High Courts05 Feb 2003Dismissed
T. Stanes and Company Ltd., Mixing Unit Vs State
Madras High Court · (2003) 1 LW(Cri) 426
Essential Commodities Act, 1955 — Section 10, 6, 7(1)
COURT ARCHIVE
Madras High Court judgments, 2003
2,075 judgments · page 96 of 104
High Courts04 Feb 2003
The Management of Best and Crompton Engineering Ltd. Vs The Presiding Officer, I Addl. Labour Court, Ravindra Rao, K.R. Munuswamy, J. Alexis, Reymond Amalanathan, B. Sabesan and S.M. Anthony Adimai
Madras High Court · (2003) 97 FLR 927 : (2003) 2 LLJ 502
Industrial Disputes (Amendment) Act, 1982 — Section 2Industrial Disputes Act, 1947 — Section 25FF, 25FFA, 25FFF
High Courts04 Feb 2003Dismissed
Allahabad Bank Vs Kothari Petrochemicals Ltd.
Madras High Court · (2005) 128 CompCas 402
Companies Act, 1956 — Section 433, 434, 443, 443(2)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 34
High Courts04 Feb 2003Allowed
Periyasamy Vs State by Inspector of Police
Madras High Court · (2003) 02 MAD CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 164, 174, 313Penal Code, 1860 (IPC) — Section 302
High Courts04 Feb 2003Dismissed
Muthukumar @ Sundaram Vs State of Tamil Nadu
Madras High Court · (2003) 02 MAD CK 0130
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts04 Feb 2003Dismissed
K. Thambiraja and Siva @ Sivalingam Vs The Intelligence Officer, Narcotic Control Bureau
Madras High Court · (2004) 1 LW(Cri) 202
High Courts04 Feb 2003
RM. Murugan Vs The Government of Tamil Nadu and Others
Madras High Court · (2003) 1 CTC 522
Tamil Nadu District Municipalities Act, 1920 — Section 40, 40A
High Courts04 Feb 2003Allowed
Immaculate Heart of Mary Society Vs The Special Tahsildar, Adi Dravidar Welfare
Madras High Court · (2003) 1 CTC 449 : (2003) 1 MLJ 579 : (2003) WritLR 362
Land Acquisition Act, 1894 — Section 4(2)Tamil Nadu Land Acquisition Act, 1978 — Section 4(2)
High Courts04 Feb 2003Allowed
Malladi Drugs and Pharmaceuticals Ltd. Vs Government of India
Madras High Court · (2003) 1 MLJ 591
Constitution of India, 1950 — Article 226
High Courts04 Feb 2003Dismissed
S.N. Jayapal Vs The Principal-Chief Conservator of Forests, The Divisional Manager, TANTEA, Lower Nirar Divisional and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2003) 02 MAD CK 0053
Tamil Nadu Forest Act, 1882 — Section 2
High Courts04 Feb 2003Dismissed
H. Shajahan Vs State of Tamil Nadu
Madras High Court · (2003) 02 MAD CK 0034
Constitution of India, 1950 — Article 226Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1976 — Section 4, 7, 9
High Courts04 Feb 2003
K.P.S. Sathyamoorthy Vs State of Tamilnadu and Sri Kanchi Sangarachariar Sreemath Jayendra Saraswathi Swamigal, Kanchi Kamakodi Peedathipathy, Sree Saradha Madam Sannithanam
Madras High Court · (2003) 2 CTC 666 : (2003) 2 LW 21 : (2003) 1 LW(Cri) 171
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 Feb 2003Dismissed
K. Thambiraja and Siva @ Sivalingam Vs The Intelligence Officer, Narcotic Control Bureau, South Zone T. Nagar, Madras
Madras High Court · (2004) 1 LW(Cri) 202
High Courts03 Feb 2003
Tvl. C.K. Impex Vs The Deputy Commercial Tax Officer, Roving Squad I Enforcement (South)
Madras High Court · (2003) 131 STC 133
Constitution of India, 1950 — Article 226, 323A(2), 323BTamil Nadu General Sales Tax Act, 1959 — Section 42Tamil Nadu Taxation Special Tribunal Act, 1992 — Section 7
High Courts03 Feb 2003Allowed
G. Palanisamy Vs State
Madras High Court · (2003) CriLJ 4792
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 319
High Courts03 Feb 2003Dismissed
Natarajan Vs Union Territory of Pondicherry
Madras High Court · (2003) CriLJ 2372 : (2003) 1 LW(Cri) 149
Criminal Procedure Code, 1973 (CrPC) — Section 162, 162(1), 162(2)Evidence Act, 1872 — Section 27
High Courts03 Feb 2003Dismissed
K.R. Subbiah and Thenammal Achi Vs Indian Bank
Madras High Court · (2004) 1 BC 456 : (2005) 124 CompCas 328 : (2003) 1 MLJ 600
Constitution of India, 1950 — Article 227
High Courts03 Feb 2003
S. Suresh Kumar Vs The Union of India (UOI), The District Collector, The Commissioner of Police and The Regional Transport Authority Victory Group and S.S. Nalinichander, Managing Partner Balaji Enterprises Vs State of Tamil Nadu
Madras High Court · (2003) 02 MAD CK 0024
Environment (Protection) Act, 1986 — Section 3Motor Vehicles Act, 1988 — Section 52, 52(1), 53, 53(1), 54
High Courts03 Feb 2003Allowed
Penquin Leathers Vs Arunachalam, Proprietor, Pioneer Leathers
Madras High Court · (2003) 2 BC 464 : (2003) 2 CTC 45 : (2003) 3 RCR(Criminal) 111
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Feb 2003Dismissed
V. Kasi Vs Pandian Roadways Corporation Ltd. and Another
Madras High Court · (2003) 2 LLJ 986
Industrial Disputes Act, 1947 — Section 11A