High Courts14 Oct 2003Dismissed
K. Bagyalakshmiammal and K. Manoharan Vs State
Madras High Court · (2004) 2 LW(Cri) 898
Criminal Procedure Code, 1973 (CrPC) — Section 154, 482
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 23 of 104
High Courts14 Oct 2003Dismissed
D. Issac Jepakumar Vs Government of Tamil Nadu and Tamil Nadu Housing Board
Madras High Court · (2003) 10 MAD CK 0109
Constitution of India, 1950 — Article 14, 16
High Courts14 Oct 2003
Adayar Venkatarathnam Nagar Residents Welfare Assocaition Vs The Government of Tamil Nadu and Others
Madras High Court · AIR 2004 Mad 159
High Courts14 Oct 2003Dismissed
Raghunath V. Nair Vs State, by The Inspector of Police
Madras High Court · (2003) 10 MAD CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts14 Oct 2003Dismissed
Nagaraj and Lingammal Vs C.P. Munikrishnappa and Others
Madras High Court · (2004) 1 MLJ 48
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts14 Oct 2003Partly Allowed
R. Krishnamurthy Vs Indian Institute of Technology
Madras High Court · (2003) 10 MAD CK 0071
Industrial Disputes Act, 1947 — Section 2Institutes of Technology Act, 1961 — Section 13(1)
High Courts14 Oct 2003Dismissed
Pallavan Transport Corporation Ltd. Vs Dhanalakshmi and Another
Madras High Court · (2004) 1 ACC 458 : (2004) ACJ 1214 : (2003) 4 CTC 544 : (2003) 3 MLJ 652 : (2004) 1 RCR(Civil) 666
Motor Vehicles Act, 1988 — Section 168
High Courts14 Oct 2003Dismissed
S. Chandramohan Vs The Registrar, Anna University, B.M. Ramamoorthy, Deputy Registrar, Anna University and M. Bhagavathyappan, Deputy Registrar, Anna University
Madras High Court · (2003) 10 MAD CK 0053
Constitution of India, 1950 — Article 226
High Courts14 Oct 2003Dismissed
R. Veerapandian Vs The State of Tamilnadu and The Union of India (UOI)
Madras High Court · (2003) 10 MAD CK 0051
Constitution of India, 1950 — Article 226
High Courts14 Oct 2003Dismissed
Subbiah and Pitchiah Vs Amaravathy, Malathy, Rathi Devi and Balaji
Madras High Court · AIR 2004 Mad 156
High Courts13 Oct 2003Partly Allowed
The Management of Kattabomman Transport Corporation Vs The Labour Court and T. Ranjithamani
Madras High Court · (2004) 1 LLJ 776
Industrial Disputes Act, 1947 — Section 25GLimitation Act, 1963 — Article 137
High Courts13 Oct 2003Dismissed
R. Natarajan Vs The District Consumer Disputes Redressal Forum of Coimbatore District Collectorate and K.K. Muthuswamy
Madras High Court · AIR 2004 Mad 190 : (2004) 1 LW 545 : (2004) 1 MLJ 199
Constitution of India, 1950 — Article 226
High Courts13 Oct 2003Dismissed
K.S. Selvaraj, K.S. Jagadeesan and K.S. Yogendran Vs Sree Komaleeswarar Devasthanam
Madras High Court · (2004) 1 LW 402 : (2004) 1 MLJ 27
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts13 Oct 2003
Bharat Petroleum Corporation Ltd. Vs Church of South India, Trust Association, Diocesan council
Madras High Court · (2003) 4 LW 625
Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 11, 5, 5(2), 7, 7(3)
High Courts13 Oct 2003Dismissed
M.A. Kaveri Gounder Vs The Executive Engineer, Public Works Department, Office of the Public Works Department and The Superintending Engineer, Tamil Nadu Electricity Board
Madras High Court · (2004) 1 LW 130 : (2004) 1 MLJ 367
Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1976 — Section 15, 4
High Courts13 Oct 2003Dismissed
K. Sankaran Vs The Union of India (UOI)
Madras High Court · (2003) 10 MAD CK 0091
Central Industrial Security Force Rules, 1969 — Rule 35
High Courts13 Oct 2003
Dhandapani Cements (P) Ltd. Vs Binny Engineering Ltd.
Madras High Court · AIR 2004 Mad 241 : (2004) 1 BC 429 : (2003) 4 CTC 556 : (2003) 3 MLJ 663
High Courts13 Oct 2003Allowed
S. Chinnusamy and A. Ramasamy Vs The Deputy Registrar of Co-op. Societies, Bhavani Co-op. Housing Societies and Vijaya
Madras High Court · (2003) WritLR 839
High Courts13 Oct 2003Dismissed
Dr. P. Ramasamy Vs State of Tamil Nadu and Dr. M. Arumugam, Professor, Department of Zoology
Madras High Court · (2003) 3 MLJ 792
High Courts13 Oct 2003Dismissed
K. Shanmugam and Others Vs State of Tamil Nadu
Madras High Court · (2003) 10 MAD CK 0066