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Madras High Court judgments, 2003

2,075 judgments · page 67 of 104

High Courts30 Apr 2003

The Secretary, Educational Department, Government of Tamil Nadu, The Director of Medical Education, Directorate of Medical Education and The Secretary, Selection Committee, Directorate of Medical Education Vs Master J. Rajkumar rep. by his father and natural guardian D. Joseph

Madras High Court · (2003) 2 LW 760 : (2003) 2 MLJ 420

Constitution of India, 1950 — Article 14Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 39
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High Courts29 Apr 2003Dismissed

Noor Ahmed Vs S. Ramasamy

Madras High Court · (2003) 3 LW 42 : (2003) 2 MLJ 604

Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 10(3)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 13(1), 13(2), 14(1), 25
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High Courts29 Apr 2003Dismissed

Leena Enterprises and Panama Hosieries Vs The Chairman, Second Appellate Committee, Ministry of Textile, The Textile Commissioner, The Director, Apparel Export Promotion Council, The Second Appellate Committee, The Senior Officer's Appellate Committee and Apparel Export Promotion Council

Madras High Court · (2003) 3 BC 584 : (2003) 90 ECC 899 : (2003) 156 ELT 651 : (2003) 2 MLJ 664

Constitution of India, 1950 — Article 109, 110, 226, 265, 266Imports and Exports (Control) Act, 1947 — Section 3, 4
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High Courts28 Apr 2003Allowed

A. Stephen Samuel, Proprietor, Industrial Security Agency and Saraswathi Transports Vs The Union of India (UOI), Canara Bank, Triplicane Branch and S. Anandan, Ananthan and Company

Madras High Court · (2003) 3 BC 469 : (2004) 118 CompCas 82 : (2003) 3 CTC 95 : (2004) 1 LW 523 : (2003) 2 MLJ 220

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 41, Order 21 Rule 42, Order 21 Rule 43, Order 21 Rule 44Income Tax (Certificate Proceedings) Rules, 1962 — Rule 39, 40, 42, 43, 44Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 29
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