High Courts22 Nov 2002Allowed
N. Rangaswami Vs Tamil Nadu Electricity Board
Madras High Court · (2002) 11 MAD CK 0135
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2002
2,342 judgments · page 14 of 118
High Courts22 Nov 2002Dismissed
Management, T.N. Special 139 Vasudevanallur Primary Agricultural Co-operative Bank Ltd. Vs The Deputy Commissioner, Tirunelveli (Appellate Authority under the Tamil Nadu Shops and Establishments Act) and S. Ramiah
Madras High Court · (2002) 11 MAD CK 0083
Tamil Nadu Shops and Establishments Act, 1947 — Section 2(13), 31, 41, 41(2), 43
High Courts22 Nov 2002Allowed
Neelakantiah Vs The District Collector and The Tahsildar, Adi Dravidar Welfare
Madras High Court · (2002) 11 MAD CK 0080
Constitution of India, 1950 — Article 226
High Courts22 Nov 2002Dismissed
Tamil Nadu Film Exhibitors Association Vs The Branch Manager, Films Division, Department of Ministry of Information and Broadcasting, Government of India and The Branch Manager, Films Division, Department of Ministry of Information and Broadcasting, Government of India
Madras High Court · (2002) 11 MAD CK 0056
Constitution of India, 1950 — Article 226
High Courts22 Nov 2002Allowed
P. Ganesh Vs The Revenue Divisional Officer-cum-Land Acquisition Officer, The General Manager, Southern Region, Indian Oil Corporation Ltd., The Manager (Personnel), Indian Oil Corporation Ltd. and The Project Officer, L.P.G. Bottling Unit, Indian Oil Corporation Ltd.
Madras High Court · (2002) 11 MAD CK 0055
Constitution of India, 1950 — Article 226
High Courts22 Nov 2002Allowed
Rukku Vs The State of Tamil Nadu and The Regional Manager, Bharat Petroleum Corporation Ltd.
Madras High Court · (2002) 11 MAD CK 0054
Constitution of India, 1950 — Article 226
High Courts22 Nov 2002Allowed
Kanna Gounder and Sagadeva Gounder Vs Arjuna Gounder
Madras High Court · AIR 2003 Mad 157 : (2003) 1 LW 408 : (2003) 1 MLJ 145
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts22 Nov 2002Dismissed
Sampath Kumar T.K. Vs Presiding Officer, Labour Court and Another
Madras High Court · (2003) 97 FLR 467 : (2003) 2 LLJ 208
High Courts21 Nov 2002Allowed
Ponniammal and Murugan Vs Pachiammal @ Pavunayal, Muthayammal (person of unsound mind, rep. by next friend Pachiammal @ Pavunayal) and Pachiannan
Madras High Court · (2003) 1 LW 747
Hindu Marriage Act, 1955 — Section 16, 16(1), 16(3)
High Courts21 Nov 2002Allowed
Dr. K. Janaki, B.D.S. Vs The Secretary, Selection Committee, Directorate of Medical Education, The Secretary, The Dental Council of India and K. Dinakaran
Madras High Court · (2003) 2 LW 368
Constitution of India, 1950 — Article 226
High Courts21 Nov 2002Dismissed
S. Palani Velayudham Vs T.G. Lavamoorthy
Madras High Court · (2002) 11 MAD CK 0090
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts21 Nov 2002
The Commissioner of Income Tax Vs P. Govindasamy
Madras High Court · (2003) 179 CTR 566 : (2003) 263 ITR 509
Income Tax Act, 1961 — Section 139, 271, 271(1)
High Courts21 Nov 2002Dismissed
Parvathammal (deceased) by LRs, Annaporani @ Pattammal, Amirtham (died), S. Aykan, A. Rajendran, A. Amarnath, A. Bhojan and M. Vasuki Maikandamoorthy Vs The Land Acquisition Officer-cum-Deputy Collector (Revenue)
Madras High Court · (2003) 2 LW 276 : (2003) 1 MLJ 17
Land Acquisition Act, 1894 — Section 54
High Courts21 Nov 2002Dismissed
Uma Metal Industries Vs The State of Tamil Nadu
Madras High Court · (2002) 11 MAD CK 0070
Constitution of India, 1950 — Article 226
High Courts21 Nov 2002Dismissed
North Madras Co-operative Wholesale Stores Ltd. Vs J. Vasanthi, T.S. Santhi and The Assistant Commissioner of Labour I, Subsistence Allowance
Madras High Court · (2002) 11 MAD CK 0048
High Courts21 Nov 2002Dismissed
P. Chikkaraj, Lakshmithai and Devirammal Vs K.N. Dhanalakshmi and Prabhakaran rep. by his mother and natural guardian first respondent K.N. Dhanalakshmi
Madras High Court · (2002) 11 MAD CK 0027
Evidence Act, 1872 — Section 112
High Courts20 Nov 2002
Commissioner of Income Tax Vs Asoka Betelnut Co. (P) Ltd.
Madras High Court · (2003) 127 TAXMAN 331
High Courts20 Nov 2002
CWT Vs MEENAKSHI AUTOMOBILE (P) LTD.
Madras High Court · (2003) 129 TAXMAN 223
High Courts20 Nov 2002
The Commissioner of Income Tax Vs Asoka Betelnut Co. Pvt. Ltd. Asoka Betelnut Co. Pvt. Ltd. Vs The Commissioner of Income Tax
Madras High Court · (2003) 180 CTR 178
Finance Act, 1983 — Section 40, 40(3)
High Courts20 Nov 2002
The Commissioner of Wealth Tax Vs Meenakshi Automobile P. Ltd.
Madras High Court · (2004) 186 CTR 493 : (2003) 263 ITR 424
Finance Act, 1983 — Section 40(3)