COURT ARCHIVE

Madras High Court judgments, 2003

2,075 judgments · page 58 of 104

High Courts30 Jun 2003Allowed

Egmore Benefit Society Employees' Union Vs Joint Commissioner of Labour, Madras and Certifying Officer under Section 5 of Industrial Employment (Standing Orders) Act, 1946 and Another

Madras High Court · (2004) 3 LLJ 52

Industrial Employment (Standing Orders) Act, 1946 — Section 5

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High Courts27 Jun 2003

S. Navaneethakrishnan Vs Syndicate Bank and The Government of Tamil Nadu

Madras High Court · (2003) 06 MAD CK 0110

Constitution of India, 1950 — Article 226

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High Courts27 Jun 2003Dismissed

Mohideen Khan, Mathab Khan and Chote Jan Vs Sabjan Sahib and Korima Bi

Madras High Court · AIR 2004 Mad 70

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts27 Jun 2003

Tamil Nadu State Transport Employees Federation (CITU) Vs State of Tamil Nadu and Others

Madras High Court · (2003) 06 MAD CK 0106

Industrial Disputes Act, 1947 — Section 12(3)

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High Courts27 Jun 2003Allowed

Balasubramaniam Vs State by Inspector of Police

Madras High Court · (2003) 06 MAD CK 0102

Criminal Procedure Code, 1973 (CrPC) — Section 374

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High Courts27 Jun 2003

M. Perumal and Union of India (UOI) Vs The District Collector, The Commissioner of Income Tax, (Disciplinary Authority), Income Tax Department and The Central Administrative Tribunal

Madras High Court · (2003) 3 MLJ 364

Constitution of India, 1950 — Article 226

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High Courts27 Jun 2003Allowed

Rajagopal Vs State by Inspector of Police

Madras High Court · (2003) 3 CTC 645 : (2004) 1 DMC 749 : (2003) 2 LW(Cri) 916

Penal Code, 1860 (IPC) — Section 201, 302

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High Courts27 Jun 2003Dismissed

K. Jagatheeswaran Vs State

Madras High Court · (2003) 06 MAD CK 0088

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

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High Courts27 Jun 2003Dismissed

The Chief Engineer/Personnel, Tamil Nadu Electricity Board Vs S. Balasubramanian represented by Secretary, Tamil Nadu Electricity Board, Accounts and Executive Staff Union and The Presiding Officer, I Additional Labour Court

Madras High Court · (2003) 06 MAD CK 0079

Constitution of India, 1950 — Article 226

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High Courts27 Jun 2003Dismissed

State Vs Superintendent, Rajapalayam Cooperative Milk Supply Society Ltd., K. Subramaniam and P. Magizhambu

Madras High Court · (2003) 06 MAD CK 0073

Criminal Procedure Code, 1973 (CrPC) — Section 378

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High Courts27 Jun 2003Allowed

M. Muthusami Thevar (deceased) (N. Sundaram and Dhanapalan) Vs The Regional Transport Authority, The State Transport Appellate Tribunal, S. Sivabagyam and M. Doraiswami S. Sivabagyam Vs The Regional Transport Authority, The State Transport Appellate Tribunal, M. Muthusami Thevar, Devar Transport Bus Service and M. Doraiswami

Madras High Court · (2003) 06 MAD CK 0068

Constitution of India, 1950 — Article 226

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High Courts27 Jun 2003Dismissed

Sengoda Goundar (died), K.S. Pachiammal, K.S. Malaisamy Kounder and K.S. Kalidas Vs Commissioner, Hindu Religious and Charitable Endowments Department, Deputy Commissioner, Hindu Religious and Charitable Endowments Department and Assistant Commissioner, Hindu Religious and Charitable Endowments Department, K.S. Kaliappan, A.P. Thavasi and S.P. Duraiswamy

Madras High Court · (2003) 4 LW 150 : (2003) 2 MLJ 729

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts27 Jun 2003Allowed

N. Shanmugham Vs The Commissioner and Secretary to Government, Education Department, The Principal, District Institute Education and Training and The Correspondent, Nagammal Teacher Training Institute

Madras High Court · (2003) WritLR 947

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High Courts27 Jun 2003

R. Jawahar, Sole Proprietor, K.S. Rengasamy Gunny Depot Vs The Tamilnadu Civil Supplies Corporation

Madras High Court · (2003) 06 MAD CK 0049

Constitution of India, 1950 — Article 226

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High Courts27 Jun 2003Allowed

Nehru Memorial College Vs The Government of Tamil Nadu

Madras High Court · (2003) 06 MAD CK 0048

Constitution of India, 1950 — Article 226

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High Courts27 Jun 2003Dismissed

P. Ganeshammal, A.P. Velusamy, E. Rukmani, V. Gomathi and P. Manigandan Vs M. Jeganathan, S. Duraisamy, A. Selvaraj, V. Thangavel and M. Yogabalakrishnan

Madras High Court · (2003) 2 MLJ 839

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High Courts27 Jun 2003Allowed

National Clearing Cell, Reserve Bank of India Vs S. Amose and Others

Madras High Court · AIR 2004 Mad 253 : (2003) 3 CTC 304 : (2003) 4 LW 466 : (2003) 3 MLJ 630

Consumer Protection Act, 1986 — Section 17

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High Courts27 Jun 2003Dismissed

Kaliappan (died)and Others Vs Venkatachalam and Chinnammal

Madras High Court · (2003) 3 MLJ 282 : (2004) 1 RCR(Civil) 348

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts27 Jun 2003Dismissed

Tamil Nadu State Hand Pump Fitters Helpers Association Vs The State of Tamil Nadu and Others

Madras High Court · (2003) 06 MAD CK 0042

Constitution of India, 1950 — Article 226

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High Courts27 Jun 2003Dismissed

The Commissioner, Mettupalayam Municipality Vs The Nilgiris Co-operative Marketing Society Ltd.

Madras High Court · (2003) 3 CTC 481 : (2003) 3 LW 439 : (2003) 2 MLJ 826

Tamil Nadu District Municipalities Act, 1920 — Section 249

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