High Courts12 Aug 2003Allowed
Dhanalakshmi Mills Ltd. Vs Presiding Officer, Labour Court and Another
Madras High Court · (2004) 1 LLJ 867
Industrial Disputes Act, 1947 — Section 2A(2)
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 42 of 104
High Courts12 Aug 2003Allowed
Kolandaiswamy, Thangaraj, Murugan and Kamaraj Vs State
Madras High Court · (2003) 2 LW(Cri) 743
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts12 Aug 2003Dismissed
Marameri Ponniah and Murugan Vs State by Inspector of Police
Madras High Court · (2003) 08 MAD CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Aug 2003Dismissed
Annadhurai alias Durai Vs State
Madras High Court · (2003) 2 LW(Cri) 749
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 201
High Courts12 Aug 2003Allowed
Fuller India Ltd. Vs Joint Commissioner of Income Tax and Another
Madras High Court · (2004) 188 CTR 142 : (2004) 269 ITR 365 : (2004) 141 TAXMAN 557
Income Tax Act, 1961 — Section 148, 148(2)
High Courts11 Aug 2003
Tamil Nadu Paints and Allied Products Ltd. Vs Dy. CCE and Supdt. of Cen. Ex.
Madras High Court · (2004) 91 ECC 405
High Courts11 Aug 2003Dismissed
Chellan Vs State
Madras High Court · (2003) 2 LW(Cri) 737
Evidence Act, 1872 — Section 105, 106Penal Code, 1860 (IPC) — Section 84
High Courts11 Aug 2003Dismissed
S.V. Bratheep rep. by his father and natural guardian S. Subash and S. Kubendran rep. by father and Natural guardian Shanmuganathan Vs The State of Tamil Nadu and Others
Madras High Court · (2003) 4 LW 635
Constitution of India, 1950 — Article 226
High Courts08 Aug 2003Dismissed
Palat Achuthan Vs Management, Citibank N.A. and Another
Madras High Court · (2004) 2 BC 46 : (2003) 117 CompCas 716
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2
High Courts08 Aug 2003Dismissed
P. Lalitha and S. Mahalakshmi Vs Kalimuthu and Others
Madras High Court · (2003) 3 MLJ 469
Civil Procedure Code, 1908 (CPC) — Section 11Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 37(1)
High Courts08 Aug 2003Allowed
Rajith @ Rajini, Manikandan, Dhandapani and Sivakumar alias Siva Vs State
Madras High Court · (2003) 08 MAD CK 0136
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302
High Courts08 Aug 2003Allowed
The Special Officer, Dharmapuri District Co. op. Sugar Mills Vs T.N. Sekar
Madras High Court · (2004) 1 LLJ 407 : (2003) 4 LW 443 : (2003) 3 MLJ 503
Constitution of India, 1950 — Article 227
High Courts08 Aug 2003Dismissed
A.P. Ramasamy Vs Dhanalakshmi
Madras High Court · (2004) 1 LW 406 : (2003) 3 MLJ 709
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Aug 2003Dismissed
Kovil Pillai Vs State
Madras High Court · (2003) 08 MAD CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts08 Aug 2003
Palat Achuthan Vs The Management, Citi Bank N.A.
Madras High Court · (2004) 1 LLJ 147 : (2003) 3 MLJ 464
Constitution of India, 1950 — Article 226
High Courts08 Aug 2003
Neptune Inflatables Ltd. Vs Hydra
Madras High Court · (2006) 1 BC 481 : (2005) 125 CompCas 164
Criminal Procedure Code, 1973 (CrPC) — Section 378
High Courts08 Aug 2003Dismissed
Ponnammal Vs Subburaman and Another
Madras High Court · (2003) 3 CTC 385 : (2003) 3 LW 564 : (2003) 3 MLJ 191
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts08 Aug 2003
E. Somasekaran and E. Kalyanakumar Vs Kanchana, Mani and D. Settu
Madras High Court · (2003) 3 LW 773 : (2003) 3 MLJ 380
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Aug 2003Partly Allowed
S.K. Natesan and C. Manickam Vs State
Madras High Court · (2003) 08 MAD CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts08 Aug 2003Allowed
Vellore Co-operative Sugar Mills, Anna Thohilalar Sangam Vs Commissioner of Sugar, The Special Officer, Vellore Co-operative Sugar Mills Ltd. and K. Kalaivani
Madras High Court · (2003) 08 MAD CK 0078
Constitution of India, 1950 — Article 226