High Courts30 Sept 2003
B. Sundarambal and Others Vs Jawaharlal Jain
Madras High Court · (2003) 09 MAD CK 0027
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 28 of 104
High Courts30 Sept 2003Allowed
K. Ramachandra Thevar Vs Murugesan, Ganesan, Paul Lingam and Balasubramaniam
Madras High Court · AIR 2004 Mad 245 : (2004) 2 CivCC 584 : (2003) 4 LW 377 : (2004) 4 RCR(Civil) 183
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts30 Sept 2003Allowed
Sri Balakrishna Transport Vs The Commercial Tax Officer
Madras High Court · (2003) 09 MAD CK 0009
Motor Vehicles Act, 1988 — Section 2(28), 3(1), 7Tamil Nadu Tax on Entry of Motor Vehicles into Local Areas Act, 1990 — Section 15(1), 15(2)
High Courts29 Sept 2003Allowed
S. Arul Lingam Vs The Joint Registrar of Co-operative Socities, The Deputy Registrar of Co-operative Societies and Kalkulam Vilavancode Taluk Co-operative Marketting Society
Madras High Court · (2003) 09 MAD CK 0171
Constitution of India, 1950 — Article 226
High Courts29 Sept 2003
Mathuram Vs Alagu
Madras High Court · (2003) 4 LW 289
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts29 Sept 2003Dismissed
M. Rajiv rep. by his father Dr. Michael Vs The Director of Medical Education Directorate of Medical Education and The Secretary, Selection Committee, Directorate of Medical Education
Madras High Court · (2003) 09 MAD CK 0118
Constitution of India, 1950 — Article 226
High Courts29 Sept 2003Dismissed
Vivekanandam Pillai, S. Gurumoorthi Pillai, R. Ramanathan Pillai and K. Natarajan Pillai Vs Government of Tamilnadu and Thiru K. Sivanandam Pillai
Madras High Court · (2003) 09 MAD CK 0114
Constitution of India, 1950 — Article 226Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 3(1), 3(3)
High Courts29 Sept 2003
Dr. R. Ravindran, Dr. T. Kanakarajan, Dr. M.N. Manivachagan and Dr. S. Sudha Vs Government of Tamil Nadu
Madras High Court · (2003) WritLR 904
Constitution of India, 1950 — Article 226
High Courts29 Sept 2003Allowed
Dr. K.P. Manimaran Vs The State of Tamil Nadu
Madras High Court · (2003) WritLR 887
Constitution of India, 1950 — Article 226
High Courts29 Sept 2003Dismissed
Dr. S. Shanthi Vs The Director of Medical Education and The Secretary, Selection Committee
Madras High Court · (2003) 09 MAD CK 0064
Constitution of India, 1950 — Article 226
High Courts29 Sept 2003
Dr. R. Ilayaraja and Others Vs State of Tamil Nadu and The Secretary, Selection Committee
Madras High Court · (2003) WritLR 919
Constitution of India, 1950 — Article 226
High Courts29 Sept 2003Dismissed
G. Jayachandra and S. Basheer Vs State of Tamilnadu and Others
Madras High Court · (2004) WritLR 211
Constitution of India, 1950 — Article 226Tamil Nadu Liquor (Retail Vending) Rules, 1989 — Rule 14
High Courts29 Sept 2003Allowed
P.K. Durairaj Vs Chennai Port Trust
Madras High Court · (2003) 09 MAD CK 0057
Constitution of India, 1950 — Article 226
High Courts29 Sept 2003
A.S. Periasamy Vs State of Tamil Nadu and Others
Madras High Court · (2004) 2 CTC 406 : (2004) 1 LW 38 : (2004) 1 MLJ 194
Land Acquisition Act, 1894 — Section 4(1), 5A, 6
High Courts29 Sept 2003Allowed
Anil Kumar Vs State
Madras High Court · (2003) 09 MAD CK 0041
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 379, 457Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts29 Sept 2003Allowed
V.S. Mani Vs The Chief Engineer (Distribution) Tamil Nadu Electricity Board, The Superintending Engineer, C.E.D.C. and The Chief Engineer (Personnel) Tamil Nadu Electricity Board "Electricity Avenue"
Madras High Court · (2003) 09 MAD CK 0035
Constitution of India, 1950 — Article 226
High Courts29 Sept 2003
The President, Neerodi Fisheries Co-operative Society Limited Vs The Joint Director of Fisheries (Regional) and Smt. S. Rani
Madras High Court · (2003) 09 MAD CK 0026
Constitution of India, 1950 — Article 226
High Courts26 Sept 2003Allowed
The Dean, Agricultural College and Research Institute Vs Smt. S. Sakilabanu, Thiru S. Mani Contractor, The Executive Engineer PWD (Private Housing Division) and V. Sudalaimuthu
Madras High Court · (2004) 1 LLJ 741 : (2003) 4 LW 522 : (2003) 3 MLJ 712
Workmens Compensation Act, 1923 — Section 12, 2
High Courts26 Sept 2003
Tamil Nadu Electricity Board and Others Vs Aruppukottai Sri Jayavilas Ltd.
Madras High Court · AIR 2004 Mad 80 : (2003) 3 MLJ 754
Constitution of India, 1950 — Article 226Tamil Nadu Revision of Tariff rates on Supply of Electrical Energy Act. 1978 — Section 4
High Courts26 Sept 2003Dismissed
S. Karunanidhi Vs Indian Bank
Madras High Court · (2003) 09 MAD CK 0169
Constitution of India, 1950 — Article 226