High Courts13 Dec 2000
Agnes Corera Vs Commissioner of Income Tax
Madras High Court · (2001) 249 ITR 317
Income Tax Act, 1961 — Section 2(47), 41(2), 45
COURT ARCHIVE
Madras High Court judgments, 2000
1,130 judgments · page 4 of 57
High Courts13 Dec 2000Dismissed
A. Muthaiah Vs Jayammal and Another
Madras High Court · (2001) 106 CompCas 710
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Dec 2000
Bakthavatsalam Vs Anjapuli and 5 others
Madras High Court · (2001) 1 LW 615 : (2001) 1 MLJ 101
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1Transfer of Property Act, 1882 — Section 52
High Courts13 Dec 2000
M. Subramaniam Brothers Vs Commissioner of Income Tax
Madras High Court · (2001) 170 CTR 527 : (2001) 250 ITR 769
Income Tax Act, 1961 — Section 37
High Courts13 Dec 2000Dismissed
S. Pangajam Vs The District Collector, The Revenue Divisional Officer and Indian Overseas Bank
Madras High Court · (2000) 12 MAD CK 0024
High Courts13 Dec 2000
Mohan Vs Stale by Inspector of Police Aralvoimozhi Police Station
Madras High Court · (2001) 2 LW(Cri) 850
Penal Code, 1860 (IPC) — Section 302, 307
High Courts13 Dec 2000
S.K. Thirugnanasambandam and Others Vs The Government of Tamil Nadu and Others
Madras High Court · (2001) 1 MLJ 328
Land Acquisition Act, 1894 — Section 17
High Courts13 Dec 2000Allowed
A. Sadiq Vs The Transport Commissioner and The Regional Transport Officer
Madras High Court · (2000) 12 MAD CK 0005
Motor Vehicles Act, 1988 — Section 72, 74, 88(8), 88(9)Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 2, 20, 6
High Courts12 Dec 2000
Indian Overseas Bank Vs Commissioner of Income Tax
Madras High Court · (2001) 250 ITR 146
Income Tax Act, 1961 — Section 22, 28
High Courts12 Dec 2000Dismissed
New India Assurance Co. Ltd. Vs Mani and Others
Madras High Court · (2002) ACJ 1551 : (2001) 3 LW 81
Motor Vehicles Act, 1988 — Section 3, 8Penal Code, 1860 (IPC) — Section 134, 179, 184, 338
High Courts12 Dec 2000
K. Venkatanarayanan Vs Balaji and Others
Madras High Court · (2001) 2 ACC 259 : (2002) ACJ 1063 : (2001) 3 LW 77
Motor Vehicles Act, 1988 — Section 149
High Courts12 Dec 2000
Gunam alias Kulasekaran and Raja alias Rajasekaran Vs State by Sub Inspector of Police
Madras High Court · (2001) 2 LW(Cri) 522
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts12 Dec 2000
Branch Manager, National Insurance Company Ltd., Karaikudi Vs R. Lakshmanan and another
Madras High Court · (2002) ACJ 1304 : (2001) 3 LW 94
Motor Vehicles Act, 1988 — Section 3
High Courts12 Dec 2000Dismissed
The Workmen of Nilgiris Co-operative Marketing Society Limited and another Vs State of Tamil Nadu and 5 others
Madras High Court · (2001) 1 LLJ 1095
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 103, 12, 7Industrial Disputes Act, 1947 — Section 10, 2, 25
High Courts12 Dec 2000Dismissed
S. Thangamani Vs R.S.T. Steels
Madras High Court · (2001) 107 CompCas 205 : (2001) 2 LW(Cri) 536
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Dec 2000
Vasu and Murugesan Vs State
Madras High Court · (2001) 1 LW(Cri) 217
Penal Code, 1860 (IPC) — Section 302, 34, 341, 506(2)
High Courts11 Dec 2000
Kannammal and Another Vs Mannammal and Others
Madras High Court · (2001) 1 MLJ 628
Specific Relief Act, 1963 — Section 34
High Courts11 Dec 2000
Southern Roadways Ltd. Vs Commissioner of Wealth-tax
Madras High Court · (2001) 170 CTR 544 : (2001) 251 ITR 213
Finance Act, 1983 — Section 40, 40(3)Income Tax Act, 1961 — Section 37(3A), 37(3B)
High Courts11 Dec 2000Dismissed
S.S.D. Oil Mills Company Ltd. Vs Union of India (UOI)
Madras High Court · (2002) 146 ELT 263
Constitution of India, 1950 — Article 14, 19(1)Customs Act, 1962 — Section 25(1)
High Courts11 Dec 2000
P. Arumugam Vs The Management of Viralimalai Co-operative Land Development Bank Ltd., Viralimalai - 621 315 and another
Madras High Court · (2001) 2 LLJ 1717
Constitution of India, 1950 — Article 226