High Courts18 Dec 2003Dismissed
C. Saraswathi Vs S. Ramachandran and Another
Madras High Court · AIR 2004 Mad 280 : (2004) 1 LW 482
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 5 of 104
High Courts18 Dec 2003
P. Nedumaran and Others Vs State
Madras High Court · (2004) 1 CTC 721
Criminal Procedure Code, 1973 (CrPC) — Section 439Prevention of Terrorism Act, 2002 — Section 49
High Courts18 Dec 2003Allowed
R. Chinnadurai Vs S. Rajalakshmi
Madras High Court · AIR 2004 Mad 313 : (2004) 4 LW 186 : (2004) 2 MLJ 51
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68Specific Relief Act, 1963 — Section 15
High Courts18 Dec 2003Allowed
Hassan Barati Vs The Dean. Vinayaga Mission Krinpananda Variyar Medical College and The Registrar, Dr. M.G.R Medical University
Madras High Court · (2003) 12 MAD CK 0034
High Courts18 Dec 2003Dismissed
Chitra Srinivasan Vs R. Srinivasan
Madras High Court · (2004) 2 LW 130
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1), 24
High Courts17 Dec 2003Dismissed
E.A. Chandrasekaran Vs Venkatachalam and Maragatham
Madras High Court · (2003) 12 MAD CK 0171
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts17 Dec 2003Dismissed
Pattammal, N. Kumari and N. Krishnan Vs K.K.127 Hosur Primary Agricultural Cooperative Bank Limited and B.S. Saravanan, Advocate/Enquiry Officer
Madras High Court · (2003) 12 MAD CK 0126
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Dec 2003
Shri V.R. Chinnan Chettiar Vs Commissioner of Income Tax
Madras High Court · (2005) 272 ITR 443
Income Tax Act, 1961 — Section 263, 64(1), 64(1)(3)
High Courts17 Dec 2003Dismissed
G. Rajendran Vs The President, Sri Achuthanananda Swamy Bajanai Madam
Madras High Court · (2003) 12 MAD CK 0047
Constitution of India, 1950 — Article 227Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 11(3), 11(4)
High Courts17 Dec 2003Allowed
R. Rathinasabapathy Vs State
Madras High Court · (2004) CriLJ 2734 : (2005) 1 LW(Cri) 229 : (2004) 3 RCR(Criminal) 869
Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts17 Dec 2003
Commissioner of Income Tax Vs Essorpe Mills Ltd.
Madras High Court · (2004) 187 CTR 571 : (2004) 265 ITR 637 : (2004) 139 TAXMAN 180
Income Tax Act, 1961 — Section 115, 115J(1A)
High Courts16 Dec 2003Allowed
1. P.K. Abdul Rahman Haji, 2. T.P. Shihabudeen and 3. T.P. Muneerudeen all partners of Hotel Maharajay PC-G, Dr. J.J. Nagar, Mogappair East, Chennai-600050 Vs The State of Tamil Nadu
Madras High Court · (2004) 2 LW(Cri) 955
High Courts16 Dec 2003Allowed
Fisher Pumps (P) Ltd. Vs Commercial Tax Officer
Madras High Court · (2005) 139 STC 152
Tamil Nadu General Sales Tax Act, 1959 — Section 21(3)
High Courts16 Dec 2003
R. Kaaruppan Vs Patron of the Chennai Rifle Club and Others
Madras High Court · AIR 2004 Mad 167
Constitution of India, 1950 — Article 14, 225Contempt of Courts Act, 1971 — Section 2Madras High Court (Original Side) Rules, 1956 — Rule 2
High Courts16 Dec 2003Allowed
R. Sankaran Vs The Secretary, Education Department, Government of Tamil Nadu, The Director of Elementary Education and The Addl. Assistant Elementary Education Officer
Madras High Court · (2004) WritLR 204
High Courts16 Dec 2003
The Commissioner of Income Tax Vs Henkel SPIC India Ltd.
Madras High Court · (2004) 120 CompCas 189 : (2004) 188 CTR 482 : (2004) 266 ITR 490 : (2004) 54 SCL 89
Companies (Central Government) General Rules and Forms, 1956 — Rule 4DCompanies Act, 1956 — Section 73, 73(1), 73(2), 73(3)
High Courts16 Dec 2003Dismissed
Hariharan Vs State by Deputy Superintendent of Police CB CID
Madras High Court · (2004) 1 CTC 38 : (2004) 1 LW(Cri) 113
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 306, 308, 319Evidence Act, 1872 — Section 132
High Courts16 Dec 2003Dismissed
Rani Vs The District Magistrate and District Collector and The Secretary to Government of Tamilnadu, Prohibition and Excise Department
Madras High Court · (2003) 12 MAD CK 0017
Constitution of India, 1950 — Article 226Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts15 Dec 2003Allowed
Ramakrishna and Sarojini Vs Kannan
Madras High Court · (2004) 2 LW 53 : (2004) 1 MLJ 516
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)
High Courts15 Dec 2003
Indian Overseas Bank Vs K. Perichiappan
Madras High Court · (2004) 2 LLJ 416 : (2004) 1 MLJ 610