High Courts04 Apr 2003Dismissed
P. Rajendran Vs The State of Tamil Nadu
Madras High Court · (2003) 04 MAD CK 0070
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 75 of 104
High Courts04 Apr 2003Dismissed
A. Venkatramani Vs V. Arunagiri
Madras High Court · (2003) 04 MAD CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 Apr 2003
C. Natarajan Vs P. Kathirvel
Madras High Court · (2003) 04 MAD CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 Apr 2003
S. Vincent Prabakar Vs Metropolitan Transport Corporation (CD-II) Ltd.
Madras High Court · (2003) 04 MAD CK 0032
Constitution of India, 1950 — Article 226
High Courts04 Apr 2003
Commissioner of Income Tax Vs Sambandam Spinning Mills Private Ltd.
Madras High Court · (2003) 185 CTR 666 : (2003) 263 ITR 115
Income Tax Act, 1961 — Section 37
High Courts04 Apr 2003Dismissed
N. Nataraj Vs Deputy Commissioner of Income Tax
Madras High Court · (2004) 188 CTR 388 : (2004) 266 ITR 277
Income Tax Act, 1961 — Section 23(1)
High Courts03 Apr 2003Allowed
Mogapair Eri Residents Welfare Association Vs The Tamil Nadu Housing Board
Madras High Court · (2003) 04 MAD CK 0227
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Apr 2003Partly Allowed
Sree Vijayakumar Nadar, Rajagopal Nadar, Jeyabalan Nadar and Gunasekaran Nadar Vs State, by Inspector of Police
Madras High Court · (2003) 04 MAD CK 0229
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts01 Apr 2003
Harita Finance Ltd, "Jayalakshmi Estates", 8, Haddows Road, Chennai-6 Vs ATV Projects India Ltd. D-8, MIDC, Street No. 16 Marvol, Andheri (East) Mumbai -400093
Madras High Court · (2003) 04 MAD CK 0216
Arbitration Act, 1940 — Section 4Arbitration and Conciliation Act, 1996 — Section 17, 2(b), 21, 22(1), 36
High Courts01 Apr 2003Dismissed
Vellaikannu Vs State
Madras High Court · (2003) 04 MAD CK 0176
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts01 Apr 2003Allowed
Hairtha Finance Ltd. Vs ATV Projects India Ltd.
Madras High Court · (2003) 2 ARBLR 376 : (2003) 2 CTC 226 : (2003) 2 LW 179 : (2003) 2 MLJ 141 : (2003) 44 SCL 741
Arbitration and Conciliation Act, 1996 — Section 17, 19, 2, 21, 36
High Courts01 Apr 2003Dismissed
D. Shanthi Bai Vs Aysha Bee, R. Srinivasan, S.H. Rahamathullah, S.H. Rasia Sulthana, S.H. Javid Sulthana, S.H. Ramia Sulthana, S.H. Stthar Hussain, S.H. Amjad Hussain and K.M. Basheerudeen
Madras High Court · (2003) 04 MAD CK 0104
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Apr 2003Allowed
A. Jegannathan, N. Nabib Khan, rep., by his Power Agent A. Ameer Basha and N. Chockalingam Rep., by his Power Agent S. Palaniammal Vs Local Library Authority of Tiruchy
Madras High Court · (2003) 2 CTC 522 : (2003) 3 LW 876 : (2003) 2 MLJ 753
Civil Procedure Code, 1908 (CPC) — Section 9Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1976 — Section 15, 16, 18, 2, 3
High Courts01 Apr 2003Allowed
D. Samraj @ Newraj Vs K.N. Nagarajan
Madras High Court · AIR 2004 Mad 78
Constitution of India, 1950 — Article 21
High Courts01 Apr 2003Dismissed
Rita Agencies Vs The Enforcement Officer, Employees Provident Fund Organisation and The Deputy Commissioner of Police, Central Crime Branch
Madras High Court · (2004) CriLJ 1304 : (2004) 3 RCR(Criminal) 796
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Apr 2003
Revenue Divisional Officer Vs N. Swaminathan The Land Acquisition Officer and The Assistant Director of Agriculture, State Seed Form Vs K. Angudurai, Alameluammal, K.P. Mohanasundaram, N. Swminathan, Ramasamy, Rajammal, Varathappan and Manickam N. Swaminathan Vs Revenue Divisional Officer
Madras High Court · (2004) 4 CTC 183 : (2003) 4 LW 137 : (2003) 2 MLJ 465
Land Acquisition Act, 1894 — Section 11, 16, 17(4), 18, 23(1A)
High Courts01 Apr 2003Dismissed
Peer Mohammed and S. Raju Vs State
Madras High Court · (2004) CriLJ 45
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts01 Apr 2003Allowed
Bharat Overseas Bank Ltd. Vs The Appellate Authority under Tamil Nadu Shops and Establishments Act and I.K. Lodi
Madras High Court · (2003) 04 MAD CK 0030
Constitution of India, 1950 — Article 226Tamil Nadu Shops and Establishments Act, 1947 — Section 41, 41(2)
High Courts31 Mar 2003
Fisher-Xomox Sanmar Ltd. Vs Assistant Commissioner of Income Tax
Madras High Court · (2003) 184 CTR 185 : (2004) 271 ITR 393
Income Tax Act, 1961 — Section 147, 148
High Courts31 Mar 2003
Rukmani Vs State of Tamilnadu
Madras High Court · (2003) ACJ 1748 : AIR 2003 Mad 352 : (2003) WritLR 695
Constitution of India, 1950 — Article 21, 226