High Courts06 Mar 2004Dismissed
L.K.S. Gold Palace and Others Vs L.K.S. Gold House P. Ltd.
Madras High Court · (2004) 122 CompCas 896 : (2005) 57 SCL 362
Companies Act, 1956 — Section 575Copyright Act, 1957 — Section 19
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 71 of 85
High Courts06 Mar 2004
K. Kamalathal and R. Arukkani Vs Marayammal
Madras High Court · (2004) 03 MAD CK 0183
Contempt of Courts Act, 1971 — Section 2(b)
High Courts06 Mar 2004Allowed
Habibullah Vs Mohamed Sultan
Madras High Court · (2004) 2 CTC 270 : (2004) 4 LW 622 : (2004) 2 MLJ 153
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)
High Courts06 Mar 2004Allowed
R.S. Raman Vs Trushar J. Seth
Madras High Court · (2004) 03 MAD CK 0052
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 417
High Courts06 Mar 2004Allowed
B.D.V. Rangarathinam and Others Vs Sri Bakthositha Perumal Temple and Others
Madras High Court · (2004) 4 CTC 641
Civil Procedure Code, 1908 (CPC) — Section 92, 92(1)
High Courts05 Mar 2004Allowed
T. Kumaravelu Vs The Chief Executive Officer/Collector of Cuddalore District and Others
Madras High Court · AIR 2004 Mad 377 : (2004) 2 MLJ 415
Constitution of India, 1950 — Article 226Tamil Nadu Panchayats Act, 1994 — Section 188(2), 188(3), 203, 206
High Courts05 Mar 2004
Commissioner of Income Tax Vs Aicam Engineering P. Ltd.
Madras High Court · (2005) 274 ITR 521
Income Tax Act, 1961 — Section 32A
High Courts05 Mar 2004Allowed
Director of School Education and Director of Adi Dravidar Welfare Vs R.S. Srinivasan and The Registrar Tamil Nadu Administrative Tribunal
Madras High Court · (2004) 03 MAD CK 0176
Tamil Nadu Revised Scales of Pay Rules, 1989 — Rule 4(1), 4(3)
High Courts05 Mar 2004Dismissed
Ramu Servai (died), Meenal and Mahalakshmi Vs Mandhachi, Muniammal and Poochi
Madras High Court · AIR 2004 Mad 388
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts05 Mar 2004Dismissed
Velmuruganataraja Pillai Vs Chinniah Pillai
Madras High Court · (2004) 03 MAD CK 0071
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts05 Mar 2004Dismissed
K.S. Lakxmi and Others Vs Venkateswaran represented by his Power of Attorney Balasubramaniam and Others
Madras High Court · (2004) 03 MAD CK 0068
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts05 Mar 2004Allowed
N. Ganesapandi Vs The Presiding Officer, Labour Court and Another
Madras High Court · (2004) 4 CTC 702
Industrial Disputes Act, 1947 — Section 11A
High Courts05 Mar 2004Allowed
Chudalayandi Pillai T. Vs Secretary to Government, Housing and Urban Development Department and Others
Madras High Court · (2004) 3 LLJ 209 : (2004) 2 MLJ 278
High Courts04 Mar 2004Allowed
Puratchi Thalaivar M.G.R. Transport Corporation Ltd. Vs The Presiding Officer, Principal Labour Court and Others
Madras High Court · (2004) 03 MAD CK 0215
Constitution of India, 1950 — Article 226
High Courts04 Mar 2004Dismissed
State Trading Corporation of India Ltd. Vs The Commercial Tax Officer and Another
Madras High Court · (2004) 2 CTC 105 : (2005) 142 STC 420
Central Sales Tax Act, 1956 — Section 5(2)
High Courts04 Mar 2004Dismissed
P.S. Arunachalam Vs Sakthi Finance Limited and R. Sivagurunathan
Madras High Court · (2004) 03 MAD CK 0205
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts04 Mar 2004
Viswanathan and A. Andal Vs Savarimouthurayan and Others
Madras High Court · (2004) 3 CTC 81 : (2004) 2 LW 527 : (2004) 4 MLJ 229
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7
High Courts04 Mar 2004Allowed
S. Meena Vs The State of Tamil Nadu and Others
Madras High Court · (2004) 03 MAD CK 0191
High Courts04 Mar 2004
The Director of Teacher Education Research and Training Vs P.R. Deivandran and Others
Madras High Court · (2004) 03 MAD CK 0189