COURT ARCHIVE

Madras High Court judgments, 2004

1,695 judgments · page 84 of 85

High Courts23 Jan 2004Allowed

All India Indian Overseas Bank Scheduled Caste and Scheduled Tribe Employees' Welfare Association Vs The District Registrar, Registrar of Societies and Others

Madras High Court · (2004) 1 CTC 566 : (2004) 2 LW 339

Constitution of India, 1950 — Article 226Tamil Nadu Societies Registration Act, 1975 — Section 9

High Courts23 Jan 2004Dismissed

G.S. Chakravarthi Asokar @ G.S. Ashokar Vs Therasitta Santhi

Madras High Court · (2004) 4 LW 611 : (2004) 1 MLJ 716

Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 28

High Courts23 Jan 2004Dismissed

R.B. and Sons Vs Director General of Foreign Trade, Joint Director General of Foreign Trade and Deputy Director, Directorate of Revenue Intelligence

Madras High Court · (2004) 95 ECC 6 : (2004) 114 ECR 782 : (2004) 167 ELT 511

Constitution of India, 1950 — Article 226

High Courts22 Jan 2004Allowed

Kokila and Another Vs A.C. Rayan and Another

Madras High Court · (2004) 2 ACC 347 : (2006) ACJ 507 : (2004) 1 CTC 439 : (2004) 1 MLJ 687

Motor Vehicles Act, 1988 — Section 166

High Courts22 Jan 2004Allowed

Union of India (UOI) Vs The Registrar, Central Administrative Tribunal, Chennai Bench and A. Sankar

Madras High Court · (2004) 01 MAD CK 0065

High Courts22 Jan 2004

Smt. Basamma, Sarojamma and Saradha Vs S. Jethendraiah

Madras High Court · (2004) 01 MAD CK 0061

Evidence Act, 1872 — Section 114Hindu Marriage Act, 1955 — Section 16(1)

High Courts22 Jan 2004Allowed

Rukmani Vs State

Madras High Court · (2004) 1 CTC 605

Madras Prohibition Act, 1937 — Section 4(1A)Penal Code, 1860 (IPC) — Section 328, 34, 420, 471

High Courts22 Jan 2004Allowed

Malladi Projects Management Centre Pvt. Ltd. and Another Vs D.C.M. Financial Services Ltd.

Madras High Court · (2006) 2 BC 302 : (2005) 127 CompCas 911 : (2004) 1 CTC 518 : (2004) 2 LW(Cri) 531

Evidence Act, 1872 — Section 91, 92Negotiable Instruments Act, 1881 (NI) — Section 138, 139

High Courts22 Jan 2004Allowed

S. Padmavathi Vs The Director-General of National Power Training Institute and The Executive Director, National Power Training Institute, Regional Power Training Institute

Madras High Court · (2004) 01 MAD CK 0020

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 226

High Courts22 Jan 2004Dismissed

Jagannathan Vs Ramayee

Madras High Court · (2004) 01 MAD CK 0014

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts22 Jan 2004Allowed

Sengodan and Nallammal Vs Sengodan, Sakthivel and Valliyammal

Madras High Court · (2004) 2 LW 220

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts22 Jan 2004Allowed

V. Chellappan Vs The Special Commissioner and Commissioner of Land Administration

Madras High Court · (2004) 3 CTC 325

Tamil Nadu Transferred Territory Ryotwari Settlement Act, 1964 — Section 15Tamil Nadu Transferred Territory Ryotwari Settlement Rules, 1964 — Rule 7

High Courts22 Jan 2004

The President Savriyarpattinam Village Panchayat Vs Santhiyagu and Others

Madras High Court · (2004) 01 MAD CK 0003

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(2), Order 39 Rule 1, Order 39 Rule 2

High Courts21 Jan 2004

S. Thahgiah Vs The Chief Engineer (Personnel) T.N.E.B and The Superintending Engineer Tiruneleveli Electricity Distribution

Madras High Court · (2004) 01 MAD CK 0064

High Courts21 Jan 2004Dismissed

Basappa Vs Basamma

Madras High Court · AIR 2004 Mad 390

Specific Relief Act, 1963 — Section 14Transfer of Property Act, 1882 — Section 53A

High Courts21 Jan 2004Dismissed

M.K.G. Selvarajan Vs State

Madras High Court · (2004) 01 MAD CK 0045

Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 120B, 147, 161, 193, 196

High Courts21 Jan 2004Allowed

Sri Ganapathy Mills Company Ltd. Vs Deputy Commissioner of Labour and Another

Madras High Court · (2004) 2 LLJ 739 : (2004) WritLR 692

High Courts21 Jan 2004

Dhanasekaran K. and Another Vs Bobba Aviation Service (Private) Ltd., General Sales Agent Lufthansa Cargo Airlines and Others

Madras High Court · (2004) 3 LLJ 177

Industrial Disputes Act, 1947 — Section 10

High Courts20 Jan 2004Dismissed

TVS Finance and Services Ltd. Vs Orient Vision Ltd.

Madras High Court · (2005) 123 CompCas 783 : (2004) 55 SCL 284

Companies Act, 1956 — Section 443, 447

High Courts20 Jan 2004Dismissed

USV Limited and Another Vs Systopic Laboratories Limited and Another

Madras High Court · (2004) 1 CTC 418 : (2004) 2 LW 79

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 14A, 20Madras High Court (Original Side) Rules, 1956 — Rule 4Trade and Merchandise Marks Act, 1958 — Section 105