High Courts10 Jan 2003Dismissed
Kailash Rohera, Dr. C. Karmegam, R.S. Murugan and R. Sivakami Vs First Leasing Company of India Limited
Madras High Court · (2004) 1 BC 265 : (2003) 117 CompCas 215
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 103 of 104
High Courts09 Jan 2003Dismissed
Poonam Easwardas, Proprietrix, Kaleel Corporation Vs Employees' State Insurance Corporation
Madras High Court · (2003) 1 LW 685
Employees State Insurance Act, 1948 — Section 2(9)
High Courts09 Jan 2003Allowed
Ramamurthy alias Ramu and Nataraj Vs Inspector of Police
Madras High Court · (2003) 01 MAD CK 0149
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 341
High Courts09 Jan 2003Dismissed
Muraleedharan Vs State
Madras High Court · (2003) 01 MAD CK 0129
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 120B, 302, 307
High Courts09 Jan 2003Allowed
Arunachala Mudaliar Vs Jayalakshmi Ammal and V.R. Rajasekharan
Madras High Court · AIR 2004 Mad 180 : (2003) 1 CTC 355 : (2003) 1 LW 673 : (2003) 1 MLJ 626
High Courts09 Jan 2003Allowed
T. Rajesh Kumar Vs The Principal, Lakshmipuram College of Arts and Science and The Registrar, Manonmaniam Sundaranar University
Madras High Court · (2003) 01 MAD CK 0072
Constitution of India, 1950 — Article 226
High Courts09 Jan 2003Allowed
S. Natarajamurthy Vs The Commercial Tax Officer
Madras High Court · (2003) 131 STC 280
Constitution of India, 1950 — Article 226
High Courts09 Jan 2003Dismissed
C. Damodarasamy Vs Government of India and Life Insurance Corporation of India
Madras High Court · (2003) 97 FLR 655 : (2003) 2 LLJ 469 : (2003) WritLR 745 : (2003) WritLR 129
Constitution of India, 1950 — Article 226
High Courts09 Jan 2003Dismissed
Rathinam Pillai and Jayaraman Vs Chellammal, Chinnaswamy, Seeli Naicker, Ponnuthayammal @ Ammani Ammal, Somu, Balakrishnan, Sadhasivam, Sethu, Sundari and Kanagu Chellammal Vs Rathinam Pillai, Jayaraman, Seeli Naicker, Ponnuthayammal @ Ammani Ammal, Somu, Balakrishnan, Sadhasivam, Sethu, Sundari and Kanagu
Madras High Court · (2003) 1 CTC 271
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts09 Jan 2003Allowed
The Assistant Director, Enforcement Directorate, Government of India Vs Khader Sulaiman, P. Krishnasamy and J. Sampath Kumar
Madras High Court · (2005) 126 CompCas 83 : (2003) CriLJ 3468 : (2003) 1 LW(Cri) 298 : (2005) 63 SCL 248
Constitution of India, 1950 — Article 14, 20(3), 21, 22, 26(3)Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 29, 464(2)Customs Act, 1962 — Section 107, 108
High Courts08 Jan 2003
K. Venugopal (died) and Others Vs The Commissioner and Secy. to Govt. of Tamil Nadu, Social Welfare Dept. and Others
Madras High Court · (2003) 1 CTC 649 : (2003) 2 LW 526 : (2003) 2 MLJ 121
Civil Procedure Code, 1908 (CPC) — Section 100, 9, 96
High Courts08 Jan 2003
Subbiah Vs State of Tamil Nadu and Another
Madras High Court · (2003) 1 CTC 647
Arbitration Act, 1940 — Section 28
High Courts08 Jan 2003Dismissed
Department of Posts, Vellore Division Vs Smt. Beula Arulrathinam and Registrar, Central Administrative Tribunal
Madras High Court · (2003) 1 CTC 342
Constitution of India, 1950 — Article 226
High Courts08 Jan 2003Allowed
M. Chelladorai Vs Joint Director of School Education (Higher Secondary), District Educational Officer, Correspondent, C.S.I. Higher Secondary School and J. Evangline, B.T. Assistant (Promotee) CSI Higher Secondary School
Madras High Court · (2003) WritLR 304
Constitution of India, 1950 — Article 226
High Courts08 Jan 2003Allowed
P. Lakshmanan, R. Rajendra Kumar and A. Abubakkar Sithic Vs The Commissioner, Corporation of Chennai, S. Sheik Meeran, A. Xavier Arulraj, V. Murugan, K. Eswaran, G. Gopalakrishnan, B. Selvam and P. Ramkumar
Madras High Court · (2003) 01 MAD CK 0079
Constitution of India, 1950 — Article 226
High Courts08 Jan 2003Dismissed
M. Someswaran and R. Viswanathan Vs State of Tamil Nadu, Tamil Nadu Public Service Commission, Association of Tamil Nadu Highways Engineers and Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2003) 01 MAD CK 0078
Constitution of India, 1950 — Article 226
High Courts08 Jan 2003
M. Arumugam Vs The District Revenue Officer, The Inspector of Police, Civil Supplies C.I.D. and The Regional Manager, Tamil Nadu Civil Supplies Corporation Limited
Madras High Court · (2003) 01 MAD CK 0071
Constitution of India, 1950 — Article 226
High Courts08 Jan 2003
B. Manoharan Vs The General Manager (South) Chennai Telephones and The Deputy General Manager (South West) Chennai Telephones
Madras High Court · AIR 2003 Mad 421
Constitution of India, 1950 — Article 226
High Courts08 Jan 2003Dismissed
T. Dulip Singh Vs Chief Controlling Revenue Authority and Inspector General of Registration and Registrar of Assurances
Madras High Court · (2003) 1 CTC 295
Constitution of India, 1950 — Article 226
High Courts08 Jan 2003
Kozhi @ Karuppasamy Vs State Of Tamil Nadu
Madras High Court · (2003) 01 MAD CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 102, 300, 302, 304, 506(ii)