High Courts10 Jul 2003
Abdul Majeeth, Raju and Shankar Vs State by Inspector of Police NIB CID
Madras High Court · (2003) 07 MAD CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 374(1)
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 54 of 104
High Courts10 Jul 2003Dismissed
Rahamathulla Vs State by Inspector of Police
Madras High Court · (2003) 07 MAD CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts10 Jul 2003Dismissed
Diwana @ Settu Vs State
Madras High Court · (2003) 07 MAD CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts10 Jul 2003Dismissed
G. Valappan Vs S. Madhavan Pillai
Madras High Court · (2003) 4 RCR(Criminal) 589
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts10 Jul 2003Allowed
Veerasamy Vs State, by Inspector of Police
Madras High Court · (2003) 07 MAD CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 323, 341
High Courts09 Jul 2003Allowed
Parvathi Ammal (died) and C. Loganathan Vs Kamalammal and Others
Madras High Court · (2003) 3 CTC 404 : (2003) 3 LW 425 : (2003) 3 MLJ 131
Mental Health Act, 1987 — Section 2(1)
High Courts09 Jul 2003Dismissed
P. Kandasamy and Others Vs The Secretary to Government, Government of Tamil Nadu Home (Courts II A) Department and Others
Madras High Court · (2003) 3 MLJ 555
Constitution of India, 1950 — Article 226
High Courts09 Jul 2003Dismissed
Dr. K.M. Cherian Vs K.V. George
Madras High Court · (2003) 3 LW 320 : (2003) 3 MLJ 171
Original Side Rules — Order 36 Rule 11
High Courts09 Jul 2003Dismissed
A.R. Deivasigamani Mudaliar Vs T.N. Somasundara Nadar (died) and Others
Madras High Court · (2003) 3 LW 510 : (2003) 91 MLJ 3 : (2003) 4 RCR(Civil) 510
Guardians and Wards Act, 1890 — Section 19, 27, 29Hindu Minority and Guardianship Act, 1956 — Section 6Limitation Act, 1963 — Section 21
High Courts09 Jul 2003Dismissed
P. Ravi Vs The Inspector of Police, Q Branch - CID
Madras High Court · (2003) 07 MAD CK 0194
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts09 Jul 2003Partly Allowed
Subramani Vs State by Inspector of Police
Madras High Court · (2001) 1 ALT(Cri) 319
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts09 Jul 2003Dismissed
Kalia Pillai (died) and Others Vs Kathayee ammal Dharmam (Charities) and Others Saraswathi ammal Vs Kathayee Ammal Dharmam (Charities) and Others Joseph (died) and Others Vs Kathayee Ammal Dharmam (Charities) and Others
Madras High Court · (2003) 3 LW 380 : (2003) 3 MLJ 122
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 10, 109, 3(3), 6(13), 6(16)
High Courts09 Jul 2003Dismissed
Gangatharan Vs State by Inspector of Police
Madras High Court · (2003) 07 MAD CK 0159
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 448
High Courts09 Jul 2003
The Managing Director, Tamil Nadu Agro Industries Corporation Ltd. Vs The Presiding Officer, I Addl. Labour Court, Arumugam (Deceased), A. Kalarani, A. Geetha, A. Krishnakumar and A. Gomathy
Madras High Court · (2003) 07 MAD CK 0110
High Courts09 Jul 2003
V. Ravishankar Vs Union of India (UOI) and The Central Administrative Tribunal, Madras Bench Union of India (UOI) and Tele-Communication Engineer Microwave/Construction and Chief Personnel Officer, Southern Railway Vs V. Ravishankar and Central Administrative Tribunal, Madras Bench
Madras High Court · (2003) 07 MAD CK 0108
High Courts09 Jul 2003Dismissed
B. Balasubramanian Vs Power Grid Corporation of India Limited
Madras High Court · (2003) 07 MAD CK 0104
Constitution of India, 1950 — Article 226
High Courts09 Jul 2003Dismissed
Govindappa Naidu Vs C. Sidda Chetty and Others
Madras High Court · (2003) 3 LW 479
Specific Relief Act, 1963 — Section 16
High Courts09 Jul 2003Dismissed
Tamilsundar Vs The State
Madras High Court · (2003) 07 MAD CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 302
High Courts09 Jul 2003Dismissed
Virumandi and V. Alagarsamy Vs State by the Inspector of Police
Madras High Court · (2003) 07 MAD CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts09 Jul 2003Allowed
Omega S.A. Vs Avanti Kopp Electricals Ltd. and Another
Madras High Court · (2003) 27 PTC 327
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 29