COURT ARCHIVE

Madras High Court judgments, 2003

2,075 judgments · page 50 of 104

High Courts23 Jul 2003Allowed

Ministry of Finance, Central Government Vs Mohamed Hussain, C. Ramalinga Nadar and Reserve Bank of India Reserve Bank of India Vs Mohamed Hussain, C. Ramalinga Nadar and Ministry of Finance, Central Government

Madras High Court · (2004) 1 BC 317 : (2004) 121 CompCas 146 : (2003) 4 CTC 222 : (2003) 4 LW 44

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High Courts23 Jul 2003Allowed

Mahaboob Subbukani Beevi (died) and Others Vs Hameed Bathumma Beevi and Others

Madras High Court · (2004) 1 LW 558

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts23 Jul 2003Dismissed

V.S. Basha Vs The Tamil Nadu Wakf Board

Madras High Court · (2003) 07 MAD CK 0128

Constitution of India, 1950 — Article 226

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High Courts23 Jul 2003

R. Malarvizhi Vs Inspector of Police and Others

Madras High Court · (2003) 07 MAD CK 0103

Constitution of India, 1950 — Article 226

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High Courts23 Jul 2003Allowed

Madura Coats Ltd. and Millennium Mills Vs Devadoss Sathraj

Madras High Court · (2003) 3 LLJ 1132 : (2003) 3 LW 419 : (2003) 3 MLJ 261

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts23 Jul 2003

Sri Bhuvaneswari Finance Vs The Inspector of Police, Economic Offences Wing II

Madras High Court · (2003) 07 MAD CK 0085

Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 11

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High Courts23 Jul 2003Allowed

C. Ramanujam Vs The Presiding Officer, Industrial Tribunal and The Management of Pattukottai-Azhagiri Transport Corporation

Madras High Court · (2004) 1 LLJ 294

Constitution of India, 1950 — Article 226

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High Courts23 Jul 2003Allowed

Duraikannu Padayachi Vs Meera

Madras High Court · (2003) 3 MLJ 67 : (2003) 4 RCR(Civil) 489

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Evidence Act, 1872 — Section 65Specific Relief Act, 1963 — Section 15

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High Courts23 Jul 2003Dismissed

Ayyavoo @ Ayyasamy and Senthil Kumar Vs State by S.I. of Police

Madras High Court · (2003) 07 MAD CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 374

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High Courts23 Jul 2003Dismissed

Kumar Vs State by Inspector of Police and Parvathy

Madras High Court · (2003) 07 MAD CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts23 Jul 2003

Arthur Mary Ammal Vs Aruldoss Pillai (Deceased), M.F. Doss Mary Floradoss, A. Baskar, A. Xavier Rajan, Alex Melan, Fathima, Rajash and John

Madras High Court · AIR 2004 Mad 57 : (2003) 4 LW 86 : (2003) 3 MLJ 229

Evidence Act, 1872 — Section 68Gift Tax Act, 1958 — Section 2Succession Act, 1925 — Section 2

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High Courts23 Jul 2003Dismissed

Subramanian @ Subban Vs State

Madras High Court · (2004) 2 ALT(Cri) 50

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

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High Courts22 Jul 2003

Mrs. Pabbu Penchalarathnamma Vs The State and Others

Madras High Court · (2003) 07 MAD CK 0181

Constitution of India, 1950 — Article 226

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High Courts22 Jul 2003Allowed

N. Rengasamy Vs S. Ganesan

Madras High Court · AIR 2004 Mad 436 : (2003) 4 LW 818 : (2003) 3 MLJ 79

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts22 Jul 2003Allowed

Union of India (UOI) Vs The Registrar, Central Administrative Tribunal, T.S. Manickavasagam and The Secretary, Union Public Service Commission

Madras High Court · (2004) 1 LLJ 506

Constitution of India, 1950 — Article 226

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High Courts22 Jul 2003

P. Murugan Vs The Govt. of Tamil Nadu

Madras High Court · (2003) 07 MAD CK 0008

Constitution of India, 1950 — Article 226Tamil Nadu Basic Service Rules — Rule 3

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High Courts21 Jul 2003Dismissed

M/s. Benz Automobiles Private Limited Vs C. Mohanasundaram and Others

Madras High Court · (2004) 1 CivCC 278 : (2003) 4 RCR(Civil) 743

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High Courts21 Jul 2003Dismissed

V. Venkatesa Subbu Vs Jaya Bhaskaran and Co. and T. Baskaran

Madras High Court · (2004) CriLJ 855

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts21 Jul 2003Allowed

Mariappan @ Muthu Vs State by Inspector of Police

Madras High Court · (2003) 07 MAD CK 0133

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

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High Courts21 Jul 2003Allowed

The Indian Institute of Architects, Tamil Nadu Chapter Vs The State of Tamil Nadu and Others Council of Architecture Vs The State of Tamil Nadu and Anna University

Madras High Court · (2004) 2 LW 295

Constitution of India, 1950 — Article 226

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