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Madras High Court judgments, 2003

2,075 judgments · page 41 of 104

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High Courts14 Aug 2003Dismissed

R.V. Swaminathan and Tamil Nadu Electricity Board, Finance and Accounts Officers Association Vs The Tamil Nadu Electricity Board and Others

Madras High Court · (2003) 08 MAD CK 0124

Constitution of India, 1950 — Article 226
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High Courts14 Aug 2003Dismissed

Poompuhar Shipping Corporation Ltd. Vs Regional Provident Fund Commissioner and Others

Madras High Court · (2004) 1 LLJ 663

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 6
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High Courts14 Aug 2003

P. Mohan Vs The District Collector and Chairman, District Vigilance Committee and The Revenue Divisional Officer

Madras High Court · (2003) 08 MAD CK 0108

Constitution of India, 1950 — Article 226
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High Courts14 Aug 2003Allowed

The Management of Dheeran Chinnamalai Transport Corporation Ltd. (Now known as the Tamil Nadu Transport Corporation (Kumbakonam Division-II Ltd.) Vs The Presiding Officer, Labour Court and C. Jambunathan

Madras High Court · (2002) 95 FLR 1031

Constitution of India, 1950 — Article 226
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High Courts14 Aug 2003

P. Subban Vs H.T.L. Limited

Madras High Court · (2003) 08 MAD CK 0104

Constitution of India, 1950 — Article 226
Read judgment
High Courts14 Aug 2003

S.K. Mathena and Others Vs The State of Tamil Nadu

Madras High Court · (2003) 08 MAD CK 0099

Constitution of India, 1950 — Article 226
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High Courts14 Aug 2003Dismissed

R. Malar Kodi Vs State

Madras High Court · (2003) 08 MAD CK 0092

Criminal Procedure Code, 1973 (CrPC) — Section 482
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High Courts14 Aug 2003Dismissed

Dr. Natesan (died) and Others Vs Pandari Narayanan (died) and Others

Madras High Court · (2003) 3 LW 839 : (2003) 3 MLJ 507

Civil Procedure Code, 1908 (CPC) — Section 11Madras Hindu Religious Endowments Act, 1926 — Section 44B, 44B(1), 44B(2)Registration Act, 1908 — Section 17, 17(1)
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High Courts14 Aug 2003Dismissed

A. Sathyamurthy and Others Vs State by: Inspector of Police, Economic Offences Wing II

Madras High Court · (2003) 08 MAD CK 0058

Criminal Procedure Code, 1973 (CrPC) — Section 482
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High Courts14 Aug 2003Allowed

V. Maria Pushpa Janet Rajam, mentally unsound, represented by her father M. Varuvel Vs G. Anantha Jeyakumar

Madras High Court · (2003) 3 CTC 577 : (2003) 4 LW 101 : (2003) 3 MLJ 305 : (2004) 1 RCR(Civil) 184

Guardians and Wards Act, 1890 — Section 17, 25, 47
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High Courts14 Aug 2003Dismissed

S. Kandavel Vs Pondicherry Institute of Post Matric Technical Education (PIPMATE) and The Principal, Women's Polytechnic

Madras High Court · (2003) 08 MAD CK 0041

Constitution of India, 1950 — Article 226
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High Courts14 Aug 2003Dismissed

Kousalya Educational Trust Vs K. Vijayakumari and Others

Madras High Court · (2003) 3 LW 780 : (2003) 3 MLJ 393 : (2003) 4 RCR(Civil) 736

Civil Procedure Code, 1908 (CPC) — Section 115
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High Courts14 Aug 2003Dismissed

The Zonal Manager, Food Corporation of India Vs The Workmen, FCI Labour Federation and Others

Madras High Court · (2003) 08 MAD CK 0022

Constitution of India, 1950 — Article 226
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High Courts14 Aug 2003

G. Masilamani Vs Joint Director of School Education, (Secondary Education) and Others

Madras High Court · (2003) 08 MAD CK 0009

Constitution of India, 1950 — Article 226
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High Courts14 Aug 2003Dismissed

Subbiah Pillai (died) and Others Vs M.A. Thirunavukkarasu Pillai (died) and Others

Madras High Court · (2003) 3 LW 745 : (2003) 3 MLJ 396

Civil Procedure Code, 1908 (CPC) — Section 100
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High Courts13 Aug 2003

S.S. Sharfudeen Vs The Commercial Tax Officer, Leigh Bazaar, Assessment Circle, Salem, The Appellate Assistant Commissioner (CT), Salem and The Registrar, Tamil Nadu Taxation Special Tribunal, Chennai

Madras High Court · (2003) 08 MAD CK 0177

Limitation Act, 1963 — Section 10, 11, 12, 13, 14Tamil Nadu General Sales Tax Act, 1959 — Section 31
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High Courts13 Aug 2003Allowed

Rabi, Ravi and Charles Vs State

Madras High Court · (2003) 08 MAD CK 0157

Criminal Procedure Code, 1973 (CrPC) — Section 374
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High Courts13 Aug 2003Allowed

Gopal and Others Vs State

Madras High Court · (2003) 3 CTC 584 : (2003) 2 LW(Cri) 757

Penal Code, 1860 (IPC) — Section 120B, 304
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High Courts13 Aug 2003Allowed

Ayyavu Vs State of Tamil Nadu

Madras High Court · (2003) 08 MAD CK 0075

Constitution of India, 1950 — Article 226
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High Courts12 Aug 2003Allowed

Nilamgala Finance and Investments (P) Ltd. Vs The Deputy Superintendent of Police, EOW and The Inspector of Police

Madras High Court · (2003) 08 MAD CK 0144

Criminal Procedure Code, 1973 (CrPC) — Section 482
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