High Courts06 Feb 2004Dismissed
Perumal P.S.L. Vs K. Baliah
Madras High Court · (2004) CriLJ 3240 : (2004) 2 CTC 94 : (2004) 4 RCR(Criminal) 705
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 80 of 85
High Courts06 Feb 2004Allowed
Arumugathammal, Bathinam Ammal, Sankarasubbu and Porkodi Vs Lakshmiammal and Arul Rajendran
Madras High Court · (2004) 4 LW 646
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 16
High Courts06 Feb 2004Allowed
State by CBI/ACB Vs A.N. Dhyaneswaran, A.D. Senthureswaran and S. Narayanan
Madras High Court · (2004) CriLJ 2802 : (2004) 4 RCR(Criminal) 84
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts06 Feb 2004Allowed
Rukumani Vs The State of Tamil Nadu
Madras High Court · (2004) 02 MAD CK 0110
Constitution of India, 1950 — Article 226
High Courts06 Feb 2004Allowed
C. Padmavathy Vs State of Tamilnadu
Madras High Court · (2004) 02 MAD CK 0107
Constitution of India, 1950 — Article 226
High Courts06 Feb 2004Allowed
Noushad Vs The State of Tamil Nadu
Madras High Court · (2004) 02 MAD CK 0105
Constitution of India, 1950 — Article 226
High Courts06 Feb 2004Allowed
Babu Vs The Govt. of Tamil Nadu
Madras High Court · (2004) 02 MAD CK 0100
Constitution of India, 1950 — Article 226Madras Prohibition Act, 1937 — Section 4(1), 4(1A)
High Courts06 Feb 2004Allowed
E. Sampath Vs The Secretary to Government of Tamil Nadu, Prohibition and Excise Department and District Magistrate and District Collector
Madras High Court · (2004) 02 MAD CK 0098
Constitution of India, 1950 — Article 226
High Courts06 Feb 2004Allowed
Amalorpava Mary and A. Arputha Josephine Vs Kulandai Ammal, M. Arulnathan, Santhana Mary and Durai
Madras High Court · AIR 2004 Mad 291 : (2004) 2 CTC 502 : (2004) 4 LW 541 : (2004) 1 MLJ 634
Succession Act, 1925 — Section 278, 287, 384, 63
High Courts06 Feb 2004Dismissed
K. Jayaprakash Vs Union of India (UOI) and Others
Madras High Court · (2004) 02 MAD CK 0033
Constitution of India, 1950 — Article 226
High Courts06 Feb 2004
United India Insurance Co. Ltd. Vs Cordial Company and Another
Madras High Court · (2007) 1 ACC 903
High Courts05 Feb 2004
E. Mohamed Haneefa Vs S.P. Adaikalavan and Another
Madras High Court · (2007) 1 ACC 685
High Courts05 Feb 2004
M. Vasantha Vs The Registrar of Cooperative Societies, N.V.N. Maaligai, The Managing Director/Deputy Registrar of Cooperative Societies, Central Cooperative Bank , The District Employment Officer, Kanyakumari District Employment Exchange and The Special Officer, Kanyakumari District Central Cooperative Bank Ltd.
Madras High Court · (2004) 02 MAD CK 0129
Constitution of India, 1950 — Article 226
High Courts05 Feb 2004Dismissed
Shanthi Vs The State of Tamil Nadu and The Chairman, Tamil Nadu Housing Board
Madras High Court · (2004) 1 MLJ 628
Constitution of India, 1950 — Article 226
High Courts05 Feb 2004Dismissed
D. Arumugam Vs A.G. Aparaj, A.G. Louis and A. Manickam
Madras High Court · (2004) 1 MLJ 704
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 105(1), Order 21 Rule 106(1), Order 21 Rule 58, Order 43 Rule 1
High Courts05 Feb 2004Dismissed
Union of India (UOI) Vs Vasantha Carbide Company Ltd.
Madras High Court · (2004) 1 CTC 683 : (2004) 1 LW 810 : (2004) 1 MLJ 721
Electricity Act, 1910 — Section 24, 39
High Courts05 Feb 2004Allowed
Sri Meenakshi Saw Mill Vs Cauvery Timber Company Pvt. Ltd.
Madras High Court · (2004) 2 BC 561 : (2004) CriLJ 2199 : (2004) 2 CTC 138 : (2004) 2 LW(Cri) 560 : (2004) 3 RCR(Criminal) 640
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts05 Feb 2004Dismissed
E. Mohamed Haneefa Vs S.P. Adaikalavan and United India Insurance Co. Venugopal and Saraswathi Vs Sri. M. Jayapaul and The Oriental Insurance Company
Madras High Court · (2006) ACJ 987 : (2004) 2 LW 95
Constitution of India, 1950 — Article 227
High Courts05 Feb 2004Dismissed
P.K.M. Shahul Hammed Vs A. Santhanalakshmi
Madras High Court · (2004) 2 LW 218 : (2004) 1 MLJ 714
High Courts05 Feb 2004Allowed
Pavadai, Munian and Kannan Vs State
Madras High Court · (2004) 02 MAD CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 109, 302, 323, 341