CourtKutchehry.com

COURT ARCHIVE

Madras High Court judgments, 2003

2,075 judgments · page 94 of 104

High Courts13 Feb 2003Dismissed

Bhaskaran Vs State

Madras High Court · (2003) 3 CTC 552 : (2003) 2 LW(Cri) 733

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302
Read judgment
High Courts11 Feb 2003Allowed

State Vs Radhakrishnan

Madras High Court · (2003) 1 CTC 530 : (2003) 1 LW(Cri) 459

Criminal Procedure Code, 1973 (CrPC) — Section 2, 437(5), 438, 439(2)Indian Medical Council Act, 1956 — Section 15Penal Code, 1860 (IPC) — Section 506
Read judgment
High Courts10 Feb 2003Dismissed

Nagappan Vs State

Madras High Court · (2003) 02 MAD CK 0131

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 324, 34
Read judgment
High Courts10 Feb 2003

P. Senthil, T. Jayasingh, S. Jayarathinam, M. Chandran, D. Rajesh, E. Suresh and M. Shanker Vs The Principal, SIVET College, Dr. Balasundaram, S. Coordinator, Enquiry Committee, SIVET College, The Registrar, University of Madras, The Director of Collegiate Education, The Director, Government Scholarship Department and The Secretary, SIVET College

Madras High Court · AIR 2003 Mad 326 : (2003) 1 LW 514 : (2003) 1 MLJ 644

Constitution of India, 1950 — Article 226
Read judgment
High Courts10 Feb 2003Partly Allowed

Aralvaimozhi Sri Nainar Kulasekara Vinayagar Vellala Samudaya Temple Vs Palavesam Pillai, Thenagaramuthu Pillai, Shanmugham Pillai, The Asst. Commissioner, HR and CE, Administration Department and Executive Officer of Aaralvoimozhi Sri Nainar Kulasekara Vinayagar Temple

Madras High Court · (2003) 3 MLJ 1

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 26, 30, 30(1)Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 47, 49
Read judgment