High Courts25 Mar 2004
New India Assurance Co. Ltd. Vs Krishnan and Another
Madras High Court · (2005) 3 ACC 154
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 64 of 85
High Courts25 Mar 2004Allowed
K.V. Singh, No.IC-27159 P, Rank-Colonel, Director Recruiting, HQ Recruiting Zone Vs Union of India (UOI)
Madras High Court · (2004) 3 MLJ 533
Constitution of India, 1950 — Article 226Special Army Order, 1989 — Regulation 103
High Courts25 Mar 2004Allowed
P. Rajaram and Kumar Chidambram Vs The State of Tamil Nadu
Madras High Court · (2004) 03 MAD CK 0140
Constitution of India, 1950 — Article 226
High Courts25 Mar 2004
New India Assurance Company Ltd. Vs Krishnan rep. by his brother and natural guardian Rajendran, N. Gunasekaran (given up) and Dhanalakshmi
Madras High Court · (2005) ACJ 926 : (2004) 4 CTC 290 : (2004) 3 MLJ 141
Motor Vehicles (Amendment) Act, 1994 — Section 147Motor Vehicles Act, 1939 — Section 95Motor Vehicles Act, 1988 — Section 147, 147(1), 173
High Courts25 Mar 2004
Jagannathan S. Vs Commissioner, Tanjore Municipality and Others
Madras High Court · (2005) 1 LLJ 806
Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 3
High Courts24 Mar 2004Dismissed
Karaikal Municipality Vs Nabissa Ummal and Others
Madras High Court · (2004) 2 ARBLR 280 : (2004) 2 CTC 334 : (2004) 2 LW 682 : (2004) 2 MLJ 554
Arbitration Act, 1940 — Section 39, 39(1), 39(2)Civil Procedure Code, 1908 (CPC) — Section 4
High Courts24 Mar 2004
R.K. Madhavan Vs Presiding Officer, Industrial Tribunal and The General Manager, Ordinance Equipment Factory Groups Clothing Factory
Madras High Court · (2004) 03 MAD CK 0075
Constitution of India, 1950 — Article 226
High Courts24 Mar 2004
Mrs. Mary Rajasekaran Vs The Presiding Officer, First Additional Labour Court and The Correspondent, Stella Maris College
Madras High Court · (2004) 03 MAD CK 0045
Constitution of India, 1950 — Article 226
High Courts24 Mar 2004Allowed
H. Vijaya Samundeeswari Vs The Dindigul District Co-op.Milk Producers Union Limited
Madras High Court · (2004) 4 LW 756
Constitution of India, 1950 — Article 227
High Courts24 Mar 2004Allowed
Travel Agents Association of India (TAAI) Vs Eastman Travel and Tours (M) Pvt. Ltd. and Another
Madras High Court · (2005) 2 BC 36 : (2004) CriLJ 2766 : (2004) 3 RCR(Criminal) 868
Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Mar 2004Allowed
Small Industries Development Bank of India Vs Coimbatore Cement Products Pvt. Ltd. and State
Madras High Court · (2004) 03 MAD CK 0002
High Courts23 Mar 2004Dismissed
Mohammed Idrose Vs Dugar Insultation India Pvt. Ltd., Lordrich Chemicals and Rama Ramanathan
Madras High Court · (2004) 03 MAD CK 0224
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts23 Mar 2004Allowed
Thiru Krishnaswamy Govindan Vs The Secretary, Govt. of Tamilnadu, Public (Law and Order) Department, The Secretary, Govt. of India, Ministry of Finance, Department of Revenue (COFEPOSA Unit) Central Economic Intelligence Bureau "B" Wing and The Superintendent, Central Prison
Madras High Court · (2004) 03 MAD CK 0222
Constitution of India, 1950 — Article 226
High Courts23 Mar 2004Allowed
K.C. Palanisamy, C.K. Palanisamy, A. Shanmugam and N. Krishnaraj Vs State
Madras High Court · (2004) 03 MAD CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts23 Mar 2004Dismissed
Nagaraj Vs The State
Madras High Court · (2004) 03 MAD CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts23 Mar 2004Allowed
Paulraj Vs T.M. Mathalai Nadar Sons
Madras High Court · (2004) 03 MAD CK 0062
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts23 Mar 2004Allowed
Union of India (UOI) Vs The Presiding Officer, Industrial Tribunal and S. Chinnappan
Madras High Court · (2004) 03 MAD CK 0061
Constitution of India, 1950 — Article 226
High Courts22 Mar 2004Allowed
The General Manager, Telecommunications and Others Vs K. Natrayan
Madras High Court · (2004) 3 CTC 241 : (2004) 4 LW 530 : (2004) 3 MLJ 246 : (2004) 4 RCR(Civil) 89
Constitution of India, 1950 — Article 227
High Courts22 Mar 2004Dismissed
I. James Robert Nax Vs Senior Intelligence Officer, Directorate of Revenue Intelligence,
Madras High Court · (2004) 03 MAD CK 0226
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts22 Mar 2004Allowed
D. Paulraj Vs S.K. Mohanram, S.K. Hariram, S.K. Ganeshbabu, S.K. Rameshbabu, M.S. Mahalakshmi and T.R. Vasanthi
Madras High Court · (2004) 2 LW 879