High Courts29 Aug 2003Allowed
Rotary Club of Thanjavur Vs S. Chandrasekaran
Madras High Court · (2003) 4 LW 461 : (2003) 3 MLJ 439
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 37 of 104
High Courts29 Aug 2003
Pazhani J., Proprietor Pazhani Murugan Lorry Service and Another Vs Subrayapillai and Others
Madras High Court · (2004) 2 ACC 692 : (2004) ACJ 777 : (2004) 1 LLJ 520 : (2003) 3 MLJ 647
Workmens Compensation (Amendment) Act, 1995 — Section 4(1)
High Courts29 Aug 2003Allowed
Subbiah Konar, Pandi @ Arunachala Konar, Muthupandian and Muthiah Vs State of Tamil Nadu
Madras High Court · (2003) 4 LW 873 : (2003) 3 MLJ 524
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts29 Aug 2003
C. Vediappan and another Vs Krishnan and 2 others
Madras High Court · (2003) 08 MAD CK 0180
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts29 Aug 2003Allowed
Kedarnath Jagdish Rai and Hemraj Lalji and Co. Vs The Union of India (UOI)
Madras High Court · (2004) 3 ACC 509 : (2003) 4 LW 807 : (2003) 3 MLJ 446 : (2004) 1 RCR(Civil) 670
Railway Claims Tribunal Act, 1987 — Section 13(1), 16Railways Act, 1890 — Section 78B
High Courts29 Aug 2003Dismissed
Muthuselvi Vs Sivagurunathan and Others
Madras High Court · (2003) 3 MLJ 419
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts29 Aug 2003
Velammal and Others Vs P. Kanagu and Others
Madras High Court · (2006) ACJ 1039 : (2004) 1 LW 16 : (2003) 3 MLJ 410
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14Motor Vehicles Act, 1988 — Section 149, 180, 3
High Courts29 Aug 2003
Cibiraj rep. by his mother M. Jayanthi and M. Jayanthi Vs C. Marimuthu and Others
Madras High Court · (2004) 1 LW 335 : (2003) 3 MLJ 515
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 43 Rule 1A
High Courts29 Aug 2003Dismissed
V. Sundaravelu and Jaihind Vs The State of Tamil Nadu and Others
Madras High Court · (2003) 08 MAD CK 0044
Land Acquisition Act, 1894 — Section 17(2), 4(1), 5A
High Courts29 Aug 2003Dismissed
C. Sugumaran Vs The Revenue Divisional Officer and Others M. Ravikumar Vs The State of Tamil Nadu
Madras High Court · (2003) 08 MAD CK 0038
Constitution of India, 1950 — Article 226
High Courts29 Aug 2003Allowed
R. Dhandayuthapani Vs C.R. Kaleel, Enforcement Officer, Employees Provident Funds
Madras High Court · (2004) 118 CompCas 167 : (2004) 1 LLJ 491
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts29 Aug 2003Allowed
B. Rajarathinam Vs B. Venkatesan and Others
Madras High Court · (2004) 1 LW 797
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts29 Aug 2003Dismissed
K. Selvaraj Vs Sheik Ibrahim
Madras High Court · (2003) 4 CTC 164
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts29 Aug 2003Allowed
P.R.P. Granites Vs Check-Post Officer/Assistant Commercial Tax Officer, Puzhal Check-Post (Incoming)
Madras High Court · (2003) 132 STC 354
Tamil Nadu General Sales Tax Act, 1959 — Section 42Tamil Nadu Tax on Entry of Motor Vehicles Into Local Areas Act, 1990 — Section 4, 7, 8
High Courts28 Aug 2003
Sankar Sealing Systems P. Ltd. Vs Jain Motor Trading Co. and Another
Madras High Court · AIR 2004 Mad 127 : (2004) 1 ARBLR 496
Arbitration and Conciliation Act, 1996 — Section 7, 8Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts28 Aug 2003Allowed
Dr. R.S. Gowri Sankar Vs State
Madras High Court · (2003) 08 MAD CK 0166
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts28 Aug 2003Dismissed
V. Radhakrishnan Vs The State of Tamil Nadu and The High Court of Judicature
Madras High Court · (2003) 08 MAD CK 0018
Constitution of India, 1950 — Article 226
High Courts28 Aug 2003
Chatrapathy Shanmugham Vs S. Rangarajan
Madras High Court · (2004) 29 PTC 702
Copyright Act, 1957 — Section 14, 44, 51, 55
High Courts27 Aug 2003
A.V. Bhaskaran Vs N. Mohan
Madras High Court · (2003) 08 MAD CK 0155
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts27 Aug 2003Allowed
The Management of Madura Coats Ltd. Vs G. Pandi and The Presiding Officer, Labour Court
Madras High Court · (2004) 1 LLJ 1150
Industrial Disputes Act, 1947 — Section 11A