Civil Procedure Code, 1908 (CPC) — Section 149Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 — Section 51Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 — Section 51, 62

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High Courts17 Apr 2003Dismissed

National Insurance Co. Ltd. and Another Vs Srinivasa Goods Transport

Madras High Court · (2003) 3 ACC 9 : (2003) ACJ 2066 : (2003) 3 CTC 15 : (2003) 3 LLJ 254

Workmens Compensation Act, 1923 — Section 2(1)

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High Courts16 Apr 2003

Arulmighu Kumbeswarar Koil by P.K. Annamalai Mudaliar and Others Vs The Commissioner, H.R. and C.E. Department and Others

Madras High Court · (2003) 2 CTC 408 : (2003) 2 LW 536 : (2003) 2 MLJ 321

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11, 115, 92Constitution of India, 1950 — Article 227

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High Courts16 Apr 2003Dismissed

T. Subramania Nadar Vs T. Varadharajan and T. Thirumoorthy

Madras High Court · AIR 2003 Mad 364 : (2003) 2 MLJ 224

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts11 Apr 2003Allowed

C.N. Palayyan, I.J. Baby, L. Ramamoorthi, J. Irwin Singh, D. Nandagopal, M. Desingh, R. Siva Vadivel, S. Balu, Soosai Baskar, C. Mohan, K. Girja Shankar, N. Ekambaram, K.A. Madhiyan, A. Varadarajan, S. Sekar, R. Natarajan, Reji Varghese, S. Gerald Vincent, N. Manoharan, T. Amalorpavaraj, V. Madhavan, S. Somasundaram, A. Raju, R. Radha Krishnan, V. Natarajan, G. Thangavelu, K. Murugesan, M.N. Farook, A. Dass, T.M. Muniraj, M.V. Varadan, D. Subramanian, C. Balasubramanian, M. Ponnusamy, A.K. Karunanidhi, Gabriel Marcose, C. Bagavathi, S. Ramanujam, V. Padmanabhan, Karuppiah Subbiah, V. Dharmar, Trimurthulu Barla, Jainullabutheen, N. Gomathi, N. Suryanarayana, S.M. Sadasivam Mudaliar, P. Uthirapathi and K. Suryanarayana Vs The Union of India (UOI), Oil and Natural Gas Corporation Limited and The Tamilnadu Ex-Servicemen's Corporation Limited

Madras High Court · (2003) 04 MAD CK 0228

Constitution of India, 1950 — Article 226

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High Courts11 Apr 2003Allowed

C.K. Philips (deceased), Accamma Philips, P. Kuriakose, P. Raju, Omana Simon, Kunjumol Sunny Kutty and P. Shaji Vs T.A. Shanmugam (deceased), S. Punitham, T.S. Dinesh Babu and T.S. Mirunalini

Madras High Court · (2003) 2 MLJ 722

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts11 Apr 2003Dismissed

Seethalakshmi Ammal Naicker Vs Smt. R. Ganapathi Ammal and Others

Madras High Court · (2003) 2 ARBLR 582 : (2003) 2 LW 614 : (2003) 2 MLJ 460

Arbitration Act, 1940 — Section 14(2), 30, 35

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High Courts11 Apr 2003Dismissed

New Ambadi Estates Private Limited Vs The Commissioner of Income Tax

Madras High Court · (2004) 186 CTR 289 : (2004) 136 TAXMAN 431

Income Tax Act, 1961 — Section 209(1), 209A, 209A(3), 209A(4), 209A(5)

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High Courts11 Apr 2003Dismissed

Coimbatore United People Transport Ltd. Vs The State of Tamil Nadu

Madras High Court · (2003) 04 MAD CK 0183

Motor Vehicles Act, 1988 — Section 98Tamil Nadu Motor Vehicles (Special Provisions) Act, 1992 — Section 10

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High Courts11 Apr 2003Dismissed

T.S. Dhakshinamurthy Vs The Tamil Nadu Water Supply and Drainage Board

Madras High Court · (2003) 04 MAD CK 0178

Constitution of India, 1950 — Article 226

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High Courts11 Apr 2003Dismissed

P.R. Hemachandra Babu and Another Vs P.R. Janardhanam (deceased) and Others

Madras High Court · (2003) 3 BC 49 : (2003) 2 CTC 424 : (2003) 3 LW 173 : (2003) 2 MLJ 475

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High Courts11 Apr 2003

The Additional Sessions Judge-cum-Chief Judicial Magistrate and Others Vs Ramesh @ Anthony Peter Ramesh and Others

Madras High Court · (2003) 2 CTC 641 : (2003) 1 LW(Cri) 368

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302

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High Courts11 Apr 2003

R. Thirumavalavan Vs Sumathi Udayakumar, E. Ponnuswami, R. Ganagasabai, V. Kamaraj, D. Muruganandham and The Returning Officer, Chidambaram Parliamentary Constituency, Collectorate

Madras High Court · (2003) 04 MAD CK 0111

Representation of the People Act, 1951 — Section 100(1), 101, 123(7), 136, 80

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High Courts11 Apr 2003Allowed

Susheela Ebenezer, M. Muthiah and Ebenezer Jayakumar Vs The Tamilnadu Industrial Investment Corporation Ltd., ITA Industries, Prince Sasikanth and Sailamani Priya

Madras High Court · (2003) 2 LW 501 : (2003) 2 MLJ 332

Evidence Act, 1872 — Section 114State Financial Corporations Act, 1951 — Section 29, 31(1)

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High Courts11 Apr 2003Allowed

S. Mani Vs The Director General, CRPF, The Inspector General of Police, Southern Sector, CRPF and The Deputy Inspector General of Police, CRPF

Madras High Court · (2003) 04 MAD CK 0103

Constitution of India, 1950 — Article 226

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High Courts11 Apr 2003Dismissed

The Kumbakonam Milk Supply Cooperative Society Vs The Regional Director, Employees' State Insurance Corporation

Madras High Court · (2003) 3 LLJ 416 : (2003) 2 LW 513 : (2003) 2 MLJ 349

Employees State Insurance Act, 1948 — Section 1(9), 2(12), 2(9), 75(1), 82(2)Factories Act, 1948 — Section 2

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