High Courts09 Apr 2003Dismissed
Gold Quest International Pvt. Ltd. and Conybio Healthcare (India) Private Limited Vs The State of Tamil Nadu
Madras High Court · (2003) 04 MAD CK 0145
Penal Code, 1860 (IPC) — Section 482
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 73 of 104
High Courts09 Apr 2003Dismissed
The Commissioner of Income Tax Vs Alagendran Finance Limited
Madras High Court · (2004) 186 CTR 102 : (2003) 264 ITR 269
Income Tax Act, 1961 — Section 260A
High Courts09 Apr 2003Dismissed
Steel Authority of India Ltd. Vs The Presiding Officer, Labour Court and N. Rengaraju
Madras High Court · (2003) 3 LLJ 160
Constitution of India, 1950 — Article 226
High Courts09 Apr 2003Dismissed
Bhavani Agencies Vs State of Tamilnadu
Madras High Court · (2003) 04 MAD CK 0108
Constitution of India, 1950 — Article 19(1), 226Essential Commodities Act, 1955 — Section 3
High Courts09 Apr 2003
S. Jagadeesan Vs The State, by Inspector of Police
Madras High Court · (2003) 1 LW(Cri) 363
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 325
High Courts09 Apr 2003Dismissed
Kumar @ Kumaravel, Kannan and Chakravarthi Vs State by Inspector of Police, Cuddalore O.T. Police Station
Madras High Court · (2003) 04 MAD CK 0004
High Courts08 Apr 2003Dismissed
T. Chandrasekaran Vs The State of Tamil Nadu and Others
Madras High Court · (2003) 04 MAD CK 0222
Tamil Nadu Co-operative Societies Act, 1983 — Section 182
High Courts08 Apr 2003
Sampath M. Vs S. Srinivasan
Madras High Court · (2004) 1 LLJ 411
Tamil Nadu Payment of Subsistence Allowance Act, 1981 — Section 2
High Courts08 Apr 2003Dismissed
R. Arulsigamani and Another Vs Pauldurai alias Perumal
Madras High Court · (2003) 3 ARBLR 34 : (2003) 2 MLJ 404
Arbitration Act, 1940 — Section 20, 34, 8Arbitration and Conciliation Act, 1996 — Section 21, 85(2)
High Courts08 Apr 2003Dismissed
The Madras Port Trust Vs V. Ramalingam, K. Ramamoorthy, G. Ravichandran, S. Sathyanarayanan, N. Muthu (Died) and Union of India (UOI) A. Manoharan, Assistant Executive Engineer, Chennai Port Trust and The Chennai Port Trust, Degree Engineers' Association Vs Union of India (UOI) and Chennai Port Trust, Diploma Engineers' Association
Madras High Court · (2003) 2 MLJ 382
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 114
High Courts08 Apr 2003Dismissed
The Chairman, Tamil Nadu Electricity Board and Another Vs Parvathi Ammal and Others
Madras High Court · (2004) 1 ACC 139 : (2005) ACJ 1156 : (2003) 4 CTC 517 : (2004) 1 RCR(Civil) 659
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Contract Act, 1872 — Section 73Electricity Rules, 1956 — Rule 91
High Courts08 Apr 2003Dismissed
Leela Shankar @ Shankar Vs The State
Madras High Court · (2004) CriLJ 701
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts08 Apr 2003Allowed
D. Santhappan Vs IBP Company Ltd.
Madras High Court · (2003) 04 MAD CK 0114
Constitution of India, 1950 — Article 226
High Courts08 Apr 2003
Raja Paper and Board Mill Vs K. Sheikshindha
Madras High Court · (2003) 04 MAD CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts08 Apr 2003Allowed
Velanganni @ Ponnudurai @ Durai Chettiar Vs State by Inspector of Police
Madras High Court · (2003) 04 MAD CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302
High Courts08 Apr 2003Allowed
Muruganandam and Sankar Vs State
Madras High Court · (2003) 04 MAD CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts08 Apr 2003Allowed
A. Dhanavathi Ammal Vs State
Madras High Court · (2003) 04 MAD CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts08 Apr 2003Dismissed
S. Balasubramanian alias S. Babu Vs Dy. Commissioner of Police and Others
Madras High Court · (2005) CriLJ 385
Criminal Procedure Code, 1973 (CrPC) — Section 2
High Courts07 Apr 2003Allowed
Commissioner of Income Tax Vs S.K. Mylsamy Gounder
Madras High Court · (2004) 187 CTR 636
High Courts07 Apr 2003Allowed
V. Sampangiramaiah Vs The Collector
Madras High Court · (2003) 04 MAD CK 0161
Constitution of India, 1950 — Article 226