High Courts24 Jan 2003Dismissed
P. Sayambu Nadar Vs V. Subramaniam
Madras High Court · (2003) 1 MLJ 656
Stamp Act, 1899 — Section 35
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 100 of 104
High Courts24 Jan 2003
The Music Academy Vs Inspector General of Registration, District Registrar of Audit and Enquiry Officer and R. Parthasarathy
Madras High Court · (2003) 01 MAD CK 0045
Constitution of India, 1950 — Article 226
High Courts24 Jan 2003Allowed
V.R. Subbaraya Gounder and Sons Vs S.K. Samy and Sons and State
Madras High Court · (2003) 1 LW 549 : (2003) 1 MLJ 536
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 9 Rule 5
High Courts24 Jan 2003Allowed
Ar. Narayanan Vs Special Deputy Collector (Stamps) and The Sub Registrar-II
Madras High Court · AIR 2003 Mad 266 : (2003) 1 MLJ 539
Constitution of India, 1950 — Article 226
High Courts24 Jan 2003
V. Jayabal Vs The Revenue Divisional Officer
Madras High Court · (2003) 01 MAD CK 0033
Constitution of India, 1950 — Article 226
High Courts24 Jan 2003
Dr. S. Ramadoss and Others
Madras High Court · (2003) 1 CTC 461
Civil Procedure Code, 1908 (CPC) — Section 92Contempt of Courts Act, 1971 — Section 12
High Courts24 Jan 2003
M.G. Rajendran, Proprietor Vicram Enterprises, Glowide Trade Wings, Basmma International and A.A. Impex Company Vs The District Forest Officer, Chengalpattu Division and The District Forest Officer, Nellore District
Madras High Court · (2003) 01 MAD CK 0028
Constitution of India, 1950 — Article 226
High Courts24 Jan 2003
Plantation Labour Association Vs The Senior Licensing Officer, Coffee Demonstration Farm, Coffee Board (Owned by Government of India)
Madras High Court · (2003) 01 MAD CK 0027
Constitution of India, 1950 — Article 226
High Courts24 Jan 2003
Tulsyan NEC Ltd. Vs Commissioner of Customs
Madras High Court · (2003) 111 ECR 554 : (2003) 157 ELT 627
Customs Act, 1962 — Section 122
High Courts23 Jan 2003Allowed
Chockalingam Vs Swastik Filaments Pvt. Limited
Madras High Court · (2004) 1 BC 293 : (2003) CriLJ 2500 : (2003) 2 LW(Cri) 534 : (2003) 3 RCR(Criminal) 750
Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1), 205(2)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Jan 2003
P. Sridhar Vs State of Tamil Nadu
Madras High Court · AIR 2003 Mad 216 : (2003) 1 CTC 385 : (2003) 2 LW 220 : (2003) 1 MLJ 583
Constitution of India, 1950 — Article 226
High Courts23 Jan 2003
M.K. Hari Govindan Vs A.R. Rajaram
Madras High Court · AIR 2003 Mad 315
Family Courts Act, 1984 — Section 19
High Courts23 Jan 2003Dismissed
Marimuthu Vs State of Tamil Nadu
Madras High Court · (2003) 01 MAD CK 0057
Constitution of India, 1950 — Article 226
High Courts23 Jan 2003
G. Krishnamoorthy Vs Sukumar, Mahesh Kumar, Arun Kumar, rep. by their brother, Munirathinammal and Palani Babu
Madras High Court · (2003) 1 CTC 405 : (2003) 1 MLJ 623 : (2003) 3 RCR(Civil) 471
Transfer of Property Act, 1882 — Section 52
High Courts23 Jan 2003
Rajam Oil Co. Vs The Ex-Officio Secretary to Government, Food and Consumer Protection Dept., The Addl. District Collector and The District Revenue Officer
Madras High Court · (2003) 01 MAD CK 0015
Constitution of India, 1950 — Article 226
High Courts22 Jan 2003Allowed
United India Insurance Company Ltd. Vs Muthulakshmi, Radhakrishnan and Star Match Factory
Madras High Court · (2004) ACJ 1780 : AIR 2003 Mad 284 : (2003) 1 LW 626 : (2003) 1 MLJ 441
Transfer of Property Act, 1882 — Section 6
High Courts22 Jan 2003Allowed
Chelladurai @ Karuppuswamy, Sundararaj and Murugan Vs State Inspector of Police
Madras High Court · (2003) 2 LW(Cri) 699
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts22 Jan 2003Allowed
K. Pandurangan, Provident Fund Inspector/Enforcement Officer Vs Abdul Shukoor and Co.
Madras High Court · (2003) 2 LLJ 318 : (2003) 1 LW(Cri) 275
Criminal Procedure Code, 1973 (CrPC) — Section 248(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 14(1B), 14A, 14A(1), 14A(2)Factories Act, 1948 — Section 7(1)
High Courts22 Jan 2003Allowed
DCW Ltd. Vs The Collector of Central Excise and The Assistant Collector of Central Excise
Madras High Court · (2003) 159 ELT 57 : (2003) 1 MLJ 608
Central Excises and Salt Act, 1944 — Section 11A, 11A(1)
High Courts22 Jan 2003Allowed
R. Ravi Vs The Regional Transport Officer and The Commissioner of Customs
Madras High Court · AIR 2004 Mad 68 : (2003) 111 ECR 20 : (2003) 159 ELT 158
Constitution of India, 1950 — Article 226