High Courts21 Aug 2003Partly Allowed
David and Josephraj Vs The State
Madras High Court · (2003) 08 MAD CK 0048
Penal Code, 1860 (IPC) — Section 302, 341
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 40 of 104
High Courts21 Aug 2003
V. Jaganathan Vs State, by The Inspector of Police, Central Crime Branch
Madras High Court · (2003) 08 MAD CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Aug 2003Dismissed
K.M. Vidya Sagar Vs Renu Jayakumar rep. by her Power of Attorney Holder Jeyakumar
Madras High Court · (2003) 08 MAD CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Aug 2003
Ramco Super Leathers Ltd. and Another Vs Associates India Financial Services (P) Ltd.
Madras High Court · (2004) 1 ARBLR 241 : (2004) 1 CompLJ 171
Arbitration and Conciliation Act, 1996 — Section 7(5), 8
High Courts20 Aug 2003Dismissed
V. Sadasiva Chetty (HUF) Vs Income Tax Officer
Madras High Court · (2003) 264 ITR 527 : (2004) 136 TAXMAN 138
Criminal Procedure Code, 1973 (CrPC) — Section 245, 397Income Tax Act, 1961 — Section 276C, 277
High Courts20 Aug 2003Allowed
R. Rathinam Vs P. Nityanandam
Madras High Court · (2003) 08 MAD CK 0178
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(6), 4
High Courts20 Aug 2003Partly Allowed
Chandrasekaran, Rathinam and Lakshmi Vs State
Madras High Court · (2004) 1 LW(Cri) 131
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 201, 302, 304B, 498A
High Courts20 Aug 2003Dismissed
C. Arulsamy and S. Ubagaram Vs State of Tamil Nadu and Others
Madras High Court · (2003) 4 CTC 670 : (2003) 3 LW 855
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts20 Aug 2003Allowed
Samikannu Naidu Vs Krishnamurthy Naidu
Madras High Court · (2003) 08 MAD CK 0161
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts20 Aug 2003Dismissed
Lakshana Cotton Mills Ltd. Vs Government of Tamil Nadu and Others
Madras High Court · (2004) 1 LLJ 145
Tamil Nadu Payment of Subsistence Allowance Act, 1981 — Section 4Tamil Nadu Payment of Subsistence Allowance Rules, 1981 — Rule 5
High Courts20 Aug 2003Dismissed
South India Corporation Limited, Granite Division Vs Regional Provident Fund Commissioner, (Tamil Nadu and Pondicherry)
Madras High Court · (2003) 08 MAD CK 0032
Constitution of India, 1950 — Article 226
High Courts18 Aug 2003
Smt. Ritu Devi Vs Commissioner of Income Tax and Another
Madras High Court · (2004) 190 CTR 354 : (2004) 271 ITR 466 : (2004) 141 TAXMAN 559
Income Tax Act, 1961 — Section 143
High Courts18 Aug 2003Dismissed
A.S. Baskaran, Proprietor of Sri Amman Leathers Vs Indian Finance and Factors Limited
Madras High Court · AIR 2004 Mad 54 : (2004) 1 BC 256 : (2003) 4 CTC 218
High Courts18 Aug 2003Allowed
D. Rajarathinam Vs The Management of Metro Transport Corporation Ltd.
Madras High Court · (2004) 1 LW 274
Industrial Disputes Act, 1947 — Section 12(3)
High Courts14 Aug 2003Dismissed
N. Eswaran Vs State Bank of India
Madras High Court · (2003) 08 MAD CK 0164
Constitution of India, 1950 — Article 226
High Courts14 Aug 2003Allowed
Singamuthupillai Vs Pandithurai, Lakshmi Ammal and Commissioner
Madras High Court · (2003) 08 MAD CK 0160
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts14 Aug 2003Allowed
G. Dharani and M. Sundaramurthy Vs State of Tamil Nadu
Madras High Court · (2003) 3 LW 777
Constitution of India, 1950 — Article 226
High Courts14 Aug 2003Allowed
T.D. Thomson Vs Indian Overseas Bank and Others
Madras High Court · (2003) 08 MAD CK 0152
Constitution of India, 1950 — Article 226
High Courts14 Aug 2003Dismissed
K. Umapathy Vs Airports Authority of India
Madras High Court · (2003) 08 MAD CK 0132
Constitution of India, 1950 — Article 226
High Courts14 Aug 2003Dismissed
Bakiyalakshmi and Others Vs Alamelu (died) and Others
Madras High Court · (2003) 3 LW 669 : (2003) 3 MLJ 383
Specific Relief Act, 1963 — Section 16