High Courts27 Aug 2003Dismissed
T. James Vs R. Tamilselvan
Madras High Court · (2003) 08 MAD CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 38 of 104
High Courts27 Aug 2003Dismissed
Chamba Fabrics Vs Misty Apparels Pvt. Ltd. and Others
Madras High Court · (2003) 08 MAD CK 0097
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts27 Aug 2003
Mrs. Usha Devi, Proprietrix, Bell Foods (Marine Division) Vs Clarion Shipping Agencies Pvt. Ltd.
Madras High Court · (2003) 08 MAD CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts27 Aug 2003Dismissed
Saraswathy Vs Meenakshy and Subramanian
Madras High Court · (2003) 4 LW 799 : (2003) 3 MLJ 430
Transfer of Property Act, 1882 — Section 3
High Courts26 Aug 2003Dismissed
R. Devadass Vs The Subordinate Judge, R. Sakthivel and T. Rojasundaram
Madras High Court · AIR 2004 Mad 249 : (2003) 4 LW 438
Constitution of India, 1950 — Article 227
High Courts26 Aug 2003Allowed
C. Guruvaboyan Vs The Director of Survey and Settlement and Others
Madras High Court · (2004) 1 MLJ 245
Constitution of India, 1950 — Article 226
High Courts26 Aug 2003Allowed
Anu Products Limited (Agro Chemical Division) and Others Vs M. Veeramani, Agricultural Officer (Plant Protection), Office of the Assistant Director of Agriculture
Madras High Court · (2003) 08 MAD CK 0151
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts26 Aug 2003Dismissed
P.S. Venkatesan, G. Nirmal Kumar, G. Hubert Fenelon, K.N.R. Unni and V. Ganesan Vs C. Vijayalakshmi
Madras High Court · (2004) 2 BC 59 : (2003) 117 CompCas 744
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts26 Aug 2003
S. Padmanaban Vs M.P. Apoorva Kumar
Madras High Court · (2003) 08 MAD CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts26 Aug 2003Allowed
Sourirajan Vs The Government of Tamil Nadu
Madras High Court · (2003) 08 MAD CK 0064
Constitution of India, 1950 — Article 226
High Courts26 Aug 2003Allowed
A. Senthil Kumar and Smt. A. Senthil Kumar Vs Suresh Bafna Rep. by Power of Attorney Agent G. Narasimhulu
Madras High Court · (2003) 08 MAD CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts26 Aug 2003Allowed
Pandi Vs The State
Madras High Court · (2003) 08 MAD CK 0060
Constitution of India, 1950 — Article 226
High Courts26 Aug 2003Allowed
K.S. Mani Vs Varalakshmi Chit Fund (Vellore) Limited
Madras High Court · (2003) 08 MAD CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts26 Aug 2003Allowed
M. Nagarajan, R. Muthuswamy and V. Sedhu Vs The Registrar, High Court and The Principal District Judge, District Court
Madras High Court · (2003) 08 MAD CK 0013
Constitution of India, 1950 — Article 226
High Courts26 Aug 2003Allowed
Nagarajan M. and Others Vs Registrar, High Court and Another
Madras High Court · (2004) 1 LLJ 759 : (2003) 3 MLJ 479
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 23, 23(1)
High Courts25 Aug 2003
R. Rajbabu Vs Tax Recovery Officer
Madras High Court · (2004) 188 CTR 182 : (2004) 270 ITR 256 : (2004) 141 TAXMAN 252
Income Tax Act, 1961 — Section 222, 223
High Courts25 Aug 2003Dismissed
M. Selvaraj, G. Rajamani and R. Rajarathinam Vs The Inspector of Police
Madras High Court · (2003) 08 MAD CK 0125
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 Aug 2003Dismissed
R. Angappan Vs A.G. Srinivasan, A.G. Lakshmipathy, A.G.Kannan and A.G. Selvanabi
Madras High Court · (2003) 4 LW 69
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 11(4), 8(2), 8(3)
High Courts25 Aug 2003Dismissed
R. Ravichandran Vs State of Tamilnadu and Others
Madras High Court · (2002) 2 LW 591 : (2002) 2 LW 590
Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 4Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7
High Courts25 Aug 2003Dismissed
K. Thillainayakam Vs The Commissioner, Madurai City Municipal Corporation and The Registrar, State Consumer Disputes Redressal Commission
Madras High Court · (2003) 4 LW 420
Constitution of India, 1950 — Article 227