High Courts03 Sept 2003Allowed
D. Asokan, V. Murugesan and V. Sivakumar Vs Commissioner of Municipal Council, M. Meenakshi, S. Easwari and V. Geetha
Madras High Court · (2003) 09 MAD CK 0095
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 36 of 104
High Courts03 Sept 2003Allowed
S. Baskaran Vs State of Tamil Nadu
Madras High Court · (2003) 09 MAD CK 0089
Constitution of India, 1950 — Article 226
High Courts03 Sept 2003Allowed
Mrs. Molly Abraham, Thomas Abraham and Prize Abraham Vs State
Madras High Court · (2003) 09 MAD CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts03 Sept 2003Dismissed
M. Ponnupandian Vs Selvabakiyam, Pasa Annamarial, Bethelraj and Kodipritha
Madras High Court · (2003) 4 LW 48 : (2003) 3 MLJ 590
Civil Procedure Code, 1908 (CPC) — Section 122Limitation Act, 1908 — Section 5Limitation Act, 1963 — Section 5
High Courts03 Sept 2003Dismissed
A. Ayyankutty and A. Raju Vs State of Tamil Nadu
Madras High Court · (2003) 09 MAD CK 0047
Constitution of India, 1950 — Article 226
High Courts03 Sept 2003Dismissed
Vasu, Kadar, Mohan and Appavu @ Selvam @ Appa Selvam Vs State
Madras High Court · (2004) 2 LW(Cri) 909
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts03 Sept 2003Allowed
Velu and Others Vs Arikrishnan and Others
Madras High Court · (2003) 4 CTC 560
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35
High Courts02 Sept 2003
Dr. S. Karunakaran Vs Income Tax Officer
Madras High Court · (2004) 190 CTR 183 : (2004) 141 TAXMAN 295
Income Tax Act, 1961 — Section 276C, 277, 278, 279
High Courts02 Sept 2003Allowed
In Re: W.S. Industries (India) Ltd.
Madras High Court · (2004) 51 SCL 53
Companies (Court) Rules, 1959 — Rule 85Companies Act, 1956 — Section 100, 390, 391, 392, 393
High Courts02 Sept 2003Dismissed
Sivanthiappan and Others Vs The State of Tamil Nadu
Madras High Court · (2003) 09 MAD CK 0173
Criminal Procedure Code, 1973 (CrPC) — Section 227, 273, 317, 482Prevention of Terrorism Act, 2002 — Section 21(2), 21(4)
High Courts02 Sept 2003
In Re: Additional Sessions Judge, Fast Track Court No. II, Referring Officer
Madras High Court · (2004) CriLJ 1082 : (2004) 2 RCR(Criminal) 577
Criminal Procedure Code, 1973 (CrPC) — Section 24
High Courts02 Sept 2003Dismissed
Dr. Elangovan, Medical Officer, Government Hospital Vs Jayabalan and State by Inspector of Police
Madras High Court · (2003) 09 MAD CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts02 Sept 2003
Bhel Ancillary Association Vs The State of Tamilnadu and Others
Madras High Court · AIR 2004 Mad 252
Constitution of India, 1950 — Article 226
High Courts02 Sept 2003Allowed
Mohandoss, Govindaraj and Raj Kannu Vs State
Madras High Court · (2004) 2 LW(Cri) 922
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 341
High Courts02 Sept 2003Allowed
S. Visagam Vs State
Madras High Court · (2003) 09 MAD CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Sept 2003Allowed
Ramaswamy and Nallamanickenpatti Vs The Inspector General of Registrations, The District Registrar and The Sub Registrar
Madras High Court · (2003) 4 LW 319 : (2003) 3 MLJ 645
Constitution of India, 1950 — Article 226
High Courts01 Sept 2003Allowed
Binny Limited Vs The Appellate Authority for Industrial and Financial Reconstruction and Others
Madras High Court · AIR 2004 Mad 198 : (2004) 1 BC 547 : (2003) 4 CTC 733 : (2004) 54 SCL 161
Constitution of India, 1950 — Article 226
High Courts01 Sept 2003Allowed
Solaiappa Gounder and Others Vs State of Tamil Nadu
Madras High Court · (2003) 1 CTC 78 : (2004) 2 LW(Cri) 929
Penal Code, 1860 (IPC) — Section 148, 149, 324, 449
High Courts01 Sept 2003
V.T. Viswanathan Vs Inspector of Panchayat and District Collector and The President, Nerur South Panchayat
Madras High Court · (2003) 09 MAD CK 0030
Constitution of India, 1950 — Article 226
High Courts01 Sept 2003
Bikram Singh Channa Vs Registrar, CEGAT, The Commissioner of Central Excise and The Superintendent of Central Excise
Madras High Court · (2004) 91 ECC 372
Constitution of India, 1950 — Article 226