High Courts07 Apr 2003Allowed
Ramachandran Vs Y. Theva Nesom Ammal
Madras High Court · AIR 2003 Mad 262 : (2003) 3 LW 36 : (2003) 2 MLJ 130
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 74 of 104
High Courts07 Apr 2003Dismissed
Duraiswamy Naicker Vs Kaliammal, Palaniammal, Rajambal, Palanivel and Kaliammal
Madras High Court · (2003) 3 LW 507 : (2003) 2 MLJ 823
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 Apr 2003Dismissed
Arumugam and Kamalammal Vs Sundarammal
Madras High Court · (2003) 04 MAD CK 0131
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 Apr 2003Allowed
The Commissioner of Gift Tax Vs K.B. Avurumankutty
Madras High Court · (2004) 186 CTR 201 : (2003) 264 ITR 177 : (2003) 133 TAXMAN 633
High Courts07 Apr 2003Dismissed
G. Ramakrishnan Vs The Zonal Manager, Bank of India, The Chief Regional Manager, Bank of India, The Manager, Bank of India and The Revenue Divisional Officer, Revenue Divisional Office
Madras High Court · (2003) 04 MAD CK 0065
Constitution of India, 1950 — Article 226
High Courts07 Apr 2003
Ramanathan, Guruvaiah and Subramani Vs State by Inspector of Police
Madras High Court · (2003) 04 MAD CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts04 Apr 2003Dismissed
N. Shanmugham Vs Rathinam @ Rathinavelayudham (died), Ranganayaki, Pushpaganthi, Janardhanan, Rathinavel Kamarajan (rep. by father and guardian), Anandavalli, Suvasavathy, Pachavarnam and Uma Parvady
Madras High Court · (2003) 2 LW 314
Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 2, 26, 26(1), 26(2)
High Courts04 Apr 2003Partly Allowed
The Management of Kutty Flush Doors and Furniture Company Pvt. Ltd. Vs The Presiding Officer, II Addl. Labour Court and G. Mathivanan
Madras High Court · (2003) 2 LLJ 1053
Constitution of India, 1950 — Article 226
High Courts04 Apr 2003Dismissed
Jegajothi Vs The Manager, Local Office, Employees State Insurance Corporation
Madras High Court · (2005) 1 LLJ 510 : (2004) 2 LW 58
Employees State Insurance (Central) Rules, 1950 — Rule 58(1)(A)Employees State Insurance Act, 1948 — Section 60
High Courts04 Apr 2003
Rajan, Arumuga Chettiar, Bharathi and Joly Rajan Vs State, by The Inspector of Police
Madras High Court · (2003) 04 MAD CK 0182
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 Apr 2003Allowed
S. Ulaganathan and A.V. Kumar Vs The Joint Registrar of Cooperative Societies, The Deputy Registrar of Cooperative Societies and Thiruvalankadu Primary Agrl. Cooperative Bank Ltd.
Madras High Court · (2003) 04 MAD CK 0152
Constitution of India, 1950 — Article 226
High Courts04 Apr 2003Allowed
Justice G. Ramanujam, Justice S. Padmanabhan and Justice T. Somasundaram Vs Oil and Natural Gas Corporation Limited, Global Drilling Fluids Inc. and P. Rathinadurai, Advocate
Madras High Court · (2003) 04 MAD CK 0151
Constitution of India, 1950 — Article 226
High Courts04 Apr 2003Dismissed
Major K. Mathews (Rtd.) Vs The Registrar-General, High Court of Judicature at Madras, The Advocate-General, High Court of Judicature at Madras and The II Judge of Small Causes Court
Madras High Court · AIR 2003 Mad 411
Constitution of India, 1950 — Article 226
High Courts04 Apr 2003Dismissed
N.A.S. Ansari and A. Zinathunnissa Vs T. Ramalingam rep. by his power agent G. Sambandam
Madras High Court · AIR 2003 Mad 286
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 92
High Courts04 Apr 2003Dismissed
Pandiyan Roadways Corporation Ltd. Vs The Principal Labour Court, M. Dharman, K. Ramesh, N. Muthupackkiri and A. Rajasekharan
Madras High Court · (2003) 04 MAD CK 0128
Industrial Disputes Act, 1947 — Section 25C, 25F
High Courts04 Apr 2003Dismissed
S. Muthuraman and Others Vs The Presiding Officer, Labour Court and The Management of Sree Nithyakalyani Textiles Ltd.
Madras High Court · (2003) 3 LLJ 52
Industrial Disputes Act, 1947 — Section 11A
High Courts04 Apr 2003Allowed
M. Murugasekhar Vs The Chief Engineer (Personnel), Tamil Nadu Electricity Board and The Superintending Engineer
Madras High Court · (2003) 04 MAD CK 0117
Constitution of India, 1950 — Article 226
High Courts04 Apr 2003Dismissed
T.R. Shanmugam, M. Tandapani, D. Ganesh and L. Ramesh Vs The Anglo French Textiles
Madras High Court · (2003) 04 MAD CK 0100
Constitution of India, 1950 — Article 226
High Courts04 Apr 2003Dismissed
Perumal Konar Vs G. Ravindran, S. Muthusamy Karaiyalar (died), Andi Karaiyalar, Padmanaban Karaiyalar, Lakshmi and Kannan @ Subramanian
Madras High Court · (2003) 3 LW 28
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts04 Apr 2003Allowed
Plantation Workers Union Congress Vs The Tamil Nadu Tea Plantation Corporation Ltd.
Madras High Court · (2003) 04 MAD CK 0091
Constitution of India, 1950 — Article 226