High Courts30 Dec 2003Allowed
M. Gopinathan, Mrs. Dhanya Gopinathan, Deepa Gopinathan and Vandana Gopinath Vs The Sub Registrar and The District Collector
Madras High Court · (2003) 12 MAD CK 0091
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 2 of 104
High Courts30 Dec 2003Allowed
S. Sarvothaman and Others Vs S. Gunasekaran
Madras High Court · (2003) 12 MAD CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120(B), 420, 423, 465, 466
High Courts30 Dec 2003
Kokila Vs Swathanthira, Mallika, Thavamani, Abirami and Santhi Swathanthira and Abhirami Vs Kokila, Mallika, Dhavamani and Santhi
Madras High Court · (2003) 12 MAD CK 0079
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Estate Duty Act, 1953 — Section 7Hindu Succession Act, 1956 — Section 23
High Courts30 Dec 2003Allowed
Patel Sureshbhai and Another Vs The Commissioner of Police
Madras High Court · (2004) 1 CTC 442
Constitution of India, 1950 — Article 226
High Courts30 Dec 2003Dismissed
S. Sunayana represented by Father and guardian S. Srinivasan Vs The State of Tamil Nadu and Others
Madras High Court · (2004) WritLR 228
Constitution of India, 1950 — Article 15(1), 15(4)
High Courts30 Dec 2003Allowed
Janarthanan Vs State
Madras High Court · (2003) 12 MAD CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Dec 2003Dismissed
The Council of the Institute of Chartered Accountants of India and Others Vs R. Ayyavoo, Tamil Nadu State Transport Corporation (Kumbakonam Division I) Ltd. and Joint Secretary to the Government of Tamil Nadu, Transport Department, Office of the Commissioner and Secretary to Government
Madras High Court · (2005) 123 CompCas 345 : (2004) 2 LW 248 : (2004) 1 MLJ 543
High Courts29 Dec 2003
Mr. A. Varadharajan Vs State of Tamil Nadu
Madras High Court · (2003) 12 MAD CK 0136
Constitution of India, 1950 — Article 12, 14, 141, 19, 19(1)(g)Madras Prohibition Act, 1937 — Section 17C, 17C(1), 17C(1B)(b), 17C(1B)(c), 17C(1B)(c)(iii)
High Courts29 Dec 2003Dismissed
Sri Ramajayam Constructions Vs The Superintending Engineer, PWD., Water resources Organization
Madras High Court · (2003) 12 MAD CK 0114
Constitution of India, 1950 — Article 226
High Courts29 Dec 2003
Jewana Gowder Vs The District Collector, The District Adi Dravidar and Tribal Welfare Officer, The Special Tahsildar (ADW) and The Project Director, Hill Area Development Programme
Madras High Court · (2003) 12 MAD CK 0092
Constitution of India, 1950 — Article 226
High Courts29 Dec 2003Dismissed
Surya Gears Limited Vs State Industries Promotion Corporation of Tamil Nadu Limited (SIPCOT) (A Government of Tamil Nadu Undertaking) and Sabari Traders
Madras High Court · (2003) 12 MAD CK 0059
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 29(1)
High Courts25 Dec 2003Allowed
National Insurance Co. Ltd. Vs Geetha and Others
Madras High Court · (2006) ACJ 700 : (2004) 1 CTC 401 : (2004) 2 MLJ 296
Contract Act, 1872 — Section 2Insurance Act, 1938 — Section 64VB(1), 64VB(4)
High Courts24 Dec 2003Dismissed
Lakshmana Konar and Another Vs Namalwar Konar (deceased by LRs) and Others
Madras High Court · AIR 2004 Mad 264 : (2004) 2 MLJ 283
Specific Relief Act, 1963 — Section 38, 39
High Courts24 Dec 2003Dismissed
P. Subba Naicker Vs Veluchamy Naicker and Others
Madras High Court · (2004) 1 CTC 742
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Dec 2003Dismissed
State by Public Prosecutor Vs Mathialagan and Others
Madras High Court · (2003) 12 MAD CK 0118
Criminal Procedure Code, 1973 (CrPC) — Section 378
High Courts24 Dec 2003Allowed
Caravan Clothing Company (P) Limited, Mr. M. Balasubramanian, Mr. D. Hiran Kumar and R. Varusai Mohamed Vs Anbu Textiles
Madras High Court · (2003) 12 MAD CK 0112
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Dec 2003Allowed
R. Kamalam Vs The Deputy Registrar of Co-operative Societies, Y.191, Senni Thottam Primary Agricultural Co.operative Bank and The District Judge
Madras High Court · (2004) WritLR 267
Constitution of India, 1950 — Article 226
High Courts24 Dec 2003Allowed
S. Rajagopal Vs BOB Cards Limited
Madras High Court · (2004) 2 LW 257
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Dec 2003Allowed
G. Mary Suseela Vs Micheal and Mariadas
Madras High Court · (2004) 2 LW 434 : (2004) 2 MLJ 346
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Dec 2003Allowed
Natarajan Vs D. Chandrasekaran and Others
Madras High Court · (2004) 3 ACC 476 : (2004) ACJ 701 : (2004) 1 CTC 284
Motor Vehicles Act, 1939 — Section 95(1)Motor Vehicles Act, 1988 — Section 147, 147A