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Madras High Court judgments, 2002

2,342 judgments · page 8 of 118

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High Courts10 Dec 2002

G. Rajamani Vs Petchimuthu, M. Sudalaiyandi, Director, Bangampiryal Finance (P) Ltd., M. Sudalaiyandi, N. Govindarajan, P. Ramasamy and J. Banumathy

Madras High Court · (2003) 2 LW 363 : (2003) 1 MLJ 432

Constitution of India, 1950 — Article 227
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High Courts10 Dec 2002

The Commissioner of Income Tax Vs Shri T.A.S. Chellayya

Madras High Court · (2002) 12 MAD CK 0093

Land Acquisition Act, 1894 — Section 18
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High Courts10 Dec 2002

B. Nadamuni Reddy and Sons Vs The Superintending Engineer, Tamil Nadu Slum Clearance Board

Madras High Court · (2003) 1 LW 499

Original Side Rules — Order 36 Rule 1
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High Courts10 Dec 2002Allowed

S. Sreejith Vs The Tamil Nadu, Dr. M.G.R. Medical University, S. Chattanatha Karayalar College of Pharmacy and Pharmacy Council of India

Madras High Court · (2003) WritLR 350

Constitution of India, 1950 — Article 226
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High Courts10 Dec 2002Dismissed

Tvl. P. Samiyaappan and Co. Vs Tamil Nadu Taxation Special Tribunal

Madras High Court · (2003) 130 STC 44

Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 17(1), 7A
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High Courts10 Dec 2002Allowed

Air India Vs Asia Tanning Co.

Madras High Court · (2003) 1 LW 622

Carriage by Air Act, 1972 — Section 4
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High Courts10 Dec 2002Allowed

S. Sreejith Vs The Tamil Nadu Dr. M.G.R. Medical University, S. Chattanatha Karayalar College of Pharmacy and Pharmacy Council of India

Madras High Court · (2003) WritLR 350

Pharmacy Act, 1948 — Section 12
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High Courts10 Dec 2002

The Commissioner of Gift-tax Vs D. Nagrirathinam

Madras High Court · (2003) 182 CTR 643 : (2004) 266 ITR 342

Gift Tax Act, 1958 — Section 2, 4(1)Registration Act, 1908 — Section 17(1), 17(2)
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High Courts10 Dec 2002Dismissed

Tvl. Tamil Nadu Chlorates Limited Vs The Tamil Nadu Taxation Special Tribunal and The State of Tamil Nadu

Madras High Court · (2002) 12 MAD CK 0005

Constitution of India, 1950 — Article 226
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High Courts09 Dec 2002Allowed

M. Arunajalathai Vs Director of Elementary Education, District Elementary Educational Officer, Additional Assistant Elementary Educational Officer and Correspondent, Singaram Pillai Primary School

Madras High Court · (2002) 12 MAD CK 0105

Constitution of India, 1950 — Article 14
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High Courts09 Dec 2002Dismissed

United Foundaries P. Ltd. Vs Sri Surya Narayana Paper and Board P. Ltd.

Madras High Court · (2003) 1 LW 497

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High Courts05 Dec 2002Dismissed

Sundaram Industries Employees' Union Vs State of Tamil Nadu and Another

Madras High Court · (2003) 2 LLJ 147

Industrial Disputes Act, 1947 — Section 2
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High Courts05 Dec 2002

D. Dharmaraj Vs The District Collector, The Revenue Divisional Officer and The State Bank of India

Madras High Court · (2002) 12 MAD CK 0177

Constitution of India, 1950 — Article 141
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High Courts05 Dec 2002Allowed

N. Rajan Vs Deputy Commandant, CISF Unit, The Commandant, CISF, Deputy Inspector General, CISF, Inspector General, CISF and The Director General of CISF

Madras High Court · (2002) 12 MAD CK 0152

Constitution of India, 1950 — Article 26
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High Courts05 Dec 2002Dismissed

Seerangan Vs Selvi

Madras High Court · (2003) 3 RCR(Criminal) 486

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High Courts05 Dec 2002Allowed

Ramachander Laxminarayan Karva Vs Jagannath Khubchand Karva

Madras High Court · (2003) 1 LW 429 : (2003) 1 MLJ 246

Trade Marks Act, 1999 — Section 10, 8
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High Courts05 Dec 2002Dismissed

Tvl. Vincents (Tirunelveli) Bottlers Pvt. Ltd. Vs The Registrar, The Tamil Nadu Taxation Special Tribunal and The Commercial Tax Officer

Madras High Court · (2002) 12 MAD CK 0097

Constitution of India, 1950 — Article 226
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High Courts05 Dec 2002Dismissed

M.N. Umapathy Vs M. Devaraj (deceased), R. Logiah, R. Navaneetham, R. Srinivasan, D. Andal, R. Narayanadas and R. Yuvaraj

Madras High Court · (2002) 12 MAD CK 0088

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12
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High Courts05 Dec 2002Allowed

D. Jayalakshmi Vs The Govt. of Tamil Nadu

Madras High Court · (2003) 2 LW 256

Constitution of India, 1950 — Article 226
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High Courts05 Dec 2002Dismissed

Rani Vs M. Mohan

Madras High Court · (2002) 12 MAD CK 0083

Hindu Marriage Act, 1955 — Section 13(1)
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