COURT ARCHIVE

Madras High Court judgments, 2003

2,075 judgments · page 48 of 104

High Courts29 Jul 2003Allowed

P. Saroja Vs N. Meera Bai and Others

Madras High Court · (2003) 3 CTC 683

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 2Evidence Act, 1872 — Section 101, 102, 103, 104, 3Tamil Nadu Panchayats Rules, 1995 — Rule 66(2), 66(3)

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High Courts29 Jul 2003Allowed

V. Ramayal Vs State

Madras High Court · (2003) 07 MAD CK 0003

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)

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High Courts28 Jul 2003

M.S. Tamilselvan Vs The Registrar, Bharathiar University and Others

Madras High Court · (2003) 07 MAD CK 0195

Constitution of India, 1950 — Article 226

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High Courts28 Jul 2003

E.V. Kumar Vs The Union of India (UOI)

Madras High Court · (2003) 4 LW 468

Constitution of India, 1950 — Article 226

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High Courts28 Jul 2003Allowed

M. Kalanithi Maran Vs State, by The Inspector of Police, CBCID

Madras High Court · (2004) CriLJ 1288 : (2004) 1 LW(Cri) 288 : (2004) 3 RCR(Criminal) 793

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts28 Jul 2003Dismissed

Nandini Vs The Commissioner of Police and Others

Madras High Court · (2003) 07 MAD CK 0129

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts28 Jul 2003Dismissed

Jayaraj Vs State by the Assistant Superintendent of Police

Madras High Court · (2003) 07 MAD CK 0105

Criminal Procedure Code, 1973 (CrPC) — Section 374

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High Courts28 Jul 2003Dismissed

Savithri Ammal (Deceased) and Others Vs R.M.SP. Ramasami Chettiar and Others

Madras High Court · (2003) 3 CTC 470 : (2003) 3 LW 761 : (2003) 3 MLJ 247

Limitation Act, 1963 — Article 61, 62

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High Courts28 Jul 2003Allowed

Palaniammal, Vasanthamani and Mahalingam Vs Palaniswami, Karuppannan, Palaniammal, Suppayee and Rajeswari

Madras High Court · (2003) 3 LW 649 : (2003) 3 MLJ 408

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts28 Jul 2003Allowed

The Revenue Divisional Officer Vs Athappa Gounder and Others

Madras High Court · (2004) 3 CTC 329 : (2004) 2 LW 453 : (2004) 1 MLJ 654

Land Acquisition Act, 1894 — Section 30, 4(1), 54

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High Courts28 Jul 2003Dismissed

Murugan Vs State Inspector of Police NIB/CID

Madras High Court · (2003) 07 MAD CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 374

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High Courts25 Jul 2003Dismissed

Sengoda Gounder and Kuppayammal Vs Chinna Ponnal, K. Arthanareeswaran and B.K. Kaleeswaran

Madras High Court · (2003) 4 LW 709

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts25 Jul 2003

T. Ganesan, Field Assistant (N.M.R.) Vs The Chairman, Taminadu Pollution Control Board and The District Environmental Engineer, Tamilnadu Pollution Control Board

Madras High Court · (2003) 07 MAD CK 0216

Constitution of India, 1950 — Article 226

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High Courts25 Jul 2003

A. Raja Vs The Govt. of Tamil Nadu and Others

Madras High Court · (2009) 5 MLJ 1192

Constitution of India, 1950 — Article 226

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High Courts25 Jul 2003Allowed

N. Chennakesavalu, Sanitary Inspector Vs The Commissioner, Salem Corporation

Madras High Court · (2003) 07 MAD CK 0180

Constitution of India, 1950 — Article 226

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High Courts25 Jul 2003

K.R. Shanmugam Gounder Vs The District Collector and The Special Tahsildar, (LA) Neighbourhood Schemes

Madras High Court · (2003) 07 MAD CK 0178

Constitution of India, 1950 — Article 226

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High Courts25 Jul 2003Dismissed

Tayub Khan alias Tayub Sultan Vs Hairunnissa Beevi, Zainul Arab Begum, Samsiya Begum and Hajee Mohamed Zackariya

Madras High Court · (2003) 4 LW 880 : (2003) 3 MLJ 103

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts25 Jul 2003Dismissed

P. Natarajan Vs The State of Tamil Nadu and The Managing Director, Thiruvallur Transport Corporation

Madras High Court · (2003) 07 MAD CK 0139

Constitution of India, 1950 — Article 226

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High Courts25 Jul 2003Partly Allowed

Mr. Sebastikannu Vs The State of Tamilnadu and Others

Madras High Court · (2003) 4 LW 62

Constitution of India, 1950 — Article 226

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High Courts25 Jul 2003Dismissed

Kothai Finance Vs Chinnasamy

Madras High Court · (2004) 2 BC 179 : (2004) 118 CompCas 290

Criminal Procedure Code, 1973 (CrPC) — Section 378(4)

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