COURT ARCHIVE

Madras High Court judgments, 2000

1,130 judgments · page 3 of 57

High Courts18 Dec 2000

Karumuthu C. Sundaram and 5 others Vs Ind Bank Merchant Banking Services Ltd. and another

Madras High Court · (2002) 110 CompCas 598 : (2001) 1 LW(Cri) 326

Criminal Procedure Code, 1973 (CrPC) — Section 2, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142

Read judgment

High Courts18 Dec 2000

N. Ponnusamy Vs Returning Officer and Special Grade Executive Officer, Inam Karur Town Panchayat and nine others

Madras High Court · (2001) 1 MLJ 649

Tamil Nadu Panchayats (Election) Rules, 1995 — Rule 63, 64, 65, 66, 67

Read judgment

High Courts18 Dec 2000Dismissed

Mrs. Varsha S. Metha and Another Vs Day Mar Apparels Pvt. Ltd. and Others

Madras High Court · (2003) 115 CompCas 936

Civil Procedure Code, 1908 (CPC) — Section 10, 24, 3, 4, 9Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 3(1), 31, 34

Read judgment

High Courts18 Dec 2000

Cholan Pokkuvarathu Kazhaga Uzhiyargal Sangam Vs State of Tamil Nadu and Another

Madras High Court · (2001) 2 LLJ 362 : (2001) 1 MLJ 718

Industrial Disputes Act, 1947 — Section 10

Read judgment

High Courts15 Dec 2000

M. Jayaraman Vs The Chief Enginner/Personnel, T.N.E. Board

Madras High Court · (2001) 1 MLJ 457

Read judgment

High Courts15 Dec 2000Allowed

Christian Medical College and Hospital Vs Presiding Officer, Labour Court and Another

Madras High Court · (2001) 2 LLJ 1727

Read judgment

High Courts15 Dec 2000

T. Radhakrishnan Vs The District Collector, Tirunelveli Kattabomman District, Tirunelveli and another

Madras High Court · (2000) 12 MAD CK 0052

Read judgment

High Courts15 Dec 2000

Ashok Muthanna Managing Director M/s Fidelity Industries Ltd. and 3 Others Vs Wipro Finance Ltd.

Madras High Court · (2001) 1 ALT(Cri) 498 : (2001) 2 CivCC 203 : (2001) 2 LW(Cri) 603 : (2001) 2 RCR(Criminal) 443

Civil Procedure Code Amendment Act, 1973 — Section 482Evidence Act, 1872 — Section 3Negotiable Instruments Act, 1881 (NI) — Section 138, 141

Read judgment

High Courts15 Dec 2000

Sellammal and Another Vs Natarajan and Others

Madras High Court · (2001) 1 MLJ 561

Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 37(1), 37(2)

Read judgment

High Courts15 Dec 2000

Sijin Thomas Jacob Vs The Bharathiar University and Others

Madras High Court · (2001) 1 MLJ 593

Read judgment

High Courts15 Dec 2000

Ashok Muthanna and V.G. Subbaraman Vs CEAT Finance Service Ltd.

Madras High Court · (2001) 2 LW(Cri) 609

Read judgment

High Courts14 Dec 2000

E. Elumalai and 11 others Vs Corporation of Madras, The Chairman/Member Secretary, Chennai, Metropolitan Development Authority, The Rangarajapuram Consumer Co-operative Society Ltd.

Madras High Court · (2000) 12 MAD CK 0122

Read judgment

High Courts14 Dec 2000Allowed

M. Lalitha @ M. Latha Vs R. Subramaniam

Madras High Court · (2001) 1 DMC 507 : (2001) 1 MLJ 201

Hindu Marriage Act, 1955 — Section 13(1)

Read judgment

High Courts14 Dec 2000Allowed

Management of Glendale Estate Vs Presiding Officer, Labour Court and Others

Madras High Court · (2001) 2 LLJ 379

Read judgment

High Courts14 Dec 2000Allowed

N. Mohanraj Vs The Secretary, Tamilnadu Public Service Commission

Madras High Court · (2000) 12 MAD CK 0086

Constitution of India, 1950 — Article 309Tamil Nadu Subordinate Services General Act — Section 26

Read judgment

High Courts14 Dec 2000

Renganayaki and another Vs K.R. Renganatha Mudaliar

Madras High Court · (2001) 1 MLJ 212

Civil Procedure Code, 1908 (CPC) — Section 11, 96

Read judgment

High Courts14 Dec 2000Allowed

Management, Pattukottai Azhagiri Transport Corporation Ltd. Vs Presiding Officer, Labour Court and Another

Madras High Court · (2001) 2 LLJ 375

Industrial Disputes Act, 1947 — Section 2A

Read judgment

High Courts14 Dec 2000Allowed

Management of Wavin India Ltd. Vs Presiding Officer, Principal Labour Court and Others

Madras High Court · (2002) 4 LLJ 154

Industrial Disputes Act, 1947 — Section 2, 25FF

Read judgment

High Courts13 Dec 2000Dismissed

Sthanikam C. Rajagopala Dikshithar Vs The Executive Officer, Sri Rajagopalaswamy Devasthanam, Mannargudi, Thanjavur District

Madras High Court · (2000) 12 MAD CK 0119

Constitution of India, 1950 — Article 25(1), 25(1)(b), 26(b)

Read judgment

High Courts13 Dec 2000

Management of Auro Food Ltd. Vs Presiding Officer, Labour Court and Another

Madras High Court · (2001) 2 LLJ 1721

Industrial Disputes Act, 1947 — Section 10(1)

Read judgment