High Courts06 Aug 2003Dismissed
C. Palanisamy Vs Cardamom Marketing Corporation
Madras High Court · (2004) CriLJ 410
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 44 of 104
High Courts06 Aug 2003Allowed
Union of India (UOI) Vs M.S. Faluluddeen @ Akeel @ Mohamed Siddik, A.C.M. Fazly and N. Akbar Ali
Madras High Court · (2003) 08 MAD CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts06 Aug 2003Dismissed
Chella Muthu Vs Harikrishnan, Sub Inspector of Police and Rajaram, Head Constable
Madras High Court · (2003) 08 MAD CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323
High Courts06 Aug 2003
Salem Cooperative Sugar Mills Ltd. Vs S. Kuppannan
Madras High Court · (2003) 4 LW 109 : (2003) 3 MLJ 436 : (2004) 1 RCR(Civil) 62
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 4
High Courts05 Aug 2003
Balasundaram P. and Others Vs Presiding Officer, Labour Court and Another Essorpe Mills Ltd. Vs Presiding Officer, Labour Court and Others
Madras High Court · (2004) 2 LLJ 910
Industrial Disputes Act, 1947 — Section 20, 33(2), 33A
High Courts05 Aug 2003Allowed
J. Jeyalakshmi rep. by her father and natural guardian Dr. V. Jothinathan Vs State of Tamil Nadu
Madras High Court · (2003) 08 MAD CK 0145
Constitution of India, 1950 — Article 226
High Courts05 Aug 2003Dismissed
Sivagnanamoorthy Vs M. Shanmugam
Madras High Court · (2003) 3 LW 617 : (2003) 3 MLJ 342
High Courts05 Aug 2003Allowed
Mallika Vs S.K. Rajendran, Oriental Insurance Co. Ltd. and K. Nagarajan Oriental Insurance Co. Ltd. Vs Mallika and S.K. Rajendran
Madras High Court · (2004) 2 ACC 184 : (2005) ACJ 1218 : (2003) 3 LW 604 : (2003) 3 MLJ 460
Motor Vehicles Act, 1939 — Section 95Motor Vehicles Act, 1988 — Section 147, 147(1), 2(35)
High Courts05 Aug 2003Dismissed
Mani Vs State
Madras High Court · (2003) 08 MAD CK 0121
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts05 Aug 2003Partly Allowed
V. Muneesan Vs Indian Overseas Bank
Madras High Court · (2004) 1 LLJ 296 : (2003) 3 MLJ 319
Constitution of India, 1950 — Article 226
High Courts05 Aug 2003Partly Allowed
Rajamanikam Vs State
Madras High Court · (2003) 08 MAD CK 0112
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts05 Aug 2003Dismissed
Ninan and Sengotaiyan Vs The State of Tamilnadu
Madras High Court · (2003) 08 MAD CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts05 Aug 2003Dismissed
Mr. Hydhras Vs P.P. Kunhavaa and United India Insurance Co. Ltd.
Madras High Court · (2004) 2 ACC 167 : (2005) ACJ 913 : (2003) 3 LW 640 : (2003) 3 MLJ 276
Workmens Compensation Act, 1923 — Section 147, 2(25), 2(35), 95
High Courts05 Aug 2003Dismissed
New India Assurance Company Vs Nagarathinamma, Jayalakshmi, Govindan, Desayya Naidu and N. Rmadoss
Madras High Court · (2005) ACJ 880 : (2003) 3 LW 626 : (2003) 3 MLJ 357
Motor Vehicles Act, 1939 — Section 103AMotor Vehicles Act, 1988 — Section 147(1), 157, 93(3), 94, 95
High Courts05 Aug 2003Allowed
Angammal and Munusamy Vs The Special Tahsildar, Land Acquisition, Housing and The Executive Engineer, Tamil Nadu Housing Board
Madras High Court · (2004) 1 LW 702
Constitution of India, 1950 — Article 226
High Courts05 Aug 2003Dismissed
Subbaraman Vs Govindaraja Reddiar
Madras High Court · (2003) 08 MAD CK 0068
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts05 Aug 2003Allowed
Murugan Vs State by Inspector of Police, NIB CID
Madras High Court · (2003) 08 MAD CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts05 Aug 2003Dismissed
Mottaiyasamy Vs State by Inspector of Police
Madras High Court · (2003) 4 CTC 359 : (2004) 2 LW(Cri) 683
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts05 Aug 2003
New India Assurance Co. Ltd. Vs Nagarathinamma and Others
Madras High Court · (2005) 3 ACC 235
High Courts05 Aug 2003Dismissed
Management of Blue Star Ltd. Vs Presiding Officer, First Additional Labour Court and Another
Madras High Court · (2004) 2 LLJ 156
Constitution of India, 1950 — Article 226