High Courts05 Mar 2003Dismissed
Madras Steel Re-rollers Association Vs The Union of India (UOI)
Madras High Court · (2003) 88 ECC 563 : (2003) 159 ELT 75
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 87 of 104
High Courts04 Mar 2003Allowed
Arasan Vs The State of Tamilnadu
Madras High Court · (2003) 03 MAD CK 0255
Constitution of India, 1950 — Article 226
High Courts04 Mar 2003
M. Virudhagiri and United India Insurance Company Vs Elangovan
Madras High Court · (2003) 2 ACC 608 : (2003) 2 CTC 603 : (2003) 2 LW 251
Motor Vehicles Act, 1988 — Section 173
High Courts04 Mar 2003
Jayam Company and Senthil Murugan Company Vs T. Ravichandran
Madras High Court · (2003) 2 BC 584 : (2003) CriLJ 2890 : (2004) 2 LW(Cri) 662 : (2003) 3 RCR(Criminal) 154
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts04 Mar 2003
B. Ranganathan Vs State, Indian Overseas Bank and Allahabad Bank
Madras High Court · (2003) CriLJ 2779 : (2003) 2 LW(Cri) 784
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 Mar 2003Allowed
V.K. Muthusamy Gounder Vs M. Thangavelu Gounder
Madras High Court · (2003) 2 LW 637
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts04 Mar 2003Allowed
Rajamani Vs The Inspector of Police, Shevapet Police Station Salem, The Inspector of Police, Suramangalam Police Station, Salem and The Dy Superintendent of Police, CBCID., Coimbatore
Madras High Court · (2004) 1 LW(Cri) 38
High Courts04 Mar 2003Dismissed
Thamizhkavalan @ Baskaran Vs State
Madras High Court · (2003) 03 MAD CK 0177
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts04 Mar 2003
The Management, Flora Textiles Ltd. Vs Smt. K. Karpagam
Madras High Court · (2003) 2 CTC 688
Constitution of India, 1950 — Article 227
High Courts04 Mar 2003Allowed
K. Vinodkumar Vs S. Palanisamy and Bharat Petroleum Corporation Ltd.
Madras High Court · (2003) 3 MLJ 173 : (2003) WritLR 476
High Courts04 Mar 2003Allowed
Rajamani Vs The Inspector of Police, Shevapet Police Station, The Inspector of Police, Suramangalam Police Station and The Dy. Superintendent of Police, CBCID
Madras High Court · (2003) CriLJ 2902
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 Mar 2003Dismissed
S. Kasi Vs The Secretary/Correspondent, A.V.M. Marimuthu Nadar Higher Secondary School, The Joint Director of School Education (Secondary) and The Director of School Education
Madras High Court · (2003) 4 CTC 129 : (2004) 1 LW 518
Constitution of India, 1950 — Article 226
High Courts04 Mar 2003Dismissed
Susand Agencies, Sarweswaran Enterprises, Prabahar Enterprises, Chendur Pandi Engg. Works and R.R. and Co. Vs Tamilnadu Electricity Board and Dy. Director (Inspection), ESI Corporation
Madras High Court · (2003) 03 MAD CK 0104
Constitution of India, 1950 — Article 226
High Courts04 Mar 2003Dismissed
George Thomas Vs Smt. Srividya and The Tax Recovery Officer IV(1)
Madras High Court · AIR 2003 Mad 290 : (2003) 1 CTC 705 : (2003) 1 LW 755 : (2003) 1 MLJ 823
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 3Evidence Act, 1872 — Section 155, 165Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 19, 30
High Courts04 Mar 2003Dismissed
Sri Textiles Exports Incorporated Vs State Bank of India
Madras High Court · (2004) 2 BC 506 : (2004) 118 CompCas 728
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts04 Mar 2003Dismissed
K.D. Menon and Sunil Pictures (P) Ltd. Vs Panchitra
Madras High Court · (2003) 3 CTC 671 : (2003) 3 LW 403 : (2003) 3 RCR(Civil) 757
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts04 Mar 2003Dismissed
N. Sreedharan Nair and Others Vs Mottaipatti Chinna Pallivasal Muslim Jamath and Others
Madras High Court · (2003) 2 CTC 129 : (2003) 3 LW 291 : (2003) 2 MLJ 164
Constitution of India, 1950 — Article 14, 15, 19(1), 21Madras City Tenants Protection Act, 1922 — Section 1(3), 3, 6, 9
High Courts04 Mar 2003Allowed
Perianayagasamy Madrid (died) rep. by his Legal Representative Swapna Ghosai Vs Marie Yvette Gisele Madrid, Iven Manjin Madrid, Marie Loudes Rosalie Madrid, Marie Reneline Francoise Madrid and Marie Antonie Francois Alphonse Madrid
Madras High Court · (2003) 2 MLJ 26
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts04 Mar 2003Dismissed
Kamalammal Vs Senthil, Mohan (Rep. by mother and guardian Annammai), Narayana Pillai, Palania Pillai, Subbaraya Pillai, Munia Pillai and Pazhamalainatham Pillai
Madras High Court · AIR 2003 Mad 337 : (2003) 1 MLJ 756
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts03 Mar 2003Allowed
R. Kasthuri Vs R. Raveendran
Madras High Court · AIR 2003 Mad 302 : (2003) 1 MLJ 738
Guardians and Wards Act, 1890 — Section 25