High Courts16 Mar 2004Dismissed
Rukmani Amma Vs P. Devaki Amma and C.H. Balakrishnan
Madras High Court · (2004) 03 MAD CK 0104
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 68 of 85
High Courts16 Mar 2004Allowed
Sri-La-Sri Shanmugha Desika Gnanasambanda Paramacharya, Swamygal Avargal, Dharma Adheenam Vs N. Rangasamy
Madras High Court · (2004) 3 MLJ 592
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Mar 2004Allowed
Mariappan alias Muthan Vs V. Selvan and Kannammal alias Lolakkal
Madras High Court · (2004) 03 MAD CK 0096
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Mar 2004Allowed
J. Syed Ahmed Basha and J. Syed Jawad Hussian Vs Mumtaj
Madras High Court · (2004) 03 MAD CK 0046
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Mar 2004Allowed
V.S. Manickasundaram Vs V.S. Ramalinga Gounder and Co. by partner and Others
Madras High Court · (2004) 2 CTC 624 : (2004) 2 MLJ 380
Limitation Act, 1963 — Section 18, 19
High Courts15 Mar 2004Allowed
The Municipal Corporation of Coimbatore Vs Govindasamy Naidu Hospital, (K.G. Hospital)
Madras High Court · (2004) 2 CTC 155 : (2004) 2 LW 146 : (2004) 2 MLJ 639
Coimbatore City Municipal Corporation Act, 1981 — Section 123Evidence Act, 1872 — Section 101, 102, 103Tamil Nadu District Municipalities Act, 1920 — Section 86
High Courts15 Mar 2004Dismissed
V. Ponnusamy Padayachi Vs Rathina Padayachi and C. Ponnusamy Padayachi
Madras High Court · (2004) 03 MAD CK 0099
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts15 Mar 2004Allowed
K. Lingam and K. Sengottaian Vs E. Thandayuthapani
Madras High Court · (2004) 03 MAD CK 0090
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts15 Mar 2004Allowed
K. Rasaiyya Vs The State of Tamilnadu and Others
Madras High Court · (2004) 3 CTC 187 : (2004) 2 LW 585 : (2004) 3 MLJ 230
Constitution of India, 1950 — Article 226
High Courts15 Mar 2004Dismissed
R. Lingaswami and V. Kanakaraj Vs D. Kuber
Madras High Court · AIR 2004 Mad 397
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts15 Mar 2004Dismissed
Shanmugam Vs Mir Sultan Mohideen and Others
Madras High Court · (2004) 2 CTC 321 : (2004) 4 LW 827 : (2004) 3 MLJ 167
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)
High Courts15 Mar 2004Dismissed
V. Vaithinatha Gowndar Vs Kasthuribai Ammal and Durai Thirugnanam
Madras High Court · (2004) 03 MAD CK 0049
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts15 Mar 2004Dismissed
K.R.S. Mani Vs Anugraha Jewellers Ltd.
Madras High Court · (2005) 126 CompCas 878 : (2004) 3 CTC 348 : (2004) 2 LW 650 : (2004) 52 SCL 488
Companies Act, 1956 — Section 397, 398, 402, 403
High Courts15 Mar 2004Dismissed
Metropolitan Transport Corporation Vs The Presiding Officer, Principal Labour Court and S. Ashok Kumar
Madras High Court · (2004) 2 MLJ 712 : (2004) WritLR 398
Companies Act, 1956 — Section 44, 45, 46, 47, 47(1)Constitution of India, 1950 — Article 12, 14
High Courts15 Mar 2004
Commissioner of Income Tax Vs Kothari Industrial Corporation Ltd.
Madras High Court · (2005) 274 ITR 600
Income Tax Act, 1961 — Section 143(3), 147(b), 28, 29, 30
High Courts12 Mar 2004Allowed
V.L. Devarajan Vs S. Nandagopal
Madras High Court · (2004) 03 MAD CK 0229
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts12 Mar 2004
Citizen, Consumer and Civic Action Group and Another Vs Prasar Bharati and Others
Madras High Court · (2006) 5 CompLJ 74
Constitution of India, 1950 — Article 19, 19(1), 19(2), 226
High Courts12 Mar 2004Allowed
Rajamanickam Vs The District Magistrate and District Collector and The Secretary to Govt. of Tamil Nadu, Prohibition and Excise Department
Madras High Court · (2004) 03 MAD CK 0164
Constitution of India, 1950 — Article 226
High Courts12 Mar 2004Allowed
P. Mallika, P. Balasubramaniam, P. Hemalatha, P. Senthilvelan and P. Naveen Vs State of Tamil Nadu
Madras High Court · (2004) 03 MAD CK 0127
Constitution of India, 1950 — Article 226
High Courts12 Mar 2004Dismissed
Rajendra Kumar Vs K.N.V. Natarajan and Others
Madras High Court · (2004) 03 MAD CK 0101
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, 115, 47