COURT ARCHIVE

Madras High Court judgments, 2003

2,075 judgments · page 69 of 104

High Courts23 Apr 2003Dismissed

The Secretary, Selection Committee, Directorate of Medical Education Vs Dr. K. Janaki, B.D.S. and Others

Madras High Court · (2003) 2 CTC 513 : (2003) 2 LW 379 : (2003) 2 LW 334 : (2003) 2 MLJ 414 : (2003) WritLR 354

Constitution of India, 1950 — Article 14, 15, 16, 226

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High Courts23 Apr 2003

H.E.T.C. Educational Society Vs State of Tamilnadu, The Tamilnadu Dr. M.G.R. Medical University, Government of India, Ministry of Health and Family Welfare and Dental Council of India The Tamilnadu Dr. M.G.R. Medical University Vs H.E.T.C. Educational Society, Government of India, Ministry of Health and Family Welfare, Dental Council of India, State of Tamilnadu and Director of Medical Education State of Tamilnadu and Director of Medical Education Vs H.E.T.C. Educational Society, Government of India, Ministry of Health and Family Welfare, Dental Council of India and The Tamilnadu Dr. M. G.R. Medical University

Madras High Court · (2003) 3 LW 158 : (2003) 2 MLJ 568

Constitution of India, 1950 — Article 226

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High Courts23 Apr 2003Dismissed

Justice P. Venugopal Vs Union of India (UOI) and State of Tamilnadu

Madras High Court · (2003) WritLR 412

Constitution of India, 1950 — Article 226

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High Courts23 Apr 2003Allowed

Karuppiah, Mathialagan and Maruthambal Vs State

Madras High Court · (2003) 04 MAD CK 0046

Criminal Procedure Code, 1973 (CrPC) — Section 374

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High Courts23 Apr 2003Allowed

Maragathammal Vs Seetha alias Muthammal and Others

Madras High Court · (2003) 3 CTC 540

Succession Act, 1925 — Section 63

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High Courts23 Apr 2003

Shanmugham and Rojavathi Vs Sashikala

Madras High Court · (2003) 04 MAD CK 0019

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts23 Apr 2003Allowed

Rahmath Ummal, Salma Ummal and Jannathunnisa Vs S. Mohammed Ibrahim (died), M. Habusa Ummal, M. Syed Hameedu Basha and M. Sellakani

Madras High Court · (2003) 2 LW 627

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High Courts22 Apr 2003Dismissed

Bava G. Chokkappa Vs District Revenue Officer, (Appellate Authority under Kudiyiruppu Act) and Others

Madras High Court · (2003) 4 LW 726

Constitution of India, 1950 — Article 226

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High Courts22 Apr 2003Dismissed

M. Meera Hussain @ Kalibathulla Vs State of Tamil Nadu, The Union of India (UOI) and The Superintendent of Central Prison, Central Prison

Madras High Court · (2003) 04 MAD CK 0185

Constitution of India, 1950 — Article 226

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High Courts22 Apr 2003Allowed

Thamburaja and Seetharaman Vs Kanakasabai Padayachi

Madras High Court · (2003) 3 LW 547 : (2003) 2 MLJ 697

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts22 Apr 2003

Picnic Park Hotel Pvt. Ltd. Vs Picnic Hotel Private Ltd. and State of Tamil Nadu

Madras High Court · (2003) 04 MAD CK 0143

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts22 Apr 2003Dismissed

N.L.C. Contractors' Sangam Vs The Chairman cum Managing Director, Neyveli Lignite Corporation and Others

Madras High Court · (2003) 2 MLJ 484

Constitution of India, 1950 — Article 14, 19

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High Courts22 Apr 2003Dismissed

Palaniyandi Vs The State

Madras High Court · (2003) 04 MAD CK 0115

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)

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High Courts22 Apr 2003Dismissed

Chandrasekar @ Sekar Vs State of Tamil Nadu

Madras High Court · (2003) 2 CTC 367

Penal Code, 1860 (IPC) — Section 302, 307

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High Courts22 Apr 2003Allowed

Sri Vasavi Kannikaparameswari Devasthanam Vs The Chairman, Tamil Nadu Electricity Board, The Superintending Engineer, Tamil Nadu Electricity Board, The Junior Engineer, Tamil Nadu Electricity Board and Thiru L.S. Bhikam Chand

Madras High Court · (2003) 04 MAD CK 0078

Constitution of India, 1950 — Article 226

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High Courts22 Apr 2003

A. Thanapal Vs The Registrar of Co-operative Societies, The Joint Registrar of Cooperative Societies, Pudukottai Region, The Deputy Registrar of Co-operative Societies and The Special Officer, Annavasal Co-operative Primary Agricultural and Rural Development Bank Limited

Madras High Court · (2003) 04 MAD CK 0073

Constitution of India, 1950 — Article 226

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High Courts22 Apr 2003Dismissed

K.M. Kannu Gounder Vs Mahboob Ali Sahib and Amanullah

Madras High Court · AIR 2003 Mad 362 : (2003) 3 LW 57 : (2003) 2 MLJ 329

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts22 Apr 2003Dismissed

The Additional Sessions Judge, Fast Track Court No. V Vs Chandrasekar @ Sekar Chandrasekar @ Sekar Vs State of Tamil Nadu

Madras High Court · (2003) 1 LW(Cri) 389

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 307, 324

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High Courts22 Apr 2003Dismissed

A.G. Krishnamurthy ((Since dead) by his L.Rs Vasanthamma, Badrinath and Sukanya) Vs M. Jayaramaiah

Madras High Court · (2003) 2 MLJ 785

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25

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High Courts22 Apr 2003Dismissed

United India Insurance Company Limited Vs M.V. Muthu, Balamani, Rajendran, Mohan and Smt. Durgha Rani

Madras High Court · (2003) 04 MAD CK 0044

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