High Courts20 Oct 2003Allowed
Ashok Leyland Ltd. Vs M. Rajan Babu and Another
Madras High Court · (2004) 2 LLJ 114
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 21 of 104
High Courts20 Oct 2003Dismissed
Abdul Jabbar and Sahar Banu Vs The Government of Tamil Nadu and The Tamilnadu Fisheries Department
Madras High Court · (2003) 10 MAD CK 0100
High Courts20 Oct 2003Dismissed
Kamakannan P. and Others Vs St. Thomas Mount Panchayat Union
Madras High Court · (2004) 1 LLJ 476 : (2003) 3 MLJ 745
Constitution of India, 1950 — Article 226
High Courts17 Oct 2003
The Management, Tiruchirapalli Sarvodaya Sangam Vs G. Paramanandam and The Presiding Officer, Labour Court G. Paramanandam Vs The Management, Tiruchirapalli Sarvodaya Sangam and The Presiding Officer, Labour Court
Madras High Court · (2003) 10 MAD CK 0209
Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 2
High Courts17 Oct 2003
S. Shomya Vs The Academic Officer, M.G.R. Medical University and Others
Madras High Court · (2003) 10 MAD CK 0191
High Courts17 Oct 2003
The Southern Railway Mazdoor Union Vs The Railway Board and Others
Madras High Court · (2003) 10 MAD CK 0184
Constitution of India, 1950 — Article 14, 19, 19(1)(c)Trade Unions Act, 1926 — Section 10, 28, 6(ee)(iii), 9A
High Courts17 Oct 2003
The Special Tahsildar (LA) Neighbourhood Scheme Vs Arthanari Gounder and Others
Madras High Court · (2004) 2 CTC 121
Land Acquisition Act, 1894 — Section 23, 54
High Courts17 Oct 2003Dismissed
Cholan Paper and Board Mill Private Ltd. Vs The Commissioner of Customs and Jayakumar, The Asst. Commissioner of Customs (Imports)
Madras High Court · (2003) 111 ECR 1033
Customs Act, 1962 — Section 129A, 2(1), 24
High Courts17 Oct 2003Dismissed
Caterpillar India Pvt. Ltd. Vs The Presiding Officer, II Addl. Labour Court, G. Balasubramanian and K.S. Raghuraman
Madras High Court · (2004) 1 LLJ 984 : (2004) 1 MLJ 342
Industrial Disputes Act, 1947 — Section 2A
High Courts17 Oct 2003Dismissed
B. Lakshmi Vs The AIR Officer i/c Personnel, AIR Head Quarters, Directorate of Personnel (Civilian), The Air Officer Commanding in Chief Headquarters Maintenance Command (IAF) and The Air Commadore, Air Force Commanding, 23, Equipment Department
Madras High Court · (2003) 10 MAD CK 0151
Constitution of India, 1950 — Article 226
High Courts17 Oct 2003Allowed
The State Lorry Owners' Federation Tamil Nadu Vs The Transport Commissioner cum State Transport Authority
Madras High Court · (2003) 10 MAD CK 0149
Motor Vehicles Act, 1988 — Section 113, 113(1), 114, 200, 86(5)
High Courts17 Oct 2003
S.V. Bratheep rep. by his father and natural guardian S. Subash Vs The State of Tamilnadu and Others
Madras High Court · (2003) 4 LW 635
All India Council for Technical Education Act, 1987 — Section 10, 23
High Courts17 Oct 2003Dismissed
A.K. Gupta Vs The State by SPE/CBI/ACB
Madras High Court · (2003) 10 MAD CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts17 Oct 2003
Dr. G. Sakkaravel Vs The Commissioner, HR and CE Administration Dept. and Chairman-College Committee, Poompuhar College and Others
Madras High Court · (2003) 10 MAD CK 0067
Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 16Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 11(3), 11(4)
High Courts17 Oct 2003Allowed
Srinivasan Vs State
Madras High Court · (2003) 10 MAD CK 0042
Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 363Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(2)
High Courts17 Oct 2003Allowed
Jayabarath Fabric Mills Ltd. Vs Unitex Exports
Madras High Court · (2003) 10 MAD CK 0022
High Courts17 Oct 2003Allowed
Mrs. S. Rosemary Vs The Director of Collegiate Education, The Joint Director of Collegiate Education, The Secretary, Anxilium College and Sister Alphonsa Mary
Madras High Court · (2004) WritLR 549
Constitution of India, 1950 — Article 226
High Courts17 Oct 2003
Krishnaveni Vs State, Inspector of Police
Madras High Court · (2003) 4 CTC 713
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307, 324, 341, 506
High Courts16 Oct 2003Allowed
K.P. Mariappan, Deputy Manager, Tamil Nadu Civil Supplies Corporation Limited Vs Tamil Nadu Civil Supplies Corporation Limited and The Managing Director, Tamil Nadu Civil Supplies Corporation
Madras High Court · (2003) WritLR 833
Constitution of India, 1950 — Article 226
High Courts16 Oct 2003Dismissed
Management of Pallavan Transport Corporation Vs Presiding Officer, I Additional Labour Court and Another
Madras High Court · (2004) 3 LLJ 355