High Courts19 Nov 2003Dismissed
D. Jeyaraj Vs The Managing Director, Tamil Nadu Agro Industries Corporation Limited and The Board of Directors, Tamil Nadu Agro Industries Corporation Limited
Madras High Court · (2003) 11 MAD CK 0141
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 11 of 104
High Courts19 Nov 2003Dismissed
State by Inspector of Police Vs Sivakumar
Madras High Court · (2003) 4 CTC 695
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 302
High Courts19 Nov 2003Allowed
Anjalammal Vs The State of Tamil Nadu and Others
Madras High Court · (2003) 11 MAD CK 0133
Penal Code, 1860 (IPC) — Section 147, 148, 427, 506(2)
High Courts19 Nov 2003Allowed
The State of Tamilnadu Vs Micheal Arul Balan, S.o. Mudiappan and The Registrar, Tamilnadu Administrative Tribunal, Chennai-104
Madras High Court · (2004) 1 MLJ 183
High Courts19 Nov 2003
S. Mohammed Meeran Vs State of Tamilnadu
Madras High Court · (2003) 11 MAD CK 0116
Constitution of India, 1950 — Article 226
High Courts19 Nov 2003
The Salem Co-operative Sugar Mills Ltd. Vs The Commissioner of Income Tax
Madras High Court · (2004) 187 CTR 650 : (2004) 266 ITR 166
Income Tax Act, 1961 — Section 256(2)
High Courts19 Nov 2003Allowed
Murugesan Vs The District Collector and District Magistrate and The State of Tamil Nadu
Madras High Court · (2003) 11 MAD CK 0108
Penal Code, 1860 (IPC) — Section 147, 148, 427, 506(2)
High Courts19 Nov 2003Allowed
Smt. Chellammal Vs The State of Tamil Nadu
Madras High Court · (2003) 11 MAD CK 0107
Penal Code, 1860 (IPC) — Section 147, 148, 427, 506(2)
High Courts19 Nov 2003
Pandyan Hotels Ltd. Vs Commissioner of Income Tax
Madras High Court · (2004) 189 CTR 144 : (2004) 266 ITR 172 : (2004) 137 TAXMAN 542
Income Tax Act, 1961 — Section 2
High Courts19 Nov 2003Allowed
The State of Tamilnadu Vs Micheal Arul Balan, S.o.Mudiappan and The Registrar, Tamilnadu Administrative Tribunal
Madras High Court · (2004) 1 MLJ 183
Constitution of India, 1950 — Article 226
High Courts19 Nov 2003Dismissed
Sadakathullah Appa College and Others Vs All India Council for Technical Education and Others
Madras High Court · (2004) 1 CTC 1 : (2004) 1 MLJ 374 : (2004) WritLR 72
All India Council for Technical Education (Grant of Approval for Starting New Technical Institutions, Introduction of Courses or Programmes and Approval of Intake Capacity of Seats for the Courses or Programmes) Regulations, 1994 — Regulation 5(2)All India Council for Technical Education Act, 1987 — Section 10(1), 13(2), 2, 23, 24
High Courts19 Nov 2003Dismissed
T. Natarajan Vs Indian Oxygen Limited
Madras High Court · (2004) 2 LLJ 58
Industrial Disputes (Central) Rules, 1957 — Rule 61Industrial Disputes Act, 1947 — Section 33, 33(2), 33(3), 33ATamil Nadu Industrial Disputes Rules, 1958 — Rule 65(1)
High Courts19 Nov 2003Allowed
M. Venda Vs The State of Tamil Nadu
Madras High Court · (2003) 11 MAD CK 0041
Constitution of India, 1950 — Article 226
High Courts19 Nov 2003
P. Santhammal Vs State
Madras High Court · (2003) 11 MAD CK 0029
Constitution of India, 1950 — Article 226
High Courts19 Nov 2003
Commissioner of Income Tax Vs Smt. Surekha P. Kothari
Madras High Court · (2004) 135 TAXMAN 539
High Courts18 Nov 2003Allowed
Harman Steel Industries Vs Commercial Tax Officer and Another
Madras High Court · (2006) 146 STC 292
High Courts18 Nov 2003Dismissed
Canara Bank Officers Association Vs Canara Bank
Madras High Court · (2003) 11 MAD CK 0101
High Courts18 Nov 2003Allowed
Perumal Vs The District Magistrate and District Collector and Others
Madras High Court · (2003) 11 MAD CK 0096
Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 21National Security Act, 1980 — Section 14, 2, 2(1), 3, 3(2)
High Courts18 Nov 2003Allowed
G. Venu Vs Syndicate Bank
Madras High Court · (2003) 11 MAD CK 0076
Constitution of India, 1950 — Article 12
High Courts18 Nov 2003Allowed
M. Perumal Vs The State of Tamil Nadu
Madras High Court · (2003) 11 MAD CK 0040
Constitution of India, 1950 — Article 226