High Courts10 Mar 2004Allowed
Seeniammal Vs Kannan alias Rajagopalswami and Venkitammal
Madras High Court · (2004) 03 MAD CK 0108
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 70 of 85
High Courts10 Mar 2004Dismissed
K. Sivakumar Vs V. Selvaraj and Senthamizh Selvi
Madras High Court · (2004) 03 MAD CK 0107
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts10 Mar 2004
A. Durairaj Vs Union of India (UOI)
Madras High Court · (2004) 03 MAD CK 0077
Constitution of India, 1950 — Article 226
High Courts10 Mar 2004Allowed
T. Narayanan Vs Sankaranarayanan (Deceased) and Others
Madras High Court · (2004) 03 MAD CK 0005
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii), 27
High Courts09 Mar 2004
P. Adhikesavelu Vs The District Collector and Others
Madras High Court · (2004) 2 LW 577
Constitution of India, 1950 — Article 226
High Courts09 Mar 2004Dismissed
P.N. Peruvazhuthi Vs The Registrar, Pondicherry University, The Controller of Examinations, Pondicherry University and The Principal, Dr. Ambedkar Government Law College
Madras High Court · (2004) 2 CTC 681
Constitution of India, 1950 — Article 266
High Courts09 Mar 2004
New India Assurance Co. Ltd. Vs Rahamed and Others
Madras High Court · (2006) ACJ 994
Motor Vehicles Act, 1939 — Section 95(2)Motor Vehicles Act, 1988 — Section 147, 147(1)
High Courts09 Mar 2004Dismissed
Management of Tamil Nadu Civil Supplies Corporation Ltd. Vs Presiding Officer, Labour Court and Another
Madras High Court · (2004) 3 LLJ 617
Industrial Disputes Act, 1947 — Section 2A
High Courts09 Mar 2004Dismissed
Siddiq Vs N. Boriah
Madras High Court · (2004) 03 MAD CK 0173
Contract Act, 1872 — Section 38Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 10(2)(ii)(b), 10(2)(vi), 2(8)
High Courts09 Mar 2004Allowed
N. Ramu and A. Appavoo Vs The District Collector, The Special Tahsildar, Harijan Welfare and Muthuswamy
Madras High Court · (2004) 03 MAD CK 0157
High Courts09 Mar 2004Dismissed
PHI Seeds Limited Vs The Special Deputy Commissioner of Labour and Mr. P. Vasantharajan
Madras High Court · (2004) 03 MAD CK 0121
Constitution of India, 1950 — Article 226
High Courts09 Mar 2004Allowed
The State of Tamil Nadu Vs St. Alphonsal High School
Madras High Court · (2004) 2 MLJ 356
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts08 Mar 2004Dismissed
Ap. V. Sundaram Vs E. Santhalingam
Madras High Court · (2004) 03 MAD CK 0193
High Courts08 Mar 2004Allowed
Mariappa Gounder Vs The District Collector and The Special Tahsildar (ADW)
Madras High Court · (2004) 03 MAD CK 0124
Constitution of India, 1950 — Article 226
High Courts08 Mar 2004Dismissed
Amsaveni Vs T. Umapathy and Others
Madras High Court · (2004) 03 MAD CK 0112
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts08 Mar 2004
The State of Tamil Nadu Vs S. Nagaraj, The Commissioner Tribunal for Disciplinary Proceedings and The Registrar, Tamil Nadu Administrative The State of Tamil Nadu Vs S. Nagaraj, The Commissioner, Tribunal for Disciplinary Proceedings and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2004) 03 MAD CK 0091
Constitution of India, 1950 — Article 226
High Courts08 Mar 2004
Tamil Nadu Veterinary and Animal Sciences University Scientists Association, Madras Veterinary College Vs State of Tamil Nadu and Tamil Nadu Veterinary and Animal Sciences University
Madras High Court · (2004) 03 MAD CK 0012
Constitution of India, 1950 — Article 14, 19(1)Tamil Nadu Veterinary and Animal Sciences University Act, 1989 — Section 40(1), 48(2), 48(4)Tamil Nadu Veterinary and Animal Sciences University General Rules — Rule 2
High Courts08 Mar 2004Dismissed
State Vs Udayakumar and Others
Madras High Court · (2004) CriLJ 2758
Dowry Prohibition Act, 1961 — Section 4Hindu Minority and Guardianship Act, 1956 — Section 6Medical Termination of Pregnancy Act, 1971 — Section 3(4)
High Courts06 Mar 2004
Mrs. Santhanam Kanthimathi Vs Manonmaniam Sundaranar University and Others
Madras High Court · (2004) 03 MAD CK 0213
Constitution of India, 1950 — Article 226
High Courts06 Mar 2004Dismissed
Branch Manager, Oriental Insurance Co. Ltd. Vs S. Kadarshaw Rowther and Others
Madras High Court · (2005) ACJ 1642 : (2004) 2 MLJ 257 : (2004) 3 RCR(Civil) 301
Motor Vehicles Act, 1988 — Section 149(2)Workmens Compensation Act, 1923 — Section 30