High Courts25 Jun 2003Dismissed
Chief Postmaster General Vs Smt. G. Chamundeswari and C.K. Anandakumaran
Madras High Court · (2003) 06 MAD CK 0044
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 60 of 104
High Courts25 Jun 2003
Anna Transport Corporation Limited Vs The Transport Commissioner, The Deputy Transport Commissioner and The Regional Transport Officer
Madras High Court · (2003) WritLR 678
Constitution of India, 1950 — Article 226
High Courts25 Jun 2003
Chinnapillai @ Perumal Vs Peruma and Kaliappan
Madras High Court · (2004) 1 LW 469
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 Jun 2003Dismissed
Elango @ Elangovan and Others Vs The State
Madras High Court · (2003) 06 MAD CK 0118
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
High Courts24 Jun 2003Allowed
T.M. Manicka Naicker Vs N.J. Chandrasekar and Deenarakshi Ammal
Madras High Court · AIR 2003 Mad 404
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 Jun 2003Allowed
Somasundaram Vs State
Madras High Court · (2003) 2 LW(Cri) 767
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts24 Jun 2003Allowed
C. Nataraja Pillai Vs The Tamil Nadu Civil Supplies Corporation Limited
Madras High Court · (2003) 06 MAD CK 0055
Tamil Nadu Civil Supplies Corporation Limited Employees Service Regulations, 1989 — Regulation 1, 2, 3, 4, 8
High Courts24 Jun 2003
K. Saminathan Vs The Presiding Officer, Labour Court and Pudukotai Central Co-op. Bank Ltd.
Madras High Court · (2003) 06 MAD CK 0052
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts24 Jun 2003Dismissed
Mr. M.S. Rama Mohan Rao Vs Mrs. S. Nagu Bai
Madras High Court · (2004) 1 BC 368 : (2003) 117 CompCas 403 : (2003) 2 LW(Cri) 911
Criminal Procedure Code, 1973 (CrPC) — Section 250Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Jun 2003
Narasimhan, Prasanna Kumar, C.R. Vasan, Krishnakumar, S. Ganesan and P.T. Joseph Vs Central rep. by The Senior Intelligence Officer, Directorate of Revenue Intelligence
Madras High Court · (2003) 06 MAD CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts24 Jun 2003
Steel Authority of India Ltd. Vs Presiding Officer, Labour Court and Another
Madras High Court · (2004) 1 LLJ 416
Industrial Disputes Act, 1947 — Section 17BLimitation Act, 1963 — Article 137
High Courts24 Jun 2003Allowed
Sevathal alias Lakshmi Ammal Vs Balan
Madras High Court · AIR 2004 Mad 428
Civil Procedure Code, 1908 (CPC) — Section 96Easements Act, 1882 — Section 13, 15
High Courts24 Jun 2003Dismissed
S. Renganathan and S. Venkatesan Vs Vasanthan and Co. and V. Santhana Krishnan
Madras High Court · (2003) 2 LW(Cri) 882
High Courts23 Jun 2003Allowed
P.B. Nedungadi Vs The Chairman, State Trading Corporation of India Ltd. and Board of Personnel Committee (Appellate Authority) State Trading Corporation of India Ltd.
Madras High Court · (2003) 06 MAD CK 0130
Constitution of India, 1950 — Article 226
High Courts23 Jun 2003Allowed
C. Chakkaravarthy and Others Vs Union of India (UOI) and Others
Madras High Court · (2003) 06 MAD CK 0122
Constitution of India, 1950 — Article 141
High Courts23 Jun 2003Partly Allowed
Union of India (UOI) Vs The Registrar, Central Administrative Tribunal and K. Manappa
Madras High Court · (2003) 06 MAD CK 0115
Constitution of India, 1950 — Article 226
High Courts23 Jun 2003Allowed
Ganesan and Others Vs The State
Madras High Court · (2003) 06 MAD CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 302, 34, 341
High Courts23 Jun 2003
Parameswari and Others Vs The District Collector, The Tahsildar and The Village Administrative Officer
Madras High Court · (2003) 06 MAD CK 0099
Land Encroachment Act, 1905 — Section 10, 2(1), 2(2), 7
High Courts23 Jun 2003Dismissed
K. Velmurugan and Mrs. V. Rajabakkiyam Ammal Vs R. Kannan (died) and Others
Madras High Court · (2003) 3 LW 273 : (2003) 2 MLJ 666
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4, Order 34 Rule 6Registration Act, 1908 — Section 57Registration Rules, 1908 — Rule 137
High Courts23 Jun 2003Dismissed
P. Baluchamy Vs The State and Others
Madras High Court · (2003) 3 CTC 65 : (2003) 3 LLJ 815 : (2003) 3 MLJ 54
Constitution of India, 1950 — Article 19, 19(1), 19(6), 226Industrial Disputes Act, 1947 — Section 2, 9A