High Courts26 Dec 2002Allowed
P. Sivakumar Vs Thangammal, Subramanian, Nagarajan and V.P. Muthusami
Madras High Court · (2003) 3 LW 149 : (2003) 4 RCR(Civil) 745
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 73
COURT ARCHIVE
Madras High Court judgments, 2002
2,342 judgments · page 3 of 118
High Courts26 Dec 2002
Janani S. Karayalar R. Vs The Chairman, Selection Committee, Directorate of Medical Education, The Director of Medical Education and The Secretary to Govt. of Tamilnadu, Health Department
Madras High Court · (2003) 2 LW 25 : (2003) WritLR 196
Constitution of India, 1950 — Article 226
High Courts21 Dec 2002
C.A. Abraham Vs Asstt. Commissioner of Income Tax
Madras High Court · (2002) 177 CTR 34
High Courts20 Dec 2002
A. Gopal Vs G. Dhanammal
Madras High Court · (2002) 12 MAD CK 0205
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts20 Dec 2002
Pushya Industrial Gases Ltd. Vs Superintending Engineer, Dharmapuri Electricity, The Member (Distribution) Tamil Nadu Electricity Board and The Chairman, Tamil Nadu Electricity Board
Madras High Court · AIR 2003 Mad 317 : (2003) WritLR 85
Electricity Act, 1910 — Section 26(1), 26(6)
High Courts20 Dec 2002Dismissed
Arumugam Vs Anbazhagi and Sabarinathan
Madras High Court · (2002) 12 MAD CK 0159
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts20 Dec 2002Dismissed
Mandakalai Vs Muthurakku, Kannan, Sangeetha and Kavitha
Madras High Court · (2002) 12 MAD CK 0158
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts20 Dec 2002Allowed
C. Pandiyan Vs G. Panneerselvam
Madras High Court · (2002) 12 MAD CK 0115
Tamil Nadu Panchayats Act, 1994 — Section 41(2)
High Courts20 Dec 2002Allowed
Smt. S. Rajamani (Deceased) and S. Karthikayan Vs The Secretary to the Government Rural Development and Local Administration, Government of Tamil Nadu, The Collector and The Commissioner, Panchayat Union, K. Paramathi
Madras High Court · (2003) WritLR 89
Constitution of India, 1950 — Article 226
High Courts20 Dec 2002
K.C. Palanisamy, Chairman, Cheran Group Vs Appellate Authority for Industrial and Financial Re-construction, Board for Industrial and Financial Re-construction, Dhanalakshmi Mills Ltd., C.R. Sethuramalingam, Industrial Investment Bank of India, State Bank of India, Industrial Development Bank of India, Industrial Credit and Investment Corporation of India, Employees State Insurance Corporation, Central Provident Fund Commissioner, Secretary to Government, Handloom, Handicraft, Textiles and Khadi Department, The Secretary, Tamil Nadu Electricity Board, The Chairman, Central Board of Direct Taxes, Ministry of Finance, Department of Revenue, Secretary to Government, Industries Department, Coimbatore Paper District Cotton Mills Labour Union, Coimbatore District Cotton Mills Employees Union (INTUC), Dhanalakshmi Mills Branch, Deputy General Manager, I.R.B.I. (IIBI), Southern Zonal Office and Dhanalakshmi Mills Workers and Staff Union
Madras High Court · (2003) 117 CompCas 73
Industrial Disputes Act, 1947 — Section 12(1), 18(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 17(3), 20, 22State Financial Corporations Act, 1951 — Section 29
High Courts20 Dec 2002Dismissed
Tamil Nadu Brick Industries Vs State
Madras High Court · (2003) 1 CTC 345 : (2003) 1 MLJ 265
High Courts20 Dec 2002Allowed
Chenna, Thangaraj and Vijaya Vs Mathiyalagam @ Chinnaraj
Madras High Court · (2002) 12 MAD CK 0053
Evidence Act, 1872 — Section 35
High Courts19 Dec 2002Dismissed
United India Insurance Company Limited Vs Amir Basha, Sahira Bi, Balakrishnan, Ravi and Amir Bai
Madras High Court · (2003) 3 ACC 104 : (2003) ACJ 1386 : AIR 2003 Mad 237 : (2003) 1 LW 544 : (2003) 1 MLJ 283
Motor Vehicles Act, 1988 — Section 173
High Courts19 Dec 2002
United India Insurance Company Limited Vs R. Venkatesan and Dakshinamoorthy
Madras High Court · (2004) ACJ 727 : (2003) 1 LW 31 : (2003) 1 MLJ 268
Motor Vehicles Act, 1988 — Section 173
High Courts19 Dec 2002
Official Liquidator of Hind Mercantile Corpn. Ltd. Vs CWT
Madras High Court · (2003) 130 TAXMAN 493
High Courts19 Dec 2002
Commissioner of Income Tax Vs T.M. Abdul Rahman and Sons
Madras High Court · (2003) 129 TAXMAN 747
High Courts19 Dec 2002
Bavani V. Vs Presiding Officer, Labour Court and Another
Madras High Court · (2003) 2 LLJ 189
Industrial Disputes Act, 1947 — Section 11A
High Courts19 Dec 2002
Commissioner of Wealth Tax Vs Smt. R. Jayalakshmi
Madras High Court · (2003) 184 CTR 95 : (2003) 260 ITR 356 : (2003) 129 TAXMAN 726
High Courts19 Dec 2002Dismissed
Banumathi @ Karunaiammal Vs A.P. Athanari, A.P. Karumalayan, Dhanammal and Guruval
Madras High Court · (2003) 1 LW 551 : (2003) 1 MLJ 445
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts19 Dec 2002Partly Allowed
R. Rizwan, a minor by paternal grandfather and legal guardian Vs R. Wahetha Begum, Lakshmi and New India Assurance Company Limited Abdul Azeez, Mallika Begum, Rizwan, Raffi and Noorjahan Vs Lakshmi, New India Assurance Company Limited, Gousia, Munira, Mustiri and Basheena
Madras High Court · (2002) 12 MAD CK 0164