High Courts02 Jul 2003Allowed
P. Rathinam Vs State
Madras High Court · (2003) 07 MAD CK 0120
Criminal Procedure Code, 1973 (CrPC) — Section 374
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 57 of 104
High Courts02 Jul 2003Partly Allowed
Selvakumar and Varalakshmi Vs State
Madras High Court · (2004) 2 LW(Cri) 674
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 307, 34, 498
High Courts02 Jul 2003Allowed
Saroja Vs Inspector of Police
Madras High Court · (2003) 07 MAD CK 0058
Penal Code, 1860 (IPC) — Section 302
High Courts02 Jul 2003Dismissed
Ramasamy, Selvaraj @ Karuppusamy, Rangammal, Jayanthi, Nagammal, Kumarasamy and Pappathi Vs State
Madras High Court · (2004) 2 LW(Cri) 609
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts02 Jul 2003Allowed
P. Vijayakumar and R. Kunkun Vs State, by Inspector of Police
Madras High Court · (2003) 07 MAD CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts02 Jul 2003Dismissed
Ashwin Rajesh and Co. Vs Sri Saravana Fabrics
Madras High Court · (2003) 07 MAD CK 0007
High Courts01 Jul 2003Allowed
Govindammal, Poongavanammal and Bhoopal Vs Thulasi Pillai and Manimaran
Madras High Court · (2003) 07 MAD CK 0167
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Jul 2003Dismissed
Union of India (UOI) Vs U. Muthuraj, M. Kaleeswaran and The Registrar, Central Administrative Tribunal
Madras High Court · (2003) 07 MAD CK 0162
High Courts01 Jul 2003Dismissed
Jeeva Transport Corporation Limited Vs The Presiding Officer, Labour Court and Others
Madras High Court · (2004) 3 LLJ 422
Constitution of India, 1950 — Article 226
High Courts01 Jul 2003
T. Veeran Vs State
Madras High Court · (2003) 07 MAD CK 0144
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Jul 2003
Mani, Raj and Rajesh Mary Vs The Inspector of Police
Madras High Court · (2003) 07 MAD CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts01 Jul 2003Dismissed
Allahabad Bank Vs Rukmani Ammal
Madras High Court · (2003) 07 MAD CK 0057
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts01 Jul 2003Dismissed
Pakkirisamy Vs S. Raman
Madras High Court · (2004) 1 LW 69 : (2003) 3 MLJ 338
Limitation Act, 1963 — Article 54
High Courts01 Jul 2003Dismissed
Obasamudram Limeshell Labour Development Society Vs State of Tamil Nadu and Others
Madras High Court · (2003) WritLR 874
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 24Mines and Minerals (Development and Regulation) Act, 1957 — Section 10(3)
High Courts30 Jun 2003Allowed
Govindasamy, Mathaiyan and Vaiyapuri Vs State
Madras High Court · (2003) 06 MAD CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 506
High Courts30 Jun 2003Dismissed
Rajesh Babu alias Rajesh alias Rajeshkumar alias Babu Vs State
Madras High Court · (2003) 06 MAD CK 0112
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 379, 380, 404, 449
High Courts30 Jun 2003Allowed
Natarajan Vs State by Inspector of Police
Madras High Court · (2003) 06 MAD CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 345(3)Penal Code, 1860 (IPC) — Section 228
High Courts30 Jun 2003Allowed
Ameed @ Saleem Vs The Commissioner of Police and The Secretary to Government, Prohibition and Excise Department
Madras High Court · (2003) 06 MAD CK 0034
Constitution of India, 1950 — Article 226
High Courts30 Jun 2003Dismissed
A.M. Ramakrishnan Vs Madurai Virudhunagar Nadargal Uravinmurai Paribalana Sabai
Madras High Court · (2003) 3 LW 416 : (2003) 3 MLJ 330 : (2003) 4 RCR(Civil) 752 : (2003) 2 RCR(Rent) 515
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts30 Jun 2003Allowed
Union of India (UOI) Vs Central Administrative Tribunal
Madras High Court · (2003) 06 MAD CK 0012
Constitution of India, 1950 — Article 226