COURT ARCHIVE

Madras High Court judgments, 2003

2,075 judgments · page 99 of 104

High Courts28 Jan 2003Dismissed

Union of India (UOI) Vs P. Viswanathan, A. Parameswaran, K. Babu, N. Rengasamy, G. Vajiravelu, Srinivasan, P.S. Krishnamurthy, R. Damodharan, A.K. Ramachandram, C. Mohanarangam, K. Bhaskaran, John Devanbu, Chandrasekaran, C. Berthalome, Smt. K. Jayalakshmi, Thankappan Nair, V. Govindarajan and The Registrar, Central Administrative Tribunal

Madras High Court · (2003) 01 MAD CK 0087

Constitution of India, 1950 — Article 226

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High Courts28 Jan 2003Dismissed

A. Thangamani, A. Thamilarasan, A. Radhakrishnan and A. Kumaresan Vs Panchayat Union, Panchayat Board, State of Tamil Nadu and M. Duraipandi

Madras High Court · (2003) 1 MLJ 619

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts28 Jan 2003Dismissed

M.G. Selvaraj, Dr. S.E. Pitchai Thambi and S. Emperumal Vs Intelligence Officer, Narcotics Control Bureau, South Zonal Unit

Madras High Court · (2003) 01 MAD CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 407

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High Courts27 Jan 2003Dismissed

Selvam, Dharma @ Dharmalingam, Arokiadas, Ramu @ Ramachandran, Murugan and Manickam Vs State, by Inspector of Police

Madras High Court · (2003) 01 MAD CK 0136

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)

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High Courts27 Jan 2003Dismissed

State Vs Govindaraj R. Govindaraj Vs State

Madras High Court · (2003) 2 LW(Cri) 713

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307

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High Courts27 Jan 2003Dismissed

Thiyagi Petroleums Vs Hindusthan Petroleum Corporation Limited and N.V. Kandasamy

Madras High Court · (2003) 01 MAD CK 0066

Constitution of India, 1950 — Article 226

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High Courts27 Jan 2003

Basha Sahib Vs Valikandapuram Village, Kasi Visvanathaswamy Koil, Valikandapuram Government High School and Arulmighu Kasi Viswanathasamy Koil, Valikandapuram

Madras High Court · (2003) 1 CTC 19 : (2003) 1 MLJ 563

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High Courts27 Jan 2003Allowed

K. Nagarajan Vs R. Radha and K.S. Ramasamy

Madras High Court · (2003) 1 CTC 454 : (2003) 2 LW 402 : (2003) 1 MLJ 474

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227

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High Courts27 Jan 2003

Chandran alias Kuttipayan Vs State

Madras High Court · (2003) 1 LW(Cri) 131

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Juvenile Justice Act, 1986 — Section 21Penal Code, 1860 (IPC) — Section 302

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High Courts27 Jan 2003

Vijayalakshmi Leather Industries (P) Ltd. Vs K. Narayanan, Lalitha, Venkatanarayanan, Murali, Sumithra and Selvi

Madras High Court · AIR 2003 Mad 203 : (2003) 1 LW 772 : (2003) 1 MLJ 530

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, 106

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High Courts27 Jan 2003Dismissed

Mani alias Elumalai Vs The State

Madras High Court · (2003) CriLJ 2262 : (2004) 1 LW(Cri) 73

Penal Code, 1860 (IPC) — Section 300

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High Courts24 Jan 2003Dismissed

State of Tamilnadu Vs S. Nataraja Thevar, S. Pasungili, S. Perumal Thevar, S. Paul Thevar, S. Muthiah, S. Palani Thevar, B. Palani Thevar, K. Murugan, S. Karuppan, M. Esakki, S. Lakshmi, T. Sendammal, U. Mayandi, B. Thirumalai Thevar, T. Murugan, S. Ponnammal, G. Ponperumal, I. Pandaram, P. Lakshmiammal, P. Sudalaimuthu, R. Muthiah Thevar, C. Rajagopala Thevar, P. Guruammal, K. Sivaraman, R. Murugan, P. Rajamani, P. Sivasubramanian, P. Balasubramanian, S. Balakrishnan, R. Sivanu Pandian, M. Soodamani Pillai, V. Nalliah Naidu, K. Subbiah, S. Kaliappan, T. Shanmugam, C. Packia Thevar, R. Muthiah, Chinnammal and T. Ponnuswamy Pillai

Madras High Court · (2003) 01 MAD CK 0150

Specific Relief Act, 1963 — Section 6

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High Courts24 Jan 2003Dismissed

Satwant Singh Vs Bharati Mobinet Ltd.

Madras High Court · (2004) 121 CompCas 878 : (2003) 4 CompLJ 118 : (2004) 55 SCL 667

Companies Act, 1956 — Section 630

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High Courts24 Jan 2003Partly Allowed

Manjula, K. Vellaisamy, Rangadurai @ Rengaraj and Senthilkumar Vs State by The Inspector of Police

Madras High Court · (2003) 01 MAD CK 0134

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302, 34, 380, 394

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High Courts24 Jan 2003Allowed

Nanjukutty, Palaniswami, Subramaniam and Samiappan @ Chenniappan Vs R. Kuppuswami and Aiyammal

Madras High Court · (2003) 01 MAD CK 0124

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High Courts24 Jan 2003Allowed

Kalyanam Vs Ramesh

Madras High Court · (2003) CriLJ 3390 : (2003) 1 CTC 467 : (2003) 2 LW(Cri) 924

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts24 Jan 2003Dismissed

Venkatesa Pillai Vs K. Sabapathi Chettiar (died), Savithriammal and S. Ethiraj

Madras High Court · (2003) 01 MAD CK 0101

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts24 Jan 2003

State of Mizoram Vs The State of Tamil Nadu Chamundeeswari Agencies Vs The Government of Tamil Nadu, The State of Tamil Nadu and The Commercial Tax Officer

Madras High Court · (2003) 131 STC 56 : (2003) WritLR 104

Constitution of India, 1950 — Article 226Tamil Nadu Lotteries Regulation Rules, 2002 — Rule 20

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High Courts24 Jan 2003

Sulochana, Sampooranam, Kavitha, Rajamani and R. Kathirvelu Vs M. Kulasekaran

Madras High Court · (2004) 2 BC 218 : (2004) 118 CompCas 201 : (2003) CriLJ 4373

Evidence Act, 1872 — Section 91, 92Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)

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High Courts24 Jan 2003Dismissed

All India SC/ST Railway Employees Association and M.P. Kumar Vs The Chairman, Railway Board and Others

Madras High Court · (2003) 01 MAD CK 0056

Constitution of India, 1950 — Article 226

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