High Courts10 Sept 2003Dismissed
Sathyanarayana G. Vs The Government of Tamil Nadu
Madras High Court · (2003) 09 MAD CK 0129
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 34 of 104
High Courts10 Sept 2003
CC (Sea Port) Vs Settlement Commission S.R.F. Ltd.
Madras High Court · (2003) 111 ECR 531
High Courts10 Sept 2003Allowed
Sundaram Finance Limited Vs Kamaraj National Labour Organisation and Others
Madras High Court · (2004) 1 BC 138 : (2004) 2 LLJ 25 : (2004) 2 LW 99 : (2004) 1 MLJ 316 : (2004) 51 SCL 149
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 3(1)
High Courts10 Sept 2003
K. Chandru, P.L. Gopalakrishnan and K. Geetha Vs The President, Karambakkam Village Panchayat and Others
Madras High Court · (2004) 2 LW 586 : (2003) 3 MLJ 832
Constitution of India, 1950 — Article 226
High Courts10 Sept 2003Allowed
The Madras Medical Mission Vs Dr. K.M. Cherian and The Deputy Inspector General of Registration
Madras High Court · (2003) 4 LW 617
Constitution of India, 1950 — Article 19(1)Tamil Nadu Societies Registration Act, 1975 — Section 29, 29(1), 29(3), 36(1)
High Courts10 Sept 2003Dismissed
S.S. Mohamed Zackariya, S.S. Karem Gani, S.S. Mohamed Abubacker Sadiq, S.A. Syed Ibrahim and S.S. Ashraf Zunaith Vs The Sub-Inspector of Police and A. Chandramohan
Madras High Court · (2003) 09 MAD CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts09 Sept 2003Allowed
M/s. Archean Granites Pvt. Ltd. Vs Gagrat Gardi and Co., The Outer Temple 222/225 Stand London WC2R 1BA
Madras High Court · (2003) 09 MAD CK 0198
Civil Procedure Code, 1908 (CPC) — Section 13, 13(a), 13(a), 13(b), 13(b)
High Courts09 Sept 2003Allowed
A.P. Rajappan Vs High Court of Judicature, Madras and Others
Madras High Court · (2003) 09 MAD CK 0186
Arbitration and Conciliation Act, 1996 — Section 11, 2, 2(c), 2(e), 21Civil Procedure Code, 1908 (CPC) — Section 2(4)Companies Act, 1956 — Section 2(11)
High Courts09 Sept 2003Dismissed
M. Sathiamoorthi Vs State
Madras High Court · (2004) CriLJ 1623 : (2004) 3 RCR(Criminal) 449
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts09 Sept 2003Dismissed
R. Usharani Vs Director of School Education and Secretary-cum-Treasurer, Vana Vani Matriculation Higher Secondary School
Madras High Court · (2003) 09 MAD CK 0156
High Courts09 Sept 2003Allowed
M. Asoan D. Sheam represented by mother Usha as guardian Vs P. Mohan Ram alias Mohan
Madras High Court · (2003) 4 LW 278 : (2003) 3 MLJ 778 : (2004) 2 RCR(Civil) 396
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts09 Sept 2003Dismissed
Madavan and Yovan Vs State
Madras High Court · (2003) 09 MAD CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts09 Sept 2003Allowed
K. Parkunam Vs The Chairman, Tamil Nadu Electricity Board and Others
Madras High Court · (2003) 4 CTC 676
Constitution of India, 1950 — Article 226
High Courts08 Sept 2003
Darling T.V. Centre and Others Vs The General Manager, Chennai Telephones and Others
Madras High Court · (2003) 09 MAD CK 0099
Constitution of India, 1950 — Article 226
High Courts08 Sept 2003
Rasappan, Shri Manikanda Oil Mills and C. Subramanian Vs The Distict Collector and The Inspector of Police Civil Supplies Crime Investigation Team
Madras High Court · (2003) 09 MAD CK 0085
Constitution of India, 1950 — Article 226
High Courts08 Sept 2003
Madras-Chingleput General Workers Union Vs Employees' State Insurance Corporation and Pentafour Products Ltd.
Madras High Court · (2003) 09 MAD CK 0076
Constitution of India, 1950 — Article 226
High Courts08 Sept 2003Dismissed
The Manager, R.C. Schools, Salem Social Services Society and The Headmaster, Little Flower Higher Secondary School Vs G. Vincent Paulraj and The District Educational Officer
Madras High Court · (2003) 3 MLJ 835 : (2004) WritLR 107
Letters Patent Act, 1865 — Section 15
High Courts08 Sept 2003
Polaris Software Lab. Limited Vs Suren Khiwadkar
Madras High Court · (2004) 1 LLJ 323 : (2003) 3 MLJ 557
Contract Act, 1872 — Section 27Specific Relief Act, 1963 — Section 42
High Courts08 Sept 2003
V. Ayyamperumal Vs The Executive Committee of Directors (Appellate Authroity), Taminadu Cements Corporation Ltd. and The Chairman and Managing Director, Tamilnadu Cements Corporation Ltd.
Madras High Court · (2003) 09 MAD CK 0005
Constitution of India, 1950 — Article 226
High Courts05 Sept 2003Allowed
M.I. Sowkath Ali Vs The Chief Engineer (Distribution) TNEB, The Additional Chief Engineer, TNEB and N. Ashok Commercial Inspector O/o/ Executive Engineer (Distn.)
Madras High Court · (2003) 09 MAD CK 0157
Constitution of India, 1950 — Article 226