COURT ARCHIVE

Madras High Court judgments, 2000

1,115 judgments · page 1 of 56

High Courts27 Dec 2000

K. Arunachalam Vs State by Inspector of Police, Mambalam Police Station, Chennai and Others

Madras High Court · (2001) 1 LW(Cri) 439

Criminal Procedure Code, 1973 (CrPC) — Section 427(1)Penal Code, 1860 (IPC) — Section 302, 395, 400

High Courts23 Dec 2000Dismissed

Madaswamy, Petitioner in HCP. 943/99 Shanmuga Sundaram, Petitioner in HCP. 944/99 Vs The State of Tamil Nadu

Madras High Court · (2000) 2 LW(Cri) 566

Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 307, 341, 427, 506(ii)

High Courts22 Dec 2000

Rajasheriff Vs The Government of Tamil Nadu and Another

Madras High Court · (2000) 12 MAD CK 0128

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(1), 110Constitution of India, 1950 — Article 14, 226, 254(2)Income Tax Act, 1961 — Section 48

High Courts22 Dec 2000

Rayala Corporation (P) Ltd. Vs Asstt. Commissioner of Income Tax and Others

Madras High Court · (2002) 174 CTR 450

Income Tax Act, 1961 — Section 215, 217, 245C, 245D, 245F(2)

High Courts22 Dec 2000

The Chief Controlling Revenue Authority (Stamp Act) Vs Kamala Sugar Mills Limited

Madras High Court · (2001) 1 MLJ 726

Stamp Act, 1899 — Section 2(16A)

High Courts22 Dec 2000Dismissed

Elango P. Vs Labour Court and Another

Madras High Court · (2001) 2 LLJ 1675

High Courts22 Dec 2000

Tamil Nadu Atomic Power Employees Union Vs Nuclear Power Corporation and Another

Madras High Court · (2001) 2 LLJ 192

Industrial Disputes Act, 1947 — Section 10(1), 10A, 12(5), 20(1), 22

High Courts22 Dec 2000

Era. Ganesan Vs Anna University and University of Madras

Madras High Court · (2000) 12 MAD CK 0079

Anna University Act, 1978 — Section 2, 3, 33, 33(1), 33(4)Madras University Act, 1923 — Section 16(1), 16(2), 19Madras University Employees Conduct Rules — Rule 16, 19, 2, 3, 7

High Courts22 Dec 2000Dismissed

Association of Evening Classes Teaching Staff (Pachiappas College, Chennai) Vs The Director of Collegtiate Education, College Road, Chennai-6 and 11 others

Madras High Court · (2000) 12 MAD CK 0070

Constitution of India, 1950 — Article 14, 16, 226Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 11(4)

High Courts22 Dec 2000

The Chief Controlling Authority (Stamp Act) and the Inspector General of Registration, 120, Santhome High Road, Chennai-28 Vs Sarojini Muthusamy and four others

Madras High Court · (2001) 1 LW 489 : (2001) 3 RCR(Civil) 123

Partnership Act, 1932 — Section 48Registration Act, 1908 — Section 17Stamp Act, 1899 — Section 57(1)

High Courts22 Dec 2000

Sundaram Clayton Ltd. Vs Appropriate Authority and Others

Madras High Court · (2002) 172 CTR 336 : (2001) 252 ITR 330 : (2002) 125 TAXMAN 144

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UD

High Courts22 Dec 2000

R. Thamaraikani O.S. Manian Vs The State of Tamilnadu, The Speaker Tamil Nadu Legislative Assembly and The Tamil Nadu Legislative Assembly

Madras High Court · (2001) 1 LW(Cri) 155

Constitution of India, 1950 — Article 143

High Courts22 Dec 2000

Sivagami Vs S. Nagalingam

Madras High Court · (2001) 2 LW(Cri) 633

Hindu Marriage Act, 1955 — Section 17Penal Code, 1860 (IPC) — Section 494

High Courts22 Dec 2000

The Paraloga Matha Church, Cherukadai and Fr. Arul Raj Vs M. Kesavan

Madras High Court · (2000) 12 MAD CK 0014

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 27

High Courts22 Dec 2000

Tamil Nadu Atomic Power Employees' Union Vs The Union of India and Another

Madras High Court · (2001) 1 MLJ 608

Industrial Disputes Act, 1947 — Section 10A, 12(5), 20(1), 9A

High Courts22 Dec 2000

Mrs. K. Shanthasundari Vs S.S. Mani and Others

Madras High Court · (2001) 1 MLJ 690

Transfer of Property Act, 1882 — Section 58(f)

High Courts21 Dec 2000Allowed

R. Budree Vs State of Tamil Nadu and Others

Madras High Court · (2000) 12 MAD CK 0117

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, Order 5 Rule 17Tamil Nadu Urban Land Tax Act, 1966 — Section 11, 11(1), 35

High Courts21 Dec 2000

V.A. Narayanan, Assistant Commissioner of Income Tax Vs N. Subramaniam and Co. and Others

Madras High Court · (2001) 249 ITR 558

Constitution of India, 1950 — Article 21Income Tax Act, 1961 — Section 276C, 277, 278BPenal Code, 1860 (IPC) — Section 304A

High Courts21 Dec 2000Dismissed

Alwar Chettiar etc. Vs Natarajan Pillai and Others etc.

Madras High Court · AIR 2001 Mad 151 : (2001) 1 MLJ 238

Civil Procedure Code, 1908 (CPC) — Section 11

High Courts21 Dec 2000

Pandian Roadways Corporation Ltd. Vs Presiding Officer, Principal Labour Court

Madras High Court · (2001) 2 LLJ 287 : (2000) 2 MLJ 721

Industrial Disputes Act, 1947 — Section 11A