Madras High Court Judgments 2003 — Page 90

High Courts26 Feb 2003Dismissed

Bindu Industries and K. Bakthavatsalu Vs Soundarya Leasing and Hire Purchase (P) Ltd.

Madras High Court · (2003) CriLJ 3625 : (2004) 2 LW(Cri) 638 : (2003) 4 RCR(Criminal) 826

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts26 Feb 2003Allowed

Chandra Vs District Collector and District Magistrate and The Secretary to Government, Prohibition and Excise Department

Madras High Court · (2003) 02 MAD CK 0115

Constitution of India, 1950 — Article 226

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High Courts26 Feb 2003

O.N.G.C. General Workers Union Vs Group General manager, O.N.G.C. Cauvery Project, Regional Director, O.N.G.C. and Tamil Nadu Ex-serviceman Corporation Limited

Madras High Court · (2003) 3 LLJ 812

Constitution of India, 1950 — Article 226

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High Courts26 Feb 2003Allowed

Kali Aerated Water Works (Karaikudi) Vs The Assistant Commissioner of Central Excise

Madras High Court · (2003) 155 ELT 233

Constitution of India, 1950 — Article 226

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High Courts26 Feb 2003Allowed

A. Hepsybah Inbam, C. Helen Rani, B. Packiya Selvam and The Corporate Management of C.S.I. Schools of Kanyakumari Diocese Vs The Government of Tamilnadu, The Corporate Management Schools and The Chief Educational Officer

Madras High Court · (2003) 02 MAD CK 0071

Constitution of India, 1950 — Article 226

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High Courts26 Feb 2003Allowed

N.A.R. Nagarajan, S.P. Arjuna Raja and Smt. Thangamani Thangavelu Vs Additional Registrar of Companies

Madras High Court · (2003) 116 CompCas 543

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts25 Feb 2003Dismissed

Palaniswami Vs P. Vellingiri Gounder, Shanmughasundaram Rajendran, Parthiba Mahendran, Sethuramalingam and Thondamuthur Cooperative Primary Land Development Bank Ltd.

Madras High Court · (2003) 3 LW 363 : (2003) 1 MLJ 636 : (2003) 4 RCR(Civil) 482 : (2003) 94 RD 733

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High Courts25 Feb 2003

Palani, Subramaniam @ Mariappan and Arumugham Vs State of Tamil Nadu

Madras High Court · (2003) 02 MAD CK 0134

Criminal Procedure Code, 1973 (CrPC) — Section 374

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High Courts25 Feb 2003Dismissed

Valar and Co., Constructions Vs The Divisional Engineer (Highways)

Madras High Court · (2003) 02 MAD CK 0107

Constitution of India, 1950 — Article 226

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High Courts25 Feb 2003

Lower Bhavani Farmers Federation Vs State of Tamil Nadu, Tamil Nadu Electricity Board and The Chief Engineer, Public Works Department (Irrigation)

Madras High Court · (2003) 02 MAD CK 0105

Constitution of India, 1950 — Article 226

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High Courts25 Feb 2003

Camtex Mill Nalloor Vs The Assist Provident Fund Commissioner, Employees Provident Fund Organisation, Sub Regional Office

Madras High Court · (2003) 2 LLJ 509

Constitution of India, 1950 — Article 226

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High Courts25 Feb 2003

Akshaya Textiles Limited Vs The Assistant Commissioner of Labour, Appropriate Authority under the Payment of Gratuity Act, 1972

Madras High Court · (2003) 02 MAD CK 0075

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High Courts25 Feb 2003Dismissed

United India Insurance Co. Ltd. and Chemicals and Plastics India Ltd. Vs A.V.R. Transporters and Exporters Private Limited

Madras High Court · (2003) 02 MAD CK 0037

Civil Procedure Code, 1908 (CPC) — Section 96

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High Courts25 Feb 2003Allowed

M.P. Dhanaraj, Executive Engineer (O and M), Coimbatore Electricity Distribution Circle (North), TNEB Vs The Tamil Nadu Electricity Board

Madras High Court · (2003) 1 MLJ 773

Constitution of India, 1950 — Article 226

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High Courts25 Feb 2003Partly Allowed

The Madras Stock Exchange Limited Vs S.S.R. Rajakumar Saji Cherian, The Executive Director, Madras Stock Exchange Ltd. and S. Ramanathan Vs S.S.R. Rajakumar and S. Ramasubramanian, President, Madras Stock Exchange Ltd. S. Ramasubramanian, President, Madras Stock Exchange Ltd. Vs S.S.R. Rajakumar, Saji Cherian, The Executive Director, Madras Stock Exchange Ltd. and S. Ramanathan

Madras High Court · (2003) 116 CompCas 214 : (2003) 4 CompLJ 50 : (2003) 2 LW 190 : (2004) 49 SCL 319

Civil Procedure Code, 1908 (CPC) — Section 114Contempt of Courts Act, 1971 — Section 19

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High Courts25 Feb 2003Dismissed

Mohan Kumar @ Mohan Kumar Pandian Vs The State

Madras High Court · (2003) 02 MAD CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)

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High Courts24 Feb 2003Allowed

Bhajanlal H. Raheja Vs P. Natarajan (died) and N. Shunmuga Raj

Madras High Court · (2003) 2 LW 235

Civil Procedure Code, 1908 (CPC) — Section 96

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High Courts24 Feb 2003Dismissed

Vijayakumar Vs The Inspector of Police

Madras High Court · (2003) 02 MAD CK 0132

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 380, 392

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High Courts24 Feb 2003

V.T. Viswanathan Vs Inspector of Panchayat and District Collector and The Panchayat President

Madras High Court · (2003) 02 MAD CK 0122

Constitution of India, 1950 — Article 226

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High Courts24 Feb 2003Allowed

Sakthi Sugar Limited (Soya Division) Vs Seed Inspector

Madras High Court · (2003) 02 MAD CK 0097

Seeds Act, 1966 — Section 15(1), 15(2), 16, 16(1), 16(2)

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Madras High Court judgments, 2003