High Courts30 Apr 2003Allowed
S. Prem Giri Vs The Commissioner of Customs and The Customs Excise and Gold (Control) Appellate Tribunal, South Zone Bench
Madras High Court · (2003) 155 ELT 235
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 66 of 104
High Courts30 Apr 2003Allowed
T. Kalaiselvi Vs The Regional Transport Authority, The State Transport Appellate Tribunal, High Court compound, Smt. K. Devaki and Saleem Transport
Madras High Court · (2003) 3 LW 556 : (2003) WritLR 484
Motor Vehicles Act, 1939 — Section 64AMotor Vehicles Act, 1988 — Section 107, 113, 138, 17(2), 211Tamil Nadu Motor Vehicles Rules, 1989 — Rule 159
High Courts30 Apr 2003Dismissed
State and Corporation of Madurai Vs N. Amirthavel
Madras High Court · (2003) 04 MAD CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 378
High Courts30 Apr 2003Allowed
Chinnayya Gounder, Peria Kutti Gounder and Valliammal Vs The State of Tamil Nadu
Madras High Court · (2003) 2 MLJ 481 : (2003) WritLR 825 : (2003) WritLR 684
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003Dismissed
South India Exports and Others Vs The Joint Director of Foreign Trade, Office of the Joint Director of Foreign Trade and The Senior Intelligence Officer, Director of Revenue Intelligence
Madras High Court · (2003) 88 ECC 679
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003Dismissed
J. Sivakumaran Vs The Vice-Chancellor, Bharathiar University and Dr. G.R. Damodaran, College of Science
Madras High Court · (2003) 04 MAD CK 0041
Constitution of India, 1950 — Article 266
High Courts30 Apr 2003Dismissed
A. Viswanathan, George Louis and C.R. Jayasekaran Vs Bharath Petroleum Ltd.
Madras High Court · (2003) 04 MAD CK 0039
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003Allowed
Vijaya Vs State by the Sub-Inspector of Police
Madras High Court · (2003) 04 MAD CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts30 Apr 2003
Sriram Educational Trust Vs The President, 89, Perumalpattu Panchayat Union
Madras High Court · (2003) 04 MAD CK 0035
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003Allowed
S. Achuthan and Another Vs M. Gopal and Another
Madras High Court · (2003) 3 ACC 372 : (2003) ACJ 1210 : (2003) 3 CTC 106
Motor Vehicles Act, 1988 — Section 166
High Courts30 Apr 2003Dismissed
Employees State Insurance Corporation, Local Office Vs S. Savithri and Others
Madras High Court · (2003) 3 LLJ 250 : (2003) 4 LW 155 : (2003) 2 MLJ 521
Employees State Insurance Act, 1948 — Section 82
High Courts30 Apr 2003
BCG Vaccine Laboratory Vs Committee for the Purpose of Control and Supervision of Experiment on Animals (CPCSEA), Animal Welfare and Division, Ministry of Social Justice and Empowerment
Madras High Court · (2003) 2 MLJ 508
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003Dismissed
South India Exports and Others Vs Joint Director of Foreign Trade and Another
Madras High Court · (2003) 156 ELT 632 : (2003) 47 SCL 192
Customs Act, 1962 — Section 4(1)
High Courts30 Apr 2003Dismissed
Dr. N. Baskaran, Reader and Head of the Dept., Department of Philosophy, National College Vs The Government of Tamil Nadu
Madras High Court · (2003) 04 MAD CK 0022
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003Allowed
Three-N-Products (P) Ltd. Vs Jocil Ltd. and Another
Madras High Court · (2003) 27 PTC 47
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 44, 46, 71, 72, 73
High Courts30 Apr 2003Dismissed
Bilal Vs State of Tamil Nadu
Madras High Court · (2003) 04 MAD CK 0018
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003Allowed
Mrs. Neelaveni Ramachandran Vs National Bank for Agriculture and Rural Development (NABARD) and Mr. P.S. Khuntia
Madras High Court · (2003) 04 MAD CK 0017
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003Dismissed
P. Samiappa Gounder, Prop. P.S.G. Transports Vs The Regional Transport Authority and The State Transport Appellate Tribunal
Madras High Court · (2003) 04 MAD CK 0016
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003
C. Muthukumaraswamy (Deceased) Vanitha Manikavasagam Vs State of Tamilnadu
Madras High Court · (2003) 04 MAD CK 0012
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003Dismissed
BHEL Executives/Officers Association and Others Vs Deputy Commissioner of Income Tax and Others
Madras High Court · (2004) 191 CTR 478 : (2004) 269 ITR 390
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 17(2)Income Tax Rules, 1962 — Rule 3