High Courts25 Jul 2003Allowed
Saroja and Muthusamy Vs State
Madras High Court · (2003) 07 MAD CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 374
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 49 of 104
High Courts25 Jul 2003Allowed
P. Sundarasividu Vs Central Bank of India
Madras High Court · (2003) 07 MAD CK 0113
Constitution of India, 1950 — Article 226
High Courts25 Jul 2003Dismissed
The Managing Director, Thanthai Periyar Transport Corporation Ltd. Vs Kala
Madras High Court · (2003) 07 MAD CK 0106
High Courts25 Jul 2003Allowed
Jayalakshmi Vs State of Tamil Nadu
Madras High Court · (2003) 07 MAD CK 0091
Constitution of India, 1950 — Article 226
High Courts25 Jul 2003
M. Revathi Vs Society For Applied Microwave Electronics Engineering and Research (SAMEER), Society for Applied Microwave Electronics Engineering and Research Centre, Centre for Electro magnetics and Secretary to Government of India, Ministry of Information Technology
Madras High Court · (2003) 07 MAD CK 0079
Constitution of India, 1950 — Article 226
High Courts25 Jul 2003Dismissed
S. Ramaswamy Vs The Chairman-cum- Managing Director, Hindustan Photo Films, Manufacturing Company Limited
Madras High Court · (2003) 07 MAD CK 0037
Constitution of India, 1950 — Article 226
High Courts25 Jul 2003Dismissed
V. Chinniah Vs Pitchaimuthu
Madras High Court · AIR 2004 Mad 254
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Jul 2003Allowed
Amaravathi Vs K. Kalimuthu
Madras High Court · (2003) 07 MAD CK 0013
Hindu Adoptions and Maintenance Act, 1956 — Section 18
High Courts24 Jul 2003
P. Sathyanathan Vs State of Tamil Nadu and Others
Madras High Court · (2003) 07 MAD CK 0179
Constitution of India, 1950 — Article 226
High Courts24 Jul 2003Dismissed
Mr. Kamal Bothra Vs State by Inspector of Police
Madras High Court · (2003) 07 MAD CK 0176
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts24 Jul 2003Dismissed
State Vs Kaveri
Madras High Court · (2003) 07 MAD CK 0134
Criminal Procedure Code, 1973 (CrPC) — Section 378
High Courts24 Jul 2003Dismissed
Pachaiyappan and Others Vs State, by Inspector of Police
Madras High Court · (2003) 07 MAD CK 0131
Penal Code, 1860 (IPC) — Section 148, 302, 324, 326, 341
High Courts24 Jul 2003Allowed
A. Aneesur Rahman Vs The Government of Tamil Nadu
Madras High Court · (2003) 07 MAD CK 0124
Constitution of India, 1950 — Article 226
High Courts24 Jul 2003Allowed
Cholan Roadways Corporation Ltd. Vs The Presiding Officer, Labour Court, T. Appadurai, A.N. Ameerdoss and V. Ramadurai
Madras High Court · (2003) 3 MLJ 206 : (2004) WritLR 122
Constitution of India, 1950 — Article 226
High Courts24 Jul 2003Allowed
PSG College of Technology Vs The Secretary, Tamil Nadu Engineering Admissions, Anna University and The State of Tamil Nadu PSG and Sons' Charities Vs The State of Tamil Nadu
Madras High Court · (2003) 07 MAD CK 0088
Constitution of India, 1950 — Article 226
High Courts24 Jul 2003
T. Uttamchan, Prop. Jain Garments, Sign Sites Publicities and K. Srinivasan, Proprietor, Chennai Express Vs Union of India (UOI) and Others
Madras High Court · (2004) CriLJ 450 : (2003) 3 MLJ 323 : (2003) 4 RCR(Criminal) 547 : (2004) WritLR 128
Constitution of India, 1950 — Article 226
High Courts24 Jul 2003
M.G. Rajamani, J. Dharman and R. Govindaraju Vs The Tamil Nadu State Transport Corporation (Villupuram Division-II) Ltd. and Others
Madras High Court · (2003) 07 MAD CK 0082
Constitution of India, 1950 — Article 226
High Courts24 Jul 2003Dismissed
Muthuswamy and Jayabal Vs Inspector of Police
Madras High Court · (2003) 07 MAD CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts24 Jul 2003Allowed
Packiam Vs State
Madras High Court · (2003) 07 MAD CK 0042
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts24 Jul 2003Dismissed
Nagalakshmi Finance Investments Consultants, Ramesh Babu and R.R. Sridharan Vs State
Madras High Court · (2003) 07 MAD CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 374