COURT ARCHIVE

Madras High Court judgments, 2003

2,075 judgments · page 86 of 104

High Courts07 Mar 2003Allowed

S. Moosa, S.O. Abulhasan Kalami, M.K. Naina Maraicar, M.S. Kader Sahib Maraicar, M.A. Sadaqathulla, S. Ibnu Soud, S.M. Amanullah, M.K. Mohamed Sadaq, M.K.A. Kithuhu Mohamed, T.S.M. Basheer, Arabi Ismail, S.H. Syed Ibrahim, A.W. Saibudeen, A.S. Syed Omer, S.O. Rakeebudeen, A. Yaseen, K.V.S. Habib Mohamed, K.V. Shahul Hameed, S.M. Rafi Ahamed, M.A. Abdul Azeez, M.I. Seyed Ahamed Salih, K.M.S. Mohamed Shamsudeen and S.S. Abdul Azeez Vs Tamil Nadu Wakf Board and K.S. Sheik Abdul Cader

Madras High Court · (2003) 2 LW 44

Constitution of India, 1950 — Article 226

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High Courts07 Mar 2003Allowed

S. Moorthy Vs L. Alphones and A.L.R. Peter

Madras High Court · (2003) 2 LW 57 : (2003) 1 MLJ 733

Constitution of India, 1950 — Article 227

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High Courts07 Mar 2003

Mary John and C. Jacob Vs The State of Tamil Nadu

Madras High Court · (2003) 03 MAD CK 0243

Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(1), 24(2), 24(3), 24(4)Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 302

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High Courts07 Mar 2003

J. Vanaraj Vs State

Madras High Court · (2004) 1 LW(Cri) 58

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High Courts07 Mar 2003Dismissed

R. Jayapaul Vs Pappayee Ammal

Madras High Court · AIR 2004 Mad 6 : (2003) 2 LW 655 : (2003) 2 MLJ 47

Evidence Act, 1872 — Section 68

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High Courts07 Mar 2003

S. Loganathan Vs Inspector of Panchayat and District Collector, Karur District and The Panchayat President, Sanapiratty Panchayat

Madras High Court · (2003) 03 MAD CK 0111

Constitution of India, 1950 — Article 226

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High Courts07 Mar 2003Allowed

K. Murali Vs The Commissioner (Excise) cum Secretary to Government (Revenue), Government of Pondicherry, The Deputy Commissioner (Excise) and Kalyani

Madras High Court · (2003) WritLR 448

Constitution of India, 1950 — Article 226

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High Courts07 Mar 2003Dismissed

S. Radhakrishnan Vs The Commissioner, Corporation of Madras and The Superintending Engineer, Factory (Motor) Corporation of Madras

Madras High Court · (2003) 03 MAD CK 0043

Constitution of India, 1950 — Article 226

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High Courts06 Mar 2003Dismissed

Manoranjan Pattanaik Vs The Inspector General, CISF (SWS), The Asst. Inspector General/L and R, CISF (Min. of Home Affairs), The Deputy Inspector General/DAE, CISF/DAE Zonal Hqrs., The Commandant, CISF Unit and The Deputy Commandant, CISF Unit

Madras High Court · (2003) 03 MAD CK 0249

Constitution of India, 1950 — Article 226

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High Courts06 Mar 2003

K. Thayappan, S. Somasundaram, Mayandi Thevar, Smt. Arulselvi, Sethuramalingam, Smt. Kalpana, Murugan and Lakshmanaperumal Vs The Block Development Officer and The President, Panchayat Board

Madras High Court · (2003) WritLR 456

Constitution of India, 1950 — Article 226

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High Courts06 Mar 2003Dismissed

Babu , Maruthachalam, Thangavel, Sakthivel, Shanmugam and Viswanaathan Vs State

Madras High Court · (2004) 1 LW(Cri) 217

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High Courts06 Mar 2003Dismissed

Syed Ahamed Kabir Vs Union of India (UOI)

Madras High Court · (2003) 3 LW 71

Constitution of India, 1950 — Article 226

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High Courts06 Mar 2003Allowed

Vaithialingam, Selvam, Kutty and Natarajan Vs State

Madras High Court · (2003) 03 MAD CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324, 34, 341

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High Courts05 Mar 2003

R.R. Gopal @ Nakkheeran Gopal Vs State

Madras High Court · (2003) 2 CTC 605

Criminal Procedure Code, 1973 (CrPC) — Section 438

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High Courts05 Mar 2003

M. Ramachandran Vs The State State Vs S. Senkottaiyan

Madras High Court · (2003) CriLJ 3376

Prevention of Corruption Act, 1947 — Section 4, 5(1)Prevention of Corruption Act, 1988 — Section 12, 13(1), 13(2), 19, 20

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High Courts05 Mar 2003Allowed

Indian Tarpaulins Industries Vs G. Krishnamurthi and Parties and V. Prakash Rao

Madras High Court · (2003) 03 MAD CK 0250

Civil Procedure Code, 1908 (CPC) — Section 96

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High Courts05 Mar 2003

Additional Sessions Judge-cum-Chief Judicial Magistrate Vs Shankara Narayan, Santhanapandi and Saravanan Shankara Narayan, Santhanapandi and Saravanan Vs State

Madras High Court · (2003) 03 MAD CK 0234

Criminal Procedure Code, 1973 (CrPC) — Section 313, 432, 433Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts05 Mar 2003Dismissed

Arokiam and Gnanaselvam Vs State

Madras High Court · (2003) 03 MAD CK 0202

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)

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High Courts05 Mar 2003

Shankaran Narayan Vs State

Madras High Court · (2003) 2 CTC 482 : (2003) 2 LW(Cri) 575

Criminal Procedure Code, 1973 (CrPC) — Section 432, 433Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts05 Mar 2003

Devendiran and Baskaran Vs State

Madras High Court · (2003) 03 MAD CK 0109

Penal Code, 1860 (IPC) — Section 294, 302, 313, 323, 324

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