COURT ARCHIVE

Madras High Court judgments, 2003

2,075 judgments · page 101 of 104

High Courts22 Jan 2003Allowed

E.S. Chandrasekaran Vs The Director General, Prasar Bharathi (Broadcasting Corporation of India), All India Radio and The Station Director All India Radio

Madras High Court · (2003) WritLR 233

Constitution of India, 1950 — Article 226

High Courts22 Jan 2003Allowed

Arrasu Entertainments Vs The State of Tamil Nadu

Madras High Court · (2003) 01 MAD CK 0059

High Courts22 Jan 2003

S. Abdullakhan Vs The Tribunal for Disciplinary Proceedings, The Government of Tamil Nadu and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2003) 1 MLJ 597

Constitution of India, 1950 — Article 226

High Courts22 Jan 2003

United India Insurance Co. Ltd. Vs Muthulakshmi and Others

Madras High Court · (2006) 1 ACC 448

High Courts21 Jan 2003Dismissed

Anand, Krishnan @ Chetty, S. Suresh and B. Domnic Vs State of Tamil Nadu

Madras High Court · (2003) 2 LW(Cri) 491

Penal Code, 1860 (IPC) — Section 149, 34, 395, 397, 450

High Courts21 Jan 2003

Rajammal and Others Vs Marudammal

Madras High Court · (2003) 2 ARBLR 69 : (2003) 2 LW 247

Contract Act, 1872 — Section 23

High Courts21 Jan 2003Dismissed

K.L. Krishnamurthy, K.L. Subramanian and K.K. Ramesh Babu Vs State

Madras High Court · (2003) 1 LW(Cri) 468

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts21 Jan 2003Dismissed

M. Sarojini, P. Nirmala, R. Santheswari, C. Lakshmi, L. Poongothai, K. Vijaya Lakshmi, A. Sakunthala, R. Nirmala, S. Parama Sivan, D. Rajendran, C. Palanisamy, P. Sadasivam, K. Mohan, B. Senthil Kumar, V. Thangavelu, T. Seetha Devi, K. Shanmugam, B.S. Giriram, A. Balasundaram, K. Sargunan, V. Vijayalakshmi, R. Sadhasivam, S. Perumal, R. Chitra, S.V. Thilagavathy, R. Ravikumar, V. Karthikeyan, R. Vijaya Lakshmi, V. Mugunthan, R. Raghavan, D. Venkatesan, A. Jagadheesan, A. Natarajan, N. Sekar, D. Amudavalli, A. Malliga, A.R. Kuppuraj, N. Muruganantham, I. Shahida Banu, K. Tamilarasi, N. Dhanapaciam, K. Ravi Kumar, S. Arul, K. Selvaraju, K. Subramanian, B. Panneer Selvam, V. Rajendiran, A. Tamilarasu, G. Chinnu, Jegasirpian, M. Krishnamurthy, S. Dhanasekaran, M. Rajendran, N. Thiagarajan, N. Bharathi, D. Mirunalini, D. Usharani, A. Noorjahan, V. Jaishankar, V. Kaliaperumal, K. Babu, S. Anandan, K. Tamilselvan, V. Anuradha, S. Velayutham, P. Palanivel, D. Purushothaman, P. Ramakrishnan, R. Shanthaseelan, D. Shivakumar, K. Murugan, M. Poongavanam, K. Sampath, K. Thirumoorthi, A. Tamizhselvan, G. Ravichandran, K. Rajagopal, R. Kandasamy, T. Bharathi, M. Latha and P. Geetha Vs The State of Tamil Nadu and The Registrar, Tamil Nadu Administrative Tribunal

Madras High Court · (2003) 01 MAD CK 0104

Constitution of India, 1950 — Article 226

High Courts21 Jan 2003Dismissed

Y. Narayanan Vs Suriyan Benefit Fund (Madras) Limited

Madras High Court · (2003) 01 MAD CK 0099

High Courts21 Jan 2003Allowed

Rajammal, Palanivel, Devaki and Rajendran Vs Marudammal

Madras High Court · (2003) 2 LW 247 : (2003) 1 MLJ 468

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100

High Courts21 Jan 2003

Rukmani and Others Vs The Wellington Cantonment

Madras High Court · (2003) 3 CTC 77

Constitution of India, 1950 — Article 227

High Courts20 Jan 2003Dismissed

V. Gnanasekaran and S. Mohan Vs Government of Tamil Nadu and The Managing Director, Poompuhar Shipping Corporation Ltd.

Madras High Court · (2003) 01 MAD CK 0153

Constitution of India, 1950 — Article 226

High Courts20 Jan 2003Allowed

Vijayarajan and Another Vs Mariammal and Another

Madras High Court · (2003) 1 CTC 750

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

High Courts20 Jan 2003Dismissed

Amaravathi Wines Vs The Assistant Commissioner of Excise and Barkat Begum

Madras High Court · (2003) 01 MAD CK 0068

Constitution of India, 1950 — Article 226

High Courts20 Jan 2003

Commissioner of Income Tax Vs G. Venkatesan

Madras High Court · (2003) 131 TAXMAN 516

High Courts14 Jan 2003

Sundar Gnanaolivu rep. by his Power of Attorney Agent Mr. Rukmini Vs Rajendran Gnanavolivu Rep. By its Power of Attorney Agent Veina Gnanavolivu

Madras High Court · (2003) 01 MAD CK 0142

Limitation Act, 1963 — Section 5

High Courts14 Jan 2003Dismissed

Ekambaram Vs The State

Madras High Court · (2003) 1 LW(Cri) 282

Penal Code, 1860 (IPC) — Section 302, 304

High Courts14 Jan 2003

The Management of Mettur Chemical and Industrial Corporation Ltd. Vs K. Govindarajan and The Presiding Officer, Labour Court K. Govindarajan Vs The Management of Mettur Chemical and Industrial Corporation Ltd. and The Presiding Officer, Labour Court

Madras High Court · (2003) 97 FLR 449 : (2003) 2 LLJ 57 : (2003) 1 MLJ 456

Constitution of India, 1950 — Article 226

High Courts14 Jan 2003Dismissed

Joser @ Ponnusamy, Bhaskaran @ Basker, Karuppiah, Murugan and Sampath @ Sampathkumar Vs State (Inspector of Police)

Madras High Court · (2003) 1 LW(Cri) 251

Criminal Procedure Code, 1973 (CrPC) — Section 313, 391, 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2Madras Borstal Schools Act, 1926 — Section 10A

High Courts14 Jan 2003Dismissed

Thirupathi Vs Kothai Aachi

Madras High Court · (2003) 1 CTC 553 : (2003) 2 LW 652 : (2003) 2 LW 395 : (2003) 1 MLJ 465 : (2003) 4 RCR(Civil) 790

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 8 Rule 9, 21