COURT ARCHIVE

Madras High Court judgments, 2004

1,695 judgments · page 9 of 85

High Courts25 Nov 2004Dismissed

Vasantha Mills Limited Vs The Board for Industrial Financial Reconstruction and Others Sree Rangammal Educational Trust and Others Vs Vasantha Mills Ltd.

Madras High Court · (2006) 133 CompCas 292 : (2007) 80 SCL 19

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BIndustrial Disputes Act, 1947 — Section 12(3), 18(1)Jagir Abolition Act — Section 17, 17(1), 20

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High Courts25 Nov 2004Dismissed

Himu Accessories (Private) Ltd. Vs The Assistant Commissioner of Central Excise, Madras VI Division and The Commissioner of Central Excise (Appeals) and The Customs Excise and Gold Control Appellate Tribunal

Madras High Court · (2004) 11 MAD CK 0029

Constitution of India, 1950 — Article 226

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High Courts25 Nov 2004Dismissed

Mrs. Salammal Vs State of Tamil Nadu

Madras High Court · (2004) 11 MAD CK 0028

Constitution of India, 1950 — Article 226

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High Courts25 Nov 2004

Managing Director, Thanthai Periyar Transport Corporation Vs G. Kuppan and Others

Madras High Court · (2005) 3 ACC 742 : (2006) ACJ 1253 : (2005) 1 LW 571

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High Courts25 Nov 2004Allowed

Madras Education and Research, Integrated Trust (MERIT) Vs The Periyar University

Madras High Court · (2004) 11 MAD CK 0008

Constitution of India, 1950 — Article 254(1)Dr. M.G.R. Medical University, Tamil Nadu (Amendment) Act, 1989 — Section 5(5)Indian Medical Council Act, 1956 — Section 10A

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High Courts24 Nov 2004Allowed

R. Ayyanar Vs State, by the Inspector of Police

Madras High Court · (2004) 11 MAD CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 397

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High Courts24 Nov 2004

Union of India (UOI) Vs Central Administrative Tribunal

Madras High Court · (2004) 11 MAD CK 0034

Constitution of India, 1950 — Article 226

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High Courts24 Nov 2004Allowed

B. Jothi Naidu Vs The State of Tamilnadu

Madras High Court · (2004) 11 MAD CK 0018

Constitution of India, 1950 — Article 226

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High Courts24 Nov 2004Dismissed

M.S. Venkataraman @ Venkatesh Vs The State

Madras High Court · (2004) 11 MAD CK 0013

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts24 Nov 2004Dismissed

A. Thambidurai Vs Union of India (UOI) and State of Tamil Nadu

Madras High Court · (2005) WritLR 425

Constitution of India, 1950 — Article 226

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High Courts24 Nov 2004

S. Jayalakshmi Vs E. Prabu

Madras High Court · (2004) 11 MAD CK 0005

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 10

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High Courts24 Nov 2004Dismissed

K. Srinivasan Vs The State of Tamil Nadu and Others

Madras High Court · (2005) WritLR 416

Constitution of India, 1950 — Article 226

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High Courts23 Nov 2004Dismissed

The New India Assurance Co. Ltd. Vs R. Venkataraman, R. Kalyanasundaram, Assistant Liason Officer for SC/ST, Regional Office, P.B. Wahne, Liason Officer for SC/ST, Head Office, The New India Assurance Co. Ltd. and V.M. Chandrasekaran, Assistant Administrative Officer, The New India Assurance Co. Ltd.

Madras High Court · (2005) 1 MLJ 72

Constitution of India, 1950 — Article 136, 226General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 23, 4(4)

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High Courts23 Nov 2004Dismissed

M.T. Chidambaram Vs The Election Commissioner, State Election Commission, The Chairman, Nagercoil Municipality and Murugan, Counselor, Nagercoil Municipality

Madras High Court · (2005) WritLR 293

Constitution of India, 1950 — Article 226, 243K, 243ZACouncils (Election) Rules, 1996 — Rule 12, 2, 70, 75, 76Tamil Nadu District Municipalities Act, 1920 — Section 14, 27, 51, 51A, 6

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High Courts23 Nov 2004Dismissed