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Madras High Court judgments, 2003

2,075 judgments · page 47 of 104

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High Courts31 Jul 2003

Mrs. P. Syamala, Proprietrix, Prajwal Associate and Another Vs R. Gopinathan and Others

Madras High Court · (2004) 1 CTC 117

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Contract Act, 1872 — Section 10Transfer of Property Act, 1882 — Section 53A, 54, 55
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High Courts30 Jul 2003Allowed

Piranavasundaram M. Vs Presiding Officer, Labour Court and Another

Madras High Court · (2004) 1 LLJ 289

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High Courts30 Jul 2003Allowed

Kamala Anbarasu Vs The State

Madras High Court · (2003) 4 CTC 280

Criminal Procedure Code, 1973 (CrPC) — Section 482
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High Courts30 Jul 2003

Mrs. Eswari Vs Co-owners

Madras High Court · (2003) 3 LW 647

Civil Procedure Code, 1908 (CPC) — Section 115
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High Courts30 Jul 2003Dismissed

G. Madesan, G. Murugesan, G. Saravanan and G. Arumugam Vs The Dharmapuri Municipality

Madras High Court · (2003) 3 LW 688 : (2003) 3 MLJ 297

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 13, Order 18 Rule 4, Order 18 Rule 5
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High Courts30 Jul 2003Dismissed

R.S. Rajendran Vs Arayee, Sekkadiyan and Arayee

Madras High Court · (2003) 07 MAD CK 0114

Civil Procedure Code, 1908 (CPC) — Section 100
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High Courts30 Jul 2003Dismissed

Hybro Chains Pvt. Ltd. Vs Asil Industries Ltd.

Madras High Court · (2003) 3 LW 651 : (2003) 3 MLJ 256

Civil Procedure Code, 1908 (CPC) — Section 115
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High Courts30 Jul 2003Dismissed

Ramar, Perumal Gounder, Veluchamy and Shenbaga Gounder Vs The State

Madras High Court · (2003) 07 MAD CK 0018

Criminal Procedure Code, 1973 (CrPC) — Section 374
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High Courts30 Jul 2003

R. Anthonisamy @ Ashok Vs The State of Tamilnadu

Madras High Court · (2003) 07 MAD CK 0009

Constitution of India, 1950 — Article 226
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High Courts29 Jul 2003Dismissed

Anthonisamy S. Vs Presiding Officer, Labour Court and Another

Madras High Court · (2004) 2 LLJ 154

Industrial Disputes Act, 1947 — Section 11A
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High Courts29 Jul 2003Dismissed

Management of TANSI, Mettur Dam and Another Vs Presiding Officer, Labour Court and Others

Madras High Court · (2004) 1 LLJ 415

Industrial Disputes Act, 1947 — Section 25F
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High Courts29 Jul 2003Dismissed

Thoppiliya Alli Raja Vs State

Madras High Court · (2003) 07 MAD CK 0168

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
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High Courts29 Jul 2003Dismissed

Vimalammal Vs Duraisamy Naidu and Others

Madras High Court · (2003) 3 CTC 339 : (2003) 3 LW 613 : (2003) 3 MLJ 287 : (2004) 3 RCR(Civil) 57

Civil Procedure Code, 1908 (CPC) — Section 96
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High Courts29 Jul 2003Allowed

S. Arumugam, K. Dharmalingam, P. Jayaraman, R. Matheeswaran and P. Alagarasan Vs The Presiding Officer, Labour Court and The Management of Institute of Road and Transport Technology

Madras High Court · (2003) 07 MAD CK 0151

Constitution of India, 1950 — Article 226
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High Courts29 Jul 2003Partly Allowed

Smt. A. Ammini Vs The State of Tamil Nadu and Others

Madras High Court · (2003) 07 MAD CK 0118

Constitution of India, 1950 — Article 226
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High Courts29 Jul 2003Allowed

Tamil Nadu Government Press Workers Sangam Vs First Trade Union Additional Registrar (Deputy Commissioner of Labour I)

Madras High Court · (2004) 1 LLJ 274 : (2003) 3 LW 736 : (2003) 3 MLJ 269

Trade Unions Act, 1926 — Section 11
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High Courts29 Jul 2003

Rajan @ Raghuseelan @ Ravi @ Raghu and Ranganathan Vs State by Inspector of Police

Madras High Court · (2003) 07 MAD CK 0075

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302, 34
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High Courts29 Jul 2003Allowed

R. Ramsundar, President, Swami Vivekananda Vidyalayam Higher Secondary School Vs The Joint Director of Higher Secondary Education and Others Dr. N. Rangarajan

Madras High Court · (2003) 07 MAD CK 0066

Constitution of India, 1950 — Article 226
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High Courts29 Jul 2003

K. Pounrajan rep. by his Power Agent M.V.V.N. Arumuga Pandian Vs The Collector and Others

Madras High Court · (2004) CriLJ 1465 : (2004) 3 RCR(Criminal) 788

Criminal Procedure Code, 1973 (CrPC) — Section 482
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High Courts29 Jul 2003Dismissed

Nandhu @ Nandhakumar, Ravi @ Steel Ravi, Saravanan and Venkatesh @ Roja Venkatesh Vs State

Madras High Court · (2003) 07 MAD CK 0034

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
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