High Courts17 Feb 2004
Hindustan Cotton Spinning Mills Vs M.S. Bhaskar, Proprietor, Sathur Yard Traders
Madras High Court · (2004) 02 MAD CK 0177
Criminal Procedure Code, 1973 (CrPC) — Section 378
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 76 of 85
High Courts17 Feb 2004
State Vs Gangadharan
Madras High Court · (2004) 02 MAD CK 0145
Criminal Procedure Code, 1973 (CrPC) — Section 378
High Courts17 Feb 2004Allowed
Govindammal (died) and S. Govindaraju Vs Ramayi (died) and Rukmangani @ Rukmani
Madras High Court · (2004) 2 LW 227
Hindu Succession Act, 1956 — Section 14
High Courts17 Feb 2004
M.L.R. and Co. Vs Revenue Divisional Officer
Madras High Court · (2004) 2 LW 537
Land Acquisition Act, 1894 — Section 23, 4(1), 5A, 6
High Courts17 Feb 2004Dismissed
K. Majeed Vs Pappa @ Madurambal and Natarajan
Madras High Court · AIR 2004 Mad 457 : (2004) 2 LW 691
High Courts17 Feb 2004Dismissed
Madurai Ganesan, Alagusundaram and Ganesamoorthy Vs The State of Tamil Nadu
Madras High Court · (2004) 02 MAD CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 227Prevention of Terrorism Act, 2002 — Section 21, 34, 34(1), 34(3)Special Courts Act, 1979 — Section 11(1)
High Courts17 Feb 2004Allowed
K. Balakrishnan Vs The Managing Director Metropolitan Transport Corporation Limited and Others
Madras High Court · (2004) 02 MAD CK 0030
Constitution of India, 1950 — Article 226
High Courts17 Feb 2004
The Madurai Manager Old Motor Spare Parts Dealers' Association Vs Madurai City Municipal Corporation
Madras High Court · (2005) 2 CTC 759
Constitution of India, 1950 — Article 19(1), 19(2), 25(1), 25(2)
High Courts16 Feb 2004Allowed
K. Subramanian Vs S. Balashanmugam
Madras High Court · (2004) 4 CTC 17
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
High Courts16 Feb 2004Dismissed
M. Parvathi Ammal and M. Soundararajan Vs Jayalakshmi Ammal
Madras High Court · (2004) 02 MAD CK 0180
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts16 Feb 2004
Dr. I. Ismail Vs MSS Wakf Board College and The Registrar, Madurai Kamaraj University
Madras High Court · (2004) 02 MAD CK 0163
Constitution of India, 1950 — Article 14, 39, 42, 43Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 18, 19(3), 19(3)(a), 19(3)(b), 24
High Courts16 Feb 2004Dismissed
The Management of Rane Brake Linings Ltd. Vs The Presiding Officer, Industrial Tribunal and C.C. Satheesh
Madras High Court · (2004) 3 CTC 515 : (2004) 102 FLR 491 : (2004) 3 LLJ 314 : (2004) 3 MLJ 13
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(A)
High Courts16 Feb 2004
Mookandi @ Samudram, Ponnaiah Konnar @ Puliveera Konar and Krishnan Konar Vs State
Madras High Court · (2004) 2 LW(Cri) 585
Penal Code, 1860 (IPC) — Section 302, 304, 307, 326, 34
High Courts16 Feb 2004Dismissed
K. Dhanalakshmi Vs State by: Inspector of Factories
Madras High Court · (2004) CriLJ 3282
Factories Act, 1948 — Section 6, 6(1), 7, 92, 94
High Courts16 Feb 2004Allowed
M. Mohamed Sherief Vs The Deputy Registrar of Co-operative Societies
Madras High Court · (2004) 02 MAD CK 0118
Constitution of India, 1950 — Article 227
High Courts16 Feb 2004Dismissed
State Vs Jafar Ali
Madras High Court · (2004) 02 MAD CK 0116
Prevention of Food Adulteration Act, 1954 — Section 13(2), 19(2), 2Prevention of Food Adulteration Rules, 1955 — Rule 23, 28, 29
High Courts16 Feb 2004Allowed
M. Nagarajan alias M.A. Nagaraja Pillai Vs R. Selvaraj and R. Murugan
Madras High Court · (2004) 4 LW 772
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts16 Feb 2004Allowed
T. Krishnapandian Vs State
Madras High Court · (2004) 02 MAD CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts16 Feb 2004Allowed
College House Lodging and K. Renganathan by his Power of Attorney N. Manimozian Vs The Madurai City Municipal Corporation
Madras High Court · (2004) 02 MAD CK 0026
High Courts16 Feb 2004Allowed
A.N. Srinivasaka Nadar and Sons Vs Union of India (UOI)
Madras High Court · (2004) 2 LW 449 : (2004) 2 MLJ 593 : (2004) 3 RCR(Civil) 465
Railway Claims Tribunal Act, 1987 — Section 13(1)Railways Act, 1989 — Section 106, 65, 65(2)