High Courts11 Apr 2003Allowed
E. Thanigai Malai Vs The Chief Executive Officer, Chennai Metropolitan Development Authority and The Member Secretary, Chennai Metropolitan Development Authority
Madras High Court · (2003) 04 MAD CK 0096
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 72 of 104
High Courts11 Apr 2003
The Additional Sessions Judge-cum-Chief Judicial Magistrate Vs Ramesh @ Anthony Peter Ramesh, Roach @ Anthony Roadh, Anburaj, Rathinam @ Michael Rathinam, Thommai Xavier, Dhanapal and Ranjith Ramesh @ Anthony Peter Ramesh and Thommai Xavier Vs State
Madras High Court · (2003) 2 CTC 641 : (2003) 1 LW(Cri) 368
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 366(1)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 212
High Courts11 Apr 2003Allowed
Dr. T. Venkataraman Vs The Director of Collegiate Education, The Secretary, D.G. Vaishnav College, The Registrar, University of Madras and Mr. B. Krishnan
Madras High Court · (2003) WritLR 615
Constitution of India, 1950 — Article 226
High Courts11 Apr 2003
Mrs. R. Kala Vs Mrs. Usha Sampath
Madras High Court · (2003) 04 MAD CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts10 Apr 2003Dismissed
Amino Bibi (Died) and 6 Others Vs Ummu Salma Bibi(died) and 10 Others
Madras High Court · (2003) 04 MAD CK 0217
Land Acquisition Act, 1894 — Section 30
High Courts10 Apr 2003Allowed
P. Deeptha and P.Prashant, rep. by Father and Natural Guardian D. Prabhakar Vs V.S. Chandrasekaran
Madras High Court · (2004) 1 ALD(Cri) 859 : (2003) 3 BC 479 : (2003) CriLJ 4660 : (2003) 3 CTC 202 : (2004) 1 RCR(Criminal) 905
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts10 Apr 2003
Smt. Chandra and Mr. Nanda Rao (expired) Vs Loganathan Electricals and The Chief General Manager, Madras Telephones
Madras High Court · (2003) 04 MAD CK 0177
Workmens Compensation Act, 1923 — Section 30
High Courts10 Apr 2003Allowed
Mahesh and Parimaladevi Vs State
Madras High Court · (2003) 04 MAD CK 0170
Criminal Procedure Code, 1973 (CrPC) — Section 313Criminal Rules of Practice and Circular Orders, 1990 — Section 72Penal Code, 1860 (IPC) — Section 109, 302
High Courts10 Apr 2003Dismissed
G. Sivalingam Vs State of Tamil Nadu S. Elumalai Vs The Secretary to Government Housing and Urban Development Department and The Land Acquisition Officer, C.M.D.A.
Madras High Court · (2003) 2 MLJ 701
Land Acquisition Act, 1894 — Section 4(1), 47, 5A, 6
High Courts10 Apr 2003Dismissed
Thirumalaiswami and Others Vs Nallathambi (died) and Others
Madras High Court · (2003) 2 CTC 526 : (2003) 2 MLJ 756
Evidence Act, 1872 — Section 115
High Courts10 Apr 2003Dismissed
L.V. Anandan, K. Hashim, Janardhanam and M. Periasamy Vs State
Madras High Court · (2003) 2 CTC 710
Criminal Procedure Code, 1973 (CrPC) — Section 157, 164, 306, 313, 464Evidence Act, 1872 — Section 114, 133, 86Penal Code, 1860 (IPC) — Section 120B, 489A, 489C, 489D
High Courts10 Apr 2003Dismissed
P. Neelakandan Vs The Executive Officer, Special Grade Town Panchayat
Madras High Court · (2003) 04 MAD CK 0132
Constitution of India, 1950 — Article 226
High Courts10 Apr 2003Dismissed
Ayodhiraman Vs Subramaniam, A. Shanmugam and A. Ramalingam
Madras High Court · (2003) 3 CTC 81 : (2003) 4 LW 753 : (2003) 2 MLJ 316
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts10 Apr 2003Allowed
Yogeswari Vs The State of Tamil Nadu
Madras High Court · (2003) 1 LW(Cri) 352
Constitution of India, 1950 — Article 226
High Courts10 Apr 2003
G.S. Krishnan and Others Vs The Union of India (UOI)
Madras High Court · (2003) 2 MLJ 487
Constitution of India, 1950 — Article 226
High Courts09 Apr 2003Dismissed
M. Krishnamoorthy Vs P.M. Neelamegham, The District Collector, The Revenue Divisional Officer cum Sub Divisional Magistrate, Trichirapalli and The Tahsildar
Madras High Court · (2004) 1 LW(Cri) 22
High Courts09 Apr 2003Dismissed
G. Shanmugham Vs C.K. Seethalakshmi
Madras High Court · (2003) 2 MLJ 717 : (2003) 4 RCR(Civil) 309
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts09 Apr 2003Dismissed
Kumar @ Kumaravel, Kannan and Chakravarthi Vs State by Inspector of Police
Madras High Court · (2003) 04 MAD CK 0180
Criminal Procedure Code, 1973 (CrPC) — Section 125, 164, 306, 313Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 114
High Courts09 Apr 2003
R. Ramaraju Vs The Revenue Divisional Officer and Executive Magistrate, The Tahsildar, K. Ayyachami and V. Palanichamy
Madras High Court · (2003) 04 MAD CK 0174
Constitution of India, 1950 — Article 226
High Courts09 Apr 2003Dismissed
M. Krishnamoorthy Vs P.M. Neelamegham Achari, The District Collector, The Revenue Divisional Officer cum Sub Divisional Magistrate and The Tahsildar
Madras High Court · (2003) CriLJ 3820
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401