High Courts01 Jun 2003Allowed
Adiparasakthi Charitable, Medical, Educational and Cultural Trust Vs The State Government of Tamil Nadu
Madras High Court · (2003) 3 CTC 458 : (2003) WritLR 711
Dentists Act, 1948 — Section 10, 10A, 10A(2), 20
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 64 of 104
High Courts01 Jun 2003
M.V. Sadagopal Naicker, S. Balasubramaniam and S. Thirvenkadawamy Vs Revenue Divisional Officer The Revenue Divisional Officer Vs M.V. Sadagopal Naicker and Others
Madras High Court · (2003) 3 LW 285 : (2003) 3 MLJ 334
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts01 Jun 2003Allowed
Nafeesa Nachiar (died), M. Syed Abdul Kader and Others Vs Umma Habeeba Nachiar and Others
Madras High Court · (2003) 06 MAD CK 0033
Benami Transactions (Prohibition) Act, 1988 — Section 4(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4
High Courts01 Jun 2003Dismissed
S. Rukmani Ammal (Deceased) and S. Gopalakrishnan Vs K. Ravichandran and D. Kailasam
Madras High Court · (2003) 3 LW 445 : (2003) 3 MLJ 289
Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 10(2), 10(3)
High Courts14 May 2003
Tamil Nadu Electricity Board Vs R. Kandasamy and The Land Acquisition Officer and Special Tahsildar/NMTPP Unit I
Madras High Court · (2003) 2 LW 780 : (2003) 2 MLJ 735
Land Acquisition Act, 1894 — Section 18, 23, 23(1A), 34, 4(1)
High Courts14 May 2003
A.M. Shamsudeen Vs A.M. Mohamed Salihu and Others
Madras High Court · (2003) 2 MLJ 526
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1(3), Order 43 Rule 1, Order 45 Rule 1, 104Constitution of India, 1950 — Article 226, 227, 32Madras Prohibition Act, 1937 — Section 4A
High Courts13 May 2003Dismissed
Global Metals Inc. Vs Commissioner of Customs (Imports) and SPK Impex
Madras High Court · (2003) 88 ECC 579
Customs Act, 1962 — Section 111
High Courts13 May 2003
Sri P.N. Ananthanarayanan Vs Union of India (UOI) and Others
Madras High Court · (2003) 3 LLJ 570 : (2003) 2 MLJ 633
Constitution of India, 1950 — Article 14, 16, 226State Bank of India (Officers Service) Rules, 1992 — Rule 17State Bank of India Act, 1955 — Section 19
High Courts13 May 2003
K. Murthy Vs The Tahsildar
Madras High Court · (2003) 05 MAD CK 0003
Constitution of India, 1950 — Article 226
High Courts06 May 2003Allowed
Radhakrishnan alias R.K. Vs The State and Another
Madras High Court · (2003) CriLJ 4167
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts06 May 2003
K. Aravind and Others Vs The Inspector of Police, Central Crime Branch
Madras High Court · (2003) 05 MAD CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Apr 2003
Rayala Corporation (P) Ltd. Vs Commissioner of Income Tax and Another
Madras High Court · (2004) 190 CTR 181
Wealth Tax Act, 1957 — Section 17
High Courts30 Apr 2003Dismissed
BHEL Executive/Officers Association Vs Deputy Commissioner of Income Tax
Madras High Court · (2004) 191 CTR 478 : (2004) 269 ITR 390
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 14, 17(1), 17(2), 295(1), 295(2)(c)
High Courts30 Apr 2003Dismissed
Liebherr Export AG Vs Neyveli Lignite Corporation Limited and Promtractor, W.B. Engineers International Pvt. Ltd.
Madras High Court · (2003) 2 MLJ 502
High Courts30 Apr 2003Dismissed
Vellingiri @ Thambi Vs State, by Inspector of Police
Madras High Court · (2003) 1 LW(Cri) 336
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 323
High Courts30 Apr 2003Allowed
Metropolitan Transport Corporation (Chennai Division II) Ltd. (Formerly known as Pallavan Transport Corporation Ltd.) Vs Krishnaswamy (deceased), Nagarajan, Ganesh, Nagappan, Gopi and Karthikeyan
Madras High Court · (2003) 4 LW 529 : (2003) 2 MLJ 518
High Courts30 Apr 2003Dismissed
K. Natarajan Vs P.K. Rajasekaran
Madras High Court · (2003) 3 LW 803 : (2003) 2 MLJ 305
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts30 Apr 2003
M. Nirmala and K. Sakthivelu Vs The District Collector, The Assistant Director, Panchayat, The District Development Officer (Panchayat) and The President, Unniyur Panchayat Union
Madras High Court · (2003) 04 MAD CK 0191
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003Allowed
N. Vellaichamy Vs The Returning Officer Cum Commissioner, Mr. A. Ganesan, Assistant Returning Officer, Pudupatti Village Panchayat, Gandharvakottai Panchayat Union and P. Pechimuthu, Vembanpatti Village, Pudupatti Panchayat
Madras High Court · (2003) 2 MLJ 660 : (2003) WritLR 634
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003Dismissed
R. Hari Vs State of Tamil Nadu
Madras High Court · (2003) 04 MAD CK 0179
Constitution of India, 1950 — Article 226