High Courts27 Feb 2004Allowed
Pushparaj, Selvaraj, Soundararaj, Chella Nadar, Steephen and Thankaraj Vs Chellan
Madras High Court · (2004) 4 LW 701
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 73 of 85
High Courts27 Feb 2004
S. Jegannathan Vs The Assistant General Manager SBI, Region II, Regional Office, The Zonal Manager S.B.I. and The Central Government Industrial Tribunal-cum-Labour Court
Madras High Court · (2004) 2 LLJ 1075
Constitution of India, 1950 — Article 226
High Courts27 Feb 2004Dismissed
Chinnasamy Naidu and Others Vs K.S. Sengoda Gounder and Others
Madras High Court · AIR 2004 Mad 370
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 9Limitation Act, 1963 — Article 64, 65Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 46
High Courts26 Feb 2004Allowed
Management of RAS Theatre Vs Presiding Officer, Labour Court and Another
Madras High Court · (2004) 3 LLJ 511
High Courts26 Feb 2004Allowed
David Christopher Vs State of Tamil Nadu and Union of India (UOI)
Madras High Court · (2004) 02 MAD CK 0091
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 8Constitution of India, 1950 — Article 226
High Courts25 Feb 2004
A. Kaliappa Nadar (Died) and Others Vs V.S.T. Jeyaraj Nadar and Rethinaraj
Madras High Court · (2004) 02 MAD CK 0173
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 10(3)(a), 10(3)(a)(iii)
High Courts25 Feb 2004
S.P.G. Ramasamy Nadar and Sons Vs Commercial Tax Officer-III and Others
Madras High Court · (2004) 136 STC 606
Tamil Nadu General Sales Tax Act, 1959 — Section 12(2), 12(3), 12(4), 12(5)
High Courts25 Feb 2004
The State of Tamil Nadu and The Chairman, Tamil Nadu Uniformed Services Recruitment Board Vs S. Mariappan and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2005) 2 MLJ 162
Constitution of India, 1950 — Article 226
High Courts25 Feb 2004
K. Periyanayagam Vs J.K. Savithri and Others
Madras High Court · (2004) 2 CTC 50 : (2004) 4 LW 768
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3)
High Courts25 Feb 2004Allowed
N. Rizwan Ahmed, N. Rafiq Ahmed, N. Shabbiar Ahamed, N. Shafiq Ahmed, N. Azgar Ahmed and N. Ishrath Ahmed Vs Periasami Pillai
Madras High Court · (2004) 4 LW 535
High Courts25 Feb 2004
Dr. V. Sundararasu Vs The Government of Tamilnadu and Others
Madras High Court · (2004) 2 MLJ 557 : (2004) WritLR 311
Constitution of India, 1950 — Article 226
High Courts25 Feb 2004Dismissed
P. Zainulabideen Vs KMH Sahul Hameed @ Abu Abdulah
Madras High Court · (2004) CriLJ 1937 : (2004) 2 CTC 677 : (2004) 3 RCR(Criminal) 190
Criminal Procedure Code, 1973 (CrPC) — Section 161, 468, 482Penal Code, 1860 (IPC) — Section 499, 500
High Courts24 Feb 2004Allowed
M. Madhanraj and Others Vs The Managing Director, Metropolitan Transport Corporation, (Chennai Division II) Ltd. M. Gurunathan and Others Vs The Managing Director, Metropolitan Transport Corporation R. Thiagarajan and Others Vs The Managing Director, Metropolitan Transport Corporation Ltd. and The General Manager (Operation) Metropolitan Transport Corporation Ltd. M. Madanraj and Others Vs Metropolitan Transport Corporation (Chennai) Limited D. Sundaram Vs Metropolitan Transport Corporation (Chennai) Ltd. State Express Transport Employee Union Vs State Express Transport Corporation Ltd. G. Rajagopal and Others Vs Metropolitan Transport Corporation (Chennai) Ltd.
Madras High Court · (2004) 02 MAD CK 0186
Constitution of India, 1950 — Article 14, 19, 19(1), 226Industrial Disputes Act, 1947 — Section 12(3)
High Courts24 Feb 2004Dismissed
Mrs. Rajesivari and Mrs. Vijayalakshmi Vs The Commissioner of Land Administration and Others
Madras High Court · (2004) 02 MAD CK 0172
High Courts24 Feb 2004Dismissed
Director of Agriculture Vs P. Karuppannan and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2004) 02 MAD CK 0155
Constitution of India, 1950 — Article 226
High Courts24 Feb 2004
S. Mohamed Raja Vs The Managing Director, State Express Transport Corporation (Tamil Nadu Division I) Ltd. and The Branch Manager, State Express Transport Corporation (Tamil Nadu Division I) Ltd.
Madras High Court · (2004) 02 MAD CK 0146
Constitution of India, 1950 — Article 226
High Courts24 Feb 2004Allowed
Karuppiah Vs The Inspector of Police
Madras High Court · (2004) 2 CTC 687 : (2004) 2 DMC 546
Penal Code, 1860 (IPC) — Section 302
High Courts24 Feb 2004Dismissed
Alis (deceased) and A. Alphones Vs N. Jayalakshmi, A. Mary, A. Yesudas, A. Harry and A. Asuntha Mary
Madras High Court · (2004) 02 MAD CK 0136
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 8, 8(1), 8(2)
High Courts24 Feb 2004
Baby Vs Thiagarajan, Lakshmi, Eswari and Mohan Nawas
Madras High Court · (2004) 2 CTC 331 : (2004) 2 DMC 408
Penal Code, 1860 (IPC) — Section 109, 344, 385, 494, 506
High Courts24 Feb 2004Dismissed
Union of India (UOI) and The General Manager, Government of India, Ministry of Defence, Ordinance Factory Vs The Central Administrative Tribunal and R. Minnal Kodi
Madras High Court · (2004) 02 MAD CK 0036
Constitution of India, 1950 — Article 226