COURT ARCHIVE

Madras High Court judgments, 2003

2,075 judgments · page 22 of 104

High Courts16 Oct 2003Dismissed

Namakkal Mavatta Anaithu Tourist Maxicab Van Urimaiyalargal and Ootunargal Kootamaipppu Vs The State of Tamil Nadu and Others

Madras High Court · (2003) 10 MAD CK 0166

Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 2003 — Section 4

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High Courts16 Oct 2003

Nandh Products Promoters (P) Ltd. Vs The District Forest Officer, Salem Division

Madras High Court · (2005) 123 CompCas 367 : (2005) 64 SCL 548 : (2004) WritLR 343

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High Courts16 Oct 2003Partly Allowed

V. Kannapiran presently Inspector of Police Vs State

Madras High Court · (2004) 2 LW(Cri) 951

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 323

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High Courts16 Oct 2003Allowed

Titan Industries Limited Vs The Additional Commissioner of Customs, Air Cargo Complex and The Commissioner of Customs, Air Cargo Complex

Madras High Court · (2003) ECR 819 : (2003) 158 ELT 437 : (2004) WritLR 589 : (2004) WritLR 323

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High Courts16 Oct 2003Partly Allowed

M. Raman Vs Indev Trans. and National Insurance Co. Ltd., Motor Third Party Cell

Madras High Court · (2003) 4 LW 630

Motor Vehicles Act, 1988 — Section 168

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High Courts16 Oct 2003Dismissed

K. Thilageswaran and Others Vs State of Tamilnadu and Others

Madras High Court · (2003) 10 MAD CK 0070

Arms Act, 1959 — Section 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 482Explosive Substances Act, 1908 — Section 4, 5

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High Courts16 Oct 2003Partly Allowed

G. Kotteeswaran Vs P. Venkatesan, The Oriental Insurance Co. Ltd. and The Pallavan Transport Corporation Ltd.

Madras High Court · (2004) 2 ACC 850 : (2004) 1 MLJ 24

Motor Vehicles Act, 1939 — Section 92A

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High Courts16 Oct 2003

S. Karunanidhi Vs State of Tamilnadu and Arasu Rubber Corporation Ltd.

Madras High Court · (2003) 10 MAD CK 0048

Constitution of India, 1950 — Article 14

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High Courts16 Oct 2003Allowed

Krishnabai, Saraswathy, N. Meena, S. Kamala, S. Jamuna, S. Vatchala and S. Rajesh Vs K.A. Krishnamurthy, Jagadambal Ammal, Mallaiya @ Mohan and Basava

Madras High Court · AIR 2004 Mad 108 : (2004) 1 MLJ 91

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts16 Oct 2003

M Manimegalai Vs The State of Tamil Nadu

Madras High Court · (2003) 10 MAD CK 0018

Land Acquisition Act, 1894 — Section 11, 16, 16B, 17, 17A

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High Courts16 Oct 2003Allowed

A. Rajendran, Managing Partner of Rajendran and Company Vs The General Manager, Thermal Power Station I, Neyveli Lignite Corporation Limited

Madras High Court · (2004) WritLR 584

Constitution of India, 1950 — Article 226

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High Courts15 Oct 2003Allowed

V. Ravichandran Vs The Director, Employment and Training, Government of Tamil Nadu and The Government Telecommunication Employees' Cooperative Society Ltd.

Madras High Court · (2004) 4 CTC 496

Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 3(1)

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High Courts15 Oct 2003Dismissed

Hindustan Petroleum Corporation Ltd. Vs Spencer and Company Ltd.

Madras High Court · AIR 2004 Mad 110 : (2003) 4 LW 432

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts15 Oct 2003Allowed

Athmajothi @ Krishnamurthy and Another Vs K. Jothimani

Madras High Court · (2003) 4 CTC 372 : (2004) 1 LW 501

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts15 Oct 2003Partly Allowed

A. Devaraj and Others Vs The Management, A. Rafeeq Ahamed and Company and The Presiding Officer, The Labour Court

Madras High Court · (2003) 10 MAD CK 0012

Constitution of India, 1950 — Article 226Factories Rules — Rule 63Industrial Disputes Act, 1947 — Section 12(3), 25H

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High Courts14 Oct 2003Allowed

V. Mohana and Others Vs The Deputy Commissioner of Labour/Appellate Authority under TNPSA Act, 1981, The Assistant Commissioner of Labour/Authority under the TNPSA Act, 1981 and The Management of Kalapatty Spinning Mills

Madras High Court · (2004) WritLR 335

Constitution of India, 1950 — Article 226

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High Courts14 Oct 2003Allowed

Settu Vs The State of Tamil Nadu

Madras High Court · (2003) 10 MAD CK 0202

Constitution of India, 1950 — Article 226

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High Courts14 Oct 2003Dismissed

The Madras Aluminium Company Limited Vs The Tamil Nadu Electricity Board

Madras High Court · (2003) 10 MAD CK 0190

Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 24(1)

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High Courts14 Oct 2003Dismissed

M/s. Pon Abarnam finance Ltd. Vs P.D. Xavier

Madras High Court · (2004) 1 LW(Cri) 390

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High Courts14 Oct 2003Dismissed

R. Govindasamy Vs The District Collector and The Assistant Director (Mines)

Madras High Court · (2004) 1 CTC 139

Constitution of India, 1950 — Article 226

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