COURT ARCHIVE

Madras High Court judgments, 2003

2,075 judgments · page 93 of 104

High Courts17 Feb 2003Dismissed

Tamil Nadu Essential Plant Nutrients Manufacturers and Marketeers Association Vs Union of India (UOI) and The Director of Agriculture/Controller of Fertiliser for State of Tamil Nadu

Madras High Court · (2003) 02 MAD CK 0108

Constitution of India, 1950 — Article 226

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High Courts17 Feb 2003Allowed

Garuda Chit and Trading Co. P. Ltd., T.P. Narayanan, Chairman and Director, Garuda Chit and Trading Co. P. Ltd. and T.K. Gopinath, Managing Director Vs Coramandel Indag Products P. Ltd.

Madras High Court · (2003) 1 LW 696 : (2003) 1 MLJ 707

Original Side Rules — Order 36 Rule 1

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High Courts17 Feb 2003Allowed

T. Govindaraju Naidu Vs The Special Deputy Collector (LA), Tamil Nadu Housing Board Schemes

Madras High Court · (2003) 2 LW 260 : (2003) 2 MLJ 244

Constitution of India, 1950 — Article 226

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High Courts17 Feb 2003Allowed

Mrs. J. Padmavathy Vs State of Tamil Nadu

Madras High Court · (2003) 02 MAD CK 0066

Constitution of India, 1950 — Article 226

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High Courts17 Feb 2003Dismissed

S. Sivagami Vs Periasamy and The Original Insurance Company

Madras High Court · (2003) 02 MAD CK 0058

Constitution of India, 1950 — Article 227

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High Courts17 Feb 2003Dismissed

Government of Tamil Nadu Vs S. Marimuthu and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2003) 02 MAD CK 0047

Constitution of India, 1950 — Article 226

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High Courts17 Feb 2003Allowed

K. Selvaraj and D.R. Krishnamurthy Vs State of Tamil Nadu

Madras High Court · (2003) WritLR 659

Constitution of India, 1950 — Article 226

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High Courts17 Feb 2003Allowed

Ramalingam Vs State

Madras High Court · (2003) 2 CTC 599 : (2003) 1 LW(Cri) 477

Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 195(1), 195(2)Penal Code, 1860 (IPC) — Section 172, 182, 188

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High Courts14 Feb 2003

Ashok Leyland Limited Vs The Presiding Officer, Second Addl. Labour Court and M. Shyam Sundar N. Shiyam Sundar Vs The Presiding Officer, Second Addl. Labour Court and The Management of Ashok Leyland Limited

Madras High Court · (2003) 2 LLJ 1047

Constitution of India, 1950 — Article 226

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High Courts14 Feb 2003

P. Ochu Vs Mrs. Selsa, Prakash Kumar and Priyanga

Madras High Court · (2004) 4 BC 471

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts14 Feb 2003Allowed

The Special Tahsildar (LA), Adi Dravidar Welfare Vs Parimala, Saraswathi Ammal, G. Velmurugan and K. Gangadharan

Madras High Court · (2003) 2 LW 68 : (2003) 1 MLJ 553

Land Acquisition Act, 1894 — Section 4(1)

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High Courts14 Feb 2003Allowed

S. Subramaniam Vs R. Natarajan

Madras High Court · (2003) 02 MAD CK 0100

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts14 Feb 2003Dismissed

Thanickachalam and Mrs. Virthabai Vs State

Madras High Court · (2003) CriLJ 2666

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts14 Feb 2003

Western Exports India (P) Ltd. Vs Indian Overseas Bank and P. Padmavathi Sujatha Jayakar Vs Indian Overseas Bank and Western Exports (India) Pvt. Ltd.

Madras High Court · (2003) 117 CompCas 319

Constitution of India, 1950 — Article 226

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High Courts14 Feb 2003Dismissed

Arumugam Vs M. Rangasamy and Palani Gounder

Madras High Court · (2003) 4 LW 113

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 95Limitation Act, 1908 — Article 134, 180, 15, 15(1)

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High Courts13 Feb 2003

Kunal Singh Vs Union of India and Another

Madras High Court · (2003) 02 MAD CK 0143

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 2(i), 2(i)(v), 2(o), 2(t)

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High Courts13 Feb 2003Partly Allowed

Ramalingam Vs State

Madras High Court · (2003) 02 MAD CK 0127

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304I

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High Courts13 Feb 2003Dismissed

A. Thiagarajan Prop. Sri Venkateswar Agency Vs Indo Burmah Petroleum Corporation Ltd.

Madras High Court · (2003) 02 MAD CK 0104

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High Courts13 Feb 2003Dismissed

K. Sukumaran Vs The Union of India (UOI) and The State of Tamil Nadu

Madras High Court · (2003) WritLR 243

Constitution of India, 1950 — Article 226

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High Courts13 Feb 2003

V-Can Network (P) Ltd. Vs The Home Secretary, Government of Tamil Nadu, The Director General of Police and The Commissioner of Police N. Seeni Prakash, V. Selvam, A. Chandru, T. Shyamala Kumari and J. Nagarajan Vs The State of Tamil Nadu and Commissioner of Police

Madras High Court · (2004) 2 BC 182 : (2004) 118 CompCas 280 : (2003) CriLJ 3971

Constitution of India, 1950 — Article 226

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