High Courts04 Aug 2003Allowed
Sundaram @ Sundaramoorthy Vs State by Inspector of Police
Madras High Court · (2003) 08 MAD CK 0173
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 309
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 45 of 104
High Courts04 Aug 2003Dismissed
Mangayee @ Eswari Vs State
Madras High Court · (2003) 08 MAD CK 0134
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts04 Aug 2003Allowed
T. Janakiaraman Vs The Revenue Divisional Officer and Land Acquisition Officer and The Divisional Engineer, National Highways
Madras High Court · (2003) 3 LW 642
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts04 Aug 2003
V. Samya Vs State of Tamil Nadu and Others
Madras High Court · (2003) WritLR 799
High Courts04 Aug 2003Dismissed
Sekar, Moorthy, Mookkan @ Mookkaiya, Thangaiya, Kumar, Chezhian and Subban @ Chinnappa Vs The State of Tamil Nadu
Madras High Court · (2003) 08 MAD CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts04 Aug 2003Dismissed
Chithayan Vs The State
Madras High Court · (2003) 08 MAD CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts04 Aug 2003Dismissed
Jayant Rajan Vs Dr. S. Lakshmanan and Mrs. Uma Lakshmanan
Madras High Court · (2003) 08 MAD CK 0047
Constitution of India, 1950 — Article 226
High Courts04 Aug 2003Allowed
Dheeran Chinnamalai Transport Corporation Ltd. Vs The Industrial Tribunal, V. Subramanian (deceased), S.Theivanai, S.Saminathan, Vijayendramala and Vijayalakshmi (minor rep. by mother and natural guardian Theivanai)
Madras High Court · (2005) 2 CTC 730
Constitution of India, 1950 — Article 226
High Courts04 Aug 2003Dismissed
Shanmugam Vs State Intelligence Officer Narcotic Control Bureau Vs P. Raja Singh, B.K. Asokan and K. Anand
Madras High Court · (2003) 08 MAD CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts04 Aug 2003Dismissed
Palani Vs State by Inspector of Police
Madras High Court · (2003) 08 MAD CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts01 Aug 2003Allowed
A. Mohandoss and Others Vs State
Madras High Court · (2004) 1 LW(Cri) 297
High Courts01 Aug 2003Dismissed
Prakash Industries Vs Shri Vittal Das Commissioner of Customs (Air Port), Shri. Veerayan, Additional Director General of Revenue Intelligence, Directorate of Revenue Intelligence, Shri. Nagarajan, Deputy Director of Revenue Intelligence, Directorate of Revenue Intelligence and Shri. Sampath Kumar, Senior Intelligence Officer, Directorate of Revenue Intelligence
Madras High Court · (2003) 08 MAD CK 0168
Customs Act, 1962 — Section 108, 18
High Courts01 Aug 2003Allowed
A. Mohandoss, A. Pandiammal, S. Anthony, A. Mayakannan and A. Dhanalakshmi Vs State
Madras High Court · (2004) 1 LW(Cri) 297
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Aug 2003Allowed
The Nilgiris District Consumers' Co-operative Wholesale Stores Ltd. Vs Appellate Authority, Deputy Commissioner of Labour
Madras High Court · (2003) 4 CTC 166 : (2004) 1 LLJ 419
Constitution of India, 1950 — Article 226Tamil Nadu Shops and Establishments Act, 1947 — Section 41
High Courts01 Aug 2003
Rosammal Memorial Minority Teacher Training Institute For Women Vs Director of Government Examinations, The Director of Teacher Education Research and Training, The Principal, District Institute of Teacher Education, V. Arockiamary, T.M. Kalpana, V. Bhagavathy, N.M. Pushpalatha, P. Banumathy, R. Suguna and Pavai
Madras High Court · (2003) WritLR 821
Constitution of India, 1950 — Article 226
High Courts01 Aug 2003Allowed
Rajamanickam and Kaliamoorthy Vs The District Revenue Officer, The Special Deputy Collector and Presiding Officer, Revenue Court, The Record Officer, Tenancy Records and Tahsildar and R. Jayaraman
Madras High Court · (2003) 4 LW 55
Constitution of India, 1950 — Article 226
High Courts01 Aug 2003Dismissed
Dr. S.G. Balamurugan Vs The Secretary, Selection Committee, The Director, Medical Council of India and Dr. Ravi
Madras High Court · (2003) 08 MAD CK 0101
Constitution of India, 1950 — Article 226
High Courts01 Aug 2003Dismissed
Rangasami Vs Kasiappa Gounder, Kasiammal and Subbayal
Madras High Court · (2003) 3 LW 621 : (2003) 3 MLJ 299 : (2004) 1 RCR(Civil) 648
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Aug 2003Allowed
National Insurance Co. Ltd. Vs N. Ponnaiyan @ Kolappan and Others
Madras High Court · (2004) 2 ACC 171 : (2005) ACJ 1103 : (2003) 3 LLJ 1009 : (2003) 3 LW 637 : (2003) 3 MLJ 266
Workmens Compensation Act, 1923 — Section 30
High Courts01 Aug 2003Dismissed
C. Periyaswamy and S. Sankar Vs K. Saraswathy and Karur Municipality
Madras High Court · (2003) 3 LW 660
Civil Procedure Code, 1908 (CPC) — Section 115