COURT ARCHIVE

Madras High Court judgments, 2002

2,342 judgments · page 9 of 118

High Courts05 Dec 2002Allowed

Govindasamy Vs Ravi, V. Rajaboopathi, United India Insurance Co. Ltd. and Oriental Insurance Company

Madras High Court · (2003) 2 LW 346 : (2003) 1 MLJ 253

Civil Procedure Code, 1908 (CPC) — Section 2(11)Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1939 — Section 110

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High Courts05 Dec 2002Dismissed

Thiru. T. Shanmuga Mudaliar Vs Smt. Noorjahan, Mohd. Amsad, Apsana Parveen and The Divisional Manager, United India Insurance Co. Ltd. The Divisional Manager, United India Insurance Co. Ltd. Vs T. Shanmuga Mudaliar, Noorjahan, Mohammed Amsad and Apsana Parveen

Madras High Court · (2003) 97 FLR 175 : (2003) 1 LLJ 776 : (2003) 1 MLJ 366

Workmens Compensation Act, 1923 — Section 10(1)

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High Courts05 Dec 2002Allowed

Smt. Sajoja Vs The Senior Regional Manager (E.I.) Food Corporation of India and The Collector

Madras High Court · (2003) 1 MLJ 395 : (2003) WritLR 367

Constitution of India, 1950 — Article 226

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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 0061

Tamil Nadu General Sales Tax Act, 1959 — Section 16(2), 22(2)

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High Courts05 Dec 2002Dismissed

K. Rajamanickam Vs Mrs. Thamizharasi and Ms. Usha

Madras High Court · (2002) 12 MAD CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts05 Dec 2002

P. Rajaram Vs Director General, Central Industrial Security Force, Inspector General, Central Industrial Security Force, Deputy Inspector General, Central Industrial Security Force and The Commandant, Central Industrial Security Force

Madras High Court · (2002) 12 MAD CK 0057

Constitution of India, 1950 — Article 226

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High Courts05 Dec 2002Allowed

Oriental Insurance Company Ltd. Vs C. Santhamani, C. Rajaram, C. Sriram, C. Sarathram, R. Marimuthu, V. Balakrishnan and New India Assurance Co. Ltd. C. Santhamani, C. Rajaram, C. Sriram and C. Sarathram Vs Oriental Insurance Company Ltd., R. Marimuthu, V. Balakrishnan, New India Assurance Co. Ltd.

Madras High Court · (2003) 2 ACC 59 : (2003) 1 CTC 323 : (2003) 2 LW 337 : (2003) 1 MLJ 258

Motor Vehicles Act, 1939 — Section 95, 95(1), 95(2)Motor Vehicles Act, 1988 — Section 174

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High Courts05 Dec 2002Dismissed

S. Ponnambalam Vs P. Ramalakshmi, Kasi Nataraj and Tamilmani

Madras High Court · (2002) 12 MAD CK 0026

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts05 Dec 2002Allowed

K.S.P. Dora Vs The Chairman and Managing Director, Bharat Overseas Bank Limited

Madras High Court · (2002) 12 MAD CK 0014

Constitution of India, 1950 — Article 226

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High Courts04 Dec 2002

Dy. Commissioner of Income Tax Vs Madurai District Co-operative Spg. Mills Ltd.

Madras High Court · (2003) 129 TAXMAN 745

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High Courts04 Dec 2002

Sathappa Textilers (P) Ltd. Vs Commissioner of Income Tax

Madras High Court · (2003) 126 TAXMAN 491

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High Courts04 Dec 2002Allowed

P. Parasuraman Vs Pondicherry Engineering College and Principal, S. Murthy, N. Ramalingam, M. Tamilselvam, S. Vengadesaperumal, M. Ilangovan and J. Govindarajulu L. Manjini Vs Pondicherry Engineering College and Principal, S. Murthy, N. Ramalingam, M. Tamilselvam, Issoup Kane, S. Vengadesaperumal and M. Ilangovan E. Murugaiyane Vs Pondicherry Engineering College and Principal, G. Murthy, N. Ramalingam, M. Tamilselvam, Issoup Kane, S. Vengadesaperumal, M. Ilangovan and J. Govindarajulu

Madras High Court · (2002) 12 MAD CK 0139

Constitution of India, 1950 — Article 226

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High Courts04 Dec 2002

Union of India (UOI) Vs Chemfab Alkalis Limited

Madras High Court · (2003) 129 STC 427

Pondicherry General Sales Tax Act, 1967 — Section 19, 42

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High Courts04 Dec 2002

The Commissioner of Income Tax Vs K. Dadakhan

Madras High Court · (2003) 182 CTR 469

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High Courts04 Dec 2002

Ravi @ Steel Ravi, Roja Venkatesh @ Venkatesh, Erandayeeram @ Chinnan @ Subramani and Saravanan Vs State

Madras High Court · (2003) 1 LW(Cri) 266

Penal Code, 1860 (IPC) — Section 391, 395, 397

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High Courts04 Dec 2002

Muthukrishnan Vs The State of Tamil Nadu, The Collector, The Special Tahsildar Land Acquisition (LA), Neighburhood Scheme and The Chairman, Housing Board

Madras High Court · (2003) 2 LW 324

Constitution of India, 1950 — Article 226

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High Courts04 Dec 2002

Sathappa Textilers (P) Ltd. Vs The Commissioner of Income Tax

Madras High Court · (2002) 12 MAD CK 0042

Companies Act, 1956 — Section 133A, 144A, 193, 230A

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High Courts04 Dec 2002Dismissed

Jamna Products Manufacturer of Kanmaie Vs Aravind Laboratories

Madras High Court · (2003) 27 PTC 409

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

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High Courts03 Dec 2002

Commissioner of Income Tax Vs Ponni Sugars and Chemicals Ltd.

Madras High Court · (2003) 260 ITR 605 : (2003) 129 TAXMAN 231

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High Courts03 Dec 2002

Commissioner of Income Tax Vs Paulson Litho Works

Madras High Court · (2003) 132 TAXMAN 57

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