COURT ARCHIVE

Madras High Court judgments, 2003

2,075 judgments · page 4 of 104

High Courts22 Dec 2003Dismissed

L.M. Menezes, Joseph C. Kuriacose amd Harold D'Silva Vs Rt. Rev. Dr. Lawrence Pius and Others

Madras High Court · (2003) 12 MAD CK 0160

Charitable and Religious Trusts Act, 1920 — Section 7Civil Procedure Code, 1908 (CPC) — Section 92

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High Courts22 Dec 2003Allowed

Dhanalakshmi Vs The Commissioner of Police, Greater Chennai and Government of Tamil Nadu

Madras High Court · (2004) 1 LW(Cri) 392

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High Courts22 Dec 2003Allowed

Tamil Nadu Minerals Limited Vs State of Tamil Nadu

Madras High Court · (2003) 12 MAD CK 0131

Mineral Concession Rules, 1960 — Rule 22, 22(1), 22(3), 23, 24AMines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 11(1), 11(2), 11(3)

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High Courts22 Dec 2003Dismissed

South India Exports Vs The Joint Director of Foreign Trade and The Senior Intelligence Officer Director of Revenue Intelligence

Madras High Court · (2004) 91 ECC 555 : (2004) 1 MLJ 489

Customs Act, 1962 — Section 108Foreign Trade (Development and Regulation) Act, 1992 — Section 11(1), 11(2), 3Sea Customs Act, 1878 — Section 167

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High Courts19 Dec 2003

S. Rahamathullah Vs Mrs. Ratna Bai

Madras High Court · AIR 2004 Mad 368

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)

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High Courts19 Dec 2003Allowed

Madras City Flour Mill Owners Association Vs M. Radha and Corporation of Chennai

Madras High Court · (2003) 12 MAD CK 0155

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 115

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High Courts19 Dec 2003

Shanmuga Sundaram Vs A.S. Kamalam

Madras High Court · (2003) 12 MAD CK 0153

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High Courts19 Dec 2003Allowed

Smt. Neelavathy and 9 Ors. (Minor Petitioners 9 and 10 are represented by their mother and natural guardian 6th Petitioner Smt. Tangamani) Vs The Secretary to Government, Housing and Urban Development Department and The Special Tahsildar, (Neighbourhood Scheme) and Land Acquisition Officer

Madras High Court · (2003) 12 MAD CK 0130

Land Acquisition Act, 1894 — Section 31, 4(1), 5A, 6

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High Courts19 Dec 2003Allowed

Shanmugaraj Vs The Deputy Superintendent of Police and Another

Madras High Court · AIR 2004 Mad 235 : (2004) 1 CTC 750 : (2004) 1 LW(Cri) 233 : (2004) WritLR 156

Constitution of India, 1950 — Article 226Madras City Police Act, 1888 — Section 41(4)

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High Courts19 Dec 2003Allowed

Charles Vs State by Inspector of Police and Mani

Madras High Court · (2004) 1 LW(Cri) 478

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Madras Prohibition Act, 1937 — Section 4(1)

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High Courts19 Dec 2003Allowed

Ameer Abdulla and Others Vs State by Sub Inspector of Police

Madras High Court · (2003) 12 MAD CK 0097

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 468, 468(2), 473Penal Code, 1860 (IPC) — Section 147, 148, 427, 448

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High Courts19 Dec 2003

Bush Boake Allen (India) Ltd. Vs Assistant Commissioner of Income Tax

Madras High Court · (2004) 192 CTR 165 : (2005) 273 ITR 152

Income Tax Act, 1961 — Section 80HH, 80I

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High Courts19 Dec 2003Allowed

Cholamandalam Investment and Finance Co. Ltd. Vs A. Rajan and A. Palaniappan

Madras High Court · (2004) 1 LW 568

Arbitration and Conciliation Act, 1996 — Section 16(1)

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High Courts19 Dec 2003Allowed

R. Gurusamy Vs State

Madras High Court · (2004) 1 LW(Cri) 418

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High Courts19 Dec 2003Dismissed

Ravichandran and Others Vs Natarajan Nadar and 7 others M. Palanichamy and 4 others Vs Natarajan Nadar

Madras High Court · (2003) 12 MAD CK 0028

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3)(a)(iii), 8(5)

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High Courts19 Dec 2003Allowed

Hiluru Hameedha Begum Vs Pappammal and Ganesan

Madras High Court · (2004) 2 CTC 164 : (2004) 1 LW 773 : (2004) 1 MLJ 540

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)

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High Courts19 Dec 2003Dismissed

National Insurance Co. Ltd. Vs R.V. Das and Others

Madras High Court · (2003) 12 MAD CK 0025

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 3

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High Courts19 Dec 2003Allowed

V. Sundarajan Vs State of Tamil Nadu and Others

Madras High Court · AIR 2004 Mad 277 : (2004) 1 LW 376

Chit Funds Act, 1982 — Section 70Chit Funds Rules, 1984 — Rule 58, 59

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High Courts18 Dec 2003

Chinnan Vs Marappan

Madras High Court · (2003) 12 MAD CK 0162

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 115

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High Courts18 Dec 2003Allowed

Madras Cements Ltd. Vs The Commercial Tax Officer-III and Others

Madras High Court · (2003) 12 MAD CK 0108

Constitution of India, 1950 — Article 226

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