High Courts04 Feb 2004
The Government of Tamil Nadu Vs Union of India and Others
Madras High Court · (2004) 1 LW(Cri) 85
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 81 of 85
High Courts04 Feb 2004
Commissioner of Wealth Tax Vs Indian Warehousing Industries Ltd.
Madras High Court · (2004) 188 CTR 283 : (2004) 269 ITR 203
Finance Act, 1983 — Section 40(3)
High Courts04 Feb 2004Dismissed
Sri Ap. V. Sundaram Vs Sri L. Karupusamy
Madras High Court · (2004) 02 MAD CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 245, 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 142Partnership Act, 1932 — Section 45(1w), 72
High Courts04 Feb 2004Dismissed
Raghumayee Raman Vs R. Padma
Madras High Court · (2004) 02 MAD CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Feb 2004Allowed
Arjunan Vs The Managing Director, Calac Private Limited and The United India Insurance Company Ltd.
Madras High Court · AIR 2004 Mad 231(1) : (2004) 101 FLR 804 : (2004) 2 LLJ 634 : (2004) 1 MLJ 711
Workmens Compensation Act, 1923 — Section 30
High Courts04 Feb 2004Dismissed
Mrs. Fathima Beebi Vs Mr. V. Anwar Basha
Madras High Court · (2004) 2 MLJ 75 : (2004) 2 RCR(Civil) 631
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts04 Feb 2004
The Government of Tamil Nadu and Others Vs Union of India (UOI) and Another
Madras High Court · (2004) 1 CTC 641
Constitution of India, 1950 — Article 131, 226Criminal Procedure Code, 1973 (CrPC) — Section 195, 321Prevention of Terrorism (Amendment) Act, 2003 — Section 18, 19, 46, 60, 60(4)
High Courts04 Feb 2004Allowed
Mrs. Mamoola Begum alias Shahanas Begum Vs Shabbir Ahmed
Madras High Court · (2004) 1 MLJ 737
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts04 Feb 2004Dismissed
Branch Manager, New India Assurance Co. Ltd. Vs Salat Mary, Vinayagamoorthy, Manivannan and Branch Manager, The Oriental Insurance Co. Ltd.
Madras High Court · (2006) ACJ 675 : (2004) 4 LW 674 : (2004) 2 MLJ 335
Motor Vehicles Act, 1988 — Section 173
High Courts04 Feb 2004Allowed
R. Sekar Vs S. Rajendran
Madras High Court · (2004) 2 BC 456 : (2004) 1 CTC 689 : (2004) 2 RCR(Criminal) 85
Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Feb 2004Dismissed
Damodaran S. Vs Presiding Officer, II-Additional Labour Court and Another
Madras High Court · (2004) 101 FLR 752 : (2004) 2 LLJ 140 : (2004) 1 MLJ 642
Industrial Disputes Act, 1947 — Section 11A
High Courts04 Feb 2004Dismissed
New India Assurance Co. Ltd. Vs R. Loganathan and Others
Madras High Court · (2005) ACJ 1393 : (2004) 2 MLJ 202
High Courts03 Feb 2004
Maruthi Minerals Vs The State of Tamil Nadu and Others
Madras High Court · AIR 2004 Mad 281 : (2004) 2 CTC 421 : (2004) 2 MLJ 58
Constitution of India, 1950 — Article 226
High Courts03 Feb 2004Dismissed
Jainabi, rep. By her Power Agent Shaik Ali Vs The State of Tamil Nadu
Madras High Court · (2004) 1 CTC 664 : (2004) 2 MLJ 386
Constitution of India, 1950 — Article 226Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1)
High Courts03 Feb 2004Dismissed
Theatre Mathi and Others Vs Indian Bank and Suguna
Madras High Court · (2004) 3 BC 406 : (2004) 120 CompCas 272 : (2004) 1 LW 767 : (2004) 52 SCL 362
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(2), Order 34 Rule 5Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 136, 5
High Courts03 Feb 2004Dismissed
M.S. Vasudev Bhat alias M.S.V. Bhat Vs Boniface and Others
Madras High Court · (2004) 1 MLJ 742
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 2(6A), 25
High Courts03 Feb 2004Allowed
Ganesan and Seetharaman Vs Porkilai (deceased), Lakshmana Gounder, Vedanayaguy, Govindaraju, Satyaraju, Sathiyawathi and Saroja
Madras High Court · (2004) 1 MLJ 720
High Courts03 Feb 2004Dismissed
Nelammai Vs The Commissioner Colachel Municipality and The Secretary to Government of Tamil Nadu Department of Municipal Administration
Madras High Court · (2004) 02 MAD CK 0049
Constitution of India, 1950 — Article 226
High Courts01 Feb 2004Allowed
Shamugha Thevar Vs State by: Sub-Inspector of Police
Madras High Court · (2004) 02 MAD CK 0179
Criminal Procedure Code, 1973 (CrPC) — Section 161(3)Penal Code, 1860 (IPC) — Section 427Tamil Nadu Public Property (Prevention of Damages and Loss) Act, 1992 — Section 3
High Courts01 Feb 2004Allowed
Ramasamy and Others Vs State by: Inspector of Police
Madras High Court · (2004) 02 MAD CK 0117
Penal Code, 1860 (IPC) — Section 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)