COURT ARCHIVE

Madras High Court judgments, 2003

2,075 judgments · page 27 of 104

High Courts06 Oct 2003Dismissed

S. Vijayakumar Vs The Returning Officer, Semusigapuram Village Panchayat, Rajapalayam Panchayat Union, The District Election Officer, The State Election Commissioner and S. Muthuramalingam

Madras High Court · (2003) 10 MAD CK 0074

Tamil Nadu Panchayats (Election) Rules, 1995 — Rule 67, 69

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High Courts06 Oct 2003

The Managing Director, Pullikai Mills Vs The Presiding Officer, Labour Court and M. Ramasamy

Madras High Court · (2004) 1 LLJ 1148

Constitution of India, 1950 — Article 226

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High Courts01 Oct 2003Allowed

Tamil Nadu Electricity Board Engineers' Association 'Electricity Avenue' Vs The Tamil Nadu Electricity Board

Madras High Court · (2003) 10 MAD CK 0159

Constitution of India, 1950 — Article 14

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High Courts30 Sept 2003Dismissed

Vidya Bharathi Women's Co-operative Stores Limited Vs Ajmunnisa Wakf Alal Aulad Trust

Madras High Court · (2003) 09 MAD CK 0195

Constitution of India, 1950 — Article 227

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High Courts30 Sept 2003Dismissed

K. Mohan and Others Vs Tamil Nadu Electricity Board and Others

Madras High Court · AIR 2004 Mad 122 : (2003) 3 MLJ 773

Electricity (Supply) Act, 1948 — Section 79

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High Courts30 Sept 2003Allowed

Narasingapuram Extension, Welfare Association Vs The Inspector General of Registration and Others

Madras High Court · (2003) 09 MAD CK 0167

Stamp Act, 1899 — Section 47(1)(A), 47(A)

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High Courts30 Sept 2003Allowed

Shri Asad Cassim, Proprietor, Trans Globe Freight Forwarders Vs Union of India (UOI)

Madras High Court · (2003) ECR 1035

Constitution of India, 1950 — Article 226

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High Courts30 Sept 2003Dismissed

A.S. Samivel Vs K. Annamalai

Madras High Court · (2003) 4 LW 283 : (2003) 3 MLJ 703

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts30 Sept 2003Dismissed

R. Vaidyanathan Vs MMTC. Ltd.

Madras High Court · (2003) 09 MAD CK 0159

Constitution of India, 1950 — Article 226

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High Courts30 Sept 2003Allowed

Madura Coats Limited Vs Central Board of Excise and Customs and Commissioner of Central Excise

Madras High Court · (2004) 163 ELT 164 : (2004) WritLR 662

Constitution of India, 1950 — Article 226

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High Courts30 Sept 2003Dismissed

Coimbatore Stock Exchange Ltd. Vs The Tamil Nadu Electricity Regulatory Commission and The Government of Tamil Nadu

Madras High Court · (2003) 4 CTC 385 : (2003) 4 LW 161 : (2003) 3 MLJ 672

Electricity Regulatory Commission Act, 1998 — Section 27

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High Courts30 Sept 2003Allowed

Janarthanan, Assistant Executive Engineer Vs The Chief Engineer, Distribution, Tamil Nadu Electricity Board, The Chairman, Tamil Nadu Electricity Board, Nadipisaipulavar K.R. Ramasami Malligai and The Tamil Nadu Electricity Board

Madras High Court · (2004) WritLR 636

Constitution of India, 1950 — Article 226

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High Courts30 Sept 2003Allowed

C.B.M. College Vs State Human Rights Commission, The State of Tamil Nadu and V.R. Planisamy Gounder

Madras High Court · (2003) 09 MAD CK 0117

Constitution of India, 1950 — Article 226

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High Courts30 Sept 2003Dismissed

Orient Organics Ltd. Vs The Chairman-cum-Managing Director, State Industries Promotion Corporation of Tamil Nadu Ltd. and Quantum Drugs and Chemicals Ltd.

Madras High Court · AIR 2004 Mad 115 : (2004) 1 LW 570 : (2003) 3 MLJ 796

Constitution of India, 1950 — Article 226

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High Courts30 Sept 2003

Venkatesa Spinners (P) Ltd. Vs The Commercial Tax Officer, The Appellate Assistant Commissioner (CT), The State of Tamil Nadu and Union of India (UOI)

Madras High Court · (2003) 09 MAD CK 0112

Constitution of India, 1950 — Article 226

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High Courts30 Sept 2003

Ramco Industries Limited Vs The Superintending Engineer and Executive Engineer/O and M Tamil Nadu Electricity Board Ramco Industries Limited Vs The Tamil Nadu Electricity Board

Madras High Court · (2004) 1 MLJ 62 : (2004) WritLR 279

Constitution of India, 1950 — Article 226

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High Courts30 Sept 2003Dismissed

Shri Kanchi Kamakoti Peetam, Charitable Trust Hospital Vs The Registrar, Industrial Tribunal, Tamilnad Hospital Employees Union, The Management of Tamilnad Hospital Ltd. and The Manager, ICICI Limited

Madras High Court · (2004) 1 LLJ 592 : (2003) 3 MLJ 740 : (2004) WritLR 36

Industrial Disputes Act, 1947 — Section 10, 11, 18(3), 18B, 2

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High Courts30 Sept 2003Dismissed

G. Anandan Vs The Director General, Apparel Export Promotion Council (Sponsored by Ministry of Commerce Government of India), The Joint Director (Personal), Apparel Export Promotion Council, (Sponsored by Ministry of Commerce Government of India) and The Director, (SR) Apparel Export Promotion Council

Madras High Court · (2003) 09 MAD CK 0050

Constitution of India, 1950 — Article 226

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High Courts30 Sept 2003Dismissed

Radha Mandhiri Vs Suguna, Gajendiran and K. Anandan

Madras High Court · (2004) 1 LW 102

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts30 Sept 2003Dismissed

V.C. Viswanathan Vs The Commissioner, Sathyamangalam Municipality

Madras High Court · (2004) CriLJ 1649

Criminal Procedure Code, 1973 (CrPC) — Section 482

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