High Courts28 Feb 2003Allowed
M. Venkatachalam Vs Tamil Nadu Cements Corporation
Madras High Court · (2003) 2 MLJ 338
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 89 of 104
High Courts28 Feb 2003
Sree Visalam Chit Fund Ltd. Vs Vasudeva Achari and Gnana Sundari
Madras High Court · (2003) 3 LW 783 : (2003) 2 MLJ 105 : (2003) 3 RCR(Civil) 416
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts28 Feb 2003Allowed
Sapthagiri Educational Trust, Immaculate Heart of Mary's Society (Educational Agency of Immaculate Teacher Training Institute) and Immaculate Heart of Mary's Society (Educational Agency of Immaculate College of Education for Women) Vs Government of Pondicherry and The Secretary, Centralised Admission Committee (CENTAC-D.T.Ed), Diploma in Teacher Education
Madras High Court · (2003) 2 MLJ 358
Constitution of India, 1950 — Article 226
High Courts28 Feb 2003
M.O. Hasan Muthoos Maricar (P) Ltd. Vs U. Nargis, Agata International (P) Ltd., C. Durairaj, R. Mohan, Mrs. Ranjana Khanna, Murali Rajagopalan and S. Radhakrishnan Murali Rajagopalan and S. Radhakrishnan Vs U. Nargis, Agata International (P) Ltd., C. Durairaj, R. Mohan, Mrs. Ranjana Khanna, M.O. Hasan Muthoos Maricar (P) Ltd., M.O.H. Iqbal, F. Shajahan and I. Waheeda
Madras High Court · (2003) CriLJ 3620 : (2003) 4 RCR(Criminal) 832
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 202, 210Penal Code, 1860 (IPC) — Section 120, 456, 467
High Courts28 Feb 2003Allowed
C. Prabhu Vs The Asst. Commissioner, Excise
Madras High Court · (2003) 02 MAD CK 0022
Constitution of India, 1950 — Article 226
High Courts28 Feb 2003Allowed
Church of God (Full Gospel) In India Vs The Government of Tamil Nadu, The Chennai Metropolitan Development Authority, The Commissioner, Madhavaram Municipality, The District Collector and The President, K.K.R. Majestic Colony Welfare Association
Madras High Court · (2003) WritLR 199
Constitution of India, 1950 — Article 226
High Courts28 Feb 2003Dismissed
Damodara Naicker (died) and Others Vs Collector of Chengalpattu District at Kancheepuram and Others
Madras High Court · (2003) 2 CTC 551
Evidence Act, 1872 — Section 102, 3, 5, 8Land Acquisition Act, 1894 — Section 30, 31
High Courts27 Feb 2003Dismissed
D. Sriramulu, M.I. Mohamed Khaiyum, R. Jagadeesan, S. Anbu Selvam and K. Syed Razack Vs The Registrar, Tamil Nadu Administrative Tribunal, The Director General of Police, The Commissioner of Police, The Deputy Inspector General of Police and S. Gurusamy, S.I. of Police
Madras High Court · (2003) 02 MAD CK 0160
High Courts27 Feb 2003Dismissed
Government of Tamil Nadu Vs M. Radhakrishnan and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2003) 02 MAD CK 0146
Constitution of India, 1950 — Article 226
High Courts27 Feb 2003Dismissed
Sales Service Company Vs AKB Paper Mill Plant Suppliers (P.) Ltd.
Madras High Court · (2005) 127 CompCas 447 : (2006) 69 SCL 300
Companies Act, 1956 — Section 433Sales of Goods Act, 1930 — Section 42
High Courts27 Feb 2003
Aathi @ Aathiappan Vs The State
Madras High Court · (2003) 4 CTC 32 : (2003) 2 LW(Cri) 897
Penal Code, 1860 (IPC) — Section 302
High Courts27 Feb 2003Dismissed
P. Chandrasekaran Vs State and K. Vennila
Madras High Court · (2003) 02 MAD CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts27 Feb 2003Allowed
P.K. Natarajan Vs The Govt. of Tamil Nadu and The Tamil Nadu Housing Board
Madras High Court · (2003) 02 MAD CK 0114
Constitution of India, 1950 — Article 226
High Courts27 Feb 2003Dismissed
Venkatesan Vs State
Madras High Court · (2003) 02 MAD CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts26 Feb 2003Allowed
K. Sriniva Bhattar, K. Ragava Bhattar, K. Sampathkumar Bhattar, T.S.V. Rajam Bhattar, K. Devaraja Bhattar, S. Devaraja Bhattar, K. Narasimha Bhattar, M.K. Srinivasan, Malaimel Venkata Varadachariar, J. Rangarajan, S.V. Govindarajan, S.V. Narasimhan, M.V. Varadarajan and S. Vijayaraghavan Vs The Commissioner, Hindu Religious and Charitable Endowment Board and Assistant Commissioner-cum-Fit Person, Arulmigu Devarajaswami Thirukoil
Madras High Court · (2005) 2 LW 364
Constitution of India, 1950 — Article 226
High Courts26 Feb 2003Dismissed
PR. Chockalingam Vs M. Pichai and V. Lakshmanan
Madras High Court · (2003) 4 LW 77 : (2003) 2 MLJ 399
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts26 Feb 2003
M.T.C. Licensed Advertisers Association Vs Metropolitan Transport Corporation
Madras High Court · (2003) 02 MAD CK 0163
Constitution of India, 1950 — Article 226
High Courts26 Feb 2003
Additional District Sessions Judge, Fast Track Court No. 2 Vs Mohammed Safi, Siddiq Ali @ Siddiq, Ashik, Abbas @ Dosi Abbas, Aslam @ Tada Aslam, Samsudeen @ Samsu, Abuthagir @ Pottai Abu, Mohammed Ansari @ Ansari and State
Madras High Court · (2003) 02 MAD CK 0155
Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 161
High Courts26 Feb 2003Allowed
Anumuthu Vs Inspector of Police
Madras High Court · (2003) 02 MAD CK 0150
Penal Code, 1860 (IPC) — Section 302, 313, 341, 506