High Courts29 Nov 2004Allowed
R. Srinivasan Vs R. Natarajan, R. Thiagarajan and R. Raj Manohar
Madras High Court · (2005) 2 ARBLR 376 : (2005) 2 LW 223 : (2005) 1 MLJ 111
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 8 of 85
High Courts29 Nov 2004
Ramakrishnan Vs K. Shankar and United India Insurance Co. Ltd.
Madras High Court · (2005) 4 ACC 421 : (2005) 1 LW 574
Motor Vehicles Act, 1988 — Section 173
High Courts29 Nov 2004Dismissed
V. Kuppusamy Reddiar Vs The Collector and Another
Madras High Court · (2005) 1 CTC 241 : (2005) 1 LW 123 : (2005) 1 MLJ 339
Constitution of India, 1950 — Article 14, 15(4), 16(4), 16(4A), 254Land Acquisition Act, 1894 — Section 3Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1), 4(2)
High Courts29 Nov 2004Dismissed
V. Kumar Vs The District Collector and The Commissioner Vellore Municipality
Madras High Court · (2004) 11 MAD CK 0023
Constitution of India, 1950 — Article 226
High Courts29 Nov 2004Allowed
Ayyakannu Gounder Vs Virudhambal Ammal
Madras High Court · (2005) 1 CTC 409 : (2005) 1 MLJ 14
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Nov 2004Dismissed
Mr. S. Gnanasekaran Vs State
Madras High Court · (2004) 11 MAD CK 0143
Arms Act, 1959 — Section 25, 25(1B)Penal Code, 1860 (IPC) — Section 109, 302, 307, 34
High Courts26 Nov 2004
Nazir Maricar Vs Marshalls Sons and Co. (India) Limited
Madras High Court · (2005) 2 CTC 478 : (2005) 2 CTLJ 32 : (2005) 1 LW 634 : (2005) 1 MLJ 659 : (2005) 2 RCR(Civil) 710
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 23, 27, 74
High Courts26 Nov 2004
Sridhar Vs State
Madras High Court · (2004) 11 MAD CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts26 Nov 2004Allowed
Sundaravalli and Another Vs N. Narayanasamy
Madras High Court · AIR 2005 Mad 303
High Courts25 Nov 2004Dismissed
K. Vasuki Vs The Correspondent Kalyani Primary Schools, The Director of Elementary School Education, The Assistant Elementary Educational Officer and The District Elementary Educational Officer
Madras High Court · (2004) 11 MAD CK 0147
Constitution of India, 1950 — Article 226
High Courts25 Nov 2004Dismissed
M.S. Ahamed Mohideen and Another Vs Salson
Madras High Court · (2005) 1 ALD(Cri) 42 : (2005) 4 BC 440 : (2005) CriLJ 1353 : (2005) 1 LW(Cri) 88 : (2005) 2 RCR(Criminal) 731
High Courts25 Nov 2004Dismissed
Pope John Paul II College of Education Vs Permanent Admission Committee, Pondicherry, The Government of Pondicherry, Chief Secretariat (Education), Central Admission Committee for B.Ed (CENTAC-B.Ed) and S. Arul Kumaran
Madras High Court · (2004) 11 MAD CK 0139
Constitution of India, 1950 — Article 226
High Courts25 Nov 2004
P.R. Senniappan and A.P.R. Arunachalam Vs Revenue Divisional Officer, Thiruppur Division and The Inspector of Police
Madras High Court · (2004) 11 MAD CK 0138
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 Nov 2004
Mrs. Banoo E. Cowasji (Late) Vs Commissioner of Income Tax
Madras High Court · (2005) 276 ITR 595
High Courts25 Nov 2004Dismissed
Avaloor Arulmighu Dharmaraja Devasthanam and Mariamman Thirukovil Vs The Commissioner H.R. and C.E. Administration Dept. and Others
Madras High Court · (2005) 2 LW 294
Constitution of India, 1950 — Article 226
High Courts25 Nov 2004
M. Joseph Rathnasamy Vs The Government of Tamil Nadu and Others
Madras High Court · (2004) 11 MAD CK 0124
Constitution of India, 1950 — Article 226
High Courts25 Nov 2004Dismissed
Sankar Vs The State
Madras High Court · (2004) 11 MAD CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 376(2), 511
High Courts25 Nov 2004Dismissed
Sree Narayana Educational Guidance Society, N.K. Ramakrishnan and Immaculate Heart of Mary Society Vs The Permanent Admission Committee, Union of India (UOI), Union Territory of Pondicherry and Pope John Paul II College of Education Acharya College of Education Vs Permanent Admission Committee and Union of India (UOI), Union Territory of Pondicherry and Pope John Paul II College of Education
Madras High Court · (2005) WritLR 473
Constitution of India, 1950 — Article 226
High Courts25 Nov 2004
Vatsala, Banu, Sankar and Lalitha Vs Meenakshi, Balamani Gnanadhas and Oriental Insurance Co., Pondicherry
Madras High Court · (2004) 11 MAD CK 0103
High Courts25 Nov 2004Dismissed
Wilfred Prakash Vs State of Tamil Nadu and Others
Madras High Court · (2005) CriLJ 2045 : (2005) 3 CTC 540 : (2005) 2 LW(Cri) 881
Constitution of India, 1950 — Article 226