COURT ARCHIVE

Madras High Court judgments, 2004

1,695 judgments · page 72 of 85

High Courts04 Mar 2004Dismissed

Fidelity Industries Ltd. Vs State

Madras High Court · (2006) 129 CompCas 561 : (2006) 1 CTC 374 : (2004) 2 LW(Cri) 604

Income Tax Act, 1961 — Section 276B, 278BPenal Code, 1860 (IPC) — Section 11, 120B, 409, 420, 467Prevention of Corruption Act, 1988 — Section 12, 13(1), 13(2)

High Courts04 Mar 2004Allowed

Lakshmi Vs M. Muthiah

Madras High Court · (2004) 03 MAD CK 0106

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts04 Mar 2004Dismissed

Uma Maheswari Vs Dr. V. Mathivanan

Madras High Court · AIR 2004 Mad 484

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts03 Mar 2004

Management of Kasturi Mills Ltd. Vs Commissioner of Labour and Others

Madras High Court · (2004) 2 LLJ 827

Factories Act, 1948 — Section 49Factories Rules, 1953 — Rule 21

High Courts03 Mar 2004

R. Jeyapal Vs Sattur Municipality

Madras High Court · (2004) WritLR 779

Constitution of India, 1950 — Article 226

High Courts03 Mar 2004Dismissed

Bagyalakshmi Vs Appasamy Asari, Murugan @ Murugesan and Mariappan

Madras High Court · AIR 2004 Mad 424

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts03 Mar 2004Dismissed

K. Manoharan, Chief Manager (Finance and Administration) Central Institute of Plastics Engineering and Technology Vs The Director General Central Institute of Plastics Engineering and Technology and The President, CIPET Governing Council and Secretary to Government of India Department of Chemicals and Petrochemicals Ministry of Chemicals and Fertilizers

Madras High Court · (2004) 2 MLJ 140

Constitution of India, 1950 — Article 226

High Courts03 Mar 2004Dismissed

Devaki Vs Kuppu Ammal

Madras High Court · (2004) 03 MAD CK 0069

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts03 Mar 2004Dismissed

C. Subramanian, C. Siddherthan and C. Muthaiyan Vs Subramaniyan, Arunachalam and Gangeyan

Madras High Court · (2004) 03 MAD CK 0067

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts03 Mar 2004Dismissed

Vijayaraj Vs Githeyon Raj and Another

Madras High Court · (2004) 122 CompCas 393

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts01 Mar 2004Dismissed

G. Akbar Vs The Union of India (UOI)

Madras High Court · (2004) 2 CTC 277 : (2004) 102 FLR 391

Constitution of India, 1950 — Article 226

High Courts01 Mar 2004Dismissed

N. Nachiappan Vs Umayal Achi and Others Umayal Achi Vs N. Nachiappan and Others

Madras High Court · (2004) 03 MAD CK 0225

High Courts01 Mar 2004Dismissed

Chidambara Pathar Vs K.R. Mani Asari

Madras High Court · AIR 2004 Mad 343

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1Negotiable Instruments Act, 1881 (NI) — Section 118, 9

High Courts01 Mar 2004Allowed

R. Babu and Another Vs TTK LIG Ltd., formerly London Rubber Co. (India) Ltd.

Madras High Court · (2005) 124 CompCas 109 : (2004) 2 CTC 684 : (2005) 1 LLJ 474 : (2004) 2 LW 397

Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 27

High Courts01 Mar 2004Dismissed

K.R.N. Balamurugan Vs State of Tamilnadu

Madras High Court · (2004) 03 MAD CK 0122

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts01 Mar 2004

Radhakrishnan @ Thamba and Shekar @ Kozhi Shekar Accused 2 and 4 Vs State byInspector of Police

Madras High Court · (2004) 03 MAD CK 0080

Penal Code, 1860 (IPC) — Section 302, 304, 34

High Courts01 Mar 2004Dismissed

Ram Narayan Bhattad Vs Krishna Bai Jhaver and Others

Madras High Court · (2004) 2 CTC 81 : (2004) 2 LW 401

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 5, 38, 39, 42Original Side Rules — Order 39 Rule 2, Order 39 Rule 5, Order 39 Rule 6

High Courts27 Feb 2004Allowed

M. Thangarajan Vs Deputy Commissioner, Hindu Religion and Charitable Endowment Board

Madras High Court · (2004) 2 CTC 174

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 22, 33(3), 90(2), 92

High Courts27 Feb 2004Allowed

Shankar Sundaram Vs AR.AS. and P.V.P.V. and Others

Madras High Court · AIR 2004 Mad 339 : (2004) 3 CTC 342 : (2004) 2 LW 334 : (2004) 2 MLJ 251

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 3, Order 38 Rule 6, Order 43 Rule 1, 104Government of India Act, 1915 — Section 107

High Courts27 Feb 2004Allowed

The Regional Director, ESI Corporation Vs Chemfab Alkalis Limited (Public) Limited

Madras High Court · (2004) 2 CTC 326 : (2004) 2 LLJ 577 : (2004) 2 LW 213

Employees State Insurance Act, 1948 — Section 82