High Courts29 Jan 2004Allowed
M. Pandurangan Vs The Government of Tamil Nadu
Madras High Court · (2004) 01 MAD CK 0019
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2004
1,695 judgments · page 83 of 85
High Courts29 Jan 2004
Management of Jeetstex Engineering Ltd. and Kanagaraj A. Vs Presiding Officer, Labour Court and Another
Madras High Court · (2004) 2 LLJ 908
High Courts28 Jan 2004Allowed
T. Bhagyaraj Vs The Director of Elementary Education, The District Elementary Educational Officer and The Assistant Educational Officer, Kuzhihurai Range
Madras High Court · (2004) 01 MAD CK 0055
High Courts28 Jan 2004
Salem District Co-operative Milk Producers Union Ltd. Vs Deputy Commissioner of Income Tax
Madras High Court · (2005) 274 ITR 150
Income Tax Act, 1961 — Section 32, 32A, 32A(2), 32A(4), 80Income Tax Rules, 1962 — Rule 5AA
High Courts28 Jan 2004
Daniel Vs A.R. Safiullah
Madras High Court · (2004) 2 MLJ 91 : (2004) 29 PTC 62
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 24, 24(5)Designs Act, 2000 — Section 19, 19(2), 19(3), 22, 22(4)Trade and Merchandise Marks Act, 1958 — Section 105, 106, 27
High Courts28 Jan 2004
T. Bhagyaraj Vs The Director of Elementary Education College Road, Madras-6, The District Elementary Educational Officer, Nagercoil, Kanyakumari Dt. and The Assistant Educational Officer, Kuzhithurai Range, Kuzhithurai and Post, Kanyakumari Dt.
Madras High Court · (2004) 01 MAD CK 0050
High Courts28 Jan 2004Allowed
A. Natarajan Vs State of Tamil Nadu
Madras High Court · (2004) 01 MAD CK 0041
Constitution of India, 1950 — Article 226
High Courts28 Jan 2004Dismissed
The Management, Rani Mangammal Transport Corporation Limited Vs S. Murugavel
Madras High Court · (2005) 1 ACC 78 : (2004) 3 LLJ 1006
High Courts28 Jan 2004Dismissed
Jameela Beevi Vs State of Tamil Nadu
Madras High Court · (2004) 01 MAD CK 0024
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 3, 4(1), 4(2)
High Courts27 Jan 2004
Madurai Kamarajar University Palkalai Kalaga Anaithu Vidhuthi Ooliyargal Sangam Vs Registrar, Madurai Kamaraj University and Another
Madras High Court · (2004) 3 LLJ 620 : (2004) WritLR 171
High Courts27 Jan 2004Allowed
A. Balasubramaniam Mudaliyar Vs The Assistant General Manager, State Bank of India
Madras High Court · (2004) 01 MAD CK 0031
Penal Code, 1860 (IPC) — Section 307, 341, 511
High Courts27 Jan 2004
The Management of Mahalakshmi Builders Vs A. Govindaswamy
Madras High Court · (2004) 1 ACC 611 : (2004) 1 CTC 563 : (2004) 101 FLR 384 : (2004) 2 LW 225 : (2004) 1 MLJ 637
Workmens Compensation Act, 1923 — Section 30, 4A(3)
High Courts27 Jan 2004Allowed
Malaiarasan Vs The District Magistrate and District Collector and The State of Tamil Nadu
Madras High Court · (2004) 01 MAD CK 0022
Constitution of India, 1950 — Article 226
High Courts23 Jan 2004Dismissed
S. Shenbagaraj Vs Additional Commissioner of Industries and Commerce and Others
Madras High Court · (2004) 1 CTC 505 : (2004) 3 LLJ 624
Constitution of India, 1950 — Article 226
High Courts23 Jan 2004Dismissed
Rajappa Vs State
Madras High Court · (2004) 1 CTC 691
Evidence Act, 1872 — Section 3
High Courts23 Jan 2004Dismissed
T. Kantharaju Vs Dr. N. Kuppuswami and Others
Madras High Court · (2004) 2 CTC 89 : (2004) 2 MLJ 80
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts23 Jan 2004Dismissed
N. Amaravathy and Others Vs The State of Tamilnadu and Others
Madras High Court · (2004) 2 CTC 97 : (2004) WritLR 785
Constitution of India, 1950 — Article 226
High Courts23 Jan 2004Dismissed
OP. Mani and Another Vs AMS. Thaikka Lebbai and Others
Madras High Court · (2004) 2 CTC 103 : (2004) 1 MLJ 626
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts23 Jan 2004Dismissed
Sadan Tools Room Pvt. Ltd. Vs Chennai Metropolitan Water Supply and Sewerage Board and Others
Madras High Court · AIR 2005 Mad 29 : (2004) 1 CTC 608 : (2004) 2 LW 21 : (2004) WritLR 207
Chennai Metropolitan Water Supply and Sewerage Board Water Tax and Sewerage Tax (Levy and Collection) Regulations, 1991 — Regulation 10
High Courts23 Jan 2004Dismissed
V.S. Noor Mohammed, Civil Engineering Contractor Vs The General Manager, Southern Railways, The Divisional Railway Manager, DRM(Works) and The Divisional Engineer, (East) Southern Railway
Madras High Court · (2004) 01 MAD CK 0027
Constitution of India, 1950 — Article 226