High Courts30 Apr 2003Dismissed
Badhiri Nisha Vs State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2003) 04 MAD CK 0169
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 65 of 104
High Courts30 Apr 2003
Venkatachalam Vs Angammal and Geetha
Madras High Court · AIR 2003 Mad 361 : (2003) 4 LW 83 : (2003) 2 MLJ 525
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10AEvidence Act, 1872 — Section 45, 73
High Courts30 Apr 2003Dismissed
P.S. Natarajan Vs The Chief Inspector of Factories and State of Tamil Nadu
Madras High Court · (2003) 04 MAD CK 0164
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003Dismissed
Rahael, Jabamony, Rajitham and Charlet Vs Palammal and Others
Madras High Court · AIR 2003 Mad 443 : (2003) 2 LW 803
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 264, 63
High Courts30 Apr 2003Allowed
M. Sigamani Vs The Management of Central Institute of Plastics Engineering and Technology
Madras High Court · (2003) WritLR 638
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003Dismissed
Sundari Vs State of Tamil Nadu
Madras High Court · (2003) 04 MAD CK 0141
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003
J. Nici Sugantham, P. Paukkani Ponnammal, P. Ruby Hena Devi, J.R. John Samuel Nallathambi, D. Sathia Samuel, J. Jebarathnam, M. Beaulah Pushpam and A. Palaniammal Vs District Elementary Educational Officer and Others
Madras High Court · (2003) 2 MLJ 621
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003Allowed
Duraipandian Vs The District Collector and The Special Tahsildar, Land Acquisition Adi Dravidar Department, now known as Social Welfare Department
Madras High Court · (2003) 04 MAD CK 0136
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003Dismissed
T. Soundarapandian Vs G. Rathinam
Madras High Court · (2003) 2 MLJ 627
Tamil Nadu Buildings (Lease and Rent Control) Act, 1968 — Section 10(2), 10(3)
High Courts30 Apr 2003Dismissed
S. Arumuga Devar Vs State of Tamil Nadu
Madras High Court · (2003) 04 MAD CK 0130
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003
Rani, Fr. John Joseph and Santhanarajan Vs State of Tamil Nadu and Others Prem Kumar and Panneerselvam Vs John Joseph and Others
Madras High Court · (2003) 3 CTC 513
Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 173(2), 173(8), 197, 36Penal Code, 1860 (IPC) — Section 120B, 201, 302, 312, 323
High Courts30 Apr 2003Allowed
Alitalia Linee Aeree Italiane Vs Iqbal Y. Munshi and Deputy Commissioner of Labour (Appeals) - (Appellate Authority under the TNSE Act)
Madras High Court · (2003) 3 CTC 275 : (2003) 3 LLJ 453 : (2003) 2 MLJ 445 : (2004) WritLR 110
Industrial Disputes Act, 1947 — Section 11ATamil Nadu Shops and Establishments Act, 1947 — Section 14, 41, 41(1), 41(2)Tamil Nadu Shops and Establishments Rules, 1948 — Rule 9, 9(1)
High Courts30 Apr 2003Dismissed
United India Insurance Company Ltd. Vs M.K. Sekar, S. Karthik Rajasekaran, Kiruthika Meenavardhini, Prasanna Rajasekaran (Minors represented by father and guardian, M.K. Sekar) and E. Kandan
Madras High Court · (2006) ACJ 672
High Courts30 Apr 2003Dismissed
The New India Assurance Company Ltd. Vs K. Mookkan and Shanmugavel Chettiar
Madras High Court · (2003) 04 MAD CK 0109
Employees Compensation Act, 1923 — Section 30, 4
High Courts30 Apr 2003Allowed
The General Manager, Southern Railway Vs T.M. Dayanandan and The Presiding Officer, The Central Government Labour Court
Madras High Court · (2003) 04 MAD CK 0097
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003Allowed
Mrs. S. Mallika and Others Vs Director of School (Matriculation) Education, Inspector of Matriculation Schools, Madras Secretariat Colony Matriculation School and Madras Secretariat Co-operative Building Society
Madras High Court · (2003) 04 MAD CK 0088
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003Allowed
Peerammal Beevi Vs V. Chinnasamy Nicker
Madras High Court · (2003) 2 LW 749 : (2003) 2 MLJ 372
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1), 2(2), 25
High Courts30 Apr 2003Allowed
M.A. Badrudeen Vs State of Tamil Nadu
Madras High Court · (2003) 04 MAD CK 0080
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003Allowed
Deputy Commissioner (Judicial), H.R. and C.E. (A) Dept. and Commissioner, H.R. and C.E.(A) Dept. Vs M. Perumal, Manickam, Dhavamani, Ramaraj, Palanivel, Andiyappan and Perumal
Madras High Court · (2003) 3 LW 122 : (2003) 3 MLJ 151
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 70(2)
High Courts30 Apr 2003
Sam Daniel Vs Nesamony Transport Corporation
Madras High Court · (2003) 04 MAD CK 0076
Constitution of India, 1950 — Article 226