COURT ARCHIVE

Madras High Court judgments, 2003

2,075 judgments · page 19 of 104

High Courts23 Oct 2003Dismissed

Bhaarathiya Electricity Employees Federation affiliated to Bharatiya Mazdoor Sangh (BMS) Vs The Management, Tamil Nadu Electricity Board and The Government of Tamil Nadu

Madras High Court · (2004) 1 MLJ 284

Electricity (Supply) Act, 1948 — Section 78(A), 79Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13(B), 17(A)(A), 6(A)Industrial Disputes Act, 1947 — Section 9(A)

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High Courts23 Oct 2003

Madura Coats Vs Presiding Officer, Labour Court and Others

Madras High Court · (2004) 102 FLR 780 : (2004) 1 LLJ 756

Industrial Disputes Act, 1947 — Section 11A, 17B

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High Courts23 Oct 2003Allowed

C. Calastine Vs The Director of School Education and Others

Madras High Court · (2004) WritLR 319

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High Courts23 Oct 2003

The Madras High Court Staff Association Vs Government of Tamil Nadu and The Registrar General, High Court of Madras

Madras High Court · (2004) 1 MLJ 223

Constitution of India, 1950 — Article 14, 16, 19(1), 19(5), 309Gratuity Rules, 1989 — Rule 10Tamil Nadu Leave Rules, 1933 — Rule 7, 86

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High Courts23 Oct 2003Dismissed

Navaneet Rohatgi Vs State by Inspector of Police, District Crime Branch and S. Baskaran

Madras High Court · (2003) 10 MAD CK 0058

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420

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High Courts23 Oct 2003

Govindasamy, Palaniswamy, Kumaraswamy, Subramaniam, Kandaswamy, Subramanian, Velu gounder, Gunasekaran and Velmurugasamy Vs State by Inspector of Police

Madras High Court · (2003) 10 MAD CK 0050

Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

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High Courts23 Oct 2003

Prasad Mathew, Prop: Metro Entertainment Network Vs S.C.V. Unit of Sun T.V. Pvt. Ltd., (formerly known as Sumangali Publications)

Madras High Court · (2004) 1 CTLJ 422 : (2003) 4 LW 555 : (2003) 3 MLJ 784

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227

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High Courts23 Oct 2003Dismissed

Management of Surat Goods Transport Service Vs Deputy Commissioner of Labour (Appeals) and Others

Madras High Court · (2004) 1 LLJ 865

Tamil Nadu Payment of Subsistence Allowance Act, 1981 — Section 2

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High Courts22 Oct 2003Dismissed

South India Export Co. (P) Ltd. Vs Regional Office (Tamil Nadu), E.S.I. Corporation and Another

Madras High Court · (2004) 2 LLJ 1073

Civil Procedure Code, 1908 (CPC) — Section 151Employees State Insurance Act, 1948 — Section 45A

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High Courts22 Oct 2003Allowed

A. Baskara Narayanan Vs So. Murugesan

Madras High Court · (2003) 4 CTC 466 : (2004) 1 LW(Cri) 287

Criminal Procedure Code, 1973 (CrPC) — Section 145(1)

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High Courts22 Oct 2003Allowed

Prakash Transports and Others Vs The Inspector of Police, Central Crime Branch

Madras High Court · (2004) 1 CTC 130

Criminal Procedure Code, 1973 (CrPC) — Section 154, 160, 482

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High Courts22 Oct 2003Dismissed

Around the World Travel and Tours P. Ltd. and Others Vs Union of India (UOI) and Others (No. 2)

Madras High Court · (2004) 190 CTR 460 : (2004) 268 ITR 477 : (2004) 141 TAXMAN 53

Income Tax Act, 1961 — Section 194H

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High Courts22 Oct 2003Dismissed

B.S.B.K. Private Limited Vs The Chief Engineer, The Superintending Engineer, G. Venkateswara Rao and The Chief Engineer, (Morth), Ministry of Road Transport and Highways

Madras High Court · (2003) 10 MAD CK 0171

Constitution of India, 1950 — Article 226

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High Courts22 Oct 2003Dismissed

J. Tamilselvan Vs The Deputy Commercial Tax Officer

Madras High Court · (2003) 10 MAD CK 0105

Criminal Procedure Code, 1973 (CrPC) — Section 482Tamil Nadu General Sales Tax Act, 1959 — Section 24(2)

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High Courts22 Oct 2003Allowed

Pushpam and Others Vs K.M. Meeran and Others

Madras High Court · (2003) 3 MLJ 820

Civil Procedure Code, 1908 (CPC) — Section 64

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High Courts22 Oct 2003Dismissed

P. Vadivel Vs The Management of Food Corporation of India

Madras High Court · (2003) 10 MAD CK 0045

Constitution of India, 1950 — Article 226

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High Courts22 Oct 2003Allowed

Gorthatti Naushad Suhel Vs The University of Madras and Sri Balajee Chockalinga Engineering College

Madras High Court · (2003) WritLR 847

Constitution of India, 1950 — Article 226

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High Courts21 Oct 2003Dismissed

Tamil Nadu Petroleum Dealers Association Vs Union of India (UOI) and Others

Madras High Court · (2004) WritLR 131

Constitution of India, 1950 — Article 14, 19(1)(g), 21Essential Commodities Act, 1955 — Section 3, 7

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High Courts21 Oct 2003Allowed

D.C.W. Limited Vs Asstt. Commissioner of Central Excise

Madras High Court · (2004) 166 ELT 169

Constitution of India, 1950 — Article 226

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High Courts21 Oct 2003Allowed

Nirmala Balagopal rep. by power agent V. Jagannathan Vs Venkatesulu Balagopal

Madras High Court · AIR 2004 Mad 255 : (2003) 4 LW 565 : (2003) 3 MLJ 805 : (2004) 2 RCR(Civil) 81

Constitution of India, 1950 — Article 227

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