COURT ARCHIVE

Madras High Court judgments, 2003

2,075 judgments · page 95 of 104

High Courts07 Feb 2003

M.R. Sridhar, President, Village Forest Committee Vs The District Collector, The Principal Chief Forest Conservator, The Forest Conservator, The District Forest Officer, Inter Space Forest Division, The Forest Ranger, Inter Space Forest Division, Range III and M.R. Kamalanathan

Madras High Court · (2003) 02 MAD CK 0073

Constitution of India, 1950 — Article 226

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High Courts07 Feb 2003Dismissed

Nagarajan Vs The State of Tamil Nadu

Madras High Court · (2003) 02 MAD CK 0064

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 109, 120(B)Prevention of Terrorism Act, 2002 — Section 21(2), 21(3)

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High Courts07 Feb 2003Dismissed

Mrs. A. Kalavathy Vs The Assistant Director, District Employment Exchange Office

Madras High Court · (2003) 02 MAD CK 0049

Constitution of India, 1950 — Article 226

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High Courts07 Feb 2003

Sri Swaminathan Constructions, A Registered Firm Vs The Divisional Engineer, The Superintending Engineer and The Chief Engineer

Madras High Court · AIR 2003 Mad 202 : (2003) WritLR 357

Constitution of India, 1950 — Article 226

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High Courts07 Feb 2003

Umesh M. Tahilramani Vs Regional Transport Officer, Southern Region, Asst. Registrating Authority, Inspector of Police (Law and Order), Kottupuram Police Station, Senior Manager, Canara Bank and G. Vimala

Madras High Court · (2003) 02 MAD CK 0033

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 452, 457

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High Courts07 Feb 2003Dismissed

S.K. Ganesan Vs N.K. Kandasamy

Madras High Court · (2003) 02 MAD CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts06 Feb 2003Allowed

Chinnammal Vs Periyasami, Periannan, Parvathi, Kunjammal and Dhanalakshmi Periannan Vs Periyasami, Chinnammal, Parvathi, Kunjammal and Dhanalakshmi

Madras High Court · (2003) 1 CTC 545 : (2003) 1 MLJ 659

Civil Procedure Code, 1908 (CPC) — Section 96

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High Courts06 Feb 2003Dismissed

The Kumbakonam Co-operative Urban Bank Ltd. Vs A.R. Manoharan, K. Devadoss and Haridoss

Madras High Court · AIR 2003 Mad 377 : (2003) 116 CompCas 124 : (2003) 3 LW 135 : (2003) 1 MLJ 544

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High Courts06 Feb 2003Allowed

Union of India (UOI) Vs T.M. Marimuthu

Madras High Court · (2003) 02 MAD CK 0076

Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 226, 227

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High Courts06 Feb 2003Dismissed

Ranjitkumar Vs Gopal and Another

Madras High Court · (2003) 1 CTC 526 : (2003) 2 LW 392 : (2003) 1 MLJ 573

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Evidence Act, 1872 — Section 13

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High Courts06 Feb 2003

The Madras Medical Mission and Pondicherry Institute of Medical Sciences Vs Pondicherry University and Dr. K.M. Cherian Dr. K.M. Cherian Vs Pondicherry University, The Madras Medical Mission and Pondicherry Institute of Medical Sciences

Madras High Court · (2003) 2 LW 28 : (2003) 3 MLJ 839 : (2003) WritLR 214

Indian Medical Council Act, 1956 — Section 10A, 33

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High Courts06 Feb 2003Dismissed

R. Varadachari Vs The Management of the Press Trust of India, Parliament Street, The Management of the Press Trust of India, Southern Regional Office, The Industrial Tribunal, The Presiding Officer, Principal Labour Court, The General Manager, The Press Trust of India Ltd. and The Press Trust of India

Madras High Court · (2003) 2 LLJ 420 : (2003) WritLR 811

Constitution of India, 1950 — Article 226

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High Courts06 Feb 2003Dismissed

R. Rajupandi Vs The Tamil Nadu Electricity Board

Madras High Court · (2003) 02 MAD CK 0035

Constitution of India, 1950 — Article 226

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High Courts06 Feb 2003Allowed

Muniammal Vs Muthu Gounder (died) and Others

Madras High Court · (2003) 1 CTC 475 : (2003) 1 LW 688 : (2003) 1 MLJ 565

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High Courts06 Feb 2003Allowed

Sundaramurthy and Ramachandran Vs State

Madras High Court · (2003) 02 MAD CK 0015

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 109, 294, 302, 304, 304(II)

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High Courts05 Feb 2003Dismissed

Karuppiah @ Bosan and Malaikannan Vs State by, Inspector of Police

Madras High Court · (2003) 02 MAD CK 0136

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 201, 302, 363, 364

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High Courts05 Feb 2003Dismissed

Ashok, Nagaraj and Duriodanan @ Devibalan Vs State

Madras High Court · (2003) 02 MAD CK 0133

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 114, 147, 148, 302, 307

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High Courts05 Feb 2003Dismissed

Jini Dhanrajgir, Ranjit Jesudasan and Vikram Jesudasan Vs The Commissioner, Corporation of Chennai, The Member Secretary, Chennai Metropolitan Development Authority, C.S. Devaprakasam and Malar Foundation Private Ltd.

Madras High Court · (2003) 2 MLJ 217

Development Control Rules for Greater Mumbai, 1967 — Rule 19, 4

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High Courts05 Feb 2003

Jan De Nul N.V. Vs The Deputy Commissioner of Customs and The Commissioner of Customs Commissioner of Customs Vs Jan De Nul N.V., South Asia JDN Group of Companies and Customs Excise and Gold (Control) Appellate Tribunal

Madras High Court · (2003) 155 ELT 221

Constitution of India, 1950 — Article 226

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High Courts05 Feb 2003

Tanfac Industries Ltd. Vs Monopolies and Restrictive Trade Practices Commission, Alkali Manufacturers Association of India and The Assistant Commissioner of Customs

Madras High Court · (2003) 155 ELT 251

Constitution of India, 1950 — Article 226

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