High Courts13 Dec 2002Dismissed
Dr. P. Radhakrishnan Vs Madras Institute of Development Studies
Madras High Court · (2002) 12 MAD CK 0126
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2002
2,342 judgments · page 6 of 118
High Courts13 Dec 2002Allowed
Ethiraja Naicker Vs Krishnan, Subramanian and Audikesavan (died) Krishnan and Subramanian Vs Ethiraja Naicker and Audikesavan(died)
Madras High Court · (2003) 1 MLJ 173
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts13 Dec 2002
Penguin Textiles Ltd. Vs The Appellate Authority for Industrial and Financial Reconstruction, Board of Industrial and Financial Re-construction, Indian Bank and Cotton Supplies of PTL
Madras High Court · (2002) 12 MAD CK 0069
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 3(1)
High Courts13 Dec 2002Dismissed
P. Chandramouli and United India Insurance Company Ltd. Vs Smt. K. Gomathi Ammal (deceased), Alamelu, Meenambigai, Jayalakshmi, Pankajam and Rama Thilagam
Madras High Court · (2003) 2 ACC 49 : (2004) ACJ 98 : (2003) 1 LW 85 : (2003) 1 MLJ 421
Motor Vehicles Act, 1988 — Section 173
High Courts13 Dec 2002
Official Liquidator Vs T. Sudarsan and Others B. Rajagopal and Another Vs Official Liquidator
Madras High Court · (2003) 116 CompCas 88 : (2004) 49 SCL 694
Companies (Court) Rules, 1959 — Rule 130, 260, 261Companies Act, 1956 — Section 2(30), 433, 478, 519, 542
High Courts13 Dec 2002Allowed
Lakshmanan Vs State
Madras High Court · (2003) 1 LW(Cri) 405
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts13 Dec 2002Allowed
Ethiraja Naicker Vs Krishnan, Subramanian and Audikesavan (died) Krishnan and Subramanian Vs Ethiraja Naicker and Audikesavan (died)
Madras High Court · (2003) 1 MLJ 173
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts13 Dec 2002
C. Thirumoorthy and T. Vijaya Vs Kanakachalam and Periyasamy
Madras High Court · (2002) 12 MAD CK 0008
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts12 Dec 2002
Commissioner of Income Tax Vs THANGAMALIGAI
Madras High Court · (2003) 130 TAXMAN 487
High Courts12 Dec 2002Dismissed
N. Ezhumalai Vs Baby
Madras High Court · (2002) 12 MAD CK 0161
Hindu Marriage Act, 1955 — Section 13(1)
High Courts12 Dec 2002
A. Syed Ibrahim Vs The State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2002) 12 MAD CK 0145
Constitution of India, 1950 — Article 226
High Courts12 Dec 2002Dismissed
Tvl. New Krishna Bhavan Vs The Deputy Commercial Tax Officer, The Appellate Assistant Commissioner, The Joint Commissioner III, (S.M.R.) (CT) and The Tamil Nadu Taxation Special Tribunal
Madras High Court · (2002) 12 MAD CK 0137
Constitution of India, 1950 — Article 226
High Courts12 Dec 2002Partly Allowed
Special Tahsildar and Land Acquisition Officer Vs Daisy Morayin, Antony T. Morayin, Titan T. Morayin, Maickel T. Morayin and Amburose J. Morayin
Madras High Court · (2003) 1 CTC 321 : (2003) 1 LW 91 : (2003) 1 MLJ 220
Land Acquisition Act, 1894 — Section 54
High Courts12 Dec 2002
Chandradevi, Kamalanantha, Balan @ Balendran, Mayilvaganan, Nanda @ Nandakumar, Sathish @ Sathiskumar and Premananda @ Premkumar @ Ravi Vs State of Tamil Nadu by Inspector of Police, C.B., C.I.D.
Madras High Court · (2002) 12 MAD CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 164, 211, 212, 213, 218Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 109, 114, 120B, 142, 201
High Courts12 Dec 2002Dismissed
John Sylem Vs Chanthanamuthu Pillai (died) and State of Tamil Nadu
Madras High Court · AIR 2003 Mad 374 : (2004) 1 CivCC 144
High Courts12 Dec 2002Allowed
New India Assurance Company Limited Vs Anandalatchumi, Chandran, The Managing Director, Sakthi Beverages (P) Ltd. and United India Insurance Company Ltd. The Managing Director, Sakthi Beverages (P) Ltd., Now re-named as A.B.T. Industries Ltd. and United India Insurance Company Ltd. Vs Anandha Lakshmi, Chandran and New India Assurance Company Ltd.
Madras High Court · (2003) 1 MLJ 233
Motor Vehicles Act, 1988 — Section 173
High Courts12 Dec 2002Allowed
Gemini Pictures Circuit P. Ltd. Vs M. Ramaswamy and P.L.S. Kannan, Proprietor, Gayathri Release
Madras High Court · (2003) 1 LW 614
Civil Procedure Code, 1908 (CPC) — Section 96(1)
High Courts11 Dec 2002
CWT Vs Alfred and Berg Co. (I) (P) Ltd.
Madras High Court · (2003) 129 TAXMAN 743
High Courts11 Dec 2002Dismissed
Ka. Jeevanandan, Additional Director of Ex-Servicemen Welfare Vs Union of India (UOI), Union Public Service Commission, State of Tamil Nadu and The Central Administrative Tribunal
Madras High Court · (2002) 12 MAD CK 0176
Constitution of India, 1950 — Article 226