COURT ARCHIVE

Madras High Court judgments, 2003

2,075 judgments · page 70 of 104

High Courts22 Apr 2003Allowed

Sholay.Com Pvt. Ltd. Vs Regional Director, Govt. of India, Ministry of Law, Justice and Company Affairs, Dept. of Company Affairs and Sippy Films Pvt. Ltd.

Madras High Court · (2004) 120 CompCas 114 : (2003) 3 CTC 101 : (2003) 3 LW 76 : (2003) 3 MLJ 63 : (2004) 52 SCL 460

Constitution of India, 1950 — Article 226

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High Courts22 Apr 2003Dismissed

B. Mani Vs Inspector of Police

Madras High Court · (2003) 04 MAD CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 374

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High Courts22 Apr 2003

The Management of Mettur Beardsell Ltd., presently known as Beardsell Ltd. Vs The Workmen of Mettur Beardsell Ltd., Mettur Textile Industries Limited and The Presiding Officer, Industrial Tribunal

Madras High Court · (2004) 3 LLJ 811 : (2004) 3 MLJ 385

Constitution of India, 1950 — Article 215, 226Industrial Disputes Act, 1947 — Section 10, 12(3), 25FF

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High Courts22 Apr 2003

Ramaswamy Naidu Textiles Ltd. Vs CEGAT

Madras High Court · (2003) ECR 397 : (2003) 157 ELT 636

Central Excises and Salt Act, 1944 — Section 35F

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High Courts22 Apr 2003

Tushaar Mehta Vs Chief Commissioner of Income Tax and Others

Madras High Court · (2004) 189 CTR 550

Income Tax Act, 1961 — Section 119(2), 234A, 234B, 234C

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High Courts21 Apr 2003Dismissed

Commissioner of Income Tax Vs Das Wines and Liquors

Madras High Court · (2004) 267 ITR 74

Income Tax Act, 1961 — Section 139(1), 260A, 271(1), 44AB

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High Courts21 Apr 2003

Madras Metropolitan Development Authority Vs Sears Electronics Limited (In Liquidation) and Others

Madras High Court · (2005) 128 CompCas 545

Original Side Rules — Order 4 Rule 1

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High Courts21 Apr 2003Dismissed

Mariappan and Another Vs State

Madras High Court · (2003) 2 CTC 540 : (2003) 1 LW(Cri) 397

Penal Code, 1860 (IPC) — Section 302, 32, 33, 34

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High Courts21 Apr 2003

V.C. Balachandran, V.N. Chakrapani and V.C. Balasubramani Vs The Deputy Registrar of Chits and N.K. Ramalingam, Foreman and President, Salem Sree Ramavilas Chit Company (P) Ltd.

Madras High Court · (2003) 04 MAD CK 0154

Constitution of India, 1950 — Article 226

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High Courts21 Apr 2003Dismissed

Abdul Rahman Khan Vs Iqbal and Others

Madras High Court · (2003) 04 MAD CK 0118

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High Courts21 Apr 2003Allowed

Rajendran and Meenakshi Vs State

Madras High Court · (2003) 04 MAD CK 0028

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 307, 498A

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High Courts21 Apr 2003Allowed

Gunasundari Vs State of Tamil Nadu and The Union of India

Madras High Court · (2003) 04 MAD CK 0006

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High Courts17 Apr 2003Dismissed

Jagadeesan Vs The Inspector of Police

Madras High Court · (2003) 04 MAD CK 0213

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

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High Courts17 Apr 2003Dismissed

Jayabal, Saravanan and Siva @ Sivakumar Vs State by: Inspector of Police

Madras High Court · (2003) 04 MAD CK 0212

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts17 Apr 2003Allowed

Govindaraj and Others Vs State

Madras High Court · (2003) 04 MAD CK 0211

Penal Code, 1860 (IPC) — Section 148, 149, 302

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High Courts17 Apr 2003Dismissed

P. Lakshmanan Vs M. Krishnappa and K. Pappanna @ K. Munisamappa

Madras High Court · (2003) 3 CTC 454 : (2003) 2 MLJ 417

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts17 Apr 2003Dismissed

National Insurance Company Ltd., TIAM House Vs Dhanalakshmi and Srinivasa Goods Transport

Madras High Court · (2004) 1 LW 99

Workmens Compensation Act, 1923 — Section 2(1), 30

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High Courts17 Apr 2003

Mani and Moyyasamy Vs State

Madras High Court · (2003) 04 MAD CK 0171

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts17 Apr 2003Partly Allowed

Chandru Vs State, by The Assistant Commissioner of Police

Madras High Court · (2003) 04 MAD CK 0165

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

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High Courts17 Apr 2003Dismissed

Ramesh Enterprises Ltd. Vs ESI Corporation and Another

Madras High Court · (2003) 2 CTC 705 : (2003) 3 LLJ 68 : (2003) WritLR 806

Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 75

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