COURT ARCHIVE

Madras High Court judgments, 2003

2,075 judgments · page 16 of 104

High Courts04 Nov 2003Allowed

Kasinathan, Lakshmi, Rajathi, Sivabakyam and Murugan rep. by father Kasinathan Vs P.A. Thangavel, The Branch Manager, United India Insurance Company Ltd. and The Managing Director, Thiruvalluvar Transport Corporation Ltd. Ananthan Vs Mrs. Sikappi, P.A.Thangavel, The Branch Manager, United India Insurance Co. Ltd. and The Managing Director, T.T.C.

Madras High Court · (2004) 2 ACC 672 : (2005) ACJ 1267 : (2004) 1 MLJ 107

Motor Vehicles Act, 1988 — Section 163A

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High Courts04 Nov 2003Dismissed

V. Shanmugam Vs National Textile Corporation

Madras High Court · (2003) 11 MAD CK 0054

Constitution of India, 1950 — Article 226

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High Courts04 Nov 2003

Commissioner of Income Tax Vs R.S. Trust

Madras High Court · (2004) 189 CTR 275 : (2004) 266 ITR 450

Income Tax Act, 1961 — Section 161, 161(1), 161(1A)

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High Courts04 Nov 2003

Commissioner of Income Tax Vs Best and Crompton Engineering Ltd.

Madras High Court · (2004) 192 CTR 519 : (2004) 266 ITR 479

Income Tax Act, 1961 — Section 40A, 40A(1), 40A(10)

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High Courts03 Nov 2003Allowed

India Cine Agencies Vs Deputy Commissioner of Income Tax

Madras High Court · (2005) 275 ITR 430 : (2006) 156 TAXMAN 396

Income Tax Act, 1961 — Section 271, 271(1)

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High Courts03 Nov 2003Allowed

Blow Plast Limited Vs J. Devanathan, Macon Industries, The Superintending Engineer, C.C. No. 1, Andaman Public Works Department and The Executive Engineer, South Division, Andaman Public Works Department Blow Plast Ltd., Furniture Division Vs J. Devanathan, Prop. of Macon Industries, Sree Padan

Madras High Court · (2003) 11 MAD CK 0078

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts03 Nov 2003Dismissed

Management of M.R.F. Ltd. Vs Presiding Officer, Labour Court and Others Ravichandran V. and Others Vs Management of M.R.F. Ltd. and Another

Madras High Court · (2004) 2 LLJ 626

Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts03 Nov 2003

Management of Indo Shell Mould Ltd. Vs Deputy Chief Inspector of Factories and Others

Madras High Court · (2004) 1 LLJ 781

Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Rules, 1981 — Rule 6(4)

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High Courts03 Nov 2003Allowed

K. Appanraj Vs The Secretary to Government of India, Ministry of Home Affairs Freedom Fighters Division and Others

Madras High Court · (2004) WritLR 606

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High Courts03 Nov 2003

Regional Director, E.S.I. Corporation Vs P. Manickam, Proprietor, Thirumurugan Engineering Works

Madras High Court · (2004) 3 LLJ 211 : (2004) 1 LW 297

Employees State Insurance Act, 1948 — Section 2(9)

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High Courts03 Nov 2003

Commissioner of Gift-tax Vs S. Ashok and Others

Madras High Court · (2004) 192 CTR 513 : (2004) 270 ITR 240

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High Courts01 Nov 2003

Mahalakshmi Vs The Chairman and Managing Director Metro Water Supply and Sewerage Board and The Commissioner, Corporation of Chennai

Madras High Court · (2004) 1 MLJ 110

Constitution of India, 1950 — Article 21, 226

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High Courts01 Nov 2003Allowed

The Management of Melur Co-operative Urban Bank Limited Vs The Deputy Commissioner of Labour (Appellate Authority under Tamil Nadu Shops and Establishments Act), S. Ashok Kumar and K. Raja

Madras High Court · (2003) 11 MAD CK 0079

Constitution of India, 1950 — Article 226

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High Courts01 Nov 2003Dismissed

R. Hafeezur Rahman Vs The State of Tamil Nadu and The Union of India (UOI)

Madras High Court · (2003) 11 MAD CK 0063

Constitution of India, 1950 — Article 226

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High Courts31 Oct 2003Dismissed

M. Salem Vs Josephine Mary

Madras High Court · (2004) 1 LW 184 : (2004) 1 MLJ 76

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High Courts31 Oct 2003

R. Santhanam Vs The Collector, The Regional Provident Fund Commissioner and The Regional Provident Fund Commissioner

Madras High Court · (2003) 10 MAD CK 0196

Constitution of India, 1950 — Article 14, 15(1), 15(4), 16(1), 16(4)

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High Courts31 Oct 2003Allowed

Salini Nair and Krishna Kabir Anthony Vs Pondichery University and Others

Madras High Court · (2004) WritLR 496

Graduate Medical Examination Regulations, 1997 — Regulation 12(4)

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High Courts31 Oct 2003Dismissed

Subbalakshmi Lakshmipathy, College of Science Vs The University Grants Commission, The State of Tamil Nadu and The Director of Collegiate Education

Madras High Court · (2003) 10 MAD CK 0173

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High Courts31 Oct 2003Allowed

M. Kalidas and R. Gnanasekaran Vs The Registrar of Co-operative Societies and Others

Madras High Court · (2004) 1 LW 290 : (2004) WritLR 42

Constitution of India, 1950 — Article 226

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High Courts31 Oct 2003Dismissed

A.C. Kiruba Shankari Vs State of Tamil Nadu

Madras High Court · (2004) 1 MLJ 580 : (2004) WritLR 695

Constitution of India, 1950 — Article 226

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