High Courts19 Feb 2004Allowed
TVL. Kwality Granites and Marbles Vs The Registrar, Tamil Nadu Taxation Special Tribunal and The Commercial Tax Officer
Madras High Court · (2006) 146 STC 25
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 75 of 85
High Courts19 Feb 2004Dismissed
Ammani Vs The Tiruchengode Municipality
Madras High Court · AIR 2004 Mad 333 : (2004) 3 CTC 251 : (2004) 2 LW 112
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Feb 2004Dismissed
Sri Murugan Agencies Vs The District Collector, The Assistant Commissioner, (Excise) and The Commissioner of Prohibition and Excise
Madras High Court · (2004) 02 MAD CK 0140
Constitution of India, 1950 — Article 226
High Courts19 Feb 2004Allowed
T.K. Ayub Vs Mohammed Hanif and Others
Madras High Court · (2005) 1 LW 293
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts18 Feb 2004Allowed
Management of Coimbatore District Consumers Co-operative Wholesale Stores Ltd. Vs Presiding Officer, Labour Court and Another
Madras High Court · (2004) 3 LLJ 595
High Courts18 Feb 2004
T. Vellaiyan Vs The Registrar, State Human Rights Commission, T. Arasan, The Assistant Executive Engineer, Tamilnadu Electricity Board and The Sub-Inspector of Police
Madras High Court · AIR 2005 Mad 80
Constitution of India, 1950 — Article 226
High Courts18 Feb 2004Dismissed
A.T. Maideen (now detained in the Central Prison, Chennai as COFEPOSA detenu) Vs The State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2004) 02 MAD CK 0125
Constitution of India, 1950 — Article 226
High Courts18 Feb 2004Allowed
Mr. V. Subramanian Vs Mr. J. Venkatraman and Mr. J. Sreenivasan
Madras High Court · (2004) 02 MAD CK 0123
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts18 Feb 2004Dismissed
Union of India (UOI) Vs S. Dilli Babu and The Presiding Officer, Industrial Tribunal
Madras High Court · (2004) 02 MAD CK 0115
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25(F), 25B(2)
High Courts18 Feb 2004Allowed
Srinivasamurthy represented by next friend and guardian K.N. Raghavendra Rao Vs State of Tamil Nadu, The Chairman, Tamil Nadu Electricity Board and The Assistant Engineer, Tamil Nadu Electricity System
Madras High Court · (2004) 2 LW 251
Constitution of India, 1950 — Article 226
High Courts18 Feb 2004
S. Mohammed Ibrahim Vs Annavasal Panchayat Union and Others
Madras High Court · (2004) 2 CTC 347 : (2004) 3 MLJ 22
Evidence Act, 1872 — Section 115Land Acquisition Act, 1894 — Section 5A
High Courts18 Feb 2004Dismissed
Mrs. Usha Kumar Vs The State of Tamil Nadu, The Union of India (UOI) and The Superintendent of Prisons
Madras High Court · (2004) 02 MAD CK 0088
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 108
High Courts18 Feb 2004
Smt. Sivabakkiam Natarajan Vs The Motor Vehicles Inspector (N.T) (Incoming)
Madras High Court · (2004) 02 MAD CK 0080
Constitution of India, 1950 — Article 226
High Courts18 Feb 2004Allowed
Janaki Ammal, Yuvaraj, Thangaraj and Chandra Vs Saminathan (died) and Others
Madras High Court · (2004) 2 MLJ 14
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)
High Courts18 Feb 2004Allowed
E. Subramani Vs The General Manager, (Administration) Puratchi Thalaivar MGR Transport Corporation
Madras High Court · (2004) WritLR 751
Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts18 Feb 2004Allowed
R. Raghavan Vs The Secretary to Government School Education Department, The Director of School Education, The District Educational Officer and The Secretary Rathna Higher Sec. School
Madras High Court · (2004) WritLR 586
Constitution of India, 1950 — Article 226
High Courts18 Feb 2004Dismissed
The General Manager, Indian Overseas Bank Vs The Presiding Officer, Industrial Tribunal and The Workmen, All India Overseas Bank Employees Union
Madras High Court · (2005) 1 LLJ 623
Constitution of India, 1950 — Article 141, 226Industrial Disputes Act, 1947 — Section 10(1), 10(2), 17B, 2
High Courts18 Feb 2004Allowed
I. Jairaj Vs B. Champalal Jain and Others
Madras High Court · (2004) 2 BC 373 : (2004) 122 CompCas 79 : (2004) 2 MLJ 235 : (2004) 54 SCL 432
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 22(1)
High Courts18 Feb 2004
Karupasamy and Another Vs State by Superintendent, Customs
Madras High Court · (2004) CriLJ 2935 : (2004) 2 CTC 507 : (2004) 94 ECC 306
Customs Act, 1962 — Section 135, 135ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 28, 29, 8
High Courts18 Feb 2004Allowed
Union of India (UOI) Vs K. Senthil Kumar, G. Nallathambi and The Registrar, Central Administrative Tribunal
Madras High Court · (2004) 02 MAD CK 0004