High Courts28 Mar 2003Dismissed
Sherfuddin @ Vellai, Sampath Kumar, Raman and Ottaipal Murugan Vs State
Madras High Court · (2003) 03 MAD CK 0152
Penal Code, 1860 (IPC) — Section 392, 395, 397, 399
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 77 of 104
High Courts28 Mar 2003Allowed
T. Kanchana Devi Vs R.D. Mani, The Oriental Insurance Co. Ltd. and T.N.S.T.C.
Madras High Court · (2004) ACJ 1844 : (2003) 2 MLJ 42
Constitution of India, 1950 — Article 227
High Courts28 Mar 2003Dismissed
Mohan Murti Shandilya and Renu Murti Shandilya Vs The Union of India (UOI)
Madras High Court · (2003) 3 BC 141 : (2003) 114 CompCas 482 : (2003) WritLR 431
Constitution of India, 1950 — Article 226
High Courts28 Mar 2003Allowed
Balusamy Vs The District Collector
Madras High Court · (2003) 03 MAD CK 0148
Constitution of India, 1950 — Article 226
High Courts28 Mar 2003Dismissed
Masseys Vs The Corporation of Chennai
Madras High Court · (2003) 03 MAD CK 0147
Constitution of India, 1950 — Article 226Tamil Nadu Highways Act, 2001 — Section 2(20), 5(2)
High Courts28 Mar 2003Allowed
R. Subramaniam, R. Muthusamy and R. Chinnadurai @ Sivasubramaniam Vs The Hindustan Petroleum Corporation Limited
Madras High Court · (2003) 03 MAD CK 0141
Constitution of India, 1950 — Article 226ESSO (Acquisition of Undertakings in India) Act, 1974 — Section 7Transfer of Property Act, 1882 — Section 105
High Courts28 Mar 2003Partly Allowed
The Special Tahsildar (L.A.) OAE Project Vs Smt. E. Alamelu Ammal and Union of India (UOI)
Madras High Court · (2003) 03 MAD CK 0139
Land Acquisition Act, 1894 — Section 18, 23(1)(A), 4(1)Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978 — Section 2(8), 6
High Courts28 Mar 2003
A. Ramakrishnan Vs The Deputy Registrar of Coop. Societies and Varusanadu Primary Agrl.Coop. Bank Ltd.
Madras High Court · (2003) WritLR 467
Constitution of India, 1950 — Article 226
High Courts28 Mar 2003Allowed
Mathi @ Mathivanan Vs The Commissioner of Police, State of Tamilnadu, The Union of India (UOI) and The Sub Inspector of Police
Madras High Court · (2003) 03 MAD CK 0082
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 307, 341, 506
High Courts28 Mar 2003Dismissed
Sarojini Gangadharan Vs State of Tamil Nadu
Madras High Court · (2003) 03 MAD CK 0078
Constitution of India, 1950 — Article 226
High Courts28 Mar 2003Dismissed
Subbammal Vs Paramasivam Asari
Madras High Court · (2003) 2 CTC 419 : (2003) 3 LW 679
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 5
High Courts28 Mar 2003Allowed
S. Gandhimathi Vs The Dy. Registrar of Cooperative Society (Milk), The Chairman/District Collector, The Managing Director, Cooperative Milk Producers' Union and The Managing Director Tamil Nadu Cooperative Milk Producers Federation Ltd.
Madras High Court · (2003) 3 LLJ 483 : (2003) WritLR 479
Constitution of India, 1950 — Article 226Factories Act, 1934 — Section 2, 35(1), 49BIndustrial Disputes Act, 1947 — Section 25B(2)
High Courts28 Mar 2003Dismissed
Thirumalai Gounder, T. Palanisami and T. Marappan Vs State of Tamil Nadu
Madras High Court · AIR 2003 Mad 310
Constitution of India, 1950 — Article 226
High Courts28 Mar 2003Dismissed
Kesavalu Naidu Vs The Chennai Metropolitan Development Authority and R. Sivaprakasam
Madras High Court · (2003) 03 MAD CK 0066
Constitution of India, 1950 — Article 226
High Courts28 Mar 2003Dismissed
S. Veerakumar Vs State Bank of India
Madras High Court · (2004) 1 LLJ 138 : (2003) WritLR 777
Border Security Force Rules, 1969 — Rule 19Central Civil Services (Pension) Rules, 1972 — Rule 19, 49Constitution of India, 1950 — Article 14, 226
High Courts28 Mar 2003
T. Guruswamy and T. Anbalagan Vs The Asst. Health Officer-I, Municipal Corporation of Madras, The Municipal Corporation of Madras and P.A. Natarajan T. Guruswamy Vs The Asst. Health Officer-I, Municipal Corporation of Madras, The Municipal Corporation of Madras and The Asst. Revenue Officer, Revenue Department, Corporation of Chennai
Madras High Court · (2003) 03 MAD CK 0054
Chennai Metropolitan Development Authority Development Control Rules — Rule 7Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 255
High Courts28 Mar 2003Allowed
G. Ramakrishnan Vs The Chief Regional Manager, Madurai Region and Appellate Authority, Bank of India, Madurai Regional Office and The Deputy Chief Regional Manager, Madurai Region and Disciplinary Authority, Bank of India, Madurai Regional Office
Madras High Court · (2003) 03 MAD CK 0039
High Courts28 Mar 2003
K. Munusamy and Others Vs The State of Tamil Nadu
Madras High Court · (2003) 03 MAD CK 0032
Constitution of India, 1950 — Article 226
High Courts28 Mar 2003Allowed
R. Ananthakumar Vs The District Collector, The Dean, Chengalpattu Medical College and The Director of Medical Education
Madras High Court · (2003) 03 MAD CK 0021
Constitution of India, 1950 — Article 226
High Courts28 Mar 2003
Great Royal Circus Vs The Chief Inspector, Society for the Prevention of Cruelty to Animals, The Manager, Vandalur Zoo and The Animal Welfare Board of India
Madras High Court · (2003) 03 MAD CK 0018
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 428, 429Prevention of Cruelty to Animals Act, 1960 — Section 11, 11(1), 23, 26, 29