High Courts13 Mar 2003
Santosh Hospitals Private Limited Vs State Human Rights Commission
Madras High Court · (2003) 03 MAD CK 0244
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 84 of 104
High Courts13 Mar 2003Allowed
K.R. Narayanaswamy Vs The Group General Manager, Bharat Heavy Electricals Ltd. and The Executive Director, Bharat Heavy Electricals Ltd.
Madras High Court · (2003) WritLR 493
Constitution of India, 1950 — Article 226
High Courts13 Mar 2003Dismissed
Mahavir Mirror Industries and Another Vs The Designated Authority Director General of Anti Dumping and Allied Duties, Ministry of Commerce and Industry, Government of India and Others
Madras High Court · (2003) 2 CTC 333 : (2003) 89 ECC 35 : (2003) 155 ELT 226 : (2003) 2 MLJ 250
Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 — Rule 6(2)(3), 6(5), 6(6), 7Customs Tariff Act, 1975 — Section 9A, 9B
High Courts13 Mar 2003Allowed
T. Raghavan, Advocate, Executor and Legal Representative of T.H. Tarapore Vs Income Tax Appellate Tribunal, Bench 'C' and The Assistant Commissioner of Income Tax, Business Range VII
Madras High Court · (2004) 191 CTR 179 : (2003) ECR 1048 : (2003) 158 ELT 569 : (2003) 262 ITR 257
Constitution of India, 1950 — Article 226
High Courts13 Mar 2003
S. Jarlin Prinso Vs The Director of Government Examinations and The Director of Teacher Education, Research and Training
Madras High Court · AIR 2003 Mad 414 : (2003) 2 LW 829
Constitution of India, 1950 — Article 226
High Courts13 Mar 2003Allowed
Alamelu Ammal and E.G. Durairajan Vs Govindasamy Naicker
Madras High Court · (2003) 2 MLJ 99
Transfer of Property Act, 1882 — Section 43, 44
High Courts13 Mar 2003Allowed
Tvl. City Tower Hotels (P) Ltd. Vs The Commercial Tax Officer, Moore Market, The Commercial Tax Officer, Park Town II Assessment Circle and The Assistant Commissioner
Madras High Court · (2003) 131 STC 317
Constitution of India, 1950 — Article 226
High Courts13 Mar 2003
R. Krishnamurthy Vs The State Cholamandalam Investment and Finance Co. Ltd. Vs The State Anand Cine Service Vs The State
Madras High Court · (2003) 03 MAD CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts13 Mar 2003Dismissed
Special Tahsildar (LA), Adi Dravidar Welfare Vs C. Jeyachandran
Madras High Court · (2003) 2 LW 32
Constitution of India, 1950 — Article 227
High Courts13 Mar 2003Partly Allowed
The Special Tahsildar (LA), Krishna Water Supply Project Unit-3 Vs Rathinareddi
Madras High Court · (2003) 2 LW 267 : (2003) 1 MLJ 781
Civil Procedure Code, 1908 (CPC) — Section 20Income Tax Act, 1922 — Section 2(4)Land Acquisition Act, 1894 — Section 18, 23, 4(1), 6
High Courts13 Mar 2003
A.S. Muthuswamy, A.S. Anantharaman, Sriram Srinivasan, Sridhar Srinivasan, Smt. Kalpagam Ravi and A.A. Lakshmi Vs The District Collector, The Tahsildar and Krishna Tiles and Potteries (Madras) Pvt. Ltd.
Madras High Court · (2003) 03 MAD CK 0095
Constitution of India, 1950 — Article 226
High Courts13 Mar 2003Allowed
Padalam Cooperative Sugar Mills, Cane Growers Association and Maduranthakam Cooperative Sugar Mill Area Cane Growers Association Vs Secretary to Government, Industries Department, The Secretary to Government, Agriculture Department, The Commissioner of Sugars, Maduranthakam Co.op. Sugar Mill Area Cane Growers Association and D. Krishnaraj
Madras High Court · (2003) 03 MAD CK 0094
High Courts13 Mar 2003Dismissed
Ansaldo Engergia S.p.A. Vs Income Tax Officer, (International Taxation)-II, Neyveli Lignite Corporation Ltd. and Union of India (UOI)
Madras High Court · (2003) 184 CTR 88 : (2003) 261 ITR 476 : (2003) 133 TAXMAN 795
Constitution of India, 1950 — Article 226
High Courts13 Mar 2003Dismissed
In Re: R. Raghupathy and Others
Madras High Court · (2003) 2 CTC 38 : (2003) 2 LW 566 : (2003) 2 MLJ 290
Trusts Act, 1882 — Section 34
High Courts13 Mar 2003
Pasumai Irrigation Limited Vs Mansi Finance (Chennai) Limited
Madras High Court · (2003) 3 BC 86 : (2003) 2 CTC 270
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482
High Courts13 Mar 2003
Poojarani alias Adilakshmi Vs Krishna Reddiar Krishna Reddiar Vs Ramakrishnan Reddiar, Poojarani, R. Manickavasagar Reddiar, Jayanthi, Anusuya and Dhanlakshmi
Madras High Court · (2003) 2 LW 582 : (2003) 2 MLJ 90
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 19, 20, 21, 22(2)Hindu Succession Act, 1956 — Section 14(1), 14(2)Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 16A
High Courts13 Mar 2003Allowed
Chinnathurai Vs The District Magistrate
Madras High Court · (2003) 03 MAD CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 133, 138
High Courts13 Mar 2003Allowed
Ayyaru Vs The District Magistrate
Madras High Court · (2003) 03 MAD CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 133, 138
High Courts13 Mar 2003
The Commissioner, H.R. and C.E. Department, Madras-34 Vs Arulmigu Ahobila Madam, rep. by its Power Agent Thiru P.V. Srinivasan
Madras High Court · (2003) 03 MAD CK 0009