High Courts19 Sept 2003Allowed
M. Sarfudeen (now detained in Central Prison Chennai as COFEPOSA detenu) Vs The State of Tamil Nadu and Others
Madras High Court · (2003) 09 MAD CK 0144
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 31 of 104
High Courts19 Sept 2003Dismissed
B. Sekar Vs The Commandant, CISF Unit, Chennai Port Trust and Deputy Inspector General, CISF (SZ)
Madras High Court · (2003) 09 MAD CK 0128
Constitution of India, 1950 — Article 226
High Courts19 Sept 2003Allowed
Thangavel Vs Saminathan, Vadakarar @ Perasamy, Vellathu Mani @ Mani and Commissioner of Workmen's Compensation (Deputy Commissioner of Labour)
Madras High Court · (2003) 09 MAD CK 0121
Constitution of India, 1950 — Article 226
High Courts19 Sept 2003Dismissed
A. Mukram Sheriff Vs The Chief Executive Officer, Tamil Nadu Wakf Board and Moinuddin Sheriff
Madras High Court · (2003) 09 MAD CK 0109
Constitution of India, 1950 — Article 226
High Courts19 Sept 2003
Tan India Limited Vs CEGAT
Madras High Court · (2004) 168 ELT 436
Customs, Excise Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 41
High Courts19 Sept 2003Allowed
R.R. Gopal @ Nakkeeran Gopal Vs State
Madras High Court · (2003) 09 MAD CK 0090
High Courts19 Sept 2003Dismissed
P.G. Gopal Vs V. Manickavelu (died) and Others
Madras High Court · (2003) 4 CTC 257 : (2003) 4 LW 781 : (2003) 3 MLJ 696 : (2004) 2 RCR(Civil) 416
High Courts19 Sept 2003Dismissed
G. Raj, Manager, Syndicate Bank, Nandanam Branch Vs The Senior Branch Manager, Syndicate Bank and Others
Madras High Court · (2004) 1 LLJ 290
Constitution of India, 1950 — Article 226
High Courts19 Sept 2003Dismissed
Chandran Vs The District Magistrate and District Collector and State of Tamil Nadu
Madras High Court · (2003) 09 MAD CK 0059
Constitution of India, 1950 — Article 226
High Courts19 Sept 2003Allowed
Pichai and S. Kaliaperumal Vs The State of Tamil Nadu and Annamalai University
Madras High Court · (2003) 09 MAD CK 0038
Constitution of India, 1950 — Article 226
High Courts18 Sept 2003Allowed
Dr. Mohamed Ibrahim Vs The Secretary to Government of Tamilnadu, Municipal Administration and Water Supply Department, The Director of Municipal Administration and The Commissioner Salem Corporation
Madras High Court · (2003) 09 MAD CK 0201
High Courts18 Sept 2003Dismissed
Pulavar B.M. Senguttuvan, Panneerselvam, Sakthivel and Smt. Valli Vs The State
Madras High Court · (2004) CriLJ 558 : (2004) 2 RCR(Criminal) 805
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Sept 2003
Pallavan Transport Corporation Ltd. Vs N. Suseela and Another
Madras High Court · (2004) 2 ACC 788 : (2004) ACJ 921
Motor Vehicles Act, 1988 — Section 140, 166Tamil Nadu Motor Accidents Claims Tribunal Rules, 1961 — Rule 3
High Courts18 Sept 2003Partly Allowed
Thinaikulam Muslim Zamath Vs The Assistant Engineer, Tamil Nadu Electicity Board and The Superintending Engineer, Tamil Nadu Electricity Board
Madras High Court · (2003) 09 MAD CK 0172
Constitution of India, 1950 — Article 226
High Courts18 Sept 2003Dismissed
O.M. Jessymol Vs The Director of Teachers' Training Research Education and The Commissioner and Secretary Education Department
Madras High Court · (2003) 09 MAD CK 0170
Constitution of India, 1950 — Article 226
High Courts18 Sept 2003Dismissed
Jayaraman (died) and Others Vs Dalavai Nagarajan and Others
Madras High Court · (2004) 1 LW 622
Specific Relief Act, 1877 — Section 19, 27
High Courts18 Sept 2003Dismissed
Jabaraj Thiraviam and R.M. Vasanthi Vs Dr. J. Joel
Madras High Court · (2003) 09 MAD CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Sept 2003
Management, The Madurai District Central Co-operative Bank Ltd. Vs The Joint Commissioner of Labour, Appellate Authority under Payment of Gratuity Act, 1972, The Assistant Commissioner of Labour and C. Viswanathan
Madras High Court · (2004) 1 LLJ 774
Industrial Disputes Act, 1947 — Section 12(3)
High Courts18 Sept 2003Dismissed
Saroja and Others Vs Chennimalai, Sivanmalai, Ramasamy and Marayammal Ayyasami Pillai and Others Vs Marayammal and Others
Madras High Court · (2003) 4 CTC 330 : (2003) 4 LW 198 : (2003) 3 MLJ 492
Evidence Act, 1872 — Section 71Succession Act, 1925 — Section 63
High Courts18 Sept 2003Dismissed
S. Ramadoss Vs Tamil Nadu Industrial Investment Corporation Ltd. and Others
Madras High Court · (2003) 09 MAD CK 0033
Constitution of India, 1950 — Article 226