High Courts25 Aug 2003
R. Baskaran Vs State by: Inspector of Police
Madras High Court · (2003) 08 MAD CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 39 of 104
High Courts22 Aug 2003Dismissed
Harikumar Rajah Vs Ashok R. Thakkar
Madras High Court · (2004) 51 SCL 735
Companies Act, 1956 — Section 10
High Courts22 Aug 2003
The Management of Arkonam Co-operative House Mortgage Society Vs T.J. Rangappan and The Presiding Officer, Labour Court
Madras High Court · (2003) 08 MAD CK 0179
Constitution of India, 1950 — Article 226
High Courts22 Aug 2003
Kasthuri, Sukanyalakshmi, Subathradevi, Saroja and Padmavathy Vs Baskaran and K. Selvaraj
Madras High Court · (2004) 2 LW 429 : (2004) 1 MLJ 175
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Specific Relief Act, 1963 — Section 41
High Courts22 Aug 2003Dismissed
Sri Pandyan Travels Vs Commissioner of Central Excise, Service Tax Cell
Madras High Court · (2004) 186 CTR 677 : (2004) 91 ECC 369 : (2003) ECR 654 : (2004) 163 ELT 409 : (2004) 268 ITR 391 : (2006) 3 STR 151 : (2007) 7 STT 159
Constitution of India, 1950 — Article 226
High Courts22 Aug 2003Allowed
Shanmugavelayudam Vs Krishnan
Madras High Court · (2003) 08 MAD CK 0156
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts22 Aug 2003Dismissed
M.K. Dange Vs Chairman-cum-Managing Director, Oil and Natural Gas Corporation Ltd. and Others
Madras High Court · (2003) 3 MLJ 544
Constitution of India, 1950 — Article 226
High Courts22 Aug 2003Dismissed
Kaliyappan Vs Edumban, Elumalai and Pandiyan
Madras High Court · (2003) 08 MAD CK 0147
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts22 Aug 2003
Padi Pudunagar Pothunala Manram, (Padi New Town Welfare Association) Vs State of Tamil Nadu and Others
Madras High Court · (2003) 08 MAD CK 0120
High Courts22 Aug 2003Dismissed
Nachiammal, Venkatachalapathy, Thangaraj, Gopalakrishnan and Krishnamoorthy Vs Ekanathan and Secretary Kulithalai Co-op. Building Society
Madras High Court · (2003) 08 MAD CK 0116
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts22 Aug 2003Dismissed
Dr. J.S. Moses, Mrs. Lalitha Moses and Mr. James Moses Vs State by Inspector of Police and Jayanthi D. Moses
Madras High Court · (2003) 08 MAD CK 0109
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts22 Aug 2003Allowed
C. Jayadevan and Others Vs The Corporation of Coimbatore and The Government of Tamil Nadu
Madras High Court · (2003) 08 MAD CK 0106
Coimbatore City Municipal Corporation Act — Section 49
High Courts22 Aug 2003Dismissed
T.N.S.S. Steels Pvt. Ltd. and Ship Breakers Vs The Principal Officer, The Registrar of Indian Ships Mercantile Marine Department and The Tuticorin Port Trust
Madras High Court · (2003) 08 MAD CK 0098
Constitution of India, 1950 — Article 226
High Courts22 Aug 2003Dismissed
P. Christoper Raj, Rajaiyan and Wilson Vs The Sub Inspector of Police
Madras High Court · (2003) 08 MAD CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 407(1)
High Courts22 Aug 2003Allowed
S. Murugiah Reddiar Vs The District Collector, Tirunelveli District
Madras High Court · (2003) 08 MAD CK 0049
Constitution of India, 1950 — Article 226
High Courts22 Aug 2003Dismissed
T.E. Vallabhan Vs Mrs. Godha Pushpam
Madras High Court · (2004) 2 CTC 518 : (2004) 1 LW(Cri) 316
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts22 Aug 2003Allowed
N.P. Veerasamy Vs State of Tamil Nadu and Others
Madras High Court · (2003) 2 LW(Cri) 724
Criminal Procedure Code, 1973 (CrPC) — Section 407
High Courts21 Aug 2003Dismissed
Peegees Trust Vs Commissioner of Income Tax and Another
Madras High Court · (2004) 188 CTR 287 : (2004) 140 TAXMAN 612
Income Tax Act, 1961 — Section 264
High Courts21 Aug 2003
T.S. Karneeswaran Vs Indian Oil Corporation Ltd. and Others
Madras High Court · (2003) 08 MAD CK 0163
Constitution of India, 1950 — Article 226
High Courts21 Aug 2003
Aided Middle School Vs District Elementary Educational Officer and Assistant Elementary Educational Officer
Madras High Court · (2003) 08 MAD CK 0119
Constitution of India, 1950 — Article 226