High Courts03 Dec 2004
Om Sindhoori Capital Investments Ltd. Vs Joint Commissioner of Income Tax
Madras High Court · (2005) 274 ITR 427
Finance (No. 2) Act, 1996 — Section 43(1)Income Tax Act, 1961 — Section 36(1)
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 7 of 85
High Courts02 Dec 2004
P. Pachiyappan Vs R. Palanisamy and Others
Madras High Court · (2005) 3 ACC 716 : (2005) 1 LW 569
High Courts02 Dec 2004
Ashok Kumar Vs K. Gunasekaran
Madras High Court · (2006) 132 CompCas 445
Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142, 50, 9
High Courts02 Dec 2004Dismissed
G. Ganesan and Others Vs J. Surendran and Others
Madras High Court · (2005) 1 CTC 699 : (2005) 1 MLJ 191
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts02 Dec 2004Allowed
D. Mohana Vs The State
Madras High Court · (2006) 1 LW(Cri) 39
Constitution of India, 1950 — Article 226
High Courts02 Dec 2004
M. Suryakumar Vs Mani and Another
Madras High Court · (2005) 3 ACC 591 : (2005) 2 LW 211
High Courts01 Dec 2004
M. Balasubramaniam Vs Gopalakrishna Odayar and Kumarasami Odayar
Madras High Court · (2004) 12 MAD CK 0097
Penal Code, 1860 (IPC) — Section 420Specific Relief Act, 1963 — Section 22(1)(b), 22(2)Stamp Act, 1899 — Section 2(11), 35
High Courts01 Dec 2004Dismissed
S. Dhanasekaran Vs Zonal Manager/Appellate Authority, Life Insurance Corporation of India and Senior Divisional Manager, Life Insurance Corporation of India, Divisional Officer
Madras High Court · (2005) 105 FLR 345 : (2005) 1 MLJ 407
Constitution of India, 1950 — Article 226
High Courts01 Dec 2004Allowed
M. Thiagarajan Vs M. Maruthachalam
Madras High Court · (2005) 3 BC 188 : (2005) 1 CTC 532
Criminal Procedure Code, 1973 (CrPC) — Section 138, 254, 255, 255(1), 256
High Courts01 Dec 2004Allowed
State of Tamil Nadu Vs A.K. Raju and Others
Madras High Court · (2005) CriLJ 978 : (2005) 1 MLJ 448
Forest Act, 1927 — Section 52Tamil Nadu Forest Act, 1882 — Section 41(1), 41(2), 49A, 49B, 49B(1)
High Courts01 Dec 2004
B. Nanda Kumar Vs Tamil Nadu Veternary and Animal Sciences University
Madras High Court · (2004) 12 MAD CK 0032
Constitution of India, 1950 — Article 226
High Courts01 Dec 2004
Kannadasan Vs The Assistant Engineer Public Works Department, Nerotta Utkottam, Aliyar Nagar
Madras High Court · (2004) 12 MAD CK 0015
High Courts01 Dec 2004Dismissed
M. Balasubramaniam Vs Gopalakrishna Odayar and Another
Madras High Court · (2005) 2 CivCC 272 : (2005) 2 RCR(Civil) 199
High Courts01 Dec 2004
M. Balasubramaniam Vs Gopalakrishna Odayar and Kumarasami Odayur
Madras High Court · (2004) 12 MAD CK 0007
Penal Code, 1860 (IPC) — Section 420Specific Relief Act, 1963 — Section 22(1)(b), 22(2)Stamp Act, 1899 — Section 2(11)
High Courts30 Nov 2004Dismissed
Rajendra Finance Vs S. Alosius Thairiyanatham
Madras High Court · (2005) 2 ALD(Cri) 5 : (2005) 3 BC 108 : (2005) 1 CTC 416 : (2005) 2 RCR(Criminal) 382
Criminal Procedure Code, 1973 (CrPC) — Section 379Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Nov 2004
D. Devaraj Vs The Inspector General of Registration-cum-Tamil Nadu Chief Revenue Controlling Authority, Santhome High Road, Chennai - 28 and The Special Deputy Collector (Stamps) Salem, Namakkal and Dharmapuri District @ Salem
Madras High Court · (2004) 11 MAD CK 0080
High Courts30 Nov 2004
Sri Varadharaja Perumal Temple Thiruppapuliyur Vs Jeyakumar
Madras High Court · (2004) 11 MAD CK 0009
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 17, 21
High Courts29 Nov 2004Dismissed
Theatre Mathi and Others Vs Indian Bank and Suguna
Madras High Court · (2005) 1 MLJ 101
Civil Procedure Code, 1908 (CPC) — Section 114
High Courts29 Nov 2004
Union of India (UOI) Vs The Registrar, Central Administrative Tribunal and A. Thangavelu, c/o. R. Ganesh
Madras High Court · (2004) 11 MAD CK 0121
Constitution of India, 1950 — Article 226