act, 1956 — Section 8

High Courts26 Mar 2004Dismissed

Raman and S.S. Visvanatha Iyer Vs Balammal and Others

Madras High Court · (2004) 03 MAD CK 0146

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts26 Mar 2004

N. Hariharan Vs The Chairman, Indian Oil Corporation and Others

Madras High Court · (2004) 3 LLJ 512 : (2004) 3 MLJ 5

Constitution of India, 1950 — Article 226

High Courts26 Mar 2004Allowed

The Executive Officer, Kolappalur Town Panchayat Vs Max Well Apparel Industries Limited

Madras High Court · (2004) 4 LW 677 : (2004) 2 MLJ 581 : (2004) 3 RCR(Civil) 392

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts26 Mar 2004Allowed

Mrs. K. Vasantha Devi Vs Mahesh Kumar Rathi

Madras High Court · (2004) 3 CTC 321 : (2004) 4 LW 687

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts26 Mar 2004Allowed

Kasi Viswanathan Vs Jayalakshmi and Others

Madras High Court · (2004) 2 CTC 481 : (2004) 2 LW 637 : (2004) 2 MLJ 402

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 96, 96(2)

High Courts26 Mar 2004

The Lakshmi Vilas Bank and Another Vs S.G. Purushothaman

Madras High Court · (2004) 4 CTC 301

Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 5

High Courts26 Mar 2004Dismissed

N.V.V. Krishna Vs Union of India (UOI) and Others

Madras High Court · AIR 2004 Mad 324 : (2004) 3 MLJ 203 : (2004) WritLR 706

Constitution of India, 1950 — Article 14, 19(1), 300A, 31ALand Acquisition Act, 1894 — Section 10, 10(1), 10(4), 10(5), 17Petroleum and Minerals Pipelines (Acquisition of Right of User in land) Act, 1962 — Section 5

High Courts25 Mar 2004

K. Ravichandran Vs Metropolitan Transport Corporation Ltd.

Madras High Court · (2004) 03 MAD CK 0190

Central Civil Services (Pension) Rules, 1972 — Rule 38Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(2), 72

High Courts25 Mar 2004

Ravichandran K. Vs Metropolitan Transport Corporation Ltd.

Madras High Court · (2004) 102 FLR 486 : (2004) 3 LLJ 152

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 72

High Courts25 Mar 2004Allowed

Central Bank of India Vs J. Maria Jesu Kennady and Others

Madras High Court · (2004) 3 MLJ 49

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4, Order 34 Rule 5, Order 5 Rule 1(2)Easements Act, 1882 — Section 37Legal Practitioners (Fees) Rules, 1973 — Rule 3(2)

High Courts25 Mar 2004

S. Venkataraman Vs Tamil Nadu Water Supply and Drainage Board

Madras High Court · (2004) 3 CTC 486

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 119, 120B, 420, 469Prevention of Corruption Act, 1988 — Section 13, 13(12)