High Courts19 Jun 2003Allowed
The State of Tamilnadu Vs S. Noor Mohammed and The Tamil Nadu Administrative Tribunal
Madras High Court · (2003) 06 MAD CK 0098
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 62 of 104
High Courts19 Jun 2003Dismissed
Xavier Selvaraj Vs State by Inspector of PoliceVigilance and Anticorruption
Madras High Court · (2003) 06 MAD CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts19 Jun 2003Allowed
Xavier Sellappan Vs The Registrar, Central Administrative Tribunal, Union of India (UOI) and sixty-seven Ors.
Madras High Court · (2003) 06 MAD CK 0056
High Courts19 Jun 2003Allowed
N. Ganesan Vs Nagarathnam (died), Saravanamurthi, Manikavachagam (died), Smt. Sethulakshmi, Smt. Vathsala Manickavasagam, M. Sivanantham and M. Nithyanandham
Madras High Court · (2003) 06 MAD CK 0040
High Courts19 Jun 2003Allowed
Kausalya Vs The District Health Officer, The Director of Public Health Preventive Medicine and The Registrar, Tamil Nadu State Administrative Tribunal
Madras High Court · (2003) 06 MAD CK 0029
Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 36Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 15A
High Courts19 Jun 2003Allowed
Robert Vs State
Madras High Court · (2003) 06 MAD CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 302, 34
High Courts19 Jun 2003Dismissed
Somasundaram, Muthu and Pushpa Vs State Sakunthala Vs Somasundaram, Muthu, Pushpa and State
Madras High Court · (2003) 06 MAD CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313, 374(2)Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts19 Jun 2003
The Nazareth Cooperative Building Society Limited Vs Kanakaraj (died), Mrs. Alexandra Florence, K. Manoharan, M. Kirubakaran and Mrs. Rajathi
Madras High Court · (2003) 3 CTC 217 : (2003) 4 LW 242
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts18 Jun 2003Allowed
Babu Vs State
Madras High Court · (2003) 06 MAD CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts18 Jun 2003
Smt. Chhaya Gupta, Puneet Gupta, Swan Gupta and Master Chirag Gupta Vs The District Registrar, T. Nagar, Chennai-600 017
Madras High Court · (2003) 06 MAD CK 0127
Registration Act, 1908 — Section 17, 17(l)(b), 49Stamp Act, 1899 — Section 27, 29(g), 46, 9
High Courts18 Jun 2003Dismissed
C. Kuyalal Vs Dy. Director, Narcotic Control Bureau
Madras High Court · (2003) 161 ELT 62
Criminal Procedure Code, 1973 (CrPC) — Section 407
High Courts18 Jun 2003Dismissed
Krishnan P. Vs Management, Jonas Woodhead and Sons (India) Ltd. and Another
Madras High Court · (2003) 3 LLJ 686
High Courts18 Jun 2003
Dr. V.S. Mani Vs Dr. K. Rajendran
Madras High Court · AIR 2003 Mad 432 : (2003) 3 LW 451 : (2003) 3 MLJ 74
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts18 Jun 2003
Sri Meenakshi Bus Transports Vs Safe Service Limited, The Regional Transport Authority, The State Transport Appellate Tribunal and Jeeva Transport Corporation Limited
Madras High Court · (2003) 06 MAD CK 0086
Constitution of India, 1950 — Article 226
High Courts18 Jun 2003
Gandiban Transports Vs The Regional Transport Authority, The State Transport Appellate Tribunal and Puratchi Thalaivar MGR Transport Corporation Ltd.
Madras High Court · (2003) 06 MAD CK 0070
Constitution of India, 1950 — Article 226
High Courts18 Jun 2003Dismissed
Union of India (UOI) Vs The Registrar, Central Administrative Tribunal and R. Elangovan
Madras High Court · (2003) 06 MAD CK 0066
Constitution of India, 1950 — Article 226
High Courts18 Jun 2003Dismissed
Coimbatore District Real Estate Promoters' Association Vs The State of Tamil Nadu and Others
Madras High Court · (2003) 3 LW 459 : (2003) 2 MLJ 806 : (2004) 96 RD 52 : (2004) 1 RD 52
Constitution of India, 1950 — Article 226
High Courts18 Jun 2003Dismissed
Muthuvel Industries and Others Vs T. Maruthamuthu
Madras High Court · (2003) 06 MAD CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Jun 2003Allowed
Tamalarasi Vs S. Kumarasamy Gounder, Veerappan, V. Kumarasamy Gounder, Chellamuthu, Duraisamy, Ramasamy Gounder, Periasamy and Somasundaram
Madras High Court · (2003) 4 LW 129 : (2003) 2 MLJ 710
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts18 Jun 2003Dismissed
K. Jagannathan, Proprietor Vs The Regional Transport Authority South Arcot, presently Regional Transport Authority, The State Transport Appellate Tribunal and Thanthai Periyar Transport Corporation Ltd.
Madras High Court · (2003) 06 MAD CK 0023
Constitution of India, 1950 — Article 226