High Courts26 Sept 2003Allowed
Sivasankaran Vs Unnamalai Ammal, Gangadaran, Periasamy, Arumugam, Vaiyapuri, Nagalingam and Perumal Gounder
Madras High Court · (2004) 1 LW 492
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 29 of 104
High Courts26 Sept 2003
T. Gurusamy Vs The District Collector-cum-Chairman of District level Vigilance Committee and The Asst. GeneraL Manager (Appointing Authority) Region-I, State Bank of India
Madras High Court · (2003) 09 MAD CK 0161
High Courts26 Sept 2003Allowed
Ace Investments Ltd. Vs Settlement Commission, Income Tax and Wealth Tax, Additional Bench and Others
Madras High Court · (2004) 186 CTR 486 : (2003) 264 ITR 571
Constitution of India, 1950 — Article 226
High Courts26 Sept 2003Partly Allowed
The Special Tahsildar, Land Acquisition, South Neighbourhood Scheme Vs V. Perumal and The Executive Engineer and Administrative Officer, Tamil Nadu Housing Board
Madras High Court · (2003) 4 LW 790
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts26 Sept 2003Dismissed
The Manager (Personnel and Administration), Triveni Engineering and Industries Ltd., (Oil and Gas Division), Formerly Triveni Oil Field Services Ltd. Vs Neslin Joseph Prim and The Presiding Officer, Central Government Industrial Tribunal cum Labour Court
Madras High Court · (2003) 09 MAD CK 0042
Industrial Disputes Act, 1947 — Section 7A
High Courts26 Sept 2003Allowed
B. Saroja Vs The District Collector and The Special Tahsildar (LA)
Madras High Court · (2003) 09 MAD CK 0040
Constitution of India, 1950 — Article 226Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1), 4(2)
High Courts26 Sept 2003Allowed
Mrs. S. Akila Vs Registrar, Annamalai University and Others
Madras High Court · (2004) WritLR 483
Constitution of India, 1950 — Article 226
High Courts26 Sept 2003Dismissed
Workmen of Balmadies Estate Vs Management of Balmadies Estate and Others
Madras High Court · (2004) 2 LLJ 645
Constitution of India, 1950 — Article 226
High Courts26 Sept 2003Allowed
P.M. Ramalingam Vs The Director General of Police, Central Reserve Police Force, The Inspector General of Police, (OPS and Training), Central Reserve Police Force and T.R. Arora, Deputy Inspector General of Police, CRPF
Madras High Court · (2003) 09 MAD CK 0015
Constitution of India, 1950 — Article 226
High Courts26 Sept 2003Dismissed
M. Subramanian Vs The Secretary to Government, Local Administration Department, Government of Tamil Nadu, The Revenue Divisional Officer and Chandrahasan
Madras High Court · (2003) 09 MAD CK 0014
Constitution of India, 1950 — Article 226
High Courts26 Sept 2003Allowed
The Chairman Tamil Nadu Electricity Board and The chief engineer North Chennai Thermal Power Project Vs Arulnathan and Others
Madras High Court · (2003) 09 MAD CK 0011
Constitution of India, 1950 — Article 14, 21, 32
High Courts25 Sept 2003
L. Bhuvaneswaran Vs Registrar of Co-operative Societies and Others
Madras High Court · (2003) 09 MAD CK 0196
Constitution of India, 1950 — Article 226
High Courts25 Sept 2003Dismissed
K.C. Palaniswamy, Chairman, Cheran Group Vs The Appellate Authority for Industrial and Financial Reconstruction and Others
Madras High Court · (2004) 118 CompCas 306 : (2004) 1 CompLJ 180 : (2004) 1 LLJ 338 : (2003) 3 MLJ 718 : (2004) 54 SCL 345
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 25, 25(1), 25(2)
High Courts25 Sept 2003Dismissed
Hotel Blue Star Vs S. Raman Reddiar and P. Jayapal
Madras High Court · (2003) 4 LW 777 : (2003) 3 MLJ 666 : (2004) 1 RCR(Civil) 669
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Sept 2003Dismissed
L.Vijayalakshmi Vs The Assistant Engineer, Maintenance and Operation, Tamil Nadu Electricity Board
Madras High Court · (2003) 3 MLJ 748 : (2004) WritLR 278
Constitution of India, 1950 — Article 226
High Courts25 Sept 2003Allowed
Management of CMC Hospital Vs Joint Commissioner of Labour, Appellate Authority under Payment of Gratuity Act and Others
Madras High Court · (2004) 2 LLJ 183
Payment of Gratuity Act, 1972 — Section 7(7)
High Courts24 Sept 2003Dismissed
BHEL Thuppuravu Thozhilalar Sangam, BHEL Ltd. Vs Management of Bharat Heavy Electricals Ltd. BHEL Thozhilaga Thuppuravu Thozhilalar Sangam and Another Vs State of Tamil Nadu
Madras High Court · (2004) 1 LLJ 480
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
High Courts24 Sept 2003Allowed
P.R. Nallappa Vs P.K. Srinivas and Others
Madras High Court · (2003) 4 LW 451 : (2003) 3 MLJ 711
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Sept 2003
C. Natarajan and K. Jaganayaki Vs Sowdambigai Elementary and High School and Others
Madras High Court · (2003) 3 MLJ 657 : (2004) WritLR 183
Constitution of India, 1950 — Article 311(2)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 22, 22(1), 22(2), 23, 24
High Courts24 Sept 2003Dismissed
T.P. Kabbilawsh represented by his father and natural Guardian Mr. P.N. Peruvazhuthi Vs Union of India (UOI), The Chairman, Local Board of Administration for Military Schools and Goa Army Headquarters, The Principal, Military School and The Officer in Charge, Testing Team
Madras High Court · (2003) 09 MAD CK 0116
Constitution of India, 1950 — Article 226