High Courts09 Feb 2004Allowed
Kamalam Vs The State of Tamil Nadu
Madras High Court · (2004) 2 MLJ 99 : (2004) WritLR 617
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 79 of 85
High Courts09 Feb 2004Dismissed
N. Mylsamy and P. Selvaraj Vs Cheran Transport Corp. Ltd. and The Presiding Officer, Labour Court
Madras High Court · (2004) 101 FLR 963 : (2004) 2 LLJ 962 : (2004) 2 MLJ 198
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts09 Feb 2004Dismissed
Mahboob Basha Vs Nannima @ Hajara Bibi and Dilshad Begam rep. by Guardian and N/F mother
Madras High Court · (2006) 1 DMC 106 : (2005) 1 LW(Cri) 384
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)
High Courts09 Feb 2004Dismissed
Mohamed Rehmatullah Vs Sankaran and Veeraputhiran
Madras High Court · (2004) 1 MLJ 690
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts09 Feb 2004Dismissed
Fr. John Joseph, Sandanarajan and Maria John Vs The State of Tamil Nadu
Madras High Court · (2004) 02 MAD CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts09 Feb 2004Dismissed
The Workmen represented by the General Secretary, State Bank's Staff Union Vs The Presiding Officer, Industrial Tribunal and The Chief Regional Manager, State Bank of India
Madras High Court · (2004) 02 MAD CK 0075
Constitution of India, 1950 — Article 226
High Courts09 Feb 2004Dismissed
Santhanakrishnan, Rajendran and Janakalakshmi. Vs Abirami Electricals
Madras High Court · (2004) 02 MAD CK 0074
Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 14(1), 25
High Courts09 Feb 2004Dismissed
Dr. Subramanian Swamy Vs T.T.V. Dinakaran, Member of Parliament, The Election Commission of India and Secretary General, Lok Sabha Secretariat
Madras High Court · (2004) 1 LW 712 : (2004) 2 MLJ 238
Constitution of India, 1950 — Article 226
High Courts09 Feb 2004Allowed
R. Sundara Naicker Vs S. Chinnamal and Others
Madras High Court · (2004) 1 CTC 781
Madras City Tenants Protection Act, 1922 — Section 3, 9
High Courts09 Feb 2004Dismissed
Sarathy Enterprises Vs Selvaraj
Madras High Court · (2004) 02 MAD CK 0029
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts08 Feb 2004Allowed
E. Rukmani Vs State
Madras High Court · (2004) 02 MAD CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts07 Feb 2004Allowed
Kazhugumalai Raja (Died) and A.K. Rajagopalaraja Vs Rajapalayam Palayapalayam, Boopalarajaptti Illathar Samuga Pothu Nala Fund
Madras High Court · AIR 2004 Mad 267 : (2004) 2 LW 462 : (2004) 2 MLJ 65
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 Feb 2004Dismissed
Keen Engineers and V. Venkateswaran Vs Mrs. Vijayalakshmi Jayaraman, Sudha Parvathi Jayaraman and Suvasini Neela Jayaraman
Madras High Court · (2004) 2 ARBLR 639 : (2004) 3 MLJ 321
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 14 Rule 3, Order 14 Rule 4, Order 14 Rule 6, Order 14 Rule 7Partnership Act, 1932 — Section 43, 44
High Courts07 Feb 2004Dismissed
Nallasivam Vs Dakshinamurthy and Baskaran
Madras High Court · AIR 2004 Mad 387
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 63, Order 21 Rule 97, Order 21 Rule 98, 151Limitation Act, 1963 — Article 129
High Courts07 Feb 2004Dismissed
Solaimuthu Vs State and Selvamani
Madras High Court · (2005) CriLJ 31 : (2004) 1 CTC 758 : (2005) 1 LW(Cri) 316 : (2004) 2 RCR(Criminal) 152
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 53Evidence Act, 1872 — Section 112
High Courts07 Feb 2004Allowed
Chandrasekaran Vs Palanisamy and Others
Madras High Court · (2004) 4 LW 820 : (2004) 2 RCR(Civil) 633
High Courts07 Feb 2004Dismissed
The Director General, E.S.I. Corporation, Chairman, Standing Committee, E.S.I. Corporation and Regional Director, E.S.I. Corporation Vs Mohammed Asmathullah and The Registrar, Central Administrative Tribunal
Madras High Court · (2004) 2 LLJ 693 : (2004) 2 MLJ 168
Constitution of India, 1950 — Article 226
High Courts07 Feb 2004Dismissed
The State of Tamil Nadu Vs R. Pasupathy,Inspector of Police, Police Training College, M.R. Nandakumar, Deputy Superintendent of Police, Core Cell, CID and The Registrar,Tamil Nadu Administrative Tribunal
Madras High Court · (2004) 02 MAD CK 0077
Constitution of India, 1950 — Article 226
High Courts07 Feb 2004Allowed
K.C. Palanisamy, United Builders Consultants Vs The Registrar of Firms
Madras High Court · AIR 2004 Mad 375
Constitution of India, 1950 — Article 226Partnership Act, 1932 — Section 64Tamil Nadu Partnership (Registration of Firms) Rules, 1951 — Rule 7A
High Courts07 Feb 2004
Varthaga Sangham Vs Cuddalore Municipality
Madras High Court · (2004) 02 MAD CK 0001
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 126