High Courts30 Jan 2003
R. Rajalakshmi Vs The Inspector General of Registration, The Registrar and The Special Deputy Collector (Stamps), Collector Office
Madras High Court · (2003) 01 MAD CK 0115
Registration Act, 1908 — Section 47A(1)
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 98 of 104
High Courts30 Jan 2003Allowed
The Commissioner, Thirukkazhukundram Panchayat Union Vs Authority appointed undertaking the Minimum Wages Act, (Deputy Commissioner of Labour II), K.A. Harikrishnan, K. Natarajan, K. Madhimaran, N. Durai, N. Siva, N. Lakshmikandhan, K. Gopal, K. Natarajan, K. Dhanasu, G. Ponnusamy, P. Muthu, K. Baskaran, S. Raman, Muthukrishnan, A. Chinnasamy, K. Chinnadurai, G. Radhakrishnan, G. Balan, K. Sabapathy, R. Raman, M. Renganathan, V. Ramachandran, T.K. Tharuman, V. Elumalai, K. Madhurai, E. Nagappan, S. Munusamy, R. Chellappan, T. Chinnapaiyan, K. Munusamy, K. Adhimoolam, K. Radhakrishnan, R. Murugesan, V. Vadivel Naicker, G. Parasuraman, A. Kesavan, S. Chockalingam, R. Kannappan, S. Venugopal, Muthial Reddiar, C. Munusamy, E. Ekambaram, M. Lingam and M. Parthasarathy
Madras High Court · (2003) 97 FLR 715 : (2003) 2 LLJ 352
Constitution of India, 1950 — Article 226
High Courts30 Jan 2003Dismissed
L. Suresh, Sole Proprietor, Ananda Picture Circuit Vs P. Ravi, Proprietor: Padmini Pictures and B.R. Andalammal
Madras High Court · (2003) 01 MAD CK 0086
Original Side Rules — Order 36 Rule 11
High Courts30 Jan 2003Allowed
Mohan, Sundaravadivel, Babu, Sadasivam, Dhanapal, Selvam, Raja, Ganesan, Vijayakumar, Shanmugham, Karupannan, Arumugham, Ramu, Shanmugham, Bragatheeswaran and Raman Vs State by Inspector of Police, Pasupathypalayam P.S. and Revenue Divisional Officer-cum-Sub-Divisional Magistrate
Madras High Court · (2003) 01 MAD CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Jan 2003
P. Ganesan Vs The Inspector General of Registration, The Registrar and The Special Deputy Collector (Stamps), Collector Office
Madras High Court · (2003) 01 MAD CK 0034
Registration Act, 1908 — Section 47A(1)
High Courts30 Jan 2003Allowed
P. Ramakrishnan and V.K. Mohandas Vs Union of India (UOI)
Madras High Court · (2003) 2 LLJ 463
Constitution of India, 1950 — Article 226
High Courts30 Jan 2003
S. Jahubar Ali Vs The State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2003) 01 MAD CK 0022
Constitution of India, 1950 — Article 226
High Courts30 Jan 2003Dismissed
S. Venkataraman Vs Union of India (UOI)
Madras High Court · (2003) 1 CTC 594
Constitution of India, 1950 — Article 226
High Courts30 Jan 2003Dismissed
Sudha @ Sudhakar, Balaji, Balaji @ Mohan and Dhana @ Dhanasekaran Vs State
Madras High Court · (2003) 1 LW(Cri) 434
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114(3)Penal Code, 1860 (IPC) — Section 326, 392, 397, 506
High Courts30 Jan 2003Allowed
Keystone India (Pvt.) Ltd. Vs Regional Provident Fund Commissioner and Others
Madras High Court · (2003) 2 LLJ 657
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 8F(2), 8G
High Courts29 Jan 2003Dismissed
Management of Christian Medical College and Hospital Vs Presiding Officer, Labour Court and Another
Madras High Court · (2003) 2 LLJ 651
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts29 Jan 2003Allowed
K.C. Gandhi Vs The Group Commandant, Central Industrial Security Force, The Deputy Inspector General, Central Industrial Security Force, The Inspector General, Central Industrial Security Force and The Under Secretary to Government of India, Ministry of Home Affairs
Madras High Court · (2003) 01 MAD CK 0118
Central Industrial Security Force Act, 1968 — Section 8Central Industrial Security Force Rules, 1969 — Rule 29A, 34, 34(1), 34(2)
High Courts29 Jan 2003Allowed
Union of India (UOI) and The Chairman, Union Public Service Commission Vs The Central Administrative Tribunal and Shobh Nath Ram, Superintending Engineering, Central Ground Water Board
Madras High Court · (2003) 01 MAD CK 0110
Constitution of India, 1950 — Article 226
High Courts29 Jan 2003Partly Allowed
Managing Director, Tamil Nadu State Transport Corporation, (Coimbatore Division-I) Ltd. Vs Abdul Salam, Jameela, Laila, Sainabha, Kabeer, Meharaj and P. Selvaraj
Madras High Court · (2004) ACJ 1827 : (2003) 2 LW 75
Motor Vehicles Act, 1988 — Section 173
High Courts29 Jan 2003Dismissed
K. Palanisamy, M.K. Palanisamy alias Palaniyappan and K. Subramaniam Vs Kaliammal
Madras High Court · AIR 2003 Mad 346
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts29 Jan 2003Allowed
K. Saroja Vs Secretary to Government of Tamil Nadu, Public (Political Pension II) Department, Secretariat and The Collector of Perambalur District
Madras High Court · (2003) 2 LW 132
Constitution of India, 1950 — Article 226
High Courts29 Jan 2003
Sivakumar and Sampoornam Vs State
Madras High Court · (2003) CriLJ 3690 : (2003) 1 LW(Cri) 139
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 201, 302, 304, 34
High Courts28 Jan 2003Allowed
The Madurai Kamaraj University Administrative Staff Welfare Association and Another Vs The Madurai Kamaraj University and Another
Madras High Court · (2003) 2 CTC 54
Constitution of India, 1950 — Article 226Maduraj Kamaraj University Act, 1965 — Section 20, 9
High Courts28 Jan 2003
Seshasayee Paper and Boards Ltd. Vs Commissioner of Income Tax and Others
Madras High Court · (2003) 261 ITR 63
High Courts28 Jan 2003Allowed
Seshasayee Paper and Boards Ltd. Vs The Commissioner of Income Tax, (Central II), The Deputy Commissioner of Income Tax and The Assistant Commissioner of Income Tax
Madras High Court · (2004) 186 CTR 567
Constitution of India, 1950 — Article 226