High Courts03 Mar 2003Dismissed
Appandainatha Nainar, Kannayya Chettiar (died) and Asodhaiammal Vs Appadurai, Duraisamy and Mohan Kumar (rep. by guardian Parswanatha Nainar)
Madras High Court · (2003) 2 LW 355 : (2003) 1 MLJ 805
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 88 of 104
High Courts03 Mar 2003Allowed
P. Mohan Pillai Vs G. Chandrasekaran Pillai
Madras High Court · (2003) 1 MLJ 762
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 2, Order 21 Rule 90, Order 34 Rule 5, Order 41 Rule 33Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 47A
High Courts03 Mar 2003
South India Surgical Co. P. Ltd. Vs Assistant Commissioner of Income Tax
Madras High Court · (2004) 186 CTR 685 : (2003) 263 ITR 5 : (2004) 138 TAXMAN 230
Income Tax Act, 1961 — Section 254, 255, 260A
High Courts03 Mar 2003Allowed
K.K. Palanisamy Gounder, K.S. Subbiah Gounder, K. Mariappan, Easwaramurthy and Saradambal Vs Amirthammal
Madras High Court · (2003) 3 LW 866
High Courts03 Mar 2003
Paza Neduraman, Subha Veerapandian, Pavanan and Dr. A. Thayappan Vs State Paranthaman Vs State
Madras High Court · (2003) 03 MAD CK 0105
Prevention of Terrorism Act, 2002 — Section 34(4)
High Courts03 Mar 2003Dismissed
S. Ramesh Babu Vs R. Bhaskar and Vijayabharathi
Madras High Court · (2003) 1 CTC 676 : (2003) 1 MLJ 722
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 52
High Courts03 Mar 2003Allowed
N. Vedachalam Vs Chennai Metropolitan Water Supply and Sewerage Board and The Managing Director, Chennai Metropolitan Water Supply and Sewerage Board
Madras High Court · (2003) 03 MAD CK 0088
Constitution of India, 1950 — Article 226
High Courts03 Mar 2003Dismissed
M. Mohammad Aslam and Others Vs C.N.A. Gowthaman
Madras High Court · AIR 2003 Mad 248
Specific Relief Act, 1963 — Section 28(3), 28(5)
High Courts03 Mar 2003Dismissed
S. Asokan Vs State
Madras High Court · (2003) 03 MAD CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice Act, 1986 — Section 7(3)Penal Code, 1860 (IPC) — Section 302, 380, 404
High Courts01 Mar 2003Allowed
Union of India (UOI) Vs E. Kesavan
Madras High Court · (2003) 03 MAD CK 0204
Constitution of India, 1950 — Article 226
High Courts01 Mar 2003Allowed
Nachayee Ammal, M. Sundaram, S. Panchavarnam, Tamil Selvi, S. Kadhiravan, S. Manoharan, Chandrasekar and Sivakumar Vs Sri Venugopalakrishnaswamy Temple
Madras High Court · (2003) 2 MLJ 212
Easements Act, 1882 — Section 51, 52, 62General Clauses Act, 1897 — Section 3Public Trusts Act — Section 2(29)
High Courts01 Mar 2003Dismissed
T. Rajendran Vs The Secretary, Tamil Nadu Public Service Commission, The Director, Medical and Rural Health Services, The Collector and The Inspector of Police
Madras High Court · (2003) 03 MAD CK 0092
Constitution of India, 1950 — Article 226
High Courts28 Feb 2003Allowed
T. Chandran Chettiar Vs The District Collector, The Assistant Commissioner (Excise) and The Commissioner, Prohibition and Excise
Madras High Court · (2003) 02 MAD CK 0167
Constitution of India, 1950 — Article 226
High Courts28 Feb 2003
Palnisamy Gounder and Swaminathan Vs Periammal
Madras High Court · (2003) 2 LW 605
Evidence Act, 1872 — Section 68Limitation Act, 1963 — Article 65Transfer of Property Act, 1882 — Section 126
High Courts28 Feb 2003Dismissed
Paulraj Vs State by Inspector of Police
Madras High Court · (2003) 02 MAD CK 0139
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts28 Feb 2003Dismissed
R.P. Goyanga Vs P.M.S. Traders
Madras High Court · (2003) 4 CompLJ 120
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Feb 2003Allowed
Guruswami Mudaliar Vs M. Murugesan and Kannan
Madras High Court · (2003) 2 LW 493
Transfer of Property Act, 1882 — Section 3
High Courts28 Feb 2003Partly Allowed
Land Acquisition Officer-cum-Deputy Collector (Rev) Vs Angeline Devadoss, Johan Demasthenes Britto, Pauline Chinnaraj, rep. by Power Agent Durairasu and The Pondicherry Housing Board
Madras High Court · (2003) 2 LW 639 : (2003) 2 MLJ 7
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1Land Acquisition Act, 1894 — Section 18, 23(1A), 28, 34, 4(1)
High Courts28 Feb 2003
E. Satheesh Kumar Vs Vijaya Bank, P. Sampath Kumar, Murugesan, Proprietor Gokulam Spinners and Rajeswari
Madras High Court · AIR 2004 Mad 306 : (2003) 116 CompCas 549 : (2003) 2 LW 424 : (2003) 1 MLJ 741
Constitution of India, 1950 — Article 227
High Courts28 Feb 2003Dismissed
Mrs. R. Kailash Bai Vs The General Manager, Chennai Telephones, The Divisional Engineer (operation), Chennai Telephones, The Accounts Manager SE-V, Chennai Telephones and Mr. B. Dhanraj Jain
Madras High Court · (2003) 02 MAD CK 0113
Constitution of India, 1950 — Article 226