High Courts02 Dec 2002Allowed
Person Publicity Vs The Corporation of Madras
Madras High Court · (2003) 1 CTC 219
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Madras High Court judgments, 2002
2,342 judgments · page 11 of 118
High Courts02 Dec 2002
Mr. G. Krishnakumar Vs The State of Tamil Nadu
Madras High Court · (2003) 2 LW 148
Constitution of India, 1950 — Article 226
High Courts02 Dec 2002
Commissioner of Income Tax Vs Coromandal Indag Products (P.) Ltd.
Madras High Court · (2003) 184 CTR 278 : (2003) 260 ITR 289 : (2003) 129 TAXMAN 820
Income Tax Act, 1961 — Section 271(1), 35(1)
High Courts02 Dec 2002Allowed
Chengalrayan Co-operative Sugar Mills Ltd. Vs Commissioner of Income Tax
Madras High Court · (2003) 261 ITR 575
Income Tax Act, 1961 — Section 256, 28
High Courts01 Dec 2002Dismissed
Titanium Tantulum Products Ltd. Vs Customs Central Excise (Gold Control Appellate Tribunal) and Assistant Commissioner, Central Excise
Madras High Court · (2003) 162 ELT 85
Constitution of India, 1950 — Article 226
High Courts29 Nov 2002Allowed
R. Shiyamalanathan Vs The District Collector, The Revenue Divisional Officer, The Sub-Collector and Indian Overseas Bank
Madras High Court · (2002) 11 MAD CK 0152
Constitution of India, 1950 — Article 226
High Courts29 Nov 2002Dismissed
Poorani @ Shenbagaparvathi, Raja and Manikandan Vs Ramanathan
Madras High Court · (2002) 11 MAD CK 0139
Criminal Procedure Code, 1973 (CrPC) — Section 397(1), 401
High Courts29 Nov 2002Partly Allowed
Seaiyur Government High School, Development Welfare Association Vs Commissioner, Tambaram Municipality, Secretary to Government of Tamil Nadu, Revenue Department, The Collector of Chengai-MGR District and Principal, Sri Sankara Vidyalaya Matriculation Higher Secondary School
Madras High Court · (2002) 11 MAD CK 0093
High Courts29 Nov 2002Dismissed
N.S. Ravichandran Vs The Management of Thanthai Periyar Transport Corporation, The Management of Puratchi Thalaivar M.G.R. Transport Corporation and Presiding Officer, I Addl. Labour Court
Madras High Court · (2002) 11 MAD CK 0073
Constitution of India, 1950 — Article 226
High Courts29 Nov 2002Dismissed
S. Ramasamy Gurukal Vs K.C. Mahalinga Gurukal
Madras High Court · (2003) 1 MLJ 281
Negotiable Instruments Act, 1881 (NI) — Section 20
High Courts29 Nov 2002Dismissed
S. Vasanthi @ Srimathi @ Srinidhi @ Kamala @ Suganya Vs State
Madras High Court · (2002) 11 MAD CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts29 Nov 2002
Pavithra, rep. by Power Agent S. Rajkumar Kalingarayar Vs Rahul Raj
Madras High Court · AIR 2003 Mad 138 : (2003) 2 LW 431 : (2003) 1 MLJ 182 : (2003) 3 RCR(Civil) 456
Civil Procedure Code, 1908 (CPC) — Section 151Family Courts Act, 1984 — Section 13Hindu Marriage Act, 1955 — Section 13(1)
High Courts29 Nov 2002
C. Balakrishnan, President, Paddy Producers Welfare Association Vs The State of Tamilnadu and Others
Madras High Court · (2003) WritLR 380
Constitution of India, 1950 — Article 226
High Courts29 Nov 2002Dismissed
M. Manoharadhas Vs C. Arumughaperumal Pillai and Another
Madras High Court · (2003) 1 CTC 539
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Registration Act, 1908 — Section 17Specific Relief Act, 1963 — Section 19
High Courts29 Nov 2002
C. Balakrishnan, President, Paddy Producers Welfare Association Vs The State of Tamilnadu
Madras High Court · (2003) WritLR 380
Constitution of India, 1950 — Article 226
High Courts28 Nov 2002
N. Selvam Vs The Deputy Registrar of Cooperative Societies, Z.C. 66 Singalanthi Primary Agriculture Cooperative Bank Ltd.
Madras High Court · (2002) 11 MAD CK 0179
Constitution of India, 1950 — Article 226
High Courts28 Nov 2002
Kaliappan, Veerasimman and K.P. Rangaraj Vs Vijayalakshmi and Ramasamy Gounder
Madras High Court · (2003) 1 MLJ 291
High Courts28 Nov 2002
JK Pharmachem Limited Vs Tamil Nadu Electricity Regulatory Commission, The State of Tamil Nadu and The Tamil Nadu Electricity Board Krishna Alloys, represented by N. Anbalagan, Director Vs The State of Tamil Nadu and The Tamil Nadu Electricity Board Yogalakshmi Spinning Mills (P) Limited, Ennar Spinning Mills (P) Limited, Kalappatti Spinning Mills (P) Ltd. and Annur K.P.K. Spinning Mills (P) Limited Vs The State of Tamil Nadu and The Chairman, Tamil Nadu Electricity Board
Madras High Court · (2002) 11 MAD CK 0141
Electricity Regulatory Commission Act, 1998 — Section 27
High Courts28 Nov 2002Allowed
Sri Santhakula Sowmynarayana, Kavaraya Podu Nithi Vs The Collector, The Assistant Commissioner, Excise Department, The Deputy Tahsildar (Excise), R. Panjavarnam Pillai and Top Star Wines
Madras High Court · (2003) 1 MLJ 309
Constitution of India, 1950 — Article 226