High Courts18 Sept 2003Dismissed
R.J.A. Raveendran Vs State of Tamilnadu
Madras High Court · (2003) 09 MAD CK 0006
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 32 of 104
High Courts18 Sept 2003
Tamil Nadu Civil Supplies Corporation Ltd. and Another Vs C. Nataraja Pillai
Madras High Court · (2004) 3 LLJ 692
Tamil Nadu Civil Supplies Corporation Limited Employees Service Regulations, 1989 — Regulation 2
High Courts17 Sept 2003Dismissed
V. Srinivasan Vs The Joint Registrar/Special Officer, Central Co-operative Bank Limited and The Registrar of Co-operative Societies
Madras High Court · (2003) 09 MAD CK 0120
Subsistence Allowance Act, 1981 — Section 3
High Courts17 Sept 2003Allowed
S. Dasaradhan Vs E. Chellappan and Another
Madras High Court · (2004) 1 ACC 279 : (2004) ACJ 521
Motor Vehicles Act, 1988 — Section 166
High Courts16 Sept 2003Dismissed
Management of Kasturi Mills Ltd. Vs S. Devaraj and Another
Madras High Court · (2004) 3 LLJ 311
Industrial Disputes Act, 1947 — Section 17B
High Courts16 Sept 2003
P. Vaithyalingam, AE Anna Sugar Mills and C. Arunachalam, AE Madura Sugars Vs Commissioner of Sugars and Others
Madras High Court · (2003) 09 MAD CK 0162
Constitution of India, 1950 — Article 226
High Courts16 Sept 2003Allowed
S. Renganathan Vs The District Collector
Madras High Court · (2003) 09 MAD CK 0133
Constitution of India, 1950 — Article 226
High Courts16 Sept 2003
Oriental Insurance Company Vs M. Usharani and Others M. Usha Rani and Others Vs The Oriental Insurance Co. Ltd. and A. Natarajan
Madras High Court · (2003) 3 MLJ 530
Motor Vehicles Act, 1988 — Section 170
High Courts16 Sept 2003Dismissed
S. Mohammed Ali Vs The State of Tamil Nadu and Union of India (UOI)
Madras High Court · (2003) 09 MAD CK 0102
Constitution of India, 1950 — Article 226
High Courts16 Sept 2003
K.V. Periya Pidaran, P. Periya Ilangan and Shanthi Vs Dr. P. Sinna Ilangan
Madras High Court · (2003) 09 MAD CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts16 Sept 2003Dismissed
The New India Assurance Co. Ltd. Vs Workman C. Gnanam and The Industrial Tribunal Tamil Nadu
Madras High Court · (2003) 09 MAD CK 0074
Constitution of India, 1950 — Article 226
High Courts16 Sept 2003Allowed
The Management of Easun Reyrolle Ltd. Vs The Presiding Officer, Labour Court and G. Pattabi Rama Reddy
Madras High Court · (2004) 1 LLJ 932
Constitution of India, 1950 — Article 226
High Courts16 Sept 2003Dismissed
Pacific Roofings (P) Ltd. Vs The Tamil Nadu Electricity Board
Madras High Court · (2003) 09 MAD CK 0070
Constitution of India, 1950 — Article 226
High Courts16 Sept 2003Allowed
Universal Print Systems Ltd. Vs G. Kuppusamy, Director (Transmission Planning), Deputy General Manager (Central) and Sub-Divisional Engineer, Legal Cell (Central)
Madras High Court · (2003) 09 MAD CK 0062
Constitution of India, 1950 — Article 226
High Courts16 Sept 2003
S. Inbaraj, Office Assistant, ELM Fabricious Higher Secondary School (HSS) Vs The Director of School Education (HSS) and Others
Madras High Court · (2004) WritLR 339
High Courts15 Sept 2003Dismissed
Vl. Spl.91, Arugavoor Primary Agricultural Co-operative Bank Vs The Presiding Officer, Labour Court and R. Ramachandran
Madras High Court · (2003) 09 MAD CK 0191
Constitution of India, 1950 — Article 226
High Courts15 Sept 2003Allowed
Suresh Manohar and Prof. I. Elangovan Vs The State of Tamil Nadu and Voorhees Colleges
Madras High Court · (2004) 1 LW 537 : (2003) 3 MLJ 596
Constitution of India, 1950 — Article 226
High Courts15 Sept 2003Dismissed
State by Public Prosecutor Vs Kasim Rawthar, Tajudeen and Shaik Abdul Kadhar
Madras High Court · (2004) 2 LW(Cri) 796
Criminal Procedure Code, 1973 (CrPC) — Section 378
High Courts15 Sept 2003Dismissed
Prof. I. Elangovan Vs The State of Tamil Nadu and Others
Madras High Court · (2003) 4 CTC 10
High Courts15 Sept 2003
G. Mani Vs The Regional Transport Authority, The State Transport Appellate Tribunal and D.V. Subramania
Madras High Court · (2003) 09 MAD CK 0119
Constitution of India, 1950 — Article 226