High Courts31 Mar 2003Dismissed
Duraisamy Vs State
Madras High Court · (2003) 03 MAD CK 0167
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 132Penal Code, 1860 (IPC) — Section 302, 447
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 76 of 104
High Courts31 Mar 2003
Fisher-Xomox Sanmar Ltd. Vs Asstt. Commissioner of Income Tax
Madras High Court · (2003) 130 TAXMAN 247
High Courts31 Mar 2003Dismissed
Velammal alias Subbulakshmi Vs Achayya Naicker
Madras High Court · (2003) 2 CTC 561
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts31 Mar 2003Allowed
K. Varadharajan Vs The Director of Higher Secondary School Education, The District Educational Officer, The Joint Director, The Professional and Executive Employment Exchange, S.M.S. Higher Secondary School and P.L. Valliammai
Madras High Court · (2003) 03 MAD CK 0126
Constitution of India, 1950 — Article 14, 15, 16, 19, 20
High Courts31 Mar 2003Dismissed
Karumalaiyan @ Annadurai, Muthuramalingam, Murugan, Maruthu @ Nallamarudhu, Murugan @ Shongan and Meenakshi Sundaram @ Meenakshi Vs State by Inspector of Police
Madras High Court · (2003) 03 MAD CK 0125
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
High Courts31 Mar 2003Allowed
G. Balarama Naidu Vs Balarama Naidu, Appa Rao and Chakrapani Naidu for themselves and representing the villagers of No. 89
Madras High Court · (2003) 03 MAD CK 0065
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts31 Mar 2003Allowed
J. Nandhini Vs The Deputy Commissioner of Labour (Appeals) and The General Manager, Greaves Ltd. Shaw Wallace and Co. Ltd. Vs M. Hari Raj and The Deputy Commissioner of Labour (Appeal)
Madras High Court · (2003) 3 LLJ 463 : (2003) 3 LW 52
Tamil Nadu Shops and Establishments Act, 1947 — Section 4(1), 4(2), 41(1), 5
High Courts31 Mar 2003
P. Swaminathan Vs Officer Commanding, D/2 Signal, CROPF, The Commandant 2, Signal Battalion, CRPF and The Deputy Director (Communication), CRPF
Madras High Court · (2003) 03 MAD CK 0040
Constitution of India, 1950 — Article 226
High Courts31 Mar 2003
Commissioner of Income Tax Vs G.S.R. Krishnamurthy
Madras High Court · (2003) 184 CTR 414 : (2003) 262 ITR 393
High Courts28 Mar 2003Allowed
A. Akilabaskar, Mary Roselima, Dr. Kumuthini, K.R. Muthusamy, Mallika, P. Chinnasamy, N. Jayakumar, D. Sivashanmugam and O.T. Bhuvaneswaran Vs The State of Tamil Nadu
Madras High Court · (2003) 03 MAD CK 0223
Constitution of India, 1950 — Article 226
High Courts28 Mar 2003
S. Srinivasan Vs The Presiding Officer, Labour Court, The Chairman, TNEB and The Chief Engineer/Personnnel, TNEB
Madras High Court · (2003) 03 MAD CK 0217
Constitution of India, 1950 — Article 226
High Courts28 Mar 2003Allowed
B. Ramachandra Adityan Vs M. Amarnath, Ganesan, Shri George John, B. Ramani Raj, S. Kanagasabapathy, P.S. Sathyaselan, P. Nadarajan, D.V.A. Manoharan, S. Manoharan, M.G.M. Maran, T.R. Tamilarasu, G. Kathiresan and B. Selvarathinam
Madras High Court · (2003) 114 CompCas 550 : (2003) 3 CompLJ 224
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 3Constitution of India, 1950 — Article 227
High Courts28 Mar 2003Dismissed
Mrs. B. Indhumathy Vs Tamilnadu Electricity Board
Madras High Court · (2003) 03 MAD CK 0211
Constitution of India, 1950 — Article 226
High Courts28 Mar 2003Allowed
N. Janardhanam (deceased), Kasturi, Thilagavathy, J. Karthigeyeni and Senthil Kumar Vs Tiruchirapalli Cooperative Building Society Limited and The Official Receiver
Madras High Court · AIR 2004 Mad 142 : (2003) 2 MLJ 423
Civil Procedure Code, 1908 (CPC) — Section 47Provincial Insolvency Act, 1920 — Section 28(2), 28(6), 28(7), 51(3)
High Courts28 Mar 2003
Commissioner of Income Tax Vs Chennai Properties and Investments Ltd.
Madras High Court · (2004) 186 CTR 409 : (2004) 266 ITR 685
Income Tax Act, 1961 — Section 22
High Courts28 Mar 2003Partly Allowed
Southern Ancillaries Private Limited Vs Southern Alloy Foundaries Private Limited
Madras High Court · AIR 2003 Mad 416 : (2003) 2 LW 295 : (2003) 2 MLJ 56
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18, Order 8 Rule 1, Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6B
High Courts28 Mar 2003Dismissed
Dinesh Dalmia Vs The Commissioner of Police, Detective Department, The Deputy Commissioner, Detective Department and The Sub Inspector, Detective Department
Madras High Court · (2003) 114 CompCas 530 : (2004) CriLJ 452 : (2004) 52 SCL 27
Constitution of India, 1950 — Article 226
High Courts28 Mar 2003Allowed
Nagammal Vs The Inspector of Police
Madras High Court · (2003) CriLJ 4677
Penal Code, 1860 (IPC) — Section 302
High Courts28 Mar 2003
M. Vivekanandan Vs The District Collector, Nilgiris @ Udagamandalam
Madras High Court · (2003) WritLR 504
Constitution of India, 1950 — Article 226
High Courts28 Mar 2003Allowed
Dr. A. Palaniswamy Vs G. Nachiyar
Madras High Court · (2003) CriLJ 3332 : (2003) 2 CTC 562 : (2003) 2 LW(Cri) 718
Criminal Procedure Code, 1973 (CrPC) — Section 482