High Courts31 Dec 2003Dismissed
Sharbudin, Ajumudeen, Madhurnisa, Uma Salma and Five Roja Vs K. Subramani
Madras High Court · (2004) 2 MLJ 107
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 1 of 104
High Courts31 Dec 2003
Subban Vs Varadarajan and 5 others Kaveri Ammal and D. Jayaraman Vs Subban and Santhi
Madras High Court · (2003) 12 MAD CK 0156
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 3, Order 32 Rule 1, Order 32 Rule 14
High Courts31 Dec 2003Allowed
P. Sundararajan Vs Apparel Export Promotion Council and Ministry of Textiles, Government of India
Madras High Court · (2003) 12 MAD CK 0113
Constitution of India, 1950 — Article 226
High Courts31 Dec 2003Dismissed
Petroleum Workers Union and Others Vs Hindustan Petroleum Corporation Ltd. and Others
Madras High Court · (2004) 3 LLJ 100
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10AIndustrial Disputes Act, 1947 — Section 12(3)
High Courts31 Dec 2003Allowed
S. Paramasivan and P. Chandrasekaran Vs Pandyan Grama Bank
Madras High Court · (2003) 12 MAD CK 0105
Constitution of India, 1950 — Article 226
High Courts31 Dec 2003Allowed
Palani S. Vs M.D., Tamil Nadu Water Supply and Drainage Board and Others
Madras High Court · (2004) 2 LLJ 139
Tamil Nadu Water Supply and Drainage Board Employees (Discipline and Appeal) Regulations, 1972 — Regulation 58
High Courts31 Dec 2003Dismissed
Antony Devaraj and Another Vs Aralvaimozhi (Kurusadi) Devasahayam Mount Oor and Thuya Viagula and Others
Madras High Court · (2004) 2 CTC 183 : (2004) 2 LW 239 : (2004) 2 MLJ 111 : (2004) 3 RCR(Civil) 68
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts31 Dec 2003Dismissed
R. Usharani Vs The District Collector, The District Adi Dravidar Welfare Officer and The Bank of Baroda
Madras High Court · (2004) WritLR 376
Constitution of India, 1950 — Article 226
High Courts31 Dec 2003Allowed
B. Kamaraj Vs The Director of Technical Education, The Correspondent, Murugappa Polytechnic and The Principal, Murugappa Polytechnic
Madras High Court · (2004) WritLR 271
Constitution of India, 1950 — Article 226
High Courts31 Dec 2003Dismissed
The Lakshmi Vilas Bank Ltd. Vs The Presiding Officer, Industrial Tribunal and Lakshmi Vilas Bank Employees Union
Madras High Court · (2003) 12 MAD CK 0052
Constitution of India, 1950 — Article 226
High Courts31 Dec 2003Dismissed
Tr. Ramu @ Thikkuvai Ramu @ Ramamoorthy @ Muthu Vs The Commissioner of Police and The Secretary to Government Prohibition and Excise Department
Madras High Court · (2003) 12 MAD CK 0051
Constitution of India, 1950 — Article 226
High Courts31 Dec 2003Dismissed
P. Natarajan Vs Central Government and Others
Madras High Court · (2003) 12 MAD CK 0029
Companies Act, 1956 — Section 166, 167, 260
High Courts31 Dec 2003Allowed
Essar Machine Works Limited Vs CEGAT
Madras High Court · (2004) 93 ECC 544
High Courts31 Dec 2003Allowed
Nagarajan, M. Vs The Secretary to Government, Prohibition and Excise Dept., Government of Tamil Nadu and The Commissioner of Police
Madras High Court · (2003) 12 MAD CK 0021
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 307, 323, 336, 341, 392
High Courts30 Dec 2003
Council of the Institute of Chartered Accountants of India Vs R. Ayyavoo
Madras High Court · (2004) 135 TAXMAN 483
High Courts30 Dec 2003Allowed
T. Vijaya Vs The Government of Tamil Nadu
Madras High Court · (2003) 12 MAD CK 0122
Constitution of India, 1950 — Article 226
High Courts30 Dec 2003Allowed
M. Desarani Vs The Government of Tamil Nadu
Madras High Court · (2003) 12 MAD CK 0121
Constitution of India, 1950 — Article 226
High Courts30 Dec 2003Allowed
Mariammal Vs State of Tamil Nadu
Madras High Court · (2003) 12 MAD CK 0120
Constitution of India, 1950 — Article 226
High Courts30 Dec 2003Allowed
Kalaimani Vs The Commissioner of Police, The Secretary, Government of Tamil Nadu, Prohibition and Excise Dept. and The Superintendent, Central Prison
Madras High Court · (2003) 12 MAD CK 0119
Constitution of India, 1950 — Article 226
High Courts30 Dec 2003Allowed
Tamil Nadu Omni Bus Owners, Assn. and Others Vs State of Tamil Nadu and Others
Madras High Court · (2004) 1 CTC 161 : (2004) WritLR 3
Constitution of India, 1950 — Article 14, 19(1), 19(6)Motor Vehicles Act, 1988 — Section 115, 96Tamil Nadu Motor Vehicles Rules, 1989 — Rule 245, 370