High Courts11 Feb 2004
A. Ponnusamy and Others Vs H.H. The Prince of Arcot Endowments, rep. by Agent having place of Officer at Kiledhar Street
Madras High Court · (2004) 2 CTC 349
Civil Procedure Code, 1908 (CPC) — Section 96(4)
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 78 of 85
High Courts11 Feb 2004Dismissed
M.C. Thangavelan Vs T.S. Sivarama Rao
Madras High Court · (2004) 2 LW 290 : (2004) 1 MLJ 694
High Courts11 Feb 2004
S. Premnazir (now detained in 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 0127
Constitution of India, 1950 — Article 226
High Courts11 Feb 2004Dismissed
The Management of Sundaram Abex Ltd. now known as Sundaram Brakelinings Ltd. Vs The Presiding Officer, I Additional Labour Court and K. Bujangan
Madras High Court · (2004) 02 MAD CK 0089
Constitution of India, 1950 — Article 226
High Courts11 Feb 2004Dismissed
State Vs Paulraj
Madras High Court · (2005) 1 LW(Cri) 476
Criminal Procedure Code, 1973 (CrPC) — Section 378
High Courts11 Feb 2004Dismissed
The Management of Thirumayam Rural Electric Cooperative Society Limited Vs Smt. S. Packiam, Malathy, Parameswari, Rajeswari and Ms. Senthamarai
Madras High Court · (2004) 3 ACC 864 : (2005) ACJ 528 : (2004) 3 CTC 339 : (2004) 3 LLJ 615 : (2004) 2 LW 451
Workmens Compensation Act, 1923 — Section 30
High Courts11 Feb 2004Dismissed
B. Madasamy Vs S. Sivakami Ammal
Madras High Court · (2004) 02 MAD CK 0052
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts11 Feb 2004Dismissed
N. Nirmala Vs Tamil Nadu Public Service Commission and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2004) WritLR 503
Constitution of India, 1950 — Article 226
High Courts11 Feb 2004Allowed
C.S. Nagarajan Vs State of Tamil Nadu and Others
Madras High Court · AIR 2004 Mad 383 : (2004) 2 MLJ 340
Constitution of India, 1950 — Article 14, 19(1)Registration Act, 1908 — Section 89BTamil Nadu Document Writers Licence Rules, 1982 — Rule 17
High Courts10 Feb 2004Dismissed
Renil Holiday Resorts (India) Ltd. Vs Securities and Exchange Board of India
Madras High Court · (2005) 126 CompCas 272 : (2004) 51 SCL 268
Securities Contracts (Regulation) Act, 1956 — Section 21
High Courts10 Feb 2004Allowed
T.R. Varadarajan Vs The Regional Transport Officer
Madras High Court · (2004) 2 ACC 413 : (2004) 2 CTC 351 : (2004) 1 MLJ 639
Constitution of India, 1950 — Article 226
High Courts10 Feb 2004Allowed
Dhavamani Vs Radhkrishnan Chettiar
Madras High Court · (2004) 1 LW 760 : (2004) 1 MLJ 705
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts10 Feb 2004Allowed
Mani Vs State
Madras High Court · (2004) 2 CTC 338
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts10 Feb 2004Dismissed
K. Subramani Vs The President, Adi Dravida Auto Rickshaw Drivers Ind. Co-op. Society, The Secretary, Adi Dravida Auto Rickshaw Drivers Ind. Co-op. Societies and The Assistant Director of Industrial Co-operative Societies
Madras High Court · (2004) 02 MAD CK 0073
Constitution of India, 1950 — Article 227
High Courts10 Feb 2004Dismissed
Sir M. Venkata Subba Rao, Matriculation Higher Secondary School Staff Association Vs Sir M. Venkata Subba Rao, Matriculation Higher Secondary School
Madras High Court · (2004) 2 LW 205 : (2000) 2 LW 445 : (2004) 2 MLJ 653 : (2004) WritLR 364
High Courts10 Feb 2004Allowed
Kalaiselvan Vs The State
Madras High Court · (2004) CriLJ 2801 : (2004) 2 CTC 180 : (2005) 1 LW(Cri) 447
Criminal Procedure Code, 1973 (CrPC) — Section 161Explosives Act, 1884 — Section 9B(1)
High Courts09 Feb 2004Allowed
Karunanidhi and Shanmugam Vs State (rep by Inspector of Police)
Madras High Court · (2004) 02 MAD CK 0183
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts09 Feb 2004Allowed
G. Anbalagan Vs The Tamil Nadu Civil Supplies Corporation Ltd. and Another
Madras High Court · (2004) 2 BC 569 : (2004) 1 CTLJ 579
Contract Act, 1872 — Section 37
High Courts09 Feb 2004
Marappan and Mariammal Vs The Collector, The Special Tahsildar, Adi Dravida Welfare
Madras High Court · (2004) 3 MLJ 634
Land Acquisition Act, 1894 — Section 4(1), 4(2), 7