COURT ARCHIVE

Madras High Court judgments, 2003

2,075 judgments · page 56 of 104

High Courts06 Jul 2003

Tamil Nadu Co-operative Subordinate Officers' Association Vs Government of Tamil Nadu and Others

Madras High Court · (2003) 3 CTC 193 : (2003) 3 LW 219 : (2003) WritLR 511

Constitution of India, 1950 — Article 226Tamil Nadu Essential Services Maintenance Act, 2002 — Section 4, 5

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High Courts04 Jul 2003Dismissed

Raju and Parvathi Vs Muthuammal and Others

Madras High Court · AIR 2004 Mad 134 : (2003) 3 MLJ 20

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts04 Jul 2003Dismissed

Ramamoorthy and Others Vs State, by The Superintendent of Police, CBI/ACB

Madras High Court · (2003) 07 MAD CK 0200

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts04 Jul 2003Allowed

Selvam Pillai Vs State

Madras High Court · (2003) CriLJ 4656 : (2003) 3 CTC 153 : (2003) 89 ECC 608

Criminal Procedure Code, 1973 (CrPC) — Section 374

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High Courts04 Jul 2003Allowed

Kannan Vs Govindasamy

Madras High Court · (2003) 3 MLJ 86

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts04 Jul 2003

Kandan and Govindan Vs Inspector of Police

Madras High Court · (2003) 07 MAD CK 0143

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 302, 304, 323

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High Courts04 Jul 2003

G. Ganesan, K. Pugazenthi, S. Subramanian, V. Rajaram and J. Lakshmipraba Vs The Government of Tamilnadu and Others

Madras High Court · (2003) 3 MLJ 304

Constitution of India, 1950 — Article 226

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High Courts04 Jul 2003Dismissed

State by Food Inspector, Ammapettai Panchayat Union Vs Subramaniam

Madras High Court · (2003) 07 MAD CK 0098

Criminal Procedure Code, 1973 (CrPC) — Section 378

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High Courts04 Jul 2003Dismissed

Mrs. G. Sumati Vs State of Tamilnadu

Madras High Court · (2003) CriLJ 4659

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts04 Jul 2003Dismissed

S.T. Raja Daniel Vs The High Court of Judicature at Madras and The Government of Tamil Nadu

Madras High Court · (2003) 07 MAD CK 0061

Constitution of India, 1950 — Article 226

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High Courts04 Jul 2003Allowed

S. Narayanan, M. Muthuramalingam and P.G. Ragunath Vs The Tamil Nadu Treasuries and Accounts Officers Association and Others

Madras High Court · (2003) 3 MLJ 32

Constitution of India, 1950 — Article 226

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High Courts04 Jul 2003Partly Allowed

A. Revathy Vs The Registrar, High Court and The Chief Judge, Court of Small Causes

Madras High Court · (2003) 07 MAD CK 0023

Constitution of India, 1950 — Article 226

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High Courts03 Jul 2003Dismissed

R. Shanmugam Vs State

Madras High Court · (2004) CriLJ 873

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

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High Courts03 Jul 2003

Tamil Nadu Industrial Investment Corpn. Ltd. Vs Tvl. Kanmani Ice Factory

Madras High Court · (2004) 52 SCL 329

State Financial Corporations Act, 1951 — Section 31, 32, 32(1A), 32A

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High Courts03 Jul 2003Allowed

The Chairman, Neyveli Lignite Corporation Ltd. Vs Chellapangi, D.D. Sekar, Chinnian, Rajamani, Kalvi, Kamala and The Presiding Officer, Industrial Tribunal

Madras High Court · (2003) WritLR 741

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High Courts03 Jul 2003Allowed

Pushpam Vs State by Inspector of Police

Madras High Court · (2003) 07 MAD CK 0111

Criminal Procedure Code, 1973 (CrPC) — Section 374(2), 386

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High Courts03 Jul 2003Dismissed

Sureshkumar @ Suresn @ Suran Vs State

Madras High Court · AIR 2004 Mad 1

Criminal Procedure Code, 1973 (CrPC) — Section 374

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High Courts03 Jul 2003Dismissed

Rangaraj @ Mysooran @ Pathirappan Vs State by Inspector of Police

Madras High Court · (2003) 07 MAD CK 0100

Criminal Procedure Code, 1973 (CrPC) — Section 374

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High Courts03 Jul 2003Dismissed

Eeyakkara Palani @ Palani Vs State, by Inspector of Police

Madras High Court · (2003) 07 MAD CK 0015

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

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High Courts02 Jul 2003Dismissed

Karuna @ Karunakaran Vs State

Madras High Court · (2003) 07 MAD CK 0148

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

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