High Courts24 Feb 2004Dismissed
Management of Central Theatre Vs Controlling Authority, Payment of Gratuity Act and Another
Madras High Court · (2005) 1 LLJ 958
Payment of Gratuity Act, 1972 — Section 4, 4(1), 4(6)
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 74 of 85
High Courts24 Feb 2004Allowed
Union of India (UOI) Vs Registrar, Central Administrative Tribunal, Madras Bench, S. Lakshmi and L. Arumugachamy
Madras High Court · (2004) 02 MAD CK 0003
High Courts23 Feb 2004Allowed
Shanmughavelu Vs State
Madras High Court · (2004) CriLJ 2731
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts23 Feb 2004Dismissed
Sam Daniel Vs John
Madras High Court · (2007) 2 BC 102 : (2005) 128 CompCas 17
Negotiable Instruments Act, 1881 (NI) — Section 138, 139Penal Code, 1860 (IPC) — Section 34, 406, 417, 419, 420
High Courts23 Feb 2004Allowed
Santha Bai Vs Ponnamma and Gausalya Bai
Madras High Court · (2004) 4 LW 597
Civil Procedure Code, 1908 (CPC) — Section 100, 100(1)Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 123
High Courts23 Feb 2004Allowed
The Commissioner, Tirunelveli Municipal Corporation Vs P. Issac Jebamani
Madras High Court · (2004) 2 LW 571 : (2004) 2 MLJ 120
Constitution of India, 1950 — Article 227
High Courts23 Feb 2004Allowed
Ranjit Kumar and Thuraikkutty @ Esakki Thevar Vs State
Madras High Court · (2004) 02 MAD CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 386
High Courts23 Feb 2004Allowed
Deivasigamani @ Kattamani @ Mani Vs The District Magistrate and District Collector, The Secretary to Government, Prohibition and Excise Dept. and The Inspector of Police
Madras High Court · (2004) 02 MAD CK 0131
Constitution of India, 1950 — Article 226
High Courts23 Feb 2004
Raja Educational and Charitable Trust Vs The Government of Tamil Nadu
Madras High Court · (2004) 02 MAD CK 0126
Constitution of India, 1950 — Article 226
High Courts23 Feb 2004
S. Jayaraj Vs The Union of India (UOI), Border Security Force, The Commandant, 19th Battalion, Border Security Force and Accounts Officer, HQ, DG, BSF, Pay and Accounts Division
Madras High Court · (2004) 02 MAD CK 0045
Border Security Force Rules, 1969 — Rule 25(3)Constitution of India, 1950 — Article 226
High Courts23 Feb 2004Allowed
Sivasamy Vs Rajavannian and Valliammal
Madras High Court · (2004) 4 LW 650
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 100, 47Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1954 — Section 6Transfer of Property Act, 1882 — Section 53
High Courts23 Feb 2004Dismissed
Abdul Majid Vs J. Seetha, J. Nataraj and J. Ganesan
Madras High Court · (2004) 02 MAD CK 0040
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts23 Feb 2004Dismissed
The Commissioner of Income Tax-II Vs Periyar District Co-op. Milk Producers Union Ltd.
Madras High Court · (2004) 190 CTR 272 : (2004) 266 ITR 705 : (2004) 137 TAXMAN 364
Income Tax Act, 1961 — Section 139, 139(1), 139(3), 139(5), 142(1)
High Courts20 Feb 2004Allowed
National General Employees' Union Central Cattle Breeding Farm Branch Vs The Director, Central Cattle Breeding Farm, The Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court and Union of India (UOI)
Madras High Court · (2004) 2 MLJ 375
Constitution of India, 1950 — Article 14, 16, 32, 38(2), 39
High Courts20 Feb 2004
Jones Vs State
Madras High Court · (2004) CriLJ 2755
Criminal Procedure Code, 1973 (CrPC) — Section 439Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts20 Feb 2004Allowed
Arulmighu Kabaleeswarar Temple Vs Subbulakshmi
Madras High Court · (2004) 2 MLJ 149
Madras City Tenants Protection Act, 1922 — Section 9
High Courts20 Feb 2004Allowed
M. Kothandapani Vs Dhanammal and Jayammal
Madras High Court · (2004) 2 LW 616 : (2004) 2 MLJ 145
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts20 Feb 2004Allowed
S. Ganesan Prop. Sonamuthu Roadways Vs The Regional Director, E.S.I. Corporation
Madras High Court · (2004) 101 FLR 850 : (2004) 2 LLJ 650 : (2004) 2 LW 232 : (2004) 2 MLJ 44
Employees State Insurance Act, 1948 — Section 2(22), 82
High Courts20 Feb 2004Allowed
Manoharamma Hotels and Investments Pvt. Ltd. Vs Aruna Hotels Ltd. and Others
Madras High Court · AIR 2004 Mad 344 : (2004) 2 ARBLR 583
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 9, Order 39 Rule 1, Order 39 Rule 2, 9
High Courts19 Feb 2004
Venkatesan Vs The State of Tamilnadu
Madras High Court · (2004) 02 MAD CK 0187
Constitution of India, 1950 — Article 21, 226Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 1(4)