High Courts16 Jul 2003Dismissed
Senniappa Gounder Vs Ramasamy
Madras High Court · (2003) 4 LW 797 : (2003) 3 MLJ 19
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 52 of 104
High Courts16 Jul 2003Dismissed
E. Seetharama Reddiar Vs S. Jayaraman
Madras High Court · (2003) 07 MAD CK 0064
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts16 Jul 2003Allowed
Savariyappan and Others Vs State
Madras High Court · (2003) 07 MAD CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts16 Jul 2003Dismissed
S. Mohan Vs State, by The Inspector of Police
Madras High Court · (2003) 07 MAD CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts15 Jul 2003Allowed
Annavu Chettiar and Thasil Chettiar Vs The District Revenue Officer
Madras High Court · (2004) 4 CTC 501 : (2004) 1 LW 271
Constitution of India, 1950 — Article 226
High Courts15 Jul 2003Dismissed
Periasamy Vs K. Periyasamy, Murugesan and Palaniyandi
Madras High Court · AIR 2004 Mad 75 : (2003) 3 LW 525
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Jul 2003Dismissed
XL Finance and K. Sivashanmugam Vs State by: The Inspector of Police, Economic Offences Wing-II
Madras High Court · (2003) 07 MAD CK 0184
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts15 Jul 2003Dismissed
Kishorelal Asera Vs Haji Essa Abba Sait Endowments and Others
Madras High Court · (2003) 3 CTC 209 : (2003) 3 LW 372
Civil Procedure Code, 1908 (CPC) — Order 31 Rule 1, Order 39 Rule 1, Order 7 Rule 13, Order 7 Rule 3Transfer of Property Act, 1882 — Section 106
High Courts15 Jul 2003Dismissed
M. Sagubar Sathik Vs State
Madras High Court · (2003) 07 MAD CK 0140
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 436
High Courts15 Jul 2003Allowed
V. Guganeswari and V. Chamundeeswari Vs A. Shahul Hameed
Madras High Court · (2003) 3 LW 494
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts15 Jul 2003Dismissed
State Vs Smt. Indirakumari and Others
Madras High Court · (2003) CriLJ 4749 : (2003) 3 CTC 291
Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 397(2), 401, 482Prevention of Corruption Act, 1988 — Section 19(3)
High Courts15 Jul 2003
Chellappa, President, The Tamil Nadu Stainless Steel Utensils Manufacturers Association Vs The Secretary to Government Commercial Taxes and Religious Endowments Department and Others
Madras High Court · (2003) 07 MAD CK 0083
Constitution of India, 1950 — Article 226
High Courts15 Jul 2003Allowed
K. Vallai Swamy, A. Matheswaran, K. Ramamurthy, M. Thangavelu, K.A. Ramaswamy, P. Santharaj and R. Boovaragavan Vs The Government of Tamil Nadu
Madras High Court · (2003) 07 MAD CK 0080
Constitution of India, 1950 — Article 226
High Courts15 Jul 2003Dismissed
Barathy and Kalyanasundaram Vs State
Madras High Court · (2003) 07 MAD CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts15 Jul 2003Allowed
Varnakula Surya Flora Vs The Inspector of Police N.I.B. C.I.D.
Madras High Court · (2003) 07 MAD CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts15 Jul 2003
S.B. Fazluddin and Md. Ansari Vs The State by Dy. Superintendent of Police and S.I.T.C.B.C.I.D.
Madras High Court · (2003) 07 MAD CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts15 Jul 2003Allowed
The Commissioner, H.R. and C.E.(A) Department, Vs Arulmighu Arasadi, Karpaga Vinayagar Temple, now its Trustee C.S. Mani Mudaliar
Madras High Court · (2003) 3 LW 391
Civil Procedure Code, 1908 (CPC) — Section 92Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 70
High Courts15 Jul 2003Dismissed
M. Periasamy and Others Vs Korrai Kula Kongu Vellalargal represented by S. Ramasamy Gounder and Others
Madras High Court · (2004) 1 LW 66 : (2003) 3 MLJ 30
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Jul 2003Allowed
B.G. Gurupatham Vs The State Administrative Tribunal and Others
Madras High Court · (2003) 07 MAD CK 0040
Constitution of India, 1950 — Article 226
High Courts15 Jul 2003Allowed
Jayasingh Manoharan Vs The Chairman, Airports Authority of India, National Airports Division and The Regional Executive Director, Airports Authority of India, National Airports Division
Madras High Court · (2003) 07 MAD CK 0010
Constitution of India, 1950 — Article 226