Constitution of India, 1950 — Article 21, 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 47(1), 47(2)

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High Courts21 Mar 2003Dismissed

Vic Nivas Agency Vs Union of India (UOI)

Madras High Court · (2003) WritLR 459

Constitution of India, 1950 — Article 226

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High Courts21 Mar 2003Allowed

S. Madhusoodanan Nair Vs Bharat Heavy Electricals Ltd.

Madras High Court · (2003) 03 MAD CK 0061

Constitution of India, 1950 — Article 226

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High Courts21 Mar 2003

V.P.R. College Beedi Company Vs Union of India (UOI) and Deputy Regional Director Employees' State Insurance Corporation, Sub Regional Office

Madras High Court · (2004) 1 LLJ 334

Constitution of India, 1950 — Article 226

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High Courts21 Mar 2003Dismissed

P. Natarajan Vs The Commissioner of Labour, The Deputy Commissioner of Labour, T.V.S. Motor Company Ltd. and Shri M.R. Mande, Labour Law Consultant/Enquiry Officer, Prem Mohan Multipurpose Security and Allied Services (P.) Ltd.

Madras High Court · (2003) 03 MAD CK 0045

Constitution of India, 1950 — Article 226

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High Courts21 Mar 2003

Priyadarshini Fabs Ltd. Vs The Superintending Engineer, Tamil Nadu Electricity Board, Virudhunagar Electricity, The Executive Engineer (Electrical), Tamil Nadu Electricity Board, The Assistant Executive Engineer, Tamil Nadu Electricity Board, The Assistant Engineer (M.R.T.), Tamil Nadu Electricity Board, The Assistant Engineer (A.P.T.S.), Tamil Nadu Electricity Board, The Chief Engineer (Technical), Tamil Nadu Electricity Board, Engineer M. Natarajan, B.E. Enquiry Officer-Superintendent Engineer, Tamil Nadu Electricity Board, Virudhunagar Electricity, The Assistant Executive Engineer (Rural), Tamil Nadu Electricity Board and The Assistant Engineer, A.P.T.S. and M.R.T.

Madras High Court · (2003) 03 MAD CK 0031

Constitution of India, 1950 — Article 226

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High Courts20 Mar 2003Dismissed

A.V. Vedarasu and Smt. K. Radhai Ammal Vs M. Shahul Hameed and Rabiya Bivi

Madras High Court · (2003) 2 LW 552

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 8 Rule 1A(3)

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High Courts20 Mar 2003Dismissed

P. Duraisamy Vs The University of Madras

Madras High Court · (2003) 03 MAD CK 0214

Constitution of India, 1950 — Article 226Madras University (Amendment) Act, 1966 — Section 54AMadras University Act, 1923 — Section 14, 14(9), 23

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High Courts20 Mar 2003Allowed

The General Manager, Rani Mangammal Transport Corporation Ltd. Vs Victor

Madras High Court · (2003) 3 CTC 641 : (2003) 3 LLJ 994

Constitution of India, 1950 — Article 226

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High Courts20 Mar 2003Dismissed

K.P. Selvarajan Vs The Chairman and Managing Director, Tamil Nadu Civil Supplies Corporation Ltd. and Another

Madras High Court · (2003) 3 CTC 51

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 409, 497A

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High Courts20 Mar 2003

Commissioner of Wealth Tax Vs Shardlow India Ltd.

Madras High Court · (2004) 187 CTR 648 : (2006) 285 ITR 426

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High Courts20 Mar 2003

Director of Income Tax (Exemptions) Vs A.M.M. Hospitals and Medical Benefit Society

Madras High Court · (2004) 187 CTR 567 : (2003) 262 ITR 241

Income Tax Act, 1961 — Section 10(22A)

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High Courts20 Mar 2003Allowed

S.R. Ramesh Vs The State of Tamilnadu

Madras High Court · (2003) 03 MAD CK 0096

Constitution of India, 1950 — Article 226

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High Courts20 Mar 2003

Commissioner of Income Tax Vs G.S.R. Krishnamurthy (HUF)

Madras High Court · (2004) 265 ITR 260 : (2004) 136 TAXMAN 453

Income Tax Act, 1961 — Section 271(1), 273(2)

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High Courts19 Mar 2003Allowed

K. Vijayaboopathy Vs The Regional Central Apprenticeship, Adviser and Director of Training, The Regional Joint Director of Training, Housing Unit, The Director, Tamil Nadu Health Transport Department, The Workshop Superintendent, Regional Workshop (Health) and The Assistant Director, District Employment Officer, District Employment Exchange

Madras High Court · (2003) WritLR 507

Constitution of India, 1950 — Article 226

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