COURT ARCHIVE

Madras High Court judgments, 2003

2,075 judgments · page 82 of 104

High Courts19 Mar 2003Dismissed

Chitra Vs State of Tamil Nadu

Madras High Court · (2003) 03 MAD CK 0215

Constitution of India, 1950 — Article 226Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3

Read judgment

High Courts19 Mar 2003Dismissed

Tamil Nadu National Mine workers Union and Thozhilalar Munnetra Sangam, Thiruvalluvar Mavattam Vs Tamil Nadu Minerals Ltd.

Madras High Court · (2003) 3 LLJ 1061

Constitution of India, 1950 — Article 226

Read judgment

High Courts19 Mar 2003Allowed

Saravanamuthu Vs District Magistrate and District Collector and The Secretary to Government, Prohibition and Excise Department

Madras High Court · (2004) 1 LW(Cri) 20

Constitution of India, 1950 — Article 226

Read judgment

High Courts19 Mar 2003Allowed

P. Venkatarama Reddy Vs The Special Tahsildar, Adi Dravidar Welfare and The District Collector

Madras High Court · (2003) 03 MAD CK 0086

Constitution of India, 1950 — Article 226

Read judgment

High Courts19 Mar 2003Dismissed

K.J. Arul Vs Tamil Nadu Electricity Board

Madras High Court · (2003) 2 MLJ 512

Constitution of India, 1950 — Article 226

Read judgment

High Courts19 Mar 2003

M. Sathee Devi Vs The State of Tamil Nadu

Madras High Court · (2003) 03 MAD CK 0062

Constitution of India, 1950 — Article 226

Read judgment

High Courts19 Mar 2003Dismissed

M. Antony, M. Mariya Arputham, M. Mariya Selvi and G. Edwin Raja Vs The State of Tamil Nadu

Madras High Court · (2004) 1 LW(Cri) 27

Criminal Procedure Code, 1973 (CrPC) — Section 205, 482

Read judgment

High Courts19 Mar 2003Allowed

N. Vijaya Vs State of Tamil Nadu

Madras High Court · (2003) 03 MAD CK 0036

Constitution of India, 1950 — Article 226

Read judgment

High Courts19 Mar 2003Allowed

R. Jeyaprakasam Vs Tamil Nadu Electricity Board

Madras High Court · (2003) 03 MAD CK 0025

Constitution of India, 1950 — Article 226

Read judgment

High Courts19 Mar 2003

Commissioner of Income Tax Vs Dr. K. Ramachandran

Madras High Court · (2004) 187 CTR 654

Income Tax Act, 1961 — Section 263(1)

Read judgment

High Courts19 Mar 2003

Commissioner of Income Tax Vs Mrs. Marry Joseph

Madras High Court · (2004) 268 ITR 217

Income Tax Act, 1961 — Section 160(1), 160(2)

Read judgment

High Courts19 Mar 2003Dismissed

Veerachamy Vs State

Madras High Court · (2003) 03 MAD CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 374

Read judgment

High Courts18 Mar 2003

P.T. Sumber Mitra Jaya Vs The National Highways Authority of India (Ministry of Road Transport and Highways)

Madras High Court · AIR 2003 Mad 221 : (2003) 2 MLJ 69 : (2003) WritLR 327

Central Public Work Department Rules — Rule 23.3, 7(1)Foreign Exchange Regulation Act, 1973 — Section 29(1)Industrial Disputes Act, 1947 — Section 33(1), 33(2)

Read judgment

High Courts18 Mar 2003Dismissed