COURT ARCHIVE

Madras High Court judgments, 2003

2,075 judgments · page 35 of 104

High Courts05 Sept 2003Partly Allowed

C. Karthikeyan Vs The District Collector, Anna District and The General Manager, Electronics Corportion of India Limited, Department of Atomic Energy, Government of India undertaking

Madras High Court · (2003) WritLR 772

Constitution of India, 1950 — Article 226

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High Courts05 Sept 2003Allowed

Ranipet Greaves Employees Union and Greaves Labour Union Vs The Commissioner of Labour, Labour Officer-I, Greaves Employees Development union and Greaves Mazdoor Sangam

Madras High Court · (2004) 2 LLJ 622

Constitution of India, 1950 — Article 226

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High Courts05 Sept 2003Dismissed

Binny Limited Vs The Deputy Commissioner of Police (North), Traffic Control and K. Kumar, President Goodwill Load Auto Association

Madras High Court · (2003) 09 MAD CK 0130

Constitution of India, 1950 — Article 226

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High Courts05 Sept 2003Allowed

Annai Sathya Women Teacher, Training Institute Vs The National Council for Teacher Education, Southern Regional Committee and Others

Madras High Court · (2003) 09 MAD CK 0127

Constitution of India, 1950 — Article 226

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High Courts05 Sept 2003Dismissed

D. Jayakumar Ponnudurai Vs District Elementary Educational Officer, Correspondent, Inter Christian Mission Middle School and K. Joseph Packiaraj, Executive Director and Correspondent A.K. Swarnam, Christian Religious and Educational Charitable Trust

Madras High Court · (2003) 09 MAD CK 0110

Constitution of India, 1950 — Article 226

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High Courts05 Sept 2003Dismissed

Pharmaceutical Manufacturers' Association of Tamil Nadu Vs The Government of Tamil Nadu and Others

Madras High Court · (2004) 1 LLJ 657 : (2003) WritLR 940

Constitution of India, 1950 — Article 226

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High Courts05 Sept 2003Dismissed

Tamil Nadu State Transport Corporation (Kumbakonam Division) Vs The Presiding Officer, Industrial Tribunal and S. Rathinam

Madras High Court · (2003) 09 MAD CK 0079

Constitution of India, 1950 — Article 226

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High Courts05 Sept 2003Dismissed

M.K. Muthu Vs Additional Deputy Inspector General of Police Group Centre, CRPF and Deputy Inspector General of Police, Central Reserve Police Force

Madras High Court · (2003) 09 MAD CK 0028

Constitution of India, 1950 — Article 226

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High Courts05 Sept 2003

Around the World Travel and Tours P. Ltd. and Others Vs Union of India (UOI) and Others (No. 1)

Madras High Court · (2004) 190 CTR 463 : (2004) 268 ITR 473

Income Tax Act, 1961 — Section 194, 194H

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High Courts05 Sept 2003

Around the World Travel and Tours (P.) Ltd. Vs Union of India

Madras High Court · (2004) 140 TAXMAN 694

Income Tax Act, 1961 — Section 194H

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High Courts04 Sept 2003Dismissed

Kalaiselvam and Others Vs The Special Commissioner and Transport Commissioner and The Regional Transport Authority

Madras High Court · (2003) 09 MAD CK 0145

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High Courts04 Sept 2003Dismissed

Devi Padmanabhan Vs State

Madras High Court · (2003) 09 MAD CK 0138

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts04 Sept 2003

Dr. G. Manoharan and Others Vs The Government of Tamil Nadu

Madras High Court · (2003) 09 MAD CK 0096

Constitution of India, 1950 — Article 226

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High Courts04 Sept 2003

Murugan Textile Agencies Vs The State of Tamil Nadu and Others

Madras High Court · (2005) 139 STC 102

Constitution of India, 1950 — Article 226

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High Courts04 Sept 2003Dismissed

General Marketing and Manufacturing Co. Ltd. Vs R. Devaraj and The Principal Labour Court

Madras High Court · (2004) 1 LLJ 495 : (2003) 3 MLJ 816

Constitution of India, 1950 — Article 21

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High Courts04 Sept 2003Dismissed

K. Marimuthusamy @ Marimuthu Vs Mahalatchumi

Madras High Court · (2003) 4 CTC 326 : (2003) 4 LW 457 : (2003) 3 MLJ 548

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts04 Sept 2003Dismissed

K. Ramanathan Vs Govt.of Tamil Nadu

Madras High Court · (2003) 09 MAD CK 0067

Constitution of India, 1950 — Article 226

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High Courts04 Sept 2003

S. Krishnamoorthy Vs The Officer Incharge, AOC Records and The Commandant, AOC Centre

Madras High Court · (2003) 09 MAD CK 0044

Constitution of India, 1950 — Article 226

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High Courts03 Sept 2003Dismissed

N. Thanu Lingam Vs Management by Managing Director, Tamil Nadu State Transport Corporation (Villupuram Division 3) Ltd., (Formerly known as Puratchi Thalaivar MGR Trnasport Corporation) and Presiding Officer, First Additional Labour Court

Madras High Court · (2003) 09 MAD CK 0137

Constitution of India, 1950 — Article 226

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High Courts03 Sept 2003Dismissed

M. Ponnupandian Vs Selvabakiyam and Others

Madras High Court · AIR 2004 Mad 272 : (2003) 4 CTC 225 : (2003) 4 LW 48

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 105(4), Order 21 Rule 106Limitation Act, 1963 — Section 5

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