High Courts26 Mar 2003Dismissed
Dhana Singh Vs State of Tamil Nadu
Madras High Court · (2003) 03 MAD CK 0042
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 79 of 104
High Courts26 Mar 2003
V. Sumathi and Another Vs D. Vedagiri and Others
Madras High Court · (2003) 3 CTC 329
Civil Procedure Code, 1908 (CPC) — Section 2(2)
High Courts26 Mar 2003Dismissed
Roobi Vs State of Tamil Nadu
Madras High Court · (2003) 03 MAD CK 0024
Constitution of India, 1950 — Article 226
High Courts26 Mar 2003Allowed
Mr. K. Karunakaran, Managing Director, Karunai Monuments (P) Ltd. Vs The State of Tamil Nadu
Madras High Court · (2003) 3 CTC 594 : (2004) WritLR 406
Granite Conservation and Development Rules, 1999 — Rule 15, 3, 3(1), 52, 6Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 15Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 8A, 8A(2), 8A(3), 8A(5)
High Courts26 Mar 2003Dismissed
Sakthivel Vs State, by Inspector of Police
Madras High Court · (2003) 03 MAD CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302, 380
High Courts26 Mar 2003
Commissioner of Income Tax Vs Sri Karthikeya Spinning and Weaving Mills Ltd.
Madras High Court · (2004) 186 CTR 754 : (2004) 265 ITR 285 : (2004) 136 TAXMAN 433
Income Tax Act, 1961 — Section 37
High Courts26 Mar 2003Dismissed
M. Nallathambi, M. Ramaswamy and M. Dheenadayalan Vs The State of Tamil Nadu and Sarojammal
Madras High Court · (2003) 03 MAD CK 0002
Constitution of India, 1950 — Article 226Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4, 4(1), 4(2)
High Courts25 Mar 2003Allowed
Viji @ Vijayan @ Vijayakumar Vs The Commissioner of Police and State of Tamil Nadu
Madras High Court · (2003) 03 MAD CK 0203
Constitution of India, 1950 — Article 226
High Courts25 Mar 2003
Commissioner of Income Tax Vs Sakthi Textiles Ltd. Sakthi Textiles Ltd. Vs Commissioner of Income Tax
Madras High Court · (2004) 187 CTR 560 : (2003) 262 ITR 375
Income Tax Act, 1961 — Section 37
High Courts25 Mar 2003Dismissed
Vijayaraghavan Vs Damodaran-died, Kumari, Sasikala, Arulprakash and Saranya
Madras High Court · (2003) 03 MAD CK 0170
High Courts25 Mar 2003Allowed
Elumalai Vs State of Tamil Nadu
Madras High Court · (2003) 03 MAD CK 0161
Constitution of India, 1950 — Article 226
High Courts25 Mar 2003Dismissed
Soorattaiannan @ Sengalaiyappa Gounder, Kandaswami and Shanmugam Vs S. Natarajan
Madras High Court · (2003) 03 MAD CK 0158
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts25 Mar 2003Allowed
Simon, Lingam, Sree Krishnan, Vignesh Kumar and Ramesh Vs State
Madras High Court · (2003) 03 MAD CK 0053
Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324
High Courts25 Mar 2003Dismissed
T. Rajendran Vs The Secretary, Tamil Nadu Public Service Commission, The Director Medical and Rural Health Services and The Collector
Madras High Court · (2003) 03 MAD CK 0010
Penal Code, 1860 (IPC) — Section 464, 466, 467, 468
High Courts24 Mar 2003Allowed
Tvl. Jegam Blue Metal Vs The Tamil Nadu Industrial Investment Corporation Ltd., The Assistant Commissioner (CT) and The Commercial Tax Officer
Madras High Court · (2004) 138 STC 533
Constitution of India, 1950 — Article 226
High Courts24 Mar 2003Allowed
Commissioner of Income Tax Vs Tamil Nadu Minerals Ltd.
Madras High Court · (2004) 192 CTR 525 : (2005) 143 TAXMAN 94
Income Tax Act, 1961 — Section 80HHC
High Courts24 Mar 2003Dismissed
Dhandapani (Died), Lalitha and Shanthi Vs Karpakam, D. Maheswari and D. Seshasai
Madras High Court · (2003) 3 LW 656 : (2003) 2 MLJ 732
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 30
High Courts24 Mar 2003Allowed
Rathinavel Naicker Vs The State of Tamil Nadu
Madras High Court · (2003) 03 MAD CK 0160
Constitution of India, 1950 — Article 226
High Courts24 Mar 2003Allowed
Smt. Salammal Vs The State of Tamil Nadu
Madras High Court · (2003) 03 MAD CK 0159
Constitution of India, 1950 — Article 226
High Courts24 Mar 2003
Durai, Thangaraj and Alagu Vs State
Madras High Court · (2003) 03 MAD CK 0138
Penal Code, 1860 (IPC) — Section 109, 302, 34