High Courts17 Nov 2000Dismissed
Management of Premier Mills Ltd. Vs Presiding Officer, Labour Court and Others
Madras High Court · (2000) 3 LLJ 99 : (2001) 1 MLJ 195
Industrial Disputes Act, 1947 — Section 10(4), 18(3)
COURT ARCHIVE
Madras High Court judgments, 2000
1,130 judgments · page 11 of 57
High Courts17 Nov 2000
C.R.I. Limited, No. 33, College Road, Chennai Vs Murali Mani and three others
Madras High Court · (2001) 1 MLJ 118
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 11(4), 27
High Courts17 Nov 2000
Hatim and Co. and Others Vs Radhakrishnan and Others
Madras High Court · (2001) 1 MLJ 110
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(4)Transfer of Property Act, 1882 — Section 106
High Courts17 Nov 2000
Sabena Detergents Ltd. Vs Commissioner of Income Tax
Madras High Court · (2001) 165 CTR 147
Income Tax Act, 1961 — Section 245
High Courts16 Nov 2000
Commissioner of Wealth-tax Vs R. Ramanathan Chettiar
Madras High Court · (2001) 248 ITR 315
High Courts16 Nov 2000
COMMISSIONER OF INCOME TAX Vs INDIAN OVERSEAS BANK LTD.
Madras High Court · (2001) 165 CTR 465
Income Tax Act, 1961 — Section 35B
High Courts16 Nov 2000
Commissioner of Income Tax Vs Indian Overseas Bank Ltd.
Madras High Court · (2001) 252 ITR 640
Income Tax Act, 1961 — Section 147, 35B
High Courts16 Nov 2000
Siddharth Agencies Vs Commissioner of Income Tax
Madras High Court · (2000) 244 CTR 826 : (2001) 249 ITR 458
Income Tax Act, 1961 — Section 32, 32A, 80J
High Courts16 Nov 2000
T.K. Mannangatti Vs Poongavanam and 4 others
Madras High Court · (2000) 4 CTC 669 : (2001) 2 LW 529
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6, 63, 70
High Courts16 Nov 2000Allowed
Bay of Bengal Programme (Unit of Food and Agriculture Organisation of the United Nations) Vs P. Natarajan and anr
Madras High Court · (2001) 3 LW 315
Constitution of India, 1950 — Article 10, 21, 227, 23, 43Industrial Disputes Act, 1947 — Section 10, 2A, 33(C)(2)United Nations (Privileges and Immunities) Act, 1947 — Section 2, 3
High Courts16 Nov 2000
Commissioner of Income Tax Vs Rane Brake Linings Ltd.
Madras High Court · (2002) 255 ITR 218
Central Excise Rules, 1944 — Rule 173QIncome Tax Act, 1961 — Section 28, 37
High Courts16 Nov 2000
A. Sheik Dawood Vs The State of Tamil Nadu
Madras High Court · (2001) 1 MLJ 246
High Courts16 Nov 2000
Udayanasamy Thevar and Others Vs Mootor Thevar
Madras High Court · (2001) 1 MLJ 137
High Courts16 Nov 2000
Commissioner of Income Tax Vs South India Sugars Ltd.
Madras High Court · (2001) 166 CTR 446 : (2001) 248 ITR 92
High Courts15 Nov 2000
Commissioner of Wealth Tax Vs A. Packirisamy
Madras High Court · (2001) 166 CTR 480 : (2001) 248 ITR 239 : (2001) 118 TAXMAN 13
High Courts15 Nov 2000
Safia Banu Vs Asamadhunnisabi
Madras High Court · (2001) 2 LW 245 : (2001) 1 MLJ 172
Evidence Act, 1872 — Section 92Specific Relief Act, 1963 — Section 20
High Courts15 Nov 2000
Commissioner of Wealth Tax Vs T.M.S.M. Augusteen (Decd.)
Madras High Court · (2003) 179 CTR 190 : (2002) 257 ITR 655
High Courts15 Nov 2000
Elanthammal and another Vs Alagar and another
Madras High Court · (2000) 11 MAD CK 0073
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts15 Nov 2000
Vittal Vel Press Vs Sri Rangaswamy Temple Mulla Sahib St George Town, Madras
Madras High Court · (2001) 1 MLJ 709
Civil Procedure Code, 1908 (CPC) — Section 47, 92Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 29
High Courts15 Nov 2000Partly Allowed
Thangaraj A. Vs Presiding Officer, Labour Court and Another
Madras High Court · (2002) 92 FLR 858 : (2002) 1 LLJ 726
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A