High Courts23 Jun 2003Dismissed
Union of India (UOI) Vs The Registrar, Central Administrative Tribunal and Shri D.R. Davey, Retired Director (SG), Geological Survey of India
Madras High Court · (2003) 06 MAD CK 0030
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 61 of 104
High Courts23 Jun 2003Allowed
C. Chakkaravarthy, G. Elanchiezhian, S. Parrie, R. Suresh and G. Rajulu Vs Union of India (UOI) and Others
Madras High Court · (2003) 06 MAD CK 0013
Constitution of India, 1950 — Article 226
High Courts20 Jun 2003Dismissed
T. Perumal Vs R. Nesammal
Madras High Court · AIR 2004 Mad 37 : (2004) 1 DMC 94 : (2003) 4 LW 184 : (2003) 3 MLJ 346
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts20 Jun 2003Partly Allowed
The Management of Sundaram Industries Limited, (Coach Division) Vs The Presiding Officer, Labour Court and M. Balasubramanian
Madras High Court · (2003) 3 LLJ 930
Constitution of India, 1950 — Article 226
High Courts20 Jun 2003Allowed
P. Mahendran Vs The Chief Engineer, North Chennai Thermal Power Station, Tamil Nadu Electricity Board and The Superintending Engineer (P and A), North Chennai Thermal Power Station, Tamil Nadu Electricity Board
Madras High Court · (2003) 06 MAD CK 0095
Constitution of India, 1950 — Article 226
High Courts20 Jun 2003
The Regional Manager, Region No. III, State Bank of India Vs The Presiding Officer, Industrial Tribunal and P. Venkataraman
Madras High Court · (2003) 06 MAD CK 0094
Constitution of India, 1950 — Article 226
High Courts20 Jun 2003Dismissed
M. Vidyasagar Vs Deputy General Manager, Syndicate Bank
Madras High Court · (2003) 3 MLJ 219
Constitution of India, 1950 — Article 226
High Courts20 Jun 2003
S.P. Dhandapani Vs Prema Prema Vs S.P. Dhandapani
Madras High Court · AIR 2004 Mad 187 : (2003) 4 CTC 729 : (2004) 2 LW 142 : (2003) 2 MLJ 726
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts20 Jun 2003Allowed
Thiyagi R.P. Kalimuthu (deceased) and Subbammal Vs Government of India
Madras High Court · (2003) WritLR 882
Penal Code, 1860 (IPC) — Section 381, 414
High Courts20 Jun 2003
C. Baskaran Vs The Managing Director, Tamil Nadu State Transport Corporation, The General Manager, Tamil Nadu State Transport Corporation, The Branch Manager, Tamil Nadu State Transport Corporation, Mr. N. Balasubramanian, Branch Manager, Tamil Nadu State Transport Corporation and Haritheerthane, Security Officer, Tamil Nadu State Transport Corporation
Madras High Court · (2003) WritLR 644
Constitution of India, 1950 — Article 226
High Courts20 Jun 2003Dismissed
Dollar Company Private Ltd., Pharmacuetical Manufacturers Vs The Secretary, PWD Highways, Government of Tamil Nadu and Others
Madras High Court · (2003) WritLR 655
Constitution of India, 1950 — Article 226
High Courts20 Jun 2003
Christian Medical College and Hospital Vs The Presiding Officer and The Secretary, CMC Hospital and Employees Union
Madras High Court · (2003) 3 CTC 158 : (2003) 3 LLJ 650 : (2003) 2 MLJ 793 : (2004) WritLR 22
Constitution of India, 1950 — Article 30(1)Income Tax Act, 1961 — Section 10(22), 11(1), 12(15), 80Industrial Disputes Act, 1947 — Section 10, 11A, 12, 33
High Courts20 Jun 2003
T. Venkatesan Vs The District Collector, The Tahsildar and Sivanandha Steels Limited
Madras High Court · (2006) 1 BC 276 : (2005) 125 CompCas 79 : (2004) 1 LLJ 133 : (2004) 50 SCL 685 : (2003) WritLR 650
Constitution of India, 1950 — Article 226
High Courts20 Jun 2003
The Tamil Nadu Small Industries Development Corporation Ltd. Vs The Regional Provident Fund Commissioner
Madras High Court · (2004) 1 LLJ 67 : (2003) WritLR 766
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 17(1), 17(2A), 2, 7A
High Courts20 Jun 2003Allowed
M.A. Govindasamy Vs The Union of India
Madras High Court · (2003) 06 MAD CK 0035
Constitution of India, 1950 — Article 226
High Courts20 Jun 2003Allowed
T.R. Vijayanandan Vs The District Level Vigilance Committee - on Community Verification
Madras High Court · (2003) WritLR 829 : (2003) WritLR 641
Constitution of India, 1950 — Article 226
High Courts19 Jun 2003Allowed
Raja @ Appasami and Others Vs State
Madras High Court · (2003) 06 MAD CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts19 Jun 2003Dismissed
Syed Mustafa Vs State, by Asst. Commissioner of Police, Trichy Fort Range
Madras High Court · (2003) 06 MAD CK 0108
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts19 Jun 2003Allowed
M. Umar Farooq Hussain, Working President, Chennai Metropolitan Water Supply and Sewerage Board Revenue Collectors Association, J. Rajendran, V. Kanniappan, M. Nithiyanandam and A. Balasingam Vs The Managing Director, Chennai Metropolitan Water Supply and Sewerage Board and General Manager, Chennai Metropolitan Water Supply and Sewerage Board
Madras High Court · (2003) 06 MAD CK 0107
High Courts19 Jun 2003Dismissed
Padmini Rajasekaran Vs Indian Airlines Limited and Others
Madras High Court · (2003) WritLR 673
Constitution of India, 1950 — Article 226