High Courts06 Mar 2000Dismissed
India Pistons Limited Vs Union of India (UOI)
Madras High Court · (2000) 121 ELT 589
Central Excises and Salt Act, 1944 — Section 11A, 35A, 35EE, 35EE(1), 35EE(2)Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2000
1,130 judgments · page 47 of 57
High Courts06 Mar 2000
Patel Roadways Ltd., No.173, Broadway Chennai-108 Vs Indo Matsushita Appliances Co. Ltd. and another
Madras High Court · AIR 2000 Mad 291 : (2000) 3 CTC 129 : (2000) 2 LW 751 : (2000) 2 MLJ 209 : (2000) 4 RCR(Civil) 571
Civil Procedure Code, 1908 (CPC) — Section 19, 20
High Courts06 Mar 2000
L.Palaniappan Vs The Additional Registrar, (Marketing, Planning and Development, office of the Registrar of Co-operative Societies, Chepaulk, Madras 5 and another
Madras High Court · (2000) 3 CTC 46
Central Excises and Salt Act, 1944 — Section 36Constitution of India, 1950 — Article 226
High Courts06 Mar 2000
D. Bhickam Chand Sowcar Vs B. Dhilipkumar and 3 others
Madras High Court · (2000) 3 CTC 43 : (2000) 3 LW 831
Partition Act, 1893 — Section 4
High Courts06 Mar 2000
Kaalai Malar Publications Pvt. Ltd. and 3 others Vs Dinamalar and Others
Madras High Court · (2000) 03 MAD CK 0020
High Courts03 Mar 2000Dismissed
New India Assurance Co. Ltd. Vs S. Paramasiva Moopanar and Others
Madras High Court · (2000) 03 MAD CK 0106
Central Motor Vehicles Rules, 1989 — Rule 2Motor Vehicles Act, 1988 — Section 2(21), 2(47)
High Courts03 Mar 2000Allowed
Management of Panchamalai Estate Vs D. Gnanasekharan
Madras High Court · (2001) 1 LLJ 279 : (2000) 3 LW 824
Workmens Compensation Act, 1923 — Section 30(1)
High Courts03 Mar 2000
Commissioner of Income Tax Vs Hansa Cine Equipments
Madras High Court · (2000) 245 ITR 676 : (2001) 116 TAXMAN 217
Income Tax Act, 1961 — Section 256, 32A
High Courts03 Mar 2000
The Licensee, Krishna Theatre, Palanichettipatty, Theni Vs The Collector of Madurai, District, Madurai
Madras High Court · (2000) 2 CTC 143 : (2001) 2 MLJ 570
Constitution of India, 1950 — Article 226Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 9
High Courts03 Mar 2000Dismissed
Management of Bhavanji Mills Vs Deputy Commissioner of Labour and Another
Madras High Court · (2002) ACJ 141 : (2000) 2 LLJ 568 : (2000) 2 MLJ 467
Employees State Insurance Act, 1948 — Section 53, 61
High Courts03 Mar 2000Dismissed
Kinjal Electricals Private Ltd. Vs Union of India (UOI)
Madras High Court · (2000) 121 ELT 294
Constitution of India, 1950 — Article 14, 19(1), 19(3), 226Customs Act, 1962 — Section 27
High Courts02 Mar 2000
National Insurance Company Limited, Pudukottai Vs V. Velammal and 4 others
Madras High Court · (2002) ACJ 706 : (2000) 3 CTC 291
Evidence Act, 1872 — Section 101, 102, 103Motor Vehicles (Amendment) Act, 1969 — Section 92Motor Vehicles Act, 1939 — Section 95(1)(B)
High Courts02 Mar 2000
ELGI Finance Limited Vs Coronation Printing Ink Manufacturing Company and D.G. Dharmar
Madras High Court · (2000) 1 LW(Cri) 350
Contempt of Courts Act, 1971 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Mar 2000Dismissed
M/s. ELGI Finance Limited Vs M/s. Coronation Printing Ink Manufacturing Company, H-1, Industrial Estate, Sivakasi 626121 and D.G. Dharmar
Madras High Court · (2000) 1 LW(Cri) 350
Contempt of Courts Act, 1971 — Section 12, 12(2), 2(b)Criminal Procedure Code, 1973 (CrPC) — Section 313, 317, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Mar 2000Dismissed
Sounder Rajan Vs Junior Engineer, Tamil Nadu Electricity Board and Others
Madras High Court · AIR 2000 Mad 425
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 24
High Courts01 Mar 2000
M/s T.S.G. and Co. and another Vs M/s. Jeeva Transport Corporation Ltd.
Madras High Court · (2000) 2 ACC 542 : (2002) ACJ 884 : (2000) 2 CTC 705
Contract Act, 1872 — Section 140Marine Insurance Act, 1963 — Section 49Motor Vehicles Act, 1939 — Section 110A(1), 95(5)
High Courts01 Mar 2000Dismissed
S. Subramanian Vs Commissioner, Hindu Religious and Charitable Endowments Board
Madras High Court · AIR 2000 Mad 422
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(17)
High Courts01 Mar 2000Allowed
Vasantha and Others Vs Smt. Kamalammal and Another
Madras High Court · AIR 2000 Mad 279
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 35, 37(3)
High Courts01 Mar 2000
K. Meenakshisundaram Vs Selvi. C.K. Chandra
Madras High Court · (2000) 4 CTC 100
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, 9Limitation (Amendment) Act, 1993 — Article 113, 3(2)
High Courts29 Feb 2000
Prema Vs K.V. Rami Reddi
Madras High Court · (2000) 3 CTC 617 : (2000) 2 LW 826
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 3, Order 20 Rule 4, Order 20 Rule 5, Order 20 Rule 7Constitution of India, 1950 — Article 227