High Courts18 Jun 2003Dismissed
N. Ramathilagam Vs Labour Officer (Conciliation), The Management of MRF Limited and The General Manager, MRF Limited
Madras High Court · (2003) 3 LLJ 480
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 63 of 104
High Courts18 Jun 2003Dismissed
Pooludaiyar Chettiar Vs Gani
Madras High Court · (2003) 2 MLJ 704
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts17 Jun 2003
Smt. Sushila Vs Nihalchand Nahata
Madras High Court · AIR 2004 Mad 18
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 99Contract Act, 1872 — Section 23Income Tax Act, 1961 — Section 230A
High Courts17 Jun 2003
Arun Balakrishnan Iyer and Another Vs Soni Hospital and Others
Madras High Court · AIR 2003 Mad 389 : (2004) 1 CivCC 183
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1Constitution of India, 1950 — Article 141, 227Consumer Protection Act, 1986 — Section 24, 25
High Courts17 Jun 2003Dismissed
Novel Granites Ltd. and Another Vs Lakshmi General Finance Ltd. and Another
Madras High Court · (2003) 3 CTC 148 : (2003) 2 MLJ 831
Arbitration and Conciliation Act, 1996 — Section 12, 13, 13(2), 16
High Courts17 Jun 2003Allowed
Athayee (died) and Another Vs Life Insurance Corporation of India and Another
Madras High Court · (2004) ACJ 2125 : AIR 2003 Mad 382 : (2003) 3 CTC 526 : (2003) 3 MLJ 110
Contract Act, 1872 — Section 17, 22Life Insurance Corporation Act, 1956 — Section 45
High Courts17 Jun 2003Dismissed
Smt. Vijayalakshmi Viswanathan Financial Commissioner (Railways) Ex Officio Secretary to Govt. of India Ministry of Railways and R. Stephen Raj Senior District Signal and Tele-communication Engineer, Southern Railway Vs S. Soundara Pandian and M. Periyasamy
Madras High Court · (2004) 1 ALT(Cri) 145
Criminal Procedure Code, 1973 (CrPC) — Section 200(A)Evidence Act, 1872 — Section 132, 147, 148
High Courts17 Jun 2003
P. Murugesan Vs The Assistant Director of Mines
Madras High Court · (2003) 06 MAD CK 0087
Constitution of India, 1950 — Article 226
High Courts17 Jun 2003Dismissed
Boologha Pandian and Kandiah Pandian Vs State
Madras High Court · (2003) 06 MAD CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 323, 341, 506
High Courts17 Jun 2003Allowed
Raja Vs State of Tamil Nadu
Madras High Court · (2003) 06 MAD CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 335
High Courts17 Jun 2003Allowed
Venkataraman, Gopal, Jayapal and Loganathan Vs State by Inspector of Police
Madras High Court · (2003) 06 MAD CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 324, 341
High Courts17 Jun 2003Dismissed
Azhagesan Vs The State
Madras High Court · (2005) CriLJ 294
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 300, 498A
High Courts16 Jun 2003Allowed
P. Mani Vs The Managing Director, State Express Transport Corporation Ltd. and The Branch Manager, State Express Transport Corporation Ltd.
Madras High Court · (2003) 4 LW 448
High Courts16 Jun 2003Allowed
Mookkandi and Gurunatha Konar Vs State of Tamil Nadu
Madras High Court · (2004) 2 LW(Cri) 668
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts16 Jun 2003Allowed
A. Mohan Doss, A. Manikandan, A. Balamurugan, A. Kannan, A. Dhanalakshmi and A. Pandiammal Vs The Revenue Divisional Officer and The District Collector
Madras High Court · (2003) 3 LW 580 : (2003) 2 MLJ 601
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Jun 2003Dismissed
M.Karunanidhi, C. Chinnaian, G. Alagiri, R. Sampath Kumar and P. Murugesan Vs The Secretary to Government of Tamil Nadu, Department of Food and Civil Supplies and The Chairman and Managing Director, Tamil Nadu Civil Supplies Corporation Ltd.
Madras High Court · (2004) WritLR 690
Constitution of India, 1950 — Article 226
High Courts16 Jun 2003Dismissed
Selvam @ Govindaraj Vs State
Madras High Court · (2003) 06 MAD CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 380, 404
High Courts16 Jun 2003
Chief Engineer, HQ Southern Command and The Union of India (UOI) Vs Central Administrative Tribunal, Madras Bench and Shri DA Samuel (UDC Retired from GE DSSC)
Madras High Court · (2003) 06 MAD CK 0022
Constitution of India, 1950 — Article 226
High Courts14 Jun 2003Dismissed
Mohan and Murugan Vs State
Madras High Court · (2003) 06 MAD CK 0064
Penal Code, 1860 (IPC) — Section 302, 364