High Courts08 Oct 2003Allowed
Puratchi Tahalaivar MGR Transport Corporation Ltd. Vs Presiding Officer, Principal Labour Court and T. Subramanian
Madras High Court · (2004) 1 LLJ 876
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 26 of 104
High Courts07 Oct 2003Allowed
Hussainy Begum Vs R. Natarajan
Madras High Court · (2004) 1 LW 192
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 Oct 2003Dismissed
Pushpak Akarwal, Muhesh Goyal and Shyamsunder Sardha Vs State of Tamil Nadu
Madras High Court · (2004) CriLJ 1853 : (2004) 1 LW(Cri) 299
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts07 Oct 2003Allowed
The Secretary, Board of Matriculation Examination, The Inspector of Matriculation Schools and The Secretary to Tamil Nadu Government, Education Department Vs SRC. Bhandari, S. Abishek Bhandari and The President, District Consumer Disputes Redressal Forum
Madras High Court · (2004) 1 LW 463
Constitution of India, 1950 — Article 226
High Courts07 Oct 2003Dismissed
Pasumpon Muthuramalinga Thevar Nagar Narpani Mandram Vs Executive Officer, Arulmighu Thiruvalleeswarar Thirukoil Padi, Hindu Religious and Charitable Endowments, The Secretary, Housing and Urban Development Department and The Secretary, Tamil Development Culture and Religious Endowments Department
Madras High Court · (2004) 2 LW 395
Constitution of India, 1950 — Article 226
High Courts07 Oct 2003Allowed
Ponnammal and Another Vs State and Others
Madras High Court · (2003) 4 CTC 232 : (2004) 2 LW(Cri) 949
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts07 Oct 2003Allowed
Ponnammal and Dr. E.R. Rajan Vs State
Madras High Court · (2003) 4 CTC 232 : (2004) 2 LW(Cri) 949
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts07 Oct 2003Allowed
G. Ramasamy Vs The District Collector and The Special Tahsildar, Adi-Dravidar Welfare
Madras High Court · (2004) 4 LW 207
Constitution of India, 1950 — Article 226
High Courts07 Oct 2003Allowed
Southern Petrochemical Industries Corporation Ltd. and Others Vs S. Rathish Kanna
Madras High Court · (2004) 2 CivCC 346 : (2003) 4 CTC 344 : (2004) 1 LW 398 : (2004) 2 RCR(Civil) 88
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts07 Oct 2003
G. Aroselvan Vs State of Tamilnadu
Madras High Court · (2003) 10 MAD CK 0098
Constitution of India, 1950 — Article 226
High Courts07 Oct 2003Allowed
M. Thomas Vs Inspector General/NS, Group Commandant, Central Industrial Security Force and The Deputy Inspector General of Police, Central Industrial Security Force
Madras High Court · (2003) 10 MAD CK 0046
Constitution of India, 1950 — Article 226
High Courts07 Oct 2003Allowed
Southern Petrochemical Industries Corporation Ltd. Vs S. Rathish Kanna
Madras High Court · (2004) 1 MLJ 21
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 Oct 2003
Keerapalayam Panchayat Union and Ramamurthy Vs Akila, represented by her mother and natural guardian Anjalai and The State of Tamilnadu
Madras High Court · (2004) 1 ARBLR 171 : (2004) 2 LW 596 : (2004) 1 MLJ 1
Constitution of India, 1950 — Article 226
High Courts07 Oct 2003
D. Raja Vs The Secretary, Regional Transport Authority
Madras High Court · (2003) 10 MAD CK 0002
High Courts07 Oct 2003Allowed
Sheik Mohammed and Another Vs Shah Abdul Aul Aulad Family Charitable Trust and Others
Madras High Court · AIR 2004 Mad 287 : (2004) 2 LW 97 : (2004) 1 MLJ 477
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, 9
High Courts06 Oct 2003Dismissed
P. Sampathkumar Vs The State of Tamil Nadu
Madras High Court · (2003) 10 MAD CK 0211
Tamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 116, 117, 118, 119
High Courts06 Oct 2003Allowed
K. Purushothaman Vs The State of Tamil Nadu
Madras High Court · (2003) 10 MAD CK 0167
High Courts06 Oct 2003Dismissed
Smt. Prasanna Kumari Vs The Chairman, Tamil Nadu Electricity Board, The Chief Engineer, Tamil Nadu Electricity Board and The Superintending Engineer, Hydro Project Tamil Nadu Electricity Board
Madras High Court · (2003) 10 MAD CK 0116
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 436
High Courts06 Oct 2003Allowed
K. Radhakrishnan Vs Indian Bank
Madras High Court · (2004) 1 LLJ 1144
Bank Employees Pension Regulations, 1995 — Regulation 28, 29
High Courts06 Oct 2003
State by Inspector of Police Vs P. Rajagopal
Madras High Court · (2003) 10 MAD CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 109, 120, 147, 302, 323