High Courts16 Feb 2004
Indian Pistons Ltd. Vs Deputy Commissioner of Income Tax
Madras High Court · (2004) 188 CTR 282 : (2009) 2 LW 514 : (2004) 140 TAXMAN 611
Income Tax Act, 1961 — Section 115J, 115J(1A)
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 77 of 85
High Courts13 Feb 2004Allowed
M. Sivabalan Vs State of Tamil Nadu and Others
Madras High Court · (2004) 02 MAD CK 0185
Constitution of India, 1950 — Article 226
High Courts13 Feb 2004Dismissed
E. Ravi Kumar Vs The Commissioner of Police
Madras High Court · (2005) CriLJ 311
Madras City Police Act, 1888 — Section 34
High Courts13 Feb 2004
Sri Ramasamy Naidu Vidyalayam/The Educational Agency, owning Sri Ramaswamy Naidu Vidyalayam Higher Secondary School Vs Rembert S. Packiam, The Joint Director (Higher Secondary) of School Education and Appellate Authority, Under Tamil Nadu Recognized Private Schools (Regulations) Act 1973 and The Tribunal Constituted under Tamilnadu Recognized Private Schools (Regulations) Act 1973/The Principal Subordinate Judge
Madras High Court · (2004) 2 LW 580 : (2004) 2 MLJ 438
Constitution of India, 1950 — Article 226
High Courts13 Feb 2004
S. Kamaraj and Others Vs Government of Tamil Nadu and Others
Madras High Court · (2004) 02 MAD CK 0122
Constitution of India, 1950 — Article 226
High Courts13 Feb 2004Dismissed
Balachandran Nair Vs Kamalakshi Amma and Others
Madras High Court · (2004) 02 MAD CK 0119
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 Feb 2004Allowed
P. Thangavelu Vs Mangayarkarasi, represented by her Power of Attorney Agent, T. Sivachockalingam
Madras High Court · (2004) 2 MLJ 369
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 6B
High Courts13 Feb 2004Dismissed
Shankar @ Jaishankar, Ambika and Dhandapani Vs Inspector of Police
Madras High Court · (2004) 02 MAD CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts13 Feb 2004Allowed
NIIT Limited Vs Ashish Deb and Excel Advanced Systems Pvt. Ltd.
Madras High Court · (2004) 2 ARBLR 133 : (2004) 2 LW 244 : (2004) 2 MLJ 134
Arbitration Act, 1940 — Section 16
High Courts13 Feb 2004Dismissed
K. Subramoniam, Proprietor Thangam Theater Vs The Employees State Insurance Corporation
Madras High Court · (2004) 02 MAD CK 0055
Employees State Insurance Act, 1948 — Section 82
High Courts13 Feb 2004
Ms. Arokia Mary Lucia Vs The State of Tamil Nadu and Others
Madras High Court · (2004) 02 MAD CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts13 Feb 2004Dismissed
Subbiah Vs State
Madras High Court · (2004) 02 MAD CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts13 Feb 2004Allowed
V. Veeraraghavan (a) Venkatesh Vs The Collector and The Special Tahsildar (Adi Dravidar Welfare)
Madras High Court · (2004) 02 MAD CK 0020
Constitution of India, 1950 — Article 226
High Courts13 Feb 2004Allowed
Kedarnath Brijlal Vs The Union of India (UOI)
Madras High Court · (2004) 2 LW 445 : (2001) 1 MLJ 462
Railways Act, 1989 — Section 93, 98(1)
High Courts13 Feb 2004Allowed
Padmavathi Ammal Vs Tamil Nadu Electricity Board and Another
Madras High Court · AIR 2004 Mad 485 : (2004) 2 LW 309 : (2004) 2 MLJ 365
Electricity Act, 1910 — Section 24
High Courts13 Feb 2004Dismissed
G.M. Kandasamy and Others Vs Palaniammal (deceased) and Others
Madras High Court · (2004) 5 CTC 496
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(1), 3(2)
High Courts13 Feb 2004Dismissed
Bishop Diocesan Office, Kanyakumari Diocese Vs A. Johnson and Others
Madras High Court · (2004) 3 CTC 274 : (2004) 2 LW 330 : (2004) 2 MLJ 280
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2, 100
High Courts12 Feb 2004Allowed
Shanmugam Vs Vijayarangam and Maheshwari Ammal
Madras High Court · (2004) 4 LW 699
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts12 Feb 2004Allowed
State of Tamil Nadu and Others Vs R.N. Jagadeesan and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2004) WritLR 460
Constitution of India, 1950 — Article 226
High Courts11 Feb 2004Allowed
Ramdas Vs Kaliamoorthy (Died) and Another
Madras High Court · (2004) 3 CTC 122 : (2004) 4 MLJ 240
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3)