High Courts12 Mar 2003
R. Soundararajan Poosari, Managing Trustee of Arulmighu Mariamman Temple Vs The Joint Commissioner, H.R and C.E. Administration Department
Madras High Court · (2003) 03 MAD CK 0233
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 85 of 104
High Courts12 Mar 2003Dismissed
A.S. Rathinam Vs A.S. Ponnammal, A.S. Chellathayee, Raja Navaneethakrishnan and A.S. Rajamani
Madras High Court · (2003) 3 CivCC 86 : (2003) 2 LW 490 : (2003) 2 MLJ 411 : (2003) 3 RCR(Civil) 399
High Courts12 Mar 2003
B.V.V.S.S. Narayana Vs Medapatti Venkatakrishna Reddy, Bharat Petroleum Corporation Ltd., Hindustan Petroleum Corporation Ltd. and Union of India (UOI) Medapatti Venkatakrishna Reddy, Chandra Agencies Vs Union of India (UOI) and Natural Gas, Bharat Petroleum Corporation Ltd. and B.V.V.S.S. Narayana
Madras High Court · (2003) 03 MAD CK 0099
Constitution of India, 1950 — Article 226
High Courts12 Mar 2003Allowed
Harichandran @ Saravanan Vs State
Madras High Court · (2003) 03 MAD CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(3), 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 316
High Courts12 Mar 2003Dismissed
Antony Nadar Vs State
Madras High Court · (2003) 03 MAD CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 120B, 147, 148, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts12 Mar 2003Allowed
Fenner (India) Ltd. Vs Joint Regional Director, Employees' State Insurance Corporation
Madras High Court · (2003) 2 LLJ 477
Employees State Insurance Act, 1948 — Section 39(5)
High Courts11 Mar 2003Allowed
S.S. Sundaram Vs Indian Overseas Bank
Madras High Court · (2003) 3 LLJ 119 : (2003) WritLR 443
Constitution of India, 1950 — Article 226
High Courts11 Mar 2003Dismissed
Mani Vs State Inspector of Police
Madras High Court · (2004) 1 LW(Cri) 31
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts11 Mar 2003
Mani Vs State Inspector of Police, Manoor
Madras High Court · (2004) 1 LW(Cri) 31
High Courts11 Mar 2003Dismissed
The Superintending Engineer, Tamil Nadu Housing Board and The Executive Engineer and Administrative Officer, Special Division Vs M. Paramasivam and C. Srinivasa Rao, Chief Engineer (Retd.), Railways, Arbitrator
Madras High Court · (2003) 2 ARBLR 546 : (2003) 2 MLJ 393
Original Side Rules — Order 36 Rule 1
High Courts11 Mar 2003Dismissed
K. Saroja Vs Sankaraswamy
Madras High Court · (2003) 2 LW 40 : (2003) 2 MLJ 283
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts11 Mar 2003Allowed
Govindaraj Vs State
Madras High Court · (2003) 03 MAD CK 0016
Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 313, 498A
High Courts10 Mar 2003
K. Malini Vs The Secretary, Tamil Nadu Legislative Assembly and The Secretary, Tamil Nadu Public Service Commission
Madras High Court · (2003) 03 MAD CK 0242
Constitution of India, 1950 — Article 226
High Courts10 Mar 2003Allowed
Tamil Nadu Civil Supplies Corporation Ltd. Vs B. Purushothaman and The Deputy Commissioner of Labour (Appeal), Appellate Authority under the Tamil Nadu Shops and Establishments Act 1947
Madras High Court · (2003) 2 LLJ 715
Constitution of India, 1950 — Article 226
High Courts10 Mar 2003Allowed
Vijey Amalraj Vs The Chairman, Madras Port Trust, The Chief Mechanical Engineer, Administrative Office and The Secretary, Madras Port Trust
Madras High Court · (2003) 03 MAD CK 0235
Constitution of India, 1950 — Article 226
High Courts10 Mar 2003Dismissed
Ponnappan and Arumugam Vs The State
Madras High Court · (2003) 03 MAD CK 0184
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts10 Mar 2003Dismissed
Balu alias Balasubramani Vs State
Madras High Court · (2003) 03 MAD CK 0178
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts10 Mar 2003Allowed
Miss M.R. Damon, Mission Superintendent and Another Vs Rev. M.M. Raja Dass and Another
Madras High Court · (2003) 2 CTC 161 : (2003) 2 LLJ 730 : (2003) 4 LW 384
Industrial Disputes Act, 1947 — Section 2(5)
High Courts10 Mar 2003Dismissed
U.K. Rajah Vs Dr. V. Ramanathan
Madras High Court · (2003) CriLJ 3388
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts07 Mar 2003Dismissed
Sri Premananda Trust Vs The District Collector, Pudukkottai, The District Collector, Tiruchirappalli, The Tahsildar, Tiruchirappalli, The Branch Manager, Indian Overseas Bank, Swamy Premananda, The Branch Manager, State Bank of Mysore, The Tahsildar, Kulathur at Keeranur, The Inspector of Police, Crime Branch C.I.D., The Branch Manager, Punjab National Bank, The Branch Manager, Canara Bank, The Branch Manager, Indian Bank and Swamy Premananda
Madras High Court · (2003) 03 MAD CK 0247
Constitution of India, 1950 — Article 226