High Courts21 Oct 2003Allowed
Southern Basic Chemical Vs The Assistant Engineer, Distribution (Rural) and The Superintending Engineer
Madras High Court · (2004) 1 LW 292 : (2004) WritLR 62
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 20 of 104
High Courts21 Oct 2003Dismissed
D. Dhanapal Vs D. David Livingstone
Madras High Court · (2004) 1 LW 174 : (2003) 3 MLJ 668
Civil Procedure Code, 1908 (CPC) — Section 9Tamil Nadu Societies Registration Act, 1975 — Section 36, 36(2)
High Courts21 Oct 2003Dismissed
S. Rajaram Vs The Secretary to Government, School Education Department and Others
Madras High Court · (2003) 10 MAD CK 0137
Constitution of India, 1950 — Article 226
High Courts21 Oct 2003
Dindigul Spinners Association Vs The Secretary to Govt., Govt., of Tamil Nadu Energy Department, The Chief Electrical Inspector to Govt. and Tamil Nadu Electricity Regulatory Commission
Madras High Court · (2004) WritLR 81
Electricity Act, 1910 — Section 36Electricity Rules, 1956 — Rule 46, 46(1), 46(2), 63, 7(2)General Clauses Act, 1897 — Section 23
High Courts21 Oct 2003
K.V. Krishnan Vs The Chairman and Managing Director, Tamil Nadu Housing Board and The Executive Engineer, Administrative Officer, Tirunelveli Housing Unit
Madras High Court · (2004) 1 CTC 178 : (2004) 1 LW 428
High Courts21 Oct 2003Dismissed
Tambaram Perunagar Anaithu Viyabarigal Sangam Vs State of Tamil Nadu
Madras High Court · (2003) 10 MAD CK 0096
Constitution of India, 1950 — Article 226
High Courts21 Oct 2003Allowed
P.S. Subramaniam Mudaliar (deceased) and Manimekalai Vs The Collector and The Special Tahsildar, Land Acquisition (ADW)
Madras High Court · (2004) WritLR 782 : (2004) WritLR 401
Constitution of India, 1950 — Article 226Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(3)
High Courts21 Oct 2003Dismissed
L. Ramaswamy Vs The Inspector General of Police, Southern Sector CRPF, The Deputy Inspector General of Police, CRPF and The Commandant-51, CRPF
Madras High Court · (2003) 10 MAD CK 0085
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
High Courts21 Oct 2003Allowed
K. Govindan Vs State of Tamil Nadu and Neelambal Subramaniam Higher Secondary School
Madras High Court · (2004) WritLR 351
Constitution of India, 1950 — Article 14
High Courts21 Oct 2003Dismissed
J.K. Pharmachem Limited Vs The State of Tamil Nadu and Others
Madras High Court · (2004) 1 LW 346 : (2004) 1 MLJ 662
Constitution of India, 1950 — Article 14, 246, 246(3), 285, 286Electricity (Supply) Act, 1948 — Section 49Electricity Regulatory Commission Act, 1998 — Section 29
High Courts21 Oct 2003Dismissed
South India Small Spinnrs Association Vs The Secretary to Govt., Govt. of Tamil Nadu Energy Department, The Tamil Nadu Electricity Board and Tamil Nadu Electricity Regulatory Commission
Madras High Court · (2003) 10 MAD CK 0031
Constitution of India, 1950 — Article 226Drugs (Prices Control) Order, 1979 — Section 3(2)Tamil Nadu Electricity (Taxation on Consumption) Act, 1962 — Section 3, 3(1)
High Courts21 Oct 2003Dismissed
M. Ramanathan Vs M. Vasantha and Others
Madras High Court · (2003) 4 LW 771 : (2004) 1 MLJ 3
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts21 Oct 2003Dismissed
Maria Ronikkam and Others Vs Aruldass
Madras High Court · (2003) 4 CTC 705 : (2004) 1 MLJ 56
Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 227
High Courts21 Oct 2003Dismissed
Pachammal and Others Vs Rathinasamy and Others
Madras High Court · (2004) 1 CTC 100
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts20 Oct 2003Partly Allowed
Ravichandran Vs The Managing Director, Pallavan Transport Corporation Ltd.
Madras High Court · (2004) 2 CTC 30 : (2004) 1 LW 115 : (2003) 3 MLJ 654
Motor Vehicles Act, 1988 — Section 166
High Courts20 Oct 2003Allowed
A. Thandavamurthy Vs The Government of Tamil Nadu and Others
Madras High Court · (2003) 10 MAD CK 0200
Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15, 15(4)
High Courts20 Oct 2003
Devaraj Vs State
Madras High Court · (2003) 10 MAD CK 0195
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Oct 2003Allowed
Justin Raj Vs Susethubala Zeenath and Others
Madras High Court · (2003) 10 MAD CK 0177
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Oct 2003
Dr. S. Anantharaj Vs The Managing Director, The Nilgiris District Cooperative Milk Producers' Union Ltd. and The Personnel Committee, The Nilgiris District Cooperative Milk Producers' Union Ltd.
Madras High Court · (2003) 10 MAD CK 0145
Constitution of India, 1950 — Article 226
High Courts20 Oct 2003Allowed
Sathiyabama and Others Vs M. Palanisamy and Others
Madras High Court · (2004) 2 CTC 129 : (2004) 2 LLJ 403 : (2004) 1 LW 125 : (2004) 1 MLJ 43 : (2004) 2 RCR(Civil) 437
Civil Procedure Code, 1908 (CPC) — Section 60Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10(2)Payment of Gratuity Act, 1972 — Section 13, 14