COURT ARCHIVE

Madras High Court judgments, 2003

2,075 judgments · page 104 of 104

High Courts07 Jan 2003Allowed

S.K. Muthusamy Vs Tamil Nadu Industrial Investment Corporation

Madras High Court · (2004) 2 BC 15 : (2003) 117 CompCas 752 : (2003) 1 CTC 170 : (2003) 1 LW 530 : (2003) 1 MLJ 342 : (2004) 51 SCL 610

Civil Procedure Code, 1908 (CPC) — Section 34State Financial Corporations Act, 1951 — Section 29

High Courts07 Jan 2003Allowed

R. Jayachandran Vs The Special Commissioner, Commissioner of Revenue Administration and Thanjavur Additional District Magistrate nd District Revenue Divisional Officer

Madras High Court · (2003) 2 LW 146

Constitution of India, 1950 — Article 226

High Courts07 Jan 2003Dismissed

Mohd. Yucub and Mohd. Sultan Abdul Cader Vs N. Mohanraj, N. Muralidharan, N. Ravichandran and The District Registrar

Madras High Court · AIR 2003 Mad 190 : (2003) 3 LW 552 : (2003) 1 MLJ 339

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts07 Jan 2003Allowed

S. Shanmugam Vs Tamil Nadu Administrative Tribunal

Madras High Court · (2003) 01 MAD CK 0076

Constitution of India, 1950 — Article 226

High Courts06 Jan 2003Allowed

M. Selvarajan Vs The District Collector and The Revenue Divisional Officer

Madras High Court · (2003) 01 MAD CK 0092

Constitution of India, 1950 — Article 226

High Courts06 Jan 2003Dismissed

Sri Gangai Vinayagar Temple Vs Meenakshi Ammal, Lakshmi, Ponny, Saradha, Somasundaram, Murugayan and Ashok Kumar @ Rene Edward Ashok

Madras High Court · (2003) 1 MLJ 493

Hindu Religious Institutions Act — Section 26

High Courts06 Jan 2003Dismissed

Tamil Nadu Newsprint and Papers Ltd. and Another Vs Express Publication (Madurai) Ltd. and Another

Madras High Court · (2003) 1 CTC 667 : (2003) 44 SCL 345

Companies Act, 1956 — Section 531

High Courts06 Jan 2003Allowed

L.M. Menezes and Others Vs Most Rev. Arul Das Jamas and Others

Madras High Court · AIR 2003 Mad 241

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 92

High Courts03 Jan 2003Dismissed

R. Ganesan Vs The Superintending Engineer, Tamilnadu Electricity Distribution Circle, Tamilnadu Electricity Board

Madras High Court · (2003) 01 MAD CK 0089

Constitution of India, 1950 — Article 226

High Courts03 Jan 2003Allowed

The Management of India Radiators Ltd. and The Management of Western Thompson India Ltd. Vs The Presiding Officer, Industrial Tribunal, The Department of Registration and The Workmen rep. by the Secretary/President, India Radiators Employees Union

Madras High Court · (2003) 97 FLR 647 : (2003) 2 LLJ 615

Constitution of India, 1950 — Article 226

High Courts03 Jan 2003

Jesudoss Vs Sebasthian (died), Smt. Ayinisu Mathuram, S. Abraham Lincon, S. John Britto, S. Peter Johnson and Paul Wilson D. Sebastin (deceased), Abraham Lincon, John Britto, Peter Johnson, Vijayan, Caroline and Ayienese Madhuram Vs Revisional Authority-cum-District Revenue(RTR), Special Deputy Collector (Appellate Authority) (RTR), Revenue Court, Tahsildar (RTR) and Jesudoss

Madras High Court · (2003) 2 LW 215 : (2003) 1 MLJ 447

High Courts03 Jan 2003Dismissed

Ravi Fabrics Vs Shaherbon Traders, O.N.A. Mahboob Subhani and M. Ayishakani

Madras High Court · AIR 2003 Mad 192 : (2003) 2 BC 336 : (2003) 1 LW 553 : (2003) 1 MLJ 586 : (2004) 1 RCR(Civil) 13

Civil Procedure Code, 1908 (CPC) — Section 34Companies Act, 1956 — Section 433Negotiable Instruments Act, 1881 (NI) — Section 80

High Courts01 Jan 2003Dismissed

Southern India Educational Trust Vs The All India Council for Technical Education

Madras High Court · (2003) 01 MAD CK 0144

All India Council for Technical Education Act, 1987 — Section 10, 10(1), 11, 12, 13All India Council for Technical Education Regulations — Regulation 12, 2, 3, 4, 4(1)Anna University Act, 1978 — Section 5S

High Courts01 Jan 2003Dismissed

K.K. Swaminathan Vs Srinivasagam

Madras High Court · (2003) 4 CTC 347

Civil Procedure Code, 1908 (CPC) — Section 11, 115Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 44

High Courts01 Jan 2003Allowed

Union of India (UOI) Vs Central Administrative Tribunal

Madras High Court · (2003) 01 MAD CK 0012

Constitution of India, 1950 — Article 226