High Courts31 Dec 2002
Commissioner of Income Tax Vs Madras Radiators and Pressings Ltd.
Madras High Court · (2003) 183 CTR 332 : (2003) 264 ITR 620
Income Tax Act, 1961 — Section 36(1), 43B
COURT ARCHIVE
Madras High Court judgments, 2002
2,342 judgments · page 2 of 118
High Courts31 Dec 2002Dismissed
United India Insurance Company Ltd. and Another Vs Tiruvalluvar Transport Corporation Ltd. and Others
Madras High Court · (2003) 1 CTC 156 : (2003) 1 LW 534 : (2003) 1 MLJ 323
Motor Vehicles Act, 1988 — Section 110A, 166, 2, 95
High Courts30 Dec 2002Dismissed
M.A. Ranganathan Vs The Collector, The Revenue Divisional Officer, The Superintendent of Police, The Special Officer, Bonded Labour, Kaliyana Gounder, Smt. Parvathi, Murugan, Thanikkotti, P. Palinichamy, Nandakumar, Anandan, The Inspector of Police, Central Crime Branch, The Tahsildar, Chinnakannu, Govindan, Palaniyappan, Dadayan, Palanivelu and Ramasamy
Madras High Court · (2003) 2 LW(Cri) 544
Constitution of India, 1950 — Article 226
High Courts30 Dec 2002
R. Chandravelu Vs The Superintending Engineer, World Bank Circle, Tamil Nadu Housing Board and M. Santhanam, Arbitrator
Madras High Court · (2003) 2 ARBLR 280 : (2003) 2 LW 37
High Courts30 Dec 2002Allowed
Master J. Rajkumar rep. by his father and natural guardian Mr. D. Joseph Vs The Secretary, Educational Department, Government of Tamil Nadu Secretariat, The Director of Medical Education, Directorate of Medical Education and The Secretary, Selection Committee, Directorate of Medical Education
Madras High Court · (2003) WritLR 115
Constitution of India, 1950 — Article 16(4), 226, 41
High Courts30 Dec 2002
Aruna Sugars Limited Vs The State of Tamil Nadu, Smt. Chandralekha, District Collector, Mr. Panchapakesan, Superintendent of Police, Mr. Uthirakumaran, Revenue Divisional Officer and The Inspector General of Police, Prohibition and Excise A.V.M. Cattle and Poultry Feeds Manufacturing Industries Vs The State of Tamil Nadu
Madras High Court · (2003) WritLR 314
Constitution of India, 1950 — Article 226
High Courts30 Dec 2002
The Superintending Engineer, World Bank Circle, Tamil Nadu Housing Board Vs M. Santhanam, Arbitrator and R. Chandravelu R. Chandravelu Vs The Superintending Engineer, World Bank Circle, Tamil Nadu Housing Board and M. Santhanam, Arbitrator
Madras High Court · (2002) 12 MAD CK 0103
High Courts30 Dec 2002Dismissed
Mohamad Asik and Another Vs State of Tamil Nadu
Madras High Court · (2003) CriLJ 2468
Criminal Procedure Code, 1973 (CrPC) — Section 165Explosive Substances Act, 1908 — Section 4, 5Penal Code, 1860 (IPC) — Section 120B
High Courts27 Dec 2002
The Bombay Burmah Trading Corporation Ltd. Vs The Deputy Director, Project Tiger and The Field Director (Project Tiger), Conservator of Forest
Madras High Court · (2003) 1 LW 276
Constitution of India, 1950 — Article 226
High Courts27 Dec 2002Dismissed
Aalagupandi, Sangaiah and Chellapandi Vs State by Inspector of Police, Kayatharu Police Station
Madras High Court · (2002) 12 MAD CK 0212
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 304(1), 304(2), 34
High Courts27 Dec 2002Dismissed
A.S. Parveen Akthar Vs The Union of India (UOI) and Tamil Nadu Advocates Meelad Forum
Madras High Court · (2003) 1 LW 370 : (2003) 1 LW(Cri) 115
Constitution of India, 1950 — Article 226Muslim Personal Law (Shariat) Application Act, 1937 — Section 2
High Courts27 Dec 2002Dismissed
G. Ramanujam Vs Union of India (UOI), State of Tamil Nadu and The Registrar, High Court C. Venkataraman Vs The Union of India (UOI)
Madras High Court · (2003) WritLR 57
High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 17A
High Courts27 Dec 2002Allowed
Apple Credit Corporation Ltd. Vs S.J. Marine Services (P) Ltd.
Madras High Court · (2002) 12 MAD CK 0171
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204(4), 357Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts27 Dec 2002Dismissed
K. Krishnan and K. Varadan Vs S. Mari Naicker and Kannammal
Madras High Court · (2003) 1 CTC 290 : (2003) 1 MLJ 277 : (2003) 2 RCR(Civil) 27
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts27 Dec 2002Allowed
S. Raghavaperumal @ Ramadoss Vs G. Nataraj, N. Kannammal, P. Mounagurusamy and Sri Sathyam Cotton and Synthetic Mills (P) Ltd.
Madras High Court · (2002) 12 MAD CK 0124
Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 420
High Courts27 Dec 2002Dismissed
N. Nallasamy Vs K.N. Perumal, K.N. Subbiah Gounder, K. Perumal Gounder, K. Muthammal, K. Thambi and K. Palaniappan
Madras High Court · AIR 2003 Mad 200 : (2003) 3 LW 532 : (2003) 1 MLJ 439
High Courts27 Dec 2002Dismissed
The Zonal Director, Narcotics Control Bureau Vs Alai Joseph Iruthairaj @ Raja and State
Madras High Court · (2002) 12 MAD CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 432, 432(5), 432(7)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 32A, 8Tamil Nadu Suspension of Sentence Rules, 1982 — Rule 23
High Courts27 Dec 2002Dismissed
Dr. V. Geetha Vs The State of Tamil Nadu
Madras High Court · (2003) WritLR 79
Constitution of India, 1950 — Article 226
High Courts26 Dec 2002Allowed
United Industrial Engineers and Others Vs Sundaram Finance Services Limited
Madras High Court · (2003) 2 ARBLR 470 : (2003) 2 MLJ 367
Arbitration and Conciliation Act, 1996 — Section 8
High Courts26 Dec 2002
Sri Balamurugan Educational and Charitable Trust Vs The Government of Tamil Nadu and The Registrar, Periyar University
Madras High Court · (2003) 1 CTC 590
Constitution of India, 1950 — Article 226