COURT ARCHIVE

Madras High Court judgments, 2002

2,342 judgments · page 106 of 118

High Courts22 Feb 2002Allowed

Samikannu Naicker Vs Sigamani

Madras High Court · (2002) 3 CivCC 248 : (2002) 3 LW 692 : (2002) 1 MLJ 830 : (2002) 4 RCR(Civil) 544

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101, 102, 103Negotiable Instruments Act, 1881 (NI) — Section 118, 20

High Courts22 Feb 2002

M. Thalamalai Konar and P. Palani Andavar Vs K.S. Rajaiah and R. Mahalakshmi

Madras High Court · (2002) 02 MAD CK 0028

High Courts22 Feb 2002

Management of Engine Valves Ltd. Vs Presiding Officer, First Additional Labour Court and Another

Madras High Court · (2002) 3 LLJ 57

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11APayment of Bonus Act, 1965 — Section 17B

High Courts21 Feb 2002

The Executive Engineer, Tamil Nadu Water Supply and Drainage Board, Maintenance Division Vs P. Sugumar and Others

Madras High Court · (2002) 2 MLJ 42

High Courts21 Feb 2002

Aravind Laboratories Vs Arihant Cosmetics

Madras High Court · (2005) 30 PTC 175

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 29

High Courts21 Feb 2002Dismissed

P. Rajalakshmi Vs The Superintending Engineer, Sivaganga Electricity Distribution Circle, Sivaganga and The Assistant Executive Engineer, Operation and Maintenance, Sivaganga

Madras High Court · (2002) WritLR 834

High Courts21 Feb 2002Dismissed

Mohammed Faleel Vs State

Madras High Court · (2002) 02 MAD CK 0130

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 302, 364, 394, 397

High Courts21 Feb 2002Dismissed

C. Sarath Raj Vs The Government of Tamil Nadu, The Registrar General, High Court of Judicature of Madras, Madras and The Tamil Nadu Public Service Commission

Madras High Court · (2002) 02 MAD CK 0116

Constitution of India, 1950 — Article 14

High Courts21 Feb 2002Dismissed

The Management, Korakundah Estate, Koprakundah Post, The Nilgiris Vs Smt. Sagunthala, The Controlloing Authority under the Payment of Gratuity Act 1972 Assistant Commissioner of Labour, O/o. The Deputy Commissioner of Labour, Coimbatore and The Appellate Authority Under the Payment of Gratuity Act/Deputy Commissioner of Labour, Coimbatore

Madras High Court · (2004) 1 LLJ 99

Payment of Gratuity Act, 1972 — Section 2A, 2A(1), 4(1)

High Courts21 Feb 2002

G. Vanamathi Vs The Chairman-cum-Managing Director, Tamil Nadu Leather Development Corporation Limited

Madras High Court · (2002) 02 MAD CK 0099

High Courts21 Feb 2002Dismissed

K.G. Venkatraman Vs T. Sridevi

Madras High Court · (2002) 3 LW 123

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

High Courts21 Feb 2002Dismissed

Chennai Port and Dock Workers Congress (INTUC), (Food Corporation of India Branch), (Port Wing) Vs Union of India and The Chennai Port Trust

Madras High Court · (2002) 94 FLR 1072 : (2002) 3 LLJ 194

Constitution of India, 1950 — Article 226

High Courts21 Feb 2002Dismissed

A.I. Vijayakumar Vs The Labour Court, Vellore and The Management CMC Hospital, Vallore

Madras High Court · (2002) 02 MAD CK 0047

Industrial Disputes Act, 1947 — Section 33C

High Courts20 Feb 2002

Dr. R. Shakila and Others Vs Dr. S. Krishnaraj and Others etc.

Madras High Court · AIR 2002 Mad 307 : (2002) 1 MLJ 714 : (2002) WritLR 270

Constitution of India, 1950 — Article 226

High Courts20 Feb 2002Allowed

S. Sivapalani Vs S. Muruvappan and M. Selvaraj Mudaliar

Madras High Court · (2002) 4 LW 824 : (2002) 2 MLJ 239 : (2002) 4 RCR(Civil) 711

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 41 Rule 27, 151Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts20 Feb 2002Allowed

V.R. Venkatachalam Vs State of Tamil Nadu and Others

Madras High Court · (2002) 1 MLJ 575 : (2002) WritLR 638

Partnership Act, 1932 — Section 4Tamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 13(1)

High Courts20 Feb 2002Allowed

B. Chinnasamy Naidu Vs C.S. Mani

Madras High Court · (2002) 2 LW 775

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 21 Rule 57, 100

High Courts20 Feb 2002Allowed

K.P. Hari, Proprietor, "The Unlimited", Madras and Capitaletters Mfg. (India) Private Limited Vs The Joint Commissioner of Labour, Labour Welfare Board Building, D.M.S. Compound, Teynampet, Madras and Workmen

Madras High Court · (2002) 02 MAD CK 0055

Constitution of India, 1950 — Article 226

High Courts19 Feb 2002Allowed

D. Rajasekar and Union of India (UOI) Vs The Director General Coast Guard Headquarters National Stadium and The Dy. Director General Coast Guard Headquarters National Stadium

Madras High Court · (2002) 02 MAD CK 0191

Coast Guard (General) Rules, 1986 — Rule 32Constitution of India, 1950 — Article 226, 227

High Courts19 Feb 2002

Commissioner of Income Tax Vs N.M. Associates

Madras High Court · (2002) 174 CTR 385