High Courts15 Sept 2003Dismissed
S. Ramathilagam Vs Srivilliputtur Municipality
Madras High Court · (2003) 09 MAD CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 33 of 104
High Courts15 Sept 2003Allowed
S.R. Sengotavelu Vs The District Collector, The Tahsildar, The Special Deputy Tahsildar (Stamps), The Sub Registrar and The Special Tahsildar (Stamps)
Madras High Court · AIR 2004 Mad 233 : (2003) 4 LW 193 : (2003) 3 MLJ 625
Constitution of India, 1950 — Article 226Tamil Nadu Stamp (Prevention of Under Valuation of Instruments) Rules, 1968 — Rule 6, 7
High Courts15 Sept 2003Dismissed
Kovaipudur Consumers' Co-operative Stores Vs Presiding Officer, Labour Court and Another
Madras High Court · (2004) 1 LLJ 1147
High Courts12 Sept 2003Dismissed
D. Micheal Vs The Presiding Officer, Central Government Industrial Tribunal cum Labour Court and The Manager, Air India International
Madras High Court · (2003) 09 MAD CK 0190
Constitution of India, 1950 — Article 226
High Courts12 Sept 2003Allowed
Ramaswamy Vs The Inspector General of Registrations and Others
Madras High Court · AIR 2004 Mad 305
Stamp Act, 1899 — Section 33, 47A
High Courts12 Sept 2003
TVS Finance and Services Ltd. Vs Kwality Spinning Mills Ltd.
Madras High Court · (2004) 52 SCL 500
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22, 22(1)
High Courts12 Sept 2003Allowed
A. Gopi @ Kandasamy Vs The Chief Engineer (Personnel), Tamilnadu Electricity Board and Others
Madras High Court · (2003) 09 MAD CK 0164
Constitution of India, 1950 — Article 226
High Courts12 Sept 2003
R. Govindarajan Vs Hindustan Petroleum Corporation Ltd.
Madras High Court · (2003) 09 MAD CK 0142
Constitution of India, 1950 — Article 226
High Courts12 Sept 2003Allowed
Mrs. A.N. Renugha and Mrs. Janani Parvathi Vs The State of Tamil Nadu by the Inspector of Police, Central Crisme Branch at Dt. St. Thomas Mount Police
Madras High Court · (2003) 09 MAD CK 0123
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts12 Sept 2003Allowed
M.R. Kavitha Vs The District Collector, North Arcot Ambedkar District and The Special Tahsildar, Adi-Dravidar Welfare
Madras High Court · (2004) 1 LW 287 : (2003) 3 MLJ 782 : (2004) WritLR 20
Land Acquisition Act, 1894 — Section 5A, 6
High Courts12 Sept 2003
The Madras Medical Mission Vs State of Tamil Nadu and Others Mrs. George John Nellimala Vs The Madras Medical Mission and K.V. George Alex Jacob Vs K.V. George and K.M. Cherian
Madras High Court · (2003) 4 LW 213 : (2003) 1 MLJ 683
Constitution of India, 1950 — Article 226Tamil Nadu Societies Registration Act, 1975 — Section 34A, 34B, 36, 36(1), 36(9)
High Courts12 Sept 2003Allowed
Sree Maheswari Educational Trust Vs The Secretary to Government, State of Tamil Nadu, Department of Education and The Director of Tamil Nadu, Matriculation School
Madras High Court · (2003) 09 MAD CK 0068
Constitution of India, 1950 — Article 226
High Courts12 Sept 2003Allowed
M. Nagarajan Vs The District Educational Officer and The Secretary, Natarajan Damayanthi High School
Madras High Court · (2003) 09 MAD CK 0046
Constitution of India, 1950 — Article 226
High Courts12 Sept 2003Allowed
Rani Muniraj Vs The Inspector of Matriculation Schools and The Principal, N.S.N. Matriculation Higher Secondary School
Madras High Court · (2003) 09 MAD CK 0039
High Courts11 Sept 2003
Ch. Hari Vs The Senior Commandant (Disciplinary Authority) CISF Unit, The Assistant Commandant, (The Inquiry Officer), CISF Unit and The Inspector, CISF Unit
Madras High Court · (2003) 09 MAD CK 0140
Constitution of India, 1950 — Article 226
High Courts11 Sept 2003Dismissed
Duraikannu, Meenakshi Ammal, Sellammal and Seeniammal Vs Malayammal
Madras High Court · (2003) 4 LW 453 : (2003) 3 MLJ 551
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts11 Sept 2003Dismissed
V. Murugan and Others Vs The Commissioner, Hindu Relgious and Charitable Endowments, The Joint Commissioner, Hindu Relgious and Charitable Endowments and The Executive Officer/Asst. Commissioner
Madras High Court · (2003) 09 MAD CK 0084
Constitution of India, 1950 — Article 226
High Courts10 Sept 2003Dismissed
M. Karunamurthy Vs The State of Tamil Nadu and Others
Madras High Court · (2003) 3 MLJ 750 : (2004) WritLR 432
Constitution of India, 1950 — Article 226
High Courts10 Sept 2003
Commissioner of Customs (Sea Port) Vs Registrar, Office of C and CE and SRF Ltd.
Madras High Court · (2004) 91 ECC 359 : (2004) 164 ELT 412
Customs Act, 1962 — Section 127B, 28(2), 28AA
High Courts10 Sept 2003
P. Mani Vs The Managing Director, Tamil Nadu Water Supply and Drainage Board and Others
Madras High Court · (2003) 09 MAD CK 0154
Constitution of India, 1950 — Article 226